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National Green Tribunal

Gauri Maulekhi vs Government Of Jammu And Kashmir on 22 March, 2017

                     BEFORE THE NATIONAL GREEN TRIBUNAL,
                         PRINCIPAL BENCH, NEW DELHI

                        Original Application No. 473 of 2015
            (M.A. No. 10/2016, M.A. No. 295/2017 & M.A. No. 296/2017)


IN THE MATTER OF:-

                       Gauri Maulekhi Vs. State of J & K &Ors.

CORAM :        HON'BLE DR. JUSTICE JAWAD RAHIM, JUDICIAL MEMBER
               HON'BLE MR. JUSTICE RAGHUVENDRA S. RATHORE, JUDICIAL MEMBER
               HON'BLE MR. RANJAN CHATTERJEE, EXPERT MEMBER


Present:       Applicant:              Mr. Udai Rathore, Ms. Mehak Jaggi and Mr.
                                       Aditya Singla, Advs.
                                       Mr. Sanjay R. Hegde, Sr. Adv. , Mr. Anupam
                                       Raina, Mr. Sunando Raha , Advs. in M.A.
              Respondent No. 3 :       Ms. Renu Gupta, Adv. and Mr. Piyush, Addn.

CEO Ms. Sakshi Popli, Adv. for Ministry of Environment, Forest and Climate Change Mr. G.M. Kawoosa, Adv.& Ms. Mazag Andrabi, Adv., with Mr. D.C. Resai and Mr. Ravinder Kumar, Adv.

M. B.V. Niren, Adv.

Date and Orders of the Tribunal Remarks Item No. 11 M.A. No. 295 of 2017 March 22, Heard the M.A. No. 295 of 2017. 2017

The Applicant seeks to implead in this proceedings as an intervener/respondent. The application is not opposed by the Applicant and the other respondents in the Original Application No. 473 of 2015.

Considering the circumstances explained, we allow application and prayer to participate as intervener. Amended memo of cause title accordingly be amended.

With the above directions M.A. No. 295 of 2017 stands disposed of.

M.A. No. 296 of 2017

By this application the Applicant is now permitted to participate as an intervener has sought certain direction. The Applicant and the respondents concerned may file reply to the application by the next date of hearing.

The Learned Counsel appearing for Jammu & Kashmir and the Shrine Board submit that they have filed the report as called by the Tribunal.

List it for consideration of report and submissions made on behalf of Shrine Board on 27th April, 2017.

..........................................,JM (Dr. Jawad Rahim) ..........................................,JM (Raghuvendra S. Rathore) ..........................................,EM (Ranjan Chatterjee)