NEW ERA HIGH SCHOOL Vs. STATE OF BIHAR

JUDGEMENT

(1.) The substantive order was dictated in Court on 8.1.2013. Court research during finalization of the order revealed need for directions drawing sustenance from Supreme Court orders. The case has been listed today at the instance of the Court.

(2.) Heard the learned Counsel for the petitioner, the State and the Bihar State Pollution Control Board (hereinafter called the Board).

(3.) The petitioner is an Educational Institution aggrieved by the establishment of a Printing Press adjacent to the School situated in Gyanchak, PO Kothia, PS Didarganj.