Allahabad High Court
M/S R.B. Enterprises vs State Of U.P. And 4 Others on 19 August, 2019
Bench: Vikram Nath, Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 55 Case :- WRIT - C No. - 26065 of 2019 Petitioner :- M/S R.B. Enterprises Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Krishna Mohan Asthana,Sanjay Kumar Dwivedi Counsel for Respondent :- C.S.C.,Baleshwar Chaturvedi,Hari Nath Tripathi Hon'ble Vikram Nath,J.
Hon'ble Pankaj Bhatia,J.
Heard Sri K.M. Asthana, learned counsel for the petitioner, Sri Rajeev Singh, learned Standing Counsel for the State-respondent no. 1, Sri J.N. Maurya, learned counsel representing respondent nos. 2 and 3- U.P. Pollution Control Board and Sri Baleshwar Chaturvedi, learned counsel representing respondent no. 4- Executive Engineer.
At the outset, learned counsel for the petitioner submitted that the petitioner will look for an alternative site to set up his white category industry in some industrial area for which some reasonable time may be granted and in the meantime the disconnection of electricity connection of the petitioner as directed by the impugned order may be kept in abeyance.
On the other hand, Sri J.N. Maurya, learned counsel for the Pollution Control Board informed that the only reason for passing the said order is that the petitioner is running the industry in a residential area which needs to be closed down and should be set up in an industrial area.
In view of the above, we dispose of this petition with a direction that the petitioner will shift his industry from the residential area to industrial area within a period of four months and for a period of four months, the electricity connection of the petitioner will be continued for which respondent no. 4-Executive Engineer will take necessary steps forthwith to restore the same.
Order Date :- 19.8.2019 SR [Pankaj Bhatia, J.] ... [Vikram Nath, J.]