Section 15(6) in The National Green Tribunal (Practices and Procedure) Rules, 2011
(6)Notwithstanding anything contained in sub-rules (1) to (4), if the Tribunal is satisfied that it is not reasonably practicable to serve notice of application or appeal, as the case may be, upon all the respondents, it may, for reasons to be recorded in writing, direct that the application or appeal, as the case may be, shall be heard notwithstanding that some of the respondents have not been served with notice of the application or appeal:Provided that no application or appeal, as the case may be, shall be heard unless-(i)the notice of the application or appeal, as the case may be, has been served on the Central Government or the State Government or Union territory, as the case may be, if such Government is a respondent;(ii)the notice of the application or appeal, as the case may be, has been served on the authority which passed the order against which the application or appeal has been filed; and(iii)the Tribunal is satisfied that the interests of the respondents on whom notice of the application or appeal, as the case may be, has not been served are adequately and sufficiently represented by the respondents on whom notice of the application or appeal, as the case may be, has been served.
