Kehar Singh Vs State Of Haryana

National Green Tribunal Principal Bench, New Delhi 12 Sep 2013 Application No. 124 Of 2013 (2013) 09 NGT CK 0001
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Application No. 124 Of 2013

Hon'ble Bench

Swatanter Kumar, J; U.D. Salvi, J

Advocates

Rohit Sharma, Manjit Singh

Final Decision

Disposed off

Acts Referred
  • National Green Tribunal Act, 2010 - Section 2(m), 14, 14(1), 14(2), 14(3), 15(b), 15(c), 16, 18, 18(1), 18(2)
  • Land Acquisition Act, 1894 - Section 4, 5, 6
  • Central Excise Act, 1944 - Section 35
  • Environment (Protection) Act, 1986 - Section 2(a)
  • Municipal Solid Waste (Management And Handling) Rules, 2000 - Rule 3(xv)
  • Constitution Of India, 1950 - Article 21
  • Environmental Impact Assessment Notification, 2006 - Regulation 2, 7

Judgement Text

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Case Metadata
  • Ck Citation: (2013) 09 NGT CK 0001
  • Coram: Swatanter Kumar, J; U.D. Salvi, J
  • Bench: Division Bench
  • Advocates: Rohit Sharma, Manjit Singh
  • Result: Disposed off
Referenced Acts & Sections
  • National Green Tribunal Act, 2010 - Section 2(m), 14, 14(1), 14(2), 14(3), 15(b), 15(c), 16, 18, 18(1), 18(2)
  • Land Acquisition Act, 1894 - Section 4, 5, 6
  • Central Excise Act, 1944 - Section 35
  • Environment (Protection) Act, 1986 - Section 2(a)
  • Municipal Solid Waste (Management And Handling) Rules, 2000 - Rule 3(xv)
  • Constitution Of India, 1950 - Article 21
  • Environmental Impact Assessment Notification, 2006 - Regulation 2, 7
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