VANASHAKTI, PUBLIC TRUST Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Zaman Ali, learned counsel for the petitioners, Mr. Milind More, learned Additional Government Pleader representing the State authorities, Mr. Chunawala, learned counsel representing Union of India, Ms. Bagwe, learned counsel for respondent no. 3 (MCZMA), Ms. Khan, learned counsel for respondent no. 7 (MPCB) and Ms. Punalekar for respondent no. 4.

(2.) At the outset, learned counsel representing the Union of India has submitted that the Union of India in this matter has been arrayed as party respondent through the Secretary, Ministry of Environment and Forest, whereas the concerned department, so far as the subject matter of the PIL petition is concerned, is the Ministry of Jalshakti.

(3.) Accordingly, on the oral prayer made by the learned counsel for the petitioners, we permit the petitioners to implead Union of India through the Secretary, Ministry of Jalshakti, New Delhi, as respondent no. 8. The necessary amendment shall be incorporated in the PIL petition during course of the day. Re-verification is dispensed with.