National Green Tribunal
Harender Kumar vs State Of U.P. & Ors on 9 April, 2024
Item No.7 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI.
(Through Physical Hearing with Hybrid V.C. Option)
Original Application No. 31/2024
Harender Kumar ...Applicant
Versus
State of U.P. & Ors. ...Respondents
Date of hearing: 09.04.2024
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER.
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER.
Applicant: None for the Applicant.
Respondents: Mr. Amit Shukla and Mr. Dev Shukla Advocates for
respondent no. 2-UPPCB.
Application is registered based on a letter petition received by email.
ORDER
1. Vide order dated 20.02.2024 notices were ordered to be issued to the respondents and Joint Committee was constituted with direction to verify the factual position and submit its report within two months.
2. Report of the Joint Committee has been filed vide email dated 04.04.2024.
3. As per office report respondents no. 1, 3 and 4 have been duly served but none has appeared for them.
4. Learned Counsel for respondent no. 2 seek time to file reply/response on its behalf.
O.A. No.31/2024 Harender Kumar Vs. State of U.P. & Ors.
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5. Reply/response on behalf of respondent no. 2 be filed within two months by email at [email protected] preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF.
6. However, Office has not made any report regarding service of notice on respondent no. 5. Notice be issued again to respondent no. 5 requiring respondent no. 5 to file reply/response within two months by email at [email protected] preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF.
7. Notice issued to respondent no. 5 be served on Sh. Naveen Tyagi S/o Late Sh. Dhirendra Tyagi, R/o Village Bihuni, Tehsil and District Hapur and Sh. Hari Shankar Shukla through the District Magistrate, Meerut. For this purpose notice issued to respondent no. 5 for service through Sh. Naveen Tyagi and Sh. Hari Shankar Shukla respectively be sent to the District Magistrate, Meerut by email requiring him to get the same served on them and sending his report in this regard.
8. List for further consideration on 10.09.2024.
9. A copy of this order be forwarded to the District Magistrate, Meerut by e-mail for requisite compliance.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM April 09th, 2024 n