P.A.Parekh And Anr Vs Maharashtra Pollution Control Board And Anr
.... the occupier or his agent, divide the sample into two parts; (c) cause each part to be placed in a container which shall be marked and sealed and shall also be signed both by the person taking the sample and the occupier or his agent; (d) send one container forthwith,— (i) in a c ...
Bombay High Court
M/s Al Haq Foods Pvt. Ltd. Thru Its Director Navin Kumar Bhambri Vs State Of U.P. Thru Addl. Chief/Prin.Secy. Deptt. Of Environment Forests And Climate Change And Ors
.... ment Department. The State Level Committee shall take appropriate decision for sanction of the project within three months from the receipt of proposal. 45. Sri S.C. Mishra has submitted that the report which is being claimed by the petitioner as revalidation of the earlier no objection cer ...
Allahabad High Court (Lucknow Bench)
Sukhdeep Singh Buttar Vs Punjab Pollution Control Board Through Its Chairman
.... the name. It has been causing pollution since 2011. The Punjab PCB issued notice dated 16.06.2020 pointing out the illegal operation of the unit but no further action has been taken. The applicant is living in the vicinity of the unit and is affected by the pollution caused. 2. Vide order ...
National Green Tribunal Principal Bench, New Delhi
Thomas Varghese Vs State & Anr
.... under Section 37 of the Air (Prevention and Control of Pollution) Act, 1981 by filing criminal case in the competent court against 17 occupiers of the iron ore stackyards located in and around the Karwar, Ankola and Jolda Taluks of Uttara Kannada District as per the list enclosed as Annexure 1. ...
Delhi High Court
M/S Sweta Estate Pvt.Ltd. Gurgaon Vs Haryana State Pollution Control Board & Anr.
.... ere rejected. He submitted that work of development cannot be carried out unless there is a valid and subsisting EC, and for a period between 9th April 2012 and 29th August 2017, admittedly, no EC was granted to the appellant. He would, therefore, submit that no interference was called for with ...
Supreme Court Of India
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
M/S East Jaintia Coke Vs State Of Meghalaya & Anr.
.... bring into use any new or altered outlet for the discharge of sewage; or (c) begin to make any new discharge of sewage: Provided that a person in the process of taking any steps to establish any industry, operation or process immediately before the commencement of the Water (Preventi ...
Meghalaya High Court At Shillong
Saroj Asthana Vs Dayashankar Gupta
.... mplaint site on dated 29.10.2022. Copy of Joint Inspection Report is annexed as annexure 02. iv) That the Copy of Joint Inspection Report was sent to Sri Dayashankar Gupta and District Magistrate, Deoria wide letter no. 672/Sa-291/2022/2, dated 01.11.2022. Copy of the said letter is enclos ...
National Green Tribunal Principal Bench, New Delhi
In re : News item published in the Telugu Newspaper named, Eenadu, Andhra Pradesh edition dated: 7th August, 2021, titled �Do pollution leaks apply to uranium? in Kadappa District, Andhra Pradesh� Vs
.... jab appear to be geogenic as these areas, consist of high heat producing granites and acid volcanic rocks which have high concentrations of uranium. Summary Studies on hydrological particularly groundwater flow, geohydrological focussing essentially on ore body modelling and multi isot ...
National Green Tribunal Principal Bench, New Delhi
M/s. Rathi Special Steels Ltd Vs Commission for Air Quality Management in National Capital Region And Adjoining Areas
.... pre-feasibility report. 7. Stages in the Prior Environmental Clearance (EC) Process for New Projects: 7(i) The environmental clearance process for new projects will comprise of a maximum of four stages, all of which may not apply to particular cases as set forth below in this notificat ...
National Green Tribunal Principal Bench, New Delhi
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