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Judgment
This application has been filed by the project proponent (PP) for review of order of this Tribunal dated 26.08.2022 in OA No. 169/2020, Kuldeep Singh vs. State of Haryana & Ors. By the said order, the Tribunal dealt with the grievance against violation of environmental norms in the operation of ‘Dadam’ mine at Dadam Hills, Tosham, District Bhiwani and after considering the facts emerging from the report of the joint Committee and objections of the PP thereto, the Tribunal found that violations stood established with regard to mining in violation of Mining Plan and not providing requisite green belt which resulted in damage to air, water and land. Accordingly, the Tribunal held the PP accountable on ‘Polluter Pays’ principle on parameters laid down by the Hon’ble Supreme Court inter-alia in Goa Foundation v. Union of India & Ors., (2014) 6 SCC 590, pr 78, Common Cause v. U.O.I. & Ors. (2017) 9 SCC 499, prs 128-129 and Vellore Citizens’ Welfare Forum v. Union of India (1996) 5 SCC 647, prs 16 to 18.
In the review application now filed by the PP, attempt is to seek rehearing which is not permissible.
The application is accordingly dismissed.
All pending I.A.s will also stand disposed of.