Jharkhand High Court
Anil Kumar Pathak vs The State Of Jharkhand on 8 February, 2019
Author: Aniruddha Bose
Bench: Chief Justice, H.C. Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(PIL) No. 6504 of 2018
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Anil Kumar Pathak, son of Gupteshwar Pathak, resident of village
Lapra, P.O. and P.S. Mccluskiganj, District-Ranchi.
..... Petitioner
Versus
1.The State of Jharkhand.
2.Chief Secretary, Government of Jharkhand, Project Office,
Dhurwa, P.O. & P.S. Dhurwa, District-Ranchi.
3.Secretary, (Urban Development and Town Planning), Project
Office, Dhurwa, P.O.& P.S. Dhurwa, District-Ranchi.
4.Deputy Commissioner, Latehar having its office at Latehar, P.O.
& P.S. Latehar, District-Latehar.
5.Circle Officer, Latehar having its office at Latehar, P.O. & P.S.
Latehar, District-Latehar. ..... Respondents
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Coram: HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE H.C. MISHRA
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For the Petitioner Mr. Krishna Kumar, Advocate
Mr. Amit Sinha, Advocate
For the Respondents A.C to A.G
Order No. 04/Dated : 8th February, 2019
Aniruddha Bose, C.J.
The petitioner in this proceeding framed as public interest litigation seeks shifting the location of a 'Solid Waste Retreatment Plant' intended to be setup in the village Harkha, District Latehar.
On behalf of the State, it is submitted that the plant is being set up on land of the State itself. It is further pointed out on behalf of the State that being mechanised plant, no pollution is likely to take place. There is no scientific evidence highlighted in the writ petition about pollution potential of such retreatment plant.
This being the position, we do not want to interfere with the administrative action of the State as regards selection of land for setting up a Solid Waste Retreatment Plant. Accordingly, the writ petition is dismissed. No order as to costs.
(Aniruddha Bose, CJ.) (H.C. Mishra, J) satyendra/amardeep