Allahabad High Court
Mohd. Kausar Jah vs Union Of India Thru. Secy.,Ministry Of ... on 16 September, 2019
Bench: Govind Mathur, Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Chief Justice's Court Case :- MISC. BENCH No. - 8196 of 2016 Petitioner :- Mohd. Kausar Jah Respondent :- Union Of India Thru. Secy.,Ministry Of Petroleum & Natural G Counsel for Petitioner :- Gaurav Mehrotra,Kunal Chandra Agrawal Counsel for Respondent :- C.S.C.,A.S.G. Hon'ble Govind Mathur,Chief Justice Hon'ble Pankaj Bhatia,J.
Ms. Pushpila Bisht, Advocate has put in appearance on behalf of respondent no. 1-Union of India.
The cause sought to be admitted in this petition for writ pertains to storage, manufacture and supply of the ethanol by sugar factories and distilleries in the State of Uttar Pradesh in violation of the Manufacture, Storage and Import of Hazardous Chemical Rules, 1989 (hereinafter referred to as the 'Rules, 1989'). According to the petitioner, in all the Sugar Mills, molasses is a by product, which is ultimately chemicalized as Ethanol 1-2 dichloracetate and Ethyl alcohol. The chemicals aforesaid are the hazardous chemicals and those cannot be stored, manufactured or supplied any manner in contravention of the Rules 1989. It is asserted in it that no adequate vigilance is made by the State of Uttar Pradesh with regard to compliance of the provisions of the Rules, 1989.
Having considered the facts stated in the petition for writ and the relief claimed, we deem it appropriate to direct the respondents-State to ensure necessary compliance of the Manufacture, Storage and Import of Hazardous Chemical Rules, 1989 if any Sugar Mill/Distillery is manufacturing, storing or supplying any hazardous chemical including Ethanol 1-2 dichloracetate and Ethyl alcohol.
With the direction above, the writ petition stands disposed of.
Order Date :- 16.9.2019 SR (Pankaj Bhatia,J.) ... (Govind Mathur,C.J.)