S. N. DUBEY Vs. RAMAN KHANDELWAL

JUDGEMENT

(1.) These appeals challenge the judgments and orders dtd. 20/3/2020 and 6/4/2021 passed by the learned National Green Tribunal, New Delhi (hereinafter referred to as "NGT") in OA No. 67 of 2015 (CZ) and Review Application No. 12 of 2020 respectively. There are a total of three appeals. One appeal is filed by the State Government, another by the Special Armed Forces and the third one by the private individuals affected by the orders passed by the learned NGT.

(2.) Respondent Nos. 1, 2 and 3 (Raman Khandelwal, Deepak Gupta and Sharad Singh Kumhre) had filed an Original Application being OA No. 67 of 2015 (CZ) praying for directions to preserve and protect the area known as Bajrang Nagar Pahadi in village Karondi in District Jabalpur, Madhya Pradesh.

(3.) It appears that on 19/10/2016 the learned NGT had appointed one of its Former Expert Member as a Court Commissioner and he was asked to submit a report. The Court Commissioner visited the site on 21/11/2016 and submitted his report on 8/12/2016.