Registrar (Judicial) vs State Of Odisha And Others
2023 Latest Caselaw 5152 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   W.P.(C) No. 3028 of 2014

            Registrar (Judicial), Orissa High         ...              Petitioner
            Court
                                                                           None
                                          -versus-
            State of Odisha and others                ...       Opposite Parties
                               Mr. Debakanta Mohanty, Addl. Govt. Advocate
                                  Mr. Manoj Kumar Mishra, Senior Advocate
                                            Mr. S.K. Padhi, Senior Advocate
                                           Mr. D.P. Nanda, Senior Advocate
                                                  Mr. K.P. Nanda, Advocate

            CORAM:
            THE CHIEF JUSTICE
            JUSTICE G. SATAPATHY
                                          ORDER

Order No. 04.05.2023

11. 1. A reply of Opposite Party No.5 sworn to by Dr. S. Raghavan, Scientist-D working in the Regional Occupational Health Centre (Southern), Bangalore has been filed and handed over in Court today. Soft copies of the said affidavit be served through e-mail on learned counsel appearing for other parties within one week.

2. Mr. Manoj Kumar Mishra, learned Senior Advocate appearing for National Institute of Occupational Health (NIOH) points out that the State Government does not appear to have implemented the recommendations in the report titled "Environmental Health and Safety Issue in Cold fire Thermal Plants" framed by the Committee of Experts which was submitted to the Central Electricity Authority, Ministry of Power and which was referred to by the Supreme Court of India in its judgment dated 31st February,

2014. He submits further that individual affidavits of the entities/companies which are running Coal Fired Thermal Power Plants should also be called for to ascertain if they are adhering to the guidelines and parameters as laid down in the judgment of the Supreme Court as well as in the aforementioned report.

3. A direction is issued to the State of Odisha as well as the other individual Opposite Party Nos.3, 6 to 60 to file their individual affidavits before the next date on the above aspect.

4. List on 31st August, 2023.

I.A. No.5537 of 2023

5. This application has been filed by Opposite Party No.6 seeking to change its name i.e. from "Tata Sponge Iron Ltd." to "Tata Steel Long Products Ltd."

6. For the reasons stated in the application, the prayer is allowed. Consolidated cause title be filed within a week. The application is disposed of.

                                                                         (Dr. S. Muralidhar)
                                                                            Chief Justice


                                                                           (G. Satapathy)
                    Digitally signed by
SANJAY     SANJAY KUMAR JENA                                                   Judge
KUMAR JENA Date: 2023.05.05
           12:13:20 +05'30'

  S.K. Jena/Secy.