1. Mr. Bharat Bhushan and Mr. Vineet Kumar Singh, advocate have appeared representing complainants.
2. This Tribunal has already held, if complainant has all resources and can engage advocates to represent himself/themselves than the letter petition should not be entertained by this Tribunal, and complainant must file proper application in accordance with rules, if he/they have any grievance which involves a substantial question relating to environment arising due to contamination of the enactments mentioned in Schedule of NGT Act, 2010.
3. In view thereof, we decline to proceed further on this letter petition but a liberty is granted to the complainant to approach Tribunal by filing a proper application in accordance with rules, if any grievance cognizable by this Tribunal under NGT Act, 2010, exists.
4. With above observations, this application is disposed of.
