Calcutta High Court (Appellete Side)
Upananda Mal vs The Arambag Municipality & Ors on 12 December, 2018
Author: Debangsu Basak
Bench: Debangsu Basak
1 14 12.12. W.P. No.23817 (W) of 2018 ns 2018 Upananda Mal.
Versus The Arambag Municipality & Ors.
Mr. Sanjay Mukherjee ... for the petitioner. Mr. N. C. Bihani .... For Pollution Control Board. Mr. Suddhadev Adak .... For the municipality.
The petitioner alleges that, a crematorium is sought to be constructed by Arambag Municipality without obtaining requisite environmental clearance.
The municipality and the Pollution Control Board are represented.
Learned Advocate appearing for the Pollution Control Board draws attention of the Court to the fact that, the complaint made by the petitioner was disposed of by the Pollution Control Board on August 20, 2018 after observing that the crematorium sought to be established was in accordance with the Pollution Control Board norms. However, such order provides that, Arambag Municipality must operate the crematorium in accordance with the Pollution Control Board norms.
The Pollution Control Board having disposed 2 of the complaint relating to construction of the crematorium by the order dated August 20, 2018, no further interference is called for by the writ Court.
It is open to the parties to such proceedings to take appropriate steps with regard to such order, before the appropriate forum.
WP No.23817(W) of 2018 is disposed of. No order as to costs.
Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
( Debangsu Basak, J. )