PIRAMAL PHARMA LIMITED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In the High Court of Telangana, physical hearing has resumed. However, at the insistence of learned counsel appearing for the petitioner-company, the matter was heard with the consent of the parties through video conferencing and after hearing the learned counsel for the parties, the matter is being disposed of at motion hearing stage itself.

(2.) The petitioner before this court, a company registered under the Companies Act, 2013, has filed the present writ petition being aggrieved by the show cause notice dated 28.09.2020 as well as the order dated 01.02.2021 issued by the Telangana State Pollution Control Board.

(3.) The facts of the case reveal that the National Green Tribunal, Southern Zone Bench, Chennai, vide judgment dated 24.10.2017 in Application No.90 of 2013 and batch, issued directions for payment of corpus fund of 1% of the annual turnover for expansion of industries and 0.5% of the annual turnover by the industries for restoration of the entire affected area and creation of Corpus Fund in the name of "Patancheru and Bollaram Environment Relief Fund". The petitionercompany was one of the respondents before the National Green Tribunal and after hearing the petitioner-company, the judgment was delivered by the Tribunal. In compliance of the judgment delivered by the National Green Tribunal, the petitioner-company made contributions in the year 2018-19 by paying a sum of Rs.4,22,00,000/-. The undisputed facts of the case also reveal that the petitioner-company is supplying drinking water to various villages keeping in view the various orders passed by this High Court from time to time.