National Green Tribunal
Tandur Citizens Welfare Society Rep. By ... vs Government Of Telangana Rep. By Its ... on 19 September, 2016
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
Application No. 195 of 2016 (SZ)
Applicant (s) Respondent (s)
Tandur Citizens Welfare Society, Government of Telangana, Rep by its President, Vs. Rep by its Secretary, Tandur, Rangareddy District Environment and Forest Department, Hydrabad & 12 others.
Legal Practitioners for Appellant(s) Legal practitioners for respondent(s)
M/s. L. Narendran & Mrs.H.Yasmeen Ali for R1, R6 and
S. Vijayakumar R8
Mr.M.R. Gokul Krishnan for R2
Mr.D.S.Ekambaram for R3
Mr.T.Sai Krishnan for R4
M/s. Sarita Lal &
Mrs. Vijayalakshmi Rajendran for R9 Mr. Raghul Balaji for R10 M/s. T.Velumani and T.Mahendran for R11 M/s. T.Balaji, P.S.Ganesh & M.Praveenkumar for R13 Note of the Registry Orders of the Tribunal Order No.5 Date: 19th September, 2016 The 7th respondent, Mr.V.Venkata Ramana, Station Manager, Tandur Station, South Centre Railways, Telangana, appeared in person. The respondents 9, 10, 11 and 13 appeared through their counsel. Learned counsel appearing for the 3rd respondent, Central Pollution Control Board filed reply today. Learned counsel appearing for the respondents 1, 2, 4, 6 and 8 prays for time to file reply. Learned counsel appearing for the applicant submits that though private notice was ordered and notice was sent to the other respondents, postal acknowledgment is yet to be received. Applicant to file affidavit of service.
Reply of the other respondents shall be filed within a period of three weeks with advance copy to the learned counsel appearing for the applicant, who is at liberty to file rejoinder, if any, within a period of 7 days thereafter.
Pursuant to the order dated 26.08.2016, the 4th respondent, Telangana State Pollution Control Board, filed status report today. It is submitted by the learned counsel that copy of the report has already been made available to the applicant. Response to the reply, if any, be filed within a period of two weeks.
List the matter on 19.10.2016.
...........................................J.M. (Justice M.S. Nambiar) ...........................................E.M. (Shri P.S. Rao)