PUNJAB STATE BOARD Vs. SHREE RAM PRINTING MILLS

JUDGEMENT

(1.) PUNJAB State Board for Prevention & Control of Water Pollution (hereinafter referred to as Board) has preferred the instant appeal against the acquittal earned by the respondents vide impugned judgment of learned Judicial Magistrate, Ist Class, Amritsar dated 16.2.1991.

(2.) A complaint was filed by the Board against M/s. Shree Ram Printing Mills respondent and its partners under Section 44 read with Section 47 of the Water Prevention and Control of Pollution Act, 1974 (hereinafter referred as "the Act") alleging that the Mill was discharging Sewere/Trade Effluent for stagnation and the same was causing pollution. This was in violation of the Punjab Government Notification dated 27.3.1980 published in the State Govt. Gazette dated 28.8.80.

(3.) THE present appeal was admitted by the Division Bench of this Court vide order dated October 3, 1991. However, as per the High Court rules, it is now before Single Bench for final disposal.