Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioner aggrieved against the action of the respondents pursuant to the directions issued by National Green Tribunal ('the NGT') vide its order dated 27.11.2014.
(2.) When the petitioner approached the respondents for variation in the action taken by them pursuant to the directions issued by the NGT, the respondents have repeatedly indicated that the action has been taken pursuant to the directions issued by the NGT.
(3.) It is submitted that under the orders of the NGT, the respondents have seized the factory, the goods lying therein and have disconnected the electricity supply, which essentially is beyond the directions given by the NGT. It is further submitted that the goods lying in the factory premises would get damaged/destroyed, in case, the interim order is not granted by this Court.;