P. Prasad And Ors Vs Union Of India And Ors
.... this application and passing the common order. 5. As all these matters are pending since 2017, it is not known what is the present status as to whether the Kerala State Pollution Control Board (KSPCB) had initiated any proceedings against the violators on the basis of the directions given b ...
National Green Tribunal Southern Zone Bench, Chennai
Samatha Vs Union Of India And Ors
.... rned counsel appearing for applicant submitted that the court must be liberal in considering the delay condonation application and it was due to time taken for collection of certain papers relevant for filing appeal which resulted in delay. 7. On the other hand, learned counsel appearing fo ...
National Green Tribunal Southern Zone Bench, Chennai
S. Kannammal Vs Government Of India, Ministry Of Environment, Forest & Climate Change, New Delhi And Ors
.... the Pollution Control Board and he is operating his quarry as per the norms and there is no violation and there is no damage caused to the applicant's land, on account of the operation of the quarry. 10. First respondent filed a counter statement reiterating the procedure provided for granti ...
National Green Tribunal Southern Zone Bench, Chennai
Devineni Rajasekar Vs State Of Andhra Pradesh
.... per earlier sand policy announced vide G.O. Ms. No. 19 & 20 dated 15.01.2016. 15. As per Free Sand Policy announced w.e.f. 02.03.2016, the sand reaches made available to the public for excavation of sand, published in the notice of the concerned district. The sand bearing areas started ...
National Green Tribunal Southern Zone Bench, Chennai
Capital Greens Flat Buyer Associateion And Others Vs DLF Universal Limited & Anr.
.... es in addition to the cost of the apartment calculated on the basis of its super area. It is evident from the definition of the super area given in the agreements that the said area does not include covered / open car parking area within / around the buildings for the allottees / visitors, ...
National Consumer Disputes Redressal Commission
Royal Sundaram Alliance Insurance Co. Ltd. Vs Sumit J. Ramchandani
.... from gangrene or its effects after amputation was done. The DLA was finally discharged from the Hinduja Hospital on 22.10.2007. The DLA had died on 03.12.2007 and this means that from 22.10.2007 till his death, the DLA was not suffering from gangrene. Gangrene in fact was a complication develop ...
National Consumer Disputes Redressal Commission
Raj Kumar Goyal Vs Jalandhar Improvement Trust & Anr
.... for refund of this amount. It is true that this Commission in Ambrish Kumar Shukla and Ors. Vs Ferrous Infrstructure Pvt. Ltd. (Supra) has observed that consideration amount along with compensation demanded should be the basis for deciding the pecuniary jurisdiction of a consumer forum, however, ...
National Consumer Disputes Redressal Commission
Nasibuddin Vs Nafis Ahmad
.... t supplied the bricks to him in time for this reason, he had to purchase the bricks from other Brick Kiln, whereas the brick kiln from which the complainant has stated purchasef of bricks, in these Shakti Brick Industry Chhaprauli Road, Malakpur, District Baghpat and bill has been made available ...
National Consumer Disputes Redressal Commission
Manika Debbarma Vs State Of Tripura And Ors
.... hildren are concerned, this definition makes no requirement that such person or persons must be dependent on the deceased Government servant. In other words, whether dependent or not, the wife or the husband of the employee, his/her legitimate children, legitimate step children and adopted child ...
Tripura High Court
Rati Ranjan Bhowmik Vs State Of Tripura And Ors
.... was suffering from cancer. He, therefore, had every reason to rush for best medical advice and treatment for such life threatening and dreaded disease. At such stage to expect him to apply, await and appear before the Medical Board and obtain a referral order before proceeding for the treatment ...
Tripura High Court
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