MAJRA SINGH Vs. INDIAN OIL CORPORATION

JUDGEMENT

(1.) The question as to where the plant for filling cylinders with "Liquified Petroleum Gas" should be located, is the subject-matter of adjudication in this petition.

(2.) There can be no dispute with the proposition that this is basically a question which is to be decided by the respondent-authorities. This Court can only examine as to whether the respondent-authorities have taken all precautions with a view to see that the laws dealing with environment and pollution are given due care and attention.

(3.) The petitioner submits that the plant in question is being located in the vicinity of the Village Kartholi, Tehsil Samba in the District of Jammu. This would be injurious to the health of the residents residing in the local area.