JHARKHAND MINERALS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) SHOW -cause reply has been filed by the opposite parties tendering unqualified apology and stating, inter alia, that they have not violated the order of this Court. It has been stated that no -objection granted to the petitioner was revoked and notice was issued for closure of the crusher. In that circumstance, they found themselves helpless in approving and validating the pollution control device for running the crusher.

(2.) LEARNED counsel for the petitioner submitted that the NOC has been maliciously revoked only in order to overreach the order of this Court. Notice for closure of the crusher is also wholly arbitrary and illegal. By such illegal order the effect of direction of this Court cannot be defeated. The opposite party members are guilty of committing contempt of this Court.

(3.) THE contempt proceeding is dropped.