BALUBHAI MANJIBHAI KACHADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) We have heard Shri Kamal Trivedi, learned Senior Advocate, Shri Shalin Mehta, learned Senior Advocate and learned amicus curiae, learned Advocate Mr.Devang Vyas, learned Advocate Ms.Dharmishta Raval, learned Advocate Mr.Salil M.Thakore and learned Advocate Mr.Rutvij Bhatt in these matters.

(2.) Shri Shalin Mehta, learned Senior Advocate and learned amicus curiae has submitted his preliminary report and has made suggestions at this stage as under:-

(3.) Having heard learned Counsel appearing on behalf of the respective parties and even Shri Salil Thakore, learned advocate appearing on behalf of Ankleshwar Industries Association is in a position to dispute that there are few industries, more particularly the chemical industries in the Ankleshwar GIDC area who are discharging their effluents either in the chamber or in the drainage lines through ghost pipelines. Those ghost pipelines are, as such, required to be found out. It cannot be disputed that as such, every industry in the area is required to discharge effluents as per the norms prescribed by the Pollution Control Board and/or Narmada Clean Tech (in consultation with the Pollution Control Board) and as per the consolidated consents and authorisations granted/issued by the Gujarat Pollution Control Board. Nobody can be permitted directly or indirectly to discharge effluents beyond the parameters/norms prescribed by the Pollution Control Board and/or Narmada Clean Tech.