ROSHNI ALI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This application has been filed by the writ petitioner, claiming liberty having been reserved by the order of the Hon'ble Supreme Court in SLP No.17993 of 2021 dated November 1, 2021.

(2.) This Court is of the view that since WPA (P) 282 of 2021 has been disposed of by the by the coordinate Bench, the Supreme Court has permitted the petitioner to file a comprehensive fresh writ petition, with a further direction on that Court that all necessary parties particularly the State and the Pollution Control Board as also the firecracker manufacturers must be heard. The petitioner may, therefore, institute a fresh proceeding which shall be dealt with after hearing of all stakeholders and after considering all material brought on record.

(3.) The instant writ application has been filed since after the order of the Hon'ble Supreme Court (supra). The main thrust of challenge is directed against the order of the West Bengal Pollution Control Board dated October 26, 2021.