National Green Tribunal
Rajesh Kumar Saini vs The Chief Secretary State Of Rajasthan on 21 October, 2014
BEFORE THE NATIONAL GREEN TRIBUNAL, CENTRAL ZONAL BENCH,
BHOPAL
Original Application No. 128/2013 (THC) (CZ)
Rajesh Kumar Saini and Ors. Vs. State of Rajasthan & Ors.
CORAM : HON'BLE MR. JUSTICE DALIP SINGH, JUDICIAL MEMBER
HON'BLE MR. P.S.RAO, EXPERT MEMBER
PRESENT : Applicant : None appeared
Respondent No. 1: Shri Sachin Verma, Adv.
Respondent No. 5 : Shri Sandeep Singh, Adv.
Date and Orders of the Tribunal Remarks
Item No. 4 None for Respondent No. 9. The Respondent No. 9 had 21st October, sought time on 09.09.2014 for filing the counter affidavit to the 2014 affidavit filed by the State of Rajasthan indicating that the area in dispute falls within the Arawali Hills and as such mining is not permissible in accordance with directions of the Hon'ble Supreme Court. Since none has appeared today, in the interest of justice we are inclined to adjourn the matter.
In the meanwhile the Learned Counsel for the State shall contact the Officer Incharge for production of satellite image picture for which the amount already has been deposited by the State with the organization in Hyderabad.
Put up on 19th November, 2014.
........................................,JM (DALIP SINGH) .........................................,EM (P.S.RAO)