Khalid Ashraf And ors Vs Union Of India And Ors
Bench: Division Bench
Result Published
Acts Referenced
Judgement Snapshot
Case Number
Original Application No. 384, 442 Of 2016, MA. No. 1247 Of 2016, 317 Of 2017
Hon'ble Bench
Swatanter Kumar, J; Raghuvendra S. Rathore, J
Advocates
Tariq Abeeb, B.V. Niren, Dhruv Pal , Ramandeep Singh, JoydeepMazumdar, ParijatSinha, Rohit Dutta, SakshiPopli, Raj Kumar, Bhupender Kumar, R. RakeshSharm, S. Anand, Ajit Pudussery, ShrutiSarma, Gautam Singh, Rudreshwar Singh, Shubham Bhalla, Shadan Farasat, Tarunvir Singh Khehar, bhishek Yadav, Gautam Singh, Vinay Mohan Sharma, Edward Belho, V.K. Shukla, Guntur Prathoka, Shiv Mangal Sharma, D.K. Thakur, TanayPareek, Tushar Mehta, Vivek Singh, Manish Singhvi
Final Decision
Disposed Off
Acts Referred
- Code of Criminal Procedure, 1973 - Section 144
- Environment (Protection) Act, 1986 - Section 2(e), 5 (a), 5, 15, 19, 23
- Jammu and Kashmir non-biodegradable material (Management, Handling and Disposal) Act, 2007 - Section 7(3)
- Indian Penal Code, 1860 - Section 183
- Environment (Protection) Rules, 1986 - Rule 5(3), 4(5)
- Constitution of India, 1950 Article 21, 48A, 51A, 51A(g)
Judgement Text
Translate:
