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Bangalore Apartment Federation vs The State Of Karnataka on 26 August, 2022

Bench: D.Y. Chandrachud, A.S. Bopanna

                                           IN THE SUPREME COURT OF INDIA
                                            CIVIL APPELLATE JURISDICTION

                                              Civil Appeal No        of 2022
                                                          (D No 21225 of 2022)


     Bangalore Apartment Federation                                              .... Appellant(s)


                                                           Versus


     State of Karnataka & Ors                                                    ....Respondent(s)




                                                        ORDER

1 Permission to file the appeal granted.

2 Delay condoned.

3 The primary grievance which has been urged by Mr Shreyas Jayasimha, learned counsel appearing on behalf of the appellant, is that though an impleadment application was filed by one of the directors of the Bangalore Apartment Federation before the National Green Tribunal 1, no hearing has been afforded in that IA and several directions which have been issued by the NGT would affect the appellant.

If that be the grievance, we permit the appellant to move appropriate Sanjay Kumar Date: 2022.08.29 19:21:55 IST Reason:

proceedings by way of review or otherwise before the NGT, as maintainable in law.

1 “NGT”  2 5 Subject to the grant of permission in the above terms, the appeal is disposed of.

6 Pending application, if any, stands disposed of.

…..…..…....…........……………….…........J. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [A S Bopanna] …..…..…....…........……………….…........J. [J B Pardiwala] New Delhi;

August 26, 2022

-S-

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ITEM NO.10                     COURT NO.2               SECTION XVII

                  S U P R E M E C O U R T O F       I N D I A
                          RECORD OF PROCEEDINGS

CIVIL APPEAL Diary No(s).21225/2022 (Arising out of impugned final judgment and order dated 12-03-2021 in OA No. 125/2017 passed by the National Green Tribunal) BANGALORE APARTMENT FEDERATION Appellant(s) VERSUS THE STATE OF KARNATAKA & ORS. Respondent(s) (WITH IA No.118978/2022-CONDONATION OF DELAY IN FILING and IA No.118979/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.118980/2022-STAY APPLICATION and IA No.118975/2022- PERMISSION TO FILE APPEAL and IA No.118982/2022-APPROPRIATE ORDERS/DIRECTIONS) Date : 26-08-2022 This appeal was called on for hearing today.

CORAM :

HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MR. JUSTICE J.B. PARDIWALA For Petitioner(s) Mr. Shreyas Jayasimha, Adv.

Mr. Tushar Mudgil, Adv.

Mr. Deepanjan Dutta, Adv.

Ms. Supriya Jain, Adv.

Mr. Arjun Singh Bhati, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R 1 Permission to file the appeal granted.

2 Delay condoned.

3 The appeal is disposed of in terms of the signed order.

4 Pending application, if any, stands disposed of.

(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) DEPUTY REGISTRAR COURT MASTER (Signed order is placed on the file)