STONE CRUSHER ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition has been filed for quashing the impugned notification (Annexure -2) issued by the State Government putting certain conditions for installation of stone crusher.

(2.) THE facts and circumstances giving rise to the case are that Petitioner's association claims Societies itself registered under the Registration Act and its members are running the business of stone crusher. The association has challenged the Government Order Dated 13.5.1998 (Annexure -2) Putting the following the conditions for installation of stone crusher.

(3.) THE petition is thus dismissed.