Bombay High Court
M S Harun Mukati Foundation Thr Its ... vs Central Ground Water Board Thr Its The ... on 16 February, 2021
Author: Shrikant D. Kulkarni
Bench: S.V. Gangapurwala, Shrikant D. Kulkarni
941-wp-3023-21
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 3023 OF 2021
M/s Harun Mukati Foundation
Through its authorised signatory
Yusum Mukati S/o Harun Mukati ... Petitioner.
Versus
The Central Ground Water Board
and others ... Respondents.
....
Mr. Amit A. Yadkikar, Advocate for the Petitioner.
....
CORAM : S.V. GANGAPURWALA AND
SHRIKANT D. KULKARNI, JJ.
DATE : 16th FEBRUARY, 2021 PER COURT:-
1. The learned counsel for the petitioner submits that the impugned order passed by the National Green Tribunal is without notice to the petitioner.
2. The learned counsel submits that Section 22 of the National Green Tribunal Act, 2010 providing remedy of appeal to the Apex Court against the order of National Green Tribunal would not be a bar for this Court to exercise its writ jurisdiction under Article 226 of the Constitution of India. Learned counsel to buttress his statement placed reliance on the judgment of the Division Bench of this Court 1 of 2 ::: Uploaded on - 18/02/2021 ::: Downloaded on - 28/08/2021 11:08:17 ::: 941-wp-3023-21 2 at Panji in case of Kashinath Jairam Shetye and ors. Vs. State of Goa reported in 2017 (3) ALL MR 761 and the judgment of the Division Bench of the Andhra Pradesh High Court dated 08.11.2017 in case of State of Telangana Vs. Md. Hayath Uddin and others.
3. Issue notice to respondents, returnable on 16.03.2021.
( SHRIKANT D. KULKARNI ) ( S.V. GANGAPURWALA ) JUDGE JUDGE S.P. Rane 2 of 2 ::: Uploaded on - 18/02/2021 ::: Downloaded on - 28/08/2021 11:08:17 :::