National Green Tribunal
Jagjeevan Singh vs Punjab Pollution Control Board on 18 November, 2022
Item No.8 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH
(Through Physical Hearing with Hybrid V.C. Option)
I.A No. 292/2022
In
Original Application No. 487/2022
Jagjeevan Singh Applicant
Versus
Punjab Pollution Control Board & Ors. Respondents
Date of hearing: 18.11.2022
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicant: In person (through V.C.).
Respondents: Mr. Rahul Khurana, Advocate for applicant respondent
no. 4 with Mr. Mohinder Singh, Proprietor in person.
Application under the provisions of the National Green Tribunal Act, 2010.
ORDER
1. The grievance in the present application is regarding causing of noise pollution beyond permissible limits and vibrations in the area by running of industry in the name of M/s Mahindra Industrial Corporation opposite to residence of the applicant.
2. Vide order dated 07.07.2022, this Tribunal constituted a Joint Committee comprising of State PCB and Deputy Commissioner, Ludhiana and directed the same to submit its report within one month.
3. In compliance thereof report of the Joint Committee was filed vide email dated 22.09.2022.
4. Vide order dated 23.09.2022 this Tribunal ordered issuance of notices to respondents for 23.11.2022.
I.A No. 292/2022 Jagjeevan Singh Vs. PPCB & Ors. 2
5. Mr. Mohinder Singh , the proprietor of the respondent no. 4 industry has filed application for interim directions on the averments that the Punjab State Pollution Control Board (PSPCB) has issued direction dated 09.11.2022 regarding cancellation of consent and stopping of operation of the respondent no. 4 industry and also the PSPCB has further issued directions for disconnection of electricity connection to the respondent no. 4 industry without issuing any show cause notice and without giving opportunity of being heard to the project proponent.
6. Mr. Jagjeevan Singh- the original applicant has appeared through V.C. and has made his submissions regarding violation of environmental norms by the respondent no. 4-industry.
7. Notice of the application be issued to other respondents requiring them to file their response to the interim application before the date of hearing fixed i.e. 23.11.2022.
8. Reply to the interim application be also filed by the applicant before that date, if so desired.
9. In the meanwhile, the status quo regarding the electricity connection to the respondent no. 4- industry/premises of the respondent no. 4 as prevailing today be maintained.
10. List the matter for further consideration on 23.11.2022.
11. A copy of this order, along with a copy of the application, be sent to respondents no. 1 to 3 by e-mail for requisite compliance.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM November 18, 2022 AG