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National Green Tribunal

N.Samiraja vs The District Collector Perambalur on 20 February, 2023

Author: K. Satyagopal

Bench: K. Satyagopal

Item No.8:-

              BEFORE THE NATIONAL GREEN TRIBUNAL
                   SOUTHERN ZONE, CHENNAI

                            (Through Video Conference)

                    Original Application No.86 of 2021 (SZ) &
                             I.A. No.107 of 2021 (SZ)

IN THE MATTER OF:


      N. Samiraja,
      Perambalur District.
                                                                ...Applicant(s)
                                     Versus

      The Chief Engineer,
      Tamil Nadu Public Works Department,
      Chennai and Ors.
                                                                ...Respondent(s)

Date of hearing: 20.02.2023.


CORAM:


HON'BLE Smt. JUSTICE PUSHPA SATHYANARAYANA, JUDICIAL MEMBER

HON'BLE Dr. SATYAGOPAL KORLAPATI, EXPERT MEMBER


For Applicant(s):                None.


For Respondent(s):               Dr. D. Shanmuganathan for R1, R3 & R5.
                                 Ms. Aarti represented
                                 Mr. S. Sai Sathya Jith for R2 & R4.




                                    Page 1 of 3
                             ORDER

1. Pursuant to our last order dated 11.01.2023, the Tamil Nadu Pollution Control Board has done a study on the 'Phytorid Wastewater Treatment Technology', a technology developed by the CSIR - NEERI, along with the representatives from the NEERI, Anna University and the Director of Municipal Administration, National Productivity Council and the Directorate of Rural Development and Panchayat Raj.

2. The minutes of the meeting also brought out the pros and cons of implementing the above said technology. Eventually, the Phytorid - SWAB System is recommended to be a viable option for the treatment of sewage in Town & Village Panchayats having total sewage generation upto 1 MLD with sufficient land area for establishing the treatment plant. The consistent irrigation water demand for the treated sewage to be used for agricultural purposes and the availability of a system for collection and transportation of sewage.

3. The above said conditions are not very difficult to be made available in the local town panchayat, excepting that there is no indication as to what will be the requirement of the land for the treatment of 1 MLD of sewage.

4. Let the particulars of the land requirement alone be furnished by the Tamil Nadu Pollution Control Board.

5. Heard. Judgment Reserved.

Sd/-

Smt. Justice Pushpa Sathyanarayana, JM Sd/-

Dr. Satyagopal Korlapati, EM O. A. No.86/2021 (SZ) & I.A. No.107/2021 (SZ), 20th February, 2023. Mn.