National Green Tribunal
Renny Jacob George vs Kerala Pollution Control Board on 16 June, 2021
Bench: K Ramakrishnan, K. Satyagopal
Item No.O1:
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
Original Application No. 142 of 2020 (SZ)
(Through Video Conference)
IN THE MATTER OF
Renny Jacob George .Applicant(s)
Kerala State Pollution Control
Board and othergaew
Mr. K.K. Ashkar,..
Smt. RetMa@iiirithi for R1 & Ri
Mr. B. Sarath Babu represented
Mr. E.K. Kes®acesan for R384,
Mr. RoyAbraham for R8 .
y G0 Bling the report by the
committee. . a noes oe a .
2. When the matter came up for hearing today through Video conference, Mr. K.
K. Ashkar represented the applicant, Mrs. Rema Smrithi represented
respondents 1 and 2, Mr. B. Sarath Babu represented Mr. E. K. Kumaresan
counsel for respondents 3, 4, 6 & 7 and Mr. Roy Abraham represented 8"
respondent. The office informed that no steps have been taken to send notice to the 5" respondent by the applicant. But the applicant submitted that he had submitted the same.
. However, the applicant is also directed to take the steps to produce necessary requisites along with postal cover and.the necessary postal stamps before this Tribunal within a week, to send fi " respondent through Tribunal, to ensure service on them, so as this Tribunal to proceed against them, if they did not appear, int ed the hand copy 1 accordance with law.
. We have receg mi 1 a under ru respondents that it will be available "in the website of the National Green Tribunal of Southern Zone and the parties are at liberty to download the same and get the copy of the same, if they have not got the copy from the counsel appearing for the State respondents.
6. The 8" respondent had also sent a preliminary objection by post. But it was also not e-filed. When the parties are appearing through counsel, they must desist themselves from sending any communication to the Tribunal directly and that must be done through their Advocates only. When this was pointed out, the learned counsel appearing forthe 8" respondent submitted that he will instruct the party not to do ti re and e-file the objection and also will file their written staté the allegations made in the application in the proper form co
7. The parties 4G directed. to compl objection i kany to fh:
WW athe form fsparties, comple SE! S . ee "ee me Sd/ --
sesaeeeeeeeeeeeeeeeeeeenseneaee E.M. (Dr. K. Satyagopal) O.A. No.142/2020 16.06.2021, Sr.