AI Structured Summary
Not yet generated for this judgment
Judgment
The matter relates to the various ailments caused on account of exposure to air pollution and the original applications were registered suo motu on the basis of the news items in this regard.
The Tribunal by order dated 19.12.2023 had considered the response of the Central Pollution Control Board (CPCB) and had required the CPCB to give complete details of entire amount of environmental compensation lying deposited with it and the manner in which the amount has been spent or utilized till 30.11.2023.
Learned Counsel appearing for the CPCB seeks four days further time to file the response.
The Tribunal by order dated 19.12.2023 had also imposed a cost of Rs. 25,000/- upon the Respondent No. 1 on account of improper assistance rendered by the learned Counsel appearing for that Respondent.
IA No. 41/2024 has been filed on behalf of Respondent No. 1 seeking waiver of the cost imposed by order dated 19.12.2023. Learned Counsel for Respondent No. 1 submits that on 19.12.2023 Counsel was appearing virtually on behalf of Respondent No. 1 therefore, he could not explain and properly assist the Tribunal. He has submitted that in future all due precautions will be taken by Respondent No. 1 to ensure that an effective and proper assistance is rendered to the Tribunal.
In view of the above assurance, the order dated 19.12.2023 is modified to the limited extent and the cost of Rs. 25,000/- imposed upon Respondent No. 1 is waived. IA No. 41/2024 is allowed.
List on 02.04.2024.