National Green Tribunal
News Item Titled "Blast At Firecracker ... vs Coram: Hon'Ble Mr. Justice Prakash ... on 2 August, 2024
Item No. 16 Court No. 1
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Original Application No. 391/2024
News item titled "Blast at firecracker factory in UP's Kaushambi kills
seven" appearing in The Hindu dated 26.02.2024
Date of hearing: 02.08.2024
CORAM: HON'BLE MR. JUSTICE PRAKASH SHRIVASTAVA, CHAIRPERSON
HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. A. SENTHIL VEL, EXPERT MEMBER
Respondent: Mr. Amit Shukla, Adv. for UPPCB
Mr. Rajkumar, Adv. for CPCB
ORDER
1. In this Original Application, the Tribunal is considering the issue of explosion in a firecracker factory in Kaushambi, Uttar Pradesh claiming the lives of seven persons and injury to several others. The Tribunal in the proceedings dated 24.04.2024 had impleaded the parties and issued notice to them. It was also observed that the news item, on the basis of which this OA was registered, did not disclose if any compensation was paid to the family members of the deceased persons or to the injured.
2. The report dated 25.07.2024 has been filed by the UPPCB giving the description of the blast which took place in the firecracker factory and also the names of the persons who have died and who have received the injury. As per the report, 12 persons had died and at least five had received the injury. The report discloses the details of the firecracker unit where the blast had taken place. Hence, the said unit is impleaded as respondent no. 4 as follows:-
1
4. M/s New Rangoli Fireworks, through its proprietor, Mahewa, Bharwari, Police Station- Kokhraj, Tehsil Chail, Janpad Kaushambi, District Kaushambi.
3. Let notice be issued to the above respondent no. 4.
4. We also find that respondent no. 3, District Magistrate, Kaushambi has not filed any report disclosing the status of payment of compensation to the family members of the deceased victims and the injured. The report of the UPPCB also does not disclose any such details. Hence, let fresh notice be issued to the District Magistrate, Kaushambi for filing the report at least one week before the next date of hearing by e-mail at [email protected] preferably in the form of searchable PDF/ OCR Support PDF and not in the form of Image PDF.
5. List on 13.11.2024.
Prakash Shrivastava, CP Arun Kumar Tyagi, JM Dr. A. Senthil Vel, EM August 02, 2024 Original Application No. 391/2024 SN 2