National Green Tribunal
Ratheesh K R vs State Of Kerala Rep By Its Chief ... on 6 February, 2023
Author: K. Satyagopal
Bench: K. Satyagopal
Item No.01:
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
(Through Video Conference)
Original Application No.11 of 2023 (SZ)
IN THE MATTER OF:
Ratheesh and Ors.
... Applicant(s)
Versus
State of Kerala and Ors.
...Respondent(s)
Date of hearing: 06.02.2023.
CORAM:
HON'BLE Smt. JUSTICE PUSHPA SATHYANARAYANA, JUDICIAL MEMBER
HON'BLE Dr. SATYAGOPAL KORLAPATI, EXPERT MEMBER
For Applicant(s): Mr. K.K. Ashkar.
For Respondent(s): Mr. G. Vignesh represented
Mr. E.K. Kumaresan for R1, R2 & R4.
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ORDER
1. This application is filed claiming compensation to the tune of Rupees One Crore to the applicants for their deprivation of livelihood and damage caused to the aquatic fauna in view of the construction of the Kapico Resort.
2. Rule 12 of the National Green Tribunal (Practices and Procedure) Rules, 2011 warrants payment of 1% of the amount of compensation claimed as a Court Fee.
3. It is seen from the records that the applicants have filed Annexure - A17 (Series) which are certificates obtained from the Block Development Officer - Mulanthuruthy, certifying them to be persons below the poverty line.
4. In this regard, notice is accepted by Mr. G. Vignesh for respondents Nos.1, 2 & 4. Issue notice to respondents Nos.3, 5 & 6 through Tribunal as well as privately.
5. Post the matter on 14.03.2023.
Sd/-
Smt. Justice Pushpa Sathyanarayana, JM Sd/-
Dr. Satyagopal Korlapati, EM O.A. No.11/2023 (SZ), 06th February 2023. Mn.
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