SURAJIT ROY Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Mr. P.S. Narasimha, learned senior counsel appearing on behalf of the appellant has submitted that the limited grievance of the appellant which was sought to be advanced before the National Green Tribunal ("Tribunal") was that though respondent No. 15 which is developing an integrated township was required to set aside 30 acres for maintaining water bodies in terms of the Environment Clearance and the order of the High Court of Calcutta dated 23 Dec. 2016, this condition has not been fulfilled.

(2.) The Tribunal disposed of the original application filed by the applicant by placing reliance on its earlier order in O.A. No. 04/2017/EZ dated 5 Jan. 2017.

(3.) Mr. Krishnan Venugopal, learned senior counsel appearing on behalf of respondent No. 15 submits that in the proceedings before the Tribunal, two affidavits were filed on behalf of the competent authorities of the State of West Bengal clarifying that the project is being duly monitored. The learned senior counsel states that respondent No. 15 undertakes to maintain the water bodies to the extent of 30 acres as approved in the Plan and in compliance with the order passed by the High Court of Calcutta. The undertaking is accepted.