National Green Tribunal
Gaurav Partap Singh Pathania vs Ministry Of Environment Forest And ... on 25 March, 2026
Item Nos. 25 to 28 Court No. 1
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
IA No. 161/2026, IA No. 226/2026, IA No. 227/2026
In
Original Application No. 100/2026
Gram Panchayat Galhri Applicant
Versus
Union of India & Ors. Respondent(s)
WITH
Original Application No. 117/2026
(IA No 109/2026, IA No 225/2026, IA No 234/2026)
Daljeet Singh Applicant
Versus
State of Punjab & Ors. Respondent(s)
WITH
Original Application No. 152/2026
(IA No 145/2026, IA No 177/2026 & IA No 232/2026)
Ajay Kumar Applicant
Versus
Union of India & Ors. Respondent(s)
WITH
Original Application No. 169/2026
Gaurav Partap Singh Pathania Applicant
Versus
Ministry of Environment Forest and
Climate Change & Ors. Respondent(s)
Date of hearing: 25.03.2026
CORAM: HON'BLE MR. JUSTICE PRAKASH SHRIVASTAVA, CHAIRPERSON
HON'BLE DR. A. SENTHIL VEL, EXPERT MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicants: Ms. Nattasha Garg & Mr. Thakur Ankit Singh, Advs. for Applicant in OA
100/2026
Mr. Tarun Cummra & Ms. Satinder Kaur, Advs. for Applicant in OA
117/2026
Mr. Saurav Bhatia, Adv. for Applicant in OA 152/2026
Mr. L.S. Mann & Mr. Ojas Nirula, Advs. for Applicant in OA 169/2026
Respondents: Mr. Sanjay Upadhyay, Senior Advocate with Mr. Siddhant Sharma, Ms.
Sheenu Priya, Ms. Mansi Bachani, Ms. Gitanjali Sanyal, Mr. Prabhav
Pachory & Mr. Parantap Singh, Advs. for the State of Punjab
Mr. Naveen Kumar, Adv. for MoEF&CC (Through VC)
Mr. Tarun K. Sharma, Adv. for SEIAA, Punjab in OA 100/2026 & OA
152/2026 (Through VC)
1
ORDER
1. Learned Senior Counsel for the State of Punjab has referred to the documents filed alongwith IA No. 226/2026 and has submitted that the same issue is pending before the Punjab and Haryana High Court.
2. Learned Counsel for the Applicant has pointed out that IA No. 226/2026 has been filed by the Respondents No. 3 to 9 - State of Punjab and its authorities supported by affidavit of one Amrinder Singh Pandher dated 06.03.2026 whereas in the IA the averment concerning the date of hearing of 23.03.2026 have been made.
3. Learned Senior Counsel for the State of Punjab submits that by mistake wrong affidavit has been filed with the IA and correct affidavit will be filed during the course of the day.
4. Learned Counsel for the Applicants has raised the further issue that in Civil Appeal No. 2493/2026 before the Hon'ble Supreme Court the plea was taken by the State of Punjab that the same issue is pending before the Punjab and Haryana High Court in CWP PIL No. 184/2025, therefore, by filing this OA the applicant is attempting for forum shopping. He has referred to the plea in paragraph 2(1)(c) of the IA No. 226/2026 and the plea is taken that out of 85 sites, no site overlaps with CWP PIL No. 184/2025. He submits that the SLP was supported by the affidavit of Amrinder Singh Pandher. The same officer who has filed the affidavit before the Tribunal in IA No. 226/2026, but he is not the respondent in the OA. Therefore, even the action for giving the incorrect affidavit cannot be taken against him and the pleadings are not supported by the affidavit of the proper respondent. Learned Counsel for the State is permitted to look into this issue and respond on the next date of hearing. 2
5. List on 27.03.2026.
Prakash Shrivastava, CP Dr. A. Senthil Vel, EM Dr. Afroz Ahmad, EM March 25, 2026 IA No. 161/2026, IA No. 226/2026, IA No. 227/2026 In Original Application No. 100/2026 and other connected matters dv 3