SNS STARCH LIMITED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner before this Court has filed this present petition being aggrieved by the order dated 05/12/2020 issued by respondent No.2 directing the petitioner company to pay a sum of Rs.66,36,000.00 as environmental compensation towards alleged environment damages.

(2.) The petitioners ' contention is that the petitioner/company is in the business of producing Maize Starch and power through its wet milling plant and biomass power general unit situated at Mahabubnagar District. The petitioner further stated that the National Green Tribunal has passed an order in O.A.No.107 of 2017, dated 16.10.2020 directing the Pollution Control Board to carryout physical inspection in the matter. The Pollution Control Board has carried out physical inspection and finally after issuing proper show cause notice to the petitioner, has passed the impugned order.

(3.) When the matter was argued before this Court, learned counsel for the Pollution Control Board has stated that in similar circumstances this Court has granted liberty to another industry to approach the National Green Tribunal. A Division Bench of this Court in W.P.No.6105 of 2021 has passed the following order: