Punjab-Haryana High Court
Gurbazz Singh Chandhoke And Anr vs Ut Of Chandigarh And Ors on 12 October, 2022
Bench: Ravi Shanker Jha, Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-23862-2017 (O&M)
Date of decision:- 12.10.2022
Gurbazz Singh Chandhoke and another
...Petitioner(s)
Versus
Union Territory of Chandigarh through Secretary, Department of
Environment, Chandigarh Administration and others
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE RAVI SHANKER JHA, CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI
Present: Mr. Rana Gurtej Singh, Advocate,
Mr. Nihit Lohis, Advocate,
Mr. Tejeshwar Singh, Advocate,
for the petitioners.
Mr. Anil Mehta, Senior Standing Counsel,
with Mr. Sumit Jain, Additional Standing Advocate,
for respondents No. 1, 7 and 10 - U. T., Chandigarh.
Mr. Avinit Avasthi, Assistant Advocate General, Punjab,
for respondents No. 2 and 8.
Mr. Deepak Balyan, Additional Advocate General, Haryana,
for respondents No. 3 and 9.
Mr. Akshay Jain, Advocate,
for respondent No. 4 - Chandigarh Pollution Control Committee.
Ms. Reeta Kohli, Senior Advocate,
with Ms. Vandana, Advocate,
for respondent No. 5 - Punjab Pollution Control Board.
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RAVI SHANKER JHA, C.J. (ORAL)
This writ petition has been filed by the petitioners seeking ban on the use of fire crackers during the festivals of Dussehra, Diwali and Gurpurab etc. Learned counsel for the petitioners submits that in view of the orders passed by the Supreme Court in various cases, nothing further survives for adjudication in the present case.
In view of the aforesaid, the writ petition stands disposed of as infructuous as no further orders are required to be passed.
(RAVI SHANKER JHA) CHIEF JUSTICE (ARUN PALLI) JUDGE 12.10.2022 Amodh Sharma Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 15-10-2022 00:31:06 :::