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Judgment
6 paragraphs · 129 wordsManoj Kumar Gupta CJ
Heard learned counsel for the parties.
The present PIL has been filed raising concerns regarding alleged illegal mining in and around river Ganga and its tributaries.
Learned counsel appearing on behalf of the Uttarakhand Environment Protection and Pollution Control Board and learned State Counsel state that the issue relating to alleged illegal mining in and around river Ganga is already under consideration in PIL No.15/2022,“Matri Sadan Vs. Union of India”.
As the issue is already under consideration in the said case, therefore, we are not inclined to register a separate case and dispose of the writ petition with liberty to the petitioner to seek intervention in the said case, if so advised.
Pending application, if any, also stands disposed of.