National Green Tribunal
News Item Titled Five Workers Die Due To ... vs Gujarat Pollution Control Board Gpcb ... on 29 April, 2026
Item No.15 (Pune Bench)
BEFORE THE NATIONAL GREEN TRIBUNAL
WESTERN ZONE BENCH, PUNE
[THROUGH PHYSICAL HEARING (WITH HYBRID OPTION)]
ORIGINAL APPLICATION NO. 219 OF 2024 (WZ)
[EARLIER ORIGINAL APPLICATION NO.1244 OF 2024(PB)]
NEWS ITEM TITLED "FIVE WORKERS DIE DUE TO ASPHYXIATION
WHILE CLEANING TANK AT AGROTECH FIRM IN GUJARAT"
APPEARING IN THE TIMES OF INDIA DATED 16.10.2024
Date of hearing: 29.04.2026
CORAM: HON'BLE MR. JUSTICE DINESH KUMAR SINGH, JUDICIAL MEMBER
HON'BLE DR. SUJIT KUMAR BAJPAYEE, EXPERT MEMBER
Respondents : Mr. Maulik Nanavati, Advocate for R-1
Mr. Aniruddha Kulkarni, Advocate for R-2
Mr. Amit Agashe, Advocate for R-5
Mr. Bhavin Patel, Law Officer DISH
ORDER
1. In compliance with the previous order of this Tribunal, Respondent No.6- DISH has filed reply dated 25.04.2026, wherein they have given the details of investigation, which has been done by them of the premises where accident happened and also have given relevant instructions to prevent such type of accidents in future, which is quoted therein.
2. Further, it is stated that the compliance letter has also been submitted by the PP. It is also mentioned that after the detail investigation of the accident, a prosecution has been initiated against the said factory and a criminal case lodged against the Manager of the PP, which is pending consideration before the Court of Judicial Magistrate (First Class), Gandhidham, Kutch.
3. By our previous order dated 13.04.2026, we had already held in para 1 that Respondent No.5- M/s Emami Agrotech Ltd./PP has filed an Page 1 of 2 additional affidavit dated 28.11.2025, in compliance with the Tribunal order dated 14.08.2025, wherein they have given in tabular form the calculation of the amount of compensation which has been paid in terms of the Principles laid down by Hon'ble Surpeme Court in case of Sarla Verma & Ors. Vs. Delhi Transport.
4. From a perusal of the said chart at page No.202 of the paper book would indicate that more than or as per the amount, which was due to be paid as per the Sarla Verma Case, has already been paid to the legal heirs of the deceased persons.
5. In view of above, we are of the view that no further order needs to be passed in this case and dispose of this application accordingly.
Dinesh Kumar Singh, JM Dr. Sujit Kumar Bajpayee, EM April 29, 2026 ORIGINAL APPLICATION NO. 219 OF 2024 (WZ) SAR Page 2 of 2