PARMAR GIRISHBHAI KANTIBHAI Vs. GUJARAT POLLUTION CONTROL BOARD

JUDGEMENT

(1.) By way of present petition under Article 226 of the Constitution of India, petitioners have made the following prayers:

(2.) Having heard learned advocate Mr. Hemang Parikh with learned advocate Mr. Sanat Pandya appearing for the petitioners, we dispose of the present petition by issuing following directions: The respondent No.2 is hereby directed to consider the representation made by the petitioners at the earliest after giving opportunity of hearing to all concerned and after examining all the documents that may be placed before it by the petitioners at the time of hearing, shall pass appropriate order as expeditiously as possible preferably within a period of eight weeks from the date of receipt of the present order.

(3.) With above directions, present petition is disposed of.