National Green Tribunal
Hafed Sugar Mill vs Haryana State Pollution Control Board on 18 August, 2023
Item No. 01 Court No. 1
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Appeal No. 18/2023
(I.A. No. 669/2023, I.A. No. 671/2023)
Hafed Sugar Mill Appellant
Versus
Haryana State Pollution Control Board & Anr. Respondent(s)
Date of hearing: 18.08.2023
CORAM: HON'BLE MR. JUSTICE SHEO KUMAR SINGH, CHAIRPERSON
HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. A. SENTHIL VEL, EXPERT MEMBER
Appellant: Dr. Hemant Gupta & Mr. Shivang Jain, Advs.
ORDER
1. Challenge in this Appeal is the order dated 15.11.2021 passed by the respondent whereby and where under Environmental Compensation to the tune of Rs. 1,28,70,000/- was imposed on the appellant. Aggrieved by the orders, this Appeal was filed.
2. Since order is appealable, issue notice to the respondents, returnable within four weeks. Respondents are directed to submit their reply within Six weeks by e-mail at [email protected] preferably in the form of searchable PDF/ OCR Support PDF and not in the form of Image PDF.
3. Appellant is directed to take necessary steps for service to the respondents by both ways and also on available email. 1
4. Appellant is directed to supply the copy of the appeal and relevant documents to the Respondent(s) within a week and after compliance of service, the appellant has to submit an affidavit that the notice and copy of the appeal have been served upon the respondent(s). I.A. No. 669/2023
5. Issue notice to the respondents, returnable within four weeks. Respondents are directed to submit their reply within Six weeks by e-mail at [email protected] preferably in the form of searchable PDF/ OCR Support PDF and not in the form of Image PDF.
6. List the matter on 20.11.2023.
Sheo Kumar Singh, CP Arun Kumar Tyagi, JM Dr. A. Senthil Vel, EM August 18, 2023 Appeal No. 18/2023 (I.A. No. 669/2023, I.A. No. 671/2023) SN 2