National Green Tribunal
Joginder Singh Thakur vs U.T. Of Jammu & Kashmir on 12 August, 2022
Item No.05 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH
(By Video Conferencing)
Original Application No.481/2022
Joginder Singh Thakur ...Applicant
Versus
U.T. of Jammu & Kashmir ...Respondent
Date of hearing: 12.08.2022
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicant: None.
Application is registered based on a complaint received by Post.
ORDER
1. Mr. Joginder Singh Thakur, Advocate, High Court of Jammu and Kashmir, Jammu has addressed a representation to the Additional Commissioner, Bhaderwa in Chenab Valley seeking ban of single use of plastic in religious places of Bhaderwah and has sent a copy thereof to this Tribunal by way of post, which has been treated and registered as an original application.
2. The applicant has submitted that in the month of April various melas/events are held in entire Chenab valley more particularly Bhaderwah by the local people. Due to shortage of drinking water in upper meadows of Bhaderawah, thousands of single use plastic bottles are used and thereafter thrown away. There is no Authority which can take the responsibility to collect these used plastic bottles and dispose of the same as per the law governing the same and the guidelines issued from time to time. Throwing of single use plastic bottles in entire Chenab Valley particularly Bhaderwah in O.A No. 481/2022 Joginder Singh Thakur Vs. U.T. of Jammu & Kashmir -2- Jammu and Kashmir causes damage to green meadows and is harmful to the cattle and poses serious threat to the environment and therefore use thereof may be banned.
3. Prima facie, the allegations made in the application raise question relating to environment arising out of the implementation of the enactments specified in Schedule I to the National Green Tribunal Act, 2010.
4. Notices along with copies of the application and documents attached therewith be issued to the Chief Secretary, Union Territory of Jammu and Kashmir, State PCB, DFO and Deputy Commissioner, Doda requiring them to file their response/ reply to the allegations made in the application particularly with reference to implementation of the notification dated 12.08.2021 issued by MoEF & CC in the Union Territory of the Jammu and Kashmir 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. List for further consideration on 19.10.2022.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM August 12, 2022 AG