National Green Tribunal
Nandivaram Radha Nagar Residents ... vs Member Secretarytamil Nadu Pollution ... on 4 February, 2020
Author: K Ramakrishnan
Bench: K Ramakrishnan
item Nos.08 & O09:
BEFORE THE NATIONAL GREEN TRIBUNAL *
SOUTHERN ZONE, CHENNAI
Original Application No. 90 of 2015 (SZ)
IN THE MATTER OF:
Zion Nagar Plot Qwners Welfare
Association; ©
~. Applicant(s]
With
The Tamil Nadu State Pollution Control Board.
Chennai and others,
. .«Respondent(s)
M/s. Ramanlal for
For Applicant(s}:
K. Ganeshkumar
For Respondent(s): M/s. Abdul Saleem and
S. Saravanan for R1 & R2
M/s. M. Mani Gopi for R4 to R6
Original Application No.104 of 2016 (SZ)
IN THE MATTER OF:.
Nandivaram Radha Nagar
Residents Welfare Association
With
The Member Secretary, TNPCB,
thers.
Chennai and Oo
Date of hearing: 04.02.2020.
HON'BLE MR. JUSTICE K. RAMA
HON'BLE MR. SAIBAL DASGUPTA, EXPERT MEMBER
For Applicant(s}:
For Respondent(s):
... Applicant(s}
"Resp ondent{s)
KRISHNAN, JUDICIAL MEMBER
M/s. Ramanlal for
kK, Ganeshkumar
M/s. Abdul Saleem and
S. Saravanan for R1.% R2
M/s. M. Mani Gopi for R4
ORDER
The grievance in these applications is relating to dumping and burning of garbage and municipal solid wastes in the Nandhivaram lake adjacent to Radha Nagar and Zion Nagar. It is alleged that the rag pickers are burning the garbage and due to emission of smcke causes air pollution. Further, the waste dumped is not even used properly. It is also mentioned that Truck loads of garbage is heaped in the lake area and also in the hgighbouring approved layouts. along the road in the layout of Zion, Nagar and Radha Nagar. The Nandhivaram Radha Nagar Residentia Welfare Association filed Appeal No 20 and 21 of 2011 before the Principal Bench of this Tribunal at New Delhi which was disposed by an order dated 24. 02. 2012 with following directions:
The District Environmental Engineer, Tamil Nadu Pollution Contro} Board, Kancheepuram . District, Maral Malai. _ Nagar who Is present in this: Court to monitor the situation periodi¢ ly, and report the same fo Member Secretary of the Tamil Nadu Pollution Contro/ Board. The Executive 'Officer: Nandhivaram Panchayat 'to take appropriate steps, by deputing personnel every alternate day to ensure that there is no dumping of garbage in the water body or Radha Nagar residential area.
b. The District Environmental Engineer, Tamil Nadu Pollution Control Board, Kancheepuram District, Marai Malai Nagar as well as the Executive Officer, Nandhivaram Panchayat to display a Notice Board showing the importance of keeping the water body clean and also warning the people that action will be taken as per law, if any violation is 3 noticed.
c. The petitioner is at liberty to approach this Tribunal, if no reasonable orders are passed and the situation monitored as per law by both the authonties."
2) According to the applicant, the same has not been complied with and still they are violating. They are not complying with the Municipal Solid Wastes (Management and Handling) Rules, 2000 or the present Solid Waste Management Rules, 2016. So the applicants filed this application seeking the following reliefs:
0.A.No.90 of 2015:
"a, Direct the respondents 1, 2 and 4 to closed down the operation of dumping of garbage and solid waste in the Nandhivaram lake and also at Zion. Nagar and Radha Nagar layouts.
b. "Permanent injunction" restraining the third respondent from dumping: garbage and solid waste in ) the Nandhivaram lake and Zion Nagar and Radha Nagar layouts, iplementing the c. 10 take action again "the respondents for no orders passed by. the Pringipal Bench of the Hon 'ble Tribunal in Appeal Nos.20 and 21 of 2011 dated 24.02. 2012 as per Sections 26 and 28 of the National Green Tribunal Act.
d. To direct the removal of already dumped garbage and solid waste from Nandhivaram lake and the adjacent Zion Nagar and Radha Nagar fayouts under the supervision of an expert appointed by this Hon'ble Tribunal. *
0.A.No.104 of 2016:
"a. Direct the respondents to closed down the operation of dumping of garbage and solid waste in the Nandhivaram lake and Radha Nagar and other adjourning areas.
b. Permanent injunction restraining the 3 respondent from allowing burning of dead bodies in open inside the Nandhivaram lake and also preventing burial of dead bodies in the banks of Nandchivaram lake.
c. To take action against the respondents for not implementing the orders passed by the Principal Bench of the Hon'ble Tribunal in Appeal Nos. 20 and 21 oF aott dated 24.02.2072.
garbage and solid waste from Nandhivaram lake i the adjacent area of Radha 'Nagr layouts under the supervision of an expe appointed by this Hon'ble. Tribunal and maintain the water body as such." .
3) The third respondent i in O: A, No, 90 of 2015 filed the tatement and itis stated as s follows:
fit It is "submitted that the "gaibage collected in Nandhivaram Guduvanchely 'i pot dumped. at Zion' Nagar ae -alleged by the application. In' faet, the. garbage is dumped at. the place .belongs to Government which is situated above 7 00 meters from Zion Nagar. itis demitted that the place where the garbage is dumped is not a water course place and it is not Radha Nagar area.
lf fs submitted that the garbage collected in Nandhivaram Guduvanchery town Panchayat are segregated as bio-degradable and non-bio degradable in Survey No. 375/2-7, 376/A1, 403/B1-4, 421/B1-4, 448/A1, 404/4, 5 of Guduvancherry Village and the non-bio degradable garbage only are dumped in the said place.5
it is submitted that in Zion Nagar Layout, only one Apartment has been constructed and it is nearing completion. There is no family residing either in the apartment or in the Zion Nagar Layout. It is pertinent to submit that the dumped garbage is scientifically treated with E.M. Solution to that the dumped garbage is scientifically treated with E.M. Solution to curtail any unwanted smell and to protect the general public. It is submitted due to dumping of the said garbage, there is no chance of polluting the ground water or any spread of diseases as alleged by the petitioner, Sufficient precautionary: measures have been taken to protect ihe public in general.
ft is. submitted that necessary proposals have be hi Government through the District Collector, Kancheepuram for allotment of sufficient place for dumping the garbage collected | in the Nandhivaram Guduvanchery Town Panchayat the. said proposal iS. under active consideration of the Government... 'It is submitted till the 'Government allots suitable place for dumping, the garbage, | this respondent using the above said place only on: temporary basis. --
it is submitted that Nandhivaram Guduvanchery Town is situated near fhe Chennai 'Corporation and if is. thickly populated (nearly one lakh) and the said place is being used by the 30 nearby villagers to dump the garbage. ft is submitted that the dumped garbage is scientifically treated with E.M. Solution to curtail any unwanted smell and fo protect the general public. At this if the dumping of garbage is curtailed, there is every of law and order situation and the public at large will be put to hardship. It pertinent to submit that there is no suitable place other than the place now used to dump the garbage. Considering all these aspects, this respondent prays that this Hon'ble Tribunal may be pleased to dismiss the above application."
4) Respondents 1 and 2 have filed the status report as directed by this Tribunal by order dated 24.08.2015 wherein they have stated that the place in question was inspected by the District Environmental Engineer along with Assistant Engineer, Tamil Nadu Pollution Control Board, Maraimelainagar, Executive Officer, Nandhivaram Guduvanchery Town Panchayat and representatives of Zion Nagar Plat owners welfare association on. 03.09.2015 and found that "the «Nandhivaram Suduvancher Town Panchayat was again dumping the }e municipal solid waste in- 1 the area mentioned in the Appeal No.90 of 201 'adjacent to that of an unfinished four storied building that was . under. construction.
The dumping and spillage and garbage has Teache S B to the area abutting and Into the Nandhivaram lake and cattle were.found grazing in the area where municipal solid wastes were found: dumped and also in the lake area. At the time of inspection no burning of municipal sold waste was found. The representatives of the Zion Nagar Flat Owners Association requested to clear the garbage present near their plot and not to dump garbage in Zion nagar layout area. Thereafter, the Pollution Control Board had directed the Executive Officer, Nandhivaram Guduvanchery Town Panchayat to strictly adhere to the order of the National Green Tribunal and they shall not dump garbage in the vacant plots. Inspection was again conducted on 10.09.2015 and it was revealed that the Panchayat is still continuing the dumping of municipal solid wastes in that area and already dumped garbage has not been removed. They are yet to acquire land for establishing Waste Management Plant for disposal of the solid waste identified at Keerapakkam village as per the directions made by the Assistant Director of Town: Panchayat, Kanchipuram:: "by his letter ROC No. 548/2010/TP 1 dated 15.03.2010 and they are taking steps to expedite. the: same. They also produced the photographs which show the pathetic condition of the dumped garbage collection near the lake area and in the vacant plots. |
5) | "The thire 1 respondent filed. additional affidavit it seeking three months time ot r implementation of the: decision ken in the meeting dated 09.11. 201 5 They -also produced the" extract of the report of Advocate Commissioner appointed by this Tribunal with following recommendations and conclusions:
"Recommendations:
Further to my inspection and observation of the lake and the segregation unit and keeping in mind the importance of conservation of lakes, | have the following suggestions to offer:
. The dumping of garbage has been happening for several years. It has however been stopped since the order dated 06.05.2016: This should continue and there should not be any further dumping in the future.
. The southern side of the lake can be converted into-a park. A walking track can be faid.
. The PWD should be implemented as one of the party in cases involving lake because they are controlling more than 39,000 lakes in the State of Tamil Nadu. The PWD should be given necessary . They should be made as one: 0 f the party in the proceeding wherever water bodies are involved in. this: Tribunal, c authorities should educate the -- loca commercial establishments in the locality not to dump. the poultry waste.
Hotels and . restaurant should: immediately. "stop: dumping their wastes Jo the lake bund . The 'labourers. ine the "segregation. unit, should be provided preventive. gears while handling the solid" waste in their unit' The use of preventive. gears should strictly 'enforced as some of the labourers are reluctant to use the same. They should educated on the ill effects of handling the waste without the use of such gears.
. The segregation unit should be a closed shed. The living quarters of the labourers can be made more habituated by providing basic amentties to the labourers.
7. The local body should take immediate steps to clear the garbage.
Trees should be planted around the lake bund.
Conclusion:
1. No fresh dumping of garbage was found on the lake bund. From 06.05.2016 till 25.05.2016 there was no dumping of garbage on the lake by municipality.
2. The burial ground is existing near the lake bund and burial and burning of corpses are taking place.
3. The welfare and health of the labourers in the segregation unit should be faken care by providing basic amenities and preventive gears by concerned authorities.
To conefude, | would like to place my sincere thanks and appreciation to the residents of Radhanagar. In the hot weather they..spent their would also valuable time: and assisted me in preparing the repo like. fo thank Mrs. Bhuvana, 'Mr: /Rajaratnam and Mr. Venkatesh, EO, Guduvancheri = _ Nandivaram - Municipality and hig staff for their i ble Tribunal."
complet > C0- -peraton in executing, the order of this He
6) Respondents 5 "dnd, 6. filed reply statement. stating that 'the Nandhivaram Tank is Non- "system under. the: control and maintenance of Public Works Department Tank. This tank has Registered Ayacut of 339.90.00 Hectares. There are five numbers of Irrigation Sluices and three numbers of Surplus weir. The water spread area of this tank is 458 Hectares and the combined catchment area of this Tank is 8.99 Sq.Kms. Since this tank is a non-system (rainfed) tank, it does not have a defined inflow from any source and it receives its inflow only from 10 upstream catchment area in addition to the surplus of three upstream tanks viz., Kayarambedu, Kannivakkam and Perumattunallur which passes through the ayacut lands and empties into the Nandhvaram tank. The garbage collected from the various residential colonies of Nandhivaram village are illegally dumped in the fore-shore area of the Nanchivaram tank. In this regard, the Nandhivaram Guduvanchery Town Panchayat was addressed by Assistant Engineer, WRD., Irrigation Section, Chengalpattu to check and prevent the illegal dumping of garbages, plastics and other solid wastes in the Tank area The Tamil Nadu Pollution Control Board, Maraimalai Nagar was als 4 dumping the same. 'The construction of compound wall of this tank area is not viable.
Erection of tis ¢ compound wall will obstruct the inflow of loo' water into the Tank: received from Catchment area and that will lee to inundation and submergence: of Guduvanchery-Neliktuopam inode and adjacent residential and "Sinmetéja settlements. _AS an | alternate solution, to prevent the illegal dumping and pollution of this tank, chain link fencing with reinforced cement concrete pillars can be erected at the fore-shore area at location where the illegal dumping is carried out. This will prevent the dumping of wastes and will also enable the free inflow into the tank without foreshore area flooding. Pollution abatement work like construction of fencing could not be funded under irrigation head and li therefore the concerned local body should be directed to deposit the amount for execution of this pollution abatement work. The estimate cost for the same was assessed at Rs.52.70 lakhs and if this amount is deposited, the work will be completed within four months. They further submitted additional statement wherein it was mentioned that as per order dated 07.03.2017, this Tribunal directed the PWD to put up the fool-proof fencing since the water body belongs to Water Resources Department of PWD who is the authority of water: ody. Accordingly, a portion of construction of RCC Pillars with Metal fencing for length of 500 out ste an estimated cost of RS.20.00 lakhs under _gthe Annual emergen work | is commenced and it is in progress "now. The (1000m) is Belloc to | be carried out under Drought Relief Scheme for Greater Chennai "Metipolita Area which includes Desilting and Standardization of Nandhivaram Hissa Tank. The administrative sanction for this work has already been granted by order dated 10.01.2017 and the detailed estimate is submitted for sanction. The remaining portion of fencing work will be carried out immediately after the sanction was granted. They also produced certain photographs showing the progress of the work.
127) Respondents 5 and 6 have also filed the status report dated 31.07.2017 wherein they have stated as follows:
"lf is hereby submitted, that in the above said work, the work of erection of RCC pillars of 185 Nos. covering 600 m length was completed.
The work of fabrication and fixing of GI chain link fencing with metal frame is under progress and 50 Nos. (Out of 186 Nos.) has been completed. Since the work of fabrication and fixing the G/ chain link fencing with metal, frame involves electric welding. works which is carried out in open. area of fhe tank. Due to intermittent 'and ccasional rains, the work, of 'fixing the Gi chain link fencing with metal frame gets interrupted: and is getting delayed. However, the remai ng. number of fixing the Gl] chain link fencing with metal frame will be gompleted within five weeks"
L chain fink Hence, 'it is humbly submitted that the total work ted within five metal frame with RCC pillars will bes comp
8) As part of the status report dated 06.05.2017, the respondents 5 and 6 have also filed another counter affidavit and it is stated as follows:
"lt is Submitted that in the aforesaid counter affidavit, it was presented that the petitioner claim to construct a compound wall on the foreshore area of this tank is technically not viable due to the hydrological and hydraulic condition prevails at foreshore of tank. Erection of this compound wall will obstruct the inflow of flood water into the tank received from catchment area and also will lead to inundation 13 and submergence of Guduvanchery -- Nellikuppam road and adjacent residential and commercial settlements.
it is respectably submitted that in order to achieve purpose of pollution abetment without causing hindrance to the hydro-topographical conditions of tank foreshore an alternate solution of erection of Metal fencing with reinforced cement concrete pillars along the foreshore area at location was mooted out. This will prevent the dumping of wastes and will also enable the free inflow into the tank without foreshore are flooding.
It is also pmitted the pollution abatement work like construction of fencing etc. "C6 Id not be funded under irrigation A and hence the Hon'ble Nabibnal Gree Tribunal was pleased to direct the once local body to deposit. the amount for execution of this poltitigh. abatement work el Bs 52. 70 lakhs. But: "during the hearing on 8. 2017, the Hon ble National Green Tribunal has directed the. PWD fo ut up the foot proof fencing since» "the. water 'body belongs to. Water Resources Department of Pwo who is the: suthoniy « of. water body " and also produced some ohotogr phs showing the progress of the work. The photographs produced and seen in the file shows the pathetic condition of dumping of garbage and burning of garbage in that area.
9) In O.A.No.104 of 2016, the Tamil Nadu Pollution Control Board has filed the reply statement contending as follows:14
"It fs respectfully submitted that the Nandivaram, & GuduvVancher Villages, Chengalpatty Taluk, Kancheepuram District having a population of about 50000 spreads to an extent of 85 sq.Km. and falls under the Administrative Jurisdiction of Nandivaram- Guduvancher) Town Panchayat. The focal body Nanaivaram- Guduvancheri Town Panchayat generates municipal solid waste of about 8 Tonnes/day. The local body has entered into an agreement with an NGO M/s. Hand-in-Hand /SEED Trust (SEED) for handling the Municipal Solid. Waste generated in the Town Panchayat area.
The local body has solid waste dumping (disposal) area, one near Radha Nagar 'Nellikuppam Salai, Nandivaram to an xtent 710 Acres and another: at 18° Ward Kanniappa Nagar, Guduvai eheri to an extend. of J Acre. The municipal solid waste generated from the fown Panchayat area is being partly disposal /dumped in. 'the above said sites . _and partly segregated, composted in: 'the Composting facility at 1 with fhe help of M/s. 'Hand-in- Hand QEED Trust (SEED at Ward Kanniappa' nagar, Vallalar Nagar, Guduvancheri ft is "fespectully 'submitted that. Thiru P Vetrivelan, S/o, Paramanandham: has filed a appeal No. 20/2011: 'before the Hon'ble National Green Tribunal Principal Bench, New Delhi regarding the health hazards and pollution caused by the dumping of the municipal solid waste in the Radha Nagar, Nellikuppam Salai, Nandivaram Vilage, ChengalpattuTaluk, Kancheepuram District by the Local body Mss. Nandivaram-Guduvanheri Town Panchayat. The appeal was disposed of directing:
~() The District Environmental Engineer, TNPCB, Kancheepuram District, Maraimalai Nagar, who is present in 15 this court to monitor the situation periodically and report the -- same to Member Secretary to the TNPC Board. The Executive Officer Nandivaram panchayat to take appropriate steps by deputing personnel every alternate day to ensure that there is no dumping of garbage in the water body of Radha nagar residential area.
(if) The District Environmental Engineer, Tamil Nadu Pollution Control Board, Kanchipuram District, Maraimalai Nagar as well as executive officer Nandivaram Panchayat to display a notice Board showing the importance of keeping the le that action will a J 0 dy clean and also warning the be taken as per law, if any violation is noticed. = It is respectfully submitted that the water in the Nandlvaram En is not utilized: f sr domestic uses and it is utilized for irrigation. - 'The local body Nandivaram-Guduvancheri Town Panchayat generates municipal solid waste of about 8. Tonnes/day.. The local body has entered into an agreement with an. NGO Mss. Hand Hand / SEED Trust (SEED) for handling the Municipal. Solid Waste generated in the Town Panchayat area. At present. no dumping OF. municipal solid Ww te into the water body of Radha Nagar residential area. Ane local 'body is utilizing Tata Ac-4 No's, Push Cart-70 'No' Ss, Tr Cycle- 4 0 No's, Tractor-2 No's, Lifting Vehicle-2 No for collecting, transporting the solid waste generated from all 18 wards. Solid wastes are taken to composting facility at 18 Ward Kanniappa Nagar, Vallalar Nagar, Guduvncheri and composted in the facility with the help of M/s. Hand-in-Hand /SEED Trust (SEED). The facility produces compost of about 250 kg/day from the MSW.16
lt is further submitted that the Kancheepuram District Collector has given enter upon permission for providing municipal solid waste processing facilities for the wastes generated from 8 town panchayats (Guduvancheri Town Panchayat is one among them) at S.F.No.99/1, Keerapakkam Village, Chengalpattu Taluk, Kancheeppuram District in an area of 20 Acres.
Local Christian Community and other communities use a piece of Governmetn Poromboke land unauthorized as burial ground. No cremations of dead bodies were carried out as stated in the said petition.
The local body has burial and cremation ground in 8 locations within the Town Panchayat area Burial ground nearby the Radha Nagar layout is unauthorized and not maintained by the local body.
It iS. 'respectfully submitted that the Tamil Nadu Pollution Control Board méhitors the Situation periodically. The local body: Nandivaram-
Guduvancheri Town Panchayat has joined in ihe Proposed common secure land fill facilities for the. & Town Panchayats of K icheepuram District. "The Kancheepuram District Collector has given enter upon permission. for providing. facilities for the waste gen ated from 8 town panchayats (Guduvancheri Town: Panchayat is one" "among them) at S.F.No. 99/1, Keerapakkam Village, Chengalpattu: Taluk, Kancheepuram District in an area of 20 Acres. The Executive Officer of Nandivaram- Guduvancher! Town Panchayat has been instructed to apply for consent fo establish of the Board under the Water (Prevention and Control of Pollution) Act, A974 and the Air (Prevention and Control of Pollution) Act, 1981 for the processing and disposal of Solid wastes after identifying the site.
17It is respectfully submitted that the Kancheepuram District Collector has given enter upon permission for providing municipal solid and waste processing facilites for the waste generated from 8 town panchayats (Guduvancheri Town Panchayat is one among them) at S.F.No.99/1, Keerapakkam Village, Chengalpattu Taluk, Kancheepuram District in an area of 20 Acres. The executive officer of Nandivaram --Guduvancheri Town Panchayat has been instructed to be apply for Consent to Establish of the Bard under Water and Ait Acts for the processing and disposal of solid wastes after identifying the site.
The local body is utilizing Tata Ac-4Nos, 'Push Cart-70 No's, Tri Cycle -10 No's,. .Tractor-2 No's, Lifting vehicle-2.No vansporiiag | the "soi waste generating from all 18 noe Solid waste } collection, sé if is No land filf facilities provided within the giles it is further submitted that a complaint \ was received about the dumping of garbage at Esa En, Nandivaram on 07.04.2016. The site was inspected on 20.04.2016 and found that fresh garbages were dumped near Esa Eri and addressed the local body Nandivaram- Guduvancheri Town Panchayat to take necessary action to comply the order of Hon'ble National Green Tribunal Order dated. 14.02.2016 vide T.O.Lr.No. DEE/TNPCb/MMN/F. 07 12/201 6/dt. 20.04.2016 and also same was informed to the complaint.
18lt is respectfully submitted that similar problem of solid waste disposal is preventing in other Town Panchayat also.
It is respectfully submitted that the land identified in Keerapakkam for establishing Integrated Municipal Solid Waste Management Facility for the Town Panchayats in the Southern Suburb of Chennai City, if established in the dame model as the Venkatamangalam facility (catering the requirement of municipalities) would solve the haphazard dumping of municipal solid wastes by Town Panchayats and necessary action has to be initiated by the concerned departments for early commissioning and operation of the facility."
10) "When the matters were taken up for hearing: oduy, learned counsel appearing for the Tamil Nadu Pollution Control Board submitted that Now . the Nandhivaram _Guduvanchery Town Panchayat nas proposed to establish micro contpost yards for dealing with legacy waste as well as s the future collection of waste. But itis not known as to wnat is the present status of the place where: the dum ping as done by the | the subject matter of this litigation. It is also Panchayat so far - which! i not known what further action has been taken by the Pollution Control Board for non-complying with the implementation of Solid Waste Management Rules, 2016 by the local authorities on the basis of the directions given by the Principal Bench of this Tribunal at New Delhi in O.A.No.606 of 2018. it is also not known about the present status of Nandhivaram lake and its neighbouring area where the dumping of 19 garbage has been done by the Nandhivaram Guduvanchery Town Panchayat. So, in order to ascertain the present status and also further action to be taken in this regard, we feel it appropriate to appoint a joint committee comprising of the District Collector, Chengalpattu, Tamil Nadu Pollution Control Board and Public Works Department & Water Resources Organization to inspect.the area in question and submit a report showing the present status along with the extent of legacy waste kept undisposed. of and what is the action plan for removal of the garbage by the=local authority and what is the action taken by the Pollution Solid Waste Control Board for non-implementation of th Management Rules, 2016 in that area and what happened to the alternate acquisition of land for, providing alternate dumping and Solid Waste snagement Plant at Keerapakkam wile: and what is the status of the proposed micro » compost units by the. 'local a 'ority for this purpose and: f there is is any violation what is the actis® taken including imposition of aor compensation: against the violators and whether any further effective steps have been taken by the Public Works Department & Water Resources Organization to prevent further dumping of garbage in that area as directed by this Tribunal and how effectively that was prevented by them. If not, what further action needs te be taken to prevent the same and submit the report to this Tribunal within a period of two months. The Public Works Department & Water 20 Resources Organisation will be the nodal agency for co-ordination and providing necessary logistic for this purpose. The Registry is directed to communicate this order immediately to the above concerned officials by email to enable them to comply with the directions. The Committee shall submit the report to this Tribunal by email at [email protected].
For consideration of the report post the matters on 09.04.2020.
{Justice K. Ramakrishnan) (Saibal Dasgupta) O.A.No.90/2015, ©. © 04th February, 2020. --.
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