National Green Tribunal
Nitin Dev vs State Of Uttarakhand & Ors on 12 March, 2026
Items No. 01 & 02 Court No. 2
BEFORE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
I.A. No. 167/2026
In
Misc Application in disposed of cases No. 12/2026
Nitin Dev Applicant
Versus
State of Uttarakhand & Ors. Respondents
WITH
I.A. No. 168/2026
In
Misc Application in disposed of cases No. 12/2026
Nitin Dev Applicant
Versus
State of Uttarakhand & Ors. Respondents
Date of hearing: 12.03.2026
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. A. SENTHIL VEL, EXPERT MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicant: None for the applicant.
Respondents: Mr. Deepak Bora, Advocate for respondents no. 1 and 4.
Mr. Mukesh Verma, Advocate for respondent no. 2.
Mr. Kaushal Gautam, Advocate for respondent no. 3.
Mr. Pramod Kumar, Advocate for respondent no. 5.
ORDER
1. Applicant respondent no. 5 has filed I.A. No. 167/2026 with the following prayers:-
"(i) issue appropriate directions to the Respondent No.2 i.e., UKPCB to grant Consent to Operate; and
(ii) issue appropriate directions to the Respondent No. 2 and/or concerned electricity authority i.e., Uttarakhand Power Corporation for 1 restoration of electricity connection to the Ashram of Respondent No.5 and reinstallation of electricity meter; and
(iii) issue appropriate direction to the Respondent No.2 and/or concerned authority to de-seal the D.G. Set and office of the Respondent No.5; and
(iv)allow the Respondent No.5 to operate its Ashram; and/or...."
2. Along with above said I.A. the Applicant respondent no. 5 has also filed I.A. No. 168/2026 for urgent/early hearing.
3. We have heard learned counsel Applicant Respondent no. 5 and learned counsels for respondents no. 1 to 4.
4. In view of the facts and circumstances of the case and reasons mentioned, I.A. No. 168/2026 for urgent hearing is allowed and the present case is preponed for hearing.
5. Notice of I.A. No. 167/2026 be issued to the Applicant requiring the Applicant to file his reply to the same, if so desired, within two weeks.
6. Copies of I.A. No. 167/2026 be supplied to learned counsels for respondents no. 1 to 4 and replies to the same may be filed by respondents no. 1 to 4 within two weeks.
7. Learned counsel for the Applicant respondent no. 5 has prayed for interim mandatory injunctive relief for restoration of electricity connection to the premises in question.
8. In view of the facts and circumstances of the case and also the provisions of Section 19 of the National Green Tribunal Act, 2010, interim mandatory injunctive relief for restoration of electricity connection to the premises in question cannot be granted to the Applicant respondent no. 5 at this stage without giving opportunity of being heard to the Applicant and 2 respondents no. 1 to 4. Therefore, the prayer for grant of interim mandatory injunctive relief at this stage is declined.
9. In I.A. No. 167/2026, the Applicant Respondent no. 5 has mentioned that it has submitted application for consent to operate with respondent no. 2 on 08.10.2025/26.12.2025.
10. In its reply, respondent no. 2-UKPCB shall specifically mention as to what order was passed on the application dated 08.10.2025/26.12.2025 submitted by Applicant respondent no. 5 by it.
11. List on 30.03.2026 for further hearing.
Arun Kumar Tyagi, JM Dr. A. Senthil Vel, EM Dr. Afroz Ahmad, EM March 12th, 2026 I.A. No. 167/2026 In M.A. in disposed of cases No. 12/2026 With I.A. No. 168/2026 In M.A. in disposed of cases No. 12/2026 AB 3