Supreme Court - Daily Orders
Arkay Energy (Rameswaram) Limited vs Tamil Nadu Pollution Control Board on 20 September, 2021
Bench: Hemant Gupta, V. Ramasubramanian
1
ITEM NO.32 Court 11 (Video Conferencing) SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 14363/2021
(Arising out of impugned final judgment and order dated 06-09-2021
in WAMD No. 1699/2021 passed by the High Court of Judicature at
Madras At Madurai)
ARKAY ENERGY (RAMESWARAM) LIMITED Petitioner(s)
VERSUS
TAMIL NADU POLLUTION CONTROL BOARD & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.115674/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 20-09-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. M.S Krishnan, Sr. Adv
Mr. Balaji Srinivasan, AOR
Mr. Anirudh Krishnan, Adv.
Mr. Adarsh Subramanian, Adv.
Mr. Shiva Krishnamurti, Adv.
Mr. Advaidh Nelakantann, Adv.
Ms. Kshipra Pyare, Adv.
Mr. M.B.R.S Raju, Adv.
Mrs. Lakshmi Rao, Adv.
Ms. Aakriti Priya, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner contends that no appeal is maintainable before the National Green Tribunal in respect of an Signature Not Verified Digitally signed by R Natarajan Date: 2021.09.21 order passed under Section 31-A of the Air (Prevention and Control 10:33:02 IST Reason: of Pollution) Act, 1981. The present is a case of a composite order also under Section 33-A of the Water (Prevention and Control 2 of Pollution) Act, 1974. Therefore, the remedy of the petitioner would be before the High Court only.
Issue notice, returnable within one week. Dasti, in addition, is also permitted.
Liberty is also granted to learned counsel for the petitioner to serve the standing counsel for the Tamil Nadu Pollution Control Board.
(SWETA BALODI) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)