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Judgment
V.P. Mathur, J.—After hearing the learned counsel on both sides and in view of the undertaking given on behalf of the petitioner, the following order is passed:
Complete stoppage of the discharge of effluents from the factory even into the lagoons shall take place forthwith and it will continue till all the lagoons have polythene layering. Even after this when the effluents are discharged in polythene layered lagoons, the effluents shall be got tested by the petitioner through the agency of the Board and this will be in order to determine the quality of the trade effluents. I am told that the petitioners have entered into an agreement with some Experts for the setting up of a Treatment Plant and it may take about 15 months to complete. If the Board after the test of the trade effluents finds them to be above the prescribed standard, the petitioners shall take immediate steps to bring them within the prescribed limits within a reasonable time which shall not be more than six months; in any case from the date of the report of the Board and if after that time also the effluents which are discharged are above the standard prescribed, their discharge shall further stay till the treatment plant is completed, and the prescribed standard is obtained.
With this order the revision stands disposed of.