The Division Bench of the Rajasthan High Court, comprising Justices Sandeep Mehta and Vinod Kumar Bharwani in the case of Lakshya Purohit & Ors v. State Of Rajasthan & Ors has disposed of the PIL for seeking directions to use A4 size paper on both sides .
Reasoning and Decision of the Court
The Petitioner contented before the Court and referred Order 20(A)(a) of the General Rules (Civil and Criminal), 2018. He prayed that a direction for proper implementation of Order 20(A)(a) with regard to usage of A4 size papers on both sides in the court proceedings so as to prevent wastage of paper, which as per the petitioners, results into damage being caused to the environment.
The Court considered the material facts presented before him and expounded that this court is apprised that the matter was placed before the Administrative Committee of the Rajasthan High Court and the Committee has resolved that the present system may continue and no change is needed.
Therefore the Court disposed of the PIL and instructed the petitioner that he is at liberty to ventilate their grievances as and when warranted.
Case Details
Case: - D.B. Civil Writ Petition No. 1236/2022
Petitioner: - Lakshya Purohit & Ors
Respondent: - State Of Rajasthan & Ors
Judge: Justices Sandeep Mehta and Vinod Kumar Bharwani
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