EURASIA DOOR DEVICES Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Sri Vikas Kumar Guglani, learned counsel for the petitioner and Sri Aditya Pratap Singh, learned Standing Counsel for the Uttarakhand Environment Protection and Pollution Control Board and, with their consent, this writ petition is being disposed of at the stage of admission.

(2.) The jurisdiction of this Court is invoked seeking a writ of certiorari to quash the impugned closure order dtd. 8/4/2019 passed by the second respondent; and for a mandamus directing the second respondent to de-seal the petitioner-unit.

(3.) By the impugned proceedings dtd. 8/4/2019, an order of closure was passed pointing out several deficiencies in the petitioner-unit.