Abijit Sarkar & Ors Vs State of West Bengal & Ors
.... plementation of the enactments specified in Schedule-I to the National Green Tribunal Act, 2010. 4. In view of the averments made in the application, we consider it appropriate that a Joint Committee be constituted to verify the factual position and suggest appropriate remedial ...
National Green Tribunal Principal Bench, New Delhi
News item titled "Baalu Khanan joro par" appearing in SBN Live dated 27.02.2024 Vs
.... e District Magistrate, Sonbhadra has been filed which encloses the report of the Committee comprising of Tehsildar, Duddhi, Mining Inspector, Sonbhadra, Mining Surveyor and Regional Accountant appears to have been constituted by the District Magistrate and on that basis, it has been stated that ...
National Green Tribunal Principal Bench, New Delhi
News item titled "CG News Ret Mitti ka avaidh parivahan 28 highway tractor vaahano kee jabti karyavai" appearing in Raigarh Top News dated 27.02.2024 Vs
.... suo-motu has been recognized by the Hon’ble Supreme Court in the matter of “Municipal Corporation of Greater Mumbai vs. Ankita Sinha & Ors.” reported in 2021 SCC Online SC 897. 5. Hence, we implead the following as respondents in the matter: (1). Chhattisgarh Environment Conserva ...
National Green Tribunal Principal Bench, New Delhi
Islam & Ors Vs State of Uttar Pradesh
.... burning the plastic waste material on the road. 2. The OA raises substantial issue relating to the compliance of the environmental norms. 3. Such an issue needs to be first examined and considered by the Member Secretary, Uttar Pradesh Pollution Control Board (UPPCB). 4. Hence, ...
National Green Tribunal Principal Bench, New Delhi
News item titled "Galfula nadee se ret ka avaidh khanan jaari vibhag beparvah dekhiye video" appearing in CGMP News dated 21.02.2024 Vs
.... ake up the matter suo-motu has been recognized by the Hon’ble Supreme Court in the matter of “Municipal Corporation of Greater Mumbai vs. Ankita Sinha & Ors.” reported in 2021 SCC Online SC 897. 5. Hence, we implead the following as respondents in the matter: (1). Central Pollutio ...
National Green Tribunal Principal Bench, New Delhi
News item titled "Arkavathi stretch at TG Halli Reservoir hits pollution rock bottom" appearing in the Bangalore Mirror dated 21.02.2024 Vs
.... gone up to 21, the highest recorded since the Centre’s National Water Monitoring Program (NWMP) started in 2018. It discloses that the BOD value in December 2018 was recorded to be 4. It also mentions that high organic pollution has also surged since 2018 and the total coliform bacteria has also ...
National Green Tribunal Principal Bench, New Delhi
Khurshid Alam Vs Govt. Of NCT of Delhi
.... 2. The OA raises issue relating to the compliance of environmental norms. 3. We are of the opinion that the complaint raised by the Applicant needs to be first examined by the Member Secretary, Delhi Pollution Control Committee (DPCC). 4. Hence, we disposed of the OA with the directi ...
National Green Tribunal Principal Bench, New Delhi
A.R. Sharma Vs State of Punjab & Ors
.... on an Expert Committee report or any other relevant material that comes to its knowledge, it should disclose in advance to the party so as to give an opportunity for discussion and rebuttal. Thus, factual information which comes to the knowledge of NGT on the basis of the report of the Committee ...
National Green Tribunal Principal Bench, New Delhi
News item titled "Arkavathi stretch at TG Halli Reservoir hits pollution rock-bottom" appearing in the Bangalore Mirror dated 21.02.2024 Vs
.... e has gone up to 21, the highest recorded since the Centre’s National Water Monitoring Program (NWMP) started in 2018. It discloses that the BOD value in December 2018 was recorded to be 4. It also mentions that high organic pollution has also surged since 2018 and the total coliform bacteria ha ...
National Green Tribunal Principal Bench, New Delhi
News item titled "Massive fire breaks out at NTPC�s Superthermal power plant in Jharkhand" appearing in the Business Standard dated 19.04.2024 Vs
.... e of the environmental norms and implementation of the provisions of Scheduled enactment. 5. Power of the Tribunal to take up the matter suo-motu has been recognized by the Hon’ble Supreme Court in the matter of “ Municipal Corporation of Greater Mumbai vs. Ankita Sinha & Ors.” reported ...
National Green Tribunal Principal Bench, New Delhi
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