EAST JAINTIA COKE Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This matter has been posted today for admission hearing on the question of the maintainability of the instant writ application.

(2.) The brief facts are that, the petitioner is aggrieved with the notification dtd. 23/12/2020, issued by the respondent No. 2, State Pollution Control Board under Sec. 17(1)(n) under the Water (Prevention and Control of Pollution) Act, 1974 and Sec. 17(1)(h) of the Air (Prevention and Control of Pollution) Act, 1981, whereby norms/ criteria have been prescribed for siting of Coke plants of various capacities, which it is alleged is without jurisdiction and ultra vires the Air and Water Pollution Acts.

(3.) I have heard learned counsels for the parties.