VINAY KUMAR AGARWAL Vs. STATE OF U P

JUDGEMENT

(1.) On the oral prayer made, the learned counsel for the petitioner is permitted to implead the Regional Officer of the Pollution Contral Board, Agra as respondent no.7 in the array of the parties during the course of the day.

(2.) We have heard learned counsel for the petitioner, learned standing counsel representing the State-respondents and Sri H.N. Tripathi, learned counsel appearing for the U.P. Pollution Control Board and also perused the material on record.

(3.) In the instant petition, the petitioner has sought for quashing of the order dated dated 10.4.2012 passed by the Regional Officer, U.P. Pollution Control Board at Agra whereby the petitioner has been called upon to show cause as to why appropriate action be not taken against him for the alleged violation of the Water (Prevention and Control of Pollution) Act, 1974 and the Air (Prevention and Control of Pollution) Act, 1974.