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National Green Tribunal

K Saravanan vs State Of Tamilnadu on 22 November, 2022

Author: Adarsh Kumar Goel

Bench: Adarsh Kumar Goel

Item No. 04                                                  Court No. 1

               BEFORE THE NATIONAL GREEN TRIBUNAL
                   PRINCIPAL BENCH, NEW DELHI


                     Original Application No. 66/2022


K. Saravanan                                                  Applicant

                                 Versus
State of Tamilnadu                                         Respondent



Date of hearing:   22.11.2022


CORAM:        HON'BLE MR. JUSTICE ADARSH KUMAR GOEL, CHAIRPERSON
              HON'BLE MR. JUSTICE SUDHIR AGARWAL, JUDICIAL MEMBER
              HON'BLE PROF. A. SENTHIL VEL, EXPERT MEMBER



                                 ORDER

1. Grievance in this application is against violation of environment safety norms in operation of a fire cracker shop at Shankarapuram, Kallakurichi District, Tamilnadu. On 26.10.2021 at 6.15 p.m. 8 persons lost their lives and 15 persons got injured in a blast due to unscientific stocked large quantity of fire crackers and banned explosives in the shop by Selavganapathy son of Sagadevan. Location of the shop is near a bakery, hotel, another fire cracker shop, mosque and Government Girls Higher Secondary School but requisite precautions to be taken at such location were not taken.

2. Considering the above, vide order dated 2.2.2022, the Tribunal constituted a joint Committee of Petroleum and Explosives Safety Organization (PESO), Chief Fire Officer, State PCB, Superintendent of Police and District Magistrate, Kallakurichi, Tamil Nadu. The Committee 1 was to meet within four weeks, undertake site visit ascertain compliance of norms, including the Manufacture, Storage and Import of Hazardous Chemicals Rules, 1989 and furnish a factual and action taken report.

3. No report has been received so far nor any reason given for such failure though matter has been adjourned several times to await compliance. Since non compliance of order of this Tribunal by itself is an offence and costs are liable to be imposed for such failure on persons responsible for non compliance, we give one more opportunity for compliance by way of furnishing the requisite report within one month 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 for further consideration on 16.01.2023. Member Secretary, State PCB and District Magistrate, Kallakurichi may remain present in person by V.C. on the next date.

A copy of this order be forwarded to Member Secretary, State PCB and District Magistrate, Kallakurichi by e-mail for compliance.

Adarsh Kumar Goel, CP Sudhir Agarwal, JM Prof. A. Senthil Vel, EM November 22, 2022 Original Application No. 66/2022 DV 2