M C MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) This application has been filed by M/s. Bengal Cable Industries alleging therein that the industry is "f" category and not "h" category and therefore there should be no obstruction for its continuing.

(2.) The learned counsel appearing for the Delhi Pollution Control Committee (D. P. C. C. ) states that no doubt, the industry is category "f", but it is a non-conforming zone and necessary permission of the competent authority has not been obtained and, therefore, question of permitting the industry to continue does not arise.

(3.) In view of this state of affairs, while accepting the prayer of the applicant that the industry is category "f", we direct that the said industry before running must obtain necessary permission/consent from the competent authority and if such an application is filed, the appropriate authority should apply its mind to the activities of the industry to the zone in which the same is running and dispose of the same in accordance with law.