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National Green Tribunal

Jagan Kumar J vs The Addl Chief Secretary Department Of ... on 7 February, 2023

Author: K. Satyagopal

Bench: K. Satyagopal

Item No.01:

              BEFORE THE NATIONAL GREEN TRIBUNAL
                   SOUTHERN ZONE, CHENNAI

                           (Through Video Conference)

                    Original Application No.02 of 2023 (SZ)



IN THE MATTER OF:


Jagan Kumar. J,
Bengaluru.
                                                                 ... Applicant(s)
                                    Versus

The Additional Chief Secretary,
Government of Karnataka,
Department of Forest, Ecology &
Environmental Science,
Bengaluru and Ors.
                                                                 ...Respondent(s)


Date of hearing: 07.02.2023.


CORAM:

HON'BLE Smt. JUSTICE PUSHPA SATHYANARAYANA, JUDICIAL MEMBER

HON'BLE Dr. SATYAGOPAL KORLAPATI, EXPERT MEMBER



For Applicant(s):        Mr. J. Jagan Kumar (Party in Person).

For Respondent(s):        Mr. Vasanth H.K. for R2.




                                   Page 1 of 3
                              ORDER

1. This application is directed against the usage of Glass Facades in the architecture and design of high-rise constructions.

2. It is alleged that due to the usage of said Glass Facades, air conditioners are used which emit gases and heat which contribute to global warming. Besides, it is stated that fully glassed facade buildings especially with reflecting equipment during the midday reflect more solar radiation towards the other buildings or outside the building which increases the temperature.

3. The applicant also has produced the Environmental Clearance (EC) dated 23.06.2016 wherein, there is a condition that the use of Glass Facades shall not exceed 40% of the exposed area. However, another Environmental Clearance (EC) dated 23.03.2019 produced by the applicant which also relates to the construction of high-rise buildings with Glass Façade does not contain such restriction.

4. In this regard, we direct the SEIAA - Karnataka to submit a detailed report on the scientific analysis of the issue as well as the imposition of conditions which is not uniform.

5. Let notice be issued to all the respondents through Tribunal as well as privately. The learned counsel Mr. Vasanth H.K. accepts notice on behalf of the 2nd respondent.

6. Post the matter on 20.03.2023.

Sd/-

Smt. Justice Pushpa Sathyanarayana, JM Sd/-

Dr. Satyagopal Korlapati, EM O.A. No.02/2023 (SZ), 07th February 2023. Mn.