Madhya Pradesh High Court
Bharat Kumar Mishra vs Mycem Cement, Damoh. on 18 August, 2017
WP-5660-2010
(BHARAT KUMAR MISHRA Vs MYCEM CEMENT, DAMOH.)
18-08-2017
Shri Sanjay Dwivedi, Deputy Advocate General for the State. Mr. Ashish Shroti, Advocate for the M.P. Pollution Control Board.
The present writ petition relates to a statute as mentioned in Schedule I of the National Green Tribunal Act, 2010. In terms of the Supreme Court judgment in Bhopal Gas Peedith Mahila Udyog Sangathan vs. Union of India reported in (2012) 8 SCC 326, such cases are to be transferred to the National Green Tribunal.
In W.P. No.1219/1998 (PIL) (Nagrik Upbhokta Margdarshak Manch vs. State of Madhya Pradesh and others) vide a detailed order the matter has been transferred to the National Green Tribunal. Therefore, in view of the order passed by the Supreme Court in Bhopal Gas Peedith Mahila Udyog's case and in view of the order passed by this Court in W.P. No.1219/1998 (PIL), the present petition is ordered to be transferred to the National Green Tribunal, Bhopal Bench, Bhopal.
(HEMANT GUPTA) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
S/