M/S Murliwala Int Udyog vs Rajasthan State Pollution Control ... on 4 February, 2023

[Cites 1, Cited by 0]

Rajasthan High Court - Jodhpur

M/S Murliwala Int Udyog vs Rajasthan State Pollution Control ... on 4 February, 2023

Bench: Vinit Kumar Mathur

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 1/2023

M/s Murliwala Int Udyog, Chak 2 Jsm, Kupli Road, Tehsil
Gharsana,     District   Sri    Ganganagar           Through        Its    Proprietor,
Kaluram S/o Shri Jasraj, Aged About 50 Years, Resident Of
Naharwali, Tehsil Anoopgarh, District Sri Ganganagar.
                                                                      ----Petitioner
                                     Versus
1.      Rajasthan State Pollution Control Board, Through Its
        Member      Secretary,       Jhalana       Industrial       Area,    Jhalana
        Dungari, Jaipur.
2.      Environment Engineer (Env. Comp.), Rajasthan State
        Pollution Control Board, Headquarter, 4 Institutional Area,
        Jhalana Dungari, Jaipur.
3.      Appellate Authority, Air (Prevention And Control Of
        Pollution), Jaipur.
                                                                   ----Respondents


For Petitioner(s)          :    Mr. D.S. Thind
For Respondent(s)          :    Mr. S.S. Rathore



        HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order 04/02/2023 Learned counsel for the petitioner submits that the controversy involved in the present case is identical to the controversy involved in S.B. Civil Writ Petition No. 9250/2022 (M/s Anil Bricks Company Vs. State of Rajasthan & Ors.) decided on 19.07.2022. Learned counsel further submits that huge penalty has been imposed upon the petitioner for the days on which the Brick Kiln of the petitioner was not in operation. He further submits that presently the consent for operation of the Brick Kiln is in favour of the petitioner. (Downloaded on 04/02/2023 at 11:25:02 PM)

(2 of 2) [CW-1/2023] Issue notice. Issue notice of stay application also. Let an advance copy of the writ petition be served upon Shri S.S. Rathore, learned standing counsel for the Department.

Meanwhile and till the next date of hearing, the recovery in question in pursuance of the order dated 07.10.2022 (Annex.10) against the petitioner shall remain stayed.

It is made clear that Shri S.S. Rathore, learned standing counsel for the Department will be free to move an appropriate application for vacation of the interim order passed by this Court, if felt advised.

Connect with S.B. Civil Writ Petition Nos.15931/2022 & 16610/2022.

(VINIT KUMAR MATHUR),J 151-SanjayS/-

(Downloaded on 04/02/2023 at 11:25:02 PM) Powered by TCPDF (www.tcpdf.org)

Unlock Advanced Research with PRISMAI

Rajasthan High Court - Jodhpur