National Green Tribunal
Kapil Dev vs State Of Punjab on 17 February, 2022
Item No.1 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH
(By Video Conferencing)
Original Application No. 93/2022
Kapil Dev & Ors. Applicants
Versus
State of Punjab & Ors. Respondent
Date of hearing: 17.02.2022
CORAM: HON'BLE MR. JUSTICE BRIJESH SETHI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicant: Applicant in person
Respondent(s):
ORDER
1. Grievance of the applicants is against misleading and wrong facts/information provided in District Environment Plan of Ludhiana by State of Punjab, Punjab Pollution Control Board, Municipal Corporation Ludhiana, Greater Ludhiana Area Development Authorities, Drainage Department and others. The applicants have prayed that the present application may be tagged with ongoing original application i.e., O.A. 360/2018, Shree Nath Sharma Vs. Union of India & Ors.
2. We have given our thoughts to the matter. An Oversite Committee has already been constituted for looking into the environment plan for the entire State of Punjab and is headed by Hon'ble Mr. Justice Jasbir Singh, former Judge, Punjab & Haryana High Court. The present 1 application be also forwarded to the Hon'ble Judge for considering the issue raised by the applicants.
A copy of this order, along with a copy of the complaint, be forwarded to the Hon'ble Mr. Justice Jasbir Singh, former Judge, Punjab & Haryana High Court by e-mail for compliance and the matter be tagged with O.A. 360/2018, Shree Nath Sharma Vs. Union of India & Ors. which is listed before the Court no. 1 on 28.09.2022.
List this matter for further consideration on 28.09.2022.
Brijesh Sethi, JM Dr. Afroz Ahmad, EM February 17, 2022 Original Application No. 93/2022 AA 2