National Green Tribunal
News Item Titled Five Workers Die Due To ... vs Gujarat Pollution Control Board Gpcb ... on 14 August, 2025
Item No.9 (Pune Bench)
BEFORE THE NATIONAL GREEN TRIBUNAL
WESTERN ZONE BENCH, PUNE
[THROUGH PHYSICAL HEARING (WITH HYBRID OPTION)]
ORIGINAL APPLICATION NO.219 of 2024 (WZ)
News Item titled "Five workers die due to
Asphyxiation while cleaning tank at Agrotech
Firm in Gujarat", appearing in the Times of
India, dated 16.10.2024
Versus
GPCB & Ors. ... Respondents
Date of hearing : 14.08.2025
CORAM: HON'BLE MR. JUSTICE DINESH KUMAR SINGH, JUDICIAL MEMBER
HON'BLE DR. VIJAY KULKARNI, EXPERT MEMBER
Respondents : Ms. Manavi Damle, Advocate holding for Mr. Maulik
Nanavati, Advocate for R-1/GPCB
Mr. Aniruddha Kulkarni, Advocate along with MR. Savyasachi
Bharadwaj, Advocate for R-2/CPCB
Mr. Suresh Chaudhary, SDM, Anjay for R-4/District
Magistrate, Kutch
Mr. Amit Agashe, Advocate along with Mr. Rohan Kharche,
Advocate for R-5 - M/s Emami Agrotech Ltd.
ORDER
1. From the side of respondent No.5 - M/s Emami Agrotech Ltd, i.e. the Industry in question where the accident had taken place, learned counsel Mr. Amit Agashe has appeared and submitted a copy of revocation order of closure order, which is taken on record. However, we direct learned counsel for respondent No.5 to file an affidavit showing therein the amount, which would be required to be paid to the legal heirs of the deceased persons as per the principles laid down by the Hon'ble Supreme Court in the case of Sarla Verma. Let the same be submitted in a chart indicating therein the age of Page 1 of 2 the deceased at the time of the accident, their salary, number of injured persons, if any and their details and/or other properties and what steps have been taken by them for giving them compensation, shall also be indicated therein. The injuries sustained shall also be shown as to whether serious nature or mild nature, particularly keeping in view as to for how long, the injured persons remained in the hospital. Learned counsel for respondent No.5 states that there was no injured person. He is directed to file an additional affidavit stating therein all these details.
2. From the side of respondent No.1 - GPCB, learned counsel Ms. Manavi Damle, holding the brief of learned counsel Mr. Maulik Nanavati, has appeared.
3. From the side of respondent No.2 - CPCB, learned counsel Mr. Aniruddha Kulkarni has appeared.
4. From the side of respondent No.4 - District Magistrate, Kutch, Mr. Suresh Chaudhary, SDM, Anjar has appeared.
5. Put up this matter for final hearing on 01.12.2025.
Dinesh Kumar Singh, JM Dr. Vijay Kulkarni, EM August 14, 2025 ORIGINAL APPLICATION NO.219 OF 2024 (WZ) npj Page 2 of 2