TARIQ AHMAD BHAT Vs. J&K POLLUTION CONTROL BOARD

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The petitioner is running restaurant business in the name of M/S Amigo's Food and Hospitalities, whichhas come to be sealed and put to closure by virtue of an order no. 176 JKPCC of 2023 dtd. 22/12/2023,passed by the J&K Pollution Control Committee, Jammu.

(3.) The issuance of the impugned order no. 176 JKPCC of 2023, dtd. 22/12/2023 is on the basis of an alleged inspection of the said restaurant premises of the petitioner. The alleged deficienciesfoundin the respective operationof the petitioner's restaurant is that it is not meeting the requirements of Sec. 15 of the Environmental (Protection) Act, 1986 read with requirement of consent envisaged under Water (Prevention and Control of Pollution) Act, 1974 and Air (Prevention and Control of Pollution) Act, 1981.The petitioner's restaurant is said to be running without pollution control devices and pollution control measures.