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National Green Tribunal

G Arun vs State Of Karnataka on 3 March, 2023

   Item No. 20                                                   Court No. 2

                  BEFORE THE NATIONAL GREEN TRIBUNAL
                      PRINCIPAL BENCH, NEW DELHI


                      Original Application No. 89/2023

   G. Arun                                                        Applicant

                                     Versus

   State of Karnataka                                            Respondent


   Date of hearing:   03.03.2023


   CORAM:        HON'BLE MR. JUSTICE SUDHIR AGARWAL, JUDICIAL MEMBER
                 HON'BLE DR. A. SENTHIL VEL, EXPERT MEMBER


Application is registered based on a complaint received by post/e-mail


                                    ORDER

1. This original application has been registered under Sections 14 and 15 of National Green Tribunal Act, 2010 on the basis of a letter petition dated 06.09.2022 sent by G. Arun S/o Late Gurukarchannappa, Chinnenahalli, Subbanakuppe Panchayt, M. Shettahalli Post, Srirangapatna Taluk, Mandya District, Karnataka.

2. The complaint is that there is a jaggery industrial unit, Sy. No. 105, owned by M/s K. Shivanna s/o Chandgal Kempanna, Chinnenahalli village, K. Shettahalli Hobli, M. Shettahalli Post, Srirangapatna Taluk, Mandya District which is causing huge air pollution.

3. In our view the grievance at the first instance can be looked into by the Local Authorities, for the purpose whereof, we constitute a joint Committee comprising State PCB and District Magistrate, Mandya (State of Karnataka) who shall look into the complaint, visit the site, collect 1 relevant information and if finds violation, take appropriate remedial action in accordance with law within two months.

4. The District Magistrate, Mandya shall be nodal agency for coordination and compliance.

5. The said Committee shall submit an action taken report with the Registrar General of this Tribunal who shall place the report before the Bench if find necessary for any further order.

6. The report shall be submitted by e-mail at judicial- [email protected] preferably in the form of searchable PDF/ OCR Support PDF and not in the form of Image PDF.

7. With the above direction/observations this OA is disposed of.

8. A copy of this order be forwarded to the State PCB and District Magistrate, Mandya by email for compliance.

Sudhir Agarwal, JM Dr. A. Senthil Vel, EM March 03, 2023 Original Application No. 89/2023 A 2