National Green Tribunal
V.Ramasubbu vs Union Of India Rep By The Secretary To ... on 26 April, 2022
Bench: K. Ramakrishnan, Satyagopal Korlapati
Item No.9: Court No.1
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
(Through Video Conference)
Original Application No. 149 of 2016 (SZ) &
M.A. No.46 of 2017 (SZ)
IN THE MATTER OF
Mr. V. Ramasubbu
...Applicant(s)
Versus
Union of India and others
...Respondent(s)
Date of hearing: 26.04.2022.
CORAM:
HON'BLE Mr. JUSTICE K. RAMAKRISHNAN, JUDICIAL MEMBER
HON'BLE Dr. SATYAGOPAL KORLAPATI, EXPERT MEMBER
For Applicant(s): Mr. A. Thirumalai Raja.
For Respondent(s): Mr. Meyyappan represented
Mrs. Me. Saraswathy for R1, R2 &R4.
Dr. D. Shanmuganathan for R3, R5 & R8.
Mr. Sanjay Upadhayay along with
Mr. S. Kamalesh Kannan for R9.
Mr. Arunchandran represented
M/s. Anithas Jacob - Intervenor.
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ORDER
1. The above case has been posted to today for further hearing.
2. Heard the learned counsel appearing for the applicant, intervenor and the project proponent in part. Since it is already 01:45 p.m., the Hon'ble Expert Member has to attend Court No.II, the case is adjourned to 29.04.2022 for further hearing.
3. During the course of argument, the learned counsel appearing for the 9th Respondent relied on the counter statement dated 15.03.2017 said to have been filed by the 8th Respondent, but that was not seen in the file.
4. The Office is directed to verify as to whether any such statement has been filed and if so, incorporate the same in the file.
5. The Government Pleader who is appearing for the 8th Respondent is also directed to verify the same and if it is not filed, but copies have been circulated to the other counsels, then they are directed to file the same before the next hearing date.
6. For further hearing, post on 29.04.2022.
Sd/-
Justice K. Ramakrishnan, JM Sd/-
Dr. Satyagopal Korlapati, EM O.A. No.149/2016 (SZ) M.A. No.46/2017 (SZ) 26th April 2022. Mn.
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