Debangsu Basak, J. - (1.) The petitioner in this writ petition seeks disposal of a representation made to the Pollution Control Board regarding a business of pesticides/insecticides being carried on by the private respondents.
(2.) Learned advocate for the petitioner refers to a complaint made to the Pollution Control Board. He also refers to the complaint made to the Municipal Corporation requesting that the trade licence in favour of the private respondents need not be renewed. He draws attention to the court to the disposal of the complaint made to the West Bengal Pollution Control Board.
(3.) Referring to the Hazardous Waste (Management and Handling) Rules, 1989 learned advocate for the petitioner submits that the business carried on by the private respondents is affecting the health of the petitioner.;