(1.) Heard learned Advocate Shri Parth Diveyeshwar along with learned Advocate Ms. Noopur V. Parikh on behalf of the petitioner, learned Assistant Government Pleader Ms. Surbhi Bhati for the respondent-State and learned Advocate Shri Rutvij Oza for respondent no.2 Gujarat Pollution Control Board.
(2.) Rule returnable forthwith. Learned Advocate Ms. Surbhi Bhati waives service of rule on behalf of the respondent-State, learned Advocate Shri Rutvij Oza waives on behalf of the respondent no. 2-Board.
(3.) With consent of parties the present petition is taken up for hearing.