Rajasthan High Court - Jodhpur
M/S Kamal Int Udhyog vs Rajasthan State Pollution Control ... on 21 November, 2022
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 17569/2022
M/s Kamal Int Udhyog, (Old Name Kishan Int Udyog) Chakk- 4
N.M. Lunia, Tehsil- Anoopgarh, Dist. Sri Ganganagar Through Its
Proprietor Mula Ram S/o Duna Ram, Aged About 40 Years, B/c
Jat, R/o Chack 6 N.D., Tehsil Anoopgarh, Dist. Sri Ganganagar
(Raj.)
----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. H.R. Chawla
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 21/11/2022 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 further submits that presently the consent for operation of the Brick Kiln is in favour of the petitioner. (Downloaded on 21/11/2022 at 09:14:31 PM)
(2 of 2) [CW-17569/2022] 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 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.
Connect with S.B. Civil Writ Petition No.15931/2022.
(VINIT KUMAR MATHUR),J 350-/Vivek/-
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