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National Green Tribunal

Korattur Lake Protecting People’S ... vs State Of Tamilnadu Rep. By Its Secretary ... on 16 December, 2024

Author: Satyagopal Korlapati

Bench: Satyagopal Korlapati

Item No.05:

              BEFORE THE NATIONAL GREEN TRIBUNAL
                   SOUTHERN ZONE, CHENNAI

                          (Through Video Conference)

                 Original Application No.125 of 2022 (SZ)


IN THE MATTER OF:

     Korattur Lake Protecting People's Movement
     Chennai.
                                                             ...Applicant(s)
                                    Versus

     The State of Tamil Nadu
     Represented by its Secretary to Govt.,
     Chennai and Ors.
                                                            ...Respondent(s)

     Date of hearing: 16.12.2024.

CORAM:


HON'BLE Smt. JUSTICE PUSHPA SATHYANARAYANA, JUDICIAL MEMBER
HON'BLE Dr. SATYAGOPAL KORLAPATI, EXPERT MEMBER



     For Applicant(s):         None.


     For Respondent(s):        Dr. D. Shanmuganathan for R1 to R3 & R11.
                               Dr. S. B. Nirmalatha represented
                               Mr. N. R. Ramesh Kanna for R4.
                               Mr. S. Sai Sathya Jith for R6.
                               Ms. Revathy represented
                               Mr. T. Sai Krishnan for R8.
                               M/s. S. Ramasubramaniam & Associates for R10.
                               Dr. D. Shanmuganathan represented
                               Mr. V. Rajinikanth for R11.

                                    Page 1 of 3
                        ORDER

1. M/s. Aavin, who ought to have filed its report today, has not yet done so.

2. Today, Mr. Jayakumar - Deputy General Manager, Ambattur Dairy Unit has appeared before us.

3. It is disappointing to note that M/s. Aavin has not so far done any study regarding migration from sachets to plastic bottles or any other substitute that is biodegradable/recyclable/reusable for the supply of milk to consumers.

4. Let the M/s. Aavin revert to us, after a detailed study in this regard being done, including the cost effect and the cost of supply of the milk to consumers.

5. This apart, it is noticed that the TNPCB also has issued a show cause notice demanding environmental compensation for increasing the production of milk from 3 Lakh Liters per day, for which, already there is consent, to 4.5 Lakh Liters per day, for which, there is no consent.

6. Already, we have recorded that such an increase in production would result in an increase in effluents which would require more number of ETPs for treatment.

7. Today, it is reported that the construction of ETP is under progress and will be completed by the end of February 2025.

8. Post the matter on 04.03.2025.

Sd/-

Smt. Justice Pushpa Sathyanarayana, JM Sd/-

Dr. Satyagopal Korlapati, EM O.A. No.125/2022(SZ), 16th December, 2024. AD.