An Advocate has moved the High Court of Delhi seeking Rs 15 lakh as compensation and medical insurance of Rs 25 lakh in view of the poor air quality in Delhi.
On Tuesday, Justice Yashwant Varma posted the plea for Dec 6, after the petitioner did not appear initially when the case was called.
“Please understand, the high court is not a playground & you should desist from using it as one,” the Judge advised the petitioner, who appeared when the case was called for hearing once again in the end.
The Court also asked the petitioner to approach the Apex Court if he was concerned with the capital’s air quality, as the Supreme Court is already looking into the issue. However, the Lawyer submitted that he has sought health insurance for himself from the Centre & the Delhi Govt on account of the air quality.
In his plea, he has also sought Rs 15 lakh as compensation for “specific & exemplary damages” caused to him. The plea has also claimed that air pollution can also cause serious lung diseases & cancer.
It said the SC already expanded the scope of Article 21 of the Constitution of India by holding the “Right to clean pollution-free environment” as a fundamental right. The petitioner has also prayed for a direction to the authorities to immediately seal the factories that are manufacturing firecrackers in the Delhi-NCR & the shops selling them.
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