National Green Tribunal
Sourabh Dev Pandey vs Stateof M.P. & Ors on 9 May, 2022
Item No.6 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH
(By Video Conferencing)
Original Application No.315/2022
Saurabh Dev Pandey Applicant
Versus
Stateof M.P. & Ors Respondent
Date of hearing: 09.05.2022
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 prayer in the present letter petition sent by Dr. Saurabh Dev Pandey resident of 180/40, Thana Road, Bedhan, District Singrauli is for cancellation of allotment of Suliayari Coal Block has been allotted to Andhra Pradesh Mineral Development Corporation (APMDC) at Singrauli.
2. The applicant has averred that Suliayari Coal Block has been allotted to Andhra Pradesh Mineral Development Corporation (APMDC) at Singrauli which has been reported to be 22nd most polluted area in the World. Establishment of Suliayari Coal Block will damage the agricultural lands of the applicant and many other farmers apart from damaging big land area of natural dense forest. About 20 lakh trees will be cut on the border of Suliayari Coal Block. These areas are adjoining dense forest of Chhattisgarh which is rich habitat of hundreds of wild elephants and also an elephant corridor is proposed since many decades. The allotment may be cancelled in view of preventing damage to property and environment.
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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 representative of Regional Office of MoEF&CC, Bhopal, Ministry of Coal, Government of India, PCCF (HOF), State of Madhya Pradesh, SEIAA, State of Madhya Pradesh, State PCB and Collector, Singrauli and direct the same to verify the factual position, look into the grievances of the applicants and take remedial action in accordance with law by following due process within one month from the date of receipt of a copy of this order. State PCB will be the nodal agency for co-ordination and compliance. 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 further consideration on 04.08.2022. A copy of this order, along with a copy of the complaint, be forwarded to the Regional Office of MoEF&CC, Bhopal, Ministry of Coal, Government of India, PCCF (HOF), State of Madhya Pradesh, SEIAA, State of Madhya Pradesh, State PCB and Collector, Singrauli by e-mail for compliance.
Arun Kumar Tyagi, JM Dr.Afroz Ahmad, EM May 9, 2022 Original Application No. 315/2022 AG 2