KODALI RAJENDRA PRASAD Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri M. R. S. Srinivas, learned counsel for the petitioner, Sri Y. Soma Raju, learned standing counsel for the 5th respondent - Andhra Pradesh Pollution Control Board, and Sri K. Chidambaram, learned Senior Advocate, assisted by Sri N. Srihari, learned counsel for the 14th respondent.

(2.) Sri Y. Koteswara Rao, learned standing counsel, appears for the 8th respondent - Ungutur Gram Panchayat, Ms. M. Anusha, learned counsel, representing the learned Government Pleader for Industries, appears for the respondents No.11 and 12, Sri M. Srinu Babu, learned Assistant Government Pleader, appears for the 13th respondent, and they submit that the main contest is between the petitioner and the respondents No.5 and 14.

(3.) This writ petition has been filed by the petitioner - Kodali Rajendra Prasad under Article 226 of the Constitution of India, challenging the Order vide Letter No.1672/APPCB/RO-ELR/2025, dtd. 22/1/2025 passed by the 5th respondent - Andhra Pradesh Pollution Control Board (in short 'APPCB'), Regional Office, Eluru, represented by its Environmental Engineer, in rejecting the petitioner's representation dtd. 11/10/2023 for cancellation of the Consent to Operation (in short 'CTO') granted by the 5th respondent to 14th respondent - M/s. Green Asia Impex Private Limited, West Godavari District. I. Facts: