National Green Tribunal
News Item Titled "From Ropar To ... vs Item No. 11 Court No on 28 July, 2025
Item No. 11 Court No. 1
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Original Application No. 553/2024
News item titled "From Ropar to Hoshiarpur via HP 30-km detour as
illegal mining damages bridge" appearing in The Indian Express dated
10.04.2024.
Date of hearing: 28.07.2025
CORAM: HON'BLE MR. JUSTICE PRAKASH SHRIVASTAVA, CHAIRPERSON
HON'BLE DR. A. SENTHIL VEL, EXPERT MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Respondent: Mr. Saurabh Balwani, Advocate for CPCB
Mr. Naginder Benipal and Mr. Udit Vaghela, Advocate for PPCB
ORDER
1. In this original application (OA), Tribunal, inter-alia is examining the issue indiscriminate illegal sand mining in district Ropar.
2. Learned Counsel appearing for Central Pollution Control Board (CPCB) submits that to ascertain the extent of illegal sand mining through the use of satellite imagery, work order was issued to Punjab Engineering College on 16.06.2025 and work is almost complete and within a week report will be received by CPCB.
3. In this background, prayer for adjournment has been made.
4. Let fresh action taken report be filed by CPCB within four weeks.
5. List on 29.10.2025.
Prakash Shrivastava, CP 1 Dr. A. Senthil Vel, EM Dr. Afroz Ahmad, EM July 28, 2025 Original Application No. 553/2024 JG.
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