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 NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION

WRIT PETITION (C) NO. 856 OF 2013

M/S HARSH INTERNATIONAL & ANR.   PETITIONERS                                        VERSUS

UNION OF INDIA & ORS.                        RESPONDENTS

J U D G M E N T  

KURIAN,J.

1. This writ petition is filed with the following prayers:

(i) Issue a Writ, order or direction in the nature of  mandamus  directing  the  respondents  that  the exemption to carry bags as contained under Rule-2 of Plastic Wastes (Management & Handling) Rules, 2011 must be available to the Petitioners also to manufacture  exclusively  for  export  its  product filter Khaini in plastic packaging or read down the provision  contained  under  Rules  2  and  5 accordingly; and/or (ii)  Issue   a  writ,  order  or  direction  in  the nature of mandamus directing the respondents not to prohibit the petitioners' 100% export oriented unit located  in  the  Noida  Special  Economic  Zone  from manufacturing its product filter Khaini in plastic packaging meant exclusively for exports purposes.  (iii) Grant such and other further orders as may be deemed  just  and  necessary  in  the  facts  and circumstances of the present case.

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2. W.P.(C)  No.  471/2015  on  the  same  issue  has  been allowed  by  this  Court  by  following  the  order  dated 03.09.2013 of this Court in  W.P. (C) No. 466 of 2011 titled “Baba Global Ltd. Vs. Union of India” wherein this Court has permitted the use of plastic bags subject to the undertaking.  We are informed that the petitioners have already filed the similar undertaking.  Hence, subject to compliance of undertaking filed by the petitioners, these writ petitioners would also be exempted from operation of the Plastic Wastes (Management and Handling) Rules, 2011 and this Writ Petition is allowed in terms of the order in Baba Global Ltd (Supra).

...................J.  [KURIAN JOSEPH]

      .......................J.

     [ROHINTON FALI NARIMAN]  NEW DELHI;  JULY 18, 2016