National Green Tribunal
Sarat Chandra vs State Of Odisha Through Chief Secretary on 17 September, 2024
Item No.03 Court No.1
BEFORE THE NATIONAL GREEN TRIBUNAL
EASTERN ZONE BENCH, KOLKATA
(THROUGH PHYSICAL HEARING WITH HYBRID MODE)
Original Application No.56/2024/EZ
(Earlier OA No.19/2024/PB)
In the matter of:
Sarat Chandra & Ors.
.... Applicant(s)
Versus
1. State of Odisha
Home Department, Lok Seva Bhawan,
Lok Seva Marg, Unit-2,
Bhubaneswar,
Odisha - 751001
2. Commissioner,
Bhubaneswar Municipal Corporation,
BMC - ICOMC Tower, Unit-IX,
In front of Satya Nagar Kali Temple on Janpath,
Bhubaneswar - 751022
3. Odisha Pollution Control Board
Through its Member Secretary,
Paribesh Bhawan, A/118, Nilakantha Nagar,
Unit - VIII, Bhubaneswar - 751012,
Odisha
4. District Magistrate, Bhubaneswar
O/o Collector & DM, Khordha,
At - New Collectorate, Po - Pallahat,
Dist. - Khordha,
Pin - 752056
.... Respondent(s)
Date of hearing: 17.09.2024
CORAM: HON'BLE MR. JUSTICE B. AMIT STHALEKAR, JUDICIAL MEMBER
HON'BLE DR. ARUN KUMAR VERMA, EXPERT MEMBER
For Applicant(s) : None
For Respondent(s) : Mr. Saswat Das, AGA for R-1&4 (in Virtual Mode),
Mr. Rajib Ray, Advocate for R-2,
Ms. Papiya Banerjee Bihani, Advocate for R-3
ORDER
1. Original Application No.19/2024/PB "Sarat Chandra & Ors. -
versus- State of Odisha & Ors." was registered by the New Delhi 1 Bench of the Tribunal on the basis of a letter petition made to the Tribunal by Sarat Chandra & Others.
2. The relevant part of the letter petition enumerating grievances of the applicants is reproduced as follows: -
X X X X "We, the residents of Buxi Jagabandhu Bidyadhar Nagar (BJB Nagar) do bring it to your kind notice that a Micro Composting Centre has been established adjacent to Plot No.D-28 and in front of Plot No.E-9, but the residents of the entire locality and the persons having a thoroughfare in the said road are badly affected along the people living near vicinity with the fetid smell which creates severe environmental and health hazards including that of adverse effect on the physical and mental development of the children, elderly people. That few of the chemicals used therein also creates/impacts health associated ailments/diseases and disorder adverse to human beings. That, it has been very difficult to live in the said vicinity. That surprisingly in most of the places this sort of activities have never been done and has been set up near a residential area. The said centre was set up by encroaching the land designated for a park by the State Government wherein half of the area has been taken away to set up the said composting centre. The park was set up for the recreational activities for the residents, which has been snatched away without any reason thereby depriving the residents of their welfare.
That, it is not out of place to mention that though there was ample vacant space for setting up the composting centre elsewhere, but a large-chunk of land which was used for the park has been encroached for setting up the micro composting centre. 2 That, Rule No.15(y) of the Solid Waste Management Rules, 2016, states that setting up waste processing, treatment or disposal facility, if the volume of waste exceeds certain metric tons per day including sanitary landfills it is necessary to obtain Authorization from the respective State Pollution Control Board or the Pollution Control Committee, which has not been adhered to. That in addition to Solid Waste Management Rules, the other law governing or for which necessary sanction / permission has to be obtained, has not been complied with. That as per Municipal Solid Waste Management Rules, 2016, such unit has to obtain Authorization and Consent for its operation under Water Act & Air Act from the State Pollution Control Board, which has been deviated from.
That the above micro composting centre is located nearer (within 5 meters) to the residential buildings and the composting activity causing nuisance to the nearby residents due to foul smell and flies which is not at all tolerable. That the residents are not able to open the doors and windows.
That, further the above micro composting centre does not maintain the required hygienic conditions which creates severe health hazards to the residents of the locality.
That, we the residents of the locality, request that the authorities by virtue of our joint application to close the said micro composting centre immediately and-shift it to-some faraway place not within_any_residential area with immediate effect. That the wastes from the residential houses are collected by transportation which can be done even if the composting plant is shifted without any hindrances or obstacles.
That immediate action in the said matter would be highly appreciable, and hence, soliciting an expeditious action in the matter." 3
3. The New Delhi Bench of the Tribunal also constituted a joint Fact Finding Committee comprising of the following members: -
i) Representatives of Commissioner, Bhubaneswar Municipal Corporation;
ii) Odisha Pollution Control Board through its Member Secretary; and
iii) District Magistrate, Bhubaneswar
4. Thereafter, the case was transferred to the Eastern Zonal Bench of the National Green Tribunal at Kolkata vide order dated 15.02.2024 and has now been re-numbered as Original Application No.56/2024/EZ.
5. No one has appeared on behalf of the Applicant at the time of hearing. Counsel for the Respondents have been heard.
6. The Odisha State Pollution Control Board has filed its affidavit dated 28.06.2024 bringing on record the Inspection Report of the Joint Committee of an inspection carried out on 23.04.2024 which reads as under: -
"REPORT OF THE JOINT COMMITTEE VISIT ON DTD. 23.04.2024 BEFORE THE HON'BLE NATIONAL GREEN TRIBUNAL, EASTERN ZONE BENCH, KOLKATA IN COMPLIANCE TO THE DIRECTION OF ORDER OF HON'BLE NGT DTD. 15.02.2024 OF O.A. NO.56/2024/EZ (IN THE MATTER OF ORIGINAL APPLICATION NO.19/2024/PB) xxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxx
1. Background:
The present Original Application has been taken up on the basis of letter petition received by post from Mr. Sarat Chandra and others, residents of B. J. B. Nagar, Bhubaneswar, Odisha, bringing to the notice of the Hon'ble National Green Tribunal, Principal Bench, New 4 Delhi, which has been treated and registered as O.A. No.19/2024/PB.
Hon'ble NGT has passed an order on Dtd. 15.02.2024, the relevant portion of which is reproduced as under:
"In view of the averments in the application, we consider it appropriate to have response of (1) State of Odisha through Chief Secretary, Government of Odisha, (2) Commissioner, Bhubaneswar Municipal Corporation, (3) Odisha Pollution Control Board, through its Member Secretary and (4) District Magistrate, Bhubaneswar who stand impleaded as respondents No.1 to 4. The Registry is directed to prepare and attach memo of parties to the application and issue notice to respondents No.1 to 4 requiring them to their reply/response within two months.
In views of the averments made in the application, we also consider it appropriate that Joint Committee be constituted to verify the factual position and suggest appropriate remedial action. Accordingly, we constitute a Joint Committee comprising of representatives of Commissioner, Bhubaneswar Municipal Corporation, Odisha Pollution Control Board and District Magistrate, Bhubaneswar and direct the same to meet within two weeks, undertake visits to the site, look into the grievances of the applicant, associate the applicant and representative of the concerned project proponent, verify the factual position and suggest appropriate remedial action. The Odisha Pollution Control Board will be the nodal agency for coordination and compliance."
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2. Constitution of Joint Committee In compliance with order of Hon'ble NGT, the following committee is constituted:
i. Dr. Binod Bihari Dash, Additional Chief Environmental Scientist, State Pollution Control Board, Odisha, Bhubaneswar ii. Sri Chinmaya Ku. Acharya, Sub-Collector, Bhubaneswar (representative of district Magistrate, Khordha) And iii. Dr. Manoranjan Sahu, Deputy Commissioner, Bhubaneswar Municipal Corporation, Bhubaneswar The Members of the committee had a meeting on Dtd. 23.04.2024 at the Site of MCC at Mahinsakhal, BJB Nagar, Bhubaneswar, followed by a visit to the site in question and around the MCC site Bhubaneswar.
3. About Bhubaneswar Municipal Corporation and its responsibility in Solid Waste Management Bhubaneswar Municipal Corporation (BMC) which was constituted in the year 1948 as a Notified area Council became a Municipality in the year 1979 and finally was declared as a corporation in the year 1994. The area of BMC is spread over 200 sq. K.M. which is divided into Three Zones (South East, South West & North) and further subdivided into 67 Municipal wards.
BMC is responsible for City sanitation and hygiene to provide end-to- end sanitation services from collection of solid waste from doorsteps and streets till its scientific disposal. As per Solid Waste Management Rules 2016, BMC is also responsible for management & disposal of Construction & Demolition wastes, street sweeping 6 wastes, horticulture wastes, desilting wastes generated from drain cleaning in addition to domestic dry and wet wastes.
4. Solid Waste Generation Potential in Bhubaneswar Municipal Area As per the 2011 Census, the population of the city is 8,86,397, the census data for 2021 is yet to be published and therefore, it is estimated that the population under BMC jurisdiction is anticipated to be approximately 13 lakhs at present and being the capital city of the State, the daily influx of floating population is estimated to be around 2 lakhs thereby leading to approximately 15 lakhs waste generators.
The current potential generation of Municipal Solid Waste in 67 wards of BMC is approximately 800 tonnes per day (800 TPD). The wet waste is approximately 384 tons/day of the total mixed waste and dry waste is 416 tons/day.
5. Present Management Practice of MSW IN Bhubaneswar:
The Government of Housing & urban Development Department, Odisha issued a Standard Operating Procedure (SOP) envisaging a unique Decentralized Waste Management model by involving community participation and empowerment of Women Self Help Group (SHG) members. As per the Standard Operating Procedure, the ULB have its own fleet of vehicles equipped with separate compartments for segregated collection of dry and wet waste. Members of SHGs are responsible for Door to Door collection of segregated waste and transport the same to a Micro Composting Centre (MCC) and Material Recovery Facility (MRF). In Bhubaneswar city, there are 22 such "Wealth Centres" where both MCC and MRF coexist. In addition to these, there are independent MCCs (14 nos.) in addition to the 22 MCCs existing at "Wealth Centres". At these 7 centres segregated Wet Waste goes for Composting at MCC and Dry waste is sorted into various categories and further channelized to recyclers directly or through authorized agencies. Each MCC and MRF shall have maximum throughput capacity of 5 TPD which is entirely being operated and managed by the SHG groups and total installed capacities to handle 110 TPD (Tonne per day) MRF and 180 TPD MCC are located in the Wealth centres. A. Collection and Transportation of Wastes:
In order to ensure door-to-door collection of the MSW generated in the city, BMC has currently engaged 435 nos. specially designed Light Commercial Vehicles and 55 nos. Battery Operated Vehicles have separate compartments for segregated collection of dry and wet waste. In addition to these, 200 manual push carts are also engaged for door-to- door collection of segregated waste where access to narrow lanes, and by-lanes in residential areas by LCVs/BOVs is not possible. The transport activity from households to treatment facilities is being managed through the involvement of seven (7) NGOs.
The door-to-door collection efficiency is more than 90% whereas the source segregation efficiency is around 50%-60% as reported by BMC. The optimum processing efficiency of Municipal Solid Waste can be achieved by proper segregation of Municipal Solid Waste at the source of generation. In order to source segregation and to inculcate the habit of source segregation in the citizens of Bhubaneswar BMC has taken several initiatives which are as follows:
• Engagement of 4 nos. Swachha Sathis in each ward for day-to day awareness by reaching out to the households daily. The performance effectiveness of the 8 awareness campaign is being assessed and monitored.
• The door-to-door collection vehicles were specifically designed with separate compartments and signages were fixed in each vehicle to generate awareness of source segregation.
• All the vehicles are equipped with a public address system (Mike) to request and make the citizens aware to provide segregated waste i.e., wet & dry. The vehicles are continuously playing jingles and songs to attract, convince, and request the citizens to provide segregated waste on daily basis while executing the door-to-door collection activities.
• Several other methods of IEC campaigns such as meetings, rallies, door to door campaigns are being organized by BMC from time to time to inculcate behavioural changes in citizens to enhance collection & segregation efficiency to 100%.
The segregated waste is transported to the Decentralized Wealth Centres established in different wards of the city. The available waste treatment facilities are tagged with designated wards (in group or individual) in such a way that the collected waste can reach the respective designated wealth centre (Consisting of Micro Composting Centre & Material Recovery Facilities MRF) or standalone Micro Composting Centre (MCC) for their scientific disposal within the stipulated time.
B. Activities performed in Wealth Centres (I) Micro Composting Centre:
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Segregated wet waste collection from door steps. Unloading of Wet Waste at MCC Secondary sorting of dry components by Swacch Karmis Shredding of Wet Waste mixed with EM Solution and Rice husk Shredded waste put into pit Turning of waste for aeration every 3-4 days Degraded waste in 42-45 days.
Drying of degraded waste Sieving of waste Retrieving of compost Packaging and releasing to market for sale The Wealth centres are operated by Women SHGs daily for the recovery of compost, Recyclables, and RDF materials. The compost is collected and packaged in different-sized bags as per the requirement of the customer and sold under the brand name of "Mo Khata" (My Fetilizer) to various downline departments and other customers.
(II) Material Recovery Facility:
Segregated dry waste collection drom door steps Unloading of dry Waste at MRF Sorting of recyclables Bailing of recyclable material and stacking Lifting by Authorised channel partners for sale to recyclers Non-recyclable materials transportation to Cement Factory kiln 10 Salient Observations of the Joint Committee A) The Joint Committee made a field visit to the site at B.J.B. Nagar, Bhubaneswar, Dist: Khordha to verify the issues raised in the petition on dtd. 23.04.2024 at 11.00 A.M. in order to look into the grievances of the applicant.
B) Prior to the site visit by the Joint Committee dtd. 23.04.2024, a letter was issued to the petitioner/applicant vide letter No.5782 dtd. 15.04.2024 through speed post/e-mail for prior intimation regarding the inspection of the joint Committee. Smt. Pratibha Mishra wife of the Sri Sarat Ch. Mishra has received the letter as Sri Mishra is no more.
C) During the site visit the Committee interacted and discussed regarding the grievances with Smt. Pratibha Mishra wife of the petitioner/applicant Sri Sarat Ch. Mishra. The committee also interacted with the resident of the area Sri Tapas Roy, Plot No.e-9 in front of the MCC site.
D) With respect to Grievances, Smt. Pratibha Mishra informed that in the last 2 months the foul smell has increased a bit where there was no smell prior to this period.
E) Smt. Mishra also acknowledged that BMC has taken right decisions processing waste of the ward inside the same ward and she don't have nay issues however she urged BMC to check the foul orders emanating sometime from the compost processing area.
F) The Joint Committee along with Smt. Pratibha Mishra & Sri Tapas Roy visited both Micro Composting Centre (MCC) and Material Recovery Facility (MRF) and after thread bear discussion these are recommended as follows: 11
i) The side wall facing to home of Smt. Pratibha Mishra to be covered to check the foul smell.
ii) The Turbo fans not working in the plant are to be repaired and made functional.
iii) After matured composts are out of the pit to be shifted to the centralized drying yard for further processing and drying of matured compost to be completely avoided in the centre.
G) This Micro Composting Centre (MCC) at Mahinsakhal, B.J.B. Nagar receives solid waste from BMC Ward No.56 & 57 and solid waste are processed as per above methods. The Committee has observed that this MCC is operating with capacity of 5 TPD Solid waste at Mahinsakhal, BJB Nagar, Bhubaneswar.
H) The GA&PG Deptt., Govt. of Odisha vide its letter No.24400 dtd.03.11.2020 has accorded permissive possession of Government land in favour of Housing & urban Development Department to be used by Bhubaneswar Municipal Corporation for construction of Micro Composting Centre and the land details is as below, Sl.No. Mouza Khata No. Plot No. Area Kissam 9 BJB Nagar, 348 (GA Deptt.) 494 (pt.) Ac.0.298 dec. Gjaranaro-II Unit-29 I) As per Rule No.15(y) of Solid Waste Management Rules, 2016.
Authorization for setting up waste processing treatment or disposal facility; if the volume is not exceeding 5 MT per day including sanitary landfill is exempted from concerned administration of State Pollution Control Board, Odisha. 12 J) The MCC is situated at distance of more than 5 meter from the house of Smt. Mishra, w/o Late Sri Sarat Ch. Mishra in the East direction and there is Road existing in between MCC and house of Smt. Mishra. The MRF is situated in the East adjacent to the MCC. In the South, thee exist a Road and other residential houses are situated.
K) The committee have observed that composting and MRF operations are being routinely performed and no objectionable storage of waste was found or obnoxious odour felt at these sites.
L) The MCC pits were observed very closely and the odour intensity was bearable at the site.
M) It was observed by the committee that shredding machine, conveyer belt is installed at the MCC centre for processing the waste into organic compost. Also, concrete floor was developed in MCC centre for leachate collection system during processing and drying.
N) The MCCs having cover shed has been categoriesed as white category and the same has been exempted from Consent administration of the Board vide Board's Notification No.6488 Dtd.08.05.2017.
O) After the discussion the Asst. Commissioner (MCC & MRF), BMC has shared his mobile no. with Smt. Pratibha Mishra to communicate and raise grievances at point of time to address the same immediately.
Conclusions
1. The Committee have observed that BMC needs to have a Site-
Specific SOP for this type of MCCs situated near residential areas and need to develop emergency plan to accommodate waste generated during the monsoon period (almost 4 13 months) as it is apprehended to be a challenging month to get wastes dry and composted as per schedule.
2. Continuous monitoring of the performance of BMC in Solid Waste Management at these MCC sites may be performed by Regional office of State Pollution Control Board, Bhubaneswar and BMC shall submit the balance sheet of processing of waste every month (by the 10th day of Next month to State Pollution Control Board, Odisha, Bhubaneswar).
3. The Organic Manure and Good earth produced in this MCC may be used by Horticulture Department of Government of Odisha for horticulture and to uplift the aesthetic aspect of the city."
7. Thereafter, a further inspection of the site in question was carried out by the Joint Committee on 05.09.2024 which reads as under: -
"REPORT OF THE JOINT COMMITTEE VISIT ON DTD. 05.09.2024 SUBMITTED BEFORE THE HON'BLE NATIONAL GREEN TRIBUNAL, EASTERN ZONE BENCH, KOLKATA IN COMPLIANCE TO THE DIRECTION OF ORDER OF HON'BLE NGT DTD. 15.02.2024 OF O.A. NO.56/2024/EZ (IN THE MATTER OF ORIGINAL APPLICATION NO.19/2024/PB) xxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxx That in pursuance to the order dtd. 31.07.2024 of the Hon'ble NGT EZB, Kolkata regarding formulation of a site specific Standard Operating Procedure (SOP) for Micro Composting Centre (MCCs) with operating capacity of 5 TPD situated near residential areas with emergency plan to accommodate waste during monsoon period for sound management of waste without any environmental concern, the joint committee once again visited the site of MCC at Mahinsakhal, BJB Nagar, Bhubaneswar. The joint committee observed the followings:
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(i) The present MCC at Mahinsakhal, BJB Nagar, Bhubaneswar is complaint to SOP issued by H&UD Department, Govt. of Odisha, which has been communicated vide Letter No.37331 Dtd. 11.09.2024 from Bhubaneswar Municipal Corporation, Bhubaneswar.
(ii) There is no siting criteria for setting up of Micro Composting Centre (MCC). The GA & PG Deptt., Govt. of Odisha vide its letter No. 24400, dtd. 03.11.2020 has accorded permissive possession of Government land in favour of Housing & Urban Development Department to be used by Bhubaneswar Municipal Corporation for construction of Micro Composting Centre and the land details is as below, Sl.No. Mouza Khata No. Plot No. Area Kissam 9 BJB Nagar, 348 (GA 494 (pt.) Ac. 0.298 Gharabari-II Unit-29 Deptt.) dec.
Since, the aforesaid site has been allocated by GA & PG Dept., govt. of Odisha, no alternate site has been identified.
(iii) As per Rule No.15(y) of Solid Waste Management Rules, 2016, Authorization from State Pollution Control Board, Odisha for setting up waste processing treatment or disposal facility, if the volume is not exceeding 5 MT per day including sanitary landfill is exempted.
(iv) The MCCs having cover shed has been categorized as white category and the same has been exempted from Consent administration of the Board vide Board's Notification No.6488, dtd. 08.05.2017 and this Notification has been submitted in previous Joint Committee report submitted before Hon'ble NGT.
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That it is humbly submitted that, Bhubaneswar Municipal Corporation has been operating the Micro Composting Centre (MCCs) as per the defined Standard Operating Procedure (SOPs) issued by Housing & Urban Development Department, Govt. of Odisha, which has been communicated vide Letter No.37331 Dtd. 11.09.2024 from Bhubaneswar Municipal Corporation, Bhubaneswar. Bhubaneswar Municipal Corporation has also developed site specific Standard Operating Procedure (SOPs) with emergency plan for MCCs operating near Residential areas, which has been communicated vide Letter No.37331 Dtd. 11.09.2024 from Bhubaneswar Municipal Corporation, Bhubaneswar."
8. The Collector and District Magistrate, Bhubaneswar has also filed his affidavit dated 13.09.2024 stating therein that the Bhubaneswar Municipal Corporation (B.M.C.) needs to have a site- Specific Standard Operating Procedure (SOP) for the type of Micro Composting Centre (MCC) situated near residential areas and need to develop emergency plan to accommodate waste generated during monsoon period lasting almost four months. It was also observed that continuous monitoring of the performance of the Bhubaneswar Municipal Corporation in Solid Waste Management at these Micro Composting Centre sites may be performed by the State Pollution Control Board, Bhubaneswar along with Bhubaneswar Municipal Corporation and the Bhubaneswar Municipal Corporation shall submit the Balance Sheet of the processing of waste by the 10th day of every month to the State Pollution Control Board, Odisha. It was also directed that the Organic Manure and Good Earth produced in these Multi Composting Centres may be used by the Horticulture Department of the Government of Odisha in horticulture and to uplift the aesthetic aspect of the city.
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9. The Inspection Report of the inspection carried out on 23.04.2024 shows that Housing and Urban Development Department, Government of Odisha has issued a Standard Operating Procedure (SOP) envisaging the unique Decentralized Waste Management Model by involving community participation and empowerment of Women Self Help Group (SHG) members.
10. The Committee Report further mentions that during site visit, the Committee interacted with Smt. Pratibha Mishra, wife of the Applicant Sri Sarat Chandra Mishra who informed that during the last two months the foul smell has increased and there was no smell prior to this period. She also acknowledged that the Bhubaneswar Municipal Corporation has taken right decisions processing waste of the ward inside the same ward and she does not have any issues except that the Bhubaneswar Municipal Corporation should check the foul odour emanating from the Compost Processing area. The Joint Committee along with Smt. Pratibha Mishra and Sri Tapas Roy visited the Micro Composting Centre (MCC) and Material Recovery Facilities (MRF) and recommended as under: -
i) The side wall facing to home of Smt. Pratibha Mishra to be covered to check the foul smell;
ii) The Turbo fans not working in the plant are to be repaired and made functional; and
iii) After matured composts are out of the pit to be shifted to the centralized drying yard for further processing and drying of matured compost to be completely avoided in the centre.
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11. The Committee noted that the Micro Composting Centre is situated at a distance of more than 5 meters from the house of Smt. Pratibha Mishra and there is a road between the Micro Composting Centre and the house of Smt. Mishra and there also exists a Road in the south where there are other residential houses. The Committee noted that the Micro Composting Centre and Material Recovery Facilities are routinely operating and no objectionable storage of waste was found or obnoxious odour felt at the site.
12. The copy of the Standard Operating Procedure has been filed along with the affidavit of the Odisha State Pollution Control Board dated 12.09.2024 which has already been alluded to by the Joint Committee in its Report and directions (already extracted hereinabove) have been given for compliance and treatment of wastes as per the Standard Operating Procedure.
13. In view of the above, the Original Application No.56/2024/EZ is disposed of with a direction to the Bhubaneswar Municipal Corporation to carry out its operations of composting at the Micro Composting Centre (MCC) and the operations of the Material Recovery Facilities (MRF) strictly as per the Standard Operating Procedure.
14. We may observe that the Deputy Commissioner (Sanitation), Bhubaneswar Municipal Corporation vide his letter dated 11.09.2024 has accepted the Standard Operating Procedure and observed that all Micro Composting Centres are operating as per the Standard Operating Procedures.
15. However, it must be reiterated that the Odisha State Pollution Control Board being the Regulatory Authority with regard to all environmental issues, shall be duty bound to carry out regular 18 inspections of the Micro Composting Centres as well as Material Recovery Facilities to ensure strict compliance of the Standard Operating Procedure formulated by the Housing and Urban Development Department, Government of Odisha.
16. I.A.s, if any, stand disposed of accordingly.
17. There shall be no order as to costs.
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B. Amit Sthalekar, JM ............................................. Dr. Arun Kumar Verma, EM September 17, 2024, Original Application No.56/2024/EZ (Earlier OA No.19/2024/PB) SKB 19