GUJARAT WATER POLLUTION CONTROL BOARD Vs. SPAN CHEMICALS

JUDGEMENT

(1.) HEARD learned counsel for the petitioner, Mr.K.H.Baxi, learned counsel, Ms.Vasuben J.Brahmbhatt for Ms.V.P.Shah for the respondent Nos.1 to 3, learned counsel, Mr.Adin Mirza for Mr.R.R.Marshal for the respondent No.4 and learned APP, Mr.H.L.Jani for the respondent No.5 -State.

(2.) AS common questions of facts and law are involved in all these matters, at the joint request and with the consent of the learned counsel for the respective parties, all these matters are heard together and are being decided by this common judgment.

(3.) DURING the course of arguments, my attention was drawn towards the fact that the learned Sessions Judge, Surat, has modified the order passed by the learned Magistrate by way of giving different directions to the petitioner Board. Since the said order did not suit to the Board, the Board had challenged the same by a group of Criminal Revision Applications. Out of the said group, some matters have been placed in the Court of my brother Judge (Coram: K.J.Vaidya,J., as His Lordship then was) whereas some matters of the same group were left out as the same were not traceable in the Registry. It appears that the group of matters which were placed in that Court were disposed of on merits vide common order dated 29 -4 -1993. The said decision has been reported in 1992(3) GLR page 1368.