KISSAN UDEY SAMITI v. STATE OF HARYANA

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Item No. 11 Court No. 1

BEFORE THE NATIONAL GREEN TRIBUNAL PRINCIPAL BENCH, NEW DELHI

M.A. No. 142/2019 & M.A. No. 175/2019 IN

Original Application No. 764/2018

Kissan Udey Samiti Applicant(s) Versus

Date of hearing: 23.10.2019

CORAM: HON’BLE MR. JUSTICE ADARSH KUMAR GOEL, CHAIRPERSON

HON’BLE MR. JUSTICE S.P WANGDI, JUDICIAL MEMBER

HON’BLE MR. JUSTICE K. RAMAKRISHNAN, JUDICIAL MEMBER

HON’BLE DR. NAGIN NANDA, EXPERT MEMBER

For Applicant(s): Mr. Shiv Charan Garg, Advocate

For Respondent(s): Mr. Anil Grover, AAG, Haryana with Mr. Rahul Khurana, Advocate

ORDER

M.A. No. 142/2019

For the reasons mentioned in the application and in the light of

order passed on the last date i.e. 06.05.2019, we restore O.A. No.

764/2018 to its original file for consideration on merits.

M.A. No. 142/2019 is disposed of.

Adarsh Kumar Goel, CP

S.P Wangdi, JM

K. Ramakrishnan, JM

Dr. Nagin Nanda, EM

October 23, 2019 DV