Anand Kumar vs The State Of Jharkhand Through The Chief ...
2025 Latest Caselaw 1223 Jhar

Jharkhand High Court

Anand Kumar vs The State Of Jharkhand Through The Chief ... on 29 July, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     W.P. (PIL) No. 3950 of 2024
         Anand Kumar                                ...    ...   Petitioner
                                 Versus
         The State of Jharkhand through the Chief Secretary and Ors.
                                                     ...         Respondents
                                 ---------

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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         For the Petitioner      : In person
         For the State           : Mr. Sachin Kumar, A.A.G.-II

Mr. Gaurav Raj, A.C. to A.A.G.-II. For the C.B.I. : Mr. Prashant Pallav, Spl. P.P. For the ED : Mr. Amit Kumar Das, Advocate.

Mr. Shivam Utkarsh Sahay, Advocate For the JSPCB : Mrs. Richa Sanchita, Advocate.

Mrs. Risheeta Singh, Advocate. For the REIAA : Mr. Bhanu Kumar, Advocate For the A.G. : Mr. Sudarshan Shrivastava, Advocate

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03/Dated: 29.07.2025

Notice to the respondents.

Learned counsel appears and waives notice on behalf of the

respective respondents.

Learned counsel for State and Jharkhand State Pollution Control

Board are directed to obtain specific instructions as to whether any further

notification to the one issued on 07.12.2015 (Annexure-2) has been issued

by the concerned respondents in compliance to the judgment passed by

the Hon'ble Supreme Court in T.N. Godavarman Thirumulpad Vs. Union

of India and Ors., 2022 5 Supreme 477.

List on 05.08.2025.

(Tarlok Singh Chauhan, C.J.)

(Sujit Narayan Prasad, J.) APK/VK