PRAMOD JAIN Vs. DELHI POLLUTION CONTROL COMMITTEE

JUDGEMENT

(1.) Issue notice. Mr. B.B. Gupta accepts notice for the Delhi Pollution Control Committee, in all the cases; Mr. B.B. Gautam, Advocate accepts notice on behalf of Ms. Aruna Tiku, for the Government of NCT of Delhi. Counsel for the respondents state that they have the original files. With consent of counsel for all the parties in these petitions, these cases were heard finally.

(2.) In these proceedings under Article 226 of the Constitution of India, the writ petitioners' common grievance is that the Delhi Pollution Control Committee, the first respondent, withdrew authorization and permission to engage in industrial activity, in terms of The Environment Protection Act, 1986, the Air (Prevention and Control of Pollution) Act, 1981 and the Hazardous Waste (Management and Handling) Rules, 1989.

(3.) The petitioners are engaged in various industrial activities, such as re-rolling, pickling and/or annealing of Stainless steel sheets. They had earlier been granted licenses and permissions, as applicable under various laws and regulations, such as the the Air (Prevention and Control of Pollution) Act, 1981; Water (Prevention and Control of Pollution) Act, 1974; the Environment Protection Act, 1986 and the Hazardous Waste (Management and Handling) Rules, 1989. The Delhi Pollution Control Committee, by impugned orders in identical terms, in almost all cases, dated 7-8-2007, intimated that such licenses, permissions and authorizations were withdrawn.