National Green Tribunal
M C Mehta vs Union Of India on 12 April, 2022
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
Item No. 01 (Court No. 1)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
(By Video Conferencing)
M.A. No. 21/2022
IN
Original Application No. 200/2014
(C.W.P. No. 3727/1985)
M.C. Mehta Applicant
Versus
Union of India & Ors. Respondent(s)
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State of Uttarakhand Applicant in M.A.
Date of hearing: 12.04.2022
CORAM: HON'BLE MR. JUSTICE ADARSH KUMAR GOEL, CHAIRPERSON
HON'BLE MR. JUSTICE SUDHIR AGARWAL, JUDICIAL MEMBER
HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE PROF. A. SENTHIL VEL, EXPERT MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicant: Mr. Rahul Verma, AAG for the State of Uttarakhand (Applicant in
M.A 21/2022)
Ms. Katyayni, Advocate for the Original Applicant
ORDER
[
1. This application seeks exemption from compliance of order of this Tribunal dated 08.02.2021 in O.A. No. 200/2014, M.C. Mehta vs. Union of India & Ors. requiring payment of compensation for not complying with the judgment of the Hon'ble Supreme Court in Paryavaran Suraksha Samiti & Anr vs Union of India & Ors.1 within the period stipulated in the said judgment resulting in pollution of Ganga. 1 (2017) 5 SCC 326 1
2. The application is in the nature of review and is not maintainable by way of M.A. Further, the timeline has been fixed by the Hon'ble Supreme Court which cannot be relaxed by this Tribunal. Violations and consequential damage to the environment are undisputed. The compensation is thus required to be paid for being used for restoration of the environment, as already directed.
The application is accordingly dismissed.
Adarsh Kumar Goel, CP Sudhir Agarwal, JM Arun Kumar Tyagi, JM Prof. A. Senthil Vel, EM Dr. Afroz Ahmad, EM April 12, 2022 M.A. No. 21/2022 IN Original Application No. 200/2014 DV 2