SATISH SEJPAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The Petitioner has moved this Court with the following prayers:

(2.) The crux of the case as as evident from the pleadings and prayers is with regard to the menace caused by the use of flex boards by various political parties to contest the election and as to the inadequacy of the appropriate steps with regard to use of 'single use of plastic materials' at the time of election.

(3.) Shri Siddharth Dubey, the learned counsel appearing for the State points out that the grievance espoused herein was similar to the issue which was pending consideration before the National Green Tribunal Principal Bench, New Delhi (for short 'the Tribunal') in Execution Application No. 32 of 2019 in O.A. No. 05 of 2019.