National Green Tribunal
M/S. United Carbon vs The Chairman Tamilnadu Pollution ... on 17 August, 2020
Author: K. Ramakrishnan
Bench: K. Ramakrishnan
Item Nos.9 to 19
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
Original Application No. 17 of 2013 (SZ)
(Video Conference)
IN THE MATTER OF:
M/s. Balasubramaniam Charcoal Unit,
Thiruppur District ... Applicant(s)
Vs
The District Environmental Engineer,
Perundurai and others. ...Respondent(s)
Original Application No. 24 of 2013 (SZ)
M/s. Ozone Care Public Welfare Association,
Thiruppur District. ... Applicant(s)
Vs
The Chairman, TNPCB,
Chennai and others. ...Respondent(s)
Original Application No. 285 of 2013 (SZ)
M/s. Gee Carbons,
Thiruppur District. ... Applicant(s)
Vs
The DEE, TNPCB, Erode District and others. ...Respondent(s)
Original Application No. 286 of 2013(SZ)
M/s. United Carbons, Thiruppur District. ... Applicant(s)
Vs
The DEE, TNPCB, Erode District and others. ...Respondent(s)
1
Original Application No. 287 of 2013 (SZ)
M/s. Gee Carbons,
Thiruppur District. ... Applicant(s)
Vs
The DEE, TNPCB,
Erode District and others. ...Respondent(s)
Original Application No. 288 of 2013(SZ)
M/s. Subbayan & Co.,Thiruppur District. ... Applicant(s)
Vs
The DEE, TNPCB, Erode District and others. ...Respondent(s)
Original Application No. 289 of 2013(SZ)
M/s. Subbayan & Co.,Thiruppur District. ... Applicant(s)
Vs
The DEE, TNPCB,
Erode District and others. ...Respondent(s)
Original Application No. 184 of 2015(SZ)
M/s. United Carbon,
Thiruppur District. ... Applicant(s)
Vs
The Chairman, TNPCB,
Chennai and others. ...Respondent(s)
Original Application No. 112 of 2015(SZ)
M/s. United Carbon,
Thiruppur District. ... Applicant(s)
Vs
The Chairman, TNPCB,
Chennai and others. ...Respondent(s)
Original Application No. 252 of 2016(SZ)
2
K.L.Mahendraprasath,
Karur District. ... Applicant(s)
Vs
The District Collector,
Karur. ...Respondent(s)
Original Application No. 220 of 2017(SZ)
P. Subbaiyan,
Erode District. ... Applicant(s)
Vs
The District Collector,
Erode and others. ...Respondent(s)
For Applicant(s): Mr. L.G. Sahadevan (O.A.286/2013 &
(O.A.184/2015)
For Respondent(s): Mr. Kamalesh Kannan for R3 in O.A.286 to 288/2013
For R1 & R4 in O.A.252/2016 & R1 in O.A.220/2017
Mr. C. Kasirajan & Ms. Meena for R1 in O.A.17/2013
For R1 & R2 in O.A.24/2013, R1 in O.A.285 to
289/2013, R1 to R3 in O.A.184/2015, R1 & R2 in
O.A.112/2015, for R2 in O.A.252/2016 & R2 & R3 in
O.A.No.220/2017.
Mr.L.G. Sahadevan for R6 in O.A.24/2013
Date of hearing: 17.8.2020
CORAM:
HON'BLE MR. JUSTICE K. RAMAKRISHNAN, JUDICIAL MEMBER
HON'BLE MR. SAIBAL DASGUPTA, EXPERT MEMBER
3
ORDER
The above cases have been posted for consideration of further report to be filed by the committee regarding certain observations made by this Tribunal as per order dated 8.6.2020 and posted the case to today for that purpose.
2. We have received a further report submitted by the committee through e-mail dated 17.8.2020.
3. When the matter came up for hearing today through Video Conference, there was no representation for applicant in O.A.No.17 of 2013, O.A.No.24 of 2013, O.A.No.285 of 2013, O.A.No.287 to 289 of 2013, O.A.No.112 of 2015, O.A.No.252 of 2016 and O.A.No.220 of 2017. Mr. L.G. Sahadevan represented applicant in O.A. No.286 of 2013 and O.A.No.184 of 2015. Mr. Kasirajan through Ms. Meena represented first respondent in O.A.No.17 of 2013, first and second respondents in O.A.No.24 of 2013, first respondent in O.A.No.285 of 2013, O.A.No.286 of 2013, O.A.No.287 of 2013, O.A.No.288 of 2013, O.A.No.289 of 2013, respondents 1 to 3 in O.A.No.184 of 2015, respondents 1 and 2 in O.A.No.112 of 2015, second respondent in O.A.No.252 of 2016 and respondents 2 an 3 in O.A.220 of 2017, Mr. Kamalesh Kannan for third respondent in O.A.No.286 of 2013, O.A.No.287 of 2013, O.A.No.288 of 4 2013 for respondents 1 and 4 in O.A.No.252 of 2016 and for first respondent in O.A.No.220 of 2017.
4. It was represented by Mr. L.G. Sahadevan, learned counsel appearing for some of the applicants that Mrs Madhumathi has been appointed as Government Pleader and he will inform her regarding the pendency of the cases to her and request to make necessary alternate arrangements to make representation for the applicants for whom she was appearing before the next hearing date.
5. As there is no representation for most of the applicants, we feel that one more opportunity can be given for them to appear and make representation.
6. In the mean time, parties are directed to submit their written submission if any, in this regard in support of their case with a copy to the other side and restrict to the point at the time of next hearing date. For hearing, post on 15.9.2020.
...............................J.M. (Justice K. Ramakrishnan) ..................................E.M. (Shri. Saibal Dasgupta) O.A. Nos.17/2013 batch 17.8.2020-kkr 5