WEST BENGAL POLLUTION CONTROL BOARD Vs. RUBY SINHA

JUDGEMENT

(1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.

(2.) The instant appeal arises out of a judgment and order dated 11th April, 2019, passed by a learned Single Judge in W. P. 1522 (W) of 2018 (Ruby Sinha vs. The State of West Bengal & Ors.). By the impugned judgment and order, the learned Single Judge was pleased to dispose of the writ petition with the following observations/directions: -

(3.) The present appeal has been preferred by the West Bengal Pollution Control Board and its Member Secretary.