National Green Tribunal
Harender Kumar vs State Of U.P. & Ors on 20 February, 2024
Item No.2 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI.
(Through Physical Hearing with Hybrid V.C. Option)
Original Application No. 31/2024
Harender Kumar ...Applicant
Versus
State of U.P. & Ors. ...Respondents
Date of hearing: 20.02.2024
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER.
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER.
Applicant: None for the Applicant.
Application is registered based on a letter petition received by post.
ORDER
1. Mr. Harendra Kumar S/o Man Singh resident of Govindpur, Shakarpur, Post office Mahalwala, District Meerut, Uttar Pradesh has sent to this Tribunal by post the present letter petition which has been treated and registered as O.A. No. 31/2024.
2. The applicant has submitted that Yashoda Hospital is being run at Gadh Road Meerut without requisite NOCs/consents from the concerned authorities. The above said hospital is also using 150 KV generator. No ETP has been setup in the hospital premises. The hospital is causing air and noise pollution and thereby creating serious health hazards for residents of the locality.
O.A. No.31/2024 Harender Kumar Vs. State of U.P. & Ors.
-2-
3. The relevant part of the letter petition enumerating grievances of the applicant is reproduced as follows:-
X X X X "आपको अवगत कराना ह िक आवासीय भवन (मानिच सं ा 90/98) गढ़ रोड मेरठ ू यशोदा हॉ टल म लगभग 150 के.वी. जनरे टर चलाकर भयानक प से वायु दू षण व िबना ईटीपी (एिफिशयट टीटमट ां ट) दू िषत पानी कर जल व वायु दू षण िकया जा रहा ह। इन जे नरे टरों के ारा िनकलने वाले धुए व दू िषत पानी से काबन डाइऑ ाइड, काबन, मोनो ऑ ाइड, स र ऑ ाइड, नाइटोज के ऑ ाइड, ोरीन, सीसा, अमोिनया, केडॉन, आिद दू षक भारी मा ा म जल व वायु म धूलिमल हो रह ह िजस कारण आसपास के रहने वाले आम जन म वायु दू षण से मानव का सन तं भािवत हो रहा ह और उसके उसम दमा ोंकाइिटस, िसरदद, फेफड़ों का कसर, खां सी, आं खों म जलन, गले का दद, िनमोिनया, दयरोग, उलटी व जु काम आिद भयानक महामारी जैसे असा रोग पनप रहे ह। महोदय वायु दिशत े ों म जब बरसात होती है तो वषा म िविभ कार की गैस व िवषै ले पदाथ घु लकर अ ीय वषा के प म धरती पर आ जात ह। जोिक एक गंभीर महामारी िवषय व आम जन के जीवन के िलए एक भयानक प से खतरा भी है ।
महोदय आपके सं ान लाना ह िक अवै ध प से सं चािलत ू यशोदा हॉ टल मे चल रह लगभग 150 के.वी. जनरे टर व िबना ईटीपी (एिफिशयट टीटमट ां ट) के ही एनजीटी से िबना मािणत कराए ही जल व वायु दू षण की रोकथाम और िनयं ण अिधिनयम 1981, अिधिनयम 1986 आिद का उ ं घन कर चलाए जा रहे ह। महोदय जबिक माननीय ने शनल ीन िट ू नल ायालय नई िद ी म मद सं ा 04 रट सं ा O.A. No. 681/2018 भारत सरकार बनाम माननीय नेशनल ीन िट ूनल ायालय नई िद ी िदनां क 06-08-2019 छाया ित सं ल है । (कृपया ने ट पर अवलोकन करना चाह) पयावरण एवं वायु दू षण रोकने हे तु आदे िशत िकया है ।
महोदय इस आवासीय भवन (मानिच सं ा 90/98) गढ़ रोड मेरठ पर िबना िकसी वै ध ीकृित / मानक / एनओसी पू ण िकये ही फज द ावे ज / अिभलेखों आधार पर ी यशोदा हॉ टल गढ रोड मेरठ का िचिक ा के सं चालन पं जीकरण को प ां क सीएमओ / िनजी0 पंजी0/2022/956 िदनां क 25/02/2022 को पंजीकरण िनर व इसी आवासीय भवन दोबारा नाम म मामूली प रवतन कर ू यशोदा हॉ टल नाम से पंजीकरण को िदनां क 03-11-2022 प ां क- सीएमओ / िशकायत/जां च/2022/7598 िदनां क 07-10-2022 िनर कर िदया गया था। महोदय दो-दो बार पंजीकरण िनर होने पर भी अकम अिधकारी ीमान मु िचिक ा महोदय के आशीवाद से उ फज हॉ टल आज भी अवै ध प से सं चािलत है । अतः ीमान जी से िवन िनवे दन ह िक जल व वायु दू षण म एनजीटी अिधिनयम 1981, अिधिनयम 1986 का उ ं घन करने वाले उ िबना वै ीकृित मानक / मा ता के अवै ध प से सं चािलत ू यशोदा हॉ टल के खलाफ िनधा रत समय म कायवाही सु िनि त कराते ये सु संगित धाराओं म मु क मा अपराध पं जीकृत कर कड़ी दं डा क कायवाई करने का क कर। यिद सं भव हो सके तो कृत कारवाई के ित मुझे भी िभजवाने का क कर।
X X X X"
4. Prima facie the averments made in the application raise substantial questions relating to environment arising out of the implementation of the enactments specified in Schedule-I to the National Green Tribunal Act, 2010. O.A. No.31/2024 Harender Kumar Vs. State of U.P. & Ors.
-3-
5. In view of the averments made in the application, we consider it appropriate to have response of (1) State of Uttar Pradesh, through its Chief Secretary, Government of Uttar Pradesh, (2) UP Pollution Control Board, through its Member Secretary, (3) the District Magistrate, Meerut, (4) the Chief Medical Officer, Meerut and (5) M/s New Yashoda Hospital, Gadh Road, Meerut who stand impleaded as respondents No. 1 to 5. The Registry is directed to prepare and attach memo of parties to the application and issue notices to respondents No. 1 to 5 requiring them to file their reply/response within two months by email at [email protected] preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF.
6. In view of the averments made in the application, we also consider it appropriate that a Joint Committee be constituted to verify the factual position and suggest appropriate remedial action. Accordingly, we constitute a Joint Committee comprising of representatives of UP Pollution Control Board, the Chief Medical Officer, Meerut, the Commissioner, Municipal Corporation, Meerut and the District Magistrate, Meerut, and direct the same to meet within two weeks, undertake visits to the site, look into the grievances of the applicant, associate the applicant and representative of the concerned project proponent, verify the factual position and suggest appropriate remedial action. The State PCB will be the nodal agency for coordination and compliance.
7. Factual and Action taken Report may be submitted within two months by e-mail at [email protected] preferably in the form of searchable PDF/OCR Supported PDF and not in the form of Image PDF.
8. List for further consideration on 09.04.2024.
9. A copy of this order, along with a copy of the application and documents attached with the same, be forwarded to the Member Secretary, O.A. No.31/2024 Harender Kumar Vs. State of U.P. & Ors.
-4- UP Pollution Control Board, the Chief Medical Officer, Meerut, the Commissioner, Municipal Corporation, Meerut and District Magistrate, Meerut by e-mail for requisite compliance.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM February 20th, 2024 N