VIJAY KUMAR PADALIA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The appellant, Vijay Kumar Padalia, had earlier filed Original Application No. 543/2017 for restraining the respondents therein and other State functionaries/authorities from constructing the motor road from NH-87 (now, NH-109)/Dakarauli to Malla Niglat, and for other ancillary reliefs, including a direction to the respondents not to cut, destroy, damage or degrade any tree/forest cover.

(2.) The aforesaid Original Application was permitted to be withdrawn, vide order dtd. 2/8/2018, with liberty to file a comprehensive application, incorporating subsequent developments.

(3.) This order was passed in view of the statement made on behalf of the appellant, Vijay Kumar Padalia, that he had come to know about the issuance of forest clearance. On 9/8/2018, the appellant, Vijay Kumar Padalia, filed what he believed was a comprehensive petition under Sec. 14 of the National Green Tribunal Act, 2010("NGT Act", for short), which was registered as Original Application No. 522/2018.