T.G. ENTERPRISE Vs. NEW SOCUNOMA VILLAGE

JUDGEMENT

(1.) The matter is taken up through video conferencing.

(2.) Heard Mr. A. Dasgupta, learned Senior Counsel for the appellant. Also heard Mr. J. Roy, learned Counsel appearing for the respondent No. 1 and Mr. T. Islam, learned Counsel appearing for the respondent No. 6.

(3.) This is an appeal filed by the appellant challenging the order dtd. 27/9/2019 passed by the learned Single Judge in WP (C) No. 43/2019, by which the learned Single Judge has given the finding that the present appellant had no authority to run a Stone Crushing Unit inside a village in Nagaland, namely, New Socunoma Village, as there was no sanction or permission from the concerned Village Council in favour of the writ appellant and the sanction/ permission taken from the Nagaland Pollution Control Board was on the basis of a document, which was actually not a No Objection Certificate (NOC) from the Village Council and, therefore, since the very basis of grant of sanction to the writ appellant was wrong, the writ appeal was allowed and the following directions were issued :