SHRI BALAJI WASH Vs. DELHI POLLUTION CONTROL COMMITTEE

JUDGEMENT

(1.) This hearing has been held through video conferencing.

(2.) This petition has been filed by the petitioner challenging two orders, both dated 23.08.2019, passed by the respondent no. 2 and the order dated 17.09.2019 passed by the respondent no. 1.

(3.) By the Impugned Orders dated 23.08.2019 passed by the respondent no. 2, three borewells found at the premises of the petitioner were sealed; the petitioner was directed to deposit Rs. 50,000/-; the electricity supply to the premises was directed to be disconnected; and the property was directed to be sealed.