National Green Tribunal
Swaminathan Ramadoss vs District Collector on 22 March, 2021
Author: K. Ramakrishnan
Bench: K. Ramakrishnan
Item No. 04:
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
Original Application No. 18 of 2021 (SZ)
(Through Video Conference)
IN THE MATTER OF:
Mr. R. Swaminathan,
Nagapattinam
...Applicant(s)
Versus
The District Collector,
Nagapattinam and others.
....Respondent(s)
Date of hearing: 22.03.2021.
CORAM:
HON'BLE MR. JUSTICE K. RAMAKRISHNAN, JUDICIAL MEMBER
HON'BLE MR. SAIBAL DASGUPTA, EXPERT MEMBER
For Applicant(s): Mr. M. R. Gokul Krishnan
For Respondent(s): Dr. V. R. Thirunarayanan for R1to R3, R5 & R8
Sri. Purushothaman represented
P. Srinivas for R4
Sri. Abdul Saleem through
Sri. Karthikeyan for R6
Sri. C. Kasirjan through
Ms. D. Ashwini for R7
ORDER
1. When the matter came up for hearing today through Video Conference, Sri. M. R. Gokul Krishnan represented the applicant. Dr. V. R. Thirunarayanan represented respondents 1 to 3, 5 & 8, Sri. 1 Purushothaman represented P. Srinivas counsel for 4th respondent, Sri Abdul Saleem through Sri. Karthikeyan represented 6th respondent and C. Kasirajan through Ms. D. Ashwini represented 6th respondent.
2. As per order dated 24.02.2021, this Tribunal had considered the report of the Joint Committee dated 19.02.2021 which was extracted in Para 3 of the order and directed the Pollution Control Board (PCB) as well as the other respondents to file their independent action taken report and their defence in respect of the allegations made in the application and posted the case to today for that purpose.
3. The learned counsel appearing for the State respondents submitted that due to Election declared in the State, all the officials are busy with the election process and they wanted some more time for filing their respective statements as directed by this Tribunal.
4. The Pollution Control Board (PCB) also wanted some more time to file the further action taken report.
5. The notice sent to 9th respondent has not been returned so far.
6. The other respondents are directed to complete their pleadings and to file their further action taken report to this Tribunal on or before 28.04.2021, by e-filing in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF along with necessary hard copies to be produced as per rules.
7. The Registry is directed to communicate this order to the members of the committee, Tamil Nadu State Pollution Control Board as well as 2 the official respondents immediately through e-mail, so as to enable them to comply with the direction and for filing their independent response to the allegations made in the application and also for filing their independent report as directed by this Tribunal.
8. Await return of notice of 9th respondent and completion of pleadings and also for consideration of further action taken report, post on 28.04.2021.
..................................J.M. (Justice K. Ramakrishnan) .................................E.M. Shri. Saibal Dasgupta) O. A. No.18/2021, (SZ) 22.03.2021, Sr. 3