Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

National Green Tribunal

News Item Titled Threat To Groundwater ... vs Krishna Sahakari Sakkare Karkhane ... on 24 September, 2024

Author: Satyagopal Korlapati

Bench: Satyagopal Korlapati

Item No.04:

              BEFORE THE NATIONAL GREEN TRIBUNAL
                   SOUTHERN ZONE, CHENNAI


                          (Through Video Conference)


                Original Application No.255 of 2024 (SZ)


IN THE MATTER OF:

     Tribunal on its own motion SUOMOTU
     based on the News item published in
     Deccan Herald, dated: 01-07-2024, under
     the caption "Threat to groundwater
     Belagavi sugar factory under lens".
                                                             ...Applicant(s)
                                     Versus


     Krishna Sahakari Sakkare Karkhane Niyamit,
     Through its Chairman, Karnataka and Ors.
                                                            ...Respondent(s)


     Date of hearing: 24.09.2024.

CORAM:

HON'BLE Smt. JUSTICE PUSHPA SATHYANARAYANA, JUDICIAL MEMBER

HON'BLE Dr. SATYAGOPAL KORLAPATI, EXPERT MEMBER


     For Applicant(s):         Suo Motu.


     For Respondent(s):        Ms. Rashi Singh represented
                               Mr. A. Mahesh Chowdhary for R2.
                               Mr. Thirunavukarasu for R3.
                               Mr. Rajat Jonathan Shaw represented
                               Mr. K.M. Darpan for R5.

                                    Page 1 of 2
                                   ORDER

1. The above case has been Suo Motu registered by the Principal Bench of the National Green Tribunal, New Delhi as Original Application No.879 of 2024(PB) based on the news item published in 'The Deccan Herald' dated 01.07.2024 titled "Threat to groundwater Belagavi sugar factory under lens" which has been transferred to this Bench and renumbered as Original Application No.255 of 2024(SZ).

2. Let notice be issued to the respondents through the Tribunal.

3. The learned counsel Ms. Rashi Singh representing Mr. A. Mahesh Chowdhary accepts notice on behalf of Respondent No.2, Mr. Thirunavukarasu accepts notice on behalf of Respondent No. 3 and Mr. Rajat Jonathan Shaw representing Mr. K.M. Darpan accepts notice on behalf of Respondent No. 5.

4. The learned counsels appearing for the appropriate authorities are directed to take the papers from the Registry and file a report before the next date of hearing.

5. Let the matter be listed on 12.11.2024 Sd/-

Smt. Justice Pushpa Sathyanarayana, JM Sd/-

Dr. Satyagopal Korlapati, EM O.A. No.255/2024(SZ) 24th September, 2024. AD.

Page 2 of 2