Gauhati High Court
M/S. Dey Stone Crushing Unit vs The State Of Assam And 3 Ors on 3 February, 2020
Author: Prasanta Kumar Deka
Bench: Prasanta Kumar Deka
Page No.# 1/2
GAHC010203632018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 7799/2019
1:M/S. DEY STONE CRUSHING UNIT
REPRESENTED BY ITS PROPRIETOR
SRI RANJIT KUMAR DEY
AGED ABOUT
SON OF LATE MANINDRA KUMAR DEY
RESIDENT OF SALCHAPRA PART-I
P.O.- SALCHAPRA
P.S. SILCHAR
DISTRICT CACHAR
ASSAM
PIN- 788814.
VERSUS
1:THE STATE OF ASSAM AND 3 ORS.
REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF ASSAM
ENVIRONMENT AND FORESTS DEPARTMENT
ASSAM SACHIVALAYA
DISPUR
GUWAHATI- 781006.
2:THE DIVISIONAL FOREST OFFICER
CACHAR
SILCHAR
DISTRICT CACHAR
ASSAM
PIN- 788001.
3:THE MEMBER SECRETARY
POLLUTION CONTROL BOARD
ASSAM
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BAMUNIMAIDAM
GUWAHATI- 781021.
4:THE REGIONAL EXECUTIVE ENGINEER-IN-CHARGE
REGIONAL LAB-CUM-OFFICE REGIONAL POLLUTION CONTROL BOARD
ASSAM
CACHAR
SILCHAR
PIN- 7888001.
Advocate for the Petitioner : MR. N BORUAH
Advocate for the Respondent : SC
FOREST
BEFORE
THE HON'BLE MR. JUSTICE PRASANTA KUMAR DEKA
ORDER
03.02.2020 Mr. D. K. Kotoky, the learned counsel for the petitioner submits that the license for operating the stone crusher had expired on 31.03.2019 and thereafter, the same was not renewed because of the pendency of the writ petition No. WP(C)/6484/2018. As a direction have already been issued to the petitioner in WP(C)/6484/2018 to collect the test report in respect of the noise level and air quality, a direction is given to the concerned Deputy Commissioner on the representation of the petitioner, he may be allowed to operate the stone crusher at least for measurement of the noise level and air quality while the stone crusher is in full operation.
This is only for the limited purpose. However subsequent thereto the relief prayed for in this writ petition shall be considered.
List on 17.02.2020.
JUDGE Comparing Assistant