M.A No. 95 of 2017
1. For the reasons stated in the Application and the reply has already been filed, we allow this Application No. 95 of 2017 and waive the cost of Rs. 25,000/- imposed by order dated 09th November, 2016. Rejoinder to the reply filed by the respondent be filed within two weeks from today.
2. With the above directions M.A No. 95 of 2017 stands disposed of without any order as to cost.
Main Matter
3. The Learned Counsel appearing for the Respondents Nos. 6 and 11 do not wish to file any reply on behalf of the State. Their right to file reply shall stand forfeited.
4. Issue Notice to Respondent Nos. 10, 13, 14 and 15 by Registered post/Acknowledgment due and Dasti as well. Notice shall be served upon them by the State Pollution Control Board as well as by the Applicant.
5. Notice returnable on 09 March, 2017.
6. List this matter for hearing on 9 March, 2017.