National Green Tribunal
Basudeb Bar vs West Bengal Pollution Control Board on 16 January, 2023
Item No.05 Court No.1
BEFORE THE NATIONAL GREEN TRIBUNAL
EASTERN ZONE BENCH, KOLKATA
(THROUGH PHYSICAL HEARING WITH HYBRID MODE)
Original Application No.98/2021/EZ
Basudeb Bar & Ors. Applicant(s)
Versus
West Bengal Pollution Control Board & Ors. Respondent(s)
Date of hearing: 16.01.2023
CORAM: HON'BLE MR. JUSTICE B. AMIT STHALEKAR, JUDICIAL MEMBER
HON'BLE PROF. A. SENTHIL VEL, EXPERT MEMBER
For Applicant(s) : Mr. Santanu Chakraborty, Advocate
For Respondent(s) : Mr. Prithwish Basu, Adv. for R-1,
Mr. Sibojyoti Chakraborty, Adv. for R-2 & 3,
Mr. Dipanjan Ghosh, Adv. for R-4,
Mr. Rajib Ray, Adv. for R-5,
Mr. Amir Singh Pasrich, Adv. (in Virtual Mode) a/w
Mr. Shambhu Prasad, Adv.,
Mr. Karan Bahmani, Adv. (in Virtual Mode),
Ms. Mohana Malhotra, Adv. &
Ms. Vanya Chaturvedi, Adv. (in Virtual Mode) for R-6
ORDER
1. Mr. Santanu Chakraborty, learned Counsel is present for the Applicant.
2. Objections on affidavit dated 26.11.2022 has been filed on behalf of Respondent No.6, Ambuja Cements Limited; same is taken on record.
3. Mr. Santanu Chakraborty, learned Counsel for the Applicant states that he has not received the copy of the affidavit dated 26.11.2022. The learned Counsel for the Respondent No.6 shall ensure that the copy of the affidavit dated 26.11.2022 is served upon Mr. Chakraborty within 24 hours.
4. Mr. Chakraborty, learned Counsel states that he has filed Interlocutory Application seeking recusal of the Applicant No.1 on 1 health grounds. However, the I.A. as well as accompanying affidavit are reported by the office of the Tribunal to be in defect. Mr. Chakraborty shall remove the defect within 24 hours and re-file the I.A. along with the affidavit after serving copy of the same to the Counsel for the Respondents.
5. List on 14.02.2023.
..................................... B. Amit Sthalekar, JM .................................... Prof. A. Senthil Vel, EM January 16, 2023 Original Application No.98/2021/EZ BD 2