National Green Tribunal
Tribunal On Its Own Motion Re Monikhal vs State Of West Bengal Through Chief ... on 20 March, 2026
Item No.06 Court No.1
BEFORE THE NATIONAL GREEN TRIBUNAL
EASTERN ZONE BENCH, KOLKATA
(THROUGH PHYSICAL HEARING WITH HYBRID MODE)
Miscellaneous Application No.27/2025/EZ
In
Original Application No.66/2021/EZ
Tribunal on its Own Motion,
(Re: Monikhal Canal) Applicant
Versus
State of West Bengal & Ors. Respondents
Date of hearing: 20.03.2026
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. A. SENTHIL VEL, EXPERT MEMBER
Applicant: Suo Motu.
Respondents: Mr. Sibojyoit Chakrabarti, Advocate for respondent no.2 (through
VC).
Ms. Paushali Banerjee, Advocate for respondent no.3 (through
VC).
Mr. Rajib Ray, Advocate for respondent no.8 (through VC).
None for respondent no.4
ORDER
1. Vide order dated 09.01.2026, respondent no.2 was granted opportunity to file its response/compliance report within six weeks.
2. However, response has not been filed by respondent no.2 and learned counsel representing him seeks some more time for filing of response/compliance report.
3. Since more than five months have already been granted to him for filing of response/compliance report, last opportunity is granted to respondent no. 2 for filing of response/compliance report within four weeks.
14. In the eventuality of non-compliance, this Tribunal shall be constrained to seek appearance of the concerned officer.
5. List on 13.05.2026 for further hearing.
Arun Kumar Tyagi, JM Dr. A. Senthil Vel, EM March 20th, 2026 Miscellaneous Application No.27/2025/EZ In Original Application No.66/2021/EZ SN 2