HIND SAMACHAR LIMITED Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition invoking writ as well as supervisory jurisdiction of this Court under Article 226 read with Article 227 of the Constitution of India, prays for following relief:

(2.) Since one of the impugned orders (Annexure P-7) is passed by the Punjab Pollution Control Board (hereinafter referred to as, 'the Board'), this Court as well as respondents raised preliminary objections as to maintainability of this petition in view of un-availed alternative statutory remedy of approaching National Green Tribunal (NGT) under Sec. 33B of the Water (Prevention and Control of Pollution) Act, 1974 (for brevity , 'the Water Act').

(3.) In view of the objections, this Court deems it appropriate to deal with the preliminary objections first, in the following terms.