Gujarat High Court
Seth vs Gujarat on 22 March, 2011
Author: S.J. Mukhopadhaya
Bench: S.J. Mukhopadhaya
Gujarat High Court Case Information System
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SCA/3780/2011 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 3780 of 2011
===============================================
SETH
METALS PVT LIMITED & ANOTHER
Versus
GUJARAT
POLLUTION CONTROL BOARD & ANOTHER
==============================================
Appearance
:
Mrs PC
Fernandez
for the Petitioners
Mr Sunil Mehta for Respondent(s) : 1,
Ms
Krina Calla, Asst Government Pleader for Respondent(s) :
2,
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CORAM
:
HONOURABLE
THE CHIEF JUSTICE MR. S.J. MUKHOPADHAYA
and
HONOURABLE
MR.JUSTICE J.B.PARDIWALA
Date
: 22/03/2011
ORAL
ORDER
(Per : HONOURABLE THE CHIEF JUSTICE MR. S.J. MUKHOPADHAYA) When the matters were taken up, learned counsel for the petitioner submitted that the officers of the Sardar Vallabhbhai Patel National Institute of Technology, Surat (SVNIT) earlier visited the petitioner's unit and recommended for closure of petitioner's unit. Pursuant to the said recommendations, the units were closed. Thereafter, the petitioner's unit, having taken rectification measures, the SVNIT inspected the petitioner's premises on 9th March 2011 and has submitted a favourable report. In view of the said report, the closure orders should be revoked.
Learned counsel Mr.Sunil Mehta, who is appearing on behalf of the Gujarat Pollution Control Board accepts that the fresh report has been received from SVNIT, Surat.
On the facts and circumstances, we remit the matter to the Gujarat Pollution Control Board and direct them to pass appropriate order taking into consideration the report submitted by the SVNIT, Surat.
The writ petition stands disposed of. Direct service is permitted.
(S.J. Mukhopadhaya, CJ.) (J.B.Pardiwala, J.) *mohd Top