PANCHAYAT QURESHIAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appeals (Civil Appeal Nos 1538-1539 of 2008) arise from a judgment and order dtd. 15/10/2003 of a Division Bench at the Jaipur Bench of the High Court of Judicature for Rajasthan. In addition, there is a writ petition (Writ Petition (Civil) No 358 of 2011) under Article 32 of the Constitution which has been heard with the civil appeals.

(2.) The underlying facts are thus:

(3.) The State Pollution Control Board ("SPCB") issued directions under Sec. 33A of the Water (Prevention and Control of Pollution) Act 1974 (Act of 1974) for the closure of the slaughter house on the ground that it did not have consent to operate and for absence of an authorization under the Bio-Medical Waste (Management and Handling) Rules 1988.