National Green Tribunal
M C Mehta vs Union Of India on 24 July, 2015
Author: Swatanter Kumar
Bench: Swatanter Kumar
BEFORE THE NATIONAL GREEN TRIBUNAL,
PRINCIPAL BENCH, NEW DELHI
Original Application No. 98/2015 (M.A No. 297/2015); Original
Application No. 101/2015 (M.A No. 290/2015); Original Application No.
103/2015 (M.A No. 306/2015); Original Application No. 104/2015 (M.A
No. 315/2015); Original Application No. 105/2015 (M.A No. 316/2015)
and Original Application No. 114/2015 (M.A No. 311/2015)
AND
Original Application No. 200/2014 (C.W.P. No. 3727/1985); Original
Application No. 428/2014; Original Application No. 340/2014; Original
Application No. 341/2014; Original Application No. 342/2014; Original
Application No. 343/2014; Original Application No. 344/2014; Original
Application No. 345/2014; Original Application No. 346/2014; Original
Application No. 347/2014; Original Application No. 348/2014; Original
Application No. 349/2014; Original Application No. 350/2014; Original
Application No. 352/2014; Original Application No. 353/2014; Original
Application No. 355/2014; Original Application No. 356/2014; Original
Application No. 357/2014; Original Application No. 358/2014; Original
Application No. 359/2014; Original Application No. 360/2014; Original
Application No. 361/2014; Original Application No. 362/2014; Original
Application No. 363/2014; Original Application No. 364/2014; Original
Application No. 366/2014; Original Application No. 367/2014; Original
Application No. 368/2014; Original Application No. 370/2014; Original
Application No. 372/2014; Original Application No. 373/2014; Original
Application No. 374/2014; Original Application No. 375/2014; Original
Application No. 376/2014; Original Application No. 377/2014; Original
Application No. 379/2014; Original Application No. 380/2014; Original
Application No. 381/2014; Original Application No. 382/2014; Original
Application No. 384/2014; Original Application No. 385/2014; Original
Application No. 386/2014; Original Application No. 387/2014; Original
Application No. 388/2014; Original Application No. 389/2014; Original
Application No. 390/2014; Original Application No. 391/2014; Original
Application No. 392/2014; Original Application No. 393/2014; Original
Application No. 394/2014; Original Application No. 396/2014; Original
Application No. 398/2014; Original Application No. 399/2014; Original
Application No. 400/2014; Original Application No. 401/2014; Original
Application No. 403/2014; Original Application No. 404/2014; Original
Application No. 405/2014; Original Application No. 407/2014; Original
Application No. 408/2014; Original Application No. 409/2014; (M.A. No.
486 of 2015): Original Application No. 410/2014; Original Application No.
411/2014; Original Application No. 412/2014 (M.A. No. 485 of 2015);
Original Application No. 414/2014; Original Application No. 415/2014;
Original Application No. 416/2014; Original Application No. 417/2014;
Original Application No. 418/2014 (M.A. No. 487 of 2015) ; Original
Application No. 419/2014 and M.A No. 280/2015 in Original Application
No. 402/2014.
IN THE MATTER OF:
Minar Industries Vs U.P. P.C.B.
And
Gem Tanners Vs U.P. P.C.B.
And
Aftab & Co. Vs U.P. P.C.B.
And
Diamond Tanners Vs U.P. P.C.B.
And
Gazala Tannery Vs U.P. P.C.B.
And
Danish Tanners Vs U.P. P.C.B.
AND
KRISHAN KANT SINGH
VS.
CETP, JAJMAU, KANPUR
AND
M.C. MEHTA VS. UOI
AND
VARIOUS CONNECTED MATTERS
CORAM : HON'BLE MR. JUSTICE SWATANTER KUMAR, CHAIRPERSON
HON'BLE MR. JUSTICE M.S. NAMBIAR, JUDICIAL MEMBER
HON'BLE DR. D.K. AGRAWAL, EXPERT MEMBER
HON'BLE PROF. A.R. YOUSUF, EXPERT MEMBER
Present: Applicant : Mr. M.Z. Chaudhary, Mr. S.A. Zaidi and Mr.
Gulnaz Parveen, Advs.
Respondent No. 1 : Mr. Pradeep Misra and Mr. Daleep Kr. Dhyani,
Advocates Respondent No. 2 : Mr. Rajkumar, Adv. and Mr. S.L. Gundli, LO, CPCB Respondent No. 3 : Ms. Savitri Pandey and Ms. Azma Parveen, Advs. for state of U.P. Mr. B.V. Niren, Adv. for CGWA Present Applicant : Mr. Rahul Choudhary and Ms. Maneka Kuar, Advs.
Mr. M.Z. Chaudhary, Mr. S.A. Zaidi and Mr. Gulnaz Parveen, Advs.
Respondent No. 1 : Ms. Panchajanya Batra Singh, MoEF & CC Respondent No. 2: Mr. Pradeep Misra and Mr. Daleep Kumar Dhayani, Advs. For UPPCB Respondent No. 3 : Mr. Raj Kumar, Adv. with Mr. S.L. Gundli, SLO, CPCB Respondent No. 4 : Dr. Abhishek Atrey, Mr. Himanshu Mehra and Mr. Sumit Rajota, Advs.
Respondent No. 5 : Ms. Savitri Pandey and Ms. Azma Parveen Mr. B.V. Niren, Adv. for CGWA Mr. I.K. Kapila, Adv. fir Mr. Rajesh Kumar, Jal Nigam and Mr. S. Kr. P. Mr. Aman Madan, Adv. for Respondent Leagya Global Mr. Devashish Bharuka, Ms. Anu Tyagi and Ms. Priyanka Sinha, Adv. for State of Jharkhand Ms. Yogmaya Agnihotri, Adv. for Item No. 16 Mr. Kabir S. Bose, Mr. Saakaar Sardana and Ms. Surabhi Sardana, Adv. for State of WB and WBPCB Mr. Mukesh Verma, Advs. for State of UPPCB and Uttarakhand PCB Mr. Sanjeev Ralli, Adv. with Mr. Dinesh Jindal, LO, DPCC & GNCTD Mr. Raman Yadav and Mr. Rao Ranjit, Addl. AG for State of UP Mr. Ishwar Singh, Adv. for NMCG Mr. Antima Bazar, Adv.
Mr. Anil Grover, AAG with Mr. Rahul Khurana, Adv.
Date and Orders of the Tribunal
Remarks
Item
Original Application No. 98/2015 (M.A No. 297/2015);
Nos. 10 Original Application No. 101/2015 (M.A No. 290/2015);
to 86 Original Application No. 103/2015 (M.A No. 306/2015);
Original Application No. 104/2015 (M.A No. 315/2015);
July 24, Original Application No. 105/2015 (M.A No. 316/2015) and
2015 Original Application No. 114/2015 (M.A No. 311/2015).
Original Application No. 200/2014 (C.W.P. No. 3727/1985); Original Application No. 428/2014; Original Application No. 340/2014; Original Application No. 341/2014; Original Application No. 342/2014; Original Application No. 343/2014; Original Application No. 344/2014; Original Application No. 345/2014; Original Application No. 346/2014; Original Application No. 347/2014; Original Application No. 348/2014; Original Application No. 349/2014; Original Application No. 350/2014; Original Application No. 352/2014; Original Application No. 353/2014; Original Application No. 355/2014; Original Application No. 356/2014; Original Application No. 357/2014; Original Application No. 358/2014; Original Application No. 359/2014; Original Application No. 360/2014; Original Application No. 361/2014; Original Application No. 362/2014; Original Application No. 363/2014; Original Application No. 364/2014; Original Application No. 366/2014; Original Application No. 367/2014; Original Application No. 368/2014; Original Application No. 370/2014; Original Application No. 372/2014; Original Application No. 373/2014; Original Application No. 374/2014; Original Application No. 375/2014; Original Application No. 376/2014; Original Application No. 377/2014; Original Application No. 379/2014; Original Application No. 380/2014; Original Application No. 381/2014; Original Application No. 382/2014; Original Application No. 384/2014; Original Application No. 385/2014; Original Application No. 386/2014; Original Application No. 387/2014; Original Application No. 388/2014; Original Application No. 389/2014; Original Application No. 390/2014; Original Application No. 391/2014; Original Application No. 392/2014; Original Application No. 393/2014; Original Application No. 394/2014; Original Application No. 396/2014; Original Application No. 398/2014; Original Application No. 399/2014; Original Application No. 400/2014; Original Application No. 401/2014; Original Application No. 403/2014; Original Application No. 404/2014; Original Application No. 405/2014; Original Application No. 407/2014; Original Application No. 408/2014; Original Application No. 409/2014; (M.A. No. 486 of 2015): Original Application No. 410/2014; Original Application No. 411/2014; Original Application No. 412/2014 (M.A. No. 485 of 2015); Original Application No. 414/2014; Original Application No. 415/2014; Original Application No. 416/2014; Original Application No. 417/2014; Original Application No. 418/2014 (M.A. No. 487 of 2015) ; Original Application No. 419/2014 and M.A No. 280/2015 in Original Application No. 402/2014.
The Learned Counsel appearing for Board submits that Joint Inspection has been conducted and the report is under preparation and it would be submitted to the Tribunal shortly.
List These Matters on 10th August, 2015.
..........................................,CP (Swatanter Kumar) .........................................,JM (M.S. Nambiar) .........................................,EM (Dr. D.K. Agrawal) .........................................,EM (Prof. A.R. Yousuf)