- (1.) By the impugned order dated 17.1.2019, the National Green Tribunal, Principal Bench, New Delhi, has directed the Pollution Control Board (for short, the "PCB") to consider the applications of respondent nos.5 and 6 for consent to operate, which applications have been pending before the PCB for quite sometime. Insofar as this direction is concerned, we do not find any infirmity therein inasmuch as only the PCB is directed to consider the applications on their own merits and has not directed grant of consent by the PCB. It is therefore for the PCB to evaluate the applications of respondent nos.5 and 6 on merit and to consider whether the consent can be granted or not.
(2.) The aforesaid order is passed in Original Application No.895 of 2018 filed by the appellants herein.
(3.) Learned counsel appearing for the appellants submits that the appellant's case is predicated on the order dated 13.6.2018 passed by the High Court of Uttarakhand wherein the High Court has categorically directed that no mining activity is carried out within the radius of 10 km from the boundaries of all the National Parks and other National Parks without obtaining clearance from National Board for Wildlife. He has also referred to another order dated 27.8.2018 passed by the High Court of Uttarakhand wherein the High Court has directed that without assessing the carrying capacity of rivers Kosi and Dabka, no further licence shall be issued for establishment of stone crushers/screening plants in Tehsils Bazpur, Kashipur and Ramnagar.;