National Green Tribunal
1. Youth United For Sustainable ... vs 1. State Of Odisha Represented By Chief ... on 17 February, 2025
Item No.02 Court No.1
BEFORE THE NATIONAL GREEN TRIBUNAL
EASTERN ZONE BENCH, KOLKATA
(THROUGH PHYSICAL HEARING WITH HYBRID MODE)
Original Application No.208/2024/EZ
Youth United for Sustainable
Environment Trust Applicant(s)
Versus
State of Odisha & Ors. Respondent(s)
Date of hearing: 17.02.2025
CORAM: HON'BLE MR. JUSTICE B. AMIT STHALEKAR, JUDICIAL MEMBER
HON'BLE DR. ARUN KUMAR VERMA, EXPERT MEMBER
For Applicant(s) : Mr. Sankar Prasad Pani, Adv. a/w
Mr. Ashutosh Padhy, Adv. (in Virtual Mode)
For Respondent(s) : Mr. Dipanjan Ghosh, Adv. for R-7
ORDER
1. Mr. Sankar Prasad Pani, learned Counsel assisted by Mr. Ashutosh Padhy, learned Counsel is present (in Virtual Mode) for the Applicant.
2. Mr. Dipanjan Ghosh, learned Counsel who is present in Court files Vakalatnama on behalf of the Respondent No.7, Odisha State Pollution Control Board; the same is taken on record.
3. We find that though allegations of illegal mining have been made against four Stone crushers namely PRMM Crusher, Maa Chandi Stone Crusher, Aruni Stone Crusher and Shree Sai Stone Crusher but they have not been made party to the present proceedings.
4. We, therefore, direct the Applicant to implead the aforesaid Stone crushers in the array of Respondents as Respondent Nos.11, 12, 13 and 14 respectively.
5. Issue notice to the newly added Respondents, returnable within four weeks.
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6. The newly added Respondents shall file their counter-affidavit within four weeks.
7. We direct the State Government to file the report of the Orissa Remote Sensing Application Center (ORSAC) with regard to the quantum of excavation so that if illegal excavation is found to have been carried out by the Stone crushers, appropriate action as per law may be taken against them.
8. The State Government shall file para-wise reply to the allegations made in the Original Application within three weeks.
9. Mr. Jateswar Nayak, learned Additional Government Advocate is present (in Virtual Mode) on behalf of the State Respondents. When the case is next listed, the name of Mr. Jateswar Nayak shall be printed in the Cause-list as Counsel for the State Respondents.
10. List on 18.03.2025.
..................................... B. Amit Sthalekar, JM ............................................. Dr. Arun Kumar Verma, EM February 17, 2025, Original Application No.208/2024/EZ OM 2