National Green Tribunal
Sk Harun vs State Of West Bengal on 24 January, 2025
Item No.02 Court No.1
BEFORE THE NATIONAL GREEN TRIBUNAL
EASTERN ZONE BENCH, KOLKATA
(THROUGH PHYSICAL HEARING WITH HYBRID MODE)
Original Application No.213/2024/EZ
SK. Harun Applicant(s)
Versus
State of West Bengal Respondent(s)
Date of hearing: 24.01.2025
CORAM: HON'BLE MR. JUSTICE B. AMIT STHALEKAR, JUDICIAL MEMBER
HON'BLE DR. ARUN KUMAR VERMA, EXPERT MEMBER
For Applicant(s) : None
For Respondent(s) : Mr. Sibojyoti Chakraborty, Adv. for R-1, 2 & 4,
State Respondents (in Virtual Mode),
Mr. Dipanjan Ghosh, Adv. for R-3,
Ms. Amrita Pandey, Adv. for R-5 (in Virtual Mode),
Mr. Krishnendu Bera, Adv. for R-6 & 7
ORDER
1. Notice was issued to the Applicant in pursuance of the order of this Court dated 27.11.2024. The track consignment of the notice shows the same to have been delivered to the Applicant on 09.01.2025. No one is present on behalf of the Applicant today.
2. Affidavit dated 22.01.2025 has been filed by the Domjur Police Station, Howrah; the same is taken on record.
3. Mr. Sibojyoti Chakraborty, learned Counsel appearing (in Virtual Mode) files Vakalatnama on behalf of the Respondent Nos.1, 2 and 4, State Respondents, Government of West Bengal; the same is taken on record. When the case is next listed, the name of Mr. Sibojyoti Chakraborty shall be printed in the Cause-list as Counsel for the State Respondents. Learned Counsel states that the affidavit with Inspection Report has been prepared but because some documents are in vernacular Bengali language, therefore, 1 translated copies of the same have to be filed as per the rules of the Court. Let the affidavit along with the Inspection Report be filed within one week.
4. Mr. Chakraborty, learned Counsel also informs that the Respondent No.4, Bankra Gram Panchayat III will be represented through their known Counsel. He undertakes to inform the Respondent No.2, District Magistrate, Howrah about the same.
5. The District Magistrate, Howrah shall inform about this case to the Respondent No.4, Bankra Gram Panchayat and file affidavit of compliance.
6. Mr. Dipanjan Ghosh, learned Counsel appearing (in Virtual Mode) files Vakalatnama on behalf of the Respondent No.3, West Bengal Pollution Control Board; the same is taken on record. When the case is next listed, the name of Mr. Dipanjan Ghosh shall be printed in the Cause-list as Counsel for the said Respondent.
7. Mr. Ghosh, learned Counsel prays for and is granted three weeks time to file counter-affidavit.
8. Mr. Krishnendu Bera, learned Counsel who is present in Court states that he has instructions to appear on behalf of the Respondent Nos.6 and 7, Private Respondents. Learned Counsel states that he shall file his Vakalatnama in the course of the day. When the case is next listed, the name of Mr. Krishnendu Bera shall be printed in the Cause-list as Counsel for the said Respondents.
9. Mr. Krishnendu Bera and Ms. Amrita Pandey, learned Counsel prays for and is granted three weeks time to file counter-affidavit. 2
10. List on 19.03.2025.
..................................... B. Amit Sthalekar, JM ............................................. Dr. Arun Kumar Verma, EM January 24, 2025, Original Application No.213/2024/EZ OM 3