National Green Tribunal
Ghanshyam Singh Pasi vs State Of U.P on 29 April, 2022
Item No.4 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH
(By Video Conferencing)
Original Application No. 152/2022
Ghanshyam Singh Pasi Applicant
Versus
State of U.P. Respondent
Date of hearing: 29.04.2022
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Application is registered based on a complaint received by Email
ORDER
1. The grievances made in the present letter petition sent by Mr. Ghanshyam Singh resident of Bareilly Road Panwariya, Tehsil Sadar, District Rampur, Uttar Pradesh are inter alia regarding causing of environmental pollution by Radico Khaitan Ltd., Rampur and the accident which occurred in the above said industrial establishment on 8.03.2021.
2. It is stated that Radico Khaitan Ltd., Rampur, is being run in residential area in violation of environmental norms, rules and regulations. The said industrial establishment is releasing toxic gases 5 or 6 times every month in the early hours which causes respiratory problems to the inhabitants of the locality. The above said industrial establishment has also not developed the requisite green belt. ETP Plant installed by the above said industrial establishment for treating toxic 1 poisonous effluents remains always non-functional and untreated effluent acidic in nature having 85-90 degrees temperature is discharged into factories drains which finds way to open areas adversely affecting flora & fauna, posing health hazards to the animals as well as inhabitants of the locality who are suffering from different diseases and damaging the crops and electronic and metallic goods. The boiler, which is claimed to be defunct, is used which spreads fly ash in the surrounding area and causes air pollution. The above said industrial establishment was having one alcohol tank of the capacity of 2 lacks liters which was not shown in the record submitted to the Excise Department and on 8.03.2021. The Alcohol tank caught fire resulting in burn injuries to one labourer and other injuries to nine labourers.
3. In view of the serious allegations made in the present letter petition, we consider it appropriate to have a factual and action taken report from a Joint Committee comprising of CPCB, State PCB and District Magistrate, Rampur. The State PCB will be the Nodal agency for coordination and compliance. The Joint Committee may meet within four weeks, undertake site visits, look into the grievances of the applicant and take requisite action by following due process of law. The Committee may also examine the issues in relation to Manufacture, Storage and Import of Hazardous Chemical Rules, 1989 as applicable including off-site and on-site plans and remedial steps to avert the industrial accidents. Factual and action taken report may be furnished within two 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 further consideration on 27/07/2022. 2 A copy of this order, along with a copy of the complaint, be forwarded to the CPCB, State PCB and District Magistrate, Rampur by e- mail for compliance.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM April 29, 2022 Original Application No. 152/2022 AG 3