Sanjay Sharma Vs Union of India & Ors
.... m can be given a go by. The report does not show serious effort on this aspect. Accordingly, the concerned Authorities may explore viability of electric/PNG crematorium alongside wood based crematorium, in the interest of environment and also lesser cost to helpful those who find it difficult to ...
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
Pradeep Kumar Singh Vs State of Jharkhand & Ors
.... observations in the Action Taken Reports, we consider it appropriate to have response of (1) State of Jharkhand through Chief Secretary, Government of Jharkhand (2) District Magistrate, Sahebganj, (3) State PCB (4)M/s Maa Shitla Stone Works, Sri Sanjay Kumar Yadav, Khata No. 47, Plot No.10/P, M ...
National Green Tribunal Principal Bench, New Delhi
Shailesh Singh Vs State of Haryana & Ors
.... ossibility of the central selection mechanism so that the talent pool so selected can be made available for posting at appropriate locations, where requirement is found to be otherwise difficult. A plan be prepared for continuous training of the incumbents at regional levels periodically. v. ...
National Green Tribunal Principal Bench, New Delhi
M/S Indian Oil Corporation Limited Vs V.B.R. Menon & Others
.... (3); and (3) that the directions issued under Section 5, either by the Central Government itself or by the Authority constituted under Section 3(3) are amenable to the appellate jurisdiction of the National Green Tribunal. 35. We now proceed to consider whether the NGT has the power &a ...
Supreme Court Of India
Prof. Dr. Sanjeev Bagai & Ors Vs Department of Environment, GNCTD & Ors
.... reen Tribunal Act 2010 empowers this Tribunal to review its decision. Order 47, Rule 1(1) of the C.P.C., which provides for review, reads as under: "Any person considering himself aggrieved - a) by a decree or order from which an appeal is allowed, but from which no appeal has be ...
National Green Tribunal Principal Bench, New Delhi
Col. Sunil Kumar (Retd.) & Anr Vs Union Of India & Ors
.... period of limitation under Rule 22 of the NGT (Practice and Procedure) Rules, 2011 is 30 days from the receipt of the order. The order being 06.05.2022, the limitation expired on 06.06.2022, which is so stated even by the review applicant. The Review Application has been filed on 02.07.2022. Eve ...
National Green Tribunal Principal Bench, New Delhi
Talli Gram Panchayat Vs Union Of India And Others
.... ting Chairperson of the NGT issued an order that no single member Bench shall be constituted in any zonal benches with immediate effect. 8 The counsel for the appellant preferred an application for recall of the order of the single member dated 29 January 2018 [MA No. 3 of 2019] along with ...
Supreme Court Of India
Vanashakti & Anr Vs Union Of India & Ors
.... sing out of implementation of the Environment Act. The contention advanced before us is that the Tribunal cannot entertain a challenge to the impugned notification because it has no power or jurisdiction to declare a delegated legislation unconstitutional or ultra vires. Let us now consider how f ...
Bombay High Court
Harminder Singh & Anr Vs Union of India & Ors
.... t has started the foundation work of new culvert, which shall replace the existing 02 pipes each of diameter 5 feet. As per the information supplied by the Omaxe management and other officers present during the visit, new culvert shall be constructed to cater the surface run off of village Bharo ...
National Green Tribunal Principal Bench, New Delhi
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