National Green Tribunal
Sandeep vs Jr Group Power Automobile India Pvt Ltd on 28 January, 2025
Item No.01 Court No. 2
BEFORE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Execution Application No.6/2025
IN
Original Application No.684/2023
Sandeep Applicant
Versus
JR Group Power Automobile India
Pvt. Ltd. & Ors Respondents
Date of hearing: 28.01.2025
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicants: Mr. Deepak Verma and Mr. Ashwani Jaisal, Advocates for
Applicant.
Respondent: None for the applicant.
ORDER
1. Mr. Sandeep had filed O.A. No. 684/2023 complaining about causing of air pollution by M/s J.R. Group Power Automobile operating in Sector 7, HSIIDC, IMT, Bawal causing air pollution which is resulting in breathing problems and ailments to the residents of the locality.
2. The above said O.A. was disposed of vide order dated 21.05.2024. The relevant part of the order reads as under:-
"14. In view thereof, we direct respondent 3 to complete process of imposition of environmental compensation for past violation within two months after giving opportunity of hearing to respondent 1 and in accordance with law.1
15. The compensation if any realized by respondent 3 shall be utilized for remediation/restoration/rejuvenation of damage already caused to environment in accordance with environmental restoration plan, proposed by a Joint Committee comprising District Magistrate, HSPCB and CPCB who shall be prepare it within two months after deposit of environmental compensation and it shall be utilized within three months thereafter in the same area and compliance report shall be submitted within 15 days after expiry of the above period of five months.
16. With above directions/observations, this Original Application is disposed of."
3. The applicant has filed present execution application for execution of order dated 21.05.2024 passed in Original Application No.684/2023.
4. The Registry is directed to issue notices of the execution application to the respondents/judgment debtors requiring them to file report regarding compliance with the same at least three days before the date of hearing fixed.
5. In case of delay beyond stipulated period in filing of compliance reports the same will be accepted by the Registry on payment of costs of Rs.10,000/- to NGT Bar Association, Principal Bench, New Delhi and attachment of receipt as proof of such payment with the compliance report.
6. List on 03.03.2025 for further consideration.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM January 28, 2025 E.A. No.6/2025 M 2