(Judgment delivered by bench) Heard both the parties.
This appeal is directed against Environmental Clearance and CRZ clearance granted by Respondent-1 on 16th April 2010 for the construction of proposed Vedanta University at Pune by M/S Anil Agrawal Foundation. The appeal was filed before NEAA on 11th May 2010 and subsequently stood transferred to NGT. It was brought to the notice of this Tribunal on 5th July 2011 during the first hearing that the MOEF(R-1) has kept the Environment Clearance granted earlier in abeyance WITH EFFECT FROM 11TH May, 2010 as it is stated that as on that day, no activity was being conducted by the Respondents.
Under those circumstances, the matter was adjourned on 8th September, 2011 and further on 14th December 2011. Even today, as per the response of learned counsel for M/S Anil Agrawal Foundation, Respondent-1 has not taken any decision after keeping the Environment Clearance in abeyance.
The matter cannot be kept pending by this Tribunal indefinitely since the MOEF(R-1) has not taken any decision. We feel appropriate to close this matter at this stage leaving liberty to the appellant to approach this Tribunal whenever any decision is taken by the R-1, if necessary. Thus, the appeal stands dismissed with liberty to the Appellants to file a fresh case whenever necessary.
No cost.
(Dr. Devendra Kumar Agrawal) (Justice C V Ramulu) Expert Member Judicial Member