Gujarat High Court
Vadodara Municipal Corporation vs Federation Of Industries Gujarat ... on 27 July, 2011
Author: S.J.Mukhopadhaya
Bench: S.J.Mukhopadhaya
SCA/12774/2000 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 12774 of 2000
In CIVIL APPLICATION No. 4393 of 1998
In SPECIAL CIVIL APPLICATION No. 2795 of 1997
=========================================================
VADODARA MUNICIPAL CORPORATION - Petitioner(s)
Versus
FEDERATION OF INDUSTRIES GUJARAT CHAMBER OF COMMERCE & 119
- Respondent(s)
=========================================================
Appearance :
MR PRANAV G DESAI for Petitioner(s) : 1,
NOTICE SERVED BY DS for Respondent(s) : 1 - 5,7 - 51,53 - 83,85 -
90,92 - 110,112 - 113,115 - 116,118 - 119.
MR KS NANAVATI, SR.ADVOCATE for NANAVATI ASSOCIATES for
Respondent(s) : 1 - 2, 5, 7, 11,14 - 15,17 - 24, 27,29 - 36,38 - 42,
44, 50,52 - 63,65 - 67,69 - 72,74 - 83,86 - 90,94 - 97,100 - 103,106 -
108,112 - 113,115 - 116,118 - 119.
RULE SERVED BY DS for Respondent(s) : 3 - 4,8 - 10,12 - 13, 16, 28,
33, 37, 43,45 - 46,48 - 49, 51, 64, 66, 68, 73, 85,92 - 93,98 - 99,104
- 105,109 - 110.
MR MANISH R BHATT for Respondent(s) : 3,
NANAVATI & NANAVATI for Respondent(s) : 6,
MR TARAK DAMANI for Respondent(s) : 6,
SINGHI & BUCH ASSO. for Respondent(s) : 16,
MR AY KOGJE for Respondent(s) : 25,
MR HC PANDYA for Respondent(s) : 26,
MR MB FAROOQUI for Respondent(s) : 45, 51,
M/S TRIVEDI & GUPTA for Respondent(s) : 46,
MR BHARAT T RAO for Respondent(s) : 47,
MR KV SHELAT for Respondent(s) : 48,
DS AFF.NOT FILED (N) for Respondent(s) : 52,
- for Respondent(s) : 0.0.0, 0.0.0, 0.0.0, 0.0.0,0.0.0
- for Respondent(s) : 0.0.0
=========================================================
HONOURABLE THE CHIEF JUSTICE MR. S.J.
CORAM :
MUKHOPADHAYA
and
HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 27/07/2011
ORAL ORDER
(Per : HONOURABLE THE CHIEF JUSTICE MR. S.J.MUKHOPADHAYA) It appears that eighteen units named in two letters as addressed by the Corporation to the SCA/12774/2000 2/2 ORDER Gujarat State Pollution Control Board are polluting the area.
The respondent - Pollution Control Board is directed to inspect at least with regard to eleven units as named by the Corporation within one week and submit report and rest of the units by the next week and submit report. It means the total inspection should be completed and report be submitted in two parts in two different weeks.
The counsel for the petitioner may also site Supreme Court's decisions on the issue.
We may make it clear that if one or the other unit is found to be polluting the area, the Court may direct the Pollution Control Board to close such units till correctional measures are taken.
Post the matter on 8th August 2011 within ten cases.
(S.J.Mukhopadhaya, CJ.) (J.B.Pardiwala, J.) /moin