Andhra Pradesh High Court - Amravati
M/S. Zuari Cement Ltd., vs The State Of Andhra Pradesh, on 22 November, 2022
Author: M.Ganga Rao
Bench: M.Ganga Rao
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: W.PNo.9588 of 2021
PROCEEDING SHEET
Sl. DATE
ORDER
No
11. 22.11.2022 MGR, J & SV, J Ms. Avanija, learned counsel appearing for the respondents 2 &3 states that the 3rd respondent - Environmental Engineer, APPCB filed additional affidavit stating in para 8 of the additional counter that the External Advisory Committee (Task Force Committee) of APPCB will consider to review the petitioner unit's representation dated 21.10.2022 and the issue necessary orders in accordance with law. This Court found that the impugned order is passed by the 2nd respondent - APPCB represented by Member Secretary. We are doubting the competency of the committee to consider the representation of the petitioner for revoking the closure order. Hence, learned counsel, seeks adjournment to file additional affidavit by the competent authority, who will consider the representation for revocation of the closure order.
Post on 29.11.2022.
___________ MGR, J ________ SV, J Vjl 2