MUMBAI WASTE MANAGEMENT LTD Vs. SECRETARY OF ENVIRONMENT GOVERNMENT OF INDIA MINISTRY OF ENVIRONMENT AND FORESTS

JUDGEMENT

(1.) Rule. Returnable forthwith.

(2.) The petitioners in these two petitions are competitors in the business of collection, treatment, storage and disposal of hazardous waste of various establishments in Maharashtra. They have been incorporated pursuant to the decision of the Government of Maharashtra to set up Waste Management Facilities (WMF) in the State of Maharashtra.

(3.) The State of Maharashtra would act through the Member - Secretary of the Maharashtra Pollution Control Board which is respondent No.2 in Writ Petition No.3953 of 2011 and respondent No.3 in Writ Petition No.5846 of 2011 (Respondent No.2).