Supreme Court - Daily Orders
Municipal Corporation Ghaziabad, Thr ... vs Hazi Arif on 31 July, 2017
Bench: Madan B. Lokur, Deepak Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. …....... of 2017
(@ D. No. 12873)
MUNICIPAL COMMISSIONER, GHAZIABAD,
GHAZIABAD MUNICIPAL CORPORATION Appellant(s)
VERSUS
HAZI ARIF & ORS. Respondent(s)
O R D E R
We have heard learned counsel for the appellant. We are not inclined to interfere with the order passed by the National Green Tribunal.
The civil appeal is accordingly dismissed. However, the costs/compensation awarded by the National Green Tribunal shall be deposited within four weeks from today by the appellant in the Environmental Relief Fund established in terms of Section 24 of the National Green Tribunal Act, 2010.
…....................J. [MADAN B. LOKUR] …....................J. [DEEPAK GUPTA] NEW DELHI;
July 31, 2017.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2017.08.01 17:03:09 IST Reason: 1 ITEM NO.36 COURT NO.5 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 No. …../2017 (@ Diary No(s). 12873/2017) MUNICIPAL COMMISSIONER, GHAZIABAD, GHAZIABAD MUNICIPAL CORPORATION Appellant(s) VERSUS HAZI ARIF & ORS. Respondent(s) Date : 31-07-2017 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA For Appellant(s) Mr. Sudhir Kulshreshtha, AOR Mr. Sameer Kulshreshtha, Adv. For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The civil appeal is dismissed in terms of the signed order. (MEENAKSHI KOHLI) (SHARDA KAPOOR) COURT MASTER ASSISTANT REGISTRAR [Signed order is placed on the file] 2