30 April 2009
Supreme Court
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SANGANER KAPRA RANGAI & CHHAPAI ASSON. Vs VIJAY SINGH PUNIA .

Case number: C.A. No.-000207-000207 / 2005
Diary number: 23032 / 2003
Advocates: PRATIBHA JAIN Vs


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IN THE SUPREME COURT OF INDIA CIVIL  APPELLATE JURISDICTION

CIVIL  APPEAL  NO. 207  OF 2005

SANGANER KAPRA RANGAI AND CHHAPAI ASSOCIATION ... APPELLANT(S)

:VERSUS:

VIJAY SINGH PUNIA AND ORS. ... RESPONDENT(S)

WITH

CIVIL  APPEAL  NOS. 208-211,   213, 214-215 and 216-217    OF  2005   

O R D E R

CIVIL  APPEAL  Nos. 207/2005 & 208-211/2005: An affidavit has been filed on behalf of the State of Rajasthan -  respondent  

No. 5 herein, referring to a report of the Rajasthan State Pollution Control Board  

(hereinafter referred to as 'the Board'). The said affidavit be taken on record.   

The views of the Board, as per the said affidavit, are indicated in its letter  

dated 31.3.2009 addressed to Senior Additional Director (Officer-in-Charge), Office of  

the Commissioner of Industries, Udyog Bhawan, Tilak Marg, Jaipur.   

Learned counsel appearing on behalf of the appellant  Association stated that  

the members of the Association are agreeable to act in terms of the recommendations  

of  the  Board.   It  needs  to  be  noted  that  the  State  had  accepted  the  views  and  

recommendations of the Board and follow up action has to be taken by the concerned  

industries.

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We, therefore, dispose of the writ petition(s) with the direction that in case

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the requisite norms fixed by the Board are fulfilled by any industry, whose case is  

being espoused by the appellant Association, necessary permission to continue shall be  

granted  to  it,  if  otherwise  there  is  no  violation  of  any  norms  or  any  statutory  

prescription. The Board and the State shall make joint enquiries in future to see that  

the  requisite  norms  are  being  followed  and,  in  case,  there  is  any  deviation  or  

infraction therefrom, it shall be open to the Board or the State, as the case may be, to  

take action as available in law.  

The appeals are disposed of accordingly.   

C.A. Nos. 213/2005, 214-215/2005 and 216-217/2005 be delinked and listed in  

August, 2009.  

..........................J (Dr. ARIJIT PASAYAT)

..........................J   (ASOK KUMAR GANGULY)    NEW DELHI, APRIL 30, 2009.