- (1.) Permission to file appeal is granted.
(2.) The National Green Tribunal (NGT) has vide impugned order inter alia passed the following directions: (ii) Having regard to entirety of factual situation I n the present case, we direct that except the green and white categories of industries, other category of defaulting industries connected to the CETP must make deposit with the CPCB, towards interim compensation within one month as follows: a) Large Industries - Rs.1 Crore each. b) Medium Industries - Rs.50 Lakhs each. c) Small Industries - Rs.25 Lakhs each. (ii.a) The CETP may deposit a sum of RS.10 Crores with the CPCB towards interim compensation within one month.-
(3.) The NGT has also constituted a Committee to assess the extent of damage and cost of restoration of the environment and individual accountability of CETP and polluting industrial units. The said Committee has to take the aforesaid task. On that basis it is the submission of Mr. Ranjit Kumar, learned senior counsel appearing on behalf of the appellant, that till the time it is established that an industry is a polluting industry, there could not have been any direction to pay the interim compensation. It is also submitted that the appellant was not even a party and, therefore, could not make any submission. This fact is disputed by Mr. Raj Panjwani, learned senior counsel appearing on behalf of the respondents, stating that respondent no. 7 manages the CETP of which all these industrial units are the members. Mr. Ranjit Kumar, submitted that all the industrial units are not members.;