ESHYASI PHARMA LIMITED Vs. GUJARAT POLLUTION CONTROL BOARD

JUDGEMENT

(1.) Heard Mr. Pranit Nanavati, learned advocate with Mr. Laukin Pant, learned advocate for the petitioners and Ms. Manisha L. Shah, learned Senior Advocate assisted by Mr. Chintan Dave, learned advocate for respondents no.1 and 2 and Ms. Lilu Bhaya, learned advocate for respondent no.3.

(2.) By way of this petition under Article 226 of the Constitution of India, the Petitioners have prayed for the following reliefs -

(3.) In response to the notice issued by this Court, the Respondent Board has filed detailed reply wherein it is specifically averred that a notice was given for getting clarification as envisaged under Rule 34 of the Water (Prevention & Control of Pollution Rules, 1975 and the petitioner did not respond to it.