Anubha Rawat Choudhary, J. - (1.) Heard counsel for the parties.
(2.) Counsel for the petitioner submits that I.A. no. 7610 of 2018 has been filed for amendment of the writ petition challenging the order dated 21.08.18 which has been passed by the Respondent no 1 during the pendency of this case refusing to grant consent to operate to the petitioner. The other I.A No. 7613 OF 2018 has been filed for grant of interim relief.
(3.) Counsel for the petitioner submits that said I.A. has been filed challenging the order passed by the Pollution Control Board whereby a decision has been taken to deny the grant of Consent to Operate to the petitioner and their application has been rejected and the basis of taking the decision is the proceedings before the Ministry of Environment, Forest & Climate Change. He submits that Ministry of Environment, Forest & Climate Change has to take a decision and the clearance given by the Ministry has not yet been withdrawn and therefore the entire matter is depending on the decision which has to be taken by the Ministry of Environment, Forest & Climate Change and he submits that the matter pending before the ministry of the Union of India and the order passed by the pollution control board are inter related, therefore petition for amendment may be allowed .;