Rajasthan High Court - Jaipur
Hemant Parwani vs Appellate Authority State Pollution ... on 6 September, 2017
Author: Mn Bhandari
Bench: M.N.Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Writ Petition No. 13702 / 2017
Hemant Parwani Son of Shri Atma Ram Parwani, Resident of
House No. 10, Onkar Nagar, Civil Lines, Ajmer (Raj.)
----Petitioner
Versus
1. Appellate Authority State Pollution Control Board, State of
Rajasthan, Yojna Bahawan, BOR Office, Jaipur.
2. Fine Poultry Farm, Kishangarh, Beawar, Bye-Pass Road, Near
RIICO Industrial Area, Village Palra, Tehsil and District Ajmer
Though Its Prop. Smt. Renu R/o House No. 22, Shivhare Sadan
Adarsh Nagar, Ajmer
3. Rajasthan State Pollution Control Board, Through Member
Secretary, Jhalana Dungari, Jaipur.
----Respondents
_____________________________________________________ For Petitioner(s) : Mr Bipin Gupta For Respondent(s) :
_____________________________________________________ HON'BLE MR. JUSTICE M.N.BHANDARI Order 06/09/2017 It is stated that an appeal has been preferred before the appellate authority, State Pollution Control Board, which is pending since 2016. The petitioner is intervenor therein. The appellate authority may be directed to decide the pending appeal expeditiously and, if possible, within time frame.
I have considered the submissions. If the appeal is pending before the appellate authority, they are directed to decide it expeditiously and, if possible, within four months from the date (2 of 2) [CW-13702/2017] of receipt of copy of this order.
With the aforesaid, writ petition is disposed of.
(MN BHANDARI) J.
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