National Green Tribunal
Pankaj Prasad vs Uttar Pradesh Pollution Control Board on 24 February, 2026
Item No. 23 Court No. 1
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Original Application No. 633/2025
Pankaj Prasad Applicant
Versus
Uttar Pradesh Pollution Control Board & Ors. Respondent(s)
Date of hearing: 24.02.2026
CORAM: HON'BLE MR. JUSTICE PRAKASH SHRIVASTAVA, CHAIRPERSON
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicants: None Present
Respondents: Mr. Bhanwar Pal Singh Jadon & Mr. Shivansh Sharma, Adv. for UPPCB
Mr. Atif Suhrawardy, Adv. for CPCB (Through VC)
Ms. Priyanka Swami, Adv. for R - 3 (Through VC)
Mr. Ajeet Kumar, Adv. for R - 6 (Through VC)
ORDER
1. Learned Counsel appearing for the Respondent No. 5 - SEIAA, UP submits that the reply has been filed yesterday. Office to examine and place it on record.
2. Learned Counsel appearing for Respondent No. 4 - CPCB and Respondent No. 6 - Project Proponent seek four weeks' time to file the reply.
3. Learned Counsel for the Applicant has submitted that the Tribunal by the order dated 12.12.2025 had directed the Respondent No. 3 to ensure that the Respondent No. 6 did not cover the stream/drain in question in violation of the order of the Tribunal in the case of Shri Hazi Arif vs. State of UP and Ors. He submits that the above order of the Tribunal has been violated by the Respondents No. 3 and 6.
4. The reply affidavit dated 23.02.2026 has been filed by the Respondent No. 1 - UPPCB which supports the plea of the Applicant that with a RCC hume pipe 1800 mm diameter the stretch of 180 meters of the 1 drain has been covered. Hence, the Respondents No. 3 and 6 are directed to respond to the Applicant's plea about violation of the order of the Tribunal within four weeks.
5. List on 14.05.2026.
Prakash Shrivastava, CP Dr. Afroz Ahmad, EM February 24, 2026 Original Application No. 633/2025 dv 2