National Green Tribunal
News Item Titled "From Ropar To ... vs Punjab Pollution Control Board on 20 April, 2026
Item No. 29 Court No. 1
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
ORIGINAL APPLICATION No. 553/2024
News Item Titled "From Ropar to Hoshiarpur
Via Hp 30-Km Detour As Illegal Mining Damages
Bridge" Appearing in the Indian Express
Dated 10.04.2024. Applicant
Versus
Punjab Pollution Control Board Respondent(s)
Date of hearing: 20.04.2026
CORAM: HON'BLE MR. JUSTICE PRAKASH SHRIVASTAVA, CHAIRPERSON
HON'BLE DR. A. SENTHIL VEL, EXPERT MEMBER
HON'BLE DR. AFROZ AHMAD EXPERT MEMBER
Applicant Nil
Respondent Mr. Rahul Kumar Verma & Mr. Raj Shekhar
Awasthi, Advs. for R - 5
Mr. Saurabh Balwani, Advocate for CPCB (Through
VC)
Mr. Ankit Siwach, Mr. Udit Vaghela & Mr. Arjun
Baliyan, Advs. for PPCB
ORDER
1. Learned counsel appearing for the Chief Secretary, State of Punjab submits that in compliance of the order dated 30.01.2026, the report has been filed but it is lying in defect.
2. He seeks a week's time to cure the defect.
3. List on 04.08.2026.
Prakash Shrivastava, CP Dr. A. Senthil Vel, EM Dr. Afroz Ahmad, EM April 20, 2026 Original Application No. 553/2024 PN 1