National Green Tribunal
V.Ramasubbu vs Union Of India Rep By The Secretary To ... on 16 September, 2021
Bench: K. Ramakrishnan, K. Satyagopal
Item No.8:
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
Original Application No. 149 of 2016 (SZ) &
M.A. No.46 of 2017 (SZ)
(Through Video Conference)
IN THE MATTER OF
Mr. V. Ramasubbu
...Applicant(s)
Versus
Union of India and others
...Respondent(s)
Date of hearing: 16.09.2021.
CORAM:
HON'BLE MR. JUSTICE K. RAMAKRISHNAN, JUDICIAL MEMBER
HON'BLE Dr. K. SATYAGOPAL, EXPERT MEMBER
For Applicant(s): Mr. Thirumalai Raja.
For Respondent(s): Ms. Ojas Sivakumar represented
Mr. M.R. Gokul Krishnan for R1, R2 & R4.
Dr. D. Shanmuganathan for R3, R5 & R8.
Mr. S. Kamalesh Kannan for R9.
ORDER
1. The above case has been posted to today for consideration of further report and hearing.
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2. The learned counsel Mr. S. Sai Sathya Jith who has been appointed as a standing counsel for respondents 6 & 7 submitted that since he was appearing for the 9th respondent earlier, it is no proper for him to appear in this case and he addressed the Pollution Control Board to appoint another lawyer for this case and he wanted some time for engagement of another lawyer to represent the Pollution Control Board in this matter.
3. We understood the difficulty of the counsel in representing the matter for the Board. However, the matter is of the year 2016 and it will have to be disposed of at the earliest possible time. The Pollution Control Board is directed to take appropriate steps to engage another lawyer to represent them in this case, as the standing counsel has got some inconvenience for his appearance, as he was earlier appearing for the 9th respondent against whom the allegations of violation have been made. So, The Tamil Nadu Pollution Control Board is directed to take steps on or before 27.09.2021 and get ready with the matter on 01.10.2021.
4. The 4th respondent has filed a report.
5. If the parties want to file any objection to the same, they are at liberty to file the same on or before 27.09.2021 by e-filing in the form of Searchable PDF/OCR Supportable PDF and not in the form of Image PDF along with necessary hardcopies to be produced as per Rules and get ready with the matter on 01.10.2021.
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6. The Registry is directed to communicate this order to the official respondents by e-mail immediately so as to enable them to comply with the direction.
7. For consideration of report, filing objection (if any) to the report and also for hearing, post on 01.10.2021.
Sd/-
.....................................J.M. (Justice K. Ramakrishnan) Sd/-
..............................E.M. (Dr. K. Satyagopal) O.A. No.149/2016 & M.A. No.46/2017, 16th September, 2021. Mn.
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