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Judgment
6 paragraphs · 157 wordsRitu Bahri, CJ
1) Counsel for respondent No. 6 has filed a supplementary affidavit dated 29.04.2024. Copy of this supplementary affidavit has been supplied to all the respondents.
2) In paragraph No. 5 of said supplementary affidavit it is stated that respondent No. 6 has submitted the pollution load study conducted through MOEF and empanelled organization, namely Enviro Infra Solutions Pvt. Ltd. on 16.04.2024, which is now pending before the State Level Expert Appraisal Committee (SEAC).
3) Dr. Aman Rab, learned counsel appearing for respondent-SEIAA, states that they will take a decision on this study report submitted by respondent No. 6 to SEAC (Annexure No. 1) within four weeks.
4) The petitioner will be at liberty to take appropriate steps on the basis of the report in accordance with law, if so advised. Copy of the report be sent to the High Court.
5) In view of the above, this writ petition (PIL) is being disposed of.