National Green Tribunal
National Green Tribunal Southern Zone vs The District Collector Chengalpattu on 8 February, 2022
Bench: K. Ramakrishnan, Satyagopal Korlapati
Item No. 02
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
Original Application No. 18 of 2020 (SZ)
(through video conference)
IN THE MATTER OF:
Tribunal on its own motion Suo Mi 'on
The News item in The New Indian Chennai edition
Dated: 27.01.2020. "Uragekkam r
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Chengalpattu Dis
Tamil Nadu, In
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Date of hearing: 08.02.2022
CORAM:
HON'BLE MR. JUSTICE K. RAMAKRISHNAN, JUDICIAL MEMBER
HON'BLE Dr. SATYAGOPAL KORLAPATI, EXPERT MEMBER
For Applicant(s): Suo Motu by Court
For Respondent(s): Dr. D. Shanmuganathan for R1 & R4
Ms. Pooja represented
Mr. S. Sai Sathya Jith for R2 & R3
1
ORDER
and adjourned the case to 18.01.2022 for filing their compliance to consider the non-compliance of the directions issued by this Tribunal while disposing the matter by Judgment dated 09.03.2021
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3. It is seen from the report that er,the local body nor the Revenue Authorities and the Public Wi ¥epartment (PWD) had taken any steps for implemeggstion O aste "eo Rules, 2016 within their, See * and steps for <.
oS protecting t pes GE {lution.
Zieh om . The Distri¢ 1 as the Block Developme at Union are directed to s it is seen from et ni the recommendations made. as the Block Development Officer (BDO) -
Kattankolathur Panchayat Union is also a Member of the Joint Committee, though he was not the party to the proceeding.
. The Tamil Nadu Pollution Control Board (TNPCB) is also directed to file a further report regarding further action taken by them on the basis of the proceedings issued by proceedings dated: 24.01.2022 including imposition of compensation as directed by the Principal 7 Bench of National Green Tribunal, New Delhi in O.A. No. 606 of 2018. Even in the latest order of the Principal Bench of National Green Tribunal, New Delhi in O.A. No. 606 of 2018, Principal Bench of National Green Tribunal expressed displeasure regarding improper implementation of Solid Waste Management Rules, 2016 in almost all States by the local bodies and inaction on the part of the regulators in getting it implemented in its letter,and spirit and decided to call for a review meeting of the Chief § s of the State to appear before the Principal Bench of Natig en Tribunal, New Delhi for this purpose for gig 7 & oe p ' x ipal Bench of . af 2018 and also letter and spirit.
. However considering the circumstances, we feel that some more time can be granted to the District Collector - Chengalpattu District, Block Development Officer (BDO) - Kattankolathur Panchayat Union and the Tamil Nadu Pollution Control (TNPCB) to submit their respective compliance -- progress report on the basis of the recommendations given by the Joint Committee based on which the case has been disposed of by this Tribunal on or before 14.03.2022 by e-filing in the form of searchable PDF/OCR Supportable PDF and not in the form of Image PDF along with necessary hardcopies to be produced as per rules.
7. The Registry is directed to communicate this order to the official respondents and also to the Chief Secretary to Government of Tamil Nadu, the Additional Chief Ss ar tary for Municipal Administration and Water Supply De Commissioner, Municipal Administration, Principal & for Rural Development & ' 9G own Panchayat, . on. & .
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siaaceeeeeeceeeceeeeeeeeeseeeaeuaanacs E.M. (Dr. Satyagopal Korlapati) O.A. No. 18 of 2020 08.02.2022, (Sr)