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Judgment
3 paragraphs · 114 wordsRitu Bahri, CJ
1) Counsel for respondent Nos. 8 and 9 informs that the same issue of muck disposal is pending before the NGT, bearing O.A. No. 485 of 2023, Diwan Singh Vs State of Uttarakhand, and he says that this objection has been taken before the NGT, and thereafter they went to the Supreme Court also, and the Supreme Court observed that since NGT is already looking into this issue, this matter will finally be examined by the NGT.
2) Keeping in view the above fact, this writ petition (PIL) stands disposed of so as to enable the NGT to take a decision on the matter relating to muck disposal pending before it.