PK ADALAJA Vs. GUJARAT POLLUTION CONTROL BOARD

JUDGEMENT

(1.) Shri R.J. Oza, learned counsel for the petitioner, and Shri D.G. Chauhan, learned counsel for the respondent Board, jointly submit that this matter be disposed of with appropriate directions as the representation filed by the petitioner on 20th October, 2005 is awaiting its consideration by the competent authority of the Board.

(2.) Shri Oza, learned counsel for the petitioner, has submitted that the representation be directed to be decided within a stipulated time and the interim order granted earlier restraining the Board from reverting the petitioner be continued till the representation is decided. Shri Chauhan, learned counsel for the respondent Board has no objection if such order is passed.

(3.) In view of the aforesaid consensus between the learned counsel for the parties, following directions deserve to be issued in the interest of justice.