- (1.) Heard Shri Manish Kumar, learned Senior Counsel assisted by Mr. Shubham Tripathi, Advocate appearing for the applicants, Shri Aniruddh Singh, learned A.G.A. for the State and Ashok Kumar Verma for U.P. Pollution Control Board-respondent no. 2.
(2.) This application has been filed seeking the following main relief: "Quash/Set aside the Impugned Summoning Order taking cognizance dated 22.04.2019 in Criminal Complaint No.2900/2018 by the Ld. Special Judicial Magistrate (Pollution), Lucknow, and all consequential proceedings emanating therefrom."
(3.) Learned counsel for the applicant has submitted that, admittedly, Complaint Case No.2900 of 2018, under Section 43 of Water (Prevention and Control of Pollution) Act , 1974 (for short ''Act, 1974') had been filed in compliance of the general directions given in Para 9 of the order dated 08.08.2018 passed by National Green Tribunal (hereinafter referred to as the 'NGT') in Original Application No. 231 of 2014 (Doaba Paryavaran Samiti Vs. State of U.P. and Ors.).;