BARAMATI AGRO LTD Vs. REGIONAL OFFICER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The Respondents waive service. Taken up for disposal.

(2.) The Petitioner - Baramati Agro Limited is a Company registered under the Companies Act. It is engaged in manufacturing sugar, allied products, and ethanol production. It also operates and manages distillery units. Respondent No.1 is the Regional Officer, Maharashtra Pollution Control Board, Pune. Respondent No.2 is the Maharashtra State Pollution Control Board through its Member Secretary. Respondent No.3 is the State of Maharashtra. The Respondent - Maharashtra State Pollution Control Board is empowered under the Provisions of Maharashtra (Prevention of Control and Pollution) Act, 1974 (Act of 1974) and Air Prevention and Control of Pollution Act, 1987 (Act of 1987) to issue necessary directions in respect of water and air pollution.

(3.) Exercising power under Ss. 33-A and 31-A of the Act of 1974 and Act of 1987, respectively, the Maharashtra State Pollution Control Board (the Board), by order dtd. 27/9/2023, directed the Petitioner to close down its manufacturing activities of the Petitioner's distillery unit at Shetphalgadhe, Taluka - Indapur, District - Pune within 72 hours of the order. The Petitioner has filed this Writ Petition challenging the order dtd. 27/9/2023.