National Green Tribunal
Dilip Kumar & Ors vs State Of Jharkhand on 5 May, 2022
Item No.3 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH
(By Video Conferencing)
Original Application No. 167/2022
Dilip Kumar & Ors. Applicant
Versus
State of Jharkhand Respondent
Date of hearing: 05.05.2022
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 Post
ORDER
1. The grievances made in the present letter petition, sent by Mr. Dilip Kumar and others residents of Railway Station Road, Sonuadangal, Rasikpur, Dumka, Jharkhand are that Stone Chips loading unit is being run in Dumka Railway Station in which loading and unloading work of at least one goods- rack is done every day spreading huge quantity of stone dust in and around the station premises creating thick layer of stone dust on platform, trees, plant and rooftop in a radius of 1.15 kms and causing breathing problems and serious health hazards to the inhabitants. It is further stated that the railway authorities have also allowed establishment of Coal Loading Yard very near to the abovesaid unit by completely ignoring woes and worries of the inhabitants in complete violation of environmental norms and fundamental right of the inhabitants to clean and healthy environment. 1
2. In view of the grievances made in the letter petition, we are of the view that the factual position needs to be verified and remedial action is required to be taken on the basis thereof by the Statutory Authorities as per mandates of the statutory provisions and directions issued by Hon'ble Supreme Court and this Tribunal. We accordingly constitute Joint Committee of State PCB, General Manager, Eastern Railway Howrah, West Bengal and Deputy Commissioner, Dumka and direct the same to verify the factual position, look into the grievances of the applicant 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 coordination and compliance. 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.
List the matter for further consideration on 27/07/2022. A copy of this order, along with a copy of the complaint, be forwarded to the State PCB, General Manager, Eastern Railway Howrah, West Bengal and Deputy Commissioner, Dumka by e-mail for compliance.
Arun Kumar Tyagi, JM Dr.Afroz Ahmad, EM May 05, 2022 Original Application No. 167/2022 AG 2