NAGAR PALIKA PARISHAD Vs. STATE OF M.P

JUDGEMENT

(1.) The present petition under Art. 226/227 of Constitution of India prays for the following reliefs:-

(2.) The petitioner being Municipal Council, Guna has approached this court against the interlocutory order dated 29.11.2016 vide P-1 by which the Bhopal Bench of the National Green Tribunal in O.A. No. 336/2014 (CZ) Mamta Devi Vs. State of M.P, and Ors, and three more MAs has directed thus:

(3.) The bare perusal of the above impugned order reflects that despite the counsel for the petitioner appearing before the Tribunal being in the know of dispute of territorial jurisdiction between the State Government and the municipality in regard to removal of encroachment and cleaning of the river in question, undertook that the Council shall take all necessary steps for removing the encroachment as directed by the Tribunal for cleaning the river. Accordingly, the Tribunal afforded one month time for doing the needful by adding the rider that in case the needful is not done the concerned persons including the Chairman and CMO of the petitioner Council shall expose themselves to the rigors prescribed under Water (Prevention and Control of Pollution) Act, 1974 (for brevity 'Act of 1974')