National Green Tribunal
Vinay Shivanand Naik vs State Of Karnataka Dept. Of Transport ... on 26 August, 2019
Author: K. Ramakrishnan
Bench: K. Ramakrishnan
Item No. 3
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
(Through Video Conferencing)
Original Application No. 176/2018
(M.A. No. 508/2018, I.A. No. 405/2019 & I.A. No.484/2019)
(Earlier O.A. No. 183/2016) (SZ)
Shri Vinay Shivanand Nayak Applicant(s)
Versus
State of Karnataqka & Ors Respondent(s)
Date of hearing: 26.08.2019
CORAM : HON'BLE. MR. JUSTICE K. RAMAKRISHNAN, JUDICIAL MEMBER
HON'BLE DR. SATYAWAN SINGH GARBYAL, EXPERT MEMBER
For Applicant(s): Mr. Manu P. Kulkarni, Advocate
Mr Saransh Jain, Advocate
Mr. Madhavam Sharma, Advocate
For Respondent (s): Mr. M.E. Sarashwathy, Advocate for MoEF & CC
Mr. R S Hedge and Ms. Farhat Jahan REhmani, Advs
for R-3, BMTC
Mr. Pinaki Mishra, Sr Adv, Mr. Kartik Seth, Ms.
Anchal Kapoor, Mr. Sikhar Mishra, Ms. Devika
Kapoor, Mr. Vasudev and Ms. Nikita Ved, Advocates
for R-11, GAIL Gas
ORDER
1. The counsel appearing for BMTC submitted that the BMTC had submitted a proposal to the Government on the basis of the options given by the Respondent No11 namely GAIL Gas Ltd and they are awaiting the reply from the Government regarding the purchasing new CNG vehicles on the basis of option given by GAIL Gas Ltd. The Government of Karnataka is directed to take decision in this regard at the earliest at any date within two months and send a report to this Court regarding the decision taken in this regard by email.
2. Registry is directed to communicate this order to the Chief Secretary, Government of Karnataka immediately for complying with the direction as no one is appeared on behalf of the Government of Karnataka.
3. Post on 30th October, 2019 K. Ramakrishnan, JM S.S. Garbyal, EM August 26, 2019 O.A No. 176/2018 1