National Green Tribunal
Mangal Singh Bundela vs State Of Madhya Pradesh Through ... on 8 March, 2022
Item No.1
BEFORE THE NATIONAL GREEN TRIBUNAL
CENTRAL ZONE BENCH, BHOPAL
(Through Video Conferencing)
Original Application No. 21/2022(CZ)
Mangal Singh Bundela Applicant (s)
Versus
State of Madhya Pradesh & Ors. Respondent(s)
Date of hearing: 08.03.2022
CORAM: HON'BLE MR. JUSTICE SHEO KUMAR SINGH, JUDICIAL MEMBER
HON'BLE DR. ARUN KUMAR VERMA, EXPERT MEMBER
Applicant (s) Mr. Naman Nagrath, Sr. Adv.
Mr. Shoeb Hasan Khan, Adv.
Respondent (s) None.
ORDER
1. The matter of this application is covered by the directions issued in the Appeal No. 25/2021(CZ) (and connected 50 other matters). As per information from the State, the mining leases of District Chhattarpur have already been cancelled and this has been communicated by the Mining Department vide letter no. ret/2021/1090 dated 07.01.2022. The matter of preparation of DSR was referred to In-Situ-Enviro Service, Madhya Pradesh by the Mining Department on 07.10.2021 and that has been prepared and as per report submitted by the Joint Committee headed by Additional Secretary, Government of Madhya Pradesh, in O.A. No. 10/2020(CZ), the DSR was forwarded to MPSEIAA and presently under consideration of MPSEIAA.
2. In view of the above facts, there are changes of circumstances and also action taken by the State. Learned Counsel for the applicant has submitted that in light of the above facts, the Original Application may be disposed in terms of the orders and directions passed in Appeal No. 25/2021(CZ) and other connected matters (decided by the Special Bench). 1
3. Accordingly, the Original Application No. 21/2022(CZ) stands disposed of in terms of the directions referred above. In case of any violation, the Applicant is at liberty to file the application afresh.
Sheo Kumar Singh, JM Dr. Arun Kumar Verma, EM 08th March, 2022 O.A. No. 21/2022(CZ) PN 2