National Green Tribunal: A Bench of NGT headed by Justice Swatanter Kumar (Chairperson) dealing with the issue of illegal mining causing environmental degradation in the State of Uttar Pradesh was informed by the State Government that it would comply with the restoration and the restitution work directed by the High Powered Committee without any protest.
The counsel appearing for the U.P. Government also told the Bench that the pockets where environmental degradation has been noticed by the High Powered Committee, the State Government would abstain from granting mining permissions for such pockets for the current year. [Pramod v. State of U.P., Execution Application No. 17 of 2016 in Original Application No. 184 of 2013, order dated 04.12.2017]