- (1.) We have heard learned counsel for the petitioner, State, the Mines Department and the Pollution Control Board. In this Public Interest Litigation the allegation was for running of four brick kilns in Mouza-Gyaspur, District-Saran, without proper authorization in the law.
(2.) The counter affidavit of the Pollution Control Board states that the M/s. Bharat Int Udyog situated at Khata Nos. 42, 210, Khesra Nos. 189, 190 and 191 was given consent to operate which has expired on 31.3.2013. The brick kilns were found closed during inspection on 20.3.2014. M/s. Ma Kalratri Int Udyog situated at Khata No. 158, Khesra No. 304 was granted consent to operate valid till 31.3.2015. It was found operational during inspection. Likewise M/s. National Bricks Field Sona situated at Khata No. 147, Khesra No. 85 holds valid consent to operate till 30.6.2015. M/s. Shiv Shakti Int Udyog situated at Khata No. 38, Khesra No. 3 holds valid consent to operate till 30.6.2014.
(3.) Any brick kiln, whether mentioned in this order or not, whose consent to operate granted by the Pollution Control Board has expired, has to be closed down immediately. We direct that this order shall be enforced by the District Magistrate and the Superintendent of Police and the S.H.O. concerned. Any disobedience in compliance shall invite necessary consequences.;