SANGITA PLASTIC, DEEP NAGAR, AMARPUR, PAIZAWA, GULJARBAG, PTNA CITY, PATNA Vs. UNION OF INDIA, THROUGH SECRETARY, MINISTRY OF ENVIRONMENT, FOREST & CLIMATE CHANGE, GOVERNMENT OF INDIA, NEW DELHI

JUDGEMENT

(1.) The petitioners in CWJC No.24358 of 2018 pray for the following reliefs:

(2.) Identical prayer is made by the petitioners in CWJC No.24357 of 2018 (hereinafter referred to as the 'second writ petition') and which runs as under:

(3.) Since the prayer made in the two writ petitions is almost identical that the two writ petitions have been heard analogous and with the consent of the parties are being disposed of by a common judgment at the stage of admission.