Rajasthan High Court - Jaipur
International Rehab Foundation vs Union Of India on 5 April, 2022
Bench: Manindra Mohan Shrivastava, Sameer Jain
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition (PIL) No. 7881/2021
International Rehab Foundation, A-4/436 Ground Floor Paschim
Vihar, New Delhi Through Manish Sood, Trustee
----Petitioner
Versus
1. Union of India, Through Secretary Revenue, Department
of Revenue, Ministry of Finance, North Block, New Delhi.
2. State of Rajasthan, Through The Chief Secretary,
Secretariat, Tilak Marg, C-Scheme, Jaipur.
3. Rajasthan State Pollution Control Board, Through
Secretary, 4 Jhalana Institutional Area, Jhalana Doongri,
Jaipur, Rajasthan 302004
----Respondents
For Petitioner(s) : Mr. Rakesh Kumar, Advocate HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN Judgment / Order 05/04/2022 Heard.
This petition, as is referred in this public interest litigation issuing direction for execution of order dated 18.01.2021 in the matter of compliance of the provisions contained under Bio- Medical Waste Management Rules, 2016.
Without commenting upon the same, the petitioner should have approach the NGT (National Green Tribunal) for implementation of directions rather than approaching the High Court.
Therefore, with the liberty, this petition is dismissed. (SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ Mohita /13 (Downloaded on 07/04/2022 at 08:59:26 PM) Powered by TCPDF (www.tcpdf.org)