National Green Tribunal
Yashaswi Fish Meal And Oil Company ... vs Union Of India on 19 July, 2021
Bench: K Ramakrishnan, K. Satyagopal
Item Nos. 04 to 06:
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
(Through Video Conference)
Original Application No. 27 of 2019 (SZ) &
I.A. No.29 & 30 of 2019 (SZ)
With
Appeal No. 05 of 2020 (SZ)
With
Original Application No. 254 of 2020 (SZ) &
I.A. No. 124 of 2020 (SZ)
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
1
...Applicant(s)
Versus
Union of India and others.
...Respondent(s)
Date of hearing: 19.07.2021.
CORAM:
HON'BLE MR. JUSTICE K. RAMAKRISHNAN, JUDICIAL MEMBER
HON'BLE DR. K. SATYAGOPAL, EXPERT MEMBER
O.A. No. 27/2019:
For Applicant(s): Mr. Priyanshu Upadhyay for Mr.
Karunakr Mahalik
For Respondent(s): Mr. Surya Prabhu for Mr. G. M. Syed
Nurullah Sheriff for R1
Mr. Vasanth H.K. for R3 and R4
Mr. Darpan K.M for R2 and R5
Mr. M.V.V. Ramana for R10
Mr. Aditya Balaji for Mr. T.K. Bhaskar for
R11
Ms. Ojas Sivakumar for Mr. M.R. Gokul
Krishnan for 13
Appeal No. 05/ 2020
For Applicant(s): Mr. Aditya Balaji for Mr. T.K. Bhaskar
For Respondent(s): Mr. Vasanth H.K. for R2 and R3
Mr. Darpan K.M 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
2
Mr. Darpan K.M for R2 to R5, R9 to R14
and R16
Ms. Ojas Sivakumar for Mr. M.R. Gokul
Krishnan for 6 and R7
Mr. Vasanth H.K. for R8
ORDER
1. The above cases have been posted today for completion of pleading and also for consideration of report.
2. When the matter came up for hearing today Mr. Priyanshu Upadhyay represented Karunakr Mahalik for applicant in O.A. No. 27/2019, Mr. T.K. Bhaskar through Mr. Aditya Balaji represented 11 th respondent in O.A. No. 27/2019, appellant in Appeal No. 05/2020 and 22nd respondent O.A. No. 254/2020, Mr. K. N. Praveen Kumar represented applicant in O.A. No. 254/2020 and respondent 5 to 8 in Appeal No. 05/2020. Mr. G.M. Syed Nurullah Sheriff through Mr. Surya Prabhu represented 1 st respondent in O.A. No. 27/2019 and M. Sumathi represented 1 st respondent in O.A. No. 254/2020, Mr. Darpan K. M. Represented respondents 2 and 5 in O.A. No. 27/2019, 4 th respondent in Appeal No. 05/2020 and respondents 2 to 5, 9 to 14 and 16 in O.A. No. 254/2020, Mr. Vasanth H.K represented respondents 3 and 4 in O.A. No. 27/2019, respondents 2 and 3 in Appeal No. 05/2020 and 8 th respondent in O.A. No. 254/2020, Ms. Ojas Sivakumar for Mr. M.R. Gokul Krishnan 3 represented 13th respondent in O.A. No. 27/2019 and respondents 6 and 7 in O.A. No. 254/2020, Mr. M.V.V. Ramana represented 10 th respondent in O.A. No. 27/2019 and 21st respondent in O.A. No. 254/2020, Mr. Prasanna Shetty represented 18 to 20 in O.A. No. 254/2020.
3. The joint Committee had filed their report in O.A. No. 254/2020. The Learned Counsel appearing for appellant/applicant as well as party respondents submitted that they have not received the copy of the report and they want to file objections to the same. Parties are directed to file their objections to the Joint Committee report on or before 09.08.2021 by e-filling in the form of searchable PDF/OCR supportable PDF and not in the form of image PDF along with necessary hardcopies to be produced as per Rules and get ready with the matter on the next date of hearing.
4. Learned Counsel appearing for the parties submitted that they have not received the copy of the report. The report will be normally uploaded in the website of the National Green Tribunal and parties are at liberty to get it downloaded. If they want, they can get the copy from the Learned Counsel appearing for the respondent, who had filed the report, if they want otherwise as well.
5. Learned Counsel appearing for the applicant in O.A. No. 27/2019 submitted that he may be permitted to withdraw I.A. No. 30 of 2019 as he had already produced the official translation of Annexures 4 to 10 and 12. So, the above submission is recorded and consequently, I.A. No. 30 of 4 2019 is dismissed as withdrawn and I.A. No. 30 of 2019 is disposed of acccordingly.
6. If the respondents have filed counter in all the proceedings, the applicants as well as appellant respectively are directed to file their rejoinder, if any, before 13.08.2021 by e-filling in the form of searchable PDF/OCR supportable PDF and not in the form of image PDF along with necessary hardcopies to be produced as per Rules and serving advance copy of the same to the other side.
7. For objection to the joint Committee report, completion of pleadings and hearing, post on 17.08.2021.
...................................J.M. (Justice K. Ramakrishnan) ................................E.M. (Shri. Dr. K. Satyagopal) O.A. No.27/2019 & I.A. No. 29/2019(SZ)&, Appeal No. 05/2020(SZ) & O.A. No.254/2020(SZ) & I.A. No. 124/2020(SZ) 19th July, 2021. (AM).
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