Gujarat High Court
Lord'S vs Chairman on 12 October, 2011
Bench: A.L.Dave, J.B.Pardiwala
SCA/7652/2009 3/ 3 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION No. 7652 of 2009 ========================================================= LORD'S SEASIDE COOPERATIVE HOUSING SERVICE SOCIETY LTD & 9 - Petitioner(s) Versus CHAIRMAN / MEMBER SECRETARY & 9 - Respondent(s) ========================================================= Appearance : (MR TS NANAVATI) for Petitioner(s) : 1 - 3.MR BHUSHAN B OZA for Petitioner(s) : 4 - 10. RULE SERVED BY DS for Respondent(s) : 1 - 7. MR SUNIL L MEHTA for Respondent(s) : 1 - 2. M/S TRIVEDI & GUPTA for Respondent(s) : 3 - 4. GOVERNMENT PLEADER for Respondent(s) : 5, MRMPSHAH for Respondent(s) : 6 - 7. MS. KRUTI M SHAH for Respondent(s) : 6 - 7. MR SP MAJMUDAR for Respondent(s) : 8, MR PP MAJMUDAR for Respondent(s) : 8, MR ANIP A GANDHI for Respondent(s) : 9, MS ANUJA S NANAVATI for Respondent(s) : 10, ========================================================= CORAM : HONOURABLE THE ACTING CHIEF JUSTICE MR. A.L.DAVE and HONOURABLE MR.JUSTICE J.B.PARDIWALA Date : 12/10/2011 ORAL ORDER
(Per : HONOURABLE THE ACTING CHIEF JUSTICE MR. A.L.DAVE)
1) Heard learned advocates for the parties.
2) It is stated by the learned advocate Mr.Abhishek Mehta, representing G.I.D.C. that, commissioning of Common Effluent Treatment Plant (CETP) is under process and it would be commissioned by the end of January 2012.
3) Learned advocate Mr.Sunil Mehta appearing for the Gujarat Pollution Control Board (GPCB) states that personnels from GPCB are visiting the area twice in a week for the purpose of inspection and the samples collected from final pumping station, as per report dated 30th September 2011, are found to be well within the prescribed norms.
4) We noticed that by virtue of our earlier orders, SVNIT, Surat has been monitoring the pollutant levels. The cost of such monitoring being done by SVNIT, Surat is being borne by the industrial units, which are represented by Ms.Shah. We direct the SVNIT,Surat to continue to monitor the pollutant levels and requisite cost shall be borne by the industrial units as determined by the order of this Court dated 19th March 2010.
5) With the above development, we adjourn this matter to 12th December 2011 to acquaint ourselves with the progress in the establishment of Common Effluent Treatment Plant (CETP). We may clarify at this stage that, if Common Effluent Treatment Plant (CETP) is not commissioned by the end of January 2012, the Court would be constrained to pass harsh orders.
(A.L.DAVE, ACTG. C. J.) (J.B.PARDIWALA,J.) Vahid