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National Green Tribunal

Durga Prasad Yadav vs State Of Uttar Pradesh & Ors on 1 November, 2023

Item No. 04                                                    Court No. 1

              BEFORE THE NATIONAL GREEN TRIBUNAL
                  PRINCIPAL BENCH, NEW DELHI.

              (Through Physical Hearing with Hybrid VC Option)


                    Original Application No. 584/2022


Durga Prasad Yadav & Ors.                                      Applicant(s)

                                  Versus

State of Uttar Pradesh & Ors.                                Respondent(s)


Date of hearing:   01.11.2023


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

Applicant:         None for the applicant.

Respondent:        Mr. Pradeep Misra Adv. for UPPCB. (through VC)
                   Ms. Kanika Agnihotri, Mr. Gandharv Garg, Mr. Sachin
                   Sharma and Mr. A. A. Arun Advocates for respondent
                   no. 5-Project Proponent.

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

                                 ORDER

1. Mr. Jitendra Kumar Kushwaha, A.D.M. (L/O) has filed report on behalf of District Magistrate, Ayodhya.

2. No report has been filed by the project Proponent on the points mentioned in the order dated 24.07.2023.

3. Learned Counsel for the Project Proponent seeks time for filing of report on the points mentioned in the above said order.

4. Report on the points mentioned in the order dated 24.07.2023 be filed by the Project Proponent within one month by e-mail at judicial- O.A No. 584/2022 Durga Prasad Yadav & Ors. Vs. State of Uttar Pradesh & Ors. 2 [email protected] preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF.

5. List the matter on 18.12.2023

6. In view of the facts and circumstance of the case, we consider personal appearance of officer duly authorised by the Principal Secretary, Civil Aviation Department, Lucknow, Government of Uttar Pradesh and the District Magistrate, Ayodhya and the concerned Regional Officer, UPPCB physically or through VC on the next date of hearing to be essential for producing the relevant record and assisting this Tribunal in just and proper adjudication of the questions involved in the case. Accordingly they are directed to remain present before this Tribunal on that date with the relevant record.

7. A copy of this order be sent to the Principal Secretary, Civil Aviation Department, Lucknow, Government of Uttar Pradesh, the District Magistrate, Ayodhya and the concerned Regional Officer, UPPCB by email for requisite compliance Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM November 01st, 2023 AG