C.G. ENVIRONMENT CONSERVATION BOARD Vs. RSPL LIMITED

JUDGEMENT

(1.) The Petitioner Environment Conservation Board, who was a Respondent in Writ Petition (C) No. 3646 of 2019 has moved this Court by way of appeal against an order dated 04.10.2019 passed by the learned Single Judge, whereby an interim order of stay has been passed against the Appellant herein.

(2.) Heard Shri Animesh Tiwari, the learned counsel appearing for the Appellant at length.

(3.) The crux of the case projected before this Court is that, because of the adverse circumstances noted in causing pollution to the environment by the Respondent herein, appropriate steps were taken in accordance with law by issuing Annexure P/1 show cause notice, particularly, in the context of resulting in water pollution.