KOSHER PHARMACEUTICAL PRIVATE LIMITED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The Petitioner, M/s.Kosher Pharmaceuticals Private Limited, has challenged the legality of the closure notice, dated 23.05.2020, passed by the respondent No.3.

(2.) The petitioner claims to be a pharmaceutical company of bulk drugs situated in survey Nos.286, 289 (part) and 297 (part) of Jagdevpur Village and Mandal, Siddipet District. It claims that it is engaged in manufacturing of bulk drugs. Moreover, on 12.02.2015, it was granted the Certificate For Establishment (CFE) to manufacture fifteen (15) bulk drugs with maximum production capacity of 1900 kg/day, with a condition that the Industry shall not produce more than four products, and individual capacities mentioned therein at any given point of time. Subsequently, on 18.09.2017, it was granted the Consent For Operation (CFO) under the Hazardous Waste Act for manufacturing two products at a given point of time, out of fifteen products. Maximum production capacity for manufacturing these products would be 1300 kg/day. Moreover, according to the petitioner, the CFO was renewed, and continues to be valid till 31.03.2023.

(3.) According to the petitioner, on 15.03.2020, the respondent No.2 received a complaint with regard to the discharge of acid water into the neighbouring lands, and with regard to their causing ground water pollution in the surrounding areas. Therefore, an Inspection was carried out on 06.05.2020; according to the petitioner, an Inspection Report was prepared behind its back. Subsequently, without giving any opportunity of hearing, the closure notice was issued on 23.05.2020. Hence, the present writ petition before this Court.