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Judgment
5 paragraphs · 88 wordsRitu Bahri, CJ
1.
Counsel for the State has handed over the opinion given by the SDM for carrying out this work. This opinion has been handed over to the counsel for the petitioner.
2.
This PIL is being disposed of at this stage, giving liberty to the petitioner to examine the scientific scope of this opinion, and then take appropriate steps in accordance with law, if so advised.
3.
The Writ Petition (PIL) is, accordingly, disposed of.
4.
Pending application(s), if any, also stand disposed of accordingly.