The Principal Bench of the National Green Tribunal, comprising Justice Adarsh Kumar Goel (Chairperson), Justice Sudhir Agarwal (Judicial Member), and Dr Senthil Vel (Expert Member) in the case of Atul Singh Chauhan Vs Ministry of Environment, Forests and Climate Change & Ors. has instructed the District Magistrates of Prayagraj and Kaushambi districts in Uttar Pradesh to take action against the alleged illegal mining in the riverbed of Yamuna for protecting the environment and preserving natural resources.
The Petitioner has raised the grievance against illegal sand mining in river bed and within the stream of Yamuna at Prayagraj and Kaushambi Districts of UP.
The present matter was earlier taken up and directions were passed for preventing the same but the violations are continuing.
Therefore in absence of individual violators being party, the bench was of the opinion that appropriate course will be to direct the District Magistrates, Prayagraj and Kaushambi to look into the matter and take action as per law in the light of earlier directions of the Tribunal.
The application is disposed of.
Case Details
Case:- Original Application No. 219/2023
Petitioner:- Atul Singh Chauhan
Respondent:- Ministry of Environment, Forests and Climate Change & Ors.
Judge: Justice Adarsh Kumar Goel , Justice Sudhir Agarwal and Dr Senthil Vel
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