Gaurav Sharma Vs Govt. of NCT of Delhi & Ors
.... sues in several other government hospitals, including Safdarjung hospital opposite AIIMS itself, it appears to be necessary to issue direction with regard to the same. In the light of situation revealed by the report of the joint Committee, environmental management inside and around such healthc ...
National Green Tribunal Principal Bench, New Delhi
R. Eswar Raj Vs State of Tamilnadu
.... s. It is stated that garbage so dumped is very smelly and is causing health hazards. 2. As per the letter petition, though the complaint was made to the concerned authorities, but no action has been taken. The plea raised in the letter petition reveals that substantial issue relating to the ...
National Green Tribunal Principal Bench, New Delhi
Himanshu Mittal & Anr Vs Union of India & Ors
.... forest in Ghaziabad and not to carry out any further act of concretization or constructions in the same and to restore parks, green belts, playgrounds, open areas and city forest in Ghaziabad and to restore them to their original form. 2. Rule 14 of the National Green Tribunal (Practices an ...
National Green Tribunal Principal Bench, New Delhi
Seetaram Vs Veerpal & Ors
.... 3. In the application, it is also stated that the applicant voluntarily in public interest and in the interest of society and environment is ready to shift his business and for that purpose one year time may be granted as about a dozen employees are surviving on that business. ...
National Green Tribunal Principal Bench, New Delhi
In re : News item appearing in The New Indian Express dated 10.10.2023 Titled �Sewage from health complex at Tamil Nadu�s Sirugamani turns potential health hazard� Vs
.... nd mosquito breeding have increased. 3. The news item raises an issue relating to compliance of environmental laws 4. The tribunals power to register suo-moto OA has been recognized in the matter of “ Municipal Corporation of Greater Mumbai vs. Ankita Sinha & Ors.” repor ...
National Green Tribunal Principal Bench, New Delhi
In re : News item appearing in Onmanorama dated 09.10.2023 titled �Fire in Kozhikode waste treatment plant: Opposition alleges corporation�s conspiracy Vs
.... rning of plastic hanging in the air. 4. As per the report, such fire accidents are very common in Kozhikode Corporation and it has been alleged that there is a conspiracy behind the fire accident in the waste treatment plant at West Hill. The news paper report further states that non-biode ...
National Green Tribunal Principal Bench, New Delhi
In re : News item appearing in The New Indian Express dated 10.10.2023 Titled �Sewage from health complex at Tamil Nadu�s Sirugamani turns potential health hazard� Vs
.... squito breeding have increased. 3. The news item raises an issue relating to compliance of environmental laws 4. The tribunals power to register suo-moto OA has been recognized in the matter of “ Municipal Corporation of Greater Mumbai vs. Ankita Sinha & Ors.” reported i ...
National Green Tribunal Principal Bench, New Delhi
Dr. Vijay Kumar Vs State Of Uttar Pradesh
.... tion under the relevant environmental Statutes would have been necessary. The jurisdiction to entertain a complaint and take further action suo-moto by registering the complaint as OA under Sections 14 and 15 of NGT Act, 2010 has been recognized by Supreme Court in Municipal Corporation of Grea ...
National Green Tribunal Principal Bench, New Delhi
In re: News item appearing in The Tribune dated 03.10.2023 titled �Faridabad residents see red over inefficient waste disposal Vs
.... and vehicles. Specifically, four Hyva vehicles and two JCBs owned by MCP were mobilized to handle the accumulated waste. 2. Restoration: Currently, there is no waste dumped on the road portion in front of the transfer station. All the garbage accumulated under the bridge has been lifted an ...
National Green Tribunal Principal Bench, New Delhi
Rajesh Kumar Vs State of Haryana
.... rs back. On account of storage of waste and its non-disposal, the quality of the soil is affected. It has also been alleged that company is illegally extracting the ground water in waste to energy plant which has been set up in Murthal whereas as per the contract, the company was required to tak ...
National Green Tribunal Principal Bench, New Delhi
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