SUKHDEO PRASAD GOENKA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on admission.

(2.) Petitioner has filed this petition for issuance of a direction to the respondent no.4 to grant Environmental clearance/NOC in favour of the petitioner. Petitioner further prayed a relief that petitioner be permitted to carry out the mining operations.

(3.) During the course of arguments, learned counsel for the petitioner has submitted that petitioner filed an application (AnnexureP-1) for grant of environmental clearance before the respondent no.5 and no order has been passed on the aforesaid application. Hence, direction be issued to the respondent no.5 to grant environment clearance in favour of the petitioner. In view of the aforesaid prayer, petition be disposed of finally.