National Green Tribunal
Rajesh Singhal vs Urmitha Infrastructure Development ... on 18 November, 2025
Item No. 07 Court No. 1
BEFORE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Original Application No. 570/2025
Rajesh Singhal Applicant
Versus
Urmitha Infrastructure Development LLP & Ors. Respondent(s)
Date of hearing: 18.11.2025
CORAM: HON'BLE MR. JUSTICE PRAKASH SHRIVASTAVA, CHAIRPERSON
HON'BLE DR. A. SENTHIL VEL, EXPERT MEMBER
Applicant: Mr. Rajesh Singhal, Applicant in Person
ORDER
1. In this original application, none of the regulatory agency or Board has been impleaded by the Applicant. Though a prayer has been made for issuing direction to the Haryana State Pollution Control Board, but even the HSPCB has not been impleaded as respondent in the matter, only the alleged violating project proponents have been impleaded.
2. In such circumstances, Applicant seeks adjournment to enable him to implead the concerned regulatory agency/authority/Board. The prayer is allowed.
3. List on 22.12.2025.
Prakash Shrivastava, CP Dr. A. Senthil Vel, EM November 18, 2025 dv 1