National Green Tribunal
1. Om Sri Sri Sarbajanina Durga Puja ... vs 1. State Of Odisha Through Additional ... on 8 April, 2025
Item No.02 Court No.1
BEFORE THE NATIONAL GREEN TRIBUNAL
EASTERN ZONE BENCH, KOLKATA
(THROUGH PHYSICAL HEARING WITH HYBRID MODE)
Miscellaneous Application No.07/2025/EZ
In
Original Application No.42/2023/EZ
Om Sri Sri Sarbajanina Durga
Puja Committee Brundamal,
Jharsuguda, Odisha Applicant(s)
Versus
State of Odisha & Ors. Respondent(s)
Date of hearing: 08.04.2025
CORAM: HON'BLE MR. JUSTICE B. AMIT STHALEKAR, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
For Applicant(s) : Suo Motu,
For Respondent(s) : Mr. Tapan Kumar Dash, AGA for R-1, 2, 6 & 7
(in O.A. No.42/2023/EZ) State Respondents (in Virtual Mode),
Ms. Rashhmi Singhee, Advocate for R-5 (in Virtual Mode),
ORDER
1. The Miscellaneous Application No.07/2025/EZ is being taken up.
2. This Tribunal vide its order dated 09.04.2024 had disposed of the Original Application No.42/2023/EZ with the following directions:-
"33. We accordingly disposed of the present Original Application with a direction to the Respondent No.5, Ministry of Environment, Forests and Climate Change, New Delhi, to take a decision in the matter in the light of the observations made hereinabove and its show cause notice dated 14.11.2023, after giving the Respondent No.9 Unit an opportunity of submitting its response to the said show cause notice, in accordance with law preferably within a period of two months. Question of liability of the Respondent No.9 Unit for payment of Environmental Compensation for damage caused to the environment will be subject to final order passed by the Ministry of Environment, Forests and Climate Change.1
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35. We, therefore, direct the District Administration i.e., Collector, Jharsuguda, to take immediate measures to restore the Pond No.2 to its original form as a body of water within three months and file affidavit of compliance by 31.07.2024."
3. It is alleged that the order of the Tribunal has not been complied till date.
4. Issue notice to the Respondent No.2, District Collector and Magistrate, Jharsuguda and Respondent No.5, Ministry of Environment, Forests and Climate Change (MoEF&CC), returnable within four weeks and file counter-affidavit within four weeks showing compliance given in paragraph nos.33 & 35 of the order dated 09.04.2024.
5. Mr. Tapan Kumar Dash, learned Additional Government Advocate is present (in Virtual Mode) on behalf of the Respondent Nos.1, 2, 6 and 7, State Respondents, Government of Odisha. When the case is next listed, the name of Mr. Dash shall be printed in the Cause-list as Counsel for the State Respondents.
6. List on 11.07.2025.
..................................... B. Amit Sthalekar, JM .............................................
Dr. Afroz Ahmad, EM April 08, 2025, Miscellaneous Application No.07/2025/EZ In Original Application No.42/2023/EZ OM 2