Meera Shukla Vs Municipal Corporation, Gorakhpur & Ors

National Green Tribunal Principal Bench, New Delhi 7 Sep 2021 Original Application No. 116 Of 2014 (M.A. No. 01, 02, 03 Of 2021) (2021) 09 NGT CK 0008
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Original Application No. 116 Of 2014 (M.A. No. 01, 02, 03 Of 2021)

Hon'ble Bench

Adarsh Kumar Goel, CP; Sudhir Agarwal, JM; Brijesh Sethi, JM; Dr. Nagin Nanda, EM

Advocates

Katyayni, Amit Tiwari, Raj Kumar, Pradeep Misra, Daleep Dhyani

Final Decision

Disposed Of

Acts Referred
  • Constitution Of India, 1950 - Article 243W, 24X, 243Y
  • Water (Prevention and Control of Pollution) Act, 1974 - Section 25, 26, 31(1)(c), 33A, 42(2), 43, 44, 47, 48
  • National Green Tribunal Act, 2010 - Section 15
  • Environment (Protection) Act, 1986 - Section 5

Judgement Text

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Case Metadata
  • Ck Citation: (2021) 09 NGT CK 0008
  • Coram: Adarsh Kumar Goel, CP; Sudhir Agarwal, JM; Brijesh Sethi, JM; Dr. Nagin Nanda, EM
  • Bench: Full Bench
  • Advocates: Katyayni, Amit Tiwari, Raj Kumar, Pradeep Misra, Daleep Dhyani
  • Result: Disposed Of
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 243W, 24X, 243Y
  • Water (Prevention and Control of Pollution) Act, 1974 - Section 25, 26, 31(1)(c), 33A, 42(2), 43, 44, 47, 48
  • National Green Tribunal Act, 2010 - Section 15
  • Environment (Protection) Act, 1986 - Section 5
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