S P PLASTIC Vs. STATE

JUDGEMENT

(1.) As common questions of law and facts are involved in these three petitions (Crl. M (M) 635/91 S.P. Plastic v. Stole Crl. M(M) 636/91 Newlight Plastic v. State and Cri. M (M) 637/91 Navyug Papers v. State) filed under Section 482 Cr. P.C., so I dispose of all these three above petitions by thsis common order.

(2.) In brief, the facts of these cases are that on receipt of a complaint that there are some factories operating in shops No. 29, 31 and 33 in New Market, Ramesh Nagar, New Delhi, having heavy machinery and having heavy power load which is a source of nuisance on account of air/noise pollution for the residents, S.D.M. Patel Nagar, New Delhi took cognizance of the matter and issued a conditional order under Section 133 (l)(b)Cr. P.C. to the occupants of these shops No. 29, 31 and 33 New Market, Ramesh Nagar, New Delhi. intimating them that they are carrying on manufacture of plastic or plastic related products in the said premises and the same is injurious to public health and physical comfort of the community and they should cease to carry on the said occupation within one month and to show cause why this conditional order should not be enforced.

(3.) This conditional order has been challenged by these three petitioners in these petitions.