SGNCO GREEN RESOURCES LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of the present writ petitions filed under Articles 226 and 227 of the Constitution of India, following prayers have been made :

(2.) It is the case of the present petitioner that originally the petitions were filed in the name of M/s.Sandeep Garg and Company, a proprietorship company through its authorized representative. However, during the pendency of the present petitions, the name of the company has been changed to 'SGNCO Green Resources Limited' and accordingly the amendment was granted and has been made in both the petitions.

(3.) Today when the matters are called out, learned advocate Mr.Chintan Dave appearing for the Gujarat Pollution Control Board has placed a communication dtd. 22/3/2023 issued by the Regional Officer, Kutch (East), Gujarat Pollution Control Board, by which extension has been granted upto 7/11/2025 in the name of original company i.e. M/s.Sandeep Garg and Company.