TAPAS GUHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Application for intervention is allowed.

(2.) These Appeals arise from an order dtd. 25/1/2024 of the Eastern Zone Bench of the National Green Tribunal.

(3.) The Ministry of Civil Aviation of the Union Government decided to build a commercial Airport at Silchar in Assam since the existing defence airport is not suitable for domestic civilian operations.