National Green Tribunal
Vinay Shivanand Naik vs State Of Karnataka Dept. Of Transport ... on 1 November, 2019
Author: K. Ramakrishnan
Bench: K. Ramakrishnan
Item No. 6
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
(Through Video Conferencing)
Original Application No. 176/2018
(M.A. No. 508/2018, I.A. No. 405/2019 & I.A. No.484/2019)
(Earlier O.A. No. 183/2016) (SZ)
Shri Vinay Shivanand Nayak Applicant(s)
Versus
State of Karnataqka & Ors Respondent(s)
Date of hearing: 01.11.2019
CORAM : HON'BLE. MR. JUSTICE K. RAMAKRISHNAN, JUDICIAL MEMBER
HON'BLE DR. SATYAWAN SINGH GARBYAL, EXPERT MEMBER
For Applicant(s): Mr Saransh Jain, Advocate
Mr. Madhavam Sharma, Advocate
For Respondent (s): Mr. M.E. Sarashwathy, Advocate for MoEF & CC
Mr. R S Hedge Adv for R-3, BMTC
Mr. Devraj Ashok, Adv for State of Karnataka
Mr. Azmat H. Amanullah, Advocate for GAIL Gas
ORDER
1. The counsel appearing for the State of Karnataka has filed memo of submission showing that the option given by GAIL Gas ltd., has not been found viable and proposes to purchase 300 electrical vehicles. Tenders have been invited by BMTC for this purpose on 18.09.2019 and they will be able to put the vehicles on the road shortly. The State Government as well as BMTC is directed to come with a time line within which this can be implemented.
2. Post on 10th January, 2020.
K. Ramakrishnan, JM S.S. Garbyal, EM November 01, 2019 O.A No. 176/2018 1