NAGAR PALIKA PARISHAD, VRINDAVAN & ORS Vs. MADHUMANGAL SHUKLA & ORS
LAWS(SC)-2019-1-409
SUPREME COURT OF INDIA
Decided on January 21,2019

Nagar Palika Parishad, Vrindavan And Ors Appellant
VERSUS
Madhumangal Shukla And Ors Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) The National Green Tribunal, by the orders impugned in these proceedings, issued costs for non-compliance with its previous orders in regard to regulating the dumping of municipal waste at Vrindavan and on the banks of the Yamuna.
(3.) During the course of the hearing of these proceedings, the appellants were directed to file a status report on the status of compliance and to deposit in this Court the costs which were awarded. In pursuance of the directions issued by this Court, deposit has been effected. Apart from this, an affidavit has been filed on behalf of the Nagar Palika Parishad, Vrindavan and by the Municipal Commissioner of the Nagar Nigam Mathura- Vrindavan.;


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