ALFA UDHYOG Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Pritesh Khambholja, learned advocate for the petitioner, Ms. Manisha L. Shah, learned Senior Advocate assisted by Mr.Chintan Dave, learned advocate for respondent no.2 on advance copy and Mr. Tirthraj Pandya, learned AGP for respondent no.1 through Video Conferencing.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has challenged the notice dated 15.07.2020 and 31.07.2020 issued by GPCB pursuant to the order dated 14.01.2020 passed by the NGT, Principal Bench, New Delhi in Original Application No. 816 of 2019.

(3.) Mr. Khambholja, learned advocate appearing for the petitioner submitted that at least opportunity of hearing needs to be given by the GPCB.