National Green Tribunal
Rupesh Kumar And Ors vs State Of Uttar Pradesh & Ors on 4 February, 2026
Item No. 08 Court No. 2
BEFORE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Original Application No. 646/2025
Rupesh Kumar And Ors Applicants
Versus
State of Uttar Pradesh & Ors. Respondents
Date of hearing: 04.02.2026
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicants: Applicant no. 1-Mr. Rupesh Kumar in person.
Respondents: Mr. Bhanwar Pal Singh Jadon, Ms. Gargi Chaturvedi, Ms. Anjali
Sharma, Ms. Disha Tiwari and Mr. Shivansh Sharma, Advocates for
respondents no. 1 to 5.
Mr. Pradeep Misra and Mr. Daleep Dhyani, Advocates for respondent
no.6.
ORDER
1. Mr. Rupesh Kumar and others had sent letter petition with complaint dated 15.07.2025 which has been treated and registered as O.A. No. 646/2025.
2. The applicants have raised grievances regarding encroachments and raising of illegal constructions on pond situated within the area of Nagar Panchayat, Karnawal, District Meerut.
3. Vide order dated 23.12.2025, notices were ordered to be issued to the respondents requiring them to file their responses. 1
4. In compliance of order dated 02.02.2026 response dated 31.01.2026 has been filed by Regional Officer, UPPCB, Meerut. The relevant part of the response reads as under:-
"4. That an inspection of the pond in question was carried out by the officers UPPCB, Meerut on 22.01.2026.
5. That during inspection of the pond it was found that the plastic waste were floating therein and at the sides of the pond plastic and garbage were lying on the vacant land.
6. That it was further found that no industrial effluent was being discharged in the said pond. However, domestic effluent is found to be discharged into the pond.
It is submitted that the sample of water from the pond was collected and analysed in the laboratory of U.P. Pollution Control Board, Meerut wherein pH 7.56, BOD-18.0 mg/l, COD-960 mg/l, Suspended Solid- 64 mg/l, Dissolve Solid-462 mg/l, Total Solid 526 mg/l were found. Copy of inspection report is being enclosed herewith and marked as Annexure-1.
7. That thereafter the Regional Officer, U.P. Pollution Control Board sent a letter dated 28.01.2026 to the Executive Officer, Nagar Panchayat, Karnawal, Meerut enclosing therewith copy of inspection report dated 22.01.2026 and requested him to take speedy action for protection of the pond. It was further requested to take action as per order dated 06.11.2025 passed by this Hon'ble Tribunal in O.A. No. 929 of 2024; National Green Tribunal Vs. State of U.P. & Ors. Copy of the letter dated 28.01.2026 is being enclosed herewith and marked as Annexure-2."
5. In view of the averments made in the application and submissions made in the response filed by respondent no. 6-UPPCB, we consider presence of Nagar Panchayat, Karnawal through its Executive Officer to be essential for just and proper adjudication of the substantial environmental questions involved in the case. Accordingly, Nagar Panchayat, Karnawal through its Executive Officer is impleaded as respondent no. 7.
6. The Registry is directed to amend memo of parties accordingly and to issue notice to respondent no. 7.
7. Learned counsels appearing for respondents no. 1 to 5 accept notice for respondent no. 7 and seek six weeks' time for filing of their responses. 2
8. Responses by respondents no. 1 to 5 and 7 may be filed within four weeks.
9. Respondents no. 1 to 5 and 7 are directed to comply with the directions given by Hon'ble Supreme Court in Hinch Lal Tiwari Vs. Kamla Devi (2001) 6 SCC 496 and Jagpal Singh Vs. State of Punjab (2011) 11 SCC 396 and directions given by this Tribunal in O.A. No. 325/2015 titled Lt. Col. Sarvadaman Singh Oberoi vs. Union of India and others vide order dated 18.11.2020 and Original Application No. 929/2024, National Green Tribunal vs. State of Uttar Pradesh and others vide order dated 06.11.2025 and also to take remedial steps for removal of solid waste including plastic waste, construction and demolition waste and other municipal waste within one month and to mention action taken by them in compliance of the directions in their responses with all requisite details.
10. List on 06.04.2026 for further orders/proceedings.
11. A copy of this order may be sent to respondents no. 1 to 5 and 7 by email for requisite compliance.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM February 04th, 2026 Original Application No. 646/2025 AB 3