- (1.) Heard learned counsel for the petitioner, Shri A.K. Verma, learned Counsel for the respondent Nos.1 and 2-U.P. Pollution Control Board, Lucknow, Shri Anuj Kumar Srivastava, learned counsel representing respondent No.4-Nagar Palika Parishad, Ms. Anita Singh Nagore, learned counsel for the respondent Nos. 7 and 8 and Shri Shailendra Singh Chauhan, learned Additional Chief Standing Counsel for the State-respondents.
(2.) By means of this petition framed as a Public Interest Litigation (P.I.L.), the relief sought is for appropriate direction to the respondents to take immediate action to stop and remove the illegally running cane crushers by the respondent Nos. 7 and 8, in compliance of the notice/order dated 18.12.2017, issued by the Nagar Palika Parishad.
(3.) Upon instructions, Shri Shailendra Singh Chauhan, learned Additional Chief Standing Counsel for the State-respondents stated that FIR was lodged against the respondent Nos. 7 and 8 and a charge sheet has also been submitted.;