GRAM PANCHAYAT Vs. PUNJAB POLLUTION CONTROL BOARD

JUDGEMENT

(1.) MR . Ajaib Singh, Sarpanch of Gram Panchayat Bujrak, Tehsil Samana, District Patiala- petitioner is present in Court. He submits that since his counsel is not available, he be allowed to argue the matter. We accordingly heard him.

(2.) THIS petition is filed by the Gram Panchayat through its Sarpanch. Prayer made in this petition is to issue appropriate writ, order or direction setting aside the order dated 15.5.2012 (Annexure P.4) passed by respondent No.2 and during pendency of the petition, operation of the said order be stayed.

(3.) SUBMISSION of the petitioner is that since the said pipeline is to be used for disposal of rainy water and only in the rainy days permission for disposal of the water from the pond of Village Bujrak may be given. The petitioner has already made representation in this behalf to the XEN, Pollution Control Board on 22.2.2013. It appears that on the said representation, wherein request to the limited extent is made as aforesaid, no action has been taken by the Pollution Control Board so far. Without considering this request of the petitioner, the respondents have started dismantling the pipeline in question.