VANASHAKTI Vs. UNION OF INDIA

JUDGEMENT

(1.) The learned Counsel for the Original Petitioner - Awaaz Foundation in Interim Application No. 9 of 2021 states that this Application is not shown on board. Interim Application No. 556 of 2022 taken out in PIL No. 198 of 2014 seeks following prayers :-

(2.) The learned Counsel for the Applicant states that the order dtd. 27/9/2013 is not set aside or modified and so far neither it has been challenged nor complied with within a period of 30 days. The learned Counsel states that first steps will have to be taken by the State Authorities and thereafter, the Respondent No.1 - Ministry of Environment, Union of India.

(3.) Stand over to 7/9/2023.