- (1.) Permission to file appeal is granted.
(2.) The grievance of the appellants is that they have not been heard by the National Green Tribunal ("the NGT") before the impugned order was passed and directions for deposit of damages were issued. It is appropriate that the grievance is addressed before the NGT and we grant liberty to the persons aggrieved to do so. Hence, we are not inclined to entertain the appeal, but leave it open to the persons aggrieved to pursue an appropriate application before the NGT.
(3.) The civil appeal is, accordingly, disposed of. No costs.;