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National Green Tribunal

Dilip Kumar & Ors vs State Of Jharkhand & Ors on 3 March, 2023

Item No. 5                                                     (Court No. 2)

                BEFORE THE NATIONAL GREEN TRIBUNAL
                    PRINCIPAL BENCH, NEW DELHI.

             (Through Physical Hearing with Hybrid V.C. Option)

                      Original Application No. 167/2022

Dilip Kumar & Ors.                                                ...Applicants

                                    Versus

State of Jharkhand & Ors.                                     ...Respondents


Date of hearing:    03.03.2023


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

Applicant:          None

Respondents:        Mr. GI.GI.C George, Advocate for respondent no. 2 with Mr.
                    Sirsi Sen, Divisional Manager, Railway.
                    Mr. Kumar Anurag Singh, Ms. Ekta Bharati and Mr. Beenu
                    Sharma, Advocates for respondents no.1, 3 and 4 (through
                    VC).


 Application is registered based on a letter petition received by post.


                                  ORDER

1. The grievance in the present application is regarding running of stone chips loading unit at Dhumka Railway Station in violation of environmental norms thereby causing environmental pollution and posing serious health hazards to the inhabitants.

2. Vide order dated 05.05.2022, this Tribunal constituted a Joint Committee with direction to submit its Factual and Action Taken Report within two months.

3. In compliance thereof, Factual and Action Taken Report was submitted vide email dated 13.09.2022.

O. A. No. 167/2022 Dilip Kumar & Ors Vs. State of Jharkhand -2-

4. Vide order dated 15.09.2022, this Tribunal impleaded respondents no. 1 to 4 and ordered issuance of notices to the respondents. Pursuant thereto reply has been filed by respondent no. 2-General Manager, Eastern Railway vide email dated 24.11.2022.

5. It has been pointed out that the matter has been dealt with by Special Bench of this Tribunal in O.A No. 19/2021 (EZ) titled as Ravi Shankar Mandal Vs. Union of India & Ors. which was disposed of vide order dated 27.02.2023 whereby detailed directions have been issued.

6. In view of the above, no further order is necessary in the present application which will abide by the order already passed by Special Bench of this Tribunal in the above said original application and the present application stands disposed of accordingly.

Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM March 3 2023 AG