Andhra Pradesh High Court - Amravati
M/S. Trimax Energy And Enviro Care ... vs The Union Of India on 9 April, 2025
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE No: W.P.Nos. 11929, 9611 & 10643 of 2024
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
09.04.2025 RNT,J & MRK,J
Learned counsel appearing for the
respondents in W.P.No.11929 & 10643 of 2024
raised preliminary objection regarding entertainability of writ petition on the ground that against the appellate order passed under Rule 16 of Bio-Medical Waste Management Rules, 2016, the petitioners have remedy to approach NGT under Section 14 of National Green Tribunal, Act, 2010.
2. In W.P.No.9611 of 2024, Sri Y.Srinivasa Murthy, learned senior counsel appearing for the respondents also raised the preliminary objection regarding entertainability of the writ petition but on different ground. He submits that against the order passed under Rule 16, remedy is under Section 5(a) of Environment Protection Act R/w. 16(g) of National Green Tribunal Act, 2010 before the NGT.
3. In reply thereto learned counsel for the petitioner in W.P.No.9611 of 2024 after arguing at some length prays for tomorrow.
4. At his request, post on 10.04.2025.
______ RNT,J ______ MRK,J AG