SITARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) IT has been alleged in the writ petition that both the petitioners are holders of plot no. A -12 & A -13 and their grievance is that permission which has been granted by the District Industry Centre to respondent -8 for running Flour Mill at plot no. A -11, Amritpuri, Ghatage followed with sanction granted by Rajasthan State Pollution Control Board under the provisions of the Act, 1981 dt. 22.01.2013 are not in conformity with the legal requirement to run commercial activities in the residential areas. The respondent -8 has started running commercial activities after due permission from the respective state authorities as is evident from Annx. 2 & 3 respectively. However, it is not the case of the petitioners that any condition has been violated by the state authorities while granting permission either by the District Industry Centre or by Rajasthan State Pollution Control Board and merely because it is not convenient to local residents that cannot be considered to be sufficient to deprive incumbent of his rights who is proceeding to run the activities after taking the recourse permissible under law.

(2.) CONSEQUENTLY , this Court does not find any substance in the instant petition and accordingly dismissed.