Vasai Virar City Municipal Corporation vs Charan Ravindra Bhatt on 17 March, 2025

[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Vasai Virar City Municipal Corporation vs Charan Ravindra Bhatt on 17 March, 2025

Bench: Abhay S. Oka

     ITEM NO.59                         COURT NO.4                SECTION XVII

                              S U P R E M E C O U R T O F     I N D I A
                                      RECORD OF PROCEEDINGS

     CIVIL APPEAL Diary No(s). 45828/2023

     [Arising out of impugned final judgment and order dated 03-05-2023
     in OA No. 32/2021 passed by the National Green Tribunal, Western
     Zone, Pune]

     VASAI VIRAR CITY MUNICIPAL CORPORATION                         Appellant(s)

                                                VERSUS

     CHARAN RAVINDRA BHATT & ORS.                                   Respondent(s)

     (IA No.253159/2023-CONDONATION OF DELAY IN FILING and IA
     No.253157/2023-EX-PARTE STAY and IA No.253168/2023-CONDONATION OF
     DELAY IN REFILING / CURING THE DEFECTS)

     Date : 17-03-2025 This appeal was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ABHAY S. OKA
                         HON'BLE MR. JUSTICE UJJAL BHUYAN

     For Appellant(s) :
                                  Mr. Siddhesh Shirish Kotwal, AOR
                                  Ms. Ana Upadhyay,Adv.
                                  Mr. T.Illayarasu,Adv.
                                  Ms. Manya Hasija,Adv.

     For Respondent(s) :
                                  Mr. Pravartak Suhas Pathak, AOR
                                  Mr. Ritu Raj, Adv.
                                  Ms. Shambhavi Kanade, Adv.

                                  Dr. Arvind S. Avhad, AOR

                                  Mr. Shashibhushan P. Adgaonkar, Adv.
                                  Mr. Siddharth Dharmadhikari, Adv.
                                  Mr. Aaditya Aniruddha Pande, AOR


                         UPON hearing the counsel the Court made the following
                                            O R D E R

Signature Not Verified We have perused the additional affidavit filed by Digitally signed by ANITA MALHOTRA Date: 2025.03.18 19:27:06 IST Reason: the Urban Development Department of the State Government. 1 Very conveniently, the State Government has not set out an outer limit to provide the funds to the appellant for implementation of the schemes from the date of approval of the schemes by the State Government.

We direct the State Government to file a specific affidavit to that effect. As regards the statements made in paragraph 5, we direct the State Government to file reports signed by the Municipal Commissioners of all 29 Municipal Corporations substantiating the tall claim made that there is a substantial compliance with the Solid Waste Management Rules, 2016. The State Government to file a compliance affidavit within a period of one month from today.

List on 17th April, 2025.

Interim order granted earlier by this Court shall continue to operate.

(ANITA MALHOTRA)                               (AVGV RAMU)
   AR-CUM-PS                                  COURT MASTER




                                 2

Unlock Advanced Research with PRISMAI

Supreme Court - Daily Orders