Ran Vijai Singh, J. - (1.) IN this writ application, the prayer of the petitioner is to direct the respondent no. 3-the Regional Officer, U.P. Pollution Control Board to grant consent for running the Brick Kiln. According to the petitioner's own saying, he had filed application for grant of consent in terms of Section 21 of the Air (Prevention & Control of Pollution) Act 1981 on 24.2.2009. The writ petition has been filed on 29.4.2009. Section 21 (4) of the Air (Prevention & Control of Pollution) Act, 1981 interalia provides for grant or refusal of consent within a period of four months after receipt of the application. The petitioner has chosen to file this writ application even before the expiry of the aforesaid period. We have heard Mr. S.K. Mishra for the petitioner and Mr. Rajesh Mishra appearing on behalf of the respondent nos. 2 and 3. Having heard learned counsel for the parties, we are of the opinion that this writ petition is absolutely pre-mature and deserves to be dismissed on this ground alone. The writ petition is dismissed accordingly. However, dismissal of the writ petition shall not preclude the petitioner from approaching this Court again in case the prayer made by the petitioner is not considered within the stipulated time.;