Patna High Court - Orders
M/S Raj Int Udyog Through Its Proprietor ... vs The Bihar State Pollution Control Board ... on 22 December, 2017
Author: Jyoti Saran
Bench: Jyoti Saran
Patna High Court CWJC No.1941 of 2017 (4) dt.22-12-2017
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1941 of 2017
======================================================
M/s Raj Int Udyog through it's Proprietor Yogendra Prasad, son of Laye
Lakhan Mahto, Resident of Village & P.O.- Merkhuri, P.S. Meskaur,
District- Nawada.
.... .... Petitioner
Versus
1. The Bihar State Pollution Control Board, through it's Member Secretary,
Beltron Bhawan, Shashtri Nagar, Patna- 800023.
2. The Member Secretary, the Bihar State Pollution Control Board, Patna
Beltron Bhawan, Shastri Nagar, Patna.
3. The Assistant Environment Engineer, Bihar State Pollution Control
Board, Parivesh Bhawan NSB- 2, Patliputra Industrial Area, Patliputra,
Patna.
.... .... Respondents
======================================================
Appearance :
For the Petitioner/s : Mr. Alok Jha, Adv.
For the Respondent/s : Ms. Binita Singh, Adv.
======================================================
CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
4 22-12-2017Heard Mr. Alok Jha, learned counsel for the petitioner and Ms. Binita Singh, learned counsel for the Bihar State Pollution Control Board.
The petitioner has come up against the show cause notice dated 13.12.2016 which requires a reply on certain issues mentioned therein.
A counter affidavit is on record and it is stated that the petitioner has not filed any reply to the notice.
In that view of the matter, the writ petition is dismissed. It goes without saying that should the petitioner file his reply within four weeks from today, the Board shall consider and dispose of the matter in accordance with law with an opportunity of hearing to the contesting parties.
(Jyoti Saran, J) Surendra/-
U