NATURALS DAIRY (P) LTD Vs. STATE OF BIHAR, THROUGH PRINCIPAL SECRETARY, DEPARTMENT OF ENVIRONMENT AND FOREST, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard Mr. Nikhil Kumar Agrawal, learned counsel appearing for the petitioner and Ms. Binita Singh, learned counsel appearing for the Bihar State Pollution Control Board (hereinafter referred to as 'the Board').

(2.) With the consent of the parties the writ petition has been heard with a view to its final disposal at the stage of admission itself.

(3.) The petitioner prays for issuance of a writ in the nature of certiorari for quashing the order/direction contained in letter bearing No. T. 1302 dated 10.2.2017 of the Chairman of 'the Board' passed in purported exercise of power vested under section 31A of the Air (Prevention and Control of Pollution) Act, 1981 (hereinafter referred to as the 'Air Act') read alongside section 33A of the Water (Prevention and Control of Pollution) Act, 1974 (hereinafter referred to as the 'Water Act') whereby and whereunder the petitioner has been directed to close its operation.