National Green Tribunal
News Item Titled "Veerangal Odai ... vs Water Resources Department Tamilnadu on 7 February, 2025
Item No.4:-
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
[Through Physical Hearing (Hybrid Option)]
Original Application No.140 of 2024 (SZ)
IN THE MATTER OF:
Tribunal on its own motion SUO MOTU
based on the news item published in The
Times of India, Chennai Edition
dt.09.04.2024 under the caption "Veerangal
Odai becomes latest target of land sharks"
With
Water Resources Department,
Rep. by its Addl. Chief Secretary,
Chennai and Ors.
... Respondent(s)
Date of hearing: 07.02.2025.
CORAM:
HON'BLE Smt. JUSTICE PUSHPA SATHYANARAYANA, JUDICIAL MEMBER
HON'BLE Dr. SATYAGOPAL KORLAPATI, EXPERT MEMBER
For Applicant(s): Suo Motu.
For Respondent(s): Dr. D. Shanmuganathan for R1, R2 & R4.
Mr. S. Sai Sathya Jith for R3.
Dr. D. Shanmuganathan represented
Dr. S.B. Nirmalatha for R5.
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ORDER
1. Today, we received the report from the Superintending Engineer - Storm Water Drain Department, Greater Chennai Corporation (GCC), which was not e-filed due to a technical glitch.
2. However, the report does not address the issue of encroachments, despite the fact that the Suo Motu action was initiated based on this very concern.
3. Let a detailed report be filed by the GCC regarding the actions taken to remove encroachments in Veerangal Odai.
4. List the matter on 25.03.2025 for filing the report.
Sd/-
Smt. Justice Pushpa Sathyanarayana, JM Sd/-
Dr. Satyagopal Korlapati, EM O.A. No.140/2024(SZ) 07th February, 2025. Mn.
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