M.P. Patil Vs Union Of India And Ors

National Green Tribunal Principal Bench New Delhi 13 Mar 2014 Appeal No. 12 Of 2012 (2014) 03 NGT CK 0001
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Appeal No. 12 Of 2012

Hon'ble Bench

Swatanter Kumar, J; U.D. Salvi, J

Advocates

Ritwick Dutta, Richa Relhan, Neelam Rathore, Syed Amber, Vikash Singh, Bharat Sangal, Srijana Lama, Vijay Prakash, P.R. Rao, Brahmraj Rao

Final Decision

Disposed Off

Acts Referred
  • Karnataka Industrial Area Development Act, 1966 - Section 28, 28(4), 28(5), 28(6)
  • National Rehabilitation and Resettlement Policy, 2007 - Section 6(4), 6(5)
  • National Green Tribunal Act, 2010 - Section 20
  • Constitution Of India, 1950 - Article 21, 226

Judgement Text

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Case Metadata
  • Ck Citation: (2014) 03 NGT CK 0001
  • Coram: Swatanter Kumar, J; U.D. Salvi, J
  • Bench: Division Bench
  • Advocates: Ritwick Dutta, Richa Relhan, Neelam Rathore, Syed Amber, Vikash Singh, Bharat Sangal, Srijana Lama, Vijay Prakash, P.R. Rao, Brahmraj Rao
  • Result: Disposed Off
Referenced Acts & Sections
  • Karnataka Industrial Area Development Act, 1966 - Section 28, 28(4), 28(5), 28(6)
  • National Rehabilitation and Resettlement Policy, 2007 - Section 6(4), 6(5)
  • National Green Tribunal Act, 2010 - Section 20
  • Constitution Of India, 1950 - Article 21, 226
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