National Green Tribunal
Amritapuri Residence Colony ... vs Sms Water Grace Pvt. Ltd on 20 July, 2020
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
Item No. 11 Court No. 1
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
(By Video Conferencing)
Original Application No. 1019/2019
(With report dated 28.01.2020)
Amrita Puri Residential Colony Resident's
Welfare Association Applicant(s)
Versus
SMS Water Grace Pvt. Ltd. & Ors. Respondent(s)
Date of hearing: 20.07.2020
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. Rajkumar, Advocate for DPCC
ORDER
1. A report was sought from a joint Committee comprising of the CPCB, DPCC and the SDM, Nangloi with reference to the allegation of air pollution by burning of bio-medical waste by SMS- Water Grace Pvt. Ltd Bio Medical Treatment Plant working at Nilothi near Ranhoula Village, Delhi.
2. Accordingly, the DPCC has filed its report on 28.01.2020 finding deficiencies for which show cause notice was given. An additional report has been filed on 15.07.2020 that compensation was assessed and 1 recovered for the violations and remedial action has been taken to comply with the prescribed norms.
3. In view of the above, no further order is necessary at this stage.
The application is disposed of.
Adarsh Kumar Goel, CP S. P. Wangdi, JM Dr. Nagin Nanda, EM July 20, 2020 Original Application No. 1019/2019 AK 2