News item titled "Hyderabad Zoo Gets Contaminated Water from Mir Alam Says Chief Wildlife Warden" appearing in the Deccan Chronicle dated 14.04.2024 Vs
.... unal 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 in 2021 SCC Online SC 897. 6. Hence, we implead the following as respondents: (i). Telangana Pollution C ...
National Green Tribunal Principal Bench, New Delhi
Anil Kumar Vs State of Haryana
.... the first instance, can be looked into by the Local Authorities hence we constitute a joint Committee comprising District Magistrate, Bhiwani and Haryana State Pollution Control Board (hereinafter referred to as ‘State PCB’). 3. The District Magistrate shall be the nodal agency for coordin ...
National Green Tribunal Principal Bench, New Delhi
Pradeep Yadav Vs State of Jharkhand
.... However, we are of the view that the complainant has all the resources to invoke jurisdiction of this Tribunal by filing a proper application in accordance with National Green Tribunal (Practices and Procedures) Rules, 2011 and it will not be appropriate to exercise suo moto jurisdiction in suc ...
National Green Tribunal Principal Bench, New Delhi
Sushil Vs Govt. Of NCT of Delhi
.... also threaten the biodiversity of the area. In support of the plea some photographs have been annexed by the complainant. 2. Having regard to the nature of complaint and the particulars disclosed therein we are of the view that the complaint needs to be first looked into and examined by t ...
National Green Tribunal Principal Bench, New Delhi
Ram Sujan Yadav and Ors Vs Madhya Pradesh Pollution Control Board & Ors
.... t land. 2. The letter petition raises substantial issue relating to compliance of environmental norms. 3. Hence, we implead the following as respondents in the matter: (i) Madhya Pradesh Pollution Control Board, through its Member Secretary (ii) Principal Chief Conservator o ...
National Green Tribunal Principal Bench, New Delhi
Akash Poddar Vs State of Gujrat
.... onium nitrate causing contamination. 2. We find that Original Application has been made by a complainant who is a proponent who has all resources available and if had any grievance could have filed proper application in accordance with rules before Tribunal. 3. Further, we find that al ...
National Green Tribunal Principal Bench, New Delhi
Nupur Agarwal Vs Iqbal Iqbal
.... ce 2021. The applicant has enclosed certain photographs along with complaint in the form of a letter petition. 2. The O.A. does not reflect that the applicant has filed any complaint to the competent authority i.e. Member Secretary, DPCC for violation of environmental norms by the said per ...
National Green Tribunal Principal Bench, New Delhi
News item titled "Pune: Forest Department Imposes Rs 8 Lakh Fine on Developer For Unauthorized Felling of 800 Trees in Mulshi" appearing in Pune Pulse dated 13.04.2024 Vs
.... ater Mumbai vs. Ankita Sinha & Ors.” reported in 2021 SCC Online SC 897. 6. Hence, we implead the following as respondents: (i). Principal Chief Conservator of Forests (H.O.O.F), Maharashtra, M.S. Nagpur, 3rd Floor, Van Bhavan, Ramgir Road, Civil Lines, Nagpur-440001 (ii). C ...
National Green Tribunal Principal Bench, New Delhi
News Item Titled "Mahanadi" Ka Seena Cheerkar Ret Mafia Kar Raha Awaidh Utkhanan Aur Parivahan Vahi Kaaryawaahi Ke Naam Par Prashasan Khaanapoorti Mein Juta" Appearing In Lalluram.Com Dated 11.04.2024. Vs
.... rities have seized a chain mounting machine and 4 sand-filled hives. Whereas on the same day, sand was being taken out from Mahanadi through four chain mounting machines in Paragaon without any fear, along with this, illegal transportation of sand was also being done through about 50 to 60 highw ...
National Green Tribunal Principal Bench, New Delhi
Zuber Vs State Of Maharashtra
.... cerned authorities. 2. In our view, the complaint noticed above gives rise to a substantial question relating to environmental arising due to implementation of Scheduled Enactments under NGT Act, 2010 but before taking any further action in the matter, we find it appropriate to obtain a fac ...
National Green Tribunal Principal Bench, New Delhi
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