National Green Tribunal
Vineet Sahai vs State Of Gujarat on 14 February, 2022
Item No.13 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPALBENCH
(By Video Conferencing)
Original Application No. 128/2022
Vineet Sahai Applicant
Versus
State of Gujarat Respondent
Date of hearing: 14.02.2022
CORAM: HON'BLE MR. JUSTICE BRIJESH SETHI, JUDICIAL MEMBER
HON'BLE PROF. A. SENTHIL VEL, EXPERT MEMBER
Application is registered based on a complaint received by Post
ORDER
1. The grievance of the applicant Mr. Vineet Sahai is against Shri. C. K. Mishra, former Secretary, MoEF&CC and Mr. Rameshwar P.Gupta, Secretary, former Secretary, MoEF&CC. The complaint of the applicant is for clearance of following projects:-
a. Doubling of Rail Tract in Western Ghat; b. 4 Lane HN in Western Ghat and c. Transmission Line in Western Ghat.
2. It is also submitted by the applicant that matter is sub-judice before the Hon'ble Supreme Court. It is further submitted that Mr. R. S. Bora, Under Secretary, MoEF&CC in the RTI has given clear reply that Ministry has not received any proposal for grant of environmental clearance on the project as stated above. 1
3. In view of the above, we are not inclined to take cognizance of the application and the same stands dismissed.
Brijesh Sethi, JM Prof. A. Senthil Vel, EM February14, 2022 Original Application No. 128/2022 ak 2