National Green Tribunal
Nishikant Jadhav vs State Of Maharastra on 16 March, 2026
Item No.7 (Pune Bench)
BEFORE THE NATIONAL GREEN TRIBUNAL
WESTERN ZONE BENCH, PUNE
[THROUGH PHYSICAL HEARING (WITH HYBRID OPTION)]
I.A. NO.03 OF 2026 (WZ) &
I.A. NO.13 OF 2026 (WZ)
IN
ORIGINAL APPLICATION NO.02 OF 2026 (WZ)
Nishikant Jadhav
.....Applicant
Versus
State of Maharashtra & Ors.
....Respondents
Date of hearing: 16.03.2026
CORAM: HON'BLE MR. JUSTICE DINESH KUMAR SINGH, JUDICIAL MEMBER
HON'BLE DR. SUJIT KUMAR BAJPAYEE, EXPERT MEMBER
Applicant : Mr. Mrinal Sahshi S. Chakravorty, Advocate along-with
Mr. Ramteke Bodhi Sham, Advocate
Respondents : Mr. Aniruddha S. Kulkarni, Advocate for R-1/State of Mah.,
R-8/MPCB & R-9/CPCB
Mr. K. A. Patil, Advocate for R-2-PDKV, Akola
Ms. Mugdha Chandurkar, Advocate for R-5/Forest Deptt.,
Nagpur
Representative of the District Collector for R-6
Mr. Pushkal Mishra, Advocate for R-7/MoEF&CC
Mr. S.K. Mishra, Senior Advocate along-with
Mr. Kabir Jhamb, Advocate for R-10/MIDC & R-11/MMRC Ltd.
ORDER
1. Learned counsel for the applicant has filed service affidavit and states that he has effected service of notice upon all the Respondents. But we do not find the tracking report on record. Therefore, we cannot hold the service of notice to be sufficient upon the Respondents, who have not appeared today. Therefore, we direct him to produce on record the same within two days.
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2. From the side of Respondent No.1- State of Maharashtra, for Respondent No.8- MPCB and for Respondent No.9- CPCB, learned counsel Mr. Aniruddha S. Kulkarni has appeared and seeks two weeks' time to file reply affidavit. We grant him the said time.
3. From the side of Respondent No.2- Dr. Panjabrao Deshmukh Krishi Vidyapeeth (PDKV), Akola, learned counsel Mr. K. A. Patil has appeared and seeks two weeks' time to file reply affidavit. We grant him the said time.
4. None has appeared from the side of Respondent No.3- Nagpur Improvement Trust and Respondent No.4- Nagpur Municipal Corporation.
5. From the side of Respondent No.5- Forest Department, Nagpur, learned counsel Ms. Mugdha Chandurkar has appeared and seeks two weeks' time to file reply affidavit. We grant her the said time.
6. From the side of Respondent No.6- District Collector, Nagpur, representative of the District Collector, Nagpur has appeared and seeks two weeks' time to file reply affidavit. We grant him the said time.
7. From the side of Respondent No.7- MoEF&CC, learned counsel Mr. Pushkal Mishra has appeared and states that he has already filed reply affidavit in this matter and a copy of the same has already been served upon all the other parties. Rejoinder affidavit against the same, if any, may be filed within two weeks.
8. From the side of Respondent No.10- Maharashtra State Infrastructure Development Corporation and for Respondent No.11- Maharashtra Metro Rail Corporation Ltd., learned senior counsel Mr. S.K. Mishra, assisted by learned counsel Mr. Kabir Jhamb, has appeared and seeks four weeks' time to file reply affidavit. But we grant him two weeks' Page 2 of 3 time only for the same looking to the urgency, as interim relief has been sought by learned counsel for the applicant.
9. Learned senior counsel for Respondent Nos.10 & 11 has also apprised us that there is parallel litigation going on before the Hon'ble High Court, wherein orders have been passed. Therefore, this application cannot be allowed to be pursued here by the applicant. We direct him to file all the documentary evidences on record so that we can take into account as to what is the order passed by the Hon'ble High Court.
10. Put up this matter for further consideration on 13.04.2026.
Dinesh Kumar Singh, JM Dr. Sujit Kumar Bajpayee, EM March 16, 2026 I.A. NO.03 OF 2026 (WZ) & I.A. NO.13 OF 2026 (WZ) IN ORIGINAL APPLICATION NO.02 OF 2026 (WZ) P.Kr.
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