Punjab-Haryana High Court
Saharanpur Mines Management Services ... vs State Of Haryana & Ors on 27 April, 2017
Bench: S.J. Vazifdar, Anupinder Singh Grewal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-6096-2017 (O&M)
Date of decision:- 27.04.2017
Saharanpur Mines Management Services Pvt. Ltd.
...Petitioner(s)
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, CHIEF JUSTICE
HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present:- Mr. Aman Pal, Advocate,
for the petitioner(s).
Ms. Mamta Singla Talwar, Deputy Advocate General, Haryana,
for respondents No. 1 to 3.
Mr. Lokesh Sinhal, Advocate,
for respondents No. 4 and 5.
* * * *
S.J. VAZIFDAR, C.J. (ORAL)
Mr. Sinhal, learned counsel appearing on behalf of respondents No. 4 and 5 states that the appellate authority under the Air (Prevention and Control of Pollution) Act, 1981 has been constituted w.e.f. 14.04.2017.
2. The petitioners are relegated to the alternate remedy of filing an appeal. The petitioners are always at liberty to make an application before the appellate authority for expediting the hearing. The appellate authority will consider the same.
3. The writ petition is accordingly disposed of.
(S.J. VAZIFDAR) CHIEF JUSTICE (ANUPINDER SINGH GREWAL) JUDGE 27.04.2017 Amodh Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 30-04-2017 21:14:28 :::