M/s. Kamal & Co vs Karnataka State Pollution Control Board And Ors

We have heard the learned counsel appearing for the applicant. On the face of it the application is not maintainable.

The application is filed challenging the impugned show cause notice issued by the Karnataka State Pollution Control Board (Board) dated 11.5.2017 wherein a reference has been made to our common order dated 15.5.2015 followed by subsequent order dated 29.4.2016 passed in respect of some of the dyeing units, of which the applicant is one of the units which shows that on an inspection it was found that the applicant unit which is engaged in dyeing and bleaching activity, not only consumes huge quantity of fresh water along with the chemicals and dyes and the effluent generated from the above activity comprising higher concentration of alkalinity, BOD, COD, Total Dissolved Solids and other heavy metals is being directly discharged into BWSSB sewers without any treatment in violation of 'consent' condition as well as NGT direction.

3.The learned counsel appearing for the applicant submits that in fact the said observation is not correct and steps have been taken for the purpose of treating the effluents. If it is so, it is for the applicant to explain to the authorities as a matter of reply to the impugned show cause notice. If such reply is given by the applicant, it is for the Board to consider the same on merits and in accordance with law.

With the above observation the application is disposed of. There shall be no order as to cost.