SINCLAIR STEELS (A PROPRIETORSHIP CONCERN OF SNOWTEMP COMMERCIAL (P) LIMITED). Vs. THE STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) HAVING heard counsel for both the sides, Rule.

(2.) SO far as question of interim relief is concerned, looking to the facts and circumstances of the case, especially looking to paragraph Nos. 9 and 10 of the counter affidavit, filed by the Union of India in W.P. (C) No. 45 of 2011, as quoted herein below, it appears that there is, prima facie, a case in favour of the Petitioner.

(3.) I therefore stay the operation, implementation and execution of the impugned order, passed by the Respondents Jharkhand State Pollution Control Board, dated 21st August, 2010, which is at Annexure 4 to the memo of this writ petition, till the next date of hearing.