Allahabad High Court
Hma Agro Industries Ltd vs State Of U.P. And 2 Others on 5 December, 2019
Bench: Govind Mathur, Yogendra Kumar Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Chief Justice's Court Case :- WRIT - C No. - 38449 of 2019 Petitioner :- Hma Agro Industries Ltd Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Shri Naveen Sinha (Sr.Adv.) with Sri Rahul Agarwal Counsel for Respondent :- C.S.C.,Hari Nath Tripathi Hon'ble Govind Mathur,Chief Justice Hon'ble Dr. Yogendra Kumar Srivastava,J.
Learned counsel appearing on behalf of the petitioner states that as a consequence to subsequent events taken place, this petition for writ has become infructuous.
It is further stated that a permission has already been granted by the authority competent of the Uttar Pradesh Pollution Control Board to grant an opportunity of personal hearing to the petitioner and now the matter is fixed for hearing on 18th December, 2019.
In view of the statement so given, the writ petition is dismissed as becoming infructuous. The respondents, however, shall decide the entire dispute for which notice to show cause is issued on or before 7th January, 2020 positively.
Order Date :- 5.12.2019 VMA (Dr. Y.K. Srivastava, J.) (Govind Mathur, C.J.)