Punjab-Haryana High Court
Sunil Kumar Tandon vs Central Pollution Control Board And Ors on 16 February, 2021
Bench: Ravi Shanker Jha, Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-PIL No. 16 of 2021 (O&M)
Date of decision:- 16.02.2021
Sunil Kumar Tandon .....Petitioner
Versus
Central Pollution Control Board and others ...Respondents
CORAM: HON'BLE MR. JUSTICE RAVI SHANKER JHA, CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI, JUDGE.
Present:- Mr. Sunil K.Tandon, Advocate, petitioner in person.
Mr. S.P.Jain, Addl. Solicitor General of India with
Mr. Dheeraj Jain, Advocate, for respondent-UOI.
Mr. Deepak Balyan, Addl. Advocate General, Haryana.
(The aforesaid presence is being recorded through video conferencing since the
proceedings are being conducted in virtual Court).
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RAVI SHANKER JHA, C.J. (ORAL)
Petitioner prays for and is permitted to withdraw the petition with liberty to pursue the matter before the National Green Tribunal as per the decision of the Supreme Court rendered in Paryavaran Suraksha Samiti and another v. Union of India and others 2017(5) SCC 326 or the Central Pollution Control Board which is seized of the matter as per Annexure P-8.
Dismissed as withdrawn with the liberty aforesaid.
(RAVI SHANKER JHA) CHIEF JUSTICE (ARUN PALLI) 16.02.2021 JUDGE ravinder Whether speaking/reasoned Yes/No Whetherreportable Yes/No 1 of 1 ::: Downloaded on - 17-02-2021 23:29:18 :::