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Court On Its Own Motion v. State Of Punjab

National Green Tribunal

Mar 26, 2014

Judgment

Subsequent
References

CaseIQ

Case Information

CITATION CODES

citation codes

CASE NO.

M.A No. 692 of 2013 in Original Application No. 19(THC) of 2013, Original Application No. 27 (THC) of 2013, Original Application No. 43 (THC) of 2013, Original Application No. 44 (THC) of 2013 and Original Application No. 54 (THC) of 2013

Advocates

Amicus Curiae: Mr. Raj Panjwani, Sr. Advoate and Mr. Aagney Sail, Advocate

Respondent Nos. 1 & 2: Mr. Anil Soni, AAG

Respondent No. 3: Mr. A.R Takkar and Ms. Gurinderjit, Advocates

Applicant/Appellant: None present

Respondent No. 1: Mr. A.D.N Rao and Mr. Sudipto Sircar, Advs.

Respondent No. 2 (in Application No. 43 & 27THC/2013): Mr. A.R Takkar, Adv. along with Ms. Gurunjeet Singh, Adv.

Respondent No. 2 (in Application No. 44/2013) Mr. Raktim Gogai, Adv.

Respondent No. 3 (in Application No. 44 & 54(THC)/2013): Mr. A.R Takkar, Adv. along with Ms. Gurunjeet Singh, Adv.

Respondent No. 5 (in Applications No. 27 & 44 (THC)/2013)

Respondent No. 3 (in Applications No. 43 (THC)/2013)

Respondent No. 7 (in Applications No. 54 (THC)/2013): Mr. P.N Puri and Ms. Reeta Puri, Advs.

Respondent No. 4 (in Application No. 43(THC)/2013): Mr. T.S Joseph, Adv.

Respondent No. 4 (in Application No. 44 & 54(THC)/2013): Mr. Shubham Bhalla, Adv.

Respondent No. 8 (in Application No. 27(THC)/2013): Mr. Hitesh Sharma, Advocate and Mr. Sandeep Watts, Supdt.

Respondent No. 9 (in Application No. 27(THC)/2013) Mr. Narender Hooda and Mr. Devender Pratap Singh, Advs. and Mr. Vineet Malik, Advs.

Chandigarh PCC (in Application No. 27(THC)/2013) Mr. Shubham Bhalla., Adv.

Respondent No. 8: In OA No. 54/2013 (THC) Mr. Raktim Gogoi, Advocate

JUDGES

Swatanter Kumar

Chairperson

U.D Salvi, J.M

D.K Agrawal, E.M

B.S Sajwan, E.M

R.C Trivedi, E.M

ACTS

No Acts

See more information ... Less ...

Item No. 10 to 14 March 26, 2014

We have perused the Report of the Committee which has been filed before the Tribunal on 14 January, 2014. In the Report short term and long term measures have been suggested. Let the State of Punjab file an Affidavit stating that as to what steps have been taken in furtherance to this Report till today as more than two months are over.

We direct the Commissioner of Municipal Corporation of Amritsar and Commissioner of Municipal Corporation of Ludhiana to be present before the Tribunal on the next date of hearing and inform the Tribunal as to what steps have actually been taken on the ground level and the money that has been spent and its effect on the underground water so far as on reduction in contamination of underground water.

The learned Amicus Curiae also submits that in relation to Hoshiyarpur the underground water has been seriously contaminated. Let the Pollution Control Board take samples for analysis and place the Report on the underground water contamination before the Tribunal on the next date of hearing.

The Report also shall state first the work done after 31 March, 2014.

List these matters on 06 May, 2014.