National Green Tribunal
Gopal Chinna Mudalyar Chavady vs State Of Tamil Nadu Through Chief ... on 17 September, 2025
Item No.10:-
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
[Through Physical Hearing (Hybrid Option)]
Original Application No.18 of 2024 (SZ)
Earlier O.A. No. 473/2022 (PB)
IN THE MATTER OF:
Gopal,
Chinna Mudalyar Chavady,
Villupuram District.
...Applicant(s)
Versus
State of Tamil Nadu,
Though Chief Secretary,
Government of Tamil Nadu,
Secretariat, Chennai and Ors.
...Respondent(s)
Date of hearing: 17.09.2025.
CORAM:
HON'BLE Smt. JUSTICE PUSHPA SATHYANARAYANA, JUDICIAL MEMBER
HON'BLE DR. PRASHANT GARGAVA, EXPERT MEMBER
For Applicant(s): None.
For Respondent(s): Dr. D. Shanmuganathan for R1, R4 & R10.
Mrs. Vivekha Pon represented
Mr. S. Sai Sathya Jith for R3.
Mr. S. Venkatesh represented
Mr. T.M. Naveen for R5 to R9.
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ORDER
1. Today, there is no representation for the applicant.
2. As the Tamil Nadu State Coastal Zone Management Authority (TNSCZMA) is a necessary party to this proceeding, we Suo Motu impleaded them as additional Respondent No.10.
3. Let notice be issued to the newly added respondent through the Tribunal. The Registry is directed to carry out the amendment in the cause title.
4. The learned counsel Dr. D. Shanmuganathan accepts notice on behalf of Respondent No.10.
5. The TNSCZMA is directed to file a reply after verifying whether the structures in question fall within the prohibited zone under the Coastal Zone Regulations.
6. So far as the Fisheries Department is concerned, it shall report whether the lands allotted to the Tsunami victims can be converted for commercial purposes, particularly when they fall within a prohibited zone. The Fisheries Department is further directed to ascertain whether the allottees have put the said lands to any other use, and if so, whether such allotment is liable to be cancelled.
7. It is stated by the learned counsel appearing for Respondents No.5 to 9 that their reply has been filed; however, it Page 2 of 3 was returned due to certain defects. The respondents are directed to rectify the defects and re-upload the document before the next date of hearing, without fail.
8. Post the matter on 17.11.2025.
Sd/-
Smt. Justice Pushpa Sathyanarayana, JM Sd/-
Dr. Prashant Gargava, EM O.A. No.18/2024 (SZ), 17th September, 2025. AD.
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