National Green Tribunal
Human Rights Forum Through ... vs Union Of India Through The Secretary ... on 16 February, 2022
Bench: K Ramakrishnan, K. Satyagopal
Item No.15:
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
Appeal No.41 of 2017 (SZ)
(Through Video Conference)
IN THE MATTER OF:
Human Rights Forum
Through S. Jeevan Kumar and Ors.
...Appellant(s)
Versus
Union of India and Ors.
...Respondent(s)
Date of hearing: 16.02.2022
CORAM:
HON'BLE MR. JUSTICE K. RAMAKRISHNAN, JUDICIAL MEMBER
HON'BLE DR. SATYAGOPAL KORLAPATI, EXPERT MEMBER
For Appellant(s): Mr. A. Yogeshwaran for Mr. Clifton D Rozario.
For Respondent(s): Mr. T. Sai Krishnan for R3.
Mr. Y.Ramarao and B. Lakshmi Narasimhan
for R4
ORDER
1. The above case has been posted today for hearing.
2. Mr. A. Yogeshwaran who is representing Mr. Clifton D. Rozario submitted that due to some personal inconvenience they are not able to 1 get ready with the matter today and they wanted one week's time to get ready with the matter.
3. They are directed to get ready with the matter on 21.03.2022.
4. In the meantime, if the parties want to file written submission, if any, they are at liberty to file the same.
5. It is also seen from the record that Mr. M.R. Gokul Krishnan is appearing for the 1st respondent who had already tendered his resignation from the panel lawyers of MoEF&CC but in spite of communications being sent to MoEF&CC in several similar matters, they have not taken steps to complete the process of allotting the cases to some other lawyer though some attempt is being made to allot some of the cases to some of the lawyers.
6. The office is directed to take a list of cases where Mr. M.R. Gokul Krishnan is appearing for SEIAA as well as MoEF&CC and forward the list with posting dates to MoEF&CC so that they can take immediate steps to engage another panel lawyer to represent them in the cases. On the next hearing date if another lawyer is not appointed by MoEF&CC to represent them, then this Tribunal will be compelled to proceed with the matter on the basis of the material available on record.
7. In the meantime, MoEF&CC is also directed to produce the entire file relating to the appraisal of the proceedings by Expert Appraisal Committee as well as the issuing authority, namely, MoEF&CC in 2 respect of this project before the next hearing date.
8. The Registry is directed to communicate this order to the official respondents including the MoEF&CC for their information and compliance of the direction.
9. For engagement of another lawyer for MoEF&CC and production of Environmental Clearance file and for hearing, post on 21.03.2022.
...................................J.M. (Justice K. Ramakrishnan) ................................E.M. (Dr. Satyagopal Korlapati) Appeal No. 41/2017(SZ) 16th February, 2022. (AM) 3