National Green Tribunal
Tribunal On Its Own Motion Regarding ... vs State Of West Bengal on 15 December, 2021
Item No. 03 Court No.1
BEFORE THE NATIONAL GREEN TRIBUNAL
EASTERN ZONE BENCH, KOLKATA
(Through Video Conferencing)
Original Application No. 104/2021/EZ
Tribunal on its Own Motion
Re: Effluent Discharge by the Raghunathpur Thermal
Power Plant (T-WBHRC) Applicant(s)
Versus
District Magistrate & Collector, Purulia & Ors. Respondent(s)
Date of hearing: 15.12.2021
CORAM: HON'BLE MR. JUSTICE B. AMIT STHALEKAR, JUDICIAL MEMBER
HON'BLE MR. SAIBAL DASGUPTA, EXPERT MEMBER
For Applicant(s) :Suo Motu
For Respondent(s) :Mr. Dipanjan Ghosh, Advocate for R-2, CPCB,
Mr. Pritwish Basu, Advocate for R-3, WBPCB
ORDER
1. Mr. Dipanjan Ghosh, learned Counsel has put in appearance on behalf of the Respondent No.2, Central Pollution Control Board. When the case is next listed the name of Mr. Dipanjan Ghosh shall be printed in the cause list as counsel for the Respondent No.2, Central Pollution Control Board.
2. Mr. Dipanjan Ghosh, learned Counsel prays for and is granted six weeks time for filing his counter affidavit.
3. Mr. Pritwish Basu, learned Counsel has put in appearance on behalf of the Respondent No.3, West Bengal Pollution Control Board. When the case is next listed the name of Mr. Pritwish Basu shall be printed in the cause list as counsel for the Respondent No.3, West Bengal Pollution Control Board.
4. Mr. Pritwish Basu, learned Counsel appearing on behalf of the Respondent No.3, West Bengal Pollution Control Board which is the nodal agency in this matter, prays for and is granted six weeks time for filing his counter affidavit.
5. The Respondent Nos.5 & 6 may also file their counter affidavit within six weeks.
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6. List on 03.02.2022.
..................................... B. Amit Sthalekar, JM ................................... Saibal Dasgupta, EM December 15, 2021 Original Application No. 104/2021/EZ MN 2