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National Green Tribunal

Nishikant Jadhav vs State Of Maharastra on 20 January, 2026

Item No. 04                                                              Pune Bench
               BEFORE NATIONAL GREEN TRIBUNAL
                  WESTERN ZONE BENCH, PUNE
        [THROUGH PHYSICAL HEARING (WITH HYBRID OPTION]

                    I.A.No.3/2026(WZ) I.A.No.13/2026(WZ)
                                       In
                     Original Application No. 02/2026(WZ)

Nishikant Jadhav                                                        Applicant

                                       Versus

State of Maharashtra & Ors                                          Respondent(s)


Date of hearing: 20.01.2026


CORAM:        HON'BLE MR. JUSTICE DINESH KUMAR SINGH, JUDICIAL MEMBER
              HON'BLE DR. SUJIT KUMAR BAJPAYEE, EXPERT MEMBER

Applicant:    Mr. Ramteke Bodhi Sham and Mr. Mrinal Sahshi S Chakravorty a/w Mr. Drupad
              Malik Advocates


                                      ORDER

1. In compliance of the previous order of this Tribunal dated 16.01.2026, applicant's Learned Counsel has filed additional pleading by way of IA No.13/2026, instead of filing an amendment application in the original pleading in which he has stated that construction is being done at khasra no. 175, Mouza Dabha by respondent no.10- Maharashtra State Infrastructure Development Corporation, Nagpur (in short referred as MSIDC) which is the executing agency and the said land is owned by respondent no.2-Dr. Panjabrao Deshmukh Krishi Vidyapeeth (PDKV), Akola. Similarly, at khasra no. 13/3, Mouza Futala construction is being done by respondent no.11- Maharashtra Metro Rail Corporation Limited which is the executing agency, while land belongs to respondent no.2.

2. The said construction is alleged to have been done/being done without permission having been taken under Section 2 of the Forest (Conservation) Act, 1980, therefore, the same is alleged to be illegal and 1 hence its demolition is also prayed along with stopping the further construction. Interim relief is also prayed by filing IA 3/2026.

3. We find substantial position relating to environment is made out in the present case. Therefore, we direct the registry to issue notices on main application as well as the interim application to the respondents, returnable within four weeks.

4. Put up on 16.03.2026 for next consideration.

Dinesh Kumar Singh, JM Dr. S.K. Bajpayee, EM January 20, 2026 I.A.No.3/2026(WZ) I.A.No.13/2026(WZ) JG.

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