Rajasthan High Court - Jodhpur
M/S. Angri Devi (Old Name S.P. Int Udyog) vs Rajasthan State Pollution Control ... on 20 January, 2023
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
(1 of 2) [CW-1167/2023]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 1167/2023
M/s. Angri Devi (Old Name S.P. Int Udyog), Chak 2 GD (A),
Tehsil Gharsana, District Sri Ganganagar Through Its Proprietor,
Smt. Angri Devi W/o Shri Sugnaram, By Caste Meghwal, Aged
About 60 Years, R/o Ward No.10, STR Gharsana, District Sri
Ganganagar.
----Petitioner
Versus
1. Rajasthan State Pollution Control Board, Through Its
Member Secretary, Jhalana Industrial Area, Jhalana
Dungari, Jaipur.
2. Environment Engineer (Env. Comp.), Rajasthan State
Pollution Control Board, Headquarter, 4 Institutional Area,
Jhalana Dungari, Jaipur.
3. Appellate Authority, Air (Prevention and Control of
Pollution), Jaipur.
----Respondents
For Petitioner(s) : Mr. D. S. Thind
For Respondent(s) : Mr. S. S. Rathore
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 20/01/2023 Learned counsel for the petitioner submits that the controversy involved in the present case is identical to the controversy involved in S.B. Civil Writ Petition No. 9250/2022 (M/s Anil Bricks Company Vs. State of Rajasthan & Ors.) decided on 19.07.2022. Learned counsel further submits that huge penalty has been imposed upon the petitioner for the days on which the Brick Kiln of the petitioner was not in operation. He (Downloaded on 21/01/2023 at 12:50:14 AM) (2 of 2) [CW-1167/2023] further submits that presently the consent for operation of the Brick Kiln is in favour of the petitioner.
Issue notice. Issue notice of stay application also. Let an advance copy of the writ petition be served upon Shri S.S. Rathore, learned standing counsel for the Department.
Meanwhile and till the next date of hearing, the recovery in question in pursuance of the order dated 07.10.2022 (Annex.10) against the petitioner shall remain stayed.
It is made clear that Shri S.S. Rathore, learned standing counsel for the Department will be free to move an appropriate application for vacation of the interim order passed by this Court, if felt advised.
Let the name of Mr. S. S. Rathore be shown in the cause-list as learned counsel for the respondents.
List the matter on 13.02.2023 along with S.B. Civil Writ Petition Nos.15931/2022 & 16610/2022, as prayed.
(VINIT KUMAR MATHUR),J 37-Shahenshah/-
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