National Green Tribunal
Meenava Thanthai K.R.Selvaraj Kumar ... vs Union Of India on 1 September, 2020
Author: K. Ramakrishnan
Bench: K. Ramakrishnan
Item No.04:
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
Original Application No. 88 of 2020 (SZ)
(Through Video Conference)
IN THE MATTER OF
Meenava Thanthai
K.R. Selvaraj Kumar,
Meenavar Nala Sangam
....Applicant(s)
Versus
Union of India and others.
....Respondent(s)
Date of hearing: 01.09.2020.
CORAM:
HON'BLE MR. JUSTICE K. RAMAKRISHNAN, JUDICIAL MEMBER
HON'BLE MR. SAIBAL DASGUPTA, EXPERT MEMBER
For Applicant(s): Sri. G. Stanley Hebzon Singh
For Respondent(s): Sri. G.M. Syed Nurullah Sheriff for R1
Sri. S.R. Rajagopal, Additional Advocate
General along with Sri. S.V. Vijay
Prashanth, Senior Government Pleader
for R2
Sri. Kasirajan through M/s. Meena for
R3
1
Sri. N. Suraj Chowdhary for R4.
ORDER
1. As per order dated 26.06.2020, this Tribunal had constituted a committee to ascertain the genuineness of the allegations made in the application and also if there is any violation found the action taken and posted the case to today for appearance of parties and also for completion of pleading and filing the report.
2. When the matter came up for hearing today through Video Conference, Sri. G. Stanley Hebzon Singh represented the applicant. Sri. G.M. Syed Nurullah Sheriff represented first respondent, Sri. S.R. Rajagopal, Aditional Advocate General along with Sri. S.V. Vijay Prashanth, Senior Government Pleader appeared for the 2nd respondent, Sri. Kasirajan through M/s. Meena represented 3rd respondent and Sri. N. Suraj Chowdhary represented 4th respondent.
3. No document has been produced before the Tribunal to show that the steps were taken by the applicant to serve notice on the 1st respondent though the learned counsel submitted that private notice has been issued. There was also a direction to produce necessary requisite before this Tribunal with postal 2 cover and postal stamps, so as to enable this Tribunal to send notice. But, that also has not been complied with.
4. The applicant is also directed to take steps to produce necessary requites before this Tribunal along with postal cover and postal stamps required so as to enable the office to send notice to 1st respondent again.
5. The applicant is also directed to submit the proof of service as required under the rules by filling the affidavit before the next hearing date.
6. The learned counsel appearing for the 4th respondent submitted that he had not received the documents. But he had received the copy of the application. But the learned counsel appearing for the applicant submitted all these things were sent through e-mail to the 4th respondent and they acknowledged the receipt of the same.
7. However, the applicant is directed to serve a set of papers to the counsel appearing for the 4th respondent and also to Sri. Syed Nurrellah Sheriff, standing counsel for the 1st respondent, so as to avoid delay in completing service to the 1st respondent.
38. We have received an interim report submitted by the joint committee which reads as follows:
"INTERIM REPORT OF THE JOINT
COMMITTEEIN THE MATTER OF ORIGINAL
APPLICATION NO. 88 OF 2020 (SZ) TITLED AS MEENAVA THANTHAI K.R. SELVARAJ KUMAR, MEENAVAR NALA SANGAM VS UNION OF INDIA & ORS IN COMPLIANCE OF HON'BLE NGT ORDER DATED 26.06.2020 AND
1. BACKGROUND 1.1 Hon'ble NGT Order dated26-06-2020:
The Hon'ble NGT, Southern Bench in the matter of OA No. 88 of 2020 (SZ) vide order dated 26-06-2020 (ANNEXURE-1) has constituted a Joint committee to inspect the unit in question and submit a factual and action taken report, if there is any violation is found. The directions of NGT are reproduced below:
"9. Before going to the matter further, we feel it appropriate to appoint a Joint Committee comprising of Senior Officer of Regional Office, Ministry of Environment, Forest and Climate Change (MoEF&CC), any Senior Scientist form Central Pollution Control Board, Regional Office, Chennai, Senior Forest Officer not below the rank of Chief Conservator of Forest, State of Tamil Nadu who is in charge of Wild Life dealing with the Bird Sanctuary, the District Collector, Kancheepuram District, District Forest officer, Kancheepuram District and Senior Scientist of Tamil Nadu Pollution Control Board to inspect the unit in question and submit a factual and action taken report, if there is any violation is found."
"10. Regional Office, Ministry of Environment, Forest and Climate Change (MoEF&CC), Chennai will be the nodal 4 agency for coordination for providing necessary logistics for this purpose."
"11. The committee is also directed to consider the question as to whether 4th respondent unit is having all necessary clearances and consent and other permission as required under law, whether the pollution control mechanism provided in the unit are sufficient to protect environment, whether there is any violation of up keeping the pollution control mechanism provided which results in nonconformity with the standard provided under the environmental laws, whether there was any unauthorised discharge of untreated trade effluents from the unit to the nearby agricultural fields or other water bodies, if so what is the impact of that illegality on the water quality as well as the soil quality in the locality. If there is any violation and degradation found, what are the steps to be taken for remediation and also assess environmental compensation against them in accordance with law as directed by this Tribunal in several matters of such nature."
"12. The committee is also directed to go into the question as to whether there is any violation of the Hazardous and Other Wastes (Management and Transboundary Movement) Rules, 2016, Solid Waste Management Rules, 2016, and Other Waste Management Rules, the Manufacture, Storage and Import of Hazardous Chemicals Rules, 1989 by the fourth respondent."
"13. The committee is also directed to suggest recommendation for rectifying the deficiency if any, found during inspection."
"14. Two month time is granted to the committee to submit the report to this Tribunal through e-mail or e-filing at [email protected] on or before 01.09.2020."5
1.2 Hon'ble NGT Order dated 30-06-2020 revising the joint committee's members:
In continuation of its original order dated 26-06-
2020, NGT issued a corrected copy of the order(ANNEXURE-2), which was uploaded in its website on 29-07-2020, in relation members of the joint committee. As per this order, the joint committee members namely the District Collector (Kancheepuram) and the District Forest Officer (Kancheepuram) were replaced by the District Collector (Chengalpattu District) and the Wildlife Warden in charge of Bird Sanctuary respectively. The revised composition of the Committee is reproduced below:
"9. Before going to the matter further, we feel it appropriate to appoint a Joint Committee comprising of Senior Officer of Regional Office, Ministry of Environment, Forest and Climate Change (MoEF&CC), any Senior Scientist form Central Pollution Control Board, Regional Office, Chennai, Senior Forest Officer not below the rank of Chief Conservator of Forest, State of Tamil Nadu who is in charge of Wild Life dealing with the Bird Sanctuary, the District Collector, *Chengalpet District, *Wildlife Warden in charge of Bird Sanctuary, Chennai and Senior Scientist of Tamil Nadu Pollution Control Board to inspect the unit in question and submit a factual and action taken report, if there is any violation is found."
2. JOINT COMMITTEE The MoEF&CC, Regional Office, Chennai, as the nodal agency, requested all concerned authorities for the nomination of the officials for the joint committee and site inspection.As per the nominations received from Regional 6 Directorate of Central Pollution Control Board (Bengaluru), Tamil Nandu Forest Department, The District Collector, Chengalpattu District (nominated three officials viz, RDO, DEE and EE-PWD), Tamil Nadu State Pollution Control Board and including from the Regional Office, MoEF&CC, the joint committee consists of the following member:
1. Sh. Yogesh Singh, Additional Principal Chief Conservator of Forests & Director, Arignar Anna Zoological Park, Vandalur, Chennai - 48
2. Mrs. C. H. Padma, IFS, Wildlife Warden, Chennai and In-charge of Vednthangal Bird Sanctuary.
3. Smt. Lakshmi Priya, Revenue Divisional Officer (RDO), Mathranthakam Taluk, Chengalpattu
4. Shri. Vasudevan, District Environmental Engineer (DEE), Chengalpattu District
5. Shri Neelmudiyon, Assit. EE-Public Works Department, Mathuranthakam Taluk, Chengalpattu.
6. Sh. M. Malayandi, Joint Chief Environmental Engineer (Monitoring), Tamil Nadu Pollution Control Board, Chennai
7. Sh. V. Thiyagarajan, Deputy Director (Labs), Tamil Nadu Pollution Control Board, AEL, Chennai
8. Dr. R. Rajkumar, Scientist 'D' Central Pollution Control Board (CPCB), Regional Directorate, Chennai
9. Dr. R. Sridhar, Scientist 'C', Regional Office, MoEF&CC, Chennai
3. JOINT INSPECTION OF THE COMMITTEE 7 The joint committee visited the industrial unit, M/s Sun Pharma Industries Ltd (Sun Pharma) at Sathamai Village, Chengalpattu District (Tamil Nadu) on 31-07-2020 and inspected the unit. All the members had participated in the joint inspection (ANNEXURE-2-ATTENADANCE).In addition to the members, Shri Subbiah, Forest Range Officer, Vedanthangal Bird Sanctuary and staffs of DEE office, Chengalpattu also supported the committee.
The Sun Pharma made a presentation on overview of the company and site details. It also explained various aspects of the operation including effluent generation, waste water management, zero liquid discharge (ZLD) system, effluent treatment system, solid / hazardous waste management system, air pollution control measures, solvent recovery management system and online monitoring system.The committee asked the Sun Pharma to provide copies of all necessary clearances and consent and other permission, information on pollution control mechanism in the unit, production details and information on hazardous and other waste generation. After the site inspection, the committee made a visit to nearby water bodies, agriculture fields, theVedanthangal Bird Sanctuary and Maduranthagam lake and collected requisite water/sediment samples in the lake environment.
4. NECESSARY CLEARANCES AND CONSENT AND OTHER PERMISSION:
The Sun Pharma an existing pharmaceutical industry was established in the year 1992-93 located at Survey No. 90/2, 90/3, 90/4, 99/1, 99/2, 99/3, 99/4, 99/5, 100/1, 100/2A, 100/2B, 100/3, in Sathammai Village, Karunkuzhi Post, Maduranthagam Taluk, Chengalpattu District, Tamil Nadu. Total land area is 17.27 acres with 31.47% of greenbelt along the periphery 8 and other areas.From the industry, the Vedanthagal Bird Sanctuary is located at 3.72 Km of west. The important water bodies like Maduranthagamlake is located south west of the industry (Maduranthagam Tank: 1.13 km SW Direction; Maduranthagam High Level Channel: 4.93 km SSW Direction) 4.1. Consent under Air and Water Acts:
Consent issued in 1992: As per the documents submitted to the Committee, initially, Consent was issued to the M/s Pradeep Exports (A unit of Pradeep drug Company Ltd), Sathamai Village (MaduranthagamTaluk) vide Consent Order No.8850 dated 9-4-1992 under the Water Act, 1974 with validity up to 31-03-1993 and thereafter modification issued on 5-6-1992. The company was later merged with/converted into M/s Sun Pharma Industries Ltd. (Copy of Consent given at ANNEXURE -3).
Environmental viability study:A study was conducted in June 2005 by the Anna University, Chennai to assess the environmental viability for the additional products/ processes of Sun Pharma (A copy of the report is at ANNEXURE-4) Consent issued in 2005: The TNPCB granted CTE to the Sun Pharma vide Order No. 3094 dated 30-11- 2005 with validity up to two-years or till industry obtains the CTO under the Air (Prevention and Control of Pollution) Act, 1981 as amended, whichever is earlier.
The TNPCB granted CTE to the Sun Pharma vide Order No. 3150 dated 30-11-2005 with validity up to two-years or till industry obtains the CTO under the Water (Prevention and Control of Pollution) Act, 1974 as amended, whichever is earlier. (ANNEXURE-5) Consent issued in 2006: The TNPCB granted CTO to the Sun Pharma vide Order No 16641 dated 19-06- 9 2006 with one-year validity upto 31-03-2007 under the Air (Prevention and Control of Pollution) Act, 1981 as amended.
The TNPCB granted Consent for altered discharge of sewage and /or trade effluent to the Sun Pharma vide Order No. 20607 dated 19-06-2006 with one-year validity upto 31-03-2007 under the Water (Prevention and Control of Pollution) Act, 1974 as amended.(ANNEXURE-6) Consent issued in 2020: The TNPCB granted CTO to the Sun Pharma vide Order No. 2005218846891 dated 02-01-2020 with one-year validity upto 31-03-2021 under the Air (Prevention and Control of Pollution) Act, 1981 as amended. The TNPCB granted CTO to the SPIL vide Order No. 2005118846891 dated 02-01-2020 with one-year validity upto 31-03-2021 under the Water (Prevention and Control of Pollution) Act, 1974 as amended. (ANNEXURE -
7) The industry submitted the details of 'raw materials and consumption' for the year 2019-2020 and for the year April 2020- July 2020 for production of (i) Clomipramine (ii) Oxetacaine (iii) Sodium Valporate (ANNEXURE -8).
Authorization under Hazardous Waste Rules:
The TNPCB granted Authorization to the Sun Pharma vide Order No. 4880 dated 18-07-2016 with validity for a period of five years from the date of issue, under the Hazardous and Other Wastes (Management and Transboundary Movement) Rules, 2016. (ANNEXURE-9) Public Liability Insurance Act 1991: The industry has obtained public liability insurance policy for the period from July 01, 2020 to June 30, 2021 under the Public Liability Insurance Act 1991 with limit of indemnity of Rs. 15 crore (AoY) and Rs. 5 crore (AoA) for the purpose 10 of accidents due to handling of hazardous substances in the industry.
Fire Licence: Fire licence issued by the Tamil Nadu Fire and Rescue Services valid up to 22-06-2021.
4.2. Committee's observation:
From the above facts, it is observed that the unit started its production before 1994 and Consent was obtained from the respective State Pollution Control Board (SPCB) in 1992. As per the EIA Notification, 1994, exemption from obtaining EC, was granted to projects that were already initiated before 1994 (ANNEXURE-10).The Sun Pharma is operating its unit based on Consents were issued in 2005, 2006 and 2020 by the SPCBand also based on the findings of the Anna University study that the waste generated by the products / process of the Sun Pharma are less than the permitted amount of waste generation.EC requirement was not applicable for the existing operation. But, for the proposed production of the bulk drug intermediates, EC is required under the current EIA 2006 and draft EIA 2020.
The unit,in May, 2020 has applied for EC for the "Proposed Change in Product Mix and Enhancement of production capacity within the existing facility". The unit has proposed for production of bulk drug intermediates of 38.11 MTPM and also proposed for new addition and enhancement of existing capacity to 75.82 MTPM. The existing production capacity of the unit is 25.5MTPM.
5. POLLUTION CONTROL MECHANISM The industry has separate Effluent Treatment Plant (ETP) and Sewage Treatment Plant (STP). Generated waste water is treated in Zero Liquid Discharge system [Multi Effect Evaporation (MEE) and Agitated Thin Film Dryer (ATED)]. Effluents send to ETP followed by RO. RO 11 permeate reuse for utilities & others & RO rejects sent to MEE Plant & MEE rejects send to ATFD.
Effluent Treatment Plant (ETP): The effluent generated from manufacturing plant is collected and treated through ETP (The details of ETP Components and Specification details are given at ANNEXURE-11).Sewage is treated by STP. 34.5 KLD of effluent is generated by the unit which is treated by ETP and 22.5 KLD of sewage is generated and treated by STP. Treated water sent to greenbelt.
Hazardous Wastes: The industry has submitted a copy of Annual Return (Form -IV) of the Hazardous and Other Wastes (Management and Transboundary Movement) Rules, 2016 submitted to SPCB, for the year April 2018 to March 2019 and April 2019 to March 2020 (ANNEXURE -12). The industry generated hazardous waste viz., (i) Spent Nickel (1.5 tons) (ii) Spent Carbon (4.29 tons) (iii) Spent Organic Solvents (239 tons) (iv) Spent Oil (1.5 tons) and Discarded Barrels/ Containers used for handling hazardous wastes/chemicals (1492) and Chemical Sludge from waste water treatment (629.43) for the year April 2019 to March 2020.
The hazardous waste generated for the year April 2018 - March 19 are (i) Spent Nickel (1.5 tons) (ii) Spent Carbon (4.29 tons) (iii) Spent Organic Solvents (240 tons)
(iv) Spent Oil (1.5 tons) and Discarded Barrels/ Containers used for handling hazardous wastes/chemicals -HDPE drums (1492) and Chemical Sludge from waste water treatment (731.19) The hazardous wastes that are generated are sent to authorised TSDF Facilitators /Recyclers as per the details given below:
12 Hazardous Authorised TSDF/Recyclers
waste/category
as per HW
Rules 2016
Spent Oil Sri Chementor Pvt Ltd. Perumbakkam
(Category: 5.1) Village, Vanur Taluk, Vilupuram, Tamil
Nadu
Spent Catalyst M/s Roddhi Siddhi Steels and alloys,
(Category: 28.2) Nagpur, Maharashtra
Spent Carbon -Tamil Nadu Waste Management Ltd,
(Category: 28.3) Gummidipoondi, Tamil Nadu
and
-GE Eco Services, Kadappa District,
Chemical sludge Andhra Pradesh
(Category: 35.3)
Spent solvent -Sri Chementor Pvt Ltd. Perumbakkam
(Category: 28.6) Village, Vanur Taluk, Vilupuram, Tamil
Nadu
- M/s Pentakcoat resins,
Kondalankuppam Village, Vanur Taluk,
Vilupuram, Tamil Nadu
-OZPEC Chemical Industries Pvt Ltd
Coimbatore Dist, Tamil Nadu
Discarded M/s Dhanasekaran Nadar Traders Unit-II
Barrels, Liners Kancheepuram Dist, Tamil Nadu
and fibre drums
(Category: 33.1)
Municipal Solid Waste: Municipal Solid Wastes generated by the unit are organic wastes (90 KG/day) and 13 inorganic wastes (40 KG/day) and they are treated and disposed through authorised recyclers.
Water Supply: As per the information provided to the committee, the industry has got agreement with external agency, M/s Lakshmi Waters, Mamandoor (Chengalpattu) for raw water supply for operation of the unit.
Water Balance Sheet: The industry submitted the water balance sheet stating the quantity of water used in the different processes, wastewater generation, sludge generation during the treatment, quantity of wastewater passed through RO system, quantity permeate and rejects, quantity of water recycled into the processes and the quantity of treated wastewater discharged (ANNEXURE -
13).
Leak Detection and Repair (LDAR) programme:
As per the document produced to the Committee, a leak Detection and Repair (LDAR) programme was implemented to comply with environmental regulations for reducing the fugitive emissions of targeted chemicals into the environment. This study was conducted by Glens Innovation Labs Pvt Ltd, Chennai.The study concluded that the Sun Pharma has a yearly emission of VOC was 36.20 kg/year/ and the percentage VOC reduction from fugitive emissions is due to LDAR study around 92%.
(ANNEXURE -14) Air control measures installed at site like scrubbers, cyclone separator, chimney stack as per recommendation of CPCB and for effluent, ZLD system is being operated.
5.1. Committee's observation The hazardous wastes generated from Plant are collected, stored and disposed through authorized disposal cum recycle facilities as per the authorization 14 from PCB and the unit has agreements with all waste disposal facilities for the same. There is no internal disposal facility available within the site.No trade and sewage effluent discharge to water or land. Domestic wastewater is treated in STP and treated water reuse for greenbelt development. Effluents send to ETP followed by RO.
6. ISSUES ON DISCHARGE OF UNTREATED TRADE EFFLUENTS AND IMPACT ON WATER AND SOIL QUALITY 6.1. Committee's observation:
In order to examine the complaint regarding any unauthorised discharge of untreated trade effluents from the unit to the nearby agricultural fields or other water bodies and its impact on water and soil quality, the committee decided to examine the quality of water and sediments around the industry. Accordingly, water and sediment samples in nearby water bodies, irrigation wells, agriculture field and also from the lake of Vedathangal Bird Sanctuary were collected. The collected samples were sent to M/s Glens Laboratory, Chennai an ISO certified and NABL accredited company for analysis. The sample analysis is under process.
7. IMPACT ON VEDANTHANGAL BIRD SANCTUARY:
7.1 Committee's observation:
With regard to issues on impact on Vedanthagal Bird Sanctuary/Lake, the following information and facts, as submitted by the respective committee members and forwarded from the Tamil Nadu Forest Department(ANNEXURE-15), are required to be considered:15
"The petitioner submits to Hon'ble NGT in the Para 10 of the OA 88/2020 that M/s Sun Pharmaceuticals Pvt Ltd is close to the core zone of the Vedanthangal Bird Sanctuary".
"There is no core zone and buffer zone demarcations in the Vedanthangal Sanctuary Notification vide G.O.Ms.No.199, E&F Dept dated 03-07-1999. Sanctuary notification includes the water body/lake with 29.5 ha area and surrounding 5 km area (private land holdings, villages, town with intense human activity). The Sun Pharma is located at a distance of 3.7 kms from the sanctuary lake and is within the limits of 5 kms zone notified Sanctuary".
"Vedanthangal Lake is home to many nesting and roosting aquatic birds which are both local and distant migrant birds. Prime nesting species are Open Bill Stork, Grey Pelican, Painted Stork, White Ibis, Cormorants, Darter, Grey Heron, Large Egret, Spoonbill, Garganey Spot-billed Duck, etc".
"As observed by the staff in Vedanthangal Bird Sanctuary, nesting and roosting birds arrival to the Vedanthangal Lake depends on the water level in the lake and the feed availability.It is noted from the decadal bird data that, during a good monsoon year about 30000 birds arrive to the Sanctuary from September to December and about 70000-80000 birds (including young ones) return back between Jan-May. If the rainfall is low, only about 1000-3000 birds arrival is noted in the Sanctuary and if rainfall is moderate, about 15-20000 birds arrival is noted in the Sanctuary. Sufficient water availability in the lake also indicates good feed availability. To supplement the feed, Forest Department also releases fingerlings into the lake every year".16
"In Para 13 of the OA 88/2020, the petitioner submits that the Sun Pharma discharges the trade and hazardous effluents to the near-by water bodies surrounding Vedanthangal lake. Birds use the surrounding water bodies and surrounding land area for nesting and foraging. The effluents which are discharged into the surrounding water bodies and land are threat to the birds of Vedanthangal".
"Vedanthangal Bird Sanctuary is known for congregation of about 30-40000 birds during a good monsoon year and these are aquatic birds. Vedanthangal aquatic birds do not nest outside the lake and they nest only inside water body/lake. Other local land bird's nesting may be noted in the surrounding area. And, with respect to the point that hazardous effluents discharged by Sun Pharma to the surrounding lakes are threat to the birds, it is noted that, Vedanthangal is a centuries old Aquatic Birds nesting area and every year, migratory birds come to the lake. Nesting is noted based on monsoon dynamics. It is observed that, nesting birds usually leave the nest in the morning and return back by evening. They go to farther locations mostly and few bird species prefer surrounding 1 or 2 km area. So far, no casualty of Vedanthangal birds is noted due to any consumption of water or feed from surrounding water bodies or field area. Further, Sun Pharma is functioning in the location even before the Bird Sanctuary was declared in 1998".
"In para 14 of the OA, the petitioner submits to the Hon'ble NGT that Sun Pharma is close to water bodies like Sitheri, Puthupetthangal and Maduranthagam lake. And the above said water bodies join the Vedanthangal lake after catering to the needs of the agriculturists and 17 villages. There is enormous pollution in these water bodies due to effluent discharge by the Sun Pharma".
"Vedanthangal lake is on the upstream side of Puthupet lake, Sitheri pond and Maduranthagam is the largest lake/water body into which most of the smaller water bodies drain during the good monsoon. Further, water in Maduranthagamdrains towards eastern part and there is no chance that the water from these water bodies gets into Vedanthangal lake/Bird Sanctuary."
"Based on the facts and details mentioned above, it is concluded that, the submissions made in Para 10, 13 and 14 in the OA No.88/2020 by the petitioner with respect to the Vedanthangal lake/Bird Sanctuary are not based on the facts".
8. PRAYER:
(i) The analysis of the industrial effluent pollution on water and soil/sediment has been initiated by the committee to examine the complaint regarding any unauthorised discharge of untreated trade effluents from the unit to the nearby agricultural fields or other water bodies. The samples are collected from agricultural fields, water bodies and VedanthangalLake and sent to M/s Glens Laboratory, Chennai for analysis and are yet to get the results. Once, the Committee get the results, we need some more time for interpreting the data for further discussion and conclusion by the joint committee.
(ii) On completion of the above analysis, the actual impact on water and soil quality will be assessed and remedial measures if any will be examined subsequently.
To complete the above tasks, it is submitted that the Hon'ble NGT may kindly consider to grant further two-
18month time to the Joint Committee for the purpose of submission of final and consolidated report."
9. There are certain observations made by the committee and also sought 2 months time to complete the entire exercise and submit the report as directed by this Tribunal regarding the things to be performed by the committee.
10. The counsel for the respondents also prays some time for submitting their response to the allegations in the application as well.
11. Considering the circumstances, we feel that two months time van be granted to the committee to submit the report as directed by this Tribunal as per order dated 26.06.2020.
12. The Registry is directed to communicate this order to the official respondents and also to the members of the committee immediately by e-mail, so as to enable them to comply with the direction.
13. The committee is directed to submit the report on or before 17.11.2020 by e-filing after complying with the necessary procedure and also produce the necessary copies of hard copies simultaneously so as to avoid delay 19
14. For consideration of report and completion of pleadings and appearance of parties, post on 17.11.2020.
..................................J.M. (Justice K. Ramakrishnan) .............................E.M. (Shri. Saibal Dasgupta) O.A. No. 88/2020 01st September 2020. Sr. 20