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Judgment
We have heard the learned counsel appearing for the parties.
It is seen that as per the affidavit filed by the 1st respondent dated 12.3.2017 the respondents who were stated to be carrying on quarrying activities, which according to the applicants, is illegal and causing environmental damage, have been granted with Environmental Clearance (EC) by the authority concerned.
It is true that at the time when these cases were filed, the said respondents were running the units without obtaining EC. However, by virtue of the subsequent event that these respondents have been granted EC, we are of the considered view that no useful purpose will be served in keeping these applications pending, except stating that in the event of any person challenging the EC granted in respect of these respondents, it will be always open to such person not only to attack the correctness of the EC granted but also the environmental issues which are raised in these applications.
Giving the above liberty, the applications stand disposed. There shall be no order as to cost.