National Green Tribunal
Naveen Kumar vs State Of Uttar Pradesh on 4 July, 2023
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
Item No. 02 Court No. 1
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Original Application No. 440/2023
(I.A. No. 610/2023)
Naveen Kumar Applicant
Versus
State of Uttar Pradesh & Ors. Respondent(s)
Date of hearing: 04.07.2023
CORAM: HON'BLE MR. JUSTICE ADARSH KUMAR GOEL, CHAIRPERSON
HON'BLE MR. JUSTICE SUDHIR AGARWAL, JUDICIAL MEMBER
HON'BLE DR. A. SENTHIL VEL, EXPERT MEMBER
Applicant: Mr. Akash Vashishtha, Advocate
ORDER
1. Grievance in this application is against violation of EC conditions in undertaking sand mining by Respondent No. 11, Vipin Kumar Saxena at Gata No. 1419 Kha Khand No. - 01, in village Dhamnaud, Tehsil Garautha, in Jhansi district of Uttar Pradesh. According to the applicant, Dhasan river is tributary of Yamuna and is supplying water to Bundelkhand region in UP. River is affected by illegal mining. SEIAA granted EC for mining in question on 18.11.2022 for five years subject to certain conditions which are not being observed.
2. We have heard learned Counsel for the applicant.
3. There is no challenge to the EC by way of Appeal and limitation for filing appeal has since expired. It is also not the case of the applicant that any specific EC condition has been violated nor any material in support of such allegation is reproduced. Allegations are hypothetical and general. 1
4. We thus, do not find any ground to entertain the application which stands disposed of accordingly.
I.A. No. 610/2023 will also stand disposed of.
Adarsh Kumar Goel, CP Sudhir Agarwal, JM Dr. A. Senthil Vel, EM July 04, 2023 Original Application No. 440/2023 (I.A. No. 610/2023) SN 2