AMAN SETHI Vs. STATE OF RAJASTHAN AND ORS

JUDGEMENT

(1.) Leave granted.

(2.) With a view to prevent and control pollution of air and to restore environment, directions were issued on 11.09.2012 by the State Government to stone crushing units. By a letter dated 06.11.2012, the Rajasthan State Pollution Control Board, who is respondent No.5 herein, directed the appellant to close down his stone crushing plant at Bharatpur. Pursuant to a representation made, the Pollution Control Board continued with its earlier stance and finally in a Writ Petition that was filed against the respondents, by an order dated 16.04.2013, the High Court of Rajasthan allowed the appellant to withdraw his Writ Petition so that it could approach the National Green Tribunal.

(3.) By an order dated 07.05.2015, though the appeal was filed immediately after the order of 16.04.2013 that is on 08.05.2013, the National Green Tribunal dismissed the petition stating that inter alia, there was no condonation of delay application and that, therefore, ultimately the delay of 175 days would not be condoned. From this order, Civil Appeals were preferred before this Court, which were dismissed on 02.07.2015.