National Green Tribunal
Davinder Pal Singh vs State Of Punjab & Ors on 8 November, 2023
Item No.07 Court No. 2
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
(Through Physical Hearing with Hybrid VC Option)
Original Application No.434/2023
Davinder Pal Singh Applicant
Versus
State of Punjab & Ors. Respondents
Date of hearing: 08.11.2023
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicant: None for the applicant.
Respondents: Mr. Naginder Benipal, Ms. Harithi Kambiri and Mr. Ankit
Siwach Advocates for PPCB.
Mr. Aditya Uppal Commissioner and Mr. Rohit Singla
Environmental Engineer, RO PPCB Patiala (Through VC).
Application is registered based on a letter petition received by E-mail.
ORDER
1. Action taken Report has been filed by the Joint Committee vide email dated 05.11.2023.
2. In view of the averments made in the application and observations made in the report of the Joint Committee, we consider it appropriate to seek response thereto from (1) State of Punjab, through District Magistrate, Patiala, Punjab, (2) Commissioner, Municipal Corporation, Patiala and (3) Punjab Pollution Control Board, through its Member Secretary who stand impleaded as respondents no. 1 to 3. Memo parties be prepared and attached with the application accordingly. O.A No. 434/2023 Davinder Pal Singh Vs. State of Punjab & Ors. 2
3. Mr. Naginder Benipal Advocate has appeared on behalf of Punjab Pollution Control Board and seeks time to file reply/response on behalf of PPCB.
4. Reply/response on behalf of Punjab Pollution Control Board be filed within two months by e-mail at [email protected] preferably in the form of searchable PDF/OCR Supported PDF and not in the form of Image PDF.
5. In compliance with order dated 30.10.2023 Mr. Aditya Uppal Commissioner, Municipal Corporation, Patiala and Mr. Rohit Singla Regional Officer, Punjab Pollution Control Board, Patiala have appeared before this Tribunal through VC and we have interacted with them.
6. In the course of interaction Mr. Aditya Uppal Commissioner, Municipal Corporation, Patiala has assured to look into all aspects of solid waste management in District Patiala and submit his detailed response with reference to the compliance with the directions issued by this Tribunal in O.A. No. 606 of 2018 titled Compliance of Municipal Solid Waste Management Rules, 2016.
7. The Registry is directed to issue notices to respondent no. 1 requiring it to file reply/response within two months by e-mail at judicial- [email protected] preferably in the form of searchable PDF/OCR Supported PDF and not in the form of Image PDF.
8. List the matter for further consideration on 20.03.2024.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM November 08, 2023