- (1.) This matter has been appearing before this Bench after releasing the same by a Division Bench presided by the learned Acting Chief Justice.
(2.) This matter relates to an application filed under Article 226 of the Constitution of India. The subject matter of challenge in this writ application is an order dated July 26, 2017 passed by the learned National Green Tribunal, Eastern Zone Bench and the subsequent order passed thereto.
(3.) We find that the writ petitioner is a party before the learned Tribunal. Therefore, this is an application filed under Article 226 of the Constitution of India under Group-IX of the Classification List of the Appellate Side Rules of this Court challenging an order passed by the learned Tribunal which has been created under the National Green Tribunal Act, 2010. In other words, it is not a "Public Interest Litigation" in its true sense.;