Gauhati High Court
M/S. Dey Stone Crushing Unit vs The State Of Assam And 3 Ors on 25 October, 2019
Author: Suman Shyam
Bench: Suman Shyam
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GAHC010233682019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 7799/2019
1:M/S. DEY STONE CRUSHING UNIT
REPRESENTED BY ITS PROPRIETOR, SRI RANJIT KUMAR DEY, AGED
ABOUT, SON OF LATE MANINDRA KUMAR DEY, RESIDENT OF
SALCHAPRA PART-I, P.O.- SALCHAPRA, P.S. SILCHAR, DISTRICT CACHAR,
ASSAM, PIN- 788814.
VERSUS
1:THE STATE OF ASSAM AND 3 ORS.
REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF ASSAM,
ENVIRONMENT AND FORESTS DEPARTMENT, ASSAM SACHIVALAYA,
DISPUR, GUWAHATI- 781006.
2:THE DIVISIONAL FOREST OFFICER
CACHAR
SILCHAR
DISTRICT CACHAR
ASSAM
PIN- 788001.
3:THE MEMBER SECRETARY
POLLUTION CONTROL BOARD
ASSAM
BAMUNIMAIDAM
GUWAHATI- 781021.
4:THE REGIONAL EXECUTIVE ENGINEER-IN-CHARGE
REGIONAL LAB-CUM-OFFICE REGIONAL POLLUTION CONTROL BOARD
ASSAM
CACHAR
SILCHAR
PIN- 7888001
Advocate for the Petitioner : MR. N BORUAH
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Advocate for the Respondent : SC, FOREST
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
Date : 25-10-2019 Heard Mr. D.K. Kotoky, learned counsel for the petitioner. I have also heard Mr. H. Baruah, learned Standing Counsel, PCB, who prays for a week's time to obtain instruction. Similar is the prayer of Mr. P. Bora, learned Standing Counsel, Environment and Forest Department, Assam.
On the request of the learned counsel for the parties, let this matter be listed again for motion on 01/11/2019 along with WP(C) No. 6484/2018, which is stated to be analogous to the present petition.
JUDGE Comparing Assistant