- (1.) Mr Jain, the learned counsel for the applicant, states that the Registry of this court is refusing to accept INDIAN administrative SERVICE in pollution matters on account of an order dated 8/5/1995 which reads as under: "In pollution matter, the Registry (PIL Branch) is directed not to accept any application or affidavit unless permitted by this court. "this direction is not consistent with the Supreme court Rules and in any case it cannot be treated as a judicial order and is administrative in character. However, in order that the Registry may not feel inhibited in accepting the applications on account of this direction, we recall this direction. Court Masters;