National Green Tribunal
M C Mehta vs Union Of India on 21 December, 2016
Author: Swatanter Kumar
Bench: Swatanter Kumar
BEFORE THE NATIONAL GREEN TRIBUNAL,
PRINCIPAL BENCH, NEW DELHI
Original Application No. 200/2014
(M.A. No. 205 of 2016, M.A. No. 206 of 2016, M.A. No. 224 of 2016,
M.A. No.585 of 2016, M.A. No.815 of 2016 & M.A. No.1199 of 2016)
(C.W.P. No. 3727/1985)
And
Original Application No. 501 of 2014
(M.A. No. 404 of 2015)
And
Original Application No. 146 of 2015
IN THE MATTER OF : -
M.C. Mehta Vs. Union of India & Ors.
And
Anil Kumar Singhal Vs. Union of India & Ors.
And
Society for Protection of Environment & Biodiversity & Anr.
Vs.
Union of India & Ors.
CORAM : HON'BLE MR. JUSTICE SWATANTER KUMAR, CHAIRPERSON
HON'BLE MR. JUSTICE U.D.SALVI, JUDICIAL MEMBER
HON'BLE MR. JUSTICE RAGHUVENDRA S. RATHORE, JUDICIAL MEMBER
HON'BLE MR. BIKRAM SINGH SAJWAN, EXPERT MEMBER
HON'BLE MR. RANJAN CHATTERJEE, EXPERT MEMBER
Present Applicant: Mr. M. C. Metha, Adv. Petitioner in person with
Ms. Katyani, Ms. Mehak Advs.
Mr. Rahul Choudhary and Ms. Meera Gopal, Advs.
Mr. Sanjay Upadhyay and Mr. Salik Shafique,
Advs.
Mr. Pradeep Misra and Mr. Daleep Dhayani, Advs.
for UPPCB
Mr. B.V. Niren, Adv.
Mr. Mukesh Verma, Adv. for UPCB
Mr. Anil Grover, AAG and Mr. Rahul Khurana,
Adv., State of Haryana
Mr. I.K. Kapila, Adv. for UP Jal Nigam & UK Pey
Jal Nigam
Mr. Vijay Bahadur Singh, Sr. Adv. Advocate
General, Mr. Abhishek Yadav and Mr. U.P. Singh,
Advs. for State of U.P.
Mr. S.A. Zaidi and Ms. Mansi Chahal, Advs. for
Leather Industries.
Mr. Rajul Shrivastav and Ms. Ayushi Sharma,
Advs.
Ms. Neelam Rathore, Adv. for Association of
Textile Processors & Uttar Pradesh Dyes and
Bleachers Association (Micro & Small) & MLA
Group
Ms. Priyanka Sinha, Advs for State of Jharkhand
Mr. Rudreshwar Singh and Mr. Gautam Singh,
Advs. for State of Bihar & Bihar SPCB
Ms. Alpana Poddar, Adv. with Mr. Bhupender
Kumar, LA, CPCB
Ms. Panchajanya Batra Singh, Adv for Ministry of
Environment, Forest and Climate Change with
Mr. Dinesh Runiwal.
1
Mr. Ishwer Singh, Adv. Ms. D. Bharati Reddy,
Adv. For State of Uttarakhand
Mr. Ravindra Kumar Adv. for NOIDA and Greater
NOIDA
Mr. Jayesh Gaurav, adv. for JSPCB
Mr. Sanjeev Ralli, Adv. with Mr. Dinesh Jindal,
LO, Delhi Pollution Control Committee
Mr. Kundan Kumar Mishra and Mr. Atul Batra,
Advs. for Mother Dairy, Pilakhua Unit
Ms. Yogmaya Agnihotri, Adv. for CECB
Mr. Ankit Verma, Adv.
Mr. Sanjeev Ralli, Adv. Mr. Dinesh Jindal, LO,
Delhi Pollution Control Committee
Mr. Jayesh Gaurav, Adv. for JSPCB
Mr. V. K. Shukla, Adv. for State of MP
Mr. Ravi P. Mehrotra and Mr. Abhinav Kr. Malik,
Advs. for UPSIDC
Ms. Panchajanya Batra Singh, Adv. for Ministry of
Environment, Forest and Climate Change
Ms. Antima Bazaz, Adv. For AIDA
Mr. Amit Anand Tiwari, Mr. Vivek Singh and Mr.
Vinayak Gupta, Advs.
Mr. Vijay Bahadur Singh, AAG with Mr. Gaurav
Dhingra and Mr. Abhishek Yadav, Advs.
Mr. Gaurav Dhingra, Adv. for State of Uttar
Pradesh (Urban Development Department)
Mr. B. V. Nirern, Adv.
Mr. Amit agarwal, and Ms. Asha Basu, Advs. for
state of west Bengal
Mr. Ishwer Singh, Adv.
Mr. Rashid Saeed adv.
Ms. Sushma Singh, adv.
Mr. Motish Kumar singh with Mr. Saurabh
Sachdeva, Advs.
Present: Applicant: Mr. Gaurav Kumar Bansal, Adv.
Respondent No.3: Mr. Pradeep Misra and Mr. Daleep Dhayani, Advs.
Respondent No.8: Mr. Mukesh Verma and Mr. Bikash Kumar Sinha, Advs. for UPCB Mr. Abhishek Yadav, Adv Mr. B. V. Nirern, Adv.
Present: Applicant: Mr. Rahul Choudhary & Ms. Meera Gopal, Advs.
Respondent No.2: Mr. Pradeep Misra and Mr. Daleep Dhayani, Advs. Respondent No. 5: Mr. Sudhir Kulshrestha, Adv. Respondent No.8: Mr. Mukesh Verma and Mr. Bikash Kumar Sinha, Advs. for UPCB Respondent Nos. 11 and 12:Mr. Ravindra Kumar, Adv. SPENBIO Mr. Rajkumar, Adv. & Mr. Bhupendra Kumar, CPCB Mr. Abhishek Yadav, Adv Mr. B. V. Nirern, Adv.
Ms. Panchajanya Batra Singh, Adv. For MoEF Date and Orders of the Tribunal Remarks Item No. 20 to 22 Learned Counsel appearing for the Central Pollution December 21, 2016 Control Board submits that their final report would be jg ready within a week from today.
2We also direct the UPPCB, Uttar Pradesh Jal Nigam Item No. and Uttar Pradesh State Industrial Development 20 to 22 Corporation to furnish requisite details as discussed December 21, 2016 before the Tribunal today. This exercise should be jg completed positively by 3rd January, 2017. The Industrial Corporation shall also furnish information with regard to industrial clusters that are located in Segment-B Phase-I including the nature of the industries located in that area.
List these matters for day to day hearing w.e.f. 11th January, 2017.
..........................................,CP (Swatanter Kumar) ..........................................,JM (U.D. Salvi) ..........................................,JM (Raghuvendra S. Rathore) ..........................................,EM (Bikram Singh Sajwan) ..........................................,EM (Ranjan Chatterjee) 3