MAJAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By filing this writ petition, the petitioner, who is engaged in manufacturing of packaging of non woven fabric, has prayed for the following relief:

(2.) The facts of the case are that petitioner is running a small scale industry, which is manufacturing of non woven fabric (plastic carry bags). For the purpose of manufacturing the same, he purchased raw material in clippers form and the thickness of the non woven fabric (plastic carry bags) is 60 GSM, which is within the permissible limit, prescribed under Sec. 4 (j) of the Notification dtd. 12/8/2021 issued by the Ministry of Environment, Forest and Climate Change.

(3.) On 7/9/2022, respondent no. 3, after inspecting the premises of the petitioner issued impugned order by imposing a fine of Rs.5,00,000.00 on the petitioner for storing and manufacturing of non woven fabric bags in his manufacturing plant being run in the name and style of Dashmesh Enterprises, Pirumadhara Ram Nagar, District Nainital.