H. S. Thangkhiew, J
Ms. O.A. Bang, learned counsel for the respondent No. 1 has submitted that as the unit is not in operation, the air and water quality could not be tested, she further submits that the unit has been sealed by the District Administration, who are not parties in the instant proceedings.
Mr. Philemon Nongbri, learned counsel appearing on behalf of the petitioner prays that he may be allowed to implead the official respondents as necessary party.
List this matter on 20th November, 2024 for further orders.
Interim order passed earlier shall continue until the next date.
