CONFEDERATION OF DELHI INDUSTRIES AND CETP SOCIETIES Vs. SPECIAL COMMISSIONER OF INDUSTRY CUM APPROPRIATE AUTHORITY CETP

JUDGEMENT

(1.) CM APPL. 11306/2024 (for exemption) Allowed, subject to all just exceptions.

(2.) Accordingly, this application is disposed of. W.P.(C) 2762/2024 and CM APPL. 11307/2024

(3.) Present petition has been filed seeking quashing of the notification No. F1/CI/OSD/Transfer of CETPs/2021-22/4570-83 dtd. 1/1/2024 issued by Respondent No. 1 ('Impugned Notification'). The Common Effluent Treatment Plant ('CETP') managed by Petitioner No. 2 is enlisted as Serial No. 8, Petitioner No. 3 is enlisted as Serial No. 3, Petitioner No. 4 is enlisted as Serial No. 11, Petitioner No. 5 is enlisted as Serial No. 5 and Petitioner No. 6 is enlisted as Serial No. 9 in the impugned notification.