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Dr. Sanjay Nilkanthrao Lakhe Patil vs Union Of India on 8 July, 2021

Bench: Chief Justice, A.S. Bopanna, Hrishikesh Roy

     WP(C)No.929/20                              1

     ITEM NO.1                Court 1 (Video Conferencing)                  SECTION PIL-W

                               S U P R E M E C O U R T O F            I N D I A
                                       RECORD OF PROCEEDINGS

                              Writ Petition(s)(Civil) No(s).929/2020

     DR. SANJAY NILKANTHRAO LAKHE PATIL                                     Petitioner(s)
                                     VERSUS
     UNION OF INDIA & ORS.                                                  Respondent(s)

     (FOR ADMISSION and IA No.81893/2020-PERMISSION TO APPEAR AND ARGUE
     IN PERSON[INTERACTION DONE])

     Date : 08-07-2021 This petition was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE A.S. BOPANNA
                         HON'BLE MR. JUSTICE HRISHIKESH ROY

     For Petitioner(s)               Petitioner-in-person

     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                            O R D E R

The Court is convened through Video Conferencing. The application for permission to appear and argue in person is allowed.

Heard the petitioner-in-person.

In this petition, filed under Article 32 of the Constitution, the petitioner has prayed to direct the Union of India to form an expert committee to study the effect of climate change on agriculture and breeding and spreading of desert locust in India and frame policies to curb the growth.

However, the petitioner has not approached the concerned Department of the Union of India, instead has directly approached this Court by way of filing the present Writ Petition under Article 32 of the Constitution.

In view of the above, we reserve liberty to the petitioner to approach the concerned Department of the Union of India and submit a representation about his grievance.

………..2/-

If such a representation is filed by the petitioner before the concerned Department of the Union of India, the same shall be considered and disposed of on its own merit.

With the aforesaid liberty and direction, the writ petition stands disposed of.

(SATISH KUMAR YADAV)                                              (R.S. NARAYANAN)
  DEPUTY REGISTRAR                                               COURT MASTER (NSH)