Supreme Court - Daily Orders
The Islampur Municipal Council vs Madhukar Shankar Sutar on 16 January, 2024
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.60 COURT NO.7 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(S). 6573/2023
THE ISLAMPUR MUNICIPAL COUNCIL Appellant(s)
VERSUS
MADHUKAR SHANKAR SUTAR & ORS. Respondent(s)
(IA No.173605/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.173604/2023-STAY APPLICATION)
Date : 16-01-2024 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Appellant(s) Mr. Govind Manoharan, Adv.
Mr. A. Karthik, AOR
For Respondent(s) Dr. Arvind S. Avhad, AOR
Mr. Abhishek Krishna, Adv.
Mr. Sushil Sonkar, Adv.
Mr. Aniruddha Deshmukh, Adv.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Bharat Bagla, Adv.
Mr. Sourav Singh, Adv.
Mr. Aditya Krishna, Adv.
Ms. Raavi Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We are not satisfied with the affidavit of compliance filed by the Chief Officer of the Municipal Council pursuant to the order dated 3rd October, 2023. The basic facts such as average daily generation of solid waste in the municipal limits have not been set out.
Signature Not Verified
Even the capacity of MSW referred to in paragraph 4.1 has not Digitally signed by ASHISH KONDLE Date: 2024.01.17 been set out.
17:39:58 IST Reason: The appellant will have to state what efforts it has 1 made after 28th April, 2021, for getting the authorisation from the Pollution Control Board. We grant time of one month to the appellant to file a better affidavit along with all the material particulars.
List on 7th March, 2024.
Fresh notice be issued to the Maharashtra Pollution Control Board which shall be served upon the Member Secretary of the Maharashtra Pollution Control Board in its registered office.
(ASHISH KONDLE) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)
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