Gujarat High Court
Grentex vs Gujarat on 18 April, 2011
Author: S.J. Mukhopadhaya
Bench: S.J. Mukhopadhaya
Gujarat High Court Case Information System
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SCA/3854/2011 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 3854 of 2011
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GRENTEX
& COMPANY PRIVATELIMITED THRO'GENERAL MANAGER
Versus
GUJARAT
POLLUTION CONTROL BOARD
THROUGH
EXECUTIVE ENGINEER
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Appearance :
Mr Amit
Panchal with Ms Shivani Rajpurohit for the
Petitioner ,
MR SUNIL L MEHTA for
Respondent
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CORAM
:
HONOURABLE
THE CHIEF JUSTICE MR. S.J. MUKHOPADHAYA
and
HONOURABLE
MR.JUSTICE J.B.PARDIWALA
Date
: 18/04/2011
ORAL
ORDER
(Per : HONOURABLE THE CHIEF JUSTICE MR. S.J. MUKHOPADHAYA) When the matters were taken up, learned counsel for the petitioner submitted that the officers of the Sardar Vallabhbhai Patel National Institute of Technology, Surat (SVNIT) earlier visited the petitioner's unit and recommended for 50% production and taking correctional measure. Since then, the petitioner's unit is runnign with 50% production. Thereafter, the petitioner's unit, having taken rectification measures, the SVNIT inspected the petitioner's premises on 16th March 2011 and has submitted a favourable report. In view of the report, the petitioner should be allowed to raise production to 100%, it having installed anaerobic upflow filter of adequate size.
Learned counsel Mr.Sunil Mehta, who is appearing on behalf of the Gujarat Pollution Control Board accepts that the fresh report has been received from SVNIT, Surat.
On the facts and circumstances, we remit the matter to the Gujarat Pollution Control Board and direct them to pass appropriate order taking into consideration the report submitted by the SVNIT, Surat.
The writ petition stands disposed of. Direct service is permitted.
(S.J. Mukhopadhaya, CJ.) (J.B.Pardiwala, J.) *mohd Top