National Green Tribunal
Munna Lal Goyal vs State Of Madhya Pradesh on 26 August, 2025
Item No.1
BEFORE THE NATIONAL GREEN TRIBUNAL
CENTRAL ZONE BENCH, BHOPAL
(Through Video Conferencing)
Original Application No. 118/2025(CZ)
Munna Lal Goyal Applicant (s)
Vs.
State of Madhya Pradesh & Ors. Respondent(s)
Date of Hearing: 26.08.2025
CORAM: HON'BLE MR. JUSTICE SHEO KUMAR SINGH, JUDICIAL MEMBER
HON'BLE MR. ISHWAR SINGH, EXPERT MEMBER
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For Applicant (s): None
For Respondent(s) : None.
ORDER
1. Mr. Munna Lal Goyal former legislature Gwalior has drawn the attention of this Tribunal by means of filing this letter petition with regard to Jal Ganga Sanwardhan Abhiyan and continuous encroachment and blockage of the free flow of Vaishali river and the natural drain connected to the river, which is causing environmental violation and obstruction in the flow area of the Vaishali river. The various violations as narrated in the letter are as follows :
1. The Vaishali river in the form of Ganga has been blocked at the Huravali bridge.
2. Kushapur Bridge National Highway encroachment on the rain drain- the mafia is blocking the flow area of the natural rain drain under the Kushapur Highway bridge and constructing a boundary wall.1
O.A.No. 118/2025(CZ) Munna Lal Goyal vs. State of Madhya Pradesh & Ors.
3. Channel of Bela Bavdi -From Raipur Pond, via Bela ki Bavdi, via Nogaon Dam, via Kote ki Sarai, Alapur, this rainy drain reaches Murar River. The 1'low area of this route is being blocked.
4. Encroachment in the flow area from below Nogaon Taal to Kote ki Sarai.
5. Boundary is being made by encroaching upon the rain drain of Puratilletha (Purasani) highway.
6. Encroachment and boundary wall on the land of the rain drain flow area of Sikroda Chauraha near Tansen Gate.
7. There is a big pond behind the Naya Gaon Kunda Baba temple which is full in the rainy season. It is filled with rainwater coming from the Panihar hill and Shitla Mata hills. From here, this rainy drain reaches the Murar River via Chhoda, Nogaon pond, Kote ki Saray, Alaapur dam.
8. The old canal built on Shivpuri Link Road is closed .
9. A natural rain drain comes to village Huravali from between Nainagir and Jarge village through Seesa, Bandha. There are obstructions in the path of its water flow at many places. The water flow of this natural drain is being diverted to occupy the government land/catchment area adjoining Huravali drain.
2. A substantial question of environmental has been raised. Issue notice to the respondents. Returnable within four weeks.
3. We deem it just and proper to implead the following persons as a respondent :
1. State of Madhya Pradesh through District Magistrate, Gwalior, New Collectorate Road, Gwalior(M.P.).
2. The Commissioner, Gwalior Municipal Corporation, Narayan Krishna Shejwalkar Bhawan, City Center, Gwalior 2 O.A.No. 118/2025(CZ) Munna Lal Goyal vs. State of Madhya Pradesh & Ors.
3. The Member Secretary, Madhya Pradesh Pollution Control Board, E-5, Main Road No, 3, Ekant Park, Arera Colony, Bhopal, Madhya Pradesh
4. Principal Secretary, Water Resources Department, State of MP, Vallabh Bhawan, Bhopal (M.P.).
5. Project Director, Gwalior Region, National Highway Authority of India (M.P.)
4. Registry is directed to take necessary steps for service to the respondents by both ways and also on available email.
5. Respondents are directed to submit their reply within six weeks through E-filing portal, preferably in the form of searchable PDF/ OCR Support PDF and not in the form of Image PDF.
6. We deem it just and proper to call a report on the matter in issue, in present application, from a Joint Committee consisting of:
(i) One representative from the Commissioner Gwalior (M.P.)
(ii) One representative from the Principal Secretary, Water Resources Department, State of MP, Vallabh Bhawan, Bhopal (M.P.)
(iii) One representative from the Project Director, Gwalior Region, National Highway Authority of India.
(iv) One representative from the Member Secretary, State Pollution Control Board, (M.P.)
7. The Committee is directed to visit the site and submit the factual and action taken report within six weeks. The State PCB will be the nodal agency for coordination and logistic support.
8. Registry is directed to supply the required documents and copy of the application to the committee and the respondents within a week and after compliance of service.
3 O.A.No. 118/2025(CZ) Munna Lal Goyal vs. State of Madhya Pradesh & Ors.
9. The report in the matter be filed by the Committee by email at [email protected] preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF.
List it on 4th November, 2025.
Sheo Kumar Singh, JM
[
Ishwar Singh, EM
26th August, 2025
O.A.No. 118/2025(CZ) .
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O.A.No. 118/2025(CZ) Munna Lal Goyal vs. State of Madhya Pradesh & Ors.