Karnataka High Court
M/S S N Industrial Products vs The Karnataka State Pollution on 10 September, 2012
Bench: Chief Justice, B.V.Nagarathna
1
IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 10TH DAY OF SEPTEMBER, 2012
PRESENT
THE HON'BLE MR. VIKRAMAJIT SEN, CHIEF JUSTICE
AND
THE HON'BLE MRS. JUSTICE B.V. NAGARATHNA
W.P.NO.65964/2012 (GM-POL)
BETWEEN:
M/S. S.N.INDUSTRIAL PRODUCTS
REP. BY ITS MANAGING PARTNER,
SRI. SHIVARAM PRASAD S/O. NAGAPPA,
AGED ABOUT 44 YEARS, OCC: MANAGING PARTNER,
HAVING ITS REGISTERED OFFICE
SITUATED AT: PLOT NO. 204, KIADB,
MUNDARGI INDUSTRIAL AREA,
3RD STAGE, BANGALORE ROAD,
BELLARY-583 101. ... PETITIONER
(BY SRI: MILIND.G.GOKHALE, ADV. FOR
SRI.MAHESH KUMAR AND SRI.D.MADAN MOHAN
AND SRI.D.B.KALLANAGOUDRA, ADVS.)
AND:
1.THE KARNATAKA STATE POLLUTION
CONTROL BOARD,
REP. BY ITS CHAIRMAN
HAVING ITS OFFICE AT PARISARA
BHAVAN, 5TH FLOOR,
2
49, CHURCH STREET,
BANGALORE-560 001.
2.THE ENVIRONMENTAL OFFICER,
REGIONAL OFFICE, THE KARNATAKA STATE
POLLUTION CONTROL BOARD,
SURVEY NO.597 P, W.NO.25,
4TH MAIN, NEAR DR. VISHNU VARDHANA HALL,
KUVEMPU NAGARA,
BELLARY-583 104. ... RESPONDENTS
(BY SRI: D.NAGARAJ, ADV.)
THIS WP IS FILED PRAYING TO DECLARE THAT
THE RESPONDENTS HEREIN HAVE ABSOLUTELY NO
RIGHT LEGALLY OR OTHERWISE TO INTERFERE
WITH THE PETITIONER's "TYRE PYROLYSIS PLANT"
SITUATED AT PLOT NO.204, KIADB, MUNDARGI
INDSUTIRAL AREA, 3rd STAGE, BANGALORE ROAD,
BELLARY-583 101 AND CONSEQUENTIALLY DECLARE
THAT THE PROVISIONS OF THE AIR (PREVENTION
AND CONTROL OF POLLUTION) ACT, 1981 OR THE
WATER (PREVENTION AND CONTROL OF POLLUTION)
ACT, 1974 DO NOT APPLY TO THE SAID INDUSTRY.
THIS PETITION COMING ON FOR ORDERS, THIS
DAY, CHIEF JUSTICE MADE THE FOLLOWING:
ORDER
VIKRAMAJIT SEN, CJ (Oral) Learned counsel for the respondent-Karnataka State Pollution Control Board states that the consent 3 will be conveyed to the petitioner within one week from today.
2. In view of this statement, no further orders are required in this petition. The petition is allowed.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE S* Index: Y/N