K K ROCKS & GRANITES INDIA (P)LTD Vs. LATHA S, ASWATHY BHAVAN, MACHEL; STATE OF KERALA; STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY

JUDGEMENT

(1.) The short question falls for consideration in this writ petition is whether the National Green Tribunal ('the Tribunal' for short) constituted under the National Green Tribunal Act, 2010 ('the Act' for short) has power to pass an ex parte interim order.

(2.) The relevant facts are the following:

(3.) A counter affidavit has been filed by the first respondent supporting Ext.P2 order on merits.