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National Green Tribunal (NGT) in the matter of Mangesh Mahadev Parab V. New Monarch Builders and Contractors and Other Order dated 03/09/2019 by Hon'ble Justice S.P Wangdi and Hon'ble Dr. Nagin Nanda in regards to the applicability of the EIA Notification, 2006, for the developments being embraced by M/s. New Monarch Builders and Contractors in regard the Slum Redevelopment Project at CTS Nos. 706, 706/1 to 106/11, 706/14 and 706/15 and 706/22 of village Marol at Andheri (East), Mumbai-400059 under the Slum Rehabilitation Scheme.
Council for the Applicant fought that separated from the design endorsed in the Letter of Intent (LOI) issued by the Slum Rehabilitation Authority prior to the publication of the EIA Notification, 2006 no development can be embraced as it would fall within of sub-clause (i) (ii) and (iii) of clause 2 of the EIA Notification, 2006. Also after issuance of EIA Notification, 2006 numerous alterations and changes have been made to the first arrangement and development completed without getting the Environmental Clearance.
National Green Tribunal (NGT) directs the State Environment Impact Assessment Authority (SEIAA), Maharashtra and the Municipal Corporation of Greater Mumbai, to jointly inspect the project in question, check on factual aspect and submit a report inside a time of about a month and a half. In the occasion the claims are observed to be right, it would normally fall inside the domain of the violation of Notification issued by the Ministry of Environment, Forest and Climate Change (MoEF&CC).
Tribunal also impleaded State Environment Impact Assessment Authority (SEIAA), Maharashtra as Responded as a necessary party to the case.
The Case is listed for next hearing on 07.11.2019.
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