RAJ POLY PLAST Vs. GUJARAT POLLUTION CONTROL BOARD

JUDGEMENT

(1.) Heard Mr.Aum Kotwal, learned counsel appearing for the petitioner, Mr.Chintan Dave, learned counsel appearing for respondent no.1 - Board and Mr.Anuj Trivedi, learned counsel appearing for respondent no.2.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed the following prayers.

(3.) The predominant ground raised in this petition is that the order impugned in the petition dtd. 18/12/2021 is passed without following the principles of the natural justice that is to say neither any notice nor any hearing is given before passing the order. The petitioner has relied upon the earlier orders passed by this Court in Special Civil Application No.6098 of 2020 dtd. 28/5/2020 and Special Civil Application No.8015 of 2020 dtd. 23/7/2020.