National Green Tribunal
Rajjan Pandey vs State Of Uttar Pradesh on 10 March, 2022
Item No.1 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPALBENCH
(By Video Conferencing)
Original Application No. 193/2022
Rajjan Pandey Applicant
Versus
State of Uttar Pradesh & Ors. Respondent
Date of hearing: 10.03.2022
CORAM: HON'BLE MR. JUSTICE BRIJESH SETHI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
ORDER
1. Grievance of the applicant Mr. Rajjan Pandey is regarding illegal mining, crushing and blasting in the hills of Village Nahri, Gata no. 156,218,309, 501, 587, 588, 589 and 601 and hills of Village Khalari, Gata No. 54,144,145, Distt. Banda, Uttar Pradesh in violation of the environmental norms. It is submitted that illegal mining and blasting is causing air and water pollution in the surrounding area due to which the lives of nearby villagers and their cattle are in danger. It is also submitted that because of blasting, houses of the villagers have been destroyed and water of the pond became poisonous due to which many cattle have been died.
2. Having regard to the seriousness of the allegations, it appears necessary to ascertain the factual position in the matter through a Joint Committee of the State PCB, Director Mining and Geological Department, 1 DFO and District Magistrate-Banda (Uttar Pradesh). The State PCB will be the Nodal agency for coordination and compliance. The Joint Committee may meet within four weeks and undertake site visit and look into the grievance of the applicant. Factual and action taken report may be furnished within three months by e-mail at [email protected] preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF.
List the matter for consideration on 13/07/2022. A copy of this order, along with a copy of the complaint, be forwarded to the State PCB, Director Mining and Geological Department, DFO and District Magistrate-Banda (Uttar Pradesh) by e-mail for compliance.
Brijesh Sethi, JM Dr. Afroz Ahmad, EM March 10, 2022 Original Application No. 193/2022 AAA 2