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National Green Tribunal

Tribunal On Its Own Motion Re Monikhal vs State Of West Bengal Through Chief ... on 16 January, 2023

Item No.06                                                    Court No.1


          BEFORE THE NATIONAL GREEN TRIBUNAL
             EASTERN ZONE BENCH, KOLKATA
             (THROUGH PHYSICAL HEARING WITH HYBRID MODE)

                   Original Application No.66/2021/EZ

Tribunal on its own motion                                   Applicant(s)

                                  Versus
State of West Bengal & Ors.                                Respondent(s)

Date of hearing: 16.01.2023
CORAM:       HON'BLE MR. JUSTICE B. AMIT STHALEKAR, JUDICIAL MEMBER
             HON'BLE PROF. A. SENTHIL VEL, EXPERT MEMBER

For Applicant(s)   : Suo Motu

For Respondent(s) : Mr. Sibojyoti Chakraborty, Adv. for R-1 & 2,
                    Mr. Nayan Chand Bihani, Adv. a/w
                    Ms. Susmita Chatterjee, Adv. for R-4 (in Virtual Mode),
                    Ms. Paushali Banerjee, Adv. for R-3 (in Virtual Mode),
                    Mr. Rajib Ray, Adv. for R-6,
                    Mr. Pritwish Basu, Adv. for R-7

                              ORDER

1. Additional-supplementary affidavit dated 25.11.2022 has been filed on behalf of the Respondent No.8, Maheshtala Municipality; same is taken on record.

2. Mr. Sibojyoti Chakraborty, learned Counsel appearing for the Respondent Nos. 1 & 2 states that Irrigation and Waterways Department, Government of West Bengal is also a necessary party to the present proceedings since the task of dredging of the Monikhal Canal is to be done by the said department.

3. We, therefore, direct the Irrigation and Waterways Department, Government of West Bengal through Principal Secretary be impleaded in the array of Respondents as Respondent No.9.

4. Mr. Sibojyoti Chakraborty, learned Counsel will represent the Irrigation and Waterways Department, Government of West Bengal 1 through Principal Secretary as Counsel for the Respondent No.9 and file the counter-affidavit within three weeks.

5. Ms. Susmita Chatterjee, learned Counsel prays for and is granted three weeks' time for filing the counter-affidavit on behalf of the Respondent No.4, Kolkata Municipal Corporation.

6. An application seeking adjournment has been filed by Mr. Indranil Biswas, learned Counsel for the Respondent No.8, Maheshtala Municipality.

7. List on 21.02.2023 ..................................... B. Amit Sthalekar, JM .................................... Prof. A. Senthil Vel, EM January 16, 2023 Original Application No.66/2021/EZ BD 2