E.S.VENKATARAMIAH,J. - (1.) Issue notice returnable on 23.2.1988 to 28 Factories/Breweries/Distilleries (As per list enclosed) stating that it is alleged that adequate steps have not been taken by you to prevent pollution as well as environ- mental degradation which has resulted from the discharge of effluents from your factory/distillery/brewery and also that you have not complied with the provisions of the Water (Prevention and Control of Pollution) Act, 1974, The Air (Prevention and Control of Pollution) Act, 1981 and the Environment (Protection) Act, 1986. Hence show cause why your factory/brewery/distillery should not be closed down by an order of this court. The Notice should state that the case will be heard per-emptorily on the next date of hearing. Notice shall be served additionally by TELEGRAM on these parties TODAY ITSELF.;