Rajasthan High Court - Jaipur
M/S Bahubali Stone Crusher vs Raj State Pollution Control on 19 August, 2009
Author: Prem Shanker Asopa
Bench: Prem Shanker Asopa
S.B.Civil Writ Petition No.9991/2009 Date of order : 19.08.2009 HON'BLE MR.JUSTICE PREM SHANKER ASOPA Mr.Sunil Nath for Mr. Paras Kuhad for petitioner.
Counsel inter alia submits that the Board alone is empowered under Section 31-A of Air (Prevention and Control of Pollution) Act, 1981, while impugned order in question has been passed by the Member Secretary, to whom no power has been delegated by the authority competent under the Act, 1981. Issue notice along with a copy of this order to respondents. Mr. Akhil Simlote is directed to accept notice on behalf of the respondents. In the meanwhile, operation of the impugned order in question shall remain stayed till further orders.
(PREM SHANKER ASOPA),J.
Gandhi 192