National Green Tribunal
Shailesh Sahoo vs State Of Odisha on 23 April, 2024
Item No.04 Court No.1
BEFORE THE NATIONAL GREEN TRIBUNAL
EASTERN ZONE BENCH, KOLKATA
(THROUGH PHYSICAL HEARING WITH HYBRID MODE)
Original Application No.57/2024/EZ
(Earlier Original Application No.21/2024/PB)
Shailesh Sahoo Applicant(s)
Versus
State of Odisha & Ors. Respondent(s)
Date of hearing: 23.04.2024
CORAM: HON'BLE MR. JUSTICE B. AMIT STHALEKAR, JUDICIAL MEMBER
HON'BLE DR. ARUN KUMAR VERMA, EXPERT MEMBER
For Applicant(s) : None
ORDER
1. The Original Application No.21/2024/PB was registered by the New Delhi Bench of the Tribunal taking cognizance of a letter petition submitted by the Applicant, Mr. Shailesh Sahoo.
2. Thereafter, the case was transferred to the Eastern Bench of the National Green Tribunal at Kolkata and has now been re-numbered as Original Application No.57/2024/EZ.
3. We find that the contents of the letter petition have been quoted in the order of the Tribunal dated 19.02.2024. We have gone through the letter petition and we find that the prayer in the letter petition mentions the various authorities as under:-
1. "BOGUS COMMISSIONER OF CMC, Cuttack, 753001
2. The BOGUS COLLECTOR-cum-DM, Cuttack 753002
3. The Corrupt CDA Chairman, 753012
4. The BDO, NAYA BAZAR BLOCK, Cuttact-753004
5. The Corrupt SUB_REGISTRAR, Cuttack-753002 to give a FACT FINDING REPORT within 7 days apart from the NGT's OWN REPORT."1
4. These references to the Government Officials find mention in the order of the Tribunal also which has extracted the contents of the letter petition.
5. The Observations of Research Coordinator as per Rule 9, Form 4 of the National Green Tribunal Act, 2010, (page no.9 of the paper book), made by Pratima Akolkar, Research Coordinator (NGT) on 05.10.2023 under the head 'Suggested solutions' mentions 'Application may not be considered'.
6. We find that the letter petition uses unacceptable language and abusive reference to authorities. We also find that the suggested solutions of Pratima Akolkar, Research Co-ordinator (NGT) mention that 'Application may not be considered'.
7. We expect the language in a complaint to be temperate when addressing an officer and unless the officer is held by a Court of competent jurisdiction to be 'bogus' or 'corrupt'. Use of such language should not be permitted. We find that such letter petition which is hurling insults at officers and calling them names, has been entertained by the New Delhi Bench of the Tribunal. Making allegations in a complaint regarding environmental violations is one thing but abusing the officers of Departments is quite another matter.
8. In this view of the matter, we are not inclined to entertain such a complaint petition at our end in the Eastern Bench of the Tribunal at Kolkata.
9. Let the record of this case be placed before the Hon'ble Chairperson, National Green Tribunal, Principal Bench, New Delhi, for necessary orders/placing before some other Bench.
10. In view of the above, the Original Application No.57/2024/EZ is accordingly disposed of.
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11. There shall be no order as to costs.
..................................... B. Amit Sthalekar, JM ............................................. Dr. Arun Kumar Verma, EM April 23, 2024, Original Application No.57/2024/EZ (Earlier Original Application No.21/2024/PB) AK 3