News item titled "Kalyan Villagers allege chemical dumping in Nullah, seek MPCB intervention" appearing in Hindustan Times dated 30.12.2023 Vs
.... scharging the chemicals into the nullah in secluded areas. 3. The news item raises substantial issue relating to compliance of the environmental norms. 4. Power of the Tribunal to take up the matter in suo-motu exercise of power has been recognized by the Hon’ble Supreme Court in the m ...
National Green Tribunal Principal Bench, New Delhi
Anuj Sharma Vs State of Uttar Pradesh & Ors
.... ta was established on a private land and the lease renewal with the land owner has not been done for the period after 30.06.2023, therefore, no waste is further transported to the said site after 30.06.2023. It is also stated in the report that the total municipal waste sent to the Morta facilit ...
National Green Tribunal Principal Bench, New Delhi
Hemlata Devi and Ors Vs M/s. APCO Infratech Private Limited & Ors
.... Dhabahi, Paragna- Bhagwat, Tehsil- Chunar, District Mirzapur Rs.8,48,750.00 (Rupees Eigh Lakhs Forty Eigh Thousand Seven hundred Fifty only) Requesting letter sent to the District Magistrate, Mirzapur by UPPCB vide reference No. HO 4616/C-2/Air- ...
National Green Tribunal Principal Bench, New Delhi
News item titled "Sand Mining: 20 arrested 40 big boats seized in Bihar Police operation on Sone river" appearing in www.downtoearth.org dated 22.12.2023 Vs
.... wer of the Tribunal to take up the matter in suo-motu exercise of power 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 deem it proper to implead followi ...
National Green Tribunal Principal Bench, New Delhi
News item titled "Sewage stench drives students of government school out of classroom in Karnataka�s Hallur" appearing in The New Indian Express dated 21.12.2023 Vs
.... s. 4. Power of the Tribunal to take up the matter in suo-motu exercise of power 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. Considering the nature of gri ...
National Green Tribunal Principal Bench, New Delhi
In re: News item appearing in The Times of India dated 12.12.2023 titled �Durgam Cheruvu chokes on sewage, will Hyderabad rescue its iconic lake?� Vs State of Telangana & Ors
.... ard (TSPCB) has pointed out that the High Court of Telangana at Hyderabad has already taken up the matter on the basis of the news item in question in Suo Motu W.P. (PIL) No. 10/2023 in the matter of News item published in the Times of India English daily Newspaper Hyderabad City Edition dated 1 ...
National Green Tribunal Principal Bench, New Delhi
Small Tanners Association Vs U. P. Pollution Control Board
.... al but on the basis of that order, units which are doing even dry process work and do not discharge any pollutant or coloured effluents are being stopped. She submits that though the industries in question are not covered by impugned order yet the concerned authorities are taking steps to close ...
National Green Tribunal Principal Bench, New Delhi
In re: News item appearing in The News Minute dated 11.12.2023 titled �TN govt forms 20-member committee to mitigate oil spill in Kasimedu harbour� Vs
.... em. 2. The news item raises substantial issue relating to compliance of the environmental laws and the provisions of the Scheduled enactments. 3. Hence, the matter is taken up in suo motu exercise of power which has been recognized by the Hon’ble Supreme Court in the matter of “Munici ...
National Green Tribunal Principal Bench, New Delhi
In re: News item appearing in Express News Service dated 05.12.2023 titled �Change location of sewage treatment plant from Coimbatore�s Ukkadam, over 100 residents stage stir� Vs
.... making their life difficult. 2. The news item raises substantial issues relating to compliance of the environmental norms and provisions of the Scheduled enactments. 3. The power of the Tribunal to take up the matter in suo motu has been recognized by the Hon’ble Supreme Court in the ...
National Green Tribunal Principal Bench, New Delhi
Ramesh Chandra Vs Govt. of NCT of Delhi
.... Execution Application No. 34/2019 seeking execution of the order passed in OA. The Tribunal had disposed of the said execution application by order dated 10.02.2020 to the following effect: “1. The issue for consideration is the remedial action against illegal scrap business at ...
National Green Tribunal Principal Bench, New Delhi
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