LAWS(TLNG)-2021-12-50

ANUMULA ANANTHAMU Vs. K. RAVI DAS

Decided On December 09, 2021
Anumula Ananthamu Appellant
V/S
K. Ravi Das Respondents

JUDGEMENT

(1.) The present contempt case is arising out of an order dtd. 14/11/2018 passed in W.P.No.41002 of 2018.

(2.) The facts of the case reveal that the writ petition was preferred stating that the respondent No.3 in the writ petition, who is running a Poultry Farm and Feed Mixing Unit, is creating pollution and the respondent No.2 therein has not taken any steps under the Water (Prevention and Control of Pollution) and the Air (Prevention and Control of Pollution) Acts. On 14/11/2018 when the matter was taken up by the Division Bench, the learned counsel for the Telangana State Pollution Control Board has informed this Court that on 04/09/2018 notices were issued under Ss. 25 and 21 of the Water (Prevention and Control of Pollution) and the Air (Prevention and Control of Pollution) Acts respectively, and in those circumstances, the writ petition was disposed of with a direction to pass necessary orders in respect of the notices issued. As no order was passed, the present contempt case has been filed.

(3.) Learned counsel appearing for the Telangana State Pollution Control Board has informed this Court that the consent granted itself was withdrawn after following due process of law by an order dtd. 09.09.2019.