BELMAKS METAL WORKS Vs. MEMBER SECRETARY

JUDGEMENT

(1.) THE Chief Justice: the petitioner prays for a Writ of Certiorarified Mandamus to call for quashing the dated 22-11-2004 passed by the respondent and to grant 'air Consent Order' under Sec. 21 of the Air (Prevention and Control of Pollution) Act, 1981 and 'water Consent Order' under Sec. 25 of the Water (Prevention and Control of Pollution) Act, 1974 to enable the petitioner to operate the Electroplating Plant after conducting the inspection of the Electroplating Plant and the Effluent Treatment Plant and based on the No Objection Certificate dated 22-3-2002.

(2.) HEARD Shri T. S. Sivagnanam, learned counsel for the petitioner and Shri T. Murugesan, learned senior counsel/government Pleader for Pondichery.

(3.) IT is averred in the affidavit filed in support of the petition that the petitioner is engaged in the business of manufacture of bi-cycle parts and automobile spares and their business activities are spread throughout the country, particularly at Faridabad. They established a unit at Pondichery for the purpose of manufacture of cycle-rims and sheet metal pressed and fabricated parts to cater to the needs of the southern area of the country.