VIRUPAKSHA ORGANICS UNITI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These Writ Petitions are filed by different industries, who are bulk drug manufacturers, seeking directions to the second respondent - Telangana State Pollution Control Board, Hyderabad, (TSPCB), to grant appropriate sanction for the purpose of extension including environmental clearance in one of the cases, as the TSPCB however has kept in abeyance of the earlier orders issued by it.

(2.) When the matter is taken up today, the learned counsel for the petitioners, took us to paragraph No.18 of the counteraffidavit filed on behalf of the second respondent in Writ Petition No.41021 of 2018. He has placed for perusal a copy of the counter-affidavit since the original counter-affidavit is yet to be tagged in the case file by the Registry.

(3.) Paragraph No.18 of the counter-affidavit reads as follows: