Gujarat High Court
Vadodara Municipal Corporation vs Federation Of Industries Gujarat ... on 16 August, 2011
Author: S.J.Mukhopadhaya
Bench: S.J. Mukhopadhaya
SCA/12774/2000 1/3 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 12774 of 2000
In
CIVIL APPLICATION No. 4393 of 1998
In SPECIAL CIVIL APPLICATION No. 2795 of 1997
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VADODARA MUNICIPAL CORPORATION - Petitioner(s)
Versus
FEDERATION OF INDUSTRIES GUJARAT CHAMBER OF COMMERCE & 119
- Respondent(s)
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Appearance :
MR PRANAV G DESAI for Petitioner(s) : 1,
NOTICE SERVED BY DS for Respondent(s) : 1 - 5,7 - 51,53 - 83,85 -
90,92 - 110,112 - 113,115 - 116,118 - 119.
NANAVATI ASSOCIATES for Respondent(s) : 1 - 2, 5, 7, 11,14 - 15,17 -
24, 27,29 - 36,38 - 42, 44, 50,52 - 63,65 - 67,69 - 72,74 - 83,86 -
90,94 - 97,100 - 103,106 - 108,112 - 113,115 - 116,118 - 119.
RULE SERVED BY DS for Respondent(s) : 3 - 4,8 - 10,12 - 13, 16, 28,
33, 37, 43,45 - 46,48 - 49, 51, 64, 66, 68, 73, 85,92 - 93,98 - 99,104
- 105,109 - 110.
MR MANISH R BHATT for Respondent(s) : 3,
NANAVATI & NANAVATI for Respondent(s) : 6,
MR TARAK DAMANI for Respondent(s) : 6,
SINGHI & BUCH ASSO. for Respondent(s) : 16,
MR AY KOGJE for Respondent(s) : 25,
MR HC PANDYA for Respondent(s) : 26,
MR MB FAROOQUI for Respondent(s) : 45, 51,
M/S TRIVEDI & GUPTA for Respondent(s) : 46,
MR BHARAT T RAO for Respondent(s) : 47,
MR KV SHELAT for Respondent(s) : 48,
DS AFF.NOT FILED (N) for Respondent(s) : 52,
- for Respondent(s) : 0.0.0, 0.0.0, 0.0.0, 0.0.0,0.0.0
- for Respondent(s) : 0.0.0
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HONOURABLE THE CHIEF JUSTICE
CORAM :
MR. S.J. MUKHOPADHAYA
and
HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 16/08/2011
ORAL ORDER
(Per : HONOURABLE THE CHIEF JUSTICE MR. S.J.MUKHOPADHAYA) SCA/12774/2000 2/3 ORDER Mr.Manoj Patel, Senior Environmental Engineer, Gujarat State Pollution Control Board, Gandhinagar is present to assist the Court. An affidavit-in-reply has been filed on behalf of the respondent - Gujarat State Pollution Control Board, wherein it is reported that out of 23 units inspected, 5 units are closed and 17 units are causing pollution.
In the circumstances, we allow the Gujarat State Pollution Control Board to serve a copy of the reply affidavit on the counsel of the respondent.
The said 17 units who are causing pollution may be given 5 days' time to give time-frame to take correctional measures or they may on their own close the units or the Pollution Control Board may be directed to close the units Learned counsel for the Gujarat State Pollution Control Board submits that there are hundreds or thousands of units in and around Vadodara. They should be allowed to revisit and inspect their units.
SCA/12774/2000 3/3 ORDER
In this connection, we may only mention that
while the question of pollution of a particular area came to the notice of the Court with respect to industries situated in Sarigam Industrial Area, Valsad, certain orders have already been passed by this Court in Special Civil Application No.7652/2009, wherein the Gujarat State Pollution Control Board has been asked to get the matter inspected through the experts of Sardar Vallabhbhai Patel National Institute of Technology, Surat. We allow the Gujarat State Pollution Control Board to follow the same principles and procedure and the same charge may be obtained as stipulated by this Court in Special Civil Application No.7652/2009 Post the matter for orders on 23rd August 2011 on the top of the list.
(S.J.Mukhopadhaya, CJ.) (J.B.Pardiwala, J.) /moin