IMTIAZ AHMED Vs. UNION OF INDIA

JUDGEMENT

(1.) M/s. Insilco, carrying on the silica Industry filed an affidavit in this Court indicating that the company has taken all precautionary measures and safeguards and has complied with the recommendations of the Central Pollution Control Board (CPCB). On the basis of the said affidavit the CPCB was requested to inspect the premises of the company and pursuant to that direction, the premises of the company had been inspected on 6th July, 2000. The Additional Director, CPCB, Shri Ansari had submitted a report indicating how Insilco has not been complying with all the recommendations. On behalf of the company an objection had been filed to the aforesaid report of the CPCB. In view of the objections filed, the Court directed that the report of the CPCB should be re-examined by an independent agency and accordingly NEERI was requested to examine the report of the CPCB and inspect the premises of Insilco and give its independent response on the datas which had been furnished by the CPCB. The neeri pursuant to the aforesaid direction submitted a report indicating therein that Insilco has been complying with the norms and standards.

(2.) To the aforesaid report a response of the CPCB has been filed indicating some minor infractions. But having considered the report of NEERI as well as the subsequent response of the CPCB, we are of the considered opinion that the Insilco has complied with the required norms and measures in accordance with the recommendations of the CPCB. We, therefore, dispose of this petition by permitting the Insilco to continue with its industry on the premises in question.

(3.) The CPCB had submitted a report after inspection of several industries located in Gajraula with several remarks thereon. The aforesaid remarks are quoted herein below :