BUDHDEO MINERALS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The order dated 25.11.2014 bearing memo no. G 4578 ( Annexure-6) passed by the Member Secretary, Jharkhand State Pollution Control Board refusing No Objection Certificate for enhancement of production capacity under Section 25 of the Water (Prevention & Control of Pollution) Act, 1974 and under Section 21 of the Air(Prevention & Control of Pollution) Act, 1981 has been assailed by the petitioner in the instant writ petition.

(3.) Learned counsel for the respondent no.2 to 4, Pollution Control Board submits that there is remedy of appeal under Section 28 of the Water (Prevention & Control of Pollution) Act, 1974 and under Section 31 of the Air(Prevention & Control of Pollution) Act, 1981 before the Appellate authority constituted by the State Government, however within the limitation period prescribed for preferring an appeal.