National Green Tribunal
Vinay Shivanand Naik vs State Of Karnataka Dept. Of Transport ... on 29 November, 2021
Bench: K Ramakrishnan, K. Satyagopal
Item No.16:
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
Original Application No. 183 of 2016 (SZ) &
I.A. Nos. 144 to 146 of 2021 (SZ)
(Through Video Conference)
IN THE MATTER OF:
Shri Vinay Shivanand Naik
... Applicant(s)
Versus
State of Karnataka & Ors.
...Respondent(s)
Date of hearing: 29.11.2021.
CORAM:
HON'BLE MR. JUSTICE K. RAMAKRISHNAN, JUDICIAL MEMBER
HON'BLE Dr. SATYAGOPAL KORLAPATI, EXPERT MEMBER
For Applicant(s): Mr. Jayakumar S Patil, Sr. Adv. along with
Mr. Anu Ganesan.
For Respondent(s): Mr. Rajat Jonathan Shaw represented
Mr. Darpan K.M. for R1.
M/s. Kavitha represented
M/s. P.D. Surana for R2, R3, R5, R6.
Mr. R. Thirunavukarasu for R4.
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M/s. G. Thamizharasi represented
M/s. Giridhar and Sai for R7.
Mr. Meyyappan represented
Mrs. Me. Saraswathy for R9.
ORDER
1. The above case has been posted to today for consideration of further action taken report and also for hearing.
2. The learned counsel appearing for the applicant has filed three interlocutory applications viz., I.A. Nos.144 to 146 of 2021 (SZ) for seeking certain interim directions.
3. We feel that there is no necessity to issue any interim directions at this stage and those things have to be considered by this Tribunal while disposing the matter itself by issuing appropriate directions. There is no meaning to adjourn the case to get an action plan regarding the implementation of the green and clean fuel policy by replacing the old vehicles with new vehicles. It is better that we can consider all those aspects and pass appropriate direction while disposing the matter.
4. Heard. Judgment Reserved.
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5. Parties are at liberty to file their written submissions (if any) along with the precedents (if any) they want rely on within a week before this Tribunal.
Sd/-
.........................................J.M. (Justice K. Ramakrishnan) Sd/-
......................................E.M. (Dr. Satyagopal Korlapati) O.A. No.183/2016 (SZ), 29th November, 2021. Mn.
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