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National Green Tribunal

Soban Singh Rana vs Roshan Lal Uniyal on 18 July, 2022

Item No.03                                                (Court   No.   2)



                BEFORE THE NATIONAL GREEN TRIBUNAL
                         PRINCIPAL BENCH

                              (By Video Conferencing)

                      Original Application No.494/2022


Soban Singh Rana                                              ...Applicant

                                      Versus


Roshan Lal Uniyal                                           ...Respondent



Date of hearing:    18.07.2022


CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
       HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER

Application under provisions of the National Green Tribunal Act, 2010.

                                     ORDER

1. The grievances in the present application filed by Mr. Soban Singh Rana resident of Bhairav Chowk, Badahat, District Uttarkashi are that road is being constructed in Saini Namak Sthal near Kachdu Devta Temple as part of Gangotri Road. Mr. Roshan Lal Uniyal S/o Kashiram Uniyal resident of village Saini, Block Dunda, District Uttarkashi is dumping sand on land measuring about 2000 square meters at the distance of about 50 meters from river Ganga which may cause environmental pollution by obstructing the river course in future.

2. In view of the averments made in the application, it would be appropriate to have a factual and action taken report from a Joint Committee comprising of Principal Secretary, Public Works Department, Government of Uttarakhand, State PCB and District Magistrate, Uttarkashi. Joint Committee shall meet within four weeks, undertake site visits, look into the grievances of the applicant, verify the factual position and take O. A. No. 494/2022 Soban Singh Rana Vs. State of Uttarakhand -2- requisite remedial action by following due process of law. State PCB will be the Nodal agency for coordination and compliance.

3. 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.

4. List the matter for further consideration on 12.10.2022.

5. A copy of this order, along with a copy of the application, be forwarded to Principal Secretary, Public Works Department, Government of Uttarakhand, State PCB and District Magistrate, Uttarkashi by e-mail for requisite compliance.

Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM July 18, 2022 AG