National Green Tribunal
Atindranath Chatterjee vs West Bengal Pollution Control Board on 29 July, 2021
Item No. 02 Court No.1
BEFORE THE NATIONAL GREEN TRIBUNAL
EASTERN ZONE BENCH, KOLKATA
(Through Video Conferencing)
Original Application No. 103/2020/EZ
Atindranath Chatterjee Applicant(s)
Versus
West Bengal Pollution Control Board & Ors. Respondent(s)
Date of hearing: 29.07.2021
CORAM: HON'BLE MR. JUSTICE B. AMIT STHALEKAR, JUDICIAL MEMBER
HON'BLE MR. SAIBAL DASGUPTA, EXPERT MEMBER
For Applicant(s) : Mr. Atindranath Chatterjee, in person
ORDER
1. Mr. Atindranath Chatterjee for the Applicant in person is present.
2. The allegation in this original application is that the Respondent Nos. 5 and 6 are operating a railway siding at Sagarbhanga, Durgapur and is extracting ground water without obtaining Consent to Establish (CTE) or Consent to Operate (CTO) from the Respondent Authority. It is alleged that the plant is causing air pollution and no arrangement has been made for water sprinkler to mitigate dust emission.
3. In our opinion, matter requires consideration as considerable question of environment arises.
4. The Applicant is permitted to delete Respondent No. 7 from the array of Respondents since, the unit in question is already represented through Respondent No. 6 within 24 hours.
5. Issue notice to the Respondents, returnable within four weeks.
6. The Applicant shall file affidavit of service within one week.
7. The Respondents shall also file their counter affidavits before the next date fixed.
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8. The Applicant shall provide the e-copy/soft copy of the original application along with annexures on all the respondents within 24 hours.
9. List on 01.09.2021.
................................... B. Amit Sthalekar, JM .................................
Saibal Dasgupta, EM July 29, 2021 O.A. No. 103/2020/EZ MN 2