BIMALDEEP STEEL PVT. LTD. Vs. JHARKHAND STATE POLLUTION CONTROL BOARD AND MEMBER SECRETARY, JHARKHAND STATE POLLUTION CONTROL BOARD

JUDGEMENT

(1.) MR . P. K. Prasad, learned senior counsel appearing for the Petitioner referred to the order dated 24.11.2010 and also the order dated 01.02.2011 and submitted that Petitioner has been compiling with the requirement of the Pollution Control Board ('Board' for short) and is ready to comply if any requirement is left to be complied even though some of them are not required to be followed by the Petitioners as per the law and the Board is going on adding the requirement.

(2.) ON the other hand, Mr. A. K. Sinha, learned senior counsel appearing for the Board referring to the said orders submitted that Petitioner agreed to comply with the requirements and that as per the order dated 01.02.2011, an inspection was held in which it was found that Petitioner has not complied with them fully and the emission is beyond the standard prescribed for pollution. He lastly submitted that Petitioner has got remedy of appeal and a joint appellate authority under Water and Air pollution Act has been constituted.

(3.) IF the appeal is filed within two weeks from today along with a limitation petition, it is expected that keeping in view pendency of -2 this writ petition, the delay will be condoned. Petitioner is also permitted to file application for interim order. The appeal and the petition will be decided on their merits, in accordance with law after giving opportunity of hearing to the parties, as early as possible. The parties are directed to cooperate in early disposal of the application/appeal.