RAJ POLY PLAST Vs. GUJARAT POLLUTION CONTROL BOARD

JUDGEMENT

(1.) Heard Mr. Aum Kotwal, learned advocate for the petitioner.

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

(3.) Mr. Kotwal, learned counsel appearing for the petitioner contended that earlier similar order was passed without any notice and without hearing and therefore, the petitioner was constrained to approach this Court by way of filing writ petition being SCA No. 20265 of 2021, which came to be allowed vide order dtd. 3/2/2022. Mr. Kotwal further contended that same is closure order and the order number is also different. On the aforesaid grounds, it was contended that earlier, as this Court had intervened, even this Court may intervene at this stage.