Vinod Kumar Bansal vs State Of Haryana on 28 July, 2020

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National Green Tribunal

Vinod Kumar Bansal vs State Of Haryana on 28 July, 2020

Bench: Adarsh Kumar Goel

Item No. 06                                                      Court No. 1

                 BEFORE THE NATIONAL GREEN TRIBUNAL
                     PRINCIPAL BENCH, NEW DELHI

                          (By Video Conferencing)


                     Original Application No. 612/2019

                       (With report dated 15.07.2020)

Vinod Kumar Bansal                                               Applicant(s)

                                   Versus

State of Haryana                                               Respondent(s)


Date of hearing: 28.07.2020


CORAM: HON'BLE MR. JUSTICE ADARSH KUMAR GOEL, CHAIRPERSON
       HON'BLE MR. JUSTICE S. P. WANGDI, JUDICIAL MEMBER
       HON'BLE DR. NAGIN NANDA, EXPERT MEMBER



Respondent(s):      Mr. Rahul Khurana, Advocate for MC Dabwali and HSPCB



                                   ORDER

1. The issue for consideration is the remedial action against unscientific handling of solid waste at Dabwali, District Sirsa, Haryana. Vide order dated 13.08.2019, a factual and action taken report was sought from the Municipal Council, Dabwali and the Haryana State Pollution Control Board (HSPCB).

2. The matter was last considered on 04.05.2020 in the light of report of the State PCB filed on 05.03.2020, acknowledging the failure of the Authorities in tackling the waste in spite of binding orders of the Hon'ble Supreme Court and this Tribunal. The Tribunal directed:

"6. In view of above, let further action be taken which may be monitored by the Chief Secretary, Haryana and the State PCB 1 and a further action taken report filed by 15.07.2020 by e- mail at [email protected] specifically covering different components of Action Plan, time lines for implementation/execution, budgetary provisions, interim measures adopted for ensuring compliance to rules.

List for further consideration on 28.07.2020.

A copy of this order be sent to the Chief Secretary Haryana by email."

3. A further report has been filed on 15.07.2020 by the State of Haryana which does not show adequate progress in terms of the statutory Rules while some steps have been taken.

4. We grant last opportunity for remedial action failing which there will be no option left with the Tribunal except to take coercive measures in view of clear potential for damage to the environment, human life and health.

List for further consideration on 11.01.2021. A copy of this order be sent to the Secretary Local Bodies/Urban development, Govt. of Haryana by email for compliance.

Adarsh Kumar Goel, CP S. P. Wangdi, JM Dr. Nagin Nanda, EM July 28, 2020 Original Application No. 612/2019 AK 2

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