Gujarat High Court
Vadodara vs Federation on 25 August, 2011
Author: S.J.Mukhopadhaya
Bench: S.J. Mukhopadhaya
Gujarat High Court Case Information System
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CA/234/2011 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 12774 of 2000
In
CIVIL
APPLICATION No. 4393 of 1998
In
SPECIAL CIVIL APPLICATION No. 2795 of
1997
=================================================
VADODARA
MUNICIPAL CORPORATION - Petitioner(s)
Versus
FEDERATION
OF INDUSTRIES GUJARAT CHAMBER OF COMMERCE & 119 - Respondent(s)
=================================================
Appearance
:
MR
PRANAV G DESAI for Petitioner(s) : 1,
NOTICE SERVED BY DS for
Respondent(s) : 1 - 5,7 - 51,53 - 83,85 - 90,92 - 110,112 - 113,115 -
116,118 - 119.
NANAVATI ASSOCIATES for Respondent(s) : 1 - 2, 5,
7, 11,14 - 15,17 - 24, 27,29 - 36,38 - 42, 44, 50,52 - 63,65 - 67,69
- 72,74 - 83,86 - 90,94 - 97,100 - 103,106 - 108,112 - 113,115 -
116,118 - 119.
RULE SERVED BY DS for Respondent(s) : 3 - 4,8 -
10,12 - 13, 16, 28, 33, 37, 43,45 - 46,48 - 49, 51, 64, 66, 68, 73,
85,92 - 93,98 - 99,104 - 105,109 - 110.
MR MANISH R BHATT for
Respondent(s) : 3,
NANAVATI & NANAVATI for Respondent(s) :
6,
MR TARAK DAMANI for Respondent(s) : 6,
SINGHI & BUCH
ASSO. for Respondent(s) : 16,
MR AY KOGJE for Respondent(s) :
25,
MR HC PANDYA for Respondent(s) : 26,
MR MB FAROOQUI for
Respondent(s) : 45, 51,
M/S TRIVEDI & GUPTA for Respondent(s)
: 46,
MR BHARAT T RAO for Respondent(s) : 47,
MR KV SHELAT for
Respondent(s) : 48,
DS AFF.NOT FILED (N) for Respondent(s) : 52,
-
for Respondent(s) : 0.0.0, 0.0.0, 0.0.0, 0.0.0,0.0.0
- for
Respondent(s) : 0.0.0
- for Respondent(s) : 0.0.0
=================================================
CORAM
:
HONOURABLE
THE CHIEF JUSTICE MR. S.J. MUKHOPADHAYA
HONOURABLE
MR.JUSTICE J.B.PARDIWALA
Date
: 25/08/2011
ORAL
ORDER
(Per : HONOURABLE THE CHIEF JUSTICE MR. S.J. MUKHOPADHAYA) Affidavits have been filed by around 44 units, as compiled at pages 687 to 856. Another two affidavits have also been filed by the respondents nos. 45 and 51. Learned counsel appearing on behalf of these units submit that they have agreed to pay their respective dues within certain time frame, subject to their objections, which they intend to negotiate with the Vadodara Municipal Corporation.
2. Learned counsel appearing on behalf of the Gujarat Pollution Control Board submits that they are in contact with different institutions for the services of experts to find out the units which are causing air or water pollution in the Municipal Corporation areas, and the negotiations are expected to be completed within two-three days.
3. In the circumstances, we allow these 46 units to approach the Vadodara Municipal Corporation, deposit the amount as per their undertaking and may start negotiations with the Corporation to resolve their problem. Gujarat Pollution Control Board is also allowed time to submit the details of the institutes, who may visit the units to trace out pollution, if any, caused by one or the other unit. Appropriate orders may be passed on the next date. Post the matter on 2nd September 2011 within ten cases.
(S.J. MUKHOPADHAYA, C.J.) (J.B. PARDIWALA, J.) [sn devu] pps Top