RAMESH SINARY Vs. STATE OF GOA

JUDGEMENT

(1.) Leave granted to the petitioner to amend the cause title and to correct the descriptions of respondent nos.5 & 8. Amendment to be carried out forthwith.

(2.) This is a PIL invoking this Court's power under Article 226 of the Constitution of India seeking issuance of a writ of mandamus to direct the respondents to initiate action in terms of law for the imposition of penalties for violation of the provisions of the Environment (Protection) Act, 1986, The Air (Prevention and Control of Pollution) Act, 1981 (for short, 'Air Act') and the Noise Pollution (Regulation and Control) Rules 2000 (for short, 'Noise Pollution Rules'), regulations made thereunder and Action Plan notified in the Official Gazette, Government of Goa dtd. 5/1/2022 published on 13/1/2022.

(3.) According to the petitioner, private notice of this petition was served on respondent no.10 through E-mail on 29/12/2022 but no appearance is put in for respondent no.10 today.