MAHESH CHAND CHOPRA Vs. POLLUTION CONTROL BOARD, J&K

JUDGEMENT

(1.) AN order passed by the Jammu and Kashmir Pollution Control Board, whereby the petitioner has been called upon not to carry on the activity of stone crushing in the area in which he is so carrying on is the subject matter of challenge in this petition.

(2.) A notice regarding the above action was issued by the respondents on 16th November 99.

(3.) THE learned counsel for the petitioner submits that he is carrying this activity in pursuance of the permission granted by the Industries department in the year 1981. This has been placed on the record as Annexure -A. It is thus submitted that once this permission is granted, no impediment can be created by the Board in question and the petitioner cannot be called upon to stop the stone crushing activity.