original application to be filed before the national green tribunal u/s 14 & 15 (b) & (c) r/w section 18(1) & (2) of the national green tribunal act, 2010 seeking the intervention of the hon’ble tribunal to stop the construction of the project and levy penalty / compensation on the respondent/builder with respect to the deliberate violation of the environmental laws by the respondent/builder when various respondents / state authorities have turned a blind eye to blatant violation of the local and the environmental laws by the respondent/ builder including disobedience of the orders of the hon’ble tribunal by the respondent/ builder which is resulting in degradation of environment