National Green Tribunal
V.Ramasubbu vs Union Of India Rep By The Secretary To ... on 18 February, 2021
Author: K. Ramakrishnan
Bench: K. Ramakrishnan
Item No.05:
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
Original Application No. 149 of 2016 (SZ) &
M.A. No. 46 of 2017 (SZ)
(Through Video Conference)
IN THE MATTER OF
Mr. V. Ramasubbu
...Applicant(s)
Versus
Union of India and Others.
...Respondent(s)
Date of hearing: 18.02.2021.
CORAM:
HON'BLE MR.JUSTICE K. RAMAKRISHNAN, JUDICIAL MEMBER
HON'BLE MR. SAIBAL DASGUPTA, EXPERT MEMBER
For Applicant(s): Sri. A. Thirumalai Raja
For Respondent(s): Sri. M.R. Gokul Krishnan for R1, R2 & R4
Sri. Dr. V.R. Thirunarayanan for R3, R5, R8
Sri. C. Kasirajan through
M/s. S.M. Kothai Muthu Meenal for R6 & R7
Sri. Sai Sathya Jith represented
Sri. AR.L. Sundaresan Senior, Advocate for
R9
ORDER
1. When the matter came up for hearing today through Video Conference, Sri. A. 1 Thirumalai Raja represented the applicant. Mr. M.R. Gokul Krishnan represented respondents 1, 2 & 4, Sri. Dr. V.R. Thirunarayanan represented respondents 3, 5 & 8, Sri. C. Kasirajan through M/s. S.M. Kothai Muthu Meenal represented respondents 6 and 7 and Sri. Sai Sathya Jith represented Sri. AR.L. Sundaresan, Senior Counsel for 9th respondent.
2. We have received the Joint Committee report dated Nil, signed on 25.11.2020 and received on 21.12.2020 and 17.02.2021 both report shows that the contents are same.
3. The 9th respondent had filed their objection to the 2nd committee report. Under such circumstances, we feel that we will get a further detailed report from the committee members regarding the objections raised by the 9th respondent to the report submitted by them, so that the same can also be considered by this Tribunal and appropriate orders can be passed.
4. The committee is directed to consider the objections filed by the 9th respondent to the report submitted by them and file a further report giving their opinion regarding the same as well, so as to enable this Tribunal to consider the objections and submit the report in a comprehensive manner to take an appropriate decision in this matter.
5. The 9th respondent is directed to submit the copy of the objection to the members of the committee within a week so as to enable them to consider the same and file a further report
6. The applicant also produced the additional documents as the response to the objections filed by the 9th respondent to the committee report. 2
7. The applicant is also directed to produce a set of additional documents that has been produced before the members of the committee so that the members of the committee can consider that also along with the objections filed by the 9th respondent while submitting the further report to this Tribunal.
8. The committee is directed to submit a further report to this Tribunal on or before 23.03.2021, by e-filing in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF along with necessary hard copies to be produced as per rules.
9. The Registry is directed to communicate this order to the members of the committee along with the objections filed by the 9th respondent and the additional documents produced by the applicant through e-mail immediately so as to enable them to comply with the direction.
10. For consideration of further report, post on 23.03.2021 ......................................J.M. (Justice K. Ramakrishnan) ..............................E.M. (Shri. Saibal Dasgupta) O.A. No. No. 149/2016(SZ) & M.A. No. 46/2017 (SZ) 18th February, 2021. Sr. 3