National Green Tribunal
News Item Titled "Blast At Firecracker ... vs Coram: Hon'Ble Mr. Justice Prakash ... on 13 November, 2024
Item No. 12 Court No. 1
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Original Application No. 391/2024
News item titled "Blast at firecracker factory in UP's Kaushambi kills
seven" appearing in The Hindu dated 26.02.2024
Date of hearing: 13.11.2024
CORAM: HON'BLE MR. JUSTICE PRAKASH SHRIVASTAVA, CHAIRPERSON
HON'BLE MR. JUSTICE SUDHIR AGARWAL, JUDICIAL MEMBER
HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Respondents: Mr. Amit Shukla, Mr. Deva Shukla & Mr. Atul Mishra, Advs. for UPPCB
Mr. Rajkumar, Adv. for CPCB
Ms. Priyanka Swami, Adv. for the State of UP
ORDER
1. Tribunal by previous order dated 02.08.2024 had impleaded the Fireworks unit where the incident took place resulting in deaths and injuries.
2. Notice sent to the newly added respondent no.4 has been returned unserved.
3. Learned Counsel for UPPCB has informed that in the accident, two brothers who were operating the unit had died. He has stated that their father is the owner of the land on which the unit was set up and he can be served.
4. Para 7 of report of the UPPCB dated 19.07.2024 states that during inspection, a copy of the order of the Tribunal dated 24.04.2024 was served upon Sh. Sharafat Ali, father of the owners of the factory. Since, the unit has been impleaded subsequently by order dated 02.08.2024, therefore, Member Secretary, UPPCB is directed to ensure that 1 proceedings of the Tribunal are served upon the owner of the premises to enable him to appear before the Tribunal and file response.
5. List on 06.03.2025.
Prakash Shrivastava, CP Sudhir Agarwal, JM Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM November 13, 2024 Original Application No. 391/2024 JG..
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