- (1.) An affidavit has been filed on behalf of the State of Rajasthan, Respondent 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.
(2.) The views of the Board, as per the said affidavit, are indicated in its letter dated 31-3-2009 addressed to the Senior Additional Director (Officer-in-Charge), Office of the Commissioner of Industries, Udyog Bhawan, Tilak Marg, Jaipur.
(3.) The 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 industries concerned.;