Madhya Pradesh High Court
Fly Ash Bricks Manufacturers Welfare ... vs Union Of India on 24 June, 2016
WP-4572-2016
(FLY ASH BRICKS MANUFACTURERS WELFARE SOCIETY Vs UNION OF INDIA)
24-06-2016
Shri Anshuman Singh, learned counsel for the petitioner.
Shri Vikram Johri, learned counsel for the respondent No.3.
None for the respondents No.1 and 2 though served.
Having heard learned counsel for the parties and after considering the original notification issued under the Environment (Protection) Act, 1986 and the amendment brought into force to the said statutory rules vide notification dated 25.1.2016, and the grievance made in this writ petition with regard to providing fly ash or supply to thirty party, who are not the actual users of the fly ash for their own purpose, the respondents are directed to ensure that no fly ash is provided, supplied or sold as demonstrated by the petitioner to any party except the user agencies as notified under para 2(1) of the notification dated 25.1.2016.
Respondents to file their reply within four weeks. Certified copy as per rules.
(RAJENDRA MENON) (ANURAG SHRIVASTAVA) ACTING CHIEF JUSTICE JUDGE