National Green Tribunal
Ganesh Dadarao Anasane vs District Collector Amaravati on 29 April, 2022
Item No. 01 (Pune Bench)
BEFORE THE NATIONAL GREEN TRIBUNAL
WESTERN ZONE BENCH, PUNE
(By Video Conferencing)
Original Application No. 38/2022(WZ)
Ganesh Dadarao Anasane. ...Applicant(s)
Versus
District Collector of Amravati & Ors ...Respondent(s)
Date of hearing: 29.04.2022.
CORAM: HON'BLE MR. JUSTICE DINESH KUMAR SINGH, JUDICIAL MEMBER
HON'BLE DR. VIJAY KULKARNI, EXPERT MEMBER
Applicant(s): In-Person
ORDER
1. Applicant -Ganesh Dadarao Anasane has appeared in person. He prayed in the relief clause that Respondent No.1- (District Collector, Amravati) and Respondent No.2 Regional Officer- Maharashtra State Pollution Control Board (MPCB) Amravati region have deliberately granted permissions for illegal mining activities without obtaining prior Environmental Clearance (EC) and Consent to Establish, therefore, they be held responsible for grave and irreparable damage and degradation of environment and ecology and compensation cost may also be imposed upon them.
2. When questioned on the point as under which provisions of law this prayer has been made, the Applicant failed to disclose the same, and thereafter, he prayed that he may be allowed to withdraw the Application with liberty to file afresh. As prayed this Application is dismissed as withdrawn with liberty to the Applicant to move fresh Application in accordance with law if he so desires.
Dinesh Kumar Singh, JM Dr. Vijay Kulkarni, EM April 29, 2022.
Original Application No.38/2022(WZ)HK