National Green Tribunal
Yashaswi Fish Meal And Oil Company ... vs Union Of India on 18 February, 2022
Bench: K. Ramakrishnan, Satyagopal Korlapati
Item No.19 to 21:-
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
Original Application No. 27 of 2019 (SZ) &
I.A. No.29 of 2019 (SZ)
With
Appeal No. 05 of 2020 (SZ)
With
Original Application No.254 of 2020 &
I.A. No.124 of 2020 (SZ)
(Through Video Conference)
IN THE MATTER OF:
Kishore Kumar and Anr.
...Applicant(s)
Versus
Union of India and Ors.
...Respondent(s)
With
M/s. Yashaswi Fish meal and oil
Company
... Appellant(s)
Versus
Union of India and others.
...Respondent(s)
With
Sugandhi Shekar
...Applicant(s)
Versus
Union of India and others. ...Respondent(s)
Date of hearing: 18.02.2022.
CORAM:
HON'BLE MR. JUSTICE K. RAMAKRISHNAN, JUDICIAL MEMBER
HON'BLE DR. SATYAGOPAL KORLAPATI, EXPERT MEMBER
O.A. No. 27/2019
For Applicant(s): Mr. Priyanshu Upadhya
For Respondent(s): Mr. G.M. Syed Nurullah Sheriff for R1
Mr. Vasanth H.K. for R3 and R4
Mr. Rajat Jonathan Saw for Mr. Darpan for R2
and R5
Mr. M.T. Jagan Mohan for R6 to R8
Mr. V.V. Ramana for R10
Mr. T.K. Bhaskar for R11
Mr. M.R. Gokul Krishnan for R13
Appeal No. 05/2020
For Appellant(s): Mr. T.K. Bhaskar
For Respondent(s): Mr. G.M. Syed Nurullah Sheriff for R1
Mr. Vasanth H.K. for R2 and R3
Mr. Rajat Jonathan Saw for Mr. Darpan for R4
Mr. K.N. Praveen Kumar for R5 to R8
O.A. No. 254/2020
For Applicant(s): Mr. K. N. Praveen Kumar
For Respondent(s): Ms. M. Sumathi for R1
Mr. Rajat Jonathan Saw for Mr. Darpan for R2
to R5, R9 to R14, R16
Mr. M.R. Gokul Krishnan for R6 and R7
Mr. Vasanth H.K. for R8
Mr. T.K. Bhaskar for R22
Mr. Prasana Shetty for R18 to R20
Mr. M.V.V. Ramana for R21
ORDER
1. The above cases have been posted to today for hearing.
2. Heard the Learned Counsel for the applicant in O. A. NO. 27 of 2019 and 254 of 2019.
3. Heard the Learned Counsel appearing for respondents 6 to 8 in O.A. No. 27 of 2019. The Learned Counsel has submitted that the allegation that Panchayat has not taken any action is not correct, they have issued the license and the license period was over and it was not renewed and the action of the Panchayat was challenged before the Hon'ble High Court. By virtue of the interim order passed by the Hon'ble High Court, the units are now functioning.
4. Since, there is no time for hearing the other respondents the matter is adjourned for further hearing to 03.03.2022.
5. In the meantime, parties are at liberty to file their written submissions, if any, so that the time of oral hearing can be minimised.
6. Parties who have not filed their pleadings are also at liberty to file the same before the next hearing date along with the written submissions.
7. For further hearing, post on 03.03.2022.
..................................J.M. (Justice K. Ramakrishnan) ...............................E.M. (Dr. Satyagopal Korlapati) O.A. No. 27/2019(SZ)& Appeal No. 05/2020 (SZ) & O.A. No. 254/2020 18th February , 2022. (AM)