National Green Tribunal
Krishan Lal Gera vs State Of Haryana on 21 July, 2023
Item No. 02 Court No. 1
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Appeal No. 22/2015
Krishan Lal Gera Appellant
Versus
State of Haryana & Ors. Respondent(s)
Date of hearing: 21.07.2023
CORAM: HON'BLE MR. JUSTICE SHEO KUMAR SINGH, CHAIRPERSON
HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. A. SENTHIL VEL, EXPERT MEMBER
Respondent: Mr. Rahul Khurana, Adv. for R - 1, 5 to 7
Ms. Vanita Bhargava, Adv. for R - 9 & 10
ORDER
1. Aggrieved by the order of this Tribunal setting aside the Environmental Clearance (EC) granted to the appellant for setting up a Super Specialty Hospital on a 5acre plot leased by the Haryana Development Authority for 99 years in Faridabad, the appellant/applicant filed an appeal before the Hon'ble Supreme Court of India (Civil Appeal No. 6896/2015, M/s. Vivekanand Ashram Society vs. Krishan Lal Gera & Ors.) which was decided on 01.05.2023 whereby the Hon'ble Supreme Court allowed the appeal with direction that all rights and contentions of the parties are kept open.
2. In view of the above, parties are at liberty to file application/objections, if any, within three weeks and inform the parties concerned.
3. List the matter on 01.11.2023.
Sheo Kumar Singh, CP 1 Arun Kumar Tyagi, JM Dr. A. Senthil Vel, EM July 21, 2023 Appeal No. 22/2015 DV 2