National Green Tribunal
V Ramasubbu vs Member Secretary on 7 August, 2024
Author: Satyagopal Korlapati
Bench: Satyagopal Korlapati
Item No.11:-
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
Wednesday, the 07th day of August, 2024.
(Through Video Conference)
Appeal No.52 of 2024 (SZ)
IN THE MATTER OF:
V. Ramasubbu
Advocate
No.8/18 C, Sri Sakthi Nagar,
Krishnapuram, Palayamkottai - 627 011.
Tirunelveli.
...Appellant (s)
Versus
1) Member Secretary
State Level Environment Impact Assessment Authority -
Tamil Nadu
3rd Floor, Panagal Maaligai,
No.1, Jeenis Road, Saidapet,
Chennai - 15.
2) The Chairman
Tamil Nadu Pollution Control Board
76, Mount Road, Guindy,
Chennai.
3) District Environmental Engineer
Tamil Nadu Pollution Control Board
Thoothukudi.
4) The General Manager (Project-III)
SIPCOT, No.19-A, Rukmani Lakshmipathy Road,
Post Box No.7223,
Engmore, Chennai - 600 008.
5) M/s. Vinfast Auto India Private Limited
Rep. by its Managing Director
Electric Vehicle Manufacturing Industry,
Two Horizon Centre, DLF Phase 5,
Sector 43, Gold Course Road,
Gurugram - 122 002.
Haryana State.
...Respondent(s)
For Applicant(s): M/s. A. Thirumalai Raja,
M. Kirubaharan & M. Gnanasekaran.
For Respondent(s): Mr. S. Sai Sathya Jith for R2 & R3.
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CORAM:
HON'BLE Smt. JUSTICE PUSHPA SATHYANARAYANA, JUDICIAL MEMBER
HON'BLE Dr. SATYAGOPAL KORLAPATI, EXPERT MEMBER
ORDER
1. After presenting the case for some time, Mr. A. Thirumalai Raja, the learned counsel appearing for the appellant decided to withdraw the appeal and made an endorsement to that effect.
2. In view of the endorsement made, the appeal [Appeal No.52 of 2024 (SZ)] is dismissed as withdrawn.
Sd/-
Smt. Justice Pushpa Sathyanarayana, JM Sd/-
Dr. Satyagopal Korlapati, EM Appeal No.52/2024 (SZ) 07th August, 2024. Mn.
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