JUDGEMENT
Pinaki Chandra Ghose, J. -
(1.) This writ petition has been filed by the People United for Better Living in Calcutta (PUBLIC), is a voluntary nonprofit, non-political citizen action group founded in 1990.
(2.) It is stated in the petition that the mission of PUBLIC is to improve the environment of Calcutta and promote sustainable urban living by working with Government Agencies, corporate citizens, other NGOs and stakeholders in a consultative and implementation capacity. The focus areas of PUBLIC are airs, noise pollution, land use planning including protection of open spaces and conservation of heritage buildings.
(3.) At the instance of the writ petitioners, the legal protection of the East Kolkata Wetlands (hereinafter referred to as EKW) were protected through Public Interest Litigation filed by petitioner No. 1. The said EKW has now been declared as the international protected site by the Indian Government under the RAMSAR Convention. The petitioner has filed this application to ensure protection of EKW.;
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