GANPATI CLASSIC Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Udit Chandra, learned counsel appearing on behalf of the petitioner and Ms. Somya Chaturvedi, learned counsel appearing on behalf of Pollution Control Board.

(2.) This is a writ petition under Article 226 of the Constitution of India wherein the writ petitioner has made the following prayers:-

(3.) Upon hearing of the learned counsel appearing on behalf of the parties and perusing the material on record, it is clear that the impugned order dated August 12, 2024 was passed without granting opportunity of hearing to the petitioner. It is to be specifically noted that the petitioner has sought for an opportunity of hearing and, inter alia, also sought for several documents in relation to inspection report and analysis report but neither these documents were pro- vided to the petitioner nor any opportunity of hearing was granted to the petitioner.