Shri. Ramdas Janardan Koli Vs Secretary To Govt Of India And Ors

Case No: Miscellaneous Applications No. 19 Of 2014 In Application No. 19 Of 2013

Date of Decision: May 27, 2014

Acts Referred: National Green Tribunal Act, 2010 — Section 2(m), 14, 15, 15(1)(a), 16, 19, 19(1), 19(2), 19(4), 19(4)(a), 19(4)(b), 19(4)(c), 19(4)(d), 19(4)(e), 19(4)(f), 19(4)(g), 19(4)(h), 19(4)(i), 19(4)(j)#Indian Evidence Act, 1872 — Section 124#Land Acquisition Act, 1894 — Section 7#Environment (Protection) Act, 1986 — Section 5#Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 14 Rule 2#National Green Tribunal (Practices & Procedure) Rules, 2011 — 13(3)

Hon'ble Judges: V.R. Kingaonkar, J

Bench: Single Bench

Advocate: UjwalaPawar, A.S. Mulchandani, D.H. Patil, D.M. Gupte, K.D. Kelkar, Kelvic Setalvad, Sagar Ghogre, Pradeep Sancheti, A.V. Bhuskile, Surendra Jiban Dash, Ajay T. Fulmali

Final Decision: Disposed Off