Sunetra Singh Yadav Vs UPPCB & Ors
.... gainst 8 Brick Kilns who were operating inspite of earlier Closure Orders has been initiated and a total deterrent EC of Rs. 9,75,000/- has been imposed on them. 6- As per the information received from the Mining Department of all 7 districts, only 345 Brick Kilns have deposited Royalty. Le ...
National Green Tribunal Principal Bench, New Delhi
Abhishek Panwar Vs UPPCB & Ors
.... aranpur has inspected 49 Brick Kilns and initiated actions against those brick kilns which were found defaulters. 3. Remaining 29 Brick kilns do not have valid CTO which are defaulter. As on date UPPCB have issued total closure order to 29 Brick Kilns by the Board under the provisions of Ai ...
National Green Tribunal Principal Bench, New Delhi
Arif Kidwai Vs Union of India & Ors
.... ely to be affected by any order passed in this original application. Accordingly, IA is allowed. Let amendment in the memo of parties in the original application be carried out. 2. Let notice be issued to the newly added respondent. Applicant is directed to serve the respondent and file aff ...
National Green Tribunal Principal Bench, New Delhi
News item titled "Bus ferrying distillery company workers falls into soil mine pit in Durg: 12 killed" appearing in The Hindu dated 10.04.2024 Vs
.... he distillery company where the workers were employed has paid the compensation of Rs. 10 lakh each to the family members of the deceased workers. 4. The news item raises substantial issue relating to compliance of the environmental norms. 5. Power of the Tribunal to take up the matte ...
National Green Tribunal Principal Bench, New Delhi
News item titled "Four suffocate to death cleaning sewage plant in Mumbai�s Virar" appearing in The Times of India dated 10.04.2024. Vs
.... ion. 4. The news item raises substantial issue relating to compliance of the environmental norms and implementation of the provisions of the Scheduled enactment. 5. Power of the Tribunal to take up the matter suo-motu has been recognized by the Hon’ble Supreme Court in the matter of “ ...
National Green Tribunal Principal Bench, New Delhi
Arif Nawaz M M Iraqi Vs State of Maharashtra
.... s of the letter petition received from one Arif Nawaz M.M. Iraqi. The subject matter of grievance falls within the jurisdiction of the Western Zonal Bench of Tribunal. 2. Hence, the OA is transferred to the Western Zonal Bench, Pune for appropriate further action in accordance with law. Let ...
National Green Tribunal Principal Bench, New Delhi
Mursaleen Vs State of Haryana & Ors
.... nd 27. 2. Submission of counsel for the applicant is that inspite of repeated efforts the said respondents have not been served, therefore, permission be granted to serve them by substituted service. 3. On due consideration, I.A is allowed and applicant is permitted to serve the afore ...
National Green Tribunal Principal Bench, New Delhi
News item titled "3 Killed as major fire breaks out at perfume warehouse near Bengaluru" appearing in The Indian Express dated 19.02.2024 Vs
.... issue relating to compliance of the environmental norms. 4. 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. ...
National Green Tribunal Principal Bench, New Delhi
News item titled "Fire breaks out at Vellalore landfill in Coimbatore" appearing in The Hindu dated 07.04.2024 Vs
.... 2. The news item raises substantial issue relating to compliance of the environmental norms. 3. 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.” re ...
National Green Tribunal Principal Bench, New Delhi
Association of Fly Ash Products Manufacturers Vs Ministry Of Environment Forest And Climate Change Anr
.... amended by Notification dated 01.01.2024 and in terms, thereof, fresh guidelines have also been issued by Ministry of Power dated 15.03.2024. Hence, original grievance raised in the original by the applicant does not survive. 2. Learned Counsel appearing for the applicant has sought libert ...
National Green Tribunal Principal Bench, New Delhi
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