Supreme Court - Daily Orders
Amanpreet Kaur Alagh vs Union Of India on 7 July, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.34 COURT NO.1 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 (Civil) No.673/2021
AMANPREET KAUR ALAGH Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With IA No.70368/2021-STAY APPLICATION and IA No.70370/2021-
EXEMPTION FROM FILING AFFIDAVIT)
Date : 07-07-2023 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. Gopal Jain, Sr. Adv.
Mr. Harpreet Singh Popli, Adv.
Mr. Amarjeet Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 The petitioner would be at liberty to pursue such remedies as are available in law before the National Green Tribunal. Hence, we decline to entertain the Petition under Article 32 of the Constitution.
2 The Petition is accordingly dismissed.
3 Pending applications, if any, stand disposed of.
Signature Not Verified(CHETAN KUMAR) (SAROJ KUMARI GAUR) Digitally signed by CHETAN KUMAR Date: 2023.07.07 A.R.-cum-P.S. Assistant Registrar 16:35:23 IST Reason: