JITENDRA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner has filed the writ petition seeking following reliefs:

(3.) Learned counsel for petitioner has submitted that he has earlier applied for 'No Objection Certificate' for running his brick kiln which was rejected on the ground that petitioner was not holding Environmental Clearance Certificate by order dated 15.9.2016 as contained in Annexure-4. The petitioner has challenged the aforesaid order before this Hon'ble Court by preferring C.W.J.C. No. 15924 of 2018. The aforesaid writ petition was disposed of by this Hon'ble Court by order dated 28.8.2018 with direction to make application online on the prescribed Performa /format within a period of two weeks from date of order. The writ petition was disposed of on the basis of the submission of counsel for the respondent Board that petitioner is required to make an application online on the prescribed Performa/format, then his claim can be considered in accordance with law.