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National Green Tribunal

1. Santanu Kumar Bhukta S/O Golak Bhukta vs 1. M/S Gm Iron And Steel Coompany Ltd ... on 9 January, 2023

Item No.04                                                    Court No.1


          BEFORE THE NATIONAL GREEN TRIBUNAL
             EASTERN ZONE BENCH, KOLKATA
             (THROUGH PHYSICAL HEARING WITH HYBRID MODE)


                   Original Application No.45/2022/EZ
                          (I.A. No.218/2022/EZ)

Santunu Kumar Bhukta & Anr.                                  Applicant(s)
                                    Versus

GM Iron & Steel Company Ltd. & Ors.                         Respondent(s)

Date of hearing: 09.01.2023
CORAM:       HON'BLE MR. JUSTICE B. AMIT STHALEKAR, JUDICIAL MEMBER
             HON'BLE PROF. A. SENTHIL VEL, EXPERT MEMBER

For Applicant(s)   : Mr. Sankar Prasad Pani, Adv. (in Virtual Mode)

For Respondent(s) : Mr. Sanjay Upadhyay, Advocate a/w
                    Ms. Sonali Sengupta, Adv., Mr. Shubham Upadhyay, Adv.,
                    & Mr. Kazi Sangay Thupden, Adv. for R-1,
                    Mr. Rajesh Tripathi, ASC for State Odisha (in Virtual Mode)
                    Mr. Dipanjan Ghosh, Advocate for R-4,
                    Mr. Surendra Kumar, Advocate for R-9,
                    Mr. Debasish Ghosh, Adv. for R-10&11, (in Virtual Mode)
                    Mr. Ashok Prasad, Advocate for R-12&13,
                    Ms. Shalaka Das, Adv. in I.A.218/2022/EZ (in Virtual Mode)

                                 ORDER

1. Mr. Sankar Prasad Pani, learned Counsel is present (in Virtual Mode) for the Applicants.

2. Supplementary affidavit dated 16.12.2022 has been filed on behalf of the Respondent Nos. 12 & 13, Central Ground Water Board; the same is taken on record.

3. Mr. Dipanjan Ghosh, learned Counsel appearing for Respondent No. 4, Odisha State Pollution Control Board, prays for and is granted five weeks time for filing affidavit.

4. The affidavit of the Board shall also address itself to the observations made in para 13 of the order of the Tribunal dated 22.08.2022 and explain as to whether, after the closure notice issued on 29.10.2021, a fresh inspection was conducted before 1 allowing the industry to operate with its full capacity vide Board's order dated 28.01.2022 and if not, why was the industry in question allowed to operate only on the basis of a Bank Guarantee of Rs. 11.85 lakhs?

5. The affidavit of the Board shall also give a para-wise reply to the averments made in the Original Application.

6. List on 20.02.2023.

..................................... B. Amit Sthalekar, JM .................................... Prof. A. Senthil Vel, EM January 09, 2023 Original Application No.45/2022/EZ (I.A. No.218/2022/EZ) AK 2