LALIT MIGLANI Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) In sequel to the directions issued by this Court, Mr. Praveen Kumar, Director, National Mission for Clean Ganga, along with Mr. Ishwar Singh, Legal Advisor, NAMAMI Gange Project, have appeared.

(2.) Mr. Vinod Singhal, Member Secretary Uttarakhand Environmental Protection & Control Board is also present in person. The Court has a long interaction with him. He apprised the Court that few establishments have been sealed. However, the Court asked him why the Teams who go for sealing the establishments issue the fresh notice after issuance of Closure Notices. He could not answer it satisfactorily.

(3.) There is no such provision for issuing notice over and time again once the closure notice has been issued. This practice is deprecated and be stopped forthwith. The personal appearance of the Member Secretary of the State Board is dispensed with.