SEETHARAM Vs. KARNATAKA STATE POLLUTION CONTROL BOARD

JUDGEMENT

(1.) Heard the learned counsel for the petitioner. Issue notice. Sri Mahesh A. Chowdhary, the learned counsel accepts notice for the respondent.

(2.) The petitioner is the Proprietor of a service station namely, M/s.Shree Gurudev Service Station which is engaged in an activity of servicing light and heavy vehicles. The respondent by alleging that the petitioner's unit is operating without valid consent and is discharging industrial effluents to the storm water drains and nalas, issued a notice dtd. 21/7/2022 to the petitioner. A copy of the same is placed on record as Annexure-B. On receipt of the notice, the petitioner immediately submitted his reply to the respondent on 22/8/2022.

(3.) The learned counsel for the petitioner submits that without there being due consideration of the reply, the respondent passed a closure order on 2/8/2023. A copy of the same is placed on record as Annexure-A.