- (1.) Rule. Heard forthwith.
(2.) The writ Petitioner, by this writ petition has prayed for the following relief: to issue an order, direction or writ in the nature of mandamus restraining the Respondents from interfering in the manufacture of bricks by the Petitioner in the traditional form by the method of burnt clay.
(3.) Amongst the Respondents, we have heard the U.P. Pollution Control Board on the issue of restrictions on the brick kilns owners, who were directed to use 25% fly ash in the manufacture of brick kilns. That issue has been now decided in Civil Misc. Writ Petition No. 61434 of 2010, M/s. Zaffar Ent Udyog and Ors. v. Union of India and Ors. decided on 7.10.2010.;