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Udupi Jilla Hoige Dhoni Karmikara ... vs The Deputy Commissioner/ Chairman ... on 10 October, 2022

Bench: Surya Kant, M.M. Sundresh

     ITEM NO.9                               COURT NO.13                  SECTION XVII

                                   S U P R E M E C O U R T O F        I N D I A
                                           RECORD OF PROCEEDINGS

                                     CIVIL APPEAL Diary No.28387/2022

     (Arising out of impugned final Judgment and Order dated 18­05­2022
     in OA No. 252/2017 passed by the National Green Tribunal, Southern
     Zone At Chennai)

     UDUPI JILLA HOIGE DHONI KARMIKARA SANGHA (R.)                         Appellant(s)
                                     VERSUS
     THE DEPUTY COMMISSIONER/ CHAIRMAN DISTRICT                            Respondent(s)
     SAND MONITORING COMMITTEE & ORS.

     (IA No.142677/2022­CONDONATION OF DELAY IN FILING APPEAL and IA
     No.142679/2022­STAY APPLICATION and IA No.142678/2022­EXEMPTION
     FROM FILING O.T.)

     Date : 10­10­2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SURYA KANT
                             HON'BLE MR. JUSTICE M.M. SUNDRESH

     For Petitioner(s)
                                           Mr.   P. Vishwanatha Shetty, Sr.Adv.
                                           Mr.   Mahesh Thakur, AOR
                                           Ms.   Vipasha Singh, Adv.
                                           Ms.   Shivani, Adv.
                                           Mr.   Ajay Kanojiya, Adv.
                                           Ms.   Neha Singh, Adv.
     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard learned Senior counsel appearing for the appellant and perused the material available on record.

Delay condoned.

Application seeking exemption from filing official translation of the Annexures is allowed.

Issue notice returnable on 25­11­2022.

Dasti service, in addition, is permitted.

       (VISHAL ANAND)                                                     (PREETHI T.C.)
     ASTT. REGISTRAR­cum­PS                                              COURT MASTER (NSH)