National Green Tribunal
Atul Singh Chauhan vs Ministry Of Environment, Forest And ... on 23 December, 2020
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
Item No. 01 Court No. 1
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Original Application No. 670/2018
WITH
Original Application No. 116/2014
Atul Singh Chauhan Applicant
Versus
Ministry of Environment, Forests and
Climate Change & Ors. Respondent(s)
Date of hearing: 23.12.2020
CORAM: HON'BLE MR. JUSTICE ADARSH KUMAR GOEL, CHAIRPERSON
HON'BLE MR. JUSTICE SHEO KUMAR SINGH, JUDICIAL MEMBER
HON'BLE DR. SATYAWAN SINGH GARBYAL, EXPERT MEMBER
HON'BLE DR. NAGIN NANDA, EXPERT MEMBER
Respondent: Mr. Ankit Verma, Advocate for State of UP
ORDER
1. The matter has been put up by the Registry in view of expiry of the term of the Oversight Committee (OC) in the State of UP to oversee compliance of environmental norms in U.P., constituted on the suggestion of State of UP by this Tribunal vide order dated 21.10.2019. Initially the tenure of the OC was for six months which was subsequently extended till today. The OC replaced earlier Committees appointed by the Tribunal to monitor pollution of River Ganga, rejuvenation of river Hindon and associated issues, sand mining at Allahabad, pollution of thermal power stations in Singrauli, pollution of Ramgarh lake and River Ami in Gorakhpur, Solid and Biomedical Waste Management norms etc. In the course of time, the Committee has been requested to monitor compliance of some other environmental issues also such as relating to water bodies, etc. We are of the view that unless the State of UP sets up 1 any other effective alternative mechanism, it may not be advisable to close the Committee abruptly.
2. Accordingly, we extend the term of the OC, for the time being, for six months. If the State of UP has any other suggestion, it will be open to the State of UP to put forward the same.
3. We also request the OC to monitor compliance of directions to oversee preparation of District Environment Management Plans (DEMPs) and their execution by the District Environment Committees (DECs) in terms of order of this Tribunal dated 15.07.2019 in OA No. 710/2017, Shailesh Singh vs. Sheela Hospital & Trauma Centre, Shahjahanpur & Ors. and order dated 19.03.2020 in OA No. 360/2018, Shree Nath Sharma vs. Union of India & Ors.
A copy of this order be forwarded to the Chief Secretary UP by e- mail.
Adarsh Kumar Goel, CP S.K. Singh, JM Dr. S.S. Garbyal, EM Dr. Nagin Nanda, EM December 23, 2020 Original Application No. 670/2018 WITH Original Application No. 116/2014 DV 2