- (1.) Heard learned Counsel for the parties.
(2.) Filed in public interest, grievance raised is that on agricultural land around the City of Jaipur, contrary to the land revenue laws, buildings are being constructed in which industrial activity is being carried out. Textile units have been established. Dyes and chemicals are used by these units. The effluent discharge is full of hazards causing soil and water pollution. Plastic generated as garbage is burnt openly. The factories are emanating smoke. No permission from the Pollution Control Board has been taken by these factories.
(3.) In the reply filed by the respondents the averments made in the writ petition are not controverted.;