National Green Tribunal
News Item Titled "Veerangal Odai ... vs Water Resources Department Tamilnadu on 27 November, 2024
Item No.9:-
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
(Through Video Conference)
Original Application No.140 of 2024 (SZ)
IN THE MATTER OF:
Tribunal on its own motion SUO MOTU
based on the news item published in The
Times of India, Chennai Edition
dt.09.04.2024 under the caption "Veerangal
Odai becomes latest target of land sharks"
With
Water Resources Department,
Rep. by its Addl. Chief Secretary,
Chennai and Ors.
... Respondent(s)
Date of hearing: 27.11.2024.
CORAM:
HON'BLE Smt. JUSTICE PUSHPA SATHYANARAYANA, JUDICIAL MEMBER
HON'BLE Dr. SATYAGOPAL KORLAPATI, EXPERT MEMBER
For Applicant(s): Suo Motu.
For Respondent(s): Dr. D. Shanmuganathan for R1, R2 & R4.
Mr. S. Sai Sathya Jith for R3.
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ORDER
1. When the matter came up for hearing today, the learned counsel appearing for the State of Tamil Nadu has produced a copy of the G.O. (Ms) No.136 Municipal Administration and Water Supply Department dated 18.10.2024 to state that the water bodies viz., Otteri Nallah Canal, Virugambakkam Canal and Veerangal Odai, which were under the control of the Water Resources Department (WRD), has been entrusted for the purpose of maintenance to the Greater Chennai Corporation (GCC).
2. As the GCC has to maintain these water bodies as per the above-referred G.O., they become a necessary party to this proceeding.
3. Hence, the Commissioner - Greater Chennai Corporation is Suo Motu impleaded as additional Respondent No.5.
4. The Registry is directed to carry out the amendment in the cause title. Let the notice be issued to the newly added Respondent No.5 through the Tribunal. Page 2 of 3
5. The GCC is directed to file a status report before the next date of hearing.
6. Post the matter on 07.02.2025.
Sd/-
Smt. Justice Pushpa Sathyanarayana, JM Sd/-
Dr. Satyagopal Korlapati, EM O.A. No.140/2024(SZ) 27th November, 2024. Mn.
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