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National Green Tribunal

Tribunal On Its Own Motion Regarding ... vs State Of West Bengal Through Department ... on 18 November, 2021

Supplementary Causelist:
Item No.1.                                                              Court No.1

                  BEFORE THE NATIONAL GREEN TRIBUNAL
                     EASTERN ZONE BENCH, KOLKATA
                       (Through Video Conferencing)
                        Original Application No. 110/2021/EZ
     Tribunal on its Own Motion
     (Re: Unrestricted construction of Hotels, Resorts in Jayanti) Applicant(s)
                                       Versus
     State of West Bengal & Ors.                                 Respondent(s)

     Date of hearing: 18.11.2021

     CORAM:        HON'BLE MR. JUSTICE B. AMIT STHALEKAR, JUDICIAL MEMBER
                   HON'BLE MR. SAIBAL DASGUPTA, EXPERT MEMBER

     For Applicant(s)     : Suo Motu


                                       ORDER

1. This matter is being taken up by us in view of an article published in the vernacular local daily "Uttar Banga Sangbad" wherein it is alleged that unrestricted construction of hotels and resorts is going on alongside the Jayanti Dam. It is also alleged that permanent construction of these hotels and resorts are in full swing along the PHE bungalow which is located alongside the Jayanti Dam. One such construction at the end of the Dam shows steel equipment and material. The construction has been set-up on steel frame. It is also alleged that the building equipment are being transported through the Rajabhatkhaoa gate of the Forest Department.

2. In our opinion, matter requires consideration.

3. We, therefore, direct notices be issued to:

i) State of West Bengal, Department of Forest & Environment, Govt.

of West Bengal;

ii) Principal Chief Conservator of Forest & Head of Forest Force, Govt.

of West Bengal;

iii) Field Director, Buxa Tiger Reserve; and

iv) District Magistrate, Alipurduar.

4. The above officials shall be arrayed in the Original Application as Respondents.

1

5. Mr. Sibojyoti Chakraborty, learned Counsel is present in another matter, we direct him to take notice on behalf of the State Respondents, Govt. of West Bengal.

6. We also direct the District Magistrate, Alipurduar to inspect the site in question personally and file his report through affidavit within three weeks.

7. List on 23.12.2021.

..................................... B. Amit Sthalekar, JM ................................... Saibal Dasgupta, EM November 18, 2021 Original Application No. 110/2021/EZ AK 2