National Green Tribunal
Gauri Maulekhi vs Government Of Jammu And Kashmir on 5 December, 2017
Author: Swatanter Kumar
Bench: Swatanter Kumar
BEFORE THE NATIONAL GREEN TRIBUNAL,
PRINCIPAL BENCH, NEW DELHI
Original Application No. 473 of 2015
(M.A. No. 10/2016, M.A. No. 296/2017, M.A. No. 490/2017,
M.A. No. 1067/2017 & M.A. No. 1381/2017)
IN THE MATTER OF:-
Gauri Maulekhi Vs. State of J&K & Ors.
CORAM : HON'BLE MR. JUSTICE SWATANTER KUMAR, CHAIRPERSON
HON'BLE DR. JUSTICE JAWAD RAHIM, JUDICIAL MEMBER
HON'BLE MR. JUSTICE RAGHUVENDRA S. RATHORE, JUDICIAL MEMBER
HON'BLE MR. BIKRAM SINGH SAJWAN, EXPERT MEMBER
Present: Applicant: Mr. K. Venugopal, Sr. Adv. with Mr. Udai
Raman, Ms. Anusika Hirrandani, Ms. Priyanka
Banjani, Ms. Pretty Sinha, Mr B. Monga, Advs
Respondents: Ms. Sakshi Popli, Adv. for Ministry of
Environment, Forest and Climate Change Mr. Keshav Thakur, adv for Amarnath Shrine Board (CEO) Umang Narula Mr. Gursimarn Singh, Adv (proxy) Mr. Renu Gupta, Adv, Mr. G.M. Kawoosa, Adv. for State of Jammu & Kashmir Mr. B.V. Niren, Adv. for MoUD and Mr. Vinayak Gupta, Adv.
Ms. Gauri Mavlikin, Ms. Priyanka Banjni, Ms. Pretti Sinha and Mr. Mohit Pandey, Advs.
Mr. Tushar Mehta, ASG, Ms. Renu Gupta, Mr. Yugam Taneja, Mr. Umang Narula and Mr. Bhupinder Naruanal , Advs.
Date and Orders of the Tribunal
Remarks
Item No.
05
We direct Registry to maintain separate file for M.A. December 05, 2017 No. 1381/2017 as per the directions contained in the order dated 15th November, 2017.
Learned ASG appearing for Amarnath ji Shrine Board submits that the meeting in terms of the previous order of the Tribunal would be held on 08th December, 2017 and report immediately submitted thereafter to the Tribunal. It is further stated that they would also request the State Government's official of the Committee to give their inputs as to what steps have been taken in furtherance to the judgment of the Hon'ble Supreme Court of India and place the same on record. As far the directions issued by the Tribunal for compliance, learned Advocate appearing for Vaishno Devi Ji Shrine Board submits that they would place on record the latest formate of the rehabilitation scheme.
Learned counsel appearing for the both Boards submits that she will file the status report with regard to compliance to each of the directions issued by the Tribunal except Direction No. 1 the operation of which has been stayed by the Hon'ble Supreme Court of India. Liberty is granted.
Let the meeting be positively held at 2.00 PM as stated and minutes produced on the next date of hearing.
The State Government shall comply with the directions that have been issued in relation to the rehabilitation scheme and other incidental directions stated here.
List this matter on 13th December, 2017.
..........................................,CP (Swatanter Kumar) ..........................................,JM (Dr. Jawad Rahim) ..........................................,JM (Raghuvendra S. Rathore) ..........................................,EM (Bikram Singh Sajwan)