National Green Tribunal
Swaminathan Ramadoss vs District Collector on 15 December, 2021
Bench: K. Ramakrishnan, Satyagopal Korlapati
Item No.4: BEFORE THE NATIONAL GREEN TRIBUNAL SOUTHERN ZONE, CHENNAI Original Application No. 18 of 2021 (SZ) (Through Video Conference) IN THE MATTER OF: R. Swaminathan, S/o. Ramadoss 8, Neela Mela Veedhi Nagapattinam Taluk Nagapattinam -- 611 001. ... Applicant (s) The District Collector, Collectorate a a le ...Respondent(s) aiiathan for R & R8. D. Shanmuy Mr. S. Sai Sathya Jith for R7. CORAM: HON'BLE MR. JUSTICE K. RAMAKRISHNAN, JUDICIAL MEMBER HON'BLE Dr. SATYAGOPAL KORLAPATI, EXPERT MEMBER ORDER
1. As per Judgment dated 30.06.2021, this Tribunal had disposed of the matter with following directions:-
(i) Since the Nagapattinam Municipality has already sealed the building in which the 9 respondent is Page lof 4 operating it as a marriage hall for commercial purpose and also issued directions to the 9% respondent that they should not start their function without getting necessary permission from the Pollution Control Board, we feel that there is nothing survives in the matter, except the further proceedings to be initiated by the Pollution Control Board on the basis of the proceedings already initiated by them.
(ii) The Tamil Nad tion Control Board is directed to proceed with t edings already initiated by hearing and then, pass appropriate orders in accordance with law.
(iii) The Tamil Nadu Pollution Control Board is also directed to file a further action taken report, after complying with the directions issued by this Tribunal within a period of 3 (Three) months.
(iv) If the Tamil Nadu Pollution Control Board filed such a report as directed, the office is directed to place the same before this Bench for further Page 2 of 4 consideration.
(v) The Tamil Nadu Pollution Control Board is directed to strictly implement the guidelines issued by the Central Pollution Control Board and also the direction of the Principal Bench of National Green Tribunal, New Delhi in O.A. No.400 of 2017 (Westend Green Farms Society Vs. Union of India & Ors.)dated 23.07.2020 in its letter and spirit.
(vi) Considering the circumstances, the parties are directed to b r., respective costs in the application.
unicate this en leet $4 Nogapattinam "Tamil Nadu Additigrial Chief.
& MungtipalAdmi Nadu for their. information and compliance of the direction.
2. As per direction no. 3, The Tamil Nadu Pollution Control Board was directed to submit a further action taken report, after complying with the directions issued by this Tribunal within a period of 3 (Three) months. Since no report has been filed. So the matter has been taken up today.
3. The learned counsel appearing for Tamil Nadu Pollution Control Board submitted that if some time is granted they may be able to come with a report.
4. Considering the circumstances, we feel that some time can be granted to the Page 3 of 4 Tamil Nadu Pollution Control Board to submit the report as directed by this Tribunal on or before 20.01.2022 by e-filing in the form of searchable PDF/OCR Supportable PDF and not in the form of Image PDF along with necessary hardcopies to be produced as per rules.
5. The Registry is directed to communicate this order to the Chairman, Tamil Nadu Pollution Control Board for their information and also for compliance of the direction.
6. For consideration of compliance report, post on 20.01.2022. sesecececcecsccecececcececesececess J.M. (Justice K. Ramakrishnan) 2 SS O.A. No.18/2021 cs 15.12.2021 Sr. : a <r' Page 4o0f 4