R. K. Merathia, J. - (1.) AFTER hearing the parties at length, when it was indicated that I am not inclined to interfere in these matters under writ jurisdiction, learned Counsel for the Petitioners submitted that in view of the statements made in paragraph 12 of the affidavit filed by Respondents -State and Pollution Board on 18.04.2011, the Petitioners may be permitted to move the Central Pollution Control Board. Paragraph 12 reads as follows: 12. That, with reference to the statement made in para 11 of the counter affidavit filed on behalf of Respondent No. 6, The Union of India, Ministry of Environment and Forest under reply, the answering Respondent state that the instant matter may be referred to the Central Pollution Control Board regarding the environmental status at the site for the proper adjudication of the instant matter and all the parties be directed to place their case before the Central Pollution Control Board.
(2.) ACCORDINGLY , the Petitioners/other aggrieved persons, are permitted to move the Central Pollution Control Board, which will pass orders after giving opportunity of hearing to the parties, and in accordance with law, as early as possible and preferably within a period of two months from the date of receipt of representations by the Petitioners. It goes without saying that the Board may hold inspection/inquiry, if it thinks proper. With these observations and directions, these writ petitions are disposed of.;