National Green Tribunal
Mandakini Badh Prabhavit Samiti vs L&T Uttaranchal Hydropower Ltd on 9 August, 2018
BEFORE THE NATIONAL GREEN TRIBUNAL,
PRINCIPAL BENCH, NEW DELHI
Original Application No. 485/2017
(M. A. No. 952/2017)
Mandakini Badh Prabhavit Samiti Vs. L & T Uttaranchal Hydropower
Ltd.
CORAM:
HON'BLE DR. JUSTICE JAWAD RAHIM, JUDICIAL MEMBER
HON'BLE DR. NAGIN NANDA, EXPERT MEMBER
Present: Applicant Mr. Parul Gupta Adv.
Respondent No. 2 Mr. Rahul Verma, AAG with Mr. Jaswant Singh, Adv
MoEF Mr. Divya Prakash Pande & Ms. Bhawana Pande, Advs Date and Orders of the Tribunal Remarks Item No. 01 August 09, Through this application the applicant seek relief 2017 for grant of environmental compensation under the hb provision Section 15 of the NGT Act from the Respondent No. 1 on the plea that the incident of flood resulting in disaster on 16-17, June 2013 was consequent of project undertaken by the Respondent No. 1 while it was establishing Singoli-Bhatwari Hydro project in Uttarakhand.
However, the applicant has sought dispensation of payment of court fee through M.A. No. 952/2017. As till now no court fee as notified has been paid.
Applicant may seek appropriate relief under the relevant provisions. With this liberty M.A. No. 952/2017 is disposed of.
On filing of such application, the same be placed before the Bench for further orders.
Put up the matter is such application is moved.
..........................................JM (Dr. Jawad Rahim) ..........................................,EM ( Dr. Nagin Nanda)