National Green Tribunal
Swami Narhariyanand Sarovar Jirnodhar ... vs State Of Madhya Pradesh on 15 March, 2022
Item No. 1
BEFORE THE NATIONAL GREEN TRIBUNAL
CENTRAL ZONE BENCH, BHOPAL
(Through Video Conferencing)
Execution Application No. 02/2022(CZ)
in
Original Application No. 23/2021 (CZ)
Swami Narhariyanand Sarovar Jirnodhar Samiti Applicant(s)
Versus
State of Madhya Pradesh & Ors. Respondent(s)
Date of hearing: 15.03.2022
CORAM: HON'BLE MR. JUSTICE SHEO KUMAR SINGH, JUDICIAL MEMBER
HON'BLE DR. ARUN KUMAR VERMA, EXPERT MEMBER
For Applicant(s): Mr. Dharamveer Sharma, Adv.
For Respondent(s) : None
ORDER
1. This is an Execution Application for compliance of the order passed in Original Application No. 23/2021 (CZ). 2 Issue notice to the respondents. Returnable within four weeks. 3 Applicant is directed to take necessary steps for service to the respondents by both ways and also on available email. 4 Respondents are directed to submit their reply through E-filing within six weeks, preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF.
5 Applicant is directed to supply copy of the application and relevant documents to the Respondent(s) within a week and after compliance of 1 service, the applicant has to submit an affidavit that the notice and copy of the application have been served upon the respondent(s). List it on 18th May, 2022.
Sheo Kumar Singh, JM Dr. Arun Kumar Verma, EM 15th March, 2022 E.A. No. 02/2022 (CZ) K 2