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Judgment
H.S. Thangkhiew, J
On 02-02-2026, order was specifically passed which is quoted hereinbelow:
“When the matter is called out, the learned counsel for the petitioner is not present.
It is noted in the last order dated 08.12.2025, that liberty was granted to the petitioner to implead necessary parties, inasmuch as, the person/proprietor of the building under construction who is stated to be the cause of noise pollution, has not been arrayed as a party.
A perusal of the office note indicates that no steps have been taken by the petitioner, to implead further parties.
In this view of the matter, list this matter tomorrow i.e. 03.02.2026.
In the event that no appearance is made on the next date, the matter shall stand dismissed.”
Today also there is no representation on behalf of the writ petitioner.
Accordingly, matter stands dismissed for non-prosecution.