M/S East Jaintia Coke Vs State Of Meghalaya & Anr.

Case No: Writ Petition (C) No. 259 Of 2022

Date of Decision: March 7, 2023

Acts Referred: Water (Prevention And Control Of Pollution) Act, 1974 — Section 17(1)(n), 21, 25, 26, 33A#Air (Prevention And Control Of Pollution) Act, 1981 — Section 17(1)(h), 21, 21(5)(v), 25, 31A#Constitution Of India, 1950 — Article 226

Hon'ble Judges: H. S. Thangkhiew, J

Bench: Single Bench

Advocate: B. Dikshit, M. Lyngdoh, A. Kumar, A.H. Kharwanlang, S. Laloo, Dr. A. Todi

Final Decision: Allowed