National Green Tribunal
D. V. Girish vs The Member Secretary, National Tiger ... on 14 December, 2017
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
Application No.76 of 2015 (SZ)
Applicant(s) Respondent(s)
D.V.Girish, Chikmagalur Vs. The Member Secretary, National Kaimara, Karnataka Tiger Conservation Authority, MoEF, New Delhi and others Legal Practitioners for Applicant(s) Legal Practitioners for Respondents M/s.Janakothari Smt.Me.Saraswathy for R1 Mr Devraj Ashok R2 to R8 M/s.Paul & Paul, J.Hudson Samuel, Partners for R10 Note of the Orders of the Tribunal Registry Item No.6 Date: 14th December, 2017 . By order dated 31st August, 2017, taking note of the fact that the learned counsel on whose behalf a representation was made on 27.08.2017 and 31.08.2017 that they have filed vakallat for the applicant, has not been filed the vakalat, recording presence of the applicant, direction was issued to show the name of Mr.Santhanaraman as the learned counsel appearing for the applicant in the cause list.
It is seen that in the cause list even today the name of the counsel is shown as M/s.Jayna Kothari. The applicant appearing in person submitted that the learned counsel is from Bangalore and the counsel is M/s.Jayna Kothari. If there is no vakalat filed by M/s.Jayna Kothari the representation of the applicant cannot be accepted.
The Registry is directed to verify whether any vakkalat has been filed for the applicant and if no vakkalat is filed, no name of the counsel should be shown in the cause list. It is seen from the records that respondent Nos.3, 5, 6, 7 and 9 have not filed the reply till this date. If any reply is to be filed, it shall be filed without failure within two weeks failing which the right to file the reply shall stand waived.
On the request of the applicant, appearing in person, list the matter on 24.01.2018.
.............................................., JM (Justice M.S.Nambiar)