Suleman vs State Of U.P. And 6 Others
2019 Latest Caselaw 3028 ALL

Citation : 2019 Latest Caselaw 3028 ALL
Judgement Date : 16 April, 2019

Allahabad High Court

Suleman vs State Of U.P. And 6 Others on 16 April, 2019

Bench: Pankaj Mithal, Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 13076 of 2019
 

 
Petitioner :- Suleman
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Petitioner :- Kulveer Singh,Santosh Kumar Shukla
 
Counsel for Respondent :- C.S.C.,Hari Nath Tripathi
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

The contention of the learned counsel for the petitioner is that respondent no.7 is running a brick kiln without obtaining "No Objection Certificate" from the U.P. Pollution Control Board and without obtaining a license from the Jila Panchayat, concerned.

Learned Standing Counsel as well as Sri Vishnu Pratap, learned counsel appearing for the Pollution Control Board may seek instructions in the matter and if necessary file counter affidavit.

Issue notice to respondent no.7 returnable at an early date.

List for admission/final disposal after a month.

Order Date :- 16.4.2019

Pramod Tripathi