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Judgment
This application seeks execution of order of this Tribunal dated 11.11.2022 in Execution Application in 33/2022 in Execution Application No. 58/2018 in O.A. No. 348/2017, Shailesh Singh v. M/s Al-Dua Food Processing Pvt. Ltd. & Ors. By the said order, the Tribunal directed as follows:-
“4. In view of above, the State PCB/CPCB may look into the matter and take remedial action in accordance with law. The State PCB may file an action taken report with the Registrar General of this Tribunal within two months by e-mail at judicial-ngt@gov.in preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF.
We also direct that a copy of order of this Tribunal dated 26.9.2019, in EA No. 58/2018 in OA No. 348/2017, Shailesh Singh vs. M/s Al-Dua Food Processing Pvt. Ltd. & Ors. be forwarded to District Judge, Aligarh for being entrusted to jurisdictional Civil Court for execution under Section 25(2) of the NGT Act, 2010.”
In the current execution application, it is stated that violations are still continuing.
None appears for the applicant to press the application. We have however perused the application and considered the matter.
In view of above order, the applicant is at liberty to raise the said issue before the jurisdictional Civil Court where execution stands entrusted. Only other issue which remains is compliance of direction to the State PCB/CPCB to submit a report to this Tribunal. Let the same may be now filed within one month.
A copy of this order be forwarded to the State PCB/CPCB by email for compliance.
The applicant may serve a set of papers to the State PCB/CPCB and file affidavit of service within one week.
The application stands disposed of accordingly.