Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Gujarat High Court

Maurya Enviro Project Private Limited ... vs State Of Gujarat on 29 January, 2025

                                                                                                               NEUTRAL CITATION




                            R/CR.RA/1171/2024                                   ORDER DATED: 29/01/2025

                                                                                                               undefined




                        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/CRIMINAL REVISION APPLICATION (AGAINST ORDER PASSED BY
                                  SUBORDINATE COURT) NO. 1171 of 2024
                      ==========================================================
                          MAURYA ENVIRO PROJECT PRIVATE LIMITED THRO NIRAVBHAI
                                           KAMLESHBHAI DESAI
                                                  Versus
                                         STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      MR DHARM K RAVAL(10689) for the Applicant(s) No. 1
                      MR CHINTAN H DAVE(7193) for the Respondent(s) No. 3
                      MR BHAVESH. S. DESAI(13841) for the Respondent(s) No. 4
                      MS MONIKA K THAKKAR(12055) for the Respondent(s) No. 4
                      MR ROHAN H RAVAL, APP for the Respondent(s) No. 1
                      ==========================================================
                        CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                           Date : 29/01/2025

                                                             ORAL ORDER

The coordinate Bench vide its order dated 09.09.2024 quashed and set aside the impugned order dated 25.05.2024 passed by Sub-Divisional Magistrate, Balasinor and matter was kept for further compliance.

After inspection, the Gujarat Pollution Control Board has passed Revocation Order dated 11.12.2024 with some directions which are required to be duly complied with. A copy of Revocation Order is tendered by learned advocate Mr. Chintan Gandhi appearing for respondent No.3, which is taken on record.

Learned advocate Mr. Dharm Raval appearing for the applicant, upon instructions, states that applicant is ready and willing to abide by all the conditions / directions mentioned in the Revocation Order issued by the Gujarat Pollution Control Page 1 of 2 Uploaded by MR. AJAY C MENON(HC00939) on Wed Jan 29 2025 Downloaded on : Thu Jan 30 00:56:31 IST 2025 NEUTRAL CITATION R/CR.RA/1171/2024 ORDER DATED: 29/01/2025 undefined Board in its true letter and spirit.

In view of the above, present Criminal Revision Application is disposed of. In case of failure or breach of any of the conditions / directions mentioned in the Revocation Order, respondent No.3

- GPCB may take appropriate action in accordance with law. Direct service is permitted.

(HASMUKH D. SUTHAR, J.) Ajay Page 2 of 2 Uploaded by MR. AJAY C MENON(HC00939) on Wed Jan 29 2025 Downloaded on : Thu Jan 30 00:56:31 IST 2025