DELHI POLLUTION CONTROL COMMITTEE Vs. VIKASH BANSAL

JUDGEMENT

(1.) Both the petitions impugn order dated 21.11.2017.

(2.) The Delhi Pollution Control Board has filed the appeal against the impugned order dated 21.11.2017 whereby the Appellate Court has set aside the conviction of the respondent for the offences under Section 24(1)(a), 25 and 26 of the Water Pollution and Control Act, 1974.

(3.) Petitioner - Vikash Bansal has filed Crl.Rev Petition impugning the order dated 21.11.2017 whereby the Appellate Court has upheld the order of the Trial Court dated 20.04.2017 upholding the conviction for violating Section 24(1)(b) of the Water Act.