Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 2, Cited by 0]

National Green Tribunal

Surender Singh Chouhan vs State Of U.P. & Ors on 10 October, 2023

Item no. 5 and 6                                                  (Court No. 2)



                   BEFORE THE NATIONAL GREEN TRIBUNAL
                       PRINCIPALBENCH, NEW DELHI

               (Through Physical Hearing with Hybrid VC Option)

                        Original Application No.426/2023

Surendra Singh Chouhan                                       ...Applicant

                                    Versus

State of U.P. & Ors.                                       ...Respondents

                                        With

                        Original Application No.457/2023

S.S. Singh                                                   ...Applicant

                                    Versus

State of U.P. & Ors.                                       ...Respondents



Date of order: 10.10.2023


CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
       HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER

Applicant:         None of applicant.

Respondents:       Mr. Pradeep Mishra, Advocate for UPPCB.

Application is registered based on a letter petition received by Post.

                                   ORDER

1. In compliance of order dated 01.08.2023 report of the Joint Committee has been filed vide email dated 16.02.2023.

2. In view of the observations made in the report, we consider it appropriate to seek response of (1) the State of U.P. through the District Magistrate, Harduaganj, (2) the Divisional Railway Manager, Northern Central Zone, (3) UPPCB, through its Member Secretary, (4) M/s Mangalam Cement CDF, Complex, Anoopsahar Road, Cherat. District - Aligarh and (5) M/s P&P O. A. No. 426/2023 Surendra Singh Chouhan Vs. State of U.P. & Ors.

-2-

Exim Pvt. Ltd., Sootmil Chauraha, Aligarh who are impleaded as respondents no. 1 to 5.

3. The Registry is directed to prepare and attach memo of parties with the application and to issue notices to respondents no. 1 to 5 requiring them to file their reply/response within two month by e-mail at judicial- [email protected] preferably in the form of searchable PDF/OCR Supported PDF and not in the form of Image PDF.

4. List for further consideration on 06.02.2024 with O.A. No. 537/2022 titled as Mukesh Kumar Chauhan Vs. State of U.P. & Ors.

5. A copy of this order may be placed with the connected file of O.A. No. 457/2023.

Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM October 10th, 2023 N