National Green Tribunal
Aman Laddha vs Rajasthan Pollution Control Board on 7 April, 2026
Item No.02
BEFORE THE NATIONAL GREEN TRIBUNAL
CENTRAL ZONE BENCH, BHOPAL
THROUGH PHYSICAL HEARING (WITH HYBRID OPTION)
Original Application No.84/2026(CZ)
Aman Laddha Applicant(s)
Vs.
Rajasthan State Pollution Control Board & Ors. Respondent(s)
Date of Hearing: 07.04.2026
CORAM: HON'BLE MR. JUSTICE SHEO KUMAR SINGH, JUDICIAL MEMBER
HON'BLE DR. PRASHANT GARGAVA, EXPERT MEMBER
For Applicant(s): None
For Respondent(s) : None
ORDER
1. The grievance of the applicant are against the alleged illegal and environmentally hazardous operation of two tyre retreading units operating under the name "Jai Bajrang Tyre Retreading" within Bhilwara district. The said units are located at: (1) Iras Choraha, Kota Road, Bhilwara, Rajasthan, and (2) NH-79 near Palna Ji Devnarayan Mandir, Bhilwara, Rajasthan. And the said units are engaged in tyre retreading industrial activity, which typically involves the use of boilers and/or electric vulcanization chambers, heating systems, heavy electricity load, and processing of rubber materials. Such activities are known to generate rubber fumes, smoke, particulate matter, and potentially hazardous emissions, which may adversely affect ambient air quality, public health, and the surrounding residential environment. 1 O.A. No.84/2026(CZ) Aman Laddha Vs. Rajasthan State Pollution Control Board & Ors.
2. It is further contended that units are operating without verified statutory environmental permissions, particularly: (a) Consent to Establish (CTE); and (b) Consent to Operate (CTO), as required under the Air (Prevention and Control of Pollution) Act, 1981 and other applicable environmental laws. One of the said units, particularly the unit located at Iras Choraha, appears to be situated in a residential or non-industrial area, thereby raising serious concerns regarding land use violations and zoning regulations.
3. It is further argued that the units were found operating without CTE and CTO and a show cause notice for intended closure was issued under Section 31 A of Air (Prevention & Control of Pollution) Act, 1981 and 33 A of the Water (Prevention & Control of Pollution) Act, 1974.
4. A substantial issue of environmental has been raised. Issue notice to the respondents. Returnable within four weeks.
5. Applicant is directed to take necessary steps for service to the respondents by both ways and also on available email.
6. Respondents are directed to submit their reply within six weeks through E-filing portal, preferably in the form of searchable PDF/ OCR Support PDF and not in the form of Image PDF.
7. We deem it just and proper to call a report on the matter in issue, in present application, from a Joint Committee consisting of:
(i) One representative from the District Collector, Bhilwara (Rajasthan)
(ii) One representative from the Member Secretary, Rajasthan State Pollution Control Board, (Rajasthan)
(iii) One representative from the Central Pollution Control Board,
8. The Committee is directed to visit the site and submit the factual and action taken report within six weeks. The State PCB will be the nodal agency for coordination and logistic support.
2 O.A. No.84/2026(CZ) Aman Laddha Vs. Rajasthan State Pollution Control Board & Ors.
9. Applicant is directed to supply the required documents and copy of the application to the committee and the respondents within a week and after compliance of service, the Applicant has to submit an affidavit that notices and copy of the application have been served upon the committee and respondents.
10. The report in the matter be filed by the Committee by email at [email protected] preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF.
List it on 9th July, 2026.
Sheo Kumar Singh, JM Dr. Prashant Gargava, EM 07th April, 2026, Original Application No.84/2026(CZ) K 3 O.A. No.84/2026(CZ) Aman Laddha Vs. Rajasthan State Pollution Control Board & Ors.