Ms. Eco Green Bricks v. Union Of India And Another

Manoj K. Tiwari, J.:— Heard.

2. According to learned counsel for the petitioner, petitioner is a small scale industry, which is engaged in manufacture of Fly Ash Bricks. According to him, the Central Government, vide notification dated 25.01.2016 has provided that it shall be duty of every Thermal Power Plant to maintain details of stock, each type of ash available with them etc., which shall be uploaded on the website once a month. A number of other responsibilities have been cast upon such Thermal Power Plants by the said notification.

3. Grievance of the petitioner is that Roza Thermal Plant, District Shahjahanpur is not following the directives issued by the Central Government in the aforesaid notification. Learned counsel for the petitioner submits that petitioner has made representation to the competent authority for ventilation of his grievance but no decision has been taken so far. Therefore, he confines his prayer and submits that petitioner may be permitted to make fresh representation and Competent Authority be directed to consider petitioner's representation within some specific time frame.

4. Prayer made by learned counsel for the petitioner is innocuous and deserves to be accepted.

5. Accordingly, the writ petition is disposed of with liberty to the petitioner to make a fresh representation within two weeks from today. If such representation is made, the Secretary, Ministry of Environment Forest and Climate Change, New Delhi shall consider and decide the same by passing an appropriate order, in accordance with law, within six weeks thereafter.

6. Pending application, if any, also stands disposed of.