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A three-member panel appointed by NGT claimed at the tribunal on Wednesday that the order of the Tamil Nadu government closing down the Sterlite Copper unit in Thoothukudi was not sustainable. It further added that the ground mentioned in it was “not that grievous to justify permanent closure of the factory.”
The report, filed under the bench headed by Chairperson Justice AK Goel, stated that “On the basis of the site visit, public hearing and after hearing the appellant Company, State of Tamil Nadu, Tamil Nadu Pollution Control Board and the interveners and, upon consideration of the issues raised, the committee is of the opinion: The impugned orders cannot be sustained as it is against the principles of natural justice. No notice or opportunity of hearing was given to the appellant. The grounds mentioned in the impugned orders are not that grievous to justify permanent closure of the factory. Other issue raised also does not justify the closure of the factory even if the appellant was found to be violating the conditions/norms/directions.”
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