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National Green Tribunal

M C Mehta vs Union Of India on 25 April, 2016

                  BEFORE THE NATIONAL GREEN TRIBUNAL,
                      PRINCIPAL BENCH, NEW DELHI


                    Original Application No. 200/2014
   (M.A. No. 94 of 2016, M.A. No. 205 of 2016 & M.A. No. 224 of 2016)
                          (C.W.P. No. 3727/1985)
                                    And
                   Original Application No. 501 of 2014
                           (M.A. No. 404 of 2015)
                                    And
                   Original Application No. 146 of 2015


IN THE MATTER OF : -

                  M.C. MEHTA VS. UNION OF INDIA & Ors.
                                   And
                Anil Kumar Singhal Vs. Union of India & Ors.
                                   And
          Society for Protection of Environment & Biodiversity & Anr.
                                       Vs.
                              Union of India & Ors.

CORAM :     HON'BLE   MR. JUSTICE U.D. SALVI, JUDICIAL MEMBER
            HON'BLE   MR. JUSTICE RAGHUVENDRA S. RATHORE, JUDICIAL MEMBER
            HON'BLE   PROF. DR. R. NAGENDRAN, EXPERT MEMBER
            HON'BLE    DR. D. K. AGRAWAL, EXPERT MEMBER
            HON'BLE   MR. RANJAN CHATTERJEE, EXPERT MEMBER

Original Application No. 200/2014
(M.A. No. 94 of 2016, M.A. No. 205 of 2016,
M.A. No. 206 of 2016 & M.A. No. 224 of 2016)

Present Applicant:             Mr. M.C. Mehta, Adv.
                               Mr. Kapil Dua, Adv. for Indian Chemcial Council
                               Mr. Sanjay Upadhyay and Mr. Salik Shafique,
                               Advs. M.A. No. 206/2016. M/s. Jubilant Life
                               Sciences, Gajrola
          Respondent No. 1 :   Ms. Panchajanya Batra Singh, Adv. for MoEF & CC

Respondent No. 5 : Ms. Savitri Pandey, Adv. for State of UP. Respondent No. 6: Mr. Pradeep Misra and Mr. Daleep Kumar Dhyani, Adv. for UPPCB Mr. Raj Kumar, Advs. with Mr. Bhupender Kumar for CPCB Mr. Mukesh Verma, Adv. for UPCB Mr. Amit Anand Tiwari, Mr. Vivek Singh and Mr. Vinayak Gupta, Advs. for State of Uttarakhand Mr. Ardhendumauli K. Prasad, Adv. and Mr. Panshul Chandra, Adv. for MoWR Mr. I.K. Kapila, Adv. for Uttar Pradesh Jal Nigam Mr. I.K. Kapila, Adv. for Uttrakhand Pay jal Nigam Mr. Sarvesh Kumar, Se Ms. Priyanka Sinha and Ms. Anu Tyagi, Advs. For State of Jharkhand Mr. Atul Batra and Mr. Kundan Kumar, Adv. for Mother Dairy Pilakhuwa Mr. Jayesh Gaurav, Adv. for JSPCB Mr. Rudreshwar Singh Gautam singh, Bihar SPCB Ms. Neelam Rathore and Mr. Anshuman, Adv. for Association of Textile Processors and Uttar Pradesh Dyes and Bleachers Association (Micro and Small) and MLA Group Ms. Antima Bazaz. Adv. for AIDA UPSMA 1 Mr. Rajul K. Shrivastava for MPPCB Mr. Suraj Prakash Singh, Adv. for Notice and UPSMA Ms. Yogmaya Agnihotri, Adv., for CECB Mr. B.V. Niren, Adv. for CGWA Mr. Ajay Kumar Mishra, Sr. Adv. with Mr. Kumar Anurag Singh for Sugar Mills, UP Original Application No. 501 of 2014 Present Applicant:

Respondent No. 1 :
Respondent No. 2,6,7,10 & 11 : Ms. Savitri Pandey, Adv. for State of UP.
Respondent No. 3,4 & 8: Mr. Pradeep Misra and Mr. Daleep Kumar Dhyani, Adv. for UPPCB Respondent No. 5 : Ms. Sushma Singh, Adv.
Mr. Raj Kumar, Adv. with Mr. Bhupender Kumar, LA, CPCB Mr. B.V. Niren, Adv. for CGWA Mr. Amit Anand Tiwari and Mr. Vinayak Gupta, Advs. for State of Uttarakhand. Mr. Mukesh Verma, Adv. for UPCB Mr. I.K. Kapila, Adv. and Mr. Sarvesh Kumar, SE for Uttar Pradesh Jal Nigam Original Application No. 146 of 2015 Present Applicant: Mr. Meera Gopal and Mr. Mehat Rastogi, Advs.
Respondent No. 1 Mr. Vikas Malhotra and Mr. M.P. Sahay, Advs. for MoEF Respondent No. 2: Mr. Pradeep Misra and Mr. Daleep Kumar Dhyani, Adv. for UPPCB Respondent No. 3: Mr. Raj Kumar, Adv. with Mr. Bhupender Kumar, LA, for CPCB Respondent No. 3: Ms. Savitri Pandey, Adv. for State of UP. Respondent No. 5 : Mr. Sudhir Kulshreshtha and Ms. Sushma Singh, Advs.
Respondent No. 8 : Mr. Mukesh Verma, Adv.
Mr. B.V. Niren, Adv. for CGWA Date and Orders of the Tribunal Remarks Item Nos.
01 to 03 Our attention has been invited to the disposal of April 25, M.A. No. 206 of 2016, whereby certain representations 2016 ss and suggestions in respect of directions given as regards to Zero Liquid Discharge units were to be considered by the CPCB. None appeared for CPCB. CPCB may respond to these representations and make requisite statement before us.

List these cases on 04th May, 2016 along with all 2 those cases which are connected with this case.

At this stage the Learned Counsel appearing for CPCB submits that all representations made in this context have been disposed of.

..........................................,JM (U.D. Salvi) ..........................................,JM (Raghuvendra S. Rathore) ..........................................,EM (Prof. Dr. R. Nagendran) ..........................................,EM (Dr. D. K. Agrawal) ..........................................,EM (Ranjan Chatterjee) 3