National Green Tribunal
Anupam Raghav vs Union Of India on 4 November, 2015
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Original Application No. 117 of 2014
&
Original Application No. 499 of 2014
&
Original Application No.102 of 2014
(M.A. NO. 686/2014, , 858/2014,
872/2014, , 42/2015, 287/2015, & 694/2015)
Shantanu Sharma Vs Union of India & Ors.
&
Anupam Raghav & Anr. Vs. U.O.I. & Ors.
&
Sandplast (India) Ltd. & Ors. Vs. MoEF & Ors
CORAM: HON'BLE MR. JUSTICE U.D. SALVI, JUDICIAL MEMBER
HON'BLE MR. RANJAN CHATTERJEE, EXPERT MEMBER
Original Application No. 499 of 2014
Present: Applicant : Appearance not marked
Respondent No. 1: Mr. Vikas Malhotra Adv.
Respondent Nos. 2 to 5: Ms. Savitri Pandey and Ms. Azma Parveen, Advs. Respondent Nos. 6 to 9: Mr. Pradeep Misra and Mr. Daleep Kr. Dhyani, Advs. Respondent Nos.2-5,10-11: Ms. Savitri Pandey and Ms. Azma Parveen, Advs. State of Meghalaya : Mr. Upendra Mishra, Adv., Ms. Aparajita, adv.
RSPCB :Mr. Lokendra Singh, Adv.
Andaman & Nicobar Island : Mr. Sarthak Chaturvedi, Mr. Rohit, Advs. State of Mizoram& Mizoram PCB :Mr. Ravikant, Mr. Pragyan, Mr. Pulkit, Advs. Puducherry : Mr. abhimanyu, Ms. Preety, advs.
Original Application No.102 of 2014 Present: Applicant: Mr. Tasneem Ahmadi, Mr. Pramod Kumar, Advs.
Respondent No. 1 Mr. Vikas Malhotra , Mr. M.P. Sahay Adv. Respondent No. 2 & 115 Mr. Neeraj K. Gupta, Adv. Respondent Nos. 3,22,41, 61,83,103,115, 125 Mr. Devashish Bharuka, Ms. Anu Tyagi, , Advs.
Respondent No. 3 Mr. B.V. Niren, Adv.
Respondent No. 5 & 131 Mr. Bharat Sanghal, Adv. and Ms. Srijan Advs. Respondent No.4,12 & 128 Mr. Sandeep Mahapatra, Advocate RSPCB :Mr. Lokendra Singh, Adv.
State of Mizoram :,Mr. Ravi KANT, Mr. Pragyan Sharma, Advs. Respondent No. 17,36,56,78 & 98 Mr. Atul Jha, Adv. Respondent No. 63 : Mr. Mukesh Verma, Adv Respondent No. 120 Mr. Rajiv Bansal with Mr. Kush Sharma, SPCB orisha : Mr. A.K. Pandey, Mr. M. Paikaray, ADVS. State of Arunachal Pradesh : Mr. Anil, Mr. Sayam Saxena, ADVS. Respondent No.30,50,70,92&112: Mr. Raman Yadav,Adv., Mr. Dalsher Singy, Adv.
State of Tamil Nadu : Mr. yogesh, Mr. Jayanat, Advs. Respondent No. 113 Mr. Amit Agrawal, Adv. Respondent No. 11 : Mr. Balendu Shekar, Mr. akshy Adv. for EDMC , Akshay Abrol, Advs.
Respondent No. 106 : Mr. Ravin Dubey, Adv. CPCB : Mr. Pradeep Mishra, Mr. Dalep Kr.. Advs. Sikkim : Mr. Arun, Mr. Avneesh, Ms. Anuradha, Advs.
DPCC : Mr. Birga, Mr. Dinesh, Advs.
Respondent No. 30,50,92,112 Mr. Raman Yadav and Mr. Dalsher Singh, Advs. Andaman and Nicobar : Mr. SARTHAK Chaturvedi, Mr. ROHIT, Advs. State of Manipur :Mr. SApam Biswajit, Mr. Savijayanand, Ms. kalyani Advs.
State of Bihar :Mr. Rudreshwar, Mr. GAUTAM, Ms. Divya, Advs.
1West Bengal :Mr. Asshanayar basu,Mr. amit Adv.
JSPCB :Mr. Jayesh Gaurav, Adv.
Assam :Ms. Deepika, Ms. Kankana, Advs.
Meghalaya :Mr.Upendra Mishra, Mr. aparajit ADV.
Adv.
Respondent No. 63,UPCBS,MPCB: Mr. Mukesh Verma, adv. Respondent No. NDMC: Ms. Sakshi, Advs.
Respondent No. 118 & NDMC: Ms. Sakshi, , Advs.
PCB Assam :Mr. Shuvodeep Roy, Adv.
Respondent No.24,43&105 :Mr. Pankaj, Mr. ajit, ADVS. Respondent No. 109 :Mr. Jayant k. Sud, Mr. pranshu, Advs.
CECB :Ms. Yogimaya, Adv.
APPCB&TSPCB :Mr. N. Sai Vinod
Respondent No. 116 :Shi.Krishan, Sr. Adv., Mr. Santosh, Adv.
Telangana SPCB :Mr. palwai venkat reddy. Mr. prashant, Advs.
Respondent No. 130 :Mr. Ajit, Ms. Shruti, ADVS.
Respondent(Applicant)
(M.A. NO. 42/2015, O.A. 102/2014) : saket, Mr. Juniad, Mr. navneet, Advs.
Karnataka :Mr. Devraj Ashok, Adv.
Meghalya SPCB : Mr. Tayenjam, Adv.
State of Goa: Mr.. atmaram, Mr. purnabhandari, Mr. S.S. Rebello, Ms.
DEbarshi, Mr. Anshuman, , Advs.
Gujarat : Ms. vinakshi, Ms. Hemantika, ADVS.
Respondent No. 132 :, Mr. Anand, , Advs.
Respondent No. 74 :Mr. Abhishek pruthi
HPPCB : Mr. D.K. Thakur, Adv.
Nagaland&Nagaland PCB :Mr. K. Entoli Semag, Mr. Amit, Advs.
Rajasthan : Mr. Ajay, adv.
DJB : Mr. suresh, adv.
TSGENCO : Mr.abhinav rao, Adv.
Respondent no. 38 : Ms. Ranjana, Mr. namit, Ms. Sonakshi, advs.
MPPCB : Mr. rajul, ms. Sucheta, Adv.
M.P. : Mr. V.k. Shukla, Adv.
UPPCB : Mr. Pradeep Mishra, Mr. Daleep Dhyani, Advs.
Respondent no. 95 : Mr. Guntur, Mr. Guntur pramod kumar, Mr. prashant,
advs.
Puducherry : Mr. abhimanyu, Ms. Preety, advs.
State of W.B. : Mr. bikar, Mr. amit, advs.
: Mr. shubham, Adv.
HSPCB : Mr. anil, Mr. rahul, advs.
Original Application No. 117/2014
Applicant : Mr. neeraj Mr. vardhman, advs.
Respondent no. 1 : Mr. vikas, Mr. M.P. Shay, Advs.
RSPCB : Mr. Lokendra Singh, Adv.
RBI : Mr. K.S. Parihar, Mr. H.S. Parihar, ADVS.
Puduchery : Mr. Abhimanyu, Ms. Preety Makker, Advs.
PCB : Mr. Shuvodeep Roy, Adv.
Andaman & Nicobar :Mr. G. Indira, Mr. sumit Adv.
Respondent No. 24&36 : Mr. Mukesh Verma, Advs.
Respondent No. 16 & 45 : Mr. Anil Grover, Mr. Rahul Khurana, Advs.
M.P. : Mr. V.k. Shukla, Adv.
Respondent No. 65 : Ms. Savitri Pandey, Ms. Azma Parveen, Advs.
Tamil Nadu : Mr. M. Yogesh, Ms. Jayanti Patel, ADVS.
UPPCB : Mr. Pradeep Mishra, Mr. Daleep Dhyani, Advs.
Sikkim : Mr. Arun Mathur, Mr. Avneesh, Ms. Anuradha, Advs.
Nagaland&Nagaland PCB :Mr. K. Entoli Semag, Mr. Amit, Advs.
Meghalaya SPCB : Mr. Tayenjam, Adv.
Lakshwadeep : Dr. Abhishek, Mr. Sumit, ADVS.
Bihar & BSPCB : Mr. Rudreshwar, Mr. GAUTAM, Ms. Divya, Avs.
West Bengal : Mr. Bikan, Mr. Amit Aggarwal, Advs.
JSPCB : Mr. Jayesh Caurav, Adv.
Meghalaya : Mr. Upendra MIshra, Ms aparajit Adv.
2
Karnataka : Mr. DEVRAJ, Advs.
Manipur : Ms. Sapam, Ms. Kalyani, Mr. S. Vijayanand, Advs.
Goa SPCB : Mr. A.N.S Nadkarant, AG., Mr. purna bhandari , Adv.,
Ms. Debarshi, Adv., Mr. S.S. Rebello, Adv.,., Mr. Anshuman, Adv.
Tripura : Mr. Gopal, Ms. Varsha, Advs.
Gujrat : Ms. vinakshi, Ms. Hemantika, ADVS.
HPPCB : Mr. D.K. Thakur, Adv.
Arunachal Pradesh : Mr. Anil, Advs.
HP : Mr. Suryanarayan, Sr. Adv General.
Respondent no. 3 : Mr. Purva, Ms. Sonia, Advs.
SPCB orisha : Mr. A.K. Pandey, Mr. M. Paikaray, ADVS.
MPPCB : Mr. Rajul, Ms. Sucheta, Adv.
Andaman and Nicobar : Mr. Sarthak Chaturvedi, Mr. Rohit, Advs.
DPCC : Mr. Birga, Mr. Dinesh, Advs.
Date and Orders of the Tribunal
Remarks
Item No.
7to9
November 4, Original Application No.102 of 2014:
2015
In this case, the Respondent Nos. 128 to 132 have filed their replies. Notices were issued to all the State Pollution Control Boards and Pollution Control Committees of the Union Territories vide order dated 20.08.2015. Service of notice is complete. We are informed that only Mizoram State Pollution Control Board, Rajasthan State Pollution Control Board, DPCC, Andaman & Nicobar Pollution Control Committee, Sikkim State Pollution Control Board, Chandigarh Pollution Control Committee, Punjab Pollution Control Board have filed their replies. The Learned Counsels appearing on behalf of the Tamil Nadu State Pollution Control Board as well as the Manipur State Pollution Control Board submit that the reply to the Original Application No. 117 of 2014 is adopted as a reply in a present application. It appears that others have not filed any reply. Those State Pollution Control Boards and State Pollution Control Committees who have not filed their replies or not adopted their replies in the 3 sister proceedings as a reply to the present application, the Member Secretaries of such State Pollution Control Boards and Committees shall remain present before us on the next date to explain their stand before us in respect of the present application. If the Member Secretaries of State Pollution Control Board and Committees are not present before us we will be constrained to take coercive measures for seeking their presence before us on the next date. Liberty granted to the State Pollution Control Boards and Committees to file their replies if not filed earlier. Copies of the replies shall be furnished to the Learned Counsel appearing for the Applicant in O. A. No. 102 of 2014. Copies of these orders shall be furnished to the Residential Commissioner of the respective States/Union Territories by the Applicant. Copies of the adopted replies shall be placed on record in respective proceedings. State Pollution Control Board and Committees to whom the notices were issued shall be arrayed as party Respondents in O. A. NO. 102 of 2014. Amended memo of parties be placed on record accordingly.
List this matter on 04th December, 2015.
..........................................,JM (U.D. Salvi) ..........................................,EM (Ranjan Chatterjee) 4