National Green Tribunal
Makarandhuj vs State Of U. P on 19 July, 2024
Item No.04 Court No. 2
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Original Application No. 682/2024
Makarandhuj Applicant
Versus
State of U. P. Respondent
Date of hearing: 19.07.2024
CORAM: HON'BLE MR. JUSTICE SUDHIR AGARWAL JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicant: None
ORDER
1. The complainant Makrandhuj, son of Munna Lal, R/o village Tulsipur Sangha, District Gonda has sent a letter petition dated 29.09.2023 on the basis whereof, this Original Application under Sections 14 and 15 of National Green Tribunal Act, 2010 (hereinafter referred to as 'NGT Act, 2010') has been registered exercising suo-moto jurisdiction.
2. However, we find from letter petition that the grievance is basically against the e-tender process initiated by Executive Engineer, 3rd Division, Ayodhya for sand mining.
3. It is not the case that there is any violation of environmental laws. Instead grievance is against the tender process which is step pursuant to the rules framed under Mines and Minerals (Development and Regulation) Act, 1957, hence, no Original Application lie before this Tribunal under Sections 14 and 15 of NGT Act, 2010. 1
4. This application is dismissed as no cause of action has arisen under NGT Act, 2010.
Sudhir Agarwal, JM Dr.Afroz Ahmad, EM July 19, 2024 Original Application No.682/2024 M 2