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National Green Tribunal

Mahesh Prasad vs State Of Bihar on 18 July, 2022

Item No.05                                                      (Court No. 2)



                 BEFORE THE NATIONAL GREEN TRIBUNAL
                          PRINCIPAL BENCH

                            (By Video Conferencing)

                       Original Application No.430/2022


Mahesh Prasad                                                     ...Applicant

                                    Versus

State of Bihar                                                  ...Respondent


Date of hearing:    18.07.2022


CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
       HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER

     Application is registered based on a Letter Petition received by Post.

                                    ORDER

1. The grievance in the present letter petition, which has been treated and registered as Original Application, is against discharge of waste water of entire city of Daudnagar, District Aurangabad, Bihar through constructing a huge drain joining Son Nadi and digging of soil from both the banks of Son Nadi for use by brick kilns and thereby causing of damage to the riverine ecology and destabilization of river banks through erosion.

2. In view of the serious allegations made in the present application, it would be appropriate to have a factual and action taken report in the matter. Accordingly, we constitute a Joint Committee comprising of Principal Secretary, Department of Water Resources, Government of Bihar, State PCB, Executive Officer, Municipal Council, Daudnagar and District Magistrate, Aurangabad . The State PCB will be the Nodal agency for coordination and compliance.

3. The Joint Committee may meet within four weeks, undertake site visits, look into the grievances of the applicant, verify the factual position O. A. No. 430/2022 Mahesh Prasad Vs. State of Bihar -2- and take remedial action by following due process of law. Factual and action taken report may be furnished within two months by e-mail at judicial- [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 13.10.2022 A copy of this order along with a copy of the application be forwarded to the Principal Secretary, Department of Water Resources, Government of Bihar, State PCB, Executive Officer, Municipal Council, Daudnagar and District Magistrate, Aurangabad by e-mail for compliance.

Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM July 18, 2022 AG