BISWARANJAN SAHOO Vs. REGIONAL OFFICER

JUDGEMENT

(1.) Admit.

(2.) Heard.

(3.) It is worthwhile to mention here that aggrieved by the order dated 20.3.2008 passed by the Board granting consent to operate in favour of the appellant unit, one Duryodhan Behera representing the villagers of Thokar and Karanda had preferred an appeal being Appeal No. 1 -A of 2010 before this Authority making an allegation that the consent to operate the unit was granted in violation of the siting criteria notified by the State Govt. in the Forest and Environment Department deted 13.5.1998. On 6.2:2010 notice of admission in the above appeal was issued and on 6.3.2010 Shri S.K. Dash, Advocate, appeared for respondent No. 4 therein, i.e., the present appellant and on the submission of the learned Law Officer of the Board that the Board had already written a letter to the Collector, Dhenkanal, requesting him to verify the site of the appellant unit along with the Regional Officer of the Board at Angul and submit the inspection report for being placed before this Authority, we adjourned the appeal awaiting report of the Collector.