TEJINDER KUMAR JOLLY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. V.K. Shukla, learned counsel for the appellants. Also heard Mr. Rahul Verma, the learned Additional Advocate General for the State/respondent No.1, Mr. Mukesh Verma, learned counsel for Respondent No.2 and Mr. Dhruv Mehta, learned senior counsel for respondent Nos. 3 to 5.

(2.) The challenge here is to the order dated 27th August, 2019 whereby the learned National Green Tribunal (for short the 'NGT') opined that the O.A. No. 449 of 2019 registered Suo Moto by the Tribunal, would not require adjudication in light of the order passed while disposing of the O.A. No. 332 of 2017.

(3.) The matter pertains to two stone crushers operated by the respondent nos. 4 and 5 in Village Fatta Bangar at Haldwani in Nainital District. The contention of the appellant (based on the report dated 7th April, 2014 of the Halka Patwari) is that the two stone crusher units are operating in violation of the statutory environmental norms, in close vicinity of their village and also at near distance to the nearby schools and colleges.