National Green Tribunal
Kaushal Kishore Vishwakarma vs State Of Punjab on 1 November, 2022
Item No.03 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH
(By Video Conferencing)
Original Application No. 620/2022
Kaushal Kishore Vishwakarma ...Applicant
Versus
State of Punjab ...Respondent
Date of hearing: 01.11.2022
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicant: None.
Application is registered based on a Letter Petition received by Post.
ORDER
1. Mr. Kaushal Kishore Vishwakarma, resident of village Bhabhuwa Madhya Pradesh has sent present letter petition, which has been treated and registered as Original Application, complaining about non-compliance of order dated 17.01.2022 passed by this Tribunal in O.A No. 72/2019 titled as Rakesh Singh Vs. State of Punjab.
2. In view of the averments made in the application, we consider it appropriate to have response of (1) State of Punjab through Chief Secretary, Government of Punjab, (2) State PCB, (3) District Magistrate, Bhatinda and (4) the Project Proponent- M/s. National Fertilizer Ltd. Plant, Bhatinda who stand impleaded as respondents No. 1 to 4. The Registry is directed to prepare and attach memo of parties to the application and issue notices to respondents No. 1 to 3 requiring them to file their reply/response within two months at [email protected] preferably in the form of searchable PDF/OCR Supported PDF and not in the form of Image PDF.
O. A. No. 620/2022 Kaushal Kishore Vishwakarma Vs State of Punjab -2-
3. Notice be served on respondent no. 4 through the District Magistrate, Bhatinda and for this purpose notice issued to the respondent no. 4 be sent to the District Magistrate, Bhatinda by E-mail for getting service of the same effected on it and sending his report in this regard.
4. List for further consideration on 16.02.2023.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM November 01, 2022 AG