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National Green Tribunal

M C Mehta vs Union Of India on 2 February, 2015

Author: Swatanter Kumar

Bench: Swatanter Kumar

                 BEFORE THE NATIONAL GREEN TRIBUNAL,
                     PRINCIPAL BENCH, NEW DELHI

M.A Nos. 879 of 2014, 60 of 2015, 62 of 2015, 63 of 2015 & 67 of 2015 In Original
Application No. 196 of 2014; C.W.P. No. 3727 of 1985 In Original Application No. 200 of
2014; Original Application No. 204 of 2014; Original Application No. 205 of 2014;
Original Application No. 206 of 2014; Original Application No. 215 of 2014; Original
Application No. 218 of 2014; Original Application No. 219 of 2014; Original Application
No. 220 of 2014; Original Application No. 234 of 2014; Original Application No. 247 of
2014; Original Application No. 250 of 2014; M.A No. 137 of 2014 In Original Application
No. 64 of 2014; Original Application No. 251 of 2014; Original Application No. 253 of
2014; Original Application No. 254 of 2014; Original Application No. 259 of 2014;
Original Application No. 260 of 2014; Original Application No. 261 of 2014; Original
Application No. 265 of 2014; Original Application No. 266 of 2014; Original Application
No. 267 of 2014; Original Application No. 268 of 2014; Original Application No. 269 of
2014; Original Application No. 270 of 2014; Original Application No. 271 of 2014;
Original Application No. 272 of 2014; Original Application No. 273 of 2014; Original
Application No. 301 of 2014; Original Application No. 302 of 2014; Original Application
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Application No. 345 of 2014; Original Application No. 346 of 2014; Original Application
No. 347 of 2014; Original Application No. 348 of 2014; Original Application No. 349 of
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2014; Original Application No. 359 of 2014; Original Application No. 360 of 2014;
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Application No. 372 of 2014; Original Application No. 373 of 2014; Original Application
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2014; Original Application No. 386 of 2014; Original Application No. 387 of 2014;
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Application No. 390 of 2014; Original Application No. 391 of 2014; Original Application
No. 392 of 2014; Original Application No. 393 of 2014; Original Application No. 394 of
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2014; Original Application No. 404 of 2014; Original Application No. 405 of 2014;
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No. 410 of 2014; Original Application No. 411 of 2014; Original Application No. 412 of
2014; Original Application No. 414 of 2014; Original Application No. 415 of 2014;
Original Application No. 416 of 2014; Original Application No. 417 of 2014; Original
Application No. 418 of 2014; Original Application No. 419 of 2014; Original Application
No. 421 of 2014; Original Application No. 422 of 2014; Original Application No. 424 of
2014; Original Application No. 425 of 2014; Original Application No. 426 of 2014;
Original Application No. 427 of 2014; Original Application No. 428 of 2014; Original
Application No. 475 of 2014

IN THE MATTER OF :-

       Krishan Kant Singh V/s. M/s. Hindustan Cocacola Beverages Pvt. Ltd.,
                         Mehdiganj, Rajatalab, Varanasi
                                         And
                         M.C. Mehta V/s. Union of India & Ors.
                                         And
                               Other Connected Matters

CORAM :      HON'BLE MR. JUSTICE SWATANTER KUMAR, CHAIRPERSON
             HON'BLE MR. JUSTICE U.D. SALVI, JUDICIAL MEMBER
             HON'BLE MR. DR. D.K. AGRAWAL, EXPERT MEMBER
             HON'BLE PROF. A.R. YOUSUF, EXPERT MEMBER

Present    Applicant :           Mr. Rahul Choudhary, Advs.
                                  Mr. M.C. Mehta and Ms. Katyani, Adv.
                                 Ms. Panchajanya Batra Singh, Adv. for MoEF
          Respondent No.     1 Mr. Vikas Malhotra and Mr. M.P. Sahay, Adv.

for MoEF Mr. Raj Kumar, Adv. with Mr. S.L. Gundli, SLO, CPCB Respondent No. 1 : Mr. B.V. Niren, Mr. Prakash Baghel, Advs.

Mr. Ardhendumauli Kumar, Prasad, Advs. Respondent No. 2 : Dr. Abhishek Atrey, Mr. Himanshu Mehra and Mr. Brijesh Pancal, Advs. Item No. 17 Respondent No. 5 : Ms. Savitri Pandey, Adv. for State of U.P. Respondent No. 4&5 Ms. Savitri Pandey, Adv. in Item No. 29 Respondent No. 6 : Mr. Pradeep Misra and Mr. Daleep Kr. Dhyani, Avs.

Respondent No. 18 : Mr. Devashish Bharuka and Ms. Anu Tyagi, for State of Jharkhand Mr. Jayesh Gaurav for JSPCB Mr. Sanjeev Ralli, Adv. with Mr. Dinesh Jindal, LO, GNCTD & DPCC Mr. S.P. Singh, Sr. Adv. and Mr. Keshav Choudhary, Advs. Item No. 17 Mr. A.A. Arun, Adv. in Item Nos. 74, 75, 73, 70, 71, 72, 68, 66, 61, 58, 156 and Mr. Yash Pal Singh Item No. 63 Dr. Yashpal Singh and Ms. Antima Bazaz, Advs. in Item, No. 19, 20, 127, 145, and 148 Ms. Yogmaya Agnihotri, Adv. for CECB Mr. Sanjay Upadhyay and Mr. Salik Shafique, Advs. R-1, in Item No. 55 Mr. Raman Yadav and Mr. Dalder Singh, Advs. For U.P. Jal Nigam Mr. Vishesh Thakur, Assistant Manager, for Dalmia Chini Mills, Item No. 57 Mr. Deependra Narain Singh, Adv. for Kishan Sahakari Chini Mills Ltd. Booland Sheher & Ghosi Mr. C.D. Singh, AAG, Mr. Apoorv Kurup and Mr. V.C. Shukla, Adv. with for State of Chhattisgarh Item NO. 17 Mr. K. Krishna Kumar, Adv. for Stanlite Bruchans Ltd.

Mr. Rajul Shrivastav for MPPCB Mr. Manish Singh, Adv. in OA 218 & 234/14 Mr. Mukesh Verma, Adv.

Mr. Ishwer Singh, Adv.

Mr. Ajay Sharma and Mr. M.P. Sharma, Advs.

For MA 670/15 OA 220/2014

Mr. M.K. Singh and Mr. R.N. Singh Mr. Aagney Sail, Adv.

Mr. Avival Saxena, Adv. R-1 Dr. Ch. Sham Suppin and Mr. Padhika Pandey in Item No. 1 to 160 Ms. Vanita Bhargava, Mr. Ankur Khandelwal and Ms. Suveni Bhagat, Advs. Item No. 17 and 59.

Mr. Anshuman Shrivastava and Mr. C.D. Singh, Adv. for State of M.P. Mr. Avi Tandon, Adv. for Item No. 69. Mr. Anil Grover, AAG with Mr. Rahul Khurana, Adv. - State of Haryana Mr. Sudarshan Singh, AGM, Merino Inds.

424/2014

Mr. Atul Batra, Adv. For Mother Dairy Item No. 22 Mr. Vineet Saxena, Tasty Dairy, Kanpur Item No. 162 Mr. R.P. Sharma, Item No. 259 Mr. Rudreshwar Singh & Gopal Jhs, Advs. For State of Bihar & BPCB Mr. Rajiv Ranjan Dwivedi for Diesel Locomotive Works, Maruahdeap, Varanasi Item No. 52 Dr. Yaspal Singh and Ms. Anitima Bazaz, Item No. 144, 145, 148 & 153 Mr. Vishesh Sharma, AM DBSIL, Item No. 57 OA 321/2014 Mr. Rahul Aggarwal, Dy. Manager Shriram Pistons Item No. 159 Mr. S.K. Tyagi, Manager, Mother Dairy -

Pilkhuwa Dairy, Item No. 17

Date and Orders of the Tribunal Remarks Item No. List the matter on 03rd February, 2015. 17-162 February 02, 2015 ...........................................,CP (Swatanter Kumar) ...........................................,JM (U.D. Salvi) ..........................................,EM (Dr. D.K. Agrawal) ..........................................,EM (Prof. A.R. Yousuf)