PRASANTA KUMAR DAS Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS Misc. Case has been flied by the filed by the Executives of Cuttack Mahanagar Band Party Association for modification/ clarification of the Order Dated 7.12.2007.

(2.) THE State Pollution Control Board was asked to give its reaction to this Misc. case, and, accordingly, an affidavit has been filed by the State Pollution Control Board annexing thereto the notification issued by the Forest and Environment Department, Government of Orissa, dated 12.2.2002. The said notification prescribes as follows:

(3.) THE Misc. Case is accordingly disposed of.