National Green Tribunal
Sanhgram Keshari Mohanty vs Union Of India on 26 November, 2021
Item No. 04 Court No.1
BEFORE THE NATIONAL GREEN TRIBUNAL
EASTERN ZONE BENCH, KOLKATA
(Through Video Conferencing)
Original Application No. 86/2021/EZ
Sangram Keshari Mohanty Applicant(s)
Versus
The Union of India & Ors. Respondent(s)
Date of hearing: 26.11.2021
CORAM: HON'BLE MR. JUSTICE B. AMIT STHALEKAR, JUDICIAL MEMBER
HON'BLE MR. SAIBAL DASGUPTA, EXPERT MEMBER
For Applicant(s) : Mr. Biranchi Narayan Mahapatra, Advocate
For Respondent(s) : Mr. Soumitra Mukherjee, Advocate for R-1 & 8,
Mr. Prasenjeet Mohapatra, ASC for R-2,3,5&6,
Ms. Papiya Banerjee Bihani, Advocate for R-4,
Mr. Ashok Prasad, Advocate for R-6, 7, 9 & 10,
Mr. Gora Chand Roy Choudhury, Advocate for R-8,
Mr. Mr. Rajiv Kumar Mahanta, Advocate for R-12,
ORDER
1. Mr. Biranchi Narayan Mahapatra, learned Counsel is present for the Applicant.
2. Mr. Soumitra Mukherjee, learned Counsel is present for Respondent Nos.
1 &, Ministry of Environment, Forest and Climate Change, Mr. Prasenjeet Mohapatra, learned Additional Standing Counsel is present for Respondent Nos. 2, 3, 5 &6, State Respondents, Govt. of Odisha, Ms. Papiya Banerjee Bihani, learned Counsel is present for Respondent No.4, Odisha State Pollution Control Board, Mr. Ashok Prasad, learned Counsel is present for Respondent Nos. 6, 7, 9 & 10, Central Ground Water Board and Central Pollution Control Board, Mr. Gora Chand Roy Choudhury, learned Counsel is present for Respondent No.8, State Environment Impact Assessment Authority (SEIAA), Odisha, and Mr. Rajiv Kumar Mahanta, learned Counsel is present for Respondent No.12, Private Respondent.
3. One supplementary affidavit dated 09.10.2021 has been filed on behalf of the Applicant; the same is taken on record. 1
4. One affidavit dated 22.11.2021 has been filed on behalf of the Respondent No.4, Odisha State Pollution Control Board; the same is taken on record.
5. One affidavit dated 25.11.2021 has been filed on behalf of the Respondent No.8, SEIAA Odisha; the same is taken on record.
6. Mr. Rajiv Kumar Mahanta, learned Counsel prays for and is granted two weeks time for filing his para-wise reply to the Original Application as well as the supplementary affidavit dated 09.10.2021 filed by the Applicant.
7. Let such affidavit be filed within two weeks and the e-copy/soft copy of the same shall be served upon the learned Counsel for the Applicant as well as the learned Counsel for the other Respondents before filing it in the Tribunal.
8. The parties shall exchange the copy of their affidavits among themselves at least one week before the next date fixed.
9. List on 21.01.2022.
..................................... B. Amit Sthalekar, JM ...................................
Saibal Dasgupta, EM November 26, 2021 Original Application No. 86/2021/EZ AK 2