National Green Tribunal
Manish Jain vs Union Of India on 28 February, 2022
Item No.1 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPALBENCH
(By Video Conferencing)
Original Application No. 141/2022
(I.A. No. 45/2022)
Manish Jain Applicant
Versus
Union of India & Ors. Respondents
Date of hearing: 28.02.2022
CORAM: HON'BLE MR. JUSTICE BRIJESH SETHI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicant: None.
Respondent(s):
ORDER
1. Grievance in the application by applicant is for issuance of direction to Respondent nos. 5 (The Upper DOAB Sugar Mills Limited) & 6 (Sir Shadi Lal Enterprises Ltd.), to take effective, science-based steps and action to stop flying ash during sugarcane crushing season and bad fumes emission throughout the year by the factories/ sugar mills belonging to respondent no.5 and respondent no.6 and minimize the adverse impacts upon the health of residents residing merely and surrounding habitat of Shamli District. The applicant has submitted that respondent nos. 5 & 6 are running sugarcane mill in violation of environmental norms which is affected the health of the residents and is causing air and water pollution.
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2. Having regard to the seriousness of the allegations, it appears necessary to ascertain the factual position in the matter through a Joint Committee of the State PCB, District Magistrate, Shamli, (Uttar Pradesh). The State PCB will be the Nodal agency for coordination and compliance. The Joint Committee may meet within four weeks and undertake site visit and look into the grievance of the applicant. Factual and action taken report may be furnished within three 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 04.07.2022. A copy of this order, along with a copy of the complaint, be forwarded to the State PCB, District Magistrate, Shamli, (Uttar Pradesh) by e-mail for compliance.
Brijesh Sethi, JM Dr. Afroz Ahmad, EM February 28, 2022 Original Application No. 141/2022 (I.A. 45/2022)/ AP & AV 2