National Green Tribunal
C Sengodan vs State Of Tamil Nadu Department Of ... on 6 October, 2023
Author: K. Satyagopal
Bench: K. Satyagopal
Item No. 06:-
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
(Through Video Conference)
Original Application No. 11 of 2022(SZ)
IN THE MATTER OF:
C. Sengodan
S/o. Chinnapan
4/5/5A Keel Chinnagoundampatti,
New 26th Ward, Tharamangalam Municipality,
Salem District and Anr.
...Applicant(s)
Versus
The Principal Secretary to Government of Tamil Nadu,
Department of Environment & Forest and Climate Change,
Secretariat, Chennai and Ors.
...Respondent(s)
Date of hearing: 06.10.2023.
CORAM:
HON'BLE Smt. JUSTICE PUSHPA SATHYANARAYANA, JUDICIAL MEMBER
HON'BLE Dr. SATYAGOPAL KORLAPATI, EXPERT MEMBER
For Applicant(s): None.
For Respondent(s): Ms. Gayathri Devi represented
Dr. D. Shanmuganathan for R1 to R3 & R5.
Mr. S. Sai Sathya Jith for R4.
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ORDER
1. Pursuant to our earlier order dated 11.09.2023, the Commissioner
- Tharamangalam Municipality has filed his report and the relevant portion is as follows:-
"3. In accordance with the Tharamangalam Municipal Commissioner and Special Officer in its Council Resolution No.13 Dated 19.01.2022, an action is taken to remove the historical wastes about 13785M3 which was measured by the appropriate authority ie, Anna University in the S.No.244/3 ward 26 of Keelchinnagoundampatti, Tharamangalam Municipality. The historical wastes accumulated in the said site for a period of 40 years that is the jurisdiction of the then Tharamangalam Town Panchayat.
In this regard, a proposal has been submitted to the Director of Municipal Administration, Chennai on 24.2.22 requesting fund allocation for disposal of the historical waste under Scientific method.
4. It is respectfully submitted that the Tharamangalam Municipality has been upgraded from Town Panchayat as per Government Order (Status) No.117 Municipal Administration and Water Supply Department dated 07.12.2021 and is now functioning as a developing Municipality. As per the record, the total extent of the Municipal area is 9.72 sq.km. and as per the 2011 census, the population of the Municipality is 30222 and the present population averaged is 32035. The Municipality is consisting of 27 wards. Total of 9.61 MT of Maxi collected from all the wards on daily basis sub dry and wet Waste.
5. It is respectfully submitted that, based on the Tharamangalam Municipal Commissioner and Special Officer has been passed Council Resolution No.13 dated 19.01.2022 and the proposal sent to Director of Municipal Administration on 24.02.2022, Administrative sanction at an estimate of Rs.96.10 Lakhs has been accorded by the Director of Municipal Administration Chennai vide the proceedings Roc.No.9512/2022/SBM dated 20.06.2022 for segregation and disposal of 13785M3 historical waste under the scheme of Swachh Bharath Mission 2.0 through Bio Mining method to carry out the work. Technical Sanction has also been accorded by the Chief Engineer, Office of the DMA, Chennai vide proceeding Roc No 001/2022/D01 dated 15.07.2022. After following due procedures, Work order was given to the New Age Environment Solutions Pvt. Ltd. on 30.08.2022. Under Bio Mining process, removal of the historical wastes has been carried Page 2 of 4 out by the selected' company since then. As of now 13785'3 of waste has been segregated and disposed.
6. It is respectfully submitted that at time of submission of Anna university Professors recommendation on 06.06.2023 Page no.13 Para no.3. The DPR Contour Report indicates that contour of the garbage at site varies from 97.69m to 101.89 and the average depth of legacy waste is about 2.46m. However the total volume of legacy waste measured (insitu form) at Tharamangalam Burial Ground dumpsite is found to be 23.023m3 and the average depth of the legacy waste is found to be 3.98m. it was observed that approx 2500 cum of fresh waste dumped after releasing the DPR report till
2 December 2022 and legacy waste is present below the reference level of the initial contour survey for an average depth of Im. Hence there is an increase in Volume of 9183 cum from the DPR Volume. It is advisable to process the additional quantity (9183 cum) of waste till natural soil level to reclaim the land fully.
7. It is respectfully submitted that, based on the above report a proposal has been submitted to the Director of Municipal Administration, Chennai for getting financial assistance for processing and disposal of the additional quantity of waste vide the Municipal Commissioner, Tharamangalam Letter Roc No.552/2021/P1 Date.02.05.2023 and awaited necessary orders.
8. It is respectfully submitted that after obtaining Administrative Sanction with financial assistance from the Director of Municipal Administration, Chennai the additional quantity of Waste 9183 cum will be segregated and disposed within 4 months of time period through Bio Mining Process.
9. It is respectfully submitted that in order to dispose the waste collected on daily basis in Tharamangalam Municipality by utilising the Resource Recovery Park is situated in S.No.244/3 The Collected waste in Which Bio-degradable Waste are converted into manure and given to farmers. Non-Biodegradable waste in which unsold plastics sent to shop care recyclable plastic company, Rasipuram and the amount collected from sold Plastics is being disbursed to the Sanitary Workers.
10. It is respectfully submitted that Two Micro Composting Centres is now Construction in S.No.244/3 with the capacity of 3MT each total of 6 MT at an estimate cost of Rs.69.00 lakhs. Administrative sanction was accorded by the Director of Municipal Administration vide Proceeding Roc.No. 20860/2022/SBM on 25.07.2022. Further, Technical sanction was accorded by the Chief Engineer office of the DMA chennai vide proceeding Roc.No.64/2022 dated 23.08.2022. In this regards, Resolution passed by the Municipal Council No.181(6),182(7) dated 30.08.2022 and Work order has been awarded to Arul Lakshmi Constructions on 25.09.2022 for Construction of the Micro Composting Centres in the said premises. Now, the Page 3 of 4 Constructions of Micro Composting Centres are completed and effected.
11. It is respectfully submitted that the historical waste measured 13785 cum by the Anna university in S.No 244/3 has been segregated and disposed through Bio Mining Method fully. Now, the additional quantity 9183 cum measured by them will be segregated and disposed within further period of 4 months after getting necessary sanction from the Director of Municipal Administration, Chennai at the Remindar letter also sent to same on 21 07.2023 to getting Administrative sanction.
12. High Power Committee for SBM (2.0) has approved 8460m3 of Legacy Waste Removed by Biomining Process and Estimate cost of Rs.65.00/- sanctioned.
13. Letter was Regional Director of Municipal Administration via this office proceedings on ROC No.552/2021/B1 Dated.26.09.2023. to get Administrative sanction for Biomining.
14. After getting Administrative Sanctioned with Proper Technical Sanctioned and Tender Process, the Legacy Waste was Fully removed from the area. As the estimate cost of Rs. 65,00,000/- is also sanctioned and the micro composting centres are also constructed and completed and put into use."
2. As the estimated cost of Rs.65,00,000/- is also sanctioned and the Micro Composting Centres are also constructed, completed and put into use, let the legacy waste as well as the current waste be treated and cleared.
3. Let the matter be listed on 29.11.2023 for filing further report to see the progress after the construction of the Micro Composting Centres.
Sd/-
Smt. Justice Pushpa Sathyanarayana, JM Sd/-
Dr. Satyagopal Korlapati, EM O.A. No.11/2022(SZ) 06th October, 2023. AD.
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