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Hindalco Industries Limited & vs The State Pollution Control Board
2022 Latest Caselaw 7289 Ori

Citation : 2022 Latest Caselaw 7289 Ori
Judgement Date : 12 December, 2022

Orissa High Court
Hindalco Industries Limited & vs The State Pollution Control Board on 12 December, 2022
                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      W.P.(C) No.5394 of 2012

             Hindalco    Industries      Limited     & ....            Petitioners
             Another
                                         Mr. S.P. Misra, Sr. Advocate with
                                               Mr. B.C. Mohanty, Advocate
                                      -versus-
             The State Pollution Control Board, ....        Opposite Parties
             Odisha & Others
                                Mr. Bikram Pratap Das, Advocate

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE M. S. RAMAN
                                         ORDER

12.12.2022 Order No.

05. 1. The challenge in the present petition is to demand raised by the State Pollution Control Board on 27th February, 2012 imposing of penalty by declaring anode butt as non-hazardous waste.

2. As pointed out by the learned counsel appearing for the Pollution Control Board, by virtue of the judgment of the Supreme Court in Bhopal Gas Peedith Mahila Udyog Sangathan & Others v. Union of India & Others; (2012) 8 SCC 326, the issue raised in the writ petition can well be raised before the National Green Tribunal (NGT), Kolkata Bench.

3. If the Petitioner approaches the NGT not later than 1st February, 2023, then the delay on account of the pendency of the present

petition will be taken into account by the NGT while considering the question of delay. If the petition/ appeal is filed within the stipulated period, then till such time the NGT passes an order on the application for interim reliefs, the interim order passed by this Court on 3rd April, 2012 will continue.

4. The Court clarifies that it has not expressed any view in the matter. The writ petition is disposed of in the above terms.

(Dr. S. Muralidhar) Chief Justice

(M. S. Raman) Judge

AKS/Laxmikanta

 
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