- (1.) Permission to file the civil appeal is granted.
(2.) Mr. Kapil Sibal, learned senior counsel, submits that the impugned order by the National Green Tribunal, Southern Zone, Chennai, was without notice to the appellant, who were never heard. Appellant, it is stated, is compliant with the statutory norms.
(3.) The impugned order refers to arguments by an association of charcoal manufacturers who had intervened and were heard before the impugned order was passed.;