National Green Tribunal
Dr Ravindra Shukla vs State Of Up Through Chief Secretary on 14 August, 2023
Item No. 03 Court No. 2
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
(Through Physical Hearing with Hybrid V.C. Option)
Original Application No. 499/2023
Dr. Ravindra Shukla Applicant
Versus
State of U.P. & Ors. Respondent(s)
Date of hearing: 14.08.2023
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. A. SENTHIL VEL, EXPERT MEMBER
Applicant: Mr. Ram Anugrah Singh & Mr. Raghvendra Shukla, Advocates.
Application has been filed under Sections 14 and 15 (b) and (c) read with
Section 18(1) and (2) of the National Green Tribunal Act, 2010.
ORDER
1. The applicant, claiming himself to be social activist and feeling aggrieved by inaction of the Authorities on representations dated 07.07.2023 and 10.07.2023 has filed the present application praying for directions to the Respondents to stop illegal development of colonies and consequent de-forestation and to take action against the land grabbers named in the application and to be identified after inquiry.
2. The applicant has submitted the land grabbers/land developers including Shri Ved Pal are involved in sale and purchase of land and developing plots in un-planned manner without approval from the authority over land including Gata No. 276 (0.8900 Hectare) in Gajraula District Amroha, Tehsil Dhanaura, Uttar Pradesh by cutting, destroying, 1 burning green trees including mango trees causing damage to environment and adversely impacting public health.
3. The applicant has made general and vague averments regarding illegal plotting without approval from the concerned authorities and illegal cutting of trees/ destruction of trees by use of hazardous chemicals but the applicant has merely mentioned name of one land grabber (Shri Ved Pal) and number of one Gata (Gata No. 276). Yet the applicant has not impleaded Shri Ved Pal and the owners of Gata No. 276 in the array of Respondents. The applicant has not given particulars of other land being colonized and has not impleaded other land grabbers involved.
4. The learned Counsel for the applicant seeks time for impleading the necessary parties and filing of copies of relevant documents.
5. List for further consideration on 05.09.2023.
Arun Kumar Tyagi, JM Dr. A. Senthil Vel, EM August 14, 2023 SN 2