SINGLA ICE FACTORY Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned counsel for respondents No.2 and 3 has filed an affidavit sworn by Shri Ashwani, Regional Officer, Haryana State Pollution Control Board, Jind Region, accompanied by an order dtd. 23/1/2025 (Annexure R-2/9) invoking the earlier order dtd. 7/2/2024 (Annexure R-2/7) by which the factory of the petitioners was sealed and directing the Executing Engineer, DHBVN, Jind to restore the electricity supply to the said unit of the petitioners. The aforesaid affidavit is taken on record.

(2.) In view of the aforesaid, the cause raised in the present petition appears to have rendered infructuous.

(3.) What is unfortunate to note is that despite the Appellate Authority vide order dtd. 16/5/2024 observing that the appellants (petitioners herein) possess valid CTO up to 31/12/2030 and directing for removal of seals put on the unit of the petitioners, the Haryana State Pollution Control Board took nearly six to seven months to rise from the stupor and pass orders directing for restoration of electric supply and also de-sealing of the unit of the petitioners.