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National Green Tribunal

Dr.M.S. Tejashwari vs The Union Of India Rep By Its Secretary ... on 17 February, 2025

Item No.14:

              BEFORE THE NATIONAL GREEN TRIBUNAL
                   SOUTHERN ZONE, CHENNAI

                        [Through Physical Hearing (Hybrid Option)]



               Original Application No.97 of 2022 (SZ)


IN THE MATTER OF:


    Dr. M. S. Tejashwari,
    Telangana.
                                                                       ...Applicant(s)
                                           Versus
    The Union of India,
    Rep. by its Secretary,
    Ministry of Defence,
    New Delhi and Ors.
                                                                       ...Respondent(s)


    Date of hearing: 17.02.2025.


CORAM:

    HON'BLE Mr. JUSTICE DINESH KUMAR SINGH, JUDICIAL MEMBER

    HON'BLE Dr. SATYAGOPAL KORLAPATI, EXPERT MEMBER


    For Applicant(s):            Mr. K.S. Viswanathan, Sr. Adv. a/w.
                                 Mrs. T. Hemalatha.

    For Respondent(s):           Mr. K. Rama Koteswara Rao for R2.
                                 Ms. G. Lavanya represented
                                 Mr. T. Sai Krishnan for R3.
                                 Ms. E. Nivedhita represented
                                 Mrs. H. Yasmeen Ali for R6.

                                       ORDER

1. The Registry of the Southern Zone Bench, Chennai, has not sent the documents in an appropriate manner because the Original Application, which begins on Page 5 soon after the dates and events, shows only two parties i.e. Applicant - Dr. M.S. Tejashwari and the Union of India and 5 Ors., without including the names of any other parties.

2. However, the Learned Expert Member of the Southern Zone Bench, Chennai, states that there are six parties, but we fail to understand how this discrepancy has occurred. Only the Registry of the Southern Zone, Chennai can disclose the same.

3. In view of this, we are not taking up this matter today for want of documents.

4. We direct the Registry to place the matter before the regular bench on 22.04.2025 for further consideration.

Sd/-

Dinesh Kumar Singh, JM Sd/-

Dr. Satyagopal Korlapati, EM O.A. No. 97/2022 (SZ) 17th February, 2025. Mn.

I agree with Paragraph Nos.1 and 4 in the above order. However, I wish to record Paragraph No.2 & 3 as follows:-

"2. The Hon'ble Expert Member of the Southern Zone Bench, Chennai, clarified that there are six parties, of which, the 6th Respondent - Hyderabad Metropolitan Water Supply and Sewerage Board (HMWSSB) was impleaded as per Order dated 29.08.2023 of this Tribunal and necessary amendment has been made in the original case bundle. However, the Hon'ble Judicial Member of the Western Zone Bench, Pune, has observed that the Registry of the Southern Zone Bench, Chennai, could have prepared a separate memo with an updated list of parties and the relevant pages could have been scanned and sent to the Registry of the Western Zone Bench, Pune. Only the Registry of the Southern Zone Bench, Chennai can explain how the discrepancy has occurred.

3. In view of this, we are not taking up this matter today for want of documents at the end of Hon'ble Judicial Member."

Sd/-

Dr. Satyagopal Korlapati, EM O.A. No. 97/2022 (SZ) 17th February, 2025. Mn.