National Green Tribunal (NGT): The Bench comprising of AK Goel Chairperson, Jawad Rahim, JM Raghuvendra S. Rathore, JM and Dr Satyawan Singh Garbyal, Expert Member directed by an order that the applicant/ appellant shall before approaching the tribunal with grievance approach the authorities concerned.
In an application filed, the tribunal ordered that the applicant should state the reason and specific provisions of a statute violated in the application/appeal. One of the prominent directions issued was that the person must normally approach the authorities concerned by giving them a time of 15 days to respond. Further, when the person approaches the tribunal the response received should be attached in the application before the tribunal.
The above-stated order was issued in regard to provide quicker remedy to the individuals. The direction is to be followed till an exception is made out from 01-08-2018. [Shivpal Bhagat v. Union of India, OA No. 104 of 2018, dated 19-07-2018]