ROHAN CHANDRAWATI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Urgency Application (IA No. 03 of 2024) Counsel for the respondent State Pollution Control Board had put in appearance. He states that he has already filed a detailed reply giving reference to the policy applicable as per today with respect to the distance of a screening plant from a school.

(2.) Keeping in view this fact, this urgency application is allowed. The main case is being taken up for final disposal, today itself.

(3.) The petitioner in the writ petition at page 39 of the paper book has referred to policy dtd. 19/11/2016 in respect of stone crusher and screening plant, and at page 39 of the paper book, as per the chart, the distance of a screening plant from a school, educational institution, hospital and nursing home has to be 100 meters, as per this policy. The petitioner has further states that the screening plant of respondent No. 5 was set up in 2018.