ISHRAT BHAYA Vs. CENTRAL POLLUTION CONTROL BOARD

JUDGEMENT

(1.) By way of this petition, the petitioner who is resident of Village: Sodasala, Taluka: Salaya, District: Devbhumi Dwarka, has raised an issue that the private respondent No.3, i.e. Nayara Energy Limited has its unit at Village: Vadinar Vill, District: Devbhumi Dwarka was causing pollution by discharging hazardous waste by not following the necessary requirement to control the pollution which arises from such discharge.

(2.) It is the grievance of the petitioner that the respondent Board has not properly calculated the amount of fine to be paid by the private respondent company for violating several environmental pollutants under the Environmental (Protection) Act, 1986.

(3.) In response to the notice issued by this Court, Gujarat Pollution Control Board has filed affidavit-in-reply and has produced relevant documents opposing the allegations made against the Board about not taking action as well as not calculating the fine which has been imposed by the Board.