UNIVERSAL STONE CRUSHER Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Nagmani Tiwari, learned counsel appearing for the appellant and Ms. Rashika Singh, AC to Mrs. Richa Sanchita, learned counsel for the respondent No.3.

(2.) This appeal is directed against the order dtd. 16/9/2014 passed in W.P.(C) No. 8049 of 2012 by which the writ application preferred by the petitioner has been dismissed.

(3.) The writ petitioner is aggrieved by the fact that though he was granted license and was also having consent to operate by the Jharkhand State Pollution Control Board for running a brick kiln but by virtue of the Notification issued by the Central Government dtd. 29/3/2012 the petitioner was directed to close down the brick kiln. This was under challenge in W.P.(C) No. 8049 of 2012 which was dismissed and which led the appellant to prefer the present appeal.