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National Green Tribunal

Ankur Sharma vs State Of West Bengal Through The Chief ... on 7 October, 2025

Item No.04                                                   Court No.1


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


                 Original Application No.101/2025/EZ

Ankur Sharma                                                 Applicant

                                 Versus

State of West Bengal & Ors.                                  Respondents


Date of hearing: 07.10.2025

CORAM:       HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
             HON'BLE MR. ISHWAR SINGH, EXPERT MEMBER

Applicant:        Ankur Sharma, the applicant in person.

Respondents:      Mr. Sudip Kumar Dutta, Advocate for respondents
                  no.1, 4, 7, 8, 9 and 10 (through VC).
                  Mr. Surendra Kumar, Advocate for respondent no.3
                  (through VC).
                  Mr. Dipanjan Ghosh, Advocate for respondent no.5
                  (through VC).
                  Mr. Indradeep Ghosh, Proxy Counsel for Mr. Sibojyoti
                  Chakrabarti, Advocate for respondent no.6 (through
                  VC).
                  Mr. Swarajit Dey and Ms. Rishita Sarkar, Advocates
                  for respondents no.11 and 13.



                              ORDER

1. Affidavit dated 29.07.2025 has been filed by respondent no.8, State Water Investigation Directorate which is taken on record.

2. Status Report in the form of affidavit dated 25.09.2025 has been filed by respondent no.5, State Environment Impact Assessment Authority (SEIAA), WB which is taken on record.

3. Rejoinder affidavit dated 06.10.2025 has been filed by the applicant which is taken on record.

1

4. Affidavit dated 26.09.2025 has been filed by respondent no.6, West Bengal Pollution Control Board (WBPCB) which is taken on record.

5. Affidavit dated 01.08.2025 has been filed by respondent no.3, Central Pollution Control Board (CPCB) which is taken on record.

6. Ms. Rishita Sarkar, learned counsel for respondents no.11 and 13 has submitted that respondent no.12 is no longer in existence and has merged with respondent no.13.

7. Learned counsel for respondents no.11 and 13 seeks four weeks' time for filing of their responses which prayer is allowed.

8. Responses may also be filed by other respondents, who have not filed the same earlier, within four weeks.

9. List on 09.12.2025 for further hearing.

Arun Kumar Tyagi, JM Ishwar Singh, EM October 07th, 2025 Original Application No.101/2025/EZ OM 2