National Green Tribunal
News Item Titled Exploited Kathiresan ... vs The Principal Secretary To Govt. Of ... on 29 January, 2025
Author: Satyagopal Korlapati
Bench: Satyagopal Korlapati
Item No.09:-
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
[Through Physical Hearing (Hybrid Option)]
Original Application No.273 of 2024 (SZ)
IN THE MATTER OF:
Tribunal on its own motion Suo Motu
based on the news item published in
Dinamalar, Chennai Edition dt. 30.09.2024
titled, "Exploited Kathiresan Temple
Mount; Danger awaits the temple".
With
The Principal Secretary to Government of Tamil Nadu,
Department of Environment, Climate Change and
Forests, Chennai and Ors.
...Respondent(s)
Date of hearing: 29.01.2025.
CORAM:
HON'BLE Smt. JUSTICE PUSHPA SATHYANARAYANA, JUDICIAL MEMBER
HON'BLE Dr. SATYAGOPAL KORLAPATI, EXPERT MEMBER
For Applicant(s): Suo Motu.
For Respondent(s): Dr. D. Shanmuganathan for R1 to R3.
Ms. Aarti represented
Mr. S. Sai Sathya Jith for R4.
Page 1 of 2
ORDER
1. As the Executive Officer - Arulmigu Poovanathasamy Thirukovil, Kovilpatti is a necessary party to this proceeding, we Suo Motu implead them as additional Respondent No.5.
2. The Registry is directed to carry out the amendment in the cause title. Let notice be issued to the newly added respondent through the Tribunal.
3. The learned counsel appearing for the State of Tamil Nadu seeks time to file the report.
4. The TNPCB has filed its report dated 02.01.2025. However, the TNPCB is directed to file a detailed report in this regard.
5. Post the matter on 19.03.2025.
Sd/-
Smt. Justice Pushpa Sathyanarayana, JM Sd/-
Dr. Satyagopal Korlapati, EM O.A. No.273/2024 (SZ) 29th January, 2025. AD.
Page 2 of 2