BHARAT SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri R. Baruah, learned counsel for the petitioners and Ms. M. Barman, learned State Counsel, Assam. Also heard Shri B. Choudhury, learned Standing Counsel, Agriculture Department; Shri S. Baruah, learned Standing Counsel, Pollution Control Board (PCB); Shri D. Gogoi, learned Standing Counsel, Forest Department and Shri B.P. Borah, learned counsel for the respondent no. 12.

(2.) The petitioners have put to challenge an order dtd. 19/12/2024 issued by the District Commissioner, Morigaon whereby the NOC dtd. 2/9/2011 for establishment of a brick kiln by the respondent no. 12 has been restored.

(3.) There is a chequered history, including history of litigations on the aforesaid issue of establishment of the brick kiln in questions.