National Green Tribunal
Sanjaya Kumar Mishra vs Nabl on 2 May, 2023
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
Item No. 01 Court No. 1
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Original Application No. 314/2023
Sanjaya Kumar Mishra Applicant
Versus
National Accreditation Board for Testing and
Calibration Laboratories Respondent
Date of hearing: 02.05.2023
CORAM: HON'BLE MR. JUSTICE ADARSH KUMAR GOEL, CHAIRPERSON
HON'BLE MR. JUSTICE SUDHIR AGARWAL, JUDICIAL MEMBER
HON'BLE DR. A. SENTHIL VEL, EXPERT MEMBER
Applicant: Sanjaya Kumar Mishra, Applicant in Person
ORDER
1. Grievance in this application is against failure of National Accreditation Board for Testing and Calibration Laboratories (NABL) to withdraw accreditation of M/s FARE LABS Private Limited, Unit-1, Situated at 17/3, DLF Phase-III, Near IFFCO Chowk, MG Road, Gurugram. According to the applicant, the said lab is not giving correct report and complaint was made by the applicant which was closed by the NABL vide letter dated 02.03.2023, Annexure A-9 which is not justified.
2. We have heard the applicant in person and are of the opinion that no interference is called for by the Tribunal as neither the Tribunal is appellate forum against decisions of NABL nor there is any tangible material to show violation of environmental norms. 1
Accordingly, we do not find any ground to entertain the application which stands disposed of without prejudice to any other remedy of the applicant as per law.
Adarsh Kumar Goel, CP Sudhir Agarwal, JM Dr. A. Senthil Vel, EM May 2, 2023 Original Application No. 314/2023 AB 2