National Green Tribunal
Meenava Thanthai K.R.Selvaraj Kumar ... vs State Of Tamilnadu on 29 July, 2024
Author: Satyagopal Korlapati
Bench: Satyagopal Korlapati
Item No.17:
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
(Through Video Conference)
Original Application No. 36 of 2022(SZ)
IN THE MATTER OF:
Meenava Thanthai K.R. Selvaraj Kumar,
Meenavar Nala Sangam,
Rep. by its President,
M.R. Thiyagarajan, Chennai.
...Applicant(s)
Versus
State of Tamil Nadu,
Rep. by its Chief Secretary,
Chennai and Ors.
...Respondent(s)
Date of hearing: 29.07.2024.
CORAM:
HON'BLE Smt. JUSTICE PUSHPA SATHYANARAYANA, JUDICIAL MEMBER
HON'BLE Dr. SATYAGOPAL KORLAPATI, EXPERT MEMBER
For Applicant(s): Mr. G. Stanly Hebzon Singh.
For Respondent(s): Dr. D. Shanmuganathan for R1, R2 & R5.
Mr. S. Sai Sathya Jith for R3.
Dr. S. B. Nirmalatha represented
Mr. N.R. Rameshkanna for R6.
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ORDER
1. It is stated that of the 52 encroachments, the Greater Chennai Corporation has removed 15 of them with the help of police protection in a phased manner. They are yet to remove the rest of the 37 encroachments with the help of police protection. Let the State of Tamil Nadu extend their cooperation in removing the encroachments.
2. Post the matter on 17.09.2024.
Sd/-
Smt. Justice Pushpa Sathyanarayana, JM Sd/-
Dr. Satyagopal Korlapati, EM O.A. No. 36/2022(SZ) 29th July, 2024. AD.
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