Confederation of Trans Hindan RWA�s Ghaziabad vs U. P. State Pollution Control Board & Ors

This application seeks review of order of this Tribunal dated 06.09.2022 in O.A. No. 909/2018, Confederation of Trans Hindan RWA’s Ghaziabad v. U. P. State Pollution Control Board & Ors.

By the said order, the Tribunal dealt with the issue of remedial action for scientific management of waste at Indirapuram, Vasundhara and Vaishali, Ghaziabad. After referring to earlier orders of the Tribunal and order of the Hon’ble Supreme Court dated 01.04.2022 in Civil Appeal No. 2649-50 of 2022, Ghaziabad Development Authority vs. Confederation of Trans Hindon RWA(S) Ghaziabad & Ors. (dismissing appeal against the order of this Tribunal), it was held that Ghaziabad Nagar Nigam and GDA are liable to take remedial measures and to pay compensation for restoration of environment in the proportion of 75% and 25% respectively.

In the review application, the stand of the applicant is that entire responsibility for waste management is of the Nagar Nigam. GDA has no responsibility in the matter.

We are unable to accept the submission. The order was passed after hearing the parties and considering the merits. Review application is in the nature of seeking rehearing which is not permissible.

Accordingly, the application is dismissed.