The Supreme Court has stayed the National Green Tribunal order that imposed a cost of Rs 50,000 on the Bihar government for non-compliance of its directives and not properly assisting it in a matter relating to the prevention and control of pollution of river Ganga.
In its order passed on October 15 last year, the tribunal had also directed Bihar's chief secretary to remain present before it virtually to apprise it about the progress made for the prevention and control of pollution in river Ganga.
The state government's plea challenging the tribunal's order came up for a hearing before a bench of Justices B R Gavai and Augustine George Masih.
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