- (1.) It is agreed by the counsel for the petitioner (s) and the counsel appearing for the respondent State of Jharkhand that the common issue involved in all the writ petitions is, "whether in view of the notification dated 29.03.2012 issued under Section 3 (2) (v) of the Environment (Protection) Act,1986, the respondent State of Jharkhand has power to order closure of the petitioners' unit operating prior to 29.03.2012."
(2.) Mr. V. P. Singh, the learned Senior counsel appearing for the petitioner in W.P.(C) No. 2761 of 2014 refers to order dated 23.07.2014 passed by this Court wherein it is stated thus: "In all these cases common question which is involved is as to whether notification issued by the Central Government on 29.03.2012 by virtue of the provision as contained in Section 3 (2) (v) of the Environment (Protection) Act which does stipulate that no new industry would be established within 05 k.m. from the outer limit of the area of Dalma Wildlife Sanctuary, would be applicable in the case of old industry/brick kiln established before 29.3.2012 ? Further question would arise as to whether there has been any Zonal/Master Plan as contemplated in paragraph 2 of the said notification to decide the fate of the industry, factory etc ? "
(3.) Considering the above submission of the counsel appearing for the parties, all the writ petitions are being disposed of by this common order. FACTS: W. P (C) No. 2761 of 2014 M/s R.D.S. Bricks through its proprietor Sunil Kumar Singh;