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National Green Tribunal

K Saravanan vs State Of Tamilnadu on 2 February, 2022

Item No.5                                                       (Court No. 2)


              BEFORE THE NATIONAL GREEN TRIBUNAL
                       PRINCIPALBENCH

                           (By Video Conferencing)

                     Original Application No. 66/2022

K.Saravanan                                                        Applicant

                                     Versus

State of Tamilnadu                                               Respondent


Date of hearing:   02.02.2022


CORAM:      HON'BLE MR. JUSTICE BRIJESH SETHI, JUDICIAL MEMBER
            HON'BLE PROF. A. SENTHIL VEL, EXPERT MEMBER


Application is registered based on a complaint received by E-mail


                                  ORDER

1. Grievance in the application by applicant Mr. K.Saravanan is regarding a blast in a fire cracker shop at Shankarapuram, Kallakurichi Distt. Tamilnadu on 26.10.2021 at 6.15 p.m. in which 8 persons lost their lives and 15 persons got injured. It is submitted that licensee Mr. Selavganapathy S/o Sh. Sagadevan had stocked large quantity of fire crackers and banned explosives and his shop is located nearby one bakery, hotel and within 50 meters of another fire cracker shop and 100 meter near a mosque and a Government Girls Higher Secondary School.

2. Having regard to the seriousness of the allegations, it appears necessary to ascertain the factual position in the matter through a joint Committee of the Petroleum and Explosives Safety Organization (PESO), Chief Fire Officer, State PCB, Superintendent of Police and District Magistrate-Kallakurichi, Tamil Nadu. The District Magistrate- 1 Kallakurichi will be the Nodal agency for coordination and compliance. The joint committee is also directed to look into the other fire cracker shops running in the said District in violation of the Manufacture, Storage and Import of Hazardous Chemicals Rules, 1989. The joint Committee may meet within four weeks and undertake site visit and look into the grievance of the applicant. Factual and action taken report may be furnished within three months 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 consideration on 12/05/2022. A copy of this order, along with a copy of the complaint, be forwarded to the Petroleum and Explosives Safety Organization (PESO), Chief Fire Officer, State PCB, Superintendent of Police and District Magistrate-Kallakurichi, Tamil Nadu by e-mail for compliance.

Brijesh Sethi, JM Prof. A. Senthil Vel, EM February 02, 2022 Original Application No. 66/2022 AAA 2