Patna High Court
Rohit Kumar vs The State Of Bihar And Ors on 30 June, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17398 of 2018
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Rohit Kumar, Son of Sri Laxminath Jha, Resident at C/o- Maheshwar
Chandra Niwas, B.B. Srivastava, New By Pass, P.O. Anisabad, P.S.
Gardanibagh, District- Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through Chief Secretary, Government of Bihar, Patna
2. The Principal Secretary, Urban Development Department, Government of
Bihar, Patna.
3. The Director, Pollution Control Board, Patna.
4. The Chairman, Pollution, Control Board, Patna.
5. The Principal Secretary, Department of Health and Family Welfare,
Government of Bihar.
6. The Chairman, Bihar State Level Environment Impact Assessment Authority
BSEIAA.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mrs. Parul Prasad, Amicus Curiae
For the State : Mr. Anjani Kumar, AAG-4
Mr. Subhash Prasad Singh, G.A.-3
For Respondent No. 6 : Mr. Kumar Ravish, Advocate
For the Respondents : Mr. Shivendra Kishore, Sr. Advocate
Ms. Binita Singh, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
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(The proceedings of the Court are being conducted by
Hon'ble the Chief Justice/ Hon'ble Judges through
Video Conferencing from their residential
offices/residences. Also, the Advocates and the Staffs
joined the proceedings through Video Conferencing
from their residences/offices.)
Date : 30-06-2021
Petitioner has prayed for the following relief(s):-
Patna High Court CWJC No.17398 of 2018 dt.30-06-2021
"A. For issuance of a direction(s), order(s) or
writ(s) including writ in the nature of mandamus
commanding the concerned respondent authorities to
strictly implementation of plastic waste management
(Amendment) Rule 2018 and the principal rules of
Plastic Waste management rules, 2016 in State of
Bihar.
B. For issuance of a direction(s), order(s) or
writ(s) including writ in the nature of mandamus
commanding the concerned respondent authorities to
make pro bono publico some bold, effective panel
provisions for prevention of plastic uses.
C. For issuance of a direction(s), order(s) or
writ(s) including writ in the nature of mandamus
commanding the concerned respondent authorities to
take appropriate action(s) in accordance with law to
make our state (State of Bihar) "Plastic Free Zone".
D. Any other writ/writs for granting any other
relief/reliefs for which the petitioner is found entitled
to in the facts and circumstances of the present
case."
We find that many of the issues are being considered
by us in the connected matters i.e. C.W.J.C. Nos. 353 of
2021, titled as Shivani Kaushik Vs. Union of India & Ors.
and CWJC No. 9639 of 2021, titled as Gaurav Kumar
Singh Vs. The Union of India & Ors.
As such, we close these proceedings reserving liberty
to the writ-petitioner to agitate the grievances, as also the
Patna High Court CWJC No.17398 of 2018 dt.30-06-2021
other issues, if any, with the appropriate authorities.
We are hopeful that as and when any such request is
received, the same shall be considered and dealt with
expeditiously, in accordance with law.
We fully appreciate the efforts put in by Ms. Parul
Prasad, learned Amicus Curiae in assisting this Court.
However, we would request her to continue to assist this
Court as Amicus Curiae in the connected cases, referred to
supra.
Registry shall continue to send link to the learned
Amicus Curiae in the said cases.
Copy of this order be also placed on the file of the
connected matters.
Interlocutory Application(s), if any, shall stand
disposed of.
(Sanjay Karol, CJ)
( S. Kumar, J)
Sujit/PKP
AFR/NAFR
CAV DATE
Uploading Date 07.07.2021
Transmission Date
