National Green Tribunal
Soban Singh Rana vs Roshan Lal Uniyal on 12 October, 2022
Item No.09 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH
(By Video Conferencing)
Original Application No.494/2022
Soban Singh Rana ...Applicant
Versus
Roshan Lal Uniyal ...Respondent
Date of hearing: 12.10.2022
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Application under provisions of the National Green Tribunal Act, 2010.
ORDER
1. The grievances in the present application filed by Mr. Soban Singh Rana resident of Bhairav Chowk, Badahat, District Uttarkashi are that road is being constructed in Saini Namak Sthal near Kachdu Devta Temple as part of Gangotri Road. Mr. Roshan Lal Uniyal S/o Kashiram Uniyal resident of village Saini, Block Dunda, District Uttarkashi is dumping sand on land measuring about 2000 square meters at the distance of about 50 meters from river Ganga which may cause environmental pollution by obstructing the river course in future.
2. Vide order dated 18.07.2022, this Tribunal constituted a Joint Committee and directed the same to submit its report within two months.
3. Report of the Joint Committee has not been received so far. The Joint Committee is again directed to submit its report within two months by e-mail O. A. No. 494/2022 Soban Singh Rana Vs. State of Uttarakhand -2- at [email protected] preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF.
4. It is clarified that if the report is not submitted within the permitted period, exemplary costs may be imposed on the Members of the Joint Committee.
5. List the matter for further consideration on 04.01.2023.
6. A copy of this order, be forwarded to the Principal Secretary, Public Works Department, Government of Uttarakhand, State PCB and District Magistrate, Uttarkashi by e-mail for compliance.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM October 10, 2022 AG