National Green Tribunal
Abhilash vs State Of Telangana on 19 September, 2022
Item No.4 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH
(By Video Conferencing)
Original Application No.368/2022
Abhilash Applicant
Versus
State of Telangana Respondent
Date of hearing: 19.09.2022
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicant None.
Application is registered based on a complaint received by Post.
ORDER
1. Mr. Abhilash Chowdary resident of Garlavoddu Village, Enkoor Zone, Khammam, District Telangana has sent the present letter petition complaining that Sri Lakshmi Narsimha Stone Crusher is illegally operating in Garlavoddu Village, Enkoor Zone, Khammam, District Telangana and is thereby damaging endangered hills and forests and adversely affecting wild animals. Running of the said stone crusher day and night is causing air and noise pollution leading to serious health hazards to local tribals and damage to crops.
2. Vide order dated 24.05.2022, this Tribunal constituted a Joint Committee comprising of Principal Secretary, Ministry of Tribal Affairs, Principal Chief Conservator of Forests (HoFF) Government of Telangana, State PCB and Collector, Khammam and directed the same to submit its report within two months. State PCB was the nodal Agency for coordination O. A. No. 368/2022 Abhilash Vs. State of Telangana -2- and compliance. However, report of the Joint Committee has not been received so far which is resulting in unnecessary adjournments.
3. No request for extension of time for submission of report has been received from the State PCB. In fact, State PCB has not sent any communication what so ever to this Tribunal. Such inaction on the part of State PCB has to be viewed seriously. In view of the facts and circumstances, we are constrained to impose costs of Rs. 5000/- on State PCB. The costs be deposited with Telangana State Legal Authority and receipt for payment of the cost be sent to this Tribunal by way of email.
4. The Joint Committee is again directed to submit its report within one month by e-mail at [email protected] preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF.
List the matter for further consideration on 02.11.2022. A copy of this order, along with a copy of the application, be forwarded to the Principal Secretary, Ministry of Tribal Affairs, Principal Chief Conservator of Forests (HoFF) Government of Telangana, State PCB and Collector, Khammam by e-mail for compliance.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM September 19, 2022 AG