HARYANA STATE POLLUTION CONTROL BOARDC Vs. ANTHONY JESUDASAN

JUDGEMENT

(1.) Heard.

(2.) Haryana State Pollution Control Board filed complaint against respondent for the offence punishable under Section 15 of the Environment Protection Act with the allegation that he had constructed a Farmhouse bearing No. D-17 Ansal Golden Heights, Sohna, Gurgaon in violation of notification dated 07.05.1992.

(3.) The respondent took plea in defence that he had not raised any construction in violation of aforesaid notification. Farmhouse in question was constructed in the year 1990 or 1991 by Ansal Housing and Construction Ltd., a renowned construction company having its office at Barakhamba Road, New Delhi. This farmhouse was originally booked by Kamal K. Oswal and Vimal K. Oswal in the year 1991 and they paid entire consideration to Ansal Group. Farmhouse was then purchased by the respondent with Khela Naberjee and Chandak Banarjee in 1991 from Kamal K. Oswal and Vimal K. Oswal. They further sold this farmhouse to Gayatri Butani and Mukesh Butani in October, 2008. A letter was also written to Ansal Group to substitute the name of Gayatri Butani and Mukesh Butani in place of the respondent as they have purchased the property.