Allahabad High Court
Sachchidanand vs Mritunjay Kumar Narain, V.C., ... on 30 July, 2010
Author: Narayan Shukla
Bench: Narayan Shukla
Court No. - 3 Case :- CONTEMPT No. - 1624 of 2010 Petitioner :- Sachchidanand Respondent :- Mritunjay Kumar Narain, V.C., Pradhikaran Bahwan, & Ors. Petitioner Counsel :- B.K. Singh Hon'ble Shri Narayan Shukla,J.
Issue notices to opposite parties to show cause why they have not obeyed the order dated 18th of June, 2010, passed in writ petition No.5696 (MB) of 2010, whereby the National Disaster Management Division, Government of India has been directed to constitute a Committee consisting its member and person from NEERI and other environmental experts to make an inspection of GHC and bank of river Gomti and submit a report as to whether construction raised shall be fatal to ecological balance, environment and may in due course of time create a situation to cause flood in the adjoining area/city of Lucknow alongwith certain other directions. The other respondents have been restrained to proceed further with construction of any permanent structure within 100 meters from the riverbed of Gomti and GHC which has got no concerned with the alleged channelization of GHC.
Order Date :- 30.7.2010 Banswar