Rajeev Kumar v. Central Pollution Control Board And Others

1. In view of the order passed by this Tribunal on 20 July, 2018 in the case of Satish Kumar v. Union of India, Original Application No. 56(THC) of 2013 which covers the problem sought to be raised in this application, no further order is necessary.

This Petition is disposed of subject to the issues to be looked into in the manner already directed by this Tribunal in the above order.

M.A. No. 1091 of 2018 does not survive for consideration as the main application itself stands disposed of.