UMARJIBHAI ISMAILBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ-application under Article 226 of the Constitution of India, the writ-applicant has prayed for the following reliefs:-

(2.) We have heard Mr. M.M. Saiyed, the learned counsel appearing for the writ-applicant; Mr. Maulik Nanavati, the learned counsel appearing for the respondents nos.1 and 2 respectively, Mr. Rutvij Oza, the learned counsel appearing for the Gujarat Pollution Control Board and Mr. Adityasinh Jadeja, the learned AGP appearing for the State respondents.

(3.) The subject matter of challenge in the present writ-application is to an order passed by the respondent no.1 dated 15th March, 2021, cancelling the environmental clearance accorded to the writ-applicant dated 19th June 2018. The impugned order is at Page-96, Annexure-S to the writ-application. The environmental clearance, which was accorded to the writ-applicant has been cancelled on the following three grounds:-