ROHIT CHOUDHURY Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Admitted.

(2.) Since the respondents have appeared on caveat and a short question is involved, we are disposing of the appeal at this stage itself.

(3.) The appellant herein had challenged grant of environment clearance by filing an appeal before the National Green Tribunal ("NGT") on 05.02.2018. The NGT has held that the same is time barred. It is noticed that the statutory limitation is 30 days which can be relaxed by another 60 days. As per the NGT the appeal was filed beyond a period of 90 days from the date of grant of environment clearance. We find that the NGT does not appear to be correct in computing the period of limitation. No doubt environment clearance was granted on 06.01.2017, however, as per the order of the NGT itself the same was uploaded on the website of the respondent-Ministry on 08.11.2017. The appeal filed on 05.02.2018 is, thus, within 90 days.