National Green Tribunal
S.M. Sivan vs 1. The Government Of Tamil Nadu Rep By Its ... on 21 September, 2021
Bench: K Ramakrishnan, K. Satyagopal
Item No.05 to 09:
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
IN THE MATTER OF:
Original Application No. 107 of 2021 (SZ)
(Through Video Conference)
S.M. Sivan,
Silver Cloud Estates,
Nilgiris. ...Applicant(s)
Vs
The Government of Tamil Nadu,
Rep by its Secretary to Government,
Department of Environment & Forest,
Chennai and Others. ....Respondent(s)
With
Original Application No. 42 of 2013 (SZ)
(Earlier O.A. No. 525/2018 (PB)
P.Radhakrishnan,
Ooty.
...Applicant(s)
Vs
The Union of India, MoEF,
Rep by its Secretary,
New Delhi and others. ...Respondent(s)
With
Original Application No. 86 of 2017 (SZ)
(Earlier O.A. No. 526/2018 (PB)
P.Subramani,
Gudalur, the Nilgiris. ...Applicant(s)
Vs
The Government of Tamil Nadu,
Rep. by its Secretary
Department of Environment and Forest,
Chennai and 7 others. ...Respondent(s)
With
Original Application No. 190 of 2015 (SZ)
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(Earlier O.A. No. 527/2018) (PB)
C.N. Prem Sagar,
Gudalur, Nilgiris. ...Applicant(s)
Vs
Gudalur Municipality,
Rep. by its Commissioner,
Gudalur and 4 others ...Respondent(s)
With
Original Application No. 209 of 2015 (SZ)
(Earlier O.A. No. 528/2018 (PB)
Madayya,
Gudalur TK, The Nilgiri District & another ..Applicant(s)
Vs
Gudalur Municipality,
Rep. by the Commissioner of Gudalur,
The Nilgiri District and 7 others. ...Respondent(s)
Date of hearing: 21.09.2021.
CORAM:
HON'BLE MR. JUSTICE K. RAMAKRISHNAN, JUDICIAL MEMBER
HON'BLE DR. K. SATYAGOPAL, EXPERT MEMBER
For Applicant(s): none appeared
For Respondent(s): Mr. Sai Sathya Jith for R3 and R6
Dr. D. Shanmuganathan for R1, R2, R4 and R5
Mr. J. Franklin for R8
ORDER
1. The above case has been posted to today along with disposed off cases for consideration of periodical report as well as report sought for in this case.
2. There was no representation on behalf of the applicant in O.A. No. 107 of 2021 or in disposed off cases. Service is complete. 2
3. The Joint Committee as well as Pollution Control Board have filed their independent reports. State Level Monitoring Committee has filed report earlier as directed by this Tribunal in disposed off cases as a periodical report.
4. Since, the applicant is not present today, we feel that an opportunity can be given to them to file their objections, if any, to the report of the Joint Committee as well as Pollution Control Board and if they did not file the same before the next hearing date, then this Tribunal will be compelled to dispose of the case on the basis of the material available on the record.
5. 8th respondent also want to file counter in the application.
6. For completion of pleadings, objection, if any, to the reports, considering the reports and hearing, post on 21.10.2021.
...................................J.M. (Justice K. Ramakrishnan) ...............................E.M. (Shri. Dr. K. Satyagopal) O. A. No.107/2021(SZ)& O.A. No.42/2013(SZ)& O.A. No. 86/2017(SZ)& O.A. No. 190/2015(SZ)& O.A. No.209/2015(SZ) 21st September, 2021. (AM).
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