Gujarat High Court
High vs Gujarat on 23 March, 2011
Author: S.J.Mukhopadhaya
Bench: S.J. Mukhopadhaya
Gujarat High Court Case Information System
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SCA/3827/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 3827 of 2011
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HIGH
PURITY LABORATORY CHEMICALS PVT LTD & 1 - Petitioner(s)
Versus
GUJARAT
POLLUTION CONTROL BOARD & 1 - Respondent(s)
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Appearance :
MRS
PC FERNANDEZ for Petitioner(s) : 1 - 2.
MR SUNIL L MEHTA for
Respondent(s) : 1,
MS KRINA P CALLA, AGP for Respondent(s) :
2,
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CORAM
:
HONOURABLE
THE CHIEF JUSTICE MR. S.J. MUKHOPADHAYA
and
HONOURABLE
MR.JUSTICE J.B.PARDIWALA
Date
: 23/03/2011
ORAL ORDER
(Per : HONOURABLE THE CHIEF JUSTICE MR. S.J. MUKHOPADHAYA) When the matter was taken up, the learned counsel for the petitioners submitted that the officers of the Sardar Vallabhbhai Patel National Institute of Technology, Surat (SVNIT) earlier visited the petitioners' unit and recommended for closure of petitioners' unit. Pursuant to the said recommendations, the unit was closed. Thereafter, the petitioners' unit, having taken rectification measures, the SVNIT inspected the petitioners' premises on 9th March 2011 and has submitted a favourable report. In view of the said report, the closure orders should be revoked.
Learned counsel Mr Sunil Mehta, who is appearing on behalf of the Gujarat Pollution Control Board, accepts that the fresh report has been received from SVNIT, Surat.
On the facts and circumstances, we remit the matter to the Gujarat Pollution Control Board and direct them to pass appropriate order taking into consideration the report submitted by the SVNIT, Surat.
The writ petition stands disposed of. Direct service is permitted.
[S. J. MUKHOPADHAYA, CJ.] [J. B. PARDIWALA, J.] sundar/-
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