SAMARESWAR MOHANTY Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD Learned Counsel for the parties. Most of the grievances which have been made in this Writ Petition filed in the nature of Public Interest Litigation have been satisfied during the pendency of the petition.

(2.) THE Learned Counsel appearing for the State Pollution Control Board is present in person. So far as the prayers at (A) and (B) are concerned, it appears that an Appellate Authority has been constituted. The Learned Counsel appearing for the State Pollution Control Board has handed over to us the notification dated 14th August 2003 showing constitution of the Appellate body of which a sitting Judge of this Court is the Chairman.

(3.) LEARNED Counsel for the Opposite Parties submits that V the relevant rules, which have been framed, have also been notified in the Orissa Gazette dated 17th August 1998. In the said rules, there are detailed provisions for functioning of the Appellate Authority.