DARBARI LAL KATARIA, ADARSH CABLE INDUSTRIES AND GAURAV FANS AND ANR. Vs. DELHI POLLUTION CONTROL COMMITTEE

JUDGEMENT

(1.) THIS common order will dispose of the aforesaid writ petitions.

(2.) THE petitioners herein have impugned order dated 19th June, 2009 passed by the Financial Commissioner dismissing their appeals and upholding the order passed by Delhi Pollution Control Committee refusing consent to operate under the provisions of Water (Prevention and Control of Pollution) Act, 1974 and Air (Prevention and Control of Pollution) Act, 1981.

(3.) IN the impugned order passed by the Financial Commissioner, specific reference has not been made to the aforesaid documents. The Financial Commissioner, on the other hand, proceeds on the assumption that petitioners' units are located in an unplanned industrial area of Basaidara Pur and, therefore, are in a non -conforming area.