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National Green Tribunal

Abid vs State Of U.P. & Ors on 1 July, 2025

Item No. 06                                                          Court No. 2

               BEFORE THE NATIONAL GREEN TRIBUNAL
                   PRINCIPAL BENCH, NEW DELHI


         Misc Application in Disposed of Cases No. 83/2025
                                  In
                 Original Application No. 588/2024


Abid                                                                   Applicant


                                    Versus


State of U.P. & Ors.                                                Respondents




Date of hearing: 01.07.2025


CORAM:        HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
              HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER


Applicant:    None for the Applicant.

Respondents: Ms. Sthavi Ashtana and Ms. Vineeta Singh, Advocates for U.P.P.C.B.
             through V.C.
             Mr. Bhanwar Pal Singh Jadon, Harsh Vardhan Singh Rajawat, Gargi
             Chaturvedi and Ms. Anjali Sharma, Advocates for D.M., Bijnor.
             Ms. Soni Singh, Advocates for C.P.C.B. (through VC).

                                        ORDER

1. Mr. Abid, resident of Village Nargadi, Gandhu, Pargana Hattori, Tehsil Dhampur, District Bijnor, Uttar Pradesh had sent to this Tribunal a letter petition, which was treated and registered as O.A. No. 588/2024.

2. The applicant raised the grievance that pond at khasra nos. 169 and 182 in the village was being polluted by discharge of untreated sewage causing serious health hazards to the villagers.

3. The application was disposed of vide order dated 09.07.2024 whereby Joint Committee comprising District Magistrate, Bijnor and Uttar Pradesh State Pollution Control Board was constituted and directed to visit 1 the site, collect relevant information and if it found any violation and pollution of pond/water body in an illegal manner, to take appropriate preventive, prohibitive, punitive and remedial action against violators and also for remediation of pond, in accordance with law, after giving opportunity of hearing to all concerned parties, within two months and file its report before Learned Registrar General of this Tribunal who was given liberty to place the matter before the Bench for further orders if necessary.

4. In compliance thereof report dated 08.10.2024 was filed by Mr. Ankit Kumar Agrawal, District Magistrate, Bijnor which was registered as M.A. No. 11 of 2025. The relevant part of the report is reproduced below:-

"प्रकरण के सम्बन्ध में गठित संयुक्त ज ाँच सठमठत द्व र प्र तः क ल में ग्र म पंच यत नरगदी गन्धु त ल ब पर पहाँच कर ज ाँच की गयी। ज ाँच ऑख्य ठनम्नवत हः - उपरोक्त त ल ब तहसील ध मपुर के ग्र म नरगदी गन्धु के खसर संख्य 169 एवं 182 में त ल ब के आसप स स्थित ग ंव के घरों क घरे लू जल मल/सीवेज क प नी त ल ब में न ज ये इस हेतु ग्र म पंच यत नरगदी गन्धु द्व र पृथक से न ली क ठनम ाण कर ठदय गय ह तथ उक्त न ली पूवा से ठनठमात मुख्य न ले से जोड़ दी गयी ह। ठजससे मौके पर अब न ली के म ध्यम से प नी की ठनक सी सुच रू रूप से हो रही ह। ग्र म नरगदी गन्धु के घरों क घरे लू जल मल/सीवेज क प नी प्रश्नगत त ल ब में नहीं ज रह ह।
उपरोक्त नुस र आाँ ख्य आपके अवलोकन था स दर सेव में प्रेठित ह।"

5. Since, learned Registrar General of this Tribunal considered passing of further orders by this Tribunal to be necessary, the matter was listed before the Bench for further orders.

6. It emerged from the report that action had been taken only for diverting discharge of domestic sewage to the main drain in order to prevent discharge of the same in the pond but requisite remedial measures for cleaning and restoration/rejuvenation of the pond and treatment of domestic sewage before discharge into the main drain and utilization thereof for agricultural/horticultural purposes had not been taken. 2

7. M.A. No. 11 of 2025 was disposed of vide order dated 21.01.2025 with directions to the District Magistrate, Bijnor to take requisite remedial action regarding cleaning and restoration/rejuvenation of the pond and treatment of domestic sewage before discharge into the main drain and utilization thereof for agricultural/horticultural purposes within three months and file further action taken report within next one month before the Ld. Registrar General, National Green Tribunal, Principal Bench, New Delhi who was given liberty to put up the matter before the Bench for further directions, if considered necessary.

8. In compliance with order dated 21.01.2025 report dated 20.05.2025 was filed by the District Magistrate, Bijnor which was registered as M.A. No. 83/2025 and put up before the Bench. The relevant part of the report reads as under:-

"विषयः माननीय राष्ट्रीय हररत अविकरण, नई विल्ली में Mise Application in Disposed of cases no. 11/2025, In Original Application no. 588/2024, Abid v/s state of U.P. & Ors. में पाररत आिे श विनाांक- 21.01.2025 के सम्बन्ध में।
महोदय, कृपया उपययुक्त विषयक माननीय राष्ट्रीय हररत अविकरण, नई वदल्ली में Mise Application in Disposed of cases no. 11/2025, In Original Application no. 588/2024, Abid v/s state of U.P. & Ors. में पाररत आिे श विनाांक-21.01.2025 का सन्दर्ु ग्रहण करने का कष्ट् करे , विसका पररपालन में कायुिाही करते हुए एक माह में िस्तयस्थिवत एिं Action taken report से अिगत कराने हेतय वनदे वित वकया गया था।
तत्क्रम अिोहस्ताक्षरी के पत्र संख्या-1206/एन-61/ िनरल-2025 वदनांक 11.02.2025 के द्वारा उप विलाविकारी, िामपयर, विला पंचायत राि अविकारी, वििनौर एिं खण्ड विकास अविकारी, नहटौर को ग्राम पंचायत नरगदी गन्धू विकास खण्ड नहटौर िनपद वििनौर से सम्बस्थन्धत प्रकरण की संययक्त िांच कर िांचाख्या उपलब्ध कराये िाने हेतय वनदे वित वकया गया था, विसके क्रम में उपविलाविकारी, िामपयर द्वारा अपने पत्र संख्या-2476/उ० वि०अ० एस०टी०-2025 वदनांक 25.04.2025 के द्वारा ग्राम पंचायत नरगदी गन्धू विकास खण्ड नहटौर के तालाि के पानी से प्रदू षण सम्बस्थन्धत एन०िी०टी० द्वारा पाररत आदे ि के सम्बन्ध में उपविलाविकारी, िामपयर, विला पंचायत राि अविकारी एि खण्ड विकास अविकारी, नहटौर द्वारा संययक्त रूप से िांचाख्या प्रस्तयत की गयी, विसमें उनके द्वारा अिगत कराया गया वक "तहसील िामपयर के ग्राम नरगदी गन्धू के खसरा संख्या 169 एिं 182 में तालाि के आस-पास स्थित गांि के घरों का घरे लू िल-मल/सीिेि का पानी ताला 3 में न िाये इस हेतय ग्राम पंचायत नरगदी गन्धू द्वारा प्रथक से नाली का वनमाुण करा वदया गया है, विसमें दो िानों पर वसल्ट केचर र्ी िनाये गये है तथा उक्त नाली पूिु से वनवमुत मयख्य नाले से िोड़ दी गयी है , विससे मौके पर अि नाली के माध्यम से घरों से वनकले िल-मल/सीिेि पानी की वनकासी सूचारू रूप से हो रही है। ग्राम नरगदी गन्धू के घरों का घरे लू िल-मल/सीिेि का पानी प्रश्नगत तालाि में अि नही िा रहा है। तालाि के पानी का सैम्पल अवििासी अवर्यन्ता, िल वनगम वििनौर के द्वारा टै स्थटंग हेतय वलया गया था, विसमें टै स्थटंग के उपरान्त तालाि के पानी में कैंसर फैलाने िाला िैस्थिररया नही पाया था (टै स्थटंग ररपोटु संलग्न है)। ग्राम प्रिान ि सवचि द्वारा िताया गया वक विगत 2-3 िषों से ग्राम में कैंसर की िीमारी सम्बन्धी कोई प्रकरण संज्ञान में नही आया है। पूिु में कयछ व्यस्थक्तयों की मृत्यय कैंसर से हुई है , िो अन्य कारणों से होने की सम्भािना ितायी गयी है। तालाि के आस-पास स्थित घरों िल-मल/सीिेि के पानी की वनकासी हेतय िनायी गयी नाली की वनयवमत सफाई करायी िा रही है , विससे घरों का गन्दा पानी तालाि में नही िा रहा है। िषाु ऋतय में तालाि के चारों ओर िृक्षा रोपण कराया िाना र्ी प्रस्तावित है।
तदोपरान्त अिोहस्ताक्षरी के पत्र संख्या-603/ सात-पं०/ वि०-िांच / 2025- 26 वदनांक 16 मई, 2025 के द्वारा 11 सदस्ों (01-मयख्य वचवकत्साविकारी, वििनौर, 02-अध्यक्ष, आई०एम०ए०, वििनौर, 03-उप कृवष वनदे िक, वििनौर, 04-मयख्य पिय वचवकत्साविकारी, वििनौर, 05-अवििासी अवर्यन्ता, र्ूगर्ु िल विर्ाग, मयरादािाद, 06-अवििासी अवर्यन्ता, िल वनगम, वििनौर, 07-उपाययक्त, उद्योग, विला उद्योग एिं उद्यवमता प्रोत्साहन केन्द्र, वििनौर, 08-क्षेत्रीय अविकारी, प्रदू षण वनयंत्रण िोर्ु , वििनौर, 09 मयख्य खाद्य सयरक्षा अविकारी, वििनौर, 10-सहायक वनदे िक मत्स्य वििनौर एिं 11-श्री दीपक कयमार, अवसटे न्ट प्रोफेसर कैवमटर ी वर्पाटु मेन्ट, वििेक कॉलेि, वििनौर) की एक कमेटी गवित करते हुए ग्राम पंचायत नरगदी गन्धू में वदनांक 19.05.2025 को कैंसर की िीमारी के कारण 30 माह से कैंसर की िीमारी से 18 व्यस्थक्तयों की मौत के सम्बन्ध में कैंप में विश्लेषण कर आख्या उपलब्ध कराये िाने हेतय वनदे वित वकया गया, विसके अनयपालन में उक्त 11 सदस्ों की कमेटी द्वारा ग्राम पंचायत नरगदी गन्धू विकास खण्ड नहटौर में वदनांक 19.05.2025 को कैंप लगाते हुए कैंप कायुिृवि उपलब्ध करायी गयी, विसमें उनके द्वारा अिगत कराया गया वक ग्राम पंचायत नरगदी गन्धय विकास खण्ड नहटौर िनपद वििनौर में कैंसर की िीमारी से 18 व्यस्थक्तयों की मृत्यय सम्बन्धी प्रकरण में एन०िी०टी० के आदे ि वदनांक 21.01.2025 के आदे ि के कम में विलाविकारी, महोदया िनपद वििनौर के कायाुलय पत्रांक 603/सात-पं० वि07 िांच / 2025-26 वदनांक 16.05.2025 द्वारा वदये गये वनदे िों के क्रम में वदनांक 19.05.2025 को प्रातः 10 ििे से ग्राम नरगदी गन्धय के पंचायत र्िन में ग्रामिावसयों की उपस्थिवत में एक कैंप का अयोिन वकया गया विसमें सम्बस्थन्धत विर्ागीय अविकारीगण द्वारा अपने से सम्बस्थन्धत विन्दय ओं पर ग्रामिावसयों से िाताु कर चचाु की गयी। ग्रामिावसयों की समस्ा को सयना गया विर्ागिार कैम्प में कृत कायुिाही की आख्या वनम्न हैः -
01-स्वास्थ्य विर्ागः -स्वास्थ्य विर्ाग से मयख्य वचवकत्साविकारी, वििनौर, विला मलेररया अविकारी, वििनौर वचवकत्सकों की टीम के साथ कैम्प में उपस्थित रहे। मयख्य वचवकत्साविकारी द्वारा ग्रामिावसयों को िानकारी दी गयी वक ग्राम में 18 लोगों की मृत्यय कैसर से होना िताया िा रहा है ििवक स्वास्थ्य विर्ाग में सिे में कैंसर से मृत्यय सिंिी 02 लोगों की ररपोट ही वमल पायी है मृतकों में अविकांि 50-55 िषु से अविक आयय के लोग थे। मयख्य वचवकत्साविकारी वििनौर एिं टीम के सदस्ों के द्वारा 4 कैंसर की िीमारी के सम्बन्ध में ग्रामिावसयों को िानकारी दी गयी तथा मौके पर लोगों का स्वास्थ्य परीक्षण वकया गया।
02-कृवष विर्ागः -कृवष विर्ाग के सहायक विकास अविकारी कृवष, सहायक विकास अविकारी कृवषरक्षा उपस्थित रहे। सहायक विकास अविकारी कृवषरक्षा के द्वारा पेवष्ट्साइर् / कीटनािकों के फसलों में प्रयोग के सम्बन्ध में विस्तार से प्रयोग करने के वलए कहा गया। फसलों में िैविक खाद का अविकाविक उपयोग प्रोत्साहन हेतय कहा गया।
03-पिय वचवकत्सा विर्ागः - मयख्य पिय वचवकत्सा अविकारी, वििनौर तथा पिय वचवकत्सा अविकारी, नहटौर उपस्थित रहे उनके द्वारा पियओं की िीमारी ि उपचार आवद के सम्बन्ध में िानकारी दे ते हुए ग्रामिावसयों से पियओं के सम्बन्धी समस्ाओं का वनस्तारण हेतय सम्पकु करने के वलए कहा गया।
04-र्ूगर्ु िल विर्ागः -श्री वििेक कयमार अिर अवर्यन्ता, र्ूगर्ु िल विर्ाग मयरादािाद के द्वारा र्ूगर्ु िल के सम्बन्ध में िाताु की गयी उनके द्वारा िताया गया वक तालाि में मछली पालन होना र्ूगर्ु िल दू वषत होने का कोई कारण नहीं होता है।
05-िल वनगमः - श्री अक्षय कयमार सहायक अवर्यन्ता, िल वनगम द्वारा िताया गया वक हैण्डपम्पों तथा तालाि आवद के पानी का परीक्षण कराया गया है। परीक्षण सर्ी पैरामीटर मानक के अनयसार पाये गये तथा वकसी र्ी प्रकार का कैंसर उत्पन्न करने िाले तत्व नहीं पाये गये। साथ ही यह र्ी िानकारी दी गयी वक ग्राम नरगदी गन्धय में पानी की टं की का वनमाुण कायु पूणु कर वलया गया है तथा स्वच्छ पेयिल की सप्लाई ग्राम नरगदी गन्दू में आरम्भ करा दी गयी है। इस प्रकार ग्राम नरगन्दी गन्दू के ग्रामिावसयों को पेयिल टं की से स्वच्छ पेयिल आपूवतु आरम्भ हो गयी है।
06-िल वनगमः - श्री अक्षय कयमार सहायक अवर्यन्ता, िल वनगम द्वारा िताया गया वक हैण्डपम्पों तथा तालाि आवद के पानी का परीक्षण कराया गया है। परीक्षण सर्ी पैरामीटर मानक के अनयसार पाये गये तथा वकसी र्ी प्रकार का कैंसर उत्पन्न करने िाले तत्व नहीं पाये गये। साथ ही यह र्ी िानकारी दी गयी वक ग्राम नरगदी गन्धू में पानी की टं की का वनमाुण कायु पूणु कर वलया गया है तथा एक सप्ताह के र्ीतर पानी की सप्लाई ियरू करा दी िायेगी। इस प्रकार ग्रामिावसयों को स्वच्छ पेयिल की सप्लाई सयचारू हो िायेगी।
07-उघोग विर्ागः -उपाययक्त उद्योग, विला उद्योग एिं उद्यमीयता प्रोत्साहन केन्द्र वििनौर से सहायक प्रिन्धक, विला उद्योग केन्द्र से संदीप कयमार उपस्थित रहे। इनके द्वारा िानकारी दी गयी वक ग्राम पंचायत नरगदी गन्धय के आस-पास कोई औद्योवगक इकाई िावपत नहीं है तथा औद्योवगक प्रदू षण नहीं है।
08-प्रदू षण वनयंत्रण िोर्ु वििनौरः - प्रदू षण वनयंत्रण िोर्ु वििनौर से आिीष िमाु, अिर अवर्यन्ता द्वारा िताया गया वक ग्राम नरगदी गन्धय के आस-पास कोई र्ी औद्योवगक इकाई िावपत नहीं है न ही कोई औद्योवगक प्रदू षण की समस्ा है।
09-खाद्य सयरक्षा विर्ागः -श्री नरे ि कयमार, खाद्य सयरक्षा अविकारी मौके पर उपस्थित रहे विनके द्वारा ग्राम िावसयों को िंक फूर्, फाट फूर् का प्रयोग न करने एिं पान, िीर्ी, गयटखा तम्बाकू से परहेि रखने के वनदे ि वदये तथा ग्रामिावसयों को िताया वक घर का स्वच्छ एिं तािा र्ोिन करने से कैंसर रोगों से िचा िा सकता है।
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10-मत्स्य विर्ाग वििनौरः - श्री अरूण कयमार, मत्स्य विर्ाग के द्वारा िताया गया वक मछली पालन से तालाि का पानी स्वच्छ होता है तथा मछली पालन िाले तालाि के पानी से कैंसर की िीमारी होना सम्भावित नहीं है।
11-श्री दीपक कयमार अवसटें ट प्रोफेसर कैमेटरी वर्पाटु मेन्ट वििेक कॉलेि वििनौर उपस्थित रहे विनके द्वारा ग्राम नरगदी गन्धय में लगे दो मोिाईल वसग्नल टॉिरों के सम्बन्ध में ग्रामीणों के िताने पर मौके पर वनरीक्षण वकया गया। विसमें उनके द्वारा िताया गया वक मोिाईल वसग्नल टॉिरों से कैंसर िीमारी के सम्बन्ध में कोई र्ूवमका नहीं है। िल वनगम विर्ाग द्वारा तालाि के पानी का परीक्षण ररपोट को र्ी श्री दीपक कयमार के द्वारा दे खा गया। ररपोट में ऐसा तथ्य प्रकाि में नहीं आं या विसमें तालाि के पानी से कैंसर की िीमारी सम्भावित हो। ग्रामिावसयों द्वारा र्विष्य में तालाि का मछली पालन का पट्टा न करने तथा तालाि का पानी िषु में एक िार पूणु रूप से वनकालने के वलए कहा गया तथा तालाि के चारो ओर सौन्दयुकरण के वलए कहा गया, विनके सम्बन्ध में मौके पर उपस्थित समस्त 11 सदस्ों के द्वारा ग्रामिावसयों की मांग के दृवष्ट्गत तालाि का पानी वनकालने ि आगे मछली पालन का पट्टा न वदये िाने तथा तालाि का सौन्दयुकरण कराने का आश्वासन वदया गया।
अतः उक्तानयसार आख्या महोदया की सेिा में सादर अिलोकनाथु प्रेवषत है। "

9. Since, learned Registrar General of this Tribunal considered passing of further orders by this Tribunal to be necessary, the matter was again listed before the Bench for further orders.

10. Further report has been filed by the District Magistrate, Bijnor vide email dated 10.06.2025. The relevant part of the report reads as under:-

"8. That in compliance of the aforementioned directions of this Hon'ble Tribunal, the further action taken report on behalf of the Deponent is herein as under.
III. STEPS UNDERTAKEN BY THE DISTRICTADMINISTRATION
9. That the District Magistrate, Bijnor has written a letter dt. 01.05.2025 to the District Panchayati Raj, officer Bijnor. That vide the said letter it has been directed to the District Panchayati Raj officer to submit a detailed investigation to honourable national green tribunal. A Copy of the letter dt. 01.05.2025 has been annexed herewith as ANNEXURE A-1.
10. That in response to the aforementioned letter, Gram Panchayat Officer, Gram Panchayat Nargadi Gandhuhas submitted a report dt. 26.05.2025.
That the said report states as under:
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• That to ensure that household wastewater/sewage from village houses does not flow into the pond, the Village Panchayat has constructed a separate drainage channel. That four silt catchers have been constructed within this drain, which is connected to the pre-existing main drain that ultimately flows into the Ban River. As a result, domestic wastewater is no longer entering the said pond but is instead being diverted through the constructed drain into the main drain and then to the Ban River. • That most of the houses in the village have two leach-pit toilets, where wastewater is absorbed and utilized as manure, preventing black water from exiting the household. That in the remaining houses, septic tanks with leach pits have been constructed, which filter the black water. Once the septic tanks are full, the sewage is transported by tankers to the Sewage treatment plant of 24 MLD capacity maintained by the Nagar Palika, Nehtaur.
• That the Village Panchayat has pumped out the pond water completely for beautification purposes. That two sides of the pond have concrete walls, and fencing is being installed along the remaining two sides. That plantation of 2200 plants has taken in the village Panchayat Action plan and 525 plants around the pond is also proposed under the MNREGA scheme during the rainy season. Further, it is submitted that the pond has been completely emptied and cleaned. That to manage grey water from households, drains have been constructed with four silt catchers, and the drainage connects to the large drain constructed by the Nehtaur Block Panchayat which ultimately meets into the Ban river. Hence, both black and grey water from homes is now being permanently disposed of in a proper manner.
Copies of the photographs of drain, silt catchers and pond rejuvenation have been annexed herewith as ANNEXURE A-2. Copy of the Gram Panchayat report dt. 26.05.2025 has been annexed herewith as ANNEXURE A-3.
Copy of the MNREGA plantation action plan has been annexed herewith as ANNEXURE A-4.

11. That pursuant to thedirections by the Deponent vide letter dt. 16.05.2025 to the to various departments, a multi-departmental camp was organized in Village Panchayat Nargadi Gandhu on 19.05.2025 at 10:00 AM at the Panchayat Bhawan, Development Block Nehtaur, in the presence of various departments:

•       Health Department,
•       Agriculture Department,
•       Animal Husbandry Department,
•       Ground Water Department,
•       Jal Nigam,
•       District Industries & Entrepreneurship Promotion Department,
•       Uttar PradeshPollution Control Board,
•       Food Safety Department,
•       Fisheries Department,

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 •    district/tehsil level officers/staff, and
•    Mr. Deepak Kumar, Assistant Professor, Chemistry Department,
     Vivek College, Bijnor.

A Copy of the letter dt. 16.05.2025 has been annexed herewith as ANNEXURE A-5.

A Copy of the Camp proceedings have been annexed herewith as ANNEXURE A-6.

IV. WATER ANALYSIS REPORTS

12. That during the said camp, the officials of various departments interacted with villagers and addressed their concerns. That the Assistant Engineer from the Jal Nigam and Mr. Deepak Kumar Assistant Professor, Chemistry Department, Vivek College, Bijnor provided information on the test reports of the pond and India Mark handpump water samples, confirming that the water quality was within standard parameters. No carcinogenic substances were found. Copies of the analysis reports have been annexed herewith as ANNEXURE A-7.

V. DEMANDS OF THE VILLAGERS

13. That during the said camp, the villagers demanded that the pond must be completely emptied and that fish farming leases not be issued in the future. They also requested the beautification of the pond. That the villagers were also assured that tree plantation around the pond for beautification would be done during the monsoon season. VI. FINDINGS BY VARIOUS DEPARTMENTS i. Health Department:

14.Chief Medical Officer (CMO), Bijnor, and District Malaria Officer, Bijnor, along with a team of doctors, were present. The CMO informed the villagers that although it is reported that 18 people have died due to cancer, the Health Department's survey found records of only 2 deaths due to cancer. Most deceased were aged above 50-55 years. The team educated villagers about cancer and conducted on-the-spot health checkups.

ii. Agriculture Department:

15. Assistant Development Officers (Agriculture and Plant Protection) were present. The official advised on the use of pesticides/insecticides and encouraged maximum use of organic fertilizers in crops. iii. Animal Husbandry Department:

Chief Veterinary Officer, Bijnor, and Veterinary Officer, Nehtaur, were present and informed villagers about livestock diseases and treatment. Villagers were asked to contact the department for assistance with livestock-related issues.
iv. Groundwater Department:
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17.Mr. Vivek Kumar, Junior Engineer, Groundwater Department, Moradabad, interacted with villagers and clarified that fish farming in the pond is not a cause of groundwater contamination.
V. Industries Department:
18. Mr. Sandeep Kumar, Assistant Manager from District Industries Centre, Bijnor, attended and informed that no industrial unit is established near Gram Panchayat Nargadi Gandhu, and there is no industrial pollution in the area.
vi. Academic Expert:
19.Mr. Deepak Kumar, Assistant Professor, Chemistry Department, Vivek College, Bijnor, inspected two mobile signal towers in the village following concerns from villagers. He clarified that there is no proven link between mobile towers and cancer. He also reviewed the Jal Nigam's water testing reports and confirmed no evidence suggesting the pond water could cause cancer.
vii. Uttar Pradesh Pollution Control Board:
20. That the Uttar Pradesh Pollution Control Board has also inspected the disposal of domestic and black water from houses in Village Nargadi Gandhu and reviewed the water quality reports provided by the Jal Nigam regarding the pond and handpumps. All elements in the water were found to be within standard parameters.
VII. STATUS OF FISH FARMING LEASE
21. That the lease for fish farming in the said pond expired on 04.04.2025. That it is also pertinent to submit that the fish farming lease has been cancelled by the Tehsil Administration, and the relevant authorities have assured that no fish farming leases will be issued in the future."
11. We have gone through the report and we are of the considered view that in view of the submissions made in the report, no further action is required to be taken regarding rejuvenation/restoration of the pond in question.
12. However, we have noticed that domestic sewage/waste water discharged earlier in the pond is now being discharged in the main drain which is ultimately joining river Baan. Appropriate measures are required to be taken for treatment of the domestic sewage/waste water flowing through the main drain to River Baan before discharge of the same in the above said river so that river water is not thereby polluted. The District 9 Magistrate, Bijnor and UPPCB are directed to look into the matter and take requisite remedial measures for this purpose.
13. M.A No. 83/2025 is disposed of with further direction to the District Magistrate, Bijnor and UPPCB as mentioned above.

Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM July 01, 2025 M.A in Disposed of Cases No. 83/2025 In Original Application No. 588/2024 AB 10