Babulal Jajoo v. State Of Rajasthan

1. None for the applicant.

2. Earlier on 19.02.2019 when this matter was listed no one had appeared on behalf of the applicant. However, in the interest of justice we had given one more opportunity to the applicant/counsel representing the applicant. Even now no one has appeared for applicant.

3. Therefore, now we proceed to consider and decide this application filed by Babulal Jajoo. The relief sought in this application is “….. to stop sewerage water, industrial and domestic waste water drained into the various water bodies of the State of Rajasthan…..”.

4. A larger Bench of the Tribunal in O.A No. 606 of 2018 had passed an order on 20.08.2018 and 31.08.2018 by which the committees had been constituted to look into the issue involved herein; also visit the site, if required and issue instructions to the officers concerned. Thus, we deem it appropriate to direct the applicant to approach the committee chaired by Justice Deepak Kumar Maheshwari, supervising these issues in State of Rajasthan and represent his case. The committee shall give opportunity of having to the applicant and to place before it all materials which are relevant for the purpose of the relief sought.

5. After considering the case of the applicant, the committee shall proceed to take appropriate steps to stop draining of sewerage water, industrial and domestic waste water into the water bodies.

6. With the aforesaid directions, this application stands disposed of, with no order as to cost.