H. Mohan Krishna Vs Union Of India And Ors

National Green Tribunal Southern Zone Bench, Chennai 20 Jan 2020 Original Application No. 178 Of 2017 (SZ) (2020) 01 NGT CK 0076
Bench: Division Bench
Acts Referenced

Judgement Snapshot

Case Number

Original Application No. 178 Of 2017 (SZ)

Hon'ble Bench

K. Ramakrishnan, J; Saibal Dasgupta, Member (E)

Advocates

Devaraj Ashok, Gokulkrishnan

Acts Referred
  • Environment (Protection) Act, 1986 - Section 15
  • Noise Pollution (Regulation And Control) Rules, 2000 - Rule 4(2), 5
  • Constitution Of India, 1950 - Article 19(1)A, 21

Judgement Text

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Case Metadata
  • Ck Citation: (2020) 01 NGT CK 0076
  • Coram: K. Ramakrishnan, J; Saibal Dasgupta, Member (E)
  • Bench: Division Bench
  • Advocates: Devaraj Ashok, Gokulkrishnan
Referenced Acts & Sections
  • Environment (Protection) Act, 1986 - Section 15
  • Noise Pollution (Regulation And Control) Rules, 2000 - Rule 4(2), 5
  • Constitution Of India, 1950 - Article 19(1)A, 21
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