National Green Tribunal
M N Jayachandran vs State Of Kerala on 19 April, 2022
Item No.4 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPALBENCH
(By Video Conferencing)
Original Application No. 184/2022
M. N. Jayachandran Applicant
Versus
State of Kerala Respondent
Date of hearing: 19.04.2022
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 Post
ORDER
1. The grievances in the present letter petition sent by Mr. M. N. Jayachandran resident of Mundamattam House, ISPCA Idukki, Thodupuzha are that Mr. Biji. P. Mathew has encroached the land of Periyar Wildlife Sanctuary and he is running various tourism activities including Elephant Ride, Musical Water Fountain using 10,000 Watts speaker system, Martial Arts Centre, Kathakali Centre, a Magic Academy and 6D Cinema Theatre and thereby causing air, noise and water pollution. Despite the ban of riding activity by the District Collector of Idukki, 3 elephant rides are functioning in 1 Km area of Periyar Wildlife Sanctuary. The organizers of such rides are having 24 domesticated elephants which are suffering from various deceases. Waste water is also being illegally discharged in Periyar lake. One incinerator is also being illegally run in the Sanctuary area aggravating air pollution. 1
2. In our view it would be appropriate to have a factual and action taken report in the matter and accordingly we constitute a Joint Committee comprising of representatives of State PCB and State Wetland Authority, Principal Chief Conservator of Forests (Wild Life), Government of Kerala, Director, Periyar Wildlife Sanctuary and District Magistrate, Idukki. The State PCB will be the Nodal agency for coordination and compliance. The Joint Committee shall meet within four weeks, undertake site visit, look into the grievances of the applicant and take such remedial action as may be required. Factual and action taken report may be furnished within two months by e-mail at judicial- [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 12/07/2022. A copy of this order, along with a copy of the complaint, be forwarded to the State PCB, State Wetland Authority, Principal Chief Conservator of Forests (Wild Life), Government of Kerala, Director, Periyar Wildlife Sanctuary and District Magistrate, Idukki by e-mail for compliance.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM April 19, 2022 Original Application No. 184/2022 AG 2