ADARSH MUNI TIWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel for respondents submits that the relief prayed in the petition relates to environment and for the same purpose a matter was filed before the National Green Tribunal, Central Zonal Bench, Bhopal, and the Green Tribunal vide order dated 1.10.2013 has finally disposed of the matter. It is submitted that the controversy involved in this case has already been decided by the Green Tribunal, so nothing survives in this petition. The petitioner has prayed following reliefs:-

(2.) The main grievance of the petitioner was in respect of the construction of the pond for immersion of idols near river Narmada, which was constructed in compliance of the directions issued by this Court.

(3.) It appears that for the immersion of idols a tank was constructed by the Corporation. The construction of the aforesaid tank on the same ground was challenged before the National Green Tribunal and the Tribunal vide order dated 1.10.2013 decided the matter by an order, which reads thus:-