National Green Tribunal
Amar Singh Rathore vs The Managing Director Mb Power Limited ... on 14 December, 2017
on CORAM : PRESENT : Applicant: BEFORE THE NATIONAL GREEN TRIBUNAL, CENTRAL ZONAL BENCH, BHOPAL Original Application No. 122/2016 (CZ) Amar Singh Rathor & Anr. Vs. M/s MB Power (M.P) Ltd. & 5 Ors. Respondent No.1:
Respondent No. 7:
and M.A. No. 536/2017 HOW'BLE DR. SATYAWAN SINGH GARBYAL, EXPERT MEMBER Shri Mayank Shrivastav, Adv.
Shri Amar Singh, Adv.
Shri Amit Singh, Adv Ms. Zubia Sajid, Adv. for Shri Yogesh Bhatnagar, Adv.
DGMS ; Shri Om Shankar Shrivastav, Adv. Shri V. Laxminaryan, Dy.Director, State: Shri Sachin K Verma, Adv.
Court Commissioner : Shri Sandeep Singh, Adv. Date and Order of the Tribunal Remarks 14th Learned Counsel for DGMS has filed M.A. (536/2017) December, ' 2017 wherein they have sought clarification of the order passed by this Tribunal on 10.09.2017 & 29.09.2017. In para 5 of M.A. (536/2017) it has been submitted thatthe DGMS cannot enter into an agreement with SECL as was directed by this Tribunal because of the Rule 15 of the Central Civil Services Rules, 1964. In view of this, they have sought modification of the directions issued on 20.09.2017. In view of the submissions made this order is modified to the extent that they need not enter into agreement with SECL for technical and commercial transaction. The Officer-in- Charge, Dy. Director, DGMS who is present has submitted that abandoned mines of SECL which were selected for backfilling by using fly ash generated by the respondent no.
1 are being used as water reservoir. However, if the SECL .
desires some of the abandoned underground mines which Item No.1 kg $I ERI « can be used for the purpose of backfilling by using fly ash in accordance with technology developed by DGMS. In this case SECL will have to enter into an agreement with the respondent no. 1 itself. The Learned Counsel appearing for SECL submits that they will respond to it on the next date of hearing. The Learned Counsel for respondent no. 7 has filed a reply copy of which has been given to other parties. The Learned Counsel for the applicant submits that the copy of the response filed by the respondents nos. 3, 4 & 7 has been received by him and he will be responding to the same on the next date of hearing.
Accordingly, the M.A. (536/2017) stands disposed of.
» List this case on 16th January, 2018.
(Dr. S.S.