National Green Tribunal
Meera Shukla vs Municipal Corporation Gorakhpur on 6 July, 2016
Author: Swatanter Kumar
Bench: Swatanter Kumar
BEFORE THE NATIONAL GREEN TRIBUNAL,
PRINCIPAL BENCH, NEW DELHI
Original Application No. 116 of 2014
(M.A. No. 1054 of 2015)
Meera Shukla Vs. Municipal Corporation, Gorakhpur & Ors.
CORAM : HON'BLE MR. JUSTICE SWATANTER KUMAR, CHAIRPERSON
HON'BLE MR. JUSTICE RAGHUVENDRA S. RATHORE, JUDICIAL MEMBER
HON'BLE MR. BIKRAM SINGH SAJWAN, EXPERT MEMBER
Present: Applicant: : Mr. Rahul Shukla, Adv.
Respondent No. 1 : Ms. Alpana Pandey, Adv.
Respondent No. 2 : Ms. Pragati Neekhra, Adv for Gorakhpur Development Authority, Advs.
Respondent No. 4 : Mr. Abhishek Yadav, Adv. Respondent No. 5 : Mr. Pradeep Mishra and Mr. Daleep Kr. Dhyani, Advs.
Respondent No. 6 : Mr. Gaurav Dhingra, Adv. for Urban Dev. Dep., UP Respondent No. : Mr. Raj Kumar, Adv. with Mr. Bhupender Kumar, LA, CPCB Respondent No. 8 : Mr. B. V. Niren, Adv. for CGWA and MoWR.
Mr. I.K. Kapila, Adv. for UP Jal Nigam.
Date and Orders of the Tribunal
Remarks
Item No.
22 The CEO, Gorakhpur Industrial Development
July 06, Authority is present before the Tribunal. He is directed to
2016
file personal affidavit giving complete and comprehensive ss details of the industries which are located and operating under the industrial estate.
We are informed that some of the units have been asked to become Zero Liquid Discharge (ZLD) unit. The CEO will make submission if it is at all possible for such units to become ZLD, keeping in view the economical factors; production activity and practical analysis of the sector.
List this matter on 17th August, 2016.
..........................................,CP (Swatanter Kumar) ..........................................,JM (Raghuvendra S. Rathore) Item No. 22 July 06, ..........................................,EM 2016 (Bikram Singh Sajwan)