National Green Tribunal
Anupam Verma vs State Of U.P on 18 April, 2022
Item No.1 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPALBENCH
(By Video Conferencing)
Original Application No. 170/2022
Anupam Verma Applicant
Versus
State of U.P. Respondent
Date of hearing: 18.04.2022
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 in this letter petition sent by Mr. Anupam Verma, Advocate, Grampradhan Adampur Naubasta, Gosainganj, Lucknow are that provision has been made by UPIDA for harvesting of rain water from the Purvanchal Express way but the same is not being done as per the prescribed norms for rain water harvesting. As per IS Code: 15797, only roof top rainfall water is harvested for recharging of groundwater which does not include the water from first rain but UPIDA has not made any provision in this regard. The road has been constructed with bitumen which is water soluble and remnants of bitumen, waste generated by road usage will be carried to ground water thereby seriously contaminating the same creating health hazard for the villagers living alongside the above said express way.
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2. Having regard to the seriousness of the allegations regarding remnants of bitumen, waste generated by road usage- oils and hydrocarbons deposits on tarmac due to vehicular traffic containing chemicals/heavy metals etc., being carried by run off of rainfall water to ground water thereby seriously contaminating the same, it appears necessary to verify the factual position through a Joint Committee of the Central Pollution Control Board, Central Ground Water Authority, Indian Road Congress and State PCB. The State PCB will be the Nodal agency for coordination and compliance. The Joint Committee may meet within four weeks and undertake site visit and look into the grievance of the applicant and take such remedial action including formulation of appropriate guidelines as may be required.
3. 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.
4. List the matter for consideration on 06/07/2022.
5. A copy of this order, along with a copy of the complaint, be forwarded to the Central Pollution Control Board, Central Ground Water Authority, Indian Road Congress and State PCB, by e-mail for compliance.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM April 18, 2022 Original Application No. 170/2022 AAA 2