LAKSHYA PUROHIT Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) The instant writ petition has been preferred by the petitioners seeking a direction for proper implementation of Order 20(A)(a) of the General Rules (Civil and Criminal), 2018 with regard to usage of A4 size papers on both sides in the court proceedings so as to prevent wastage of paper, which as per the petitioners, results into damage being caused to the environment. No one has appeared to argue the matter on behalf of the petitioner.

(2.) This court is apprised that the matter was placed before the Administrative Committee of the Rajasthan High Court and the Committee has resolved that the present system may continue and no change is needed.

(3.) In this background, we hereby dispose of the writ petition leaving the petitioners at liberty to ventilate their grievances as and when warranted.