Punjab-Haryana High Court
Kawalpreet Singh Virk vs Union Of India And Ors on 13 October, 2017
Bench: Ajay Kumar Mittal, Amit Rawal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
114 Civil Writ Petition No.23847 of 2017
Date of Decision: October 13, 2017
Kawalpreet Singh Virk ...Petitioner
versus
Union of India and others ...Respondents
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MR. JUSTICE AMIT RAWAL
*****
Present: Mr. Kawalpreet Singh Virk, Advocate-Petitioner in person.
*****
AJAY KUMAR MITTAL, J. (Oral)
The prayer in this petition filed under Articles 226/227 of the Constitution of India is for issuance of a writ in the nature of mandamus directing the respondents to ban the sale, purchase, manufacture and use of fire crackers, sparklers and explosives within the States of Punjab, Haryana and Union Territory of Chandigarh and to take appropriate actions to formulate an effective policy to curb the increasing pollution caused by their use during Diwali.
2. At the outset, the petitioner, while appearing in person, states that since the similar matter is pending consideration before this Court i.e. CWP No.23548 of 2017, he may be allowed to withdraw the present writ petition with liberty to the petitioner to assist the Court in the said writ petition.
3. Dismissed as withdrawn. It shall, however, be open to the petitioner to assist the Court in the aforesaid writ petition, in accordance with law.
(AJAY KUMAR MITTAL)
JUDGE
(AMIT RAWAL)
October 13, 2017 JUDGE
sonia gugnani
Whether speaking/reasoned? Yes/No
Whether reportable? Yes/No
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