National Green Tribunal
Rg Residency Apartment Owners ... vs State Of Uttar Pradesh on 10 October, 2022
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
Item No. 01 Court No. 1
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
(By Video Conferencing)
M.A. Nos. 71/2022 & 72/2022
IN
Original Application No. 193/2021
RG Residency Apartment Owner Association Applicant
Versus
State of Uttar Pradesh & Ors. Respondent(s)
Amber Gupta & Ors. Applicants in M.A.s
Date of hearing: 10.10.2022
CORAM: HON'BLE MR. JUSTICE ADARSH KUMAR GOEL, CHAIRPERSON
HON'BLE MR. JUSTICE SUDHIR AGARWAL, JUDICIAL MEMBER
HON'BLE PROF. A. SENTHIL VEL, EXPERT MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicant: Mr. Sunil J. Mathews, Advocate in M.A Nos. 71&72/2022
ORDER
These applications seek clarification of order of this Tribunal dated 08.07.2022 in O.A. No. 193/2021, RG Residency Apartment Owner Association v. State of UP & Ors.
We have gone through the applications and heard the learned counsel for the applicant.
It appears that in the garb of seeking clarification, the applicants are seeking rehearing which is not permissible. There being no ambiguity in the order, there is no occasion to clarify the order. 1
The applications are dismissed.
Adarsh Kumar Goel, CP Sudhir Agarwal, JM Prof. A. Senthil Vel, EM Dr. Afroz Ahmad, EM October 10, 2022 M.A. Nos. 71/2022 & 72/2022 in OA No. 193/2021 A 2