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[Cites 1, Cited by 2]

Madras High Court

Meenava Thanthai K.R.Selvaraj vs National Green Tribunal on 18 March, 2022

Author: M.N.Bhandari

Bench: Munishwar Nath Bhandari, D.Bharatha Chakravarthy

                                                                          W.P.No.15112 of 2021



                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED:   18.03.2022

                                                      CORAM :

                        THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
                                                          AND
                                  THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
                                                W.P.No.15112 of 2021
                                        and W.M.P.Nos.16009 and 16011 of 2021


                     Meenava Thanthai K.R.Selvaraj
                      Kumar Meenavar Nala Sangam,
                     Rep. by its President, M.R.Thiyagarajan,
                     No.48, East Madha Church Street,
                     Royapuram, Chennai 600 013.                           .. Petitioner

                                                          vs

                     1. National Green Tribunal, Principal Bench,
                        Through the Registrar General,
                        Faridkot House, Copernicus Marg,
                        New Delhi 110 001.

                     2. Union of India,
                        Through the Secretary,
                        Ministry of Environment, Forests &
                         Climate Change, Indira Paryavaran
                        Bhavan, Jor Bag Road, New Delhi 110 003.           .. Respondents


                     Prayer: Petition filed under Article 226 of the Constitution of India for
                     issuance of a Writ of Certiorari calling for the records of respondent
                     No.1 culminating in Office Order dated 12.06.2021 bearing
                     No.NGT/PB/Judl./18/2020/221 and quash the same.

                     ___________
                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                  W.P.No.15112 of 2021




                                  For the Petitioner        :     No appearance

                                  For the Respondents       :     Mr.V.Vasantha Kumar for R-1

                                                            :     Mr.M.Karthikeyan for R-2

                                                                *****

                                                                ORDER

(Order of the Court was made by the Hon'ble Chief Justice) None appears for the petitioner. Mr.V.Vasantha Kumar, learned counsel appears on behalf of the first respondent and Mr.M.Karthikeyan, learned counsel, appears on behalf of the second respondent. The writ petition is, accordingly, dismissed for non-

prosecution. Consequently, W.M.P.Nos.16009 and 16011 of 2021 are closed.

(M.N.B., CJ.) (D.B.C., J.) 18.03.2022 Index : Yes/No sra ___________ Page 2 of 4 https://www.mhc.tn.gov.in/judis W.P.No.15112 of 2021 To:

1. The Registrar General, National Green Tribunal, Principal Bench, Faridkot House, Copernicus Marg, New Delhi 110 001.
2. The Secretary to Union of India, Ministry of Environment, Forests & Climate Change, Indira Paryavaran Bhavan, Jor Bag Road, New Delhi 110 003.

___________ Page 3 of 4 https://www.mhc.tn.gov.in/judis W.P.No.15112 of 2021 M.N.Bhandari, CJ.

and D.Bharatha Chakravarthy, J.

(sra) W.P.No.15112 of 2021 18.03.2022 ___________ Page 4 of 4 https://www.mhc.tn.gov.in/judis