National Green Tribunal
Mrs Almitra H Patel vs Union Of India on 28 January, 2016
Author: Swatanter Kumar
Bench: Swatanter Kumar
BEFORE THE NATIONAL GREEN TRIBUNAL,
PRINCIPAL BENCH, NEW DELHI
Original Application No. 199 of 2014
IN THE MATTER OF:
Almitra H. Patel & Anr. Vs. Union of India & Ors.
CORAM : HON'BLE MR. JUSTICE SWATANTER KUMAR, CHAIRPERSON
HON'BLE MR. JUSTICE M.S. NAMBIAR, JUDICIAL MEMBER
HON'BLE MR. JUSTICE SONAM PHINTSO WANGDI, JUDICIAL MEMBER
HON'BLE DR. D. K. AGRAWAL, EXPERT MEMBER
HON'BLE PROF. A. R. YOUSUF, EXPERT MEMBER
Original Application No. 199 of 2014
Present: Applicant : Mr. Devina Sehgal and Mr. Abhishek Roy, Advs.
Respondent No. 1: Mr. Vikas Malhotra and Mr. M.P. Sahay, Advs.
Ms. Puja Kalra, Adv. for North & South MCD. Mr. Mukesh Verma, Adv. for UPPCB & MPPCB Mr. Gaurav Dhingra, Adv. for State of UP & Urban Development Dr. D. Bharthi Reddy, Advs. For State of Uttarakhand Ms. Savitri Pandey and Ms. Azma Parveen, Adv. Mr. Tayenjam Momo Singh, Meg. SPCB Mr. S.S. Shamshery, AAG with Mr. Prateek Yadav, Advs. for State of Rajasthan Mr. Anand Sukumar and Mr. Bhupesh Kumar Pathak, Advs. For Municipal Corpn of Gr. Mumbai Mr. V.K. Shukla, Adv. for State of M.P. Ms. Antima Bazaz and Mr. G.M. Kawoosa, Advs. For State of J&K Mr. Vijay Panjwani, Adv. with Mr. Bhupender Kumar, LA, CPCB Mr. Vijay Panjwani, Adv. with Ms. Madhur Panjwani, CPCB Mr. E.C. Vidyasagar, Ms. Jennifer John, Mr. Subhash Chandra Sagar and Mr. B.K. Gautam, Adv. for BBMP Ms. Sakshi Popli, Adv. for NDMC Mr. K. Enatoli Sema, Adv. for State of Nagaland & Nagaland PCB Mr. Guntur Prabhakar, and Mr. Prashant Mathur, Advs. for the State of Andhra Pradesh Mr. Shuvodeep Roy, Adv. for Assam PCB Ms. Deepika Ghatowar and Ms. Kankana Arandhara, Advs. For State of Assam Mr. Anil Soni and Mr. Naginder Benipal, Advs. for State of Punjab Ms. Richa Kapoor with Mr. Rohit Kaul and Mr. Ashish Negi, Advs. For PPCB Mr. Devraj Ashok, Adv. for State of Karnataka Mr. S. Udaya Kumar Sagar and Ms. Swati Villodi, Advs. for State of Telangana Mr. Pradeep Misra and Mr. Deleep Kr. Dhyani, Advs. for UPPCB Mr. Suryanarayan Singh, Sr. Addl. AG for State of H.P. Mr. D.K. Thakur, Mr. Deepak Jain and Mr. Alok Kumar, Advs. For UT of DD, DNH Mr. Sarthak Chaturvedi, Mr. Rohit Pandey and Mr. D.N. Tripathi, Advs. For Andaman and Nicobar Administration, UT Mr. M. Yogesh Kanna, AOR and Mr. R. Shase, Advs. for State of Tamil Nadu and TNPCB Mr. Balendu Shekhar and Mr. Akshay Abrol, Advs.
Ms. Nupur Kanungo, Adv. with Ms. Hemantika Wahi, Advs. for State of Gujarat - Environment Dept, Urban Development Dept Mr. A.K. Panda, Sr. Adv. and Mr. M. Paikaray, Adv., Advs. for State of Odisha and Orisha PCB Mr. Biraja Mahapatra, Adv. with Mr. Dinesh Jindal, LO, DPCC Ms. Yogmaya Agnihotri, Adv. for state of Chhatisgarh & for CECB Mr. Jogy Scaria, Mr. Robin Jacob and Mrs. Beena Victor, Advs. for State of Kerala & KSPCB.
Mr. Atmaram, N. S. Nadkarni, AG, State of Goa, Mr. S. S. Rebelo, Mr. Dattaprasad Lawande, Ms. Purna Bhanoari, Mr. Anshuman Srivastava and Ms. Nikita Nadkarni, Advs.
Mr. Shibani Ghosh Chowdhury, Adv. for State of Maharashtra, Department of Urban Development.
Mr. Jayesh Gaurav, Adv. for JSPCB Ms. Priyanka Sinha, Adv. for State of Jharkhand Mr. Anil Grover, AAG with Mr. Rahul Khurana, Adv. for Haryana Sate PCB Ms. Sapam Biswajit, Ms. Kalyani and Mr. S. Vijayanand Sharma, Advs. for State of Manipur and Manipur PCB Ms. Aruna Mathur and Mr. Avneesh Arputham and Mr. Anuradha Arputham, Adv. for State of Sikkim Mr. Amit Agrawal, Adv. for West Bengal PCB Ms. Astta Basu, Adv. for West Bengal PCB Mr. Gopal Singh, AOR and Ms. Varsha Poddar, Advs. for State of Tripura Mr. Arun Bhardwaj, AAG with Ms. Gunjan Bansal, Advs. for State of Haryana, ULB Dr. Abhishek Atrey and Mr. Sumit Rajora, Advs. for UT Lakshadweep.
Mr. Rudreshwar Singh and Mr. Gautam Singh, Advs. For State of Bihar and Bihar SPCB Date and Orders of the Tribunal Remarks Item No. 20 The Central Pollution Control Board should file the January 28, 2016 compilation positively within one week from today.
ss Respondents who have not filed their replies should file their replies within one week with advance copy to all the Learned Counsel appearing in this case. Rejoinder thereto, if any, be filed within one week thereafter.
Respondents are granted one week time to file their replies by way of last opportunity. The Respondents who will not file their replies within one week, will lose their right to file replies. Rejoinder thereto, if any, be filed within one week thereafter.
List this matter on 18th February, 2016.
The Central Pollution Control Board to file their Annual Report within two weeks from today.
..........................................,CP (Swatanter Kumar) ..........................................,JM (M.S. Nambiar) ..........................................,JM (Sonam Phintso Wangdi) ..........................................,EM (Dr. D.K. Agrawal) ..........................................,EM (Prof. A.R. Yousuf)