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National Green Tribunal

Liyakat Ali And Ors vs State Of U.P on 4 January, 2023

Item No. 07                                                     (Court No. 2)


                BEFORE THE NATIONAL GREEN TRIBUNAL
                    PRINCIPAL BENCH, NEW DELHI.

                (Through Physical Hearing with Hybrid VC Option)

                      Original Application No. 277/2022


Liyakat Ali & Ors                                                ...Applicants

                                    Versus

State of U.P.                                                   ...Respondent


Date of hearing:     04.01.2023

CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER.
      HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER.

Applicant:                 None.

Respondents:               Mr. Pradeep Misra and Daleep Dhyani,
                           Advocates for UPPCB with Mr. Ankit Singh,
                           Regional Officer-Muzaffarnagar, UPPCB (through
                           VC).

                           Mr. Ankur Khandelwal, Advocate proxy counsel
                           of Mr. Uttkarsh Sharma, Advocate for 14
                           Industrial Units.


     Application is registered based on a Letter Petition received by Email.

                                    ORDER

1. It has come to our notice that in header of the orders dated 21.07.2022 and 21.10.2022 words 'State of A.P.' have been wrongly typed instead of words 'State of U.P.' due to inadvertent typographical error which are ordered to be corrected accordingly and corrections be made in orders dated 21.07.2022 and 21.10.2022 and also in copies of the same uploaded on the website of this Tribunal.

2. In compliance of order dated 21.10.2022 report has been filed by UPPCB vide email dated 02.01.2023 and reply has been filed by the Chief Engineer (Ganga), Irrigation and Water Resources Department, Uttar O.A. No.277/2022 Liyakat Ali & Ors Vs. State of U.P. -2- Pradesh vide email dated 03.01.2023. However, additional replies by the concerned 14 industries and reply by the Uttar Pradesh Ground Water Department have not been filed.

3. Mr. Ankur Khandelwal proxy counsel for Mr. Uttkarsh Sharma, Advocate for the concerned 14 industries seeks adjournment. Written request for adjournment was also made on his behalf on the ground of personal difficulty.

4. Request for adjournment is allowed.

5. Additional reply by the concerned 14 industries and the Uttar Pradesh Ground Water Department be filed within 15 days by email at [email protected] preferably in the form of searchable PDF/OCR Supported PDF and not in the form of Image PDF.

6. List for further consideration on 31.01.2023.

Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM January, 04, 2023 AG