Islam & Ors Vs State of Uttar Pradesh
.... burning the plastic waste material on the road. 2. The OA raises substantial issue relating to the compliance of the environmental norms. 3. Such an issue needs to be first examined and considered by the Member Secretary, Uttar Pradesh Pollution Control Board (UPPCB). 4. Hence, ...
National Green Tribunal Principal Bench, New Delhi
News item titled "Galfula nadee se ret ka avaidh khanan jaari vibhag beparvah dekhiye video" appearing in CGMP News dated 21.02.2024 Vs
.... ake up the matter suo-motu has been recognized by the Hon’ble Supreme Court in the matter of “Municipal Corporation of Greater Mumbai vs. Ankita Sinha & Ors.” reported in 2021 SCC Online SC 897. 5. Hence, we implead the following as respondents in the matter: (1). Central Pollutio ...
National Green Tribunal Principal Bench, New Delhi
News item titled "Arkavathi stretch at TG Halli Reservoir hits pollution rock bottom" appearing in the Bangalore Mirror dated 21.02.2024 Vs
.... gone up to 21, the highest recorded since the Centre’s National Water Monitoring Program (NWMP) started in 2018. It discloses that the BOD value in December 2018 was recorded to be 4. It also mentions that high organic pollution has also surged since 2018 and the total coliform bacteria has also ...
National Green Tribunal Principal Bench, New Delhi
Khurshid Alam Vs Govt. Of NCT of Delhi
.... 2. The OA raises issue relating to the compliance of environmental norms. 3. We are of the opinion that the complaint raised by the Applicant needs to be first examined by the Member Secretary, Delhi Pollution Control Committee (DPCC). 4. Hence, we disposed of the OA with the directi ...
National Green Tribunal Principal Bench, New Delhi
A.R. Sharma Vs State of Punjab & Ors
.... on an Expert Committee report or any other relevant material that comes to its knowledge, it should disclose in advance to the party so as to give an opportunity for discussion and rebuttal. Thus, factual information which comes to the knowledge of NGT on the basis of the report of the Committee ...
National Green Tribunal Principal Bench, New Delhi
News item titled "Arkavathi stretch at TG Halli Reservoir hits pollution rock-bottom" appearing in the Bangalore Mirror dated 21.02.2024 Vs
.... e has gone up to 21, the highest recorded since the Centre’s National Water Monitoring Program (NWMP) started in 2018. It discloses that the BOD value in December 2018 was recorded to be 4. It also mentions that high organic pollution has also surged since 2018 and the total coliform bacteria ha ...
National Green Tribunal Principal Bench, New Delhi
News item titled "Massive fire breaks out at NTPC�s Superthermal power plant in Jharkhand" appearing in the Business Standard dated 19.04.2024 Vs
.... e of the environmental norms and implementation of the provisions of Scheduled enactment. 5. Power of the Tribunal to take up the matter suo-motu has been recognized by the Hon’ble Supreme Court in the matter of “ Municipal Corporation of Greater Mumbai vs. Ankita Sinha & Ors.” reported ...
National Green Tribunal Principal Bench, New Delhi
News item titled "Illegal mining activities claim 30 lives in 5 years" appearing in The Shillong Times dated 21.02.2024 Vs
.... t Umpleng in Nengchigen in West Khasi Hills and in Urak in Meghalaya. 3. On advance notice, learned Counsel for State of Meghalaya has informed that on the same issue, PIL No. 2/2022, In Re: Suo Motu Illegal Mining of Coal in State of Meghalaya vs. State of Meghalaya is pending before the M ...
National Green Tribunal Principal Bench, New Delhi
Mrs Kaneez Vs Delhi Pollution Control Committee
.... s has been sealed for non-compliance of the order of the Tribunal dated 15.05.2023. 4. Learned counsel for the Applicant has referred to the order of the High Court dated 01.04.2022 passed in W.P.(C) 8611/2022 quoted in paragraph 3 of the order of the Tribunal dated 15.05.2023 a ...
National Green Tribunal Principal Bench, New Delhi
M/s Slaughter House Nagar Nigam Saharanpur Vs UPPCB & Ors
.... e before the Tribunal at least one week before the date of hearing fixed today. 2. Learned Counsel for the appellant submits that the EC amount has been deposited. Learned Counsel for the UPPCB also submits that the unit was permitted to operate with effect from 29.03.2024 and the sample fr ...
National Green Tribunal Principal Bench, New Delhi
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