National Green Tribunal
Rajkumar vs State Of U.P on 27 April, 2023
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
Item No. 07 Court No. 1
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Original Application No. 226/2023
Raj Kumar Applicant
Versus
State of U.P. Respondent
Date of hearing: 27.04.2023
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
Application is registered based on a complaint received by post
ORDER
1. Grievance in this application is against illegal mining in village Danda, District Hamirpur, UP in collusion with Sarpanch of Pathreta, Jalon, Mining Officer Ranbir Singh, SDM, Kalpi, Patwari, Pathreta and Nikhil Jain, KHND, Abudancet Oujdurs. Poklan machinery is being used.
Hari Kishan S/o Radhey Dwedi and Shyam S/o Ramavtar Dwedi of village Bhedi Danda, Hamirpur and Kamlesh Kumar S/o Sevaram r/o of Pathreta, Jalon have threatened those who oppose illegal mining.
2. In view of the above allegation, we direct the District Magistrate, Hamirpur and State PCB to look into the matter and take remedial action, following due process of law.
The application is disposed of.
1A copy of this order, along with complaint, be sent to the District Magistrate, Hamirpur, UP and UP State PCB by e-mail for compliance.
Adarsh Kumar Goel, CP Sudhir Agarwal, JM Dr. A. Senthil Vel, EM April 27, 2023 Original Application No. 226/2023 A 2