M C MHETA Vs. UNION OF INDIA

JUDGEMENT

(1.) A. No. 373 (filed by Damodar Valley Corporation) heard the learned senior counsel for the applicant DVC and the learned ASG for the West Bengal Pollution Control Board (for short "the Board").

(2.) According to the applicant, the Board has carried out the inspection and is satisfied of all the requisite norms having been fulfilled by DVC but has refused to grant consent to operate to DVC on the ground that the matter was sub judice in this court.

(3.) We clarify that if the Board is satisfied of all the requisite norms having been fulfilled by DVC as regards Durgapur Thermal Power Station, Units 3 and 4, then de hors the pendency of the matter before this Court, the Board may grant consent to operate to the applicant DVC.