National Green Tribunal
Shaik Nooman Basha vs The State Of Andhra Pradesh Rep. By Its ... on 23 June, 2020
Author: K. Ramakrishnan
Bench: K. Ramakrishnan
Item No.01:
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
Original Application No. 84 of 2020 (SZ) &
I.A. No. 43 of 2020 (SZ)
(Through Video Conference)
IN THE MATTER OF
Shaik Noomnan Basha ....Applicant(s)
Versus
The State of Andhra Pradesh,
Rep. by its Prl. Secretary,
Revenue Department and others.
....Respondent(s)
Date of hearing: 23.06.2020.
CORAM:
HON'BLE MR. JUSTICE K. RAMAKRISHNAN, JUDICIAL MEMBER
HON'BLE MR. SAIBAL DASGUPTA, EXPERT MEMBER
For Applicant(s): Smt. Sodum Anvesha
For Respondent(s): Smt. Maduri donti Reddy for R1 to R5.
1
ORDER
1. When the matter came up for admission today through Video conference, Smt. Sodum Anvesha appeared for the applicant. Smt. Maduri Donti Reddy appeared for respondents 1 to 5.
2. Smt. Maduri Donti Reddy submitted that there are two Writ Petition pending before the Hon'ble High court of Andhra Pradesh as W.P. No. 8542/2020 and another Writ Petition No. 6888/2020 in respect of the same scheme and Writ Petition No. 8542/2020 is coming for hearing today before the Hon'ble High Court of Andhra Pradesh and some orders are likely to be passed in the matter and wanted this matter to be adjourned to some other day for hearing on the question of admission.
3. Considering the fact, that there is a Writ Petition pending in respect of validity of the scheme, we feel it appropriate to adjourn the case to Tuesday to consider the orders if any to be passed by the Hon'ble High Court of Andhra Pradesh at Amravati in this regard.
4. Post on 30.06.2020.
..................................J.M. (Justice K. Ramakrishnan) O.A.No. 84/2020 & I.A.No. 43/2020(SZ) 23rd June 2020. Sr. .............................E.M. (Shri. Saibal Dasgupta) 2