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National Green Tribunal

News Item Titled Five Workers Die Due To ... vs Gujarat Pollution Control Board Gpcb ... on 13 April, 2026

Item No.13                                                        (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: 13.04.2026

CORAM: HON'BLE MR. JUSTICE DINESH KUMAR SINGH, JUDICIAL MEMBER
       HON'BLE DR. SUJIT KUMAR BAJPAYEE, EXPERT MEMBER

Respondents        :     Mr. Amit Avinash Agashe, Advocate along-with
                         Mr. Rohan Kharche, Advocate for R-5/PP


                                 ORDER

1. Learned counsel Mr. Amit Avinash Agashe, appearing for respondent No.5 - M/s Emami Agrotech Ltd., has filed additional affidavit dated 28.11.2025 in compliance with our previous order dated 14.08.2025, wherewith at page no.202 of the paper book, in tabular form, calculation of the amount of compensation has been given in terms of the principles laid down by the Hon'ble Supreme Court in the case of Sarla Verma.

2. It is stated in the above additional affidavit of Respondent No.5 that Respondent No.5 has paid the compensation amount to the legal heirs of the deceased persons at par or more than the calculated amount in terms of the Sarla Verma's case.

3. At this stage, we find only deficiency to the effect that we do not have the report on record from the side of Directorate of Industrial safety and Health (DISH). Therefore, we direct the Registry to implead the said party as Respondent No.6 in the present Original Application and Page 1 of 2 thereafter, issue notice to Respondent No.6 to submit their reply, specifically disclosing therein as to whether they had visited the site in question at the time of incident occurred or not; and whether any preventive or remedial measures were directed to be taken from the side of Respondent No.5. The said reply be submitted by Respondent No.6 within a week.

4. Put up this matter for further consideration on 29.04.2026.

Dinesh Kumar Singh, JM Dr. Sujit Kumar Bajpayee, EM April 13, 2026 ORIGINAL APPLICATION NO.219 OF 2024 (WZ) [EARLIER ORIGINAL APPLICATION NO.1244 OF 2024(PB)] P.Kr.

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