Supreme Court - Daily Orders
M/S Diamond Stone Crushers vs Union Territory Of Jammu And Kashmir on 20 May, 2022
Bench: D.Y. Chandrachud, Pamidighantam Sri Narasimha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No 4090 of 2022
M/s Diamond Stone Crushers & Anr .... Appellant(s)
Versus
Union Territory of Jammu and Kashmir & Ors ....Respondent(s)
ORDER
1 The grievance of the appellants is that the impugned order of the National Green Tribunal1 dated 12 April 2022 issuing an ad interim direction that the stone crushers shall not be permitted to operate in the absence of requisite pollution prevention and control systems was passed without hearing the appellants.
2 The appellants would be at liberty to move the NGT for modification of the impugned order since no notice was issued before the impugned order was passed. We would expect the NGT to hear the appellants on the application for modification of the interim order on such grounds as are permissible in law.
3 The appeal is accordingly disposed of.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2022.05.23 16:58:18 IST Reason:1 “NGT” 2 4 Pending application, if any, stands disposed of.
…..…..…....…........……………….…........J. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [Pamidighantam Sri Narasimha] New Delhi;
May 20, 2022
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3
ITEM NO.29 COURT NO.4 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s).4090/2022
M/S DIAMOND STONE CRUSHERS & ANR. Appellant(s)
VERSUS
UNION TERRITORY OF JAMMU AND KASHMIR & ORS. Respondent(s)
(WITH IA No.75683/2022-GRANT OF INTERIM RELIEF and IA No.75681/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.75682/2022-EXEMPTION FROM FILING O.T.) Date : 20-05-2022 This appeal was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA For Appellant(s) Dr. Surender Singh Hooda, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R 1 The appeal is disposed of in terms of the signed order.
2 Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (ANJU KAPOOR)
DEPUTY REGISTRAR COURT MASTER
(Signed order is placed on the file)