National Green Tribunal
Tribunal On Its Own Motion Re Monikhal vs State Of West Bengal Through Chief ... on 18 October, 2022
Item No.06 Court No.1
BEFORE THE NATIONAL GREEN TRIBUNAL
EASTERN ZONE BENCH, KOLKATA
(Through Video Conferencing)
Original Application No.66/2021/EZ
Tribunal on its own motion in
Re: Monikhal Canal Applicant(s)
Versus
State of West Bengal & Ors. Respondent(s)
Date of hearing: 18.10.2022
CORAM: HON'BLE MR. JUSTICE B. AMIT STHALEKAR, JUDICIAL MEMBER
HON'BLE MR. SAIBAL DASGUPTA, EXPERT MEMBER
For Applicant(s) : Suo Motu
For Respondent(s) : Mr. Soumitra Mukherjee, Adv. for R-5 (in Virtual Mode),
Mr. Sibojyoti Chakraborty, Advocate for State Respondents,
Mr. Nayan Chand Bihani, Advocate a/w Ms. Susmita
Chatterjee, Advocate (in Virtual Mode) for R-4,
Mr. Rajib Ray, Advocate for R-6,
Mr. Prithwish Basu, Advocate for R-7,
Mr. Indranil Biswas, Adv. a/w Ms. Rakhi Ghosh, Adv. for R-8
ORDER
1. Affidavit dated 14.10.2022 has been filed by the Respondent No.6, Kolkata Municipal Corporation; the same is taken on record.
2. Affidavit dated 17.10.2022 has been filed by the Respondent Nos.1 & 2; the same is taken on record.
3. Mr. Rajib Ray, learned Counsel files Vakalatnama on behalf of the Respondent No.6, Central Pollution Control Board; the same is taken on record.
4. In the affidavit of the Respondent No.6, Kolkata Municipal Corporation, it is stated that information with regard to Sludge Pond Nos.1 & 3 has already been provided to the IIT, Kharagpur and so far as Sludge Pond No.2 is concerned, letter has been written to M/s Envirotech Solutions to complete the survey of Sludge Pond No.2 and submit its report with relevant drawings and 1 survey details. Specific timelines have not been given for completion of the projected works.
5. The Respondent No.6, Kolkata Municipal Corporation, is, therefore, directed to file its affidavit within three weeks giving timelines for completion of the work.
6. In the affidavit of the Respondent Nos.1 & 2, it has been stated that about 78% of the work of dredging of the Monikhal Canal has been carried out. The affidavit is silent with regard to removal of the encroachments from the Monikhal Canal area. The State Respondents shall also give their reply with regard to the action taken for removal of the encroachments. The State is directed to file the progress report on affidavit within one month.
7. List on 28.11.2022.
..................................... B. Amit Sthalekar, JM ................................... Saibal Dasgupta, EM October 18, 2022 Original Application No.66/2021/EZ MN 2