BALAJI PROCESSORS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioners have prayed for an appropriate writ, direction and order to quash and set aside the the impugned order dated 07.10.2015 passed by the respondent no.3 - Gujarat Pollution Control Board (Annexure A to the petition) and to hold and declare that Notification No.SO.1260 dated 31.05.2015 does not prohibit existing business of the petitioners. The petitioners have further prayed for an appropriate writ, direction and order directing the respondent no.3 Gujarat Pollution Control Board to issue Consolidated Consent and Authorization (hereinafter referred to as the "CCA") to the petitioners Unit pursuant to its application dated 11.06.2015 upon such conditions as may be deemed appropriate and to direct the respondent no.4 to restore the power supply to the Unit of the petitioners at the location at Survey No. 57/1 & 5, Bilkha Road, Near Rama Fertilizers, Dungarpur (Padria) , Dist. Junagadh.

(2.) The facts leading to the present petition in nutshell and so pleaded in the petition are as under:

(3.) Shri S.I. Nanavati, learned Senior Advocate has appeared on behalf of the petitioners , Shri Dhawan Jayswal, learned Assistant Government Pleader has appeared on behalf of the respondent no.1 and 2, Shri Vaibhav Vyas, learned advocate has appeared on behalf of the respondent no.3 and Shri Ronith Joy, learned advocate for Nanavati and Co has appeared on behalf of the respondent no.4.