Gaurav Kumar Vs State of Uttar Pradesh & Ors
.... inue pending adjudication of the Original Application. 3 The application for clarification which has been filed before the Tribunal is pending. It appears that on 26 February 2024, the proceedings have been adjourned to 07 May 2024. 4 Bearing in mind the above situation, we permit the ...
National Green Tribunal Principal Bench, New Delhi
Sugandha Vs Ministry of Road Transport and Highways
.... ith Member Secretary, HP SPCB as the nodal agency and had required the Joint Committee to submit the report before the Tribunal within eight weeks. 2. Pressing the M.A, learned counsel for the applicant submits that all the information has been collated from the concerned agencies and out o ...
National Green Tribunal Principal Bench, New Delhi
Nirmal Kumar Tripathi Vs Uttar Pradesh Pollution Control Board's Chairman & Ors
.... trol Board (UPPCB) has been filed on 23.04.2024. It is disclosed in that report that the closure order dated 12.06.2023 was passed as against M/s Jai Bajrang Bali Ent Udyog and M/s Saraswati Brick Field. It is further disclosed that after the closure order the inspection of the brick kilns was d ...
National Green Tribunal Principal Bench, New Delhi
Bittu Vs State of Uttar Pradesh & Ors
.... the additional documents on record. 4. Learned Counsel for respondent no.8 has submitted that some of the documents are incorrect which he will be disputing them by filing the response but he has not opposed the prayer for bringing the documents on record. Hence, prayer made in the IA for ...
National Green Tribunal Principal Bench, New Delhi
News item titled "4 die in Chhattisgarh mine collapse" appearing in The Times of India dated 28.02.2024 Vs
.... d enactments. 6. 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 in 2021 SCC Online SC 897. 7. Hence, we implead the following as respo ...
National Green Tribunal Principal Bench, New Delhi
L. B. Rai Vs State of Uttar Pradesh
.... plaint has been made but no action has been taken. Further grievance raised in the letter petition is that open Sewar water is flowing in nala polluting ecosystems, canal and river and office block has been made in place of rainwater harvesting. A copy of such a complaint has also been forwarded ...
National Green Tribunal Principal Bench, New Delhi
Pradeep Yadav Vs State of Uttar Pradesh
.... has been taken till now. 2. The letter petition raises substantial issue relating to compliance of the environmental norms. 3. Along with the letter petition, the complainant has also enclosed a copy of the complaint which was made to the Member Secretary, Uttar Pradesh Pollution Cont ...
National Green Tribunal Principal Bench, New Delhi
News item titled "6 Killed 1 Injured in Chemical Factory Fire Near Jaipur" appearing in News 18 dated 23.03.2024 Vs
.... persons. 4. Original application raises substantial issue relating to compliance of environmental norms and implementation of the provisions of scheduled enactment. 5. Power of the Tribunal to take up the matter in suo-motu exercise of power has been recognized by the Hon’ble Supreme ...
National Green Tribunal Principal Bench, New Delhi
Sahaj Karan Singh Vs Govt. Of NCT of Delhi
.... 2023056088 - (DCF SOUTH) A-63(backside), Eas Nizamuddin New Delhi - 110013 6. 1 2023059165-(DCF SOUTH) 2023059180- (MCD) B-17 (backside), East Nizamuddin New Delhi - 110013 ...
National Green Tribunal Principal Bench, New Delhi
Jugender Singh Vs State of Uttar Pradesh & Ors
.... sing power press and ret machine in the residential area in violation of the direction of the High Court. Submission of learned Counsel for the Applicant is that the units are not only using chimneys and emitting smoke therefrom, but they are also flowing acid like material in the drains. 3. ...
National Green Tribunal Principal Bench, New Delhi
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