RAJNEESH MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE instant interlocutory application has been filed by the petitioner for removing of seal which is said to have been made pursuant to the order of this Court and also for recalling the order passed by this Court. Learned counsel appearing for the petitioner in I.A. No. 184 of 2013 submitted that I.A. No. 184 of 2013 pertains to W.P. (PIL) No. 1872 of 2010 and therefore, prays that I.A. No. 184 of 2013 be delinked from this record and be tagged with W.P. (PIL) No. 1872 of 2010.

(2.) HAVING considered the submission of learned counsel appearing for the petitioner of I.A. No. 184 of 2013, the instant interlocutory application is delinked from this record and ordered to be tagged with W.P. (PIL) No. 1872 of 2010.

(3.) THE instant Public Interest Litigation being W.P. (PIL) No. 6141 of 2008 has been filed by a practicing advocate of the High Court, Ranchi to issue directions upon the respondents to implement the directions of the Central Government under the Environment Protection Act, 1986, all its rules, the Air (Prevention and Control of Pollution) Act, 1981 and Motor Vehicles Act, 1988 with regard to the environmental pollution in the cities of Ranchi, Dhanbad, Jamshedpur, Bokaro, Hazaribag and Dumka.