SINGRAULI SUPER THERMAL POWER STATION Vs. ASHWANI KUMAR DUBEY

JUDGEMENT

(1.) Since the grievances ventilated by the appellant(s) in these appeals are common, they have been clubbed and heard together and are disposed of by this common judgment.

(2.) The appellants(s) herein are aggrieved by the order passed by the National Green Tribunal, Principal Bench, New Delhi (hereinafter referred to as "NGT" for the sake of convenience) dtd. 18/1/2022. By the said order the following directions have been issued against the appellant(s) herein:-

(3.) Being aggrieved by the directions issued by the NGT and the manner in which the original petition has been disposed of, the appellants have filed these appeals.