REGENT COMPUTRONICS PVT. LTD.

Auroville Foundation Appellant

V/S

Navroz Kersasp Mody Respondents

Referred Judgements :-

STATE OF HIMACHAL PRADESH VS. GANESH WOOD PRODUCTS [REFERRED TO]
INDIAN COUNCIL FOR ENVIRO LEGAL ACTION VS. UNION OF INDIA [REFERRED TO]
VELLORE CITIZENS WELFARE FORUM VS. UNION OF INDIA [REFERRED TO]
T N GODAVARMAN THIRUMULKPAD VS. UNION OF INDIA [REFERRED TO]
M C MEHTA VS. KAMAL NATH [REFERRED TO]
N D JAYAL VS. UNION OF INDIA [REFERRED TO]
ESSAR OIL LIMITED VS. HALAR UTKARSH SAMITI [REFERRED TO]
STATE OF MADHYA PRADESH VS. CENTRE FOR ENVIRONMENT PROTECTION RESEARCH AND DEVELOPMENT [REFERRED TO]
HIMACHAL PRADESH BUS STAND MANAGEMENT AND DEVELOPMENT AUTHORITY VS. THE CENTRAL EMPOWERED COMMITTEE ETC. AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) The present Appeals stem from the final judgment and order dtd. 28/4/2022 passed by the National Green Tribunal, Chennai (hereinafter referred to as the "Tribunal") in O.A. No. 239/2021, and from an interim order dtd. 27/7/2022 passed by the said Tribunal in the M.A. No.6/2022 in O.A No.239/2021. The directions given by the Tribunal in the impugned judgment dtd. 28/4/2022 read as under:-

(2.) This Court on 13/12/2023 passed the following interim order pending these Appeals.

(3.) Prelude on the History of Auroville:-

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AUROVILLE FOUNDATION Vs. NAVROZ KERSASP MODY

Referred Judgements :-

JUDGEMENT

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