SAMITA RAJENDRA PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India read with Sec. 482 of the Criminal Procedure Code, 1973, the Petitioners have prayed for following reliefs:-

(2.) The Petitioners are having agricultural lands adjoining the plant of Respondent No.11. The Petitioners are aggrieved by the action of Respondent No.11 for violation of various environmental laws and are further aggrieved by an order of this Court in Writ Petition No.1643 of 2019 granting permission to Respondent No.11 for construction of a bridge over nallah. The activities of Respondent No.11 are affecting the agricultural operations of the Petitioners and therefore, the present petition is filed for the above referred reliefs.

(3.) For adjudication of the present petition, it is relevant to note some of the events as stated in pleadings:-