- (1.) IN these petitions, the petitioners have prayed for extension of time granted by order dated 3rd April, 2012 passed in W.P.(C) No.3277 of 2011 and analogous cases, whereby time was granted to fulfill the conditions imposed by the Central Pollution Control Board to ensure that running of Iron Ore Crusher do not cause any health hazard.
(2.) THE conditions are as follows: I. Providing permanent boundary wall. II. Paved internal roads and roads around units. III. Comprehensive enclosures of crusher and screen units with vent attached with PCDs. IV. Submission of information to JSPCB on source of raw material, quantity processed daily, despatched and destination on monthly basis to keep vigil on illegal mining. By order dated 19th January, 2012 passed in W.P.(C) No.3277 of 2011 and analogous cases, this Court had fixed 31st March, 2012 for fulfilling the Condition Nos.I, II & IV. By order dated 3rd April, 2012, time was extended up to 15th June, 2012. With regard to Condition No.III, it was directed that the petitioners would approach the manufacturers as per the approved specification of the Pollution Control Devices (PCDs.) within a period of one month, which shall be produced for approval before the appropriate authority. The concerned authority was directed to complete the formalities of approval within two weeks thereafter and installation was to be made within two weeks from the date of grant of approval by the competent authority. The compliance of Condition No.III was to be ensured within a period of 21/2 months thereafter. In the meanwhile, the petitioners were allowed to continue to function for a period of three months from the date of the order.
(3.) IT has been stated that immediately after the order was passed by this Court, the petitioners took steps for complying with the orders dated 19th January, 2012. They duly complied with Condition Nos.I, II and IV within the prescribed extended time.;