- (1.) Learned counsel submits that defect No.6 may be ignored as he is not relying on page Nos.118 and 169 of the writ application in the present case.
(2.) On submission of learned counsel defect No.6 is ignored as he is not relying on the said pages.
(3.) The petitioner is aggrieved that his application for grant of environment clearance, which is at Annexure-5 of this writ application, is pending since 20.02.2017 with the Chairman, District Level Environment Impact Assessment Authority, Ranchi. That due to non-passing of any order by the competent authority, the petitioner is unable to proceed with the construction work of the road namely, NH-33 i.e. Ranchi-Tata Express Way.;