National Green Tribunal
Anil Kumar Singh vs Principal Secretary Dept.Of Urban ... on 31 August, 2017
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BEFORE THE NATIONAL GREEN TRIBUNAL
EASTERN ZONE BENCH, KOLKATA
Original Application No. 44/2014/EZ
Anil Kumar Singh
Vs
The State of Jharkhand & Ors
CORAM: Hon'ble Mr. Justice S.P.Wangdi, Judicial Member
Hon'ble Mr. Ranjan Chatterjee, Expert Member
PRESENT: Applicant : None
Respondent No.1 & 2 : Mr. Binod Kumar Gupta, Advocate
Ms. Aishwarya Rajyashree, Advocate
Respondent No. 3 : Mr. Surendra Kumar, Advocate
Respondent No. 4 : Mr. Sanjay Banerjee, Advocate
MOEF : Mr. Gora Chand Roy Chowdhury, Advocate
Orders of the Tribunal
Date & Remarks
Item No. 4
31st August, 2017.
By order dated 24.7.2017, it had been submitted
on behalf of the Ranchi Municipal Corporation, the
respondent No. 4, that application for Environmental
Clearance (EC) in respect of Municipal Solid Waste Land
Fill site at the village Jhiri, Tehsil, Kanke and Ranchi had
been submitted on 22.4.2017 to the Ministry of
Environment, Forest and Climate Change, New Delhi.
We had accordingly directed the MOEF to consider
the application and dispose it of expeditiously
considering the importance of the project. A copy of
the order had also been ordered to be transmitted to
the Secretary, MOEF for compliance which the Registry
informs was complied with. We had also directed the
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Ministry to file a report on the action taken on the
application submitted by RMC. However, on 22.8.2017,
which was the date following 24.7.2017, neither was
any report filed nor did anyone appear for the MOEF.
The position persists even today which is the third day.
Mr. Gora Chand Roy Chowdhury, Ld. Advocate, who
generally appears for the Ministry and is present in
Court, assures us that he will take up the matter with
the Ministry and file an appropriate report on the next
date.
While expressing our extreme displeasure on the
indifferent approach of the Secretary, MOEF, we allow
the prayer of Mr. Roy Chowdhury directing him to file
the report on the action taken on the application
submitted by the RMC, respondent No. 4, without fail
on the next date.
The affidavit filed by Mr. Sanjoy Banerjee, Ld.
advocate for the respondent No. 4, RMC, is ordered to
be taken on record. The affidavit shall be considered on
the next date when we expect the MOEF also to file its
report.
List on 23.10.2017.
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Justice S.P.Wangdi, JM 31-8-2017 ...................................................
Ranjan Chatterjee, EM 31-8-2017 3