Gujarat High Court
Gujarat Pollution Control Board Thro' ... vs State Of Gujarat & 7 on 30 June, 2008
Author: K.M.Thaker
Bench: K.M.Thaker
CR.RA/405/2007 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL REVISION APPLICATION No. 405 of 2007
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GUJARAT POLLUTION CONTROL BOARD THRO' M.K. GOSWAMI
Applicant(s)
Versus
STATE OF GUJARAT & 7 Respondent(s)
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Appearance :
MR RITURAJ M MEENA for Applicant(s) : 1,
PUBLIC PROSECUTOR for Respondent(s) : 1,
None for Respondent(s) : 2 8.
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CORAM : HONOURABLE MR.JUSTICE K.M.THAKER
Date : 30/06/2008
ORAL ORDER
Mr. Meena, learned advocate appears for the applicant and submits that there is no provision under the Act for nomination of the occupier and as per the provisions under the Act, the Director is also responsible for the offence, in the event offence is committed by the Company. He also referred to the fact recorded by the learned Court in the impugned judgment, wherein the learned Court has taken note of the fact that during inspection, said Mr. R.K. Shah was not present and that on the basis of one document i.e. undertaking dated 26.12.2005, which is signed by said Mr. R.K. Shah, the learned Court has discharged the accused No.3 to 6 by the judgment dated 9.4.2007. Hence, Issue NOTICE returnable on 11.7.2008.
(K.M.THAKER, J.) ynvyas HC-NIC Page 1 of 1 Created On Tue Dec 08 03:23:50 IST 2015