THOMAS LAWRENCE Vs. STATE OF KERALA

JUDGEMENT

(1.) The present appeal arises out of an order of the National Green Tribunal, Principal Bench, New Delhi, dated 06.11.2019, in which the NGT states:

(2.) Mrs. Anitha Shenoy, learned senior advocate, appearing on behalf of the appellant/PIL-Petitioner states that the order dated14.10.2010 dealt with a completely different matter, namely, Original Application No.71 of 2019, which was concerned with a challenge to the environmental clearance granted to one Dragon Stone Reality Private Limited. This clearance was in respect of an area of 9.75 acres of the Veli-Akkulam Wetland. As against this, the present Execution Application No.39 of 2019 arises out of an Original Application No.875 of 2018, which is in respect of violations with regard to 19.73 acres of the Veli-Akkulam Wetland. Thus, the present case concerns itself with an order dated 19.12.2018 of the NGT which reads as follows:

(3.) This Court was approached as it has been alleged that the District Collector has not taken action in accordance with the order dated 19.12.2018 as a result of which it is necessary to set aside the NGT order and remand the matter for de novo hearing.