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[Cites 1, Cited by 0]

National Green Tribunal

Shantanu Sharma vs Union Of India on 28 April, 2016

                BEFORE THE NATIONAL GREEN TRIBUNAL
                    PRINCIPAL BENCH, NEW DELHI

                    Original Application No. 117 of 2014
                                      &
                     Original Application No. 499 of 2014
                                       &
                     Original Application No.102 of 2014
                            (M.A. NOs. 858/2014,
                  872/2014, , 42/2015, 287/2015, 694/2015)

                 Shantanu Sharma Vs Union of India & Ors.
                                   &
                    Anupam Raghav & Anr. Vs. U.O.I. & Ors.
                                        &
                  Sandplast (India) Ltd. & Ors. Vs. MoEF & Ors


CORAM:      HON'BLE MR. JUSTICE M.S. NAMBIAR, JUDICIAL MEMBER
            HON'BLE MR. BIKRAM SINGH SAJWAN, EXPERT MEMBER

Original Application No. 499 of 2014
Present:    Applicant :               Appearance not marked
            Respondent No. 1:         Mr. Vikas Malhotra Adv.

Respondent Nos.2-5,10-11: Ms. Savitri Pandey and Mr. Anshul Respondent Nos. 6 to 9: Mr. Suraj Singh and Mr. Daleep Kr. Dhyani, Advs.

Andaman & Nicobar Island : Mr. Sarthak Chaturvedi, Mr. Rohit Panda and Devendra Nath Tripathi, Advs.

For State of Meghalaya : Mr. Upendra Mishra and Ms. Aprajita, Advs. For State of TN & TNPCB : Mr. R. Rakesh Sharma, Adv. For State of Mizoram : Mr. Ravi Kant Pal, Mr. Pragya Sharma, Advs. For State of Kerala : Mr. Jogy Scaria Original Application No.102 of 2014 Present: Applicant: Mr. Tasneem Ahmadi, Mr. Shubhi Khera, Advs.

Respondent No. 1 Mr. Vikas Malhotra , Adv. Respondent No. 3&8 : Mr. B.V. Niren, Adv. For Sikkim : Ms. Aruna Mathur, Mr. Avneesh Arputham and Ms. Anuradha Arputham, Advs.

            For CPCB                 : Mr. abhishek, Adv. with Ms. Niti Choudhary,
                                     LA
            For Assam                : Ms. Kankana Arandhara
            For State of Mizoram     : Mr. Ravi Kantpal and Mr. Pragyan Sharma,
                                     Advs.

For State of Meghalaya : Mr. Upendra Mishra and Ms. Aprajita Mukherjee, Advs.

Respondent No. 17,36,56,78 & 98 Mr. Atul Jha, Adv.

            Respondent No. 116       : Mr. Santosh Kumar
            For DPCC                 : Mr. Biraya Mahopatra

Respondent No. 30, 50, 70, 92, 112: Mr. Raman Yadav and Mr. Dalsher Singh, Advs.

Respondent No.109 : Mr. Jayant Kumar Sood, Adv. Respondent No. 63 : Mr. Mukesh Verma, Adv. For State of MP : Mr. V.K. Shukla, Adv. For CECB & RCECB : Ms. Yogmaya Agnihotri, Adv. For Nagaland PCB : Ms. K. Enatoli Sena, Adv. For State of Jharkhand : Ms. Priyanka Sinha and Ms. Anu Tyagi, Advs. For State of Goa and GSPCB: Mr. Atmaram N.S. Nadlem Mr. Anshuman Srivastava Respondent No. 121 : Mr. D. Bhadra, Adv. For MPPCB : Mr. Rajul Shrivastava, ayushi Adv.

            For EDMC                 : Mr. Balendu Shekhar
            For UT of Lakshdweep     : Dr. Abhishek Atrey

For State of Gujrat & GPCB: Mr. Dhruv Pal, Ms. Hemantika Wahi, Advs. For PCB Assam : Mr. Shuvodeep, Adv.

for Maghalaya SPCB : Mr. Tayenjam Momo Singh, Adv. For NALCO : Mr. Ashok Gupta, Sr. Adv. and Mr. Ghanshyam, Adv.

Respondent No. 105 : Mr. Pankaj Kr. Mishra and Mr. Ajit S. Bhasme, Advs.

For NDMC&DJB : Ms. Sakshi popli, Adv. For Respondent No. 75 & 95: Mr. Guntur Prabhakar and Mr. Guntur Promod Kumar, Advs.

For M/o. Cool and DGMS : Mr. B.V. Niren, Adv. For State of Karnataka : Mr. Devraj Ashok, Adv. For JSPCB : Mr. Jayesh Gaurav, Adv.

For RSPCB : Mr. Shiv Mangal Sharma and Mr. ABHIRAJ SINGH, Advs.

For State of Telangana : Mr. Palwai Venkat Reddy and Mr. Prashant Tyagi, Advs.

For State of J&K : Mr. G.M. Kawoosa, Adv. Respondent No. 130 :Mr. Ajit Pudussery, Adv. SPCB orisha : Mr. A.K. Pandey, Mr. M. Paikaray, Advs. For State of Rajasthan, R-28, 48, 68, 90, 110 & 127 : Mr. Ajay Choudhary, Adv. Respondent No. 24 & 85 : Mr. Preshit Surshe, Adv. For State of Kerala & KSPCB: Mr. Jogy Scaria, Adv. For Andaman & Nicobar Admn.: Mr. Sarthak Chaturavedi, Mr. Rohit Pandey and Mr. D.N. Tripathi, Advs.

For Tamil Nadu & TNPCB : Mr. R. Rakesh Sharma , Aadv. Respondent No. 4, 12 & 128: Mr. Sandeep Mahapatra, Adv. and Mr. Kayesh Begg, Adv.

Respondent Nos. 13 : Mr. Om Prakash, Adv. and Dr. Kumar Jwala, Advs.

Respondent No. 106 : Mr. Ravin Dubey, Adv. Respondent No. 47 & 67 : Mr. Shubham Bhalla, Adv. For UPPCB : Mr. Daleep Kr. Dhyani and Mr. Suraj Singh, Advs.

      For UT of Puducherry       : Mr. Abhimanyu Garg, Ms. Gayatri Jamwal,
      For HPPCB                  : Mr. D.K. Thakur, Adv.
      Respondent No. 5 & 131     Mr. Bharat Sanghal, Adv. & Ms. Vidushi,

For State of Bihar& BSPCB : Mr. Rudreshwar Singh and Mr. Gautam Singh, Adv.

Dadar and Nagr Haveli Mr. Deepak Jain, Mr. alok, Mr. shantala For State of Arunachal Pradesh & PCB : Mr. Anil Sharma, Mr. Sanyam Saxena and Mr. Pranav, Advs.

For State of Nagaland & Nagaland PCB : Mr. K. Enatsli Semi, Adv. R-7,87,107,45,65,117,118,119 : Ms. Avnish, Ms. Lalita HP State : Mr. Suryanarayan Singh For DPCC : Mr. Biraja Mahopatra, dinesh Jindal Adv.

TSGENCO : D-Abhinav Original Application No. 117/2014 Applicant : Mr. Vardhman Kasushik, Mr. Syed Meesam, Neerak Khapra Adv.

       MoEF                      : Mr. Vikas Malhotra Advs.
       Tamil Nadu & TNPCB        : Mr. R. Rakesh Sharma , Aadv.
       Sikkim                    : Mr. Aruna Mathur, Mr. Avneesh Arputham and
                                 Ms. Anuradha Arputham, Advs.
       Respondent No. 5          : Mr. Shuvodeep, Adv. for PCB Assam
       Respondent No. 52         : Mr. V.K. Shukla, Adv. for State of MP

For Andaman & Nicobar Admn.: Mr. Sarthak Chaturavedi, Mr. Rohit Pandey and Mr. D.N. Tripathi, Advs.

For State of Meghalaya : Mr. Upendra Mishra and Ms. Aprajita Mukherjee, Advs.

For DPCC : Mr. Biraja Mahopatra, dinesh Jindal Adv. For UT of Lakshdweep : Dr. Abhishek Atrey For State of Arunachal Pradesh & PCB : Mr. Anil Sharma, Mr. Sanyam Saxena and Mr. Pranav, Advs.

For State of Mizoram : Mr. Ravi Kantpal and Mr. Pragyan Sharma, Advs.

For State of Bihar & BSPCB: Mr. Rudneshwar Singh and Mr. Gautam Singh, Advs.

Respondent No. 24 & 36 : Mr. Mukesh Verma, Adv. For State of Haryana & HSPCB: Mr. Anil Grover with Mr. Rahul Khurana For State of Goa and GSPCB: Mr. A. N.S. Nadkarmi and Mr. S.S. Rebella, Mr. D. Lawande, Mr. Anshuman, Ms Purna Advs. For MPPCB : Mr. Rajul Shrivastav with Ayushi Sharma, Adv. For State of Gujrat & GPCB: Mr. Dhruv Pal, Ms. Hemantika Wahi, Advs. Respondent No. 28 : Mr. A.K.Panda, Sr. Adv., Mr. M. Paikaray Respondent No. 65 : Ms. Savitri Pandcy, Adv. For State of Manipur PCB ; Mr. Sapam Biswojit Meitei and Mr. Vijay Anand Sharma and Mrs. Kalyani, Advs. For JSPCB : Mr. Jayesh Gaurav, Adv.

For State of Karnataka : Mr. Devraj Ashok, Adv. For State of MP : Mr. V.K. Shukhla, Adv.

     HPPCB                     :Mr. DK Thakur
     For UT of Puducherry      : Mr. Abhimanyu Garg, Ms. Gayatri Jamwal,
                               Advs.
     For State of Jharkhand    : Ms. Priyanka Sinha and Ms. Anu Tyagi, Advs.
     Meghalaya SPCB            : MR. Momo Singh
     HP State                  : Mr. Suryanarayan Singh
     CPCB                      :Mr. Abhishek with Niti
     State of Odisha           : Mr. Swatanketu, Mr. Shiboshish
     Dadar and Nagr Haveli     Mr. Deepak Jain, Mr. alok, Mr. shantala




Date       and                     Orders of the Tribunal
Remarks
Item No. 5 to
      7
   April 28,           The    Learned    Counsel    appearing    in   Original
    2016

Application No. 102 of 2014 submits that as permitted by the Tribunal, the records were examined and it is find out that the State of Haryana, Ministry of Environment, Forest and Climate Change, Government of India, Government of Maharashtra, Government of Rajasthan, Government of Goa, Government of NCT of Delhi, State of Odisha, State of Tamil Nadu, State of Jharkhand, State of Chhattisgarh, State of Bihar, State of Madhya Pradesh, State of West Bengal, State of Sikkim, State of Gujarat, State of Meghalaya, State of Punjab, Union Territory of Pudducherry, Union Territory of Chandigarh have filed the details as directed vide order dated 06-01-2016 but in some cases minutes of the meeting are not filed. It is pointed out that the State of Assam, State of Kerala, State of Nagaland have field the reports but it is pointed out that the minutes of the meeting as directed is yet to be submitted.

The Learned Counsel appearing for the Union Territory of Lakshadweep and Union Territory of Andaman and Nicobar submit that they have already submitted the necessary details. It is made clear that the remaining States i.e. State of Uttar Pradesh, State of Uttarakhand, State of Andhra Pradesh, State of Arunachal Pradesh, State of Tripura, State of Mizoram, State of Himachal Pradesh, State of Jammu and Kashmir and State of Telangana are yet to file the details as directed vide order dated 06-01-2016. On failure we will be constrained to direct the presence of the respective Secretaries on the next date of hearing.

List this case on 27th May, 2016.

..........................................,JM (M.S. Nambiar) ..........................................,EM (B.S. Sajwan