National Green Tribunal
Aditya N. Prasad vs Union Of India on 2 July, 2020
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
Item No. 06 Court No. 1
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
(By Video Conferencing)
Execution Application No. 12/2019
In
O.A No.215/2014
With
M.A. No. 230/2019
In
Original Application No. 215/2014
(With report dated 17.06.2020)
Aditya N. Prasad & Ors. Applicant(s)
Versus
Union of India & Ors. Respondent(s)
Date of hearing: 02.07.2020
CORAM: HON'BLE MR. JUSTICE ADARSH KUMAR GOEL, CHAIRPERSON
HON'BLE MR. JUSTICE S. P. WANGDI, JUDICIAL MEMBER
HON'BLE DR. SATYAWAN SINGH GARBYAL, EXPERT MEMBER
ORDER
1. The issue for consideration is the steps for appropriate enhancement of staff strength and infrastructure for the Forest Department in terms of order of this Tribunal dated 10.12.2015.
2. The matter has been dealt with earlier. On 19.11.2019, after noting the proposals for steps to comply with the order, this Tribunal directed as follows:
"8. Let further necessary steps be completed within four months but latest by 31.03.2020 and a compliance report filed before the next date by e-mail at [email protected]."1
3. Accordingly, a further report has been filed by the PCCF, Delhi on 17.06.2020 mentioning that while certain steps have been taken, further steps have been delayed on account of lockdown. The applicant has filed objections to the said compliance report.
4. Without going into rival contentions whether delay is justified, let a further action taken report be filed before the next date by the PCCF, Delhi by e-mail at [email protected] preferably in the form of searchable PDF/ OCR Support PDF and not in the form of Image PDF.
A copy of this order be sent to the PCCF, Delhi by email for compliance.
List again on 15.12.2020.
Adarsh Kumar Goel, CP S. P. Wangdi, JM Dr. Satyawan Singh Garbyal, EM July 2, 2020 Execution Application No. 12/2019 In O.A No.215/2014 With M.A. No. 230/2019 In Original Application No. 215/2014 AK 2