ORIENT PAPER MILLS Vs. STATE OF MATHY PRADESH

JUDGEMENT

(1.) - This order shall also govern the disposal of Misc. Criminal Case No 3123/1986 (Orient Paper Mills v. The State of Madhya Pradesh).

(2.) The revision is directed against an order dated 3.4.1986 passed by District Magistrate, Shahdol, whereby the applicants objections to the initiation of proceedings under section 131, Cr. P.C. were rejected.

(3.) Misc. Criminal Case No. 3123/1986 has been filed by the applicant to quash proceedings under section 133, Cr. P.C. The facts giving rise to both the petitions are that the applicant (hereinafter called MillT), a private limited company manufactures paper of various kinds at Amlai, in district Shahdol, under a licence granted by the Central Government. The Mill takes supply of water from river the Sone and discharges the trade effluents in that river. It is said that adequate arrangements have been made, in consultation with the National Environmental Engineering Research Institution, Nagpur (hereinafter in short NEERI), an undertaking of Government of India, for treatment of trade effluent at a cost of near about 1.40 crore while the annual running cost of the plant is estimated at about Rs. 30 lacs. In consequence of these, the water discharged in the river is non-toxic and harmless, to flora and fauna both.