National Green Tribunal
Citizens Action Group Rep By Its ... vs Union Of India Represented By Its ... on 18 December, 2014
Author: Swatanter Kumar
Bench: Swatanter Kumar
BEFORE THE NATIONAL GREEN TRIBUNAL,
PRINCIPAL BENCH, NEW DELHI
Original Application No. 511 of 2014
And
Original Application No. 512 of 2014
And
Original Application No. 513 of 2014
IN THE MATTER OF :
Jagannath Mane Vs. Union of India & Ors.
And
Jagannath Mane Vs. Union of India & Ors.
And
Jagannath Mane Vs. Union of India & Ors.
CORAM : HON'BLE MR. JUSTICE SWATANTER KUMAR, CHAIRPERSON
HON'BLE MR. JUSTICE U.D. SALVI, JUDICIAL MEMBER
HON'BLE DR. D.K. AGRAWAL, EXPERT MEMBER
HON'BLE PROF. A.R. YOUSUF, EXPERT MEMBER
Present: Applicant: Mr. Shekhar Sharma
Respondent No. 1: Mr. Vikas Malhotra, Adv. for MoEF
Date and Orders of the Tribunal
Remarks
Item No. Issue notice to all the respondents returnable on 27th
03-05
January, 2014. The Learned Counsel appearing for the December 18, 2014 Respondent No. 1 accepts notice. He prays for time to file the reply. The reply be filed within two weeks from today with a copy to the Applicant. Rejoinder thereto, if any, be filed within two weeks thereafter.
The matter be listed along with Original Application No. 84 of 2014 and O.A. No. 85 of 2014.
In the meanwhile we direct that no illegal mining shall be carried out at the site referred to in this application. No person would be permitted to carry out the mining activity, unless he has obtained Environmental Clearance and Consent of the M.P. Pollution Control Board and permission from the concerned mining authority of the State.
List this matter on 27th December, 2014. ..........................................,CP (Swatanter Kumar) .........................................,JM (U.D. Salvi) .........................................,EM (Dr. D.K. Agrawal) .........................................,EM (Prof. A.R. Yousuf)