ASHOK FOUNDRIES Vs. KARNATAKA STATE POLLUTION CONTROL BOARD

JUDGEMENT

(1.) the learned counsel for petitioner and the learned counsel for respondents present. Heard.

(2.) in this petition under articles 226 and 227 of the constitution, the petitioner-foundries prayed that annexures-j and k should be quashed.

(3.) Annexure-J , dated 8-6-1989 has been issued by the Karnataka state pollution control board informing the petitioner that the operation of its industries without the previous consent of the state board under the AIR (prevention and control of pollution) Act, 1981 attracts penal Provisions of Section 39 of the said act. It is also stated in Annexure-J that no person shall operate the unit without valid consent of the board.