International Rehab Foundation vs Union Of India
2022 Latest Caselaw 2869 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                      D.B. Civil Writ Petition (PIL) No. 7881/2021
                                       International Rehab Foundation, A-4/436 Ground Floor Paschim
                                       Vihar, New Delhi Through Manish Sood, Trustee
                                                                                                                ----Petitioner
                                                                                Versus
                                       1.          Union of India, Through Secretary Revenue, Department
                                                   of Revenue, Ministry of Finance, North Block, New Delhi.
                                       2.          State   of   Rajasthan,         Through        The       Chief    Secretary,
                                                   Secretariat, Tilak Marg, C-Scheme, Jaipur.
                                       3.          Rajasthan     State      Pollution        Control        Board,    Through
                                                   Secretary, 4 Jhalana Institutional Area, Jhalana Doongri,
                                                   Jaipur, Rajasthan 302004
                                                                                                             ----Respondents

For Petitioner(s) : Mr. Rakesh Kumar, Advocate

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN Judgment / Order

05/04/2022

Heard.

This petition, as is referred in this public interest litigation

issuing direction for execution of order dated 18.01.2021 in the

matter of compliance of the provisions contained under Bio-

Medical Waste Management Rules, 2016.

Without commenting upon the same, the petitioner should

have approach the NGT (National Green Tribunal) for

implementation of directions rather than approaching the High

Court.

Therefore, with the liberty, this petition is dismissed.

(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Mohita /13

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