National Green Tribunal
Amit Singh Baghel vs State Of M.P on 27 April, 2022
Item No.3 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPALBENCH
(By Video Conferencing)
Original Application No. 268/2022
Amit Singh Baghel Applicant
Versus
State of M.P Respondent
Date of hearing: 27.04.2022
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Application is registered based on a complaint received by Post
ORDER
1. The grievances in the present letter petition sent by Mr. Amit Singh Baghel resident of Gram Bachwai, Tehsil Raghurajnagar, District Satna, Madhya Pradesh are that lease period of Kesar Star Stone Crusher in Village Rewera has expired but the same is being illegally run in violation of the environmental norms. Boundary walls around the same have not been constructed due to which dust spreads over to surrounding fields and damages their crops. Owner of the stone crusher is also using heavy vehicles which damages the roads.
2. In view of the allegations made in the present letter petition, it would be appropriate to have a factual and action taken report from a Joint Committee comprising of State PCB and Collector, Satna District. The State PCB will be the Nodal agency for coordination and compliance. The Joint Committee may meet within four weeks, undertake site visits, 1 look into the grievances of the applicant and take remedial action by following due process of law. Factual and action taken report with respect to compliance with Consent to Operate conditions including construction of wind breaking wall, suppression of dust and compliance with the standards may be furnished within two months by e-mail at [email protected] preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF.
List the matter for further consideration on 18/07/2022. A copy of this order, along with a copy of the complaint, be forwarded to the State PCB and Collector, Satna District by e-mail for compliance.
Arun Kumar Tyagi, JM Dr.Afroz Ahmad, EM April 27, 2022 Original Application No. 268/2022 AG 2