National Green Tribunal
Nizamuddin West Association vs Union Of India on 16 February, 2018
BEFORE THE NATIONAL GREEN TRIBUNAL,
PRINCIPAL BENCH, NEW DELHI
Original Application No. 06 of 2012
And
M.A. No. 641 of 2015, M.A. No. 1014 of 2016, M.A. No. 1016 of 2016, M.A.
No. 1243 of 2016, M.A. No. 564 of 2017, M.A. No. 1148 of 2017 & M.A. No.
1237 of 2017 & & M.A. No. 158 of 2018 and M.A. No.161 of 2018)
In
Original Application No. 06 of 2012
And
(M.A. No.199 of 2015, M.A. No.238 of 2015, M.A. No.344 of 2015,
M.A. No. 512 of 2015, M.A. No. 513 of 2015, M.A. No.692 of 2015,
M.A. No. 310 of 2016 & M.A. No. 508 of 2016)
In
Original Application No.300 of 2013
And
Original Application No. 164 of 2015
IN THE MATTER OF:
Manoj Mishra Vs. Union of India & Ors.
And
Manoj Kumar Misra & Anr. Vs. Union of India & Ors.
And
Rajeev Suri Vs. Vice Chairman, DDA & Ors.
CORAM : HON'BLE DR. JUSTICE JAWAD RAHIM, JUDICIAL MEMBER
HON'BLE MR. JUSTICE S.P. WANGDI, JUDICIAL MEMBER
HON'BLE DR. NAGIN NANDA, EXPERT MEMBER
Present: Applicant: Mr. Rahul Choudhary, Ms. Meera Gopal and Mr.
Utkarsh Jain, Advs.
Mr. Sanjay Upadhyay, Ms. Eisha Krishn and Ms.
Upama Bhattarcharyajee, Advs.
Respondent No. 1: Mr. Krishna Kumar Singh, Adv.
Mr. V.K. Shukla, Adv. with Ms. Vijay Laxmi, Advs. for State of MP Mr. Rahul Choudhary, Ms. Meera Gopal and Mr. Utkarsh Jain, Advs.
Mr. Pradeep Misra and Mr. Daleep Dhyani, Advs. Mr. Tarunvir Singh Khehar Ms. Guneet Khehar and Ms. Sandeep Mishra Advs for GNCTD MR. I.K. Kapila, Adv.
Mr. Alok Gupta Adv. for DJB Mr. Narender Pal Singh, Adv. and Mr. Dinesh Jindal, LO Ms. Priyanka Sinha, Adv.
Mr. Varun Thakur, Adv. for National Mission for Clean Ganga Mr. Deep Shikha Bharti, Adv. for State of Uttar Pradesh Mr. Rajiv Bansal, Sr. Adv. Mr. Kush Sharma, Ms. Vasudha Trivedi, Advs. for Delhi Development Authority Ms. Puja Kalra and Mr. Virendra Singh, Advs. Mr. Shiv Mangal Sharma, AAG and Mr. Saurabh Rajpal, Adv.
Mr. Vivek Chib and Mr. Vikramditya, Advs. Mr. Amit Agarwal and Ms. Asha Basu, Advs. Adv. Mr. Dinesh Jindel, LO Mr. Om Prakash, Adv.
Mr. Ravindra Kumar and Mr. Achyut Saxena, Advs.
Mr. Arvind Kumar Pandey, Adv.
1Mr. H.S. Phoolka, Sr. Adv., Mr. Parag Tripathi and, Mr. Alok Guptal, Mr. Sumeet Pushkarna, Advs. MR. Jagdish Arora, CE Mr. Parag Tripathi, Sr. Adv. and Mr. Alok Gupta, Adv.
Mr. Balendu Shekhar and Mr. Rajkumar Mauray and Mr. Sriansh Prakash Advs Dr. Sandeep Singh and Mr. Vinay Pal, Advs. for State of UP Mr. Varun Thakur and Ms Shraddha Saran for NMCG, Advs.
Mr. Ishwer Singh, Adv.
Sundeep, Director for NMCG Mr. Raja Chatterjee Mr. Piyush Sachdev, and Mr. Abhinandini Yadav, Advs. Mr. Ajay Marwah, Adv.
Mr. Attin Shankar Rastogi and Mr. Prateek Yadav, Advs.
Mr. Ishwer Singh, Adv.
Mr. Dinesh Jindal, LO Mr. Sanjeev Ralli and Mr. Mohit Chugh, Adv.with Mr. Dinesh Jindel Lo, DPCC Mr. B.V. Niren and Mr. Vinayak Gupta, Adv. Mr. Rahul Pratap, Adv. for Ministry of Environment, Forest and Climate Change Mr. A. K. Prasad and Mr. Shashank Saxena, Advs. For MoUD Mr. Anil Grover AAG, Mr. Saurabh Sachdeva and Mr. Mishal Vij., Advs. for State of Haryana & HSPCB Mr. Varun Thakur, Mr. Kumar Ajitabh advs adn DR. Sandeep Director and Mr. Praveen Kumar Director , for National Mission for Clean Ganga Mr. VK Gulati, Adv. in Miscellaneous Application No. 1014/2016 MR. H.S. Phoolka, Sr. Adv., Mr. Parag Tripathi, Mr. Sumeet Pushkarna and Mr. Devanshu Sahiny, Advs.
Ms. Richa Oberoi and Mr. Ankit Banati, Advs. Mr. Vivek Kumar Tondon and Ms. Mamta Tandon, Advs.
Mr.Avneesh Arputham, Mr. Kabeer Shrivastava and Ms Simran Jeet, Advs.
Mr. Mukul Singh, Adv.
Mr. Abhishek Paruthi, Adv. Ms. Urmila Thakur, LO and Ms. Neeti Choudhary, LA Mr. Anchit Sharma, Mr. Satamita Ghosh and Mr. Dipankar Wadhwa, Advs.
Mr. Rajkumar Adv. with Ms. Preeti, LA Ms. Sakshi Popli, Adv. for NDMC Ms. Rupam Sharma, Adv.
Date and Orders of the Tribunal Remarks Item Nos. M.A. Nos. 158/2018 and 161/2018 24 to 26 February These Applications have been moved by Delhi Jal 16, 2018 Board seeking direction of this Tribunal to the A Government of Haryana to urgently take steps to check and reduce alleged dangerous level of Ammonia and consequent pollution effective on the drinking water 2 source from upstream into river Yamuna and supply water Item Nos. to Wazirabad reservoir. The State of Haryana has received 24 to 26 this Application and is seriously disputing the allegations February 16, 2018 made in these Applications. During the course of A proceeding, we had directed the Central Pollution Control Board to conduct inspection for ascertainment of the level of Ammonia at different points as indicated in our order dated 13th February, 2018 in pursuance thereto the Central Pollution Control Board has filed its report today, copy of which is supplied to the all the concerned.
Mr. Anil Grover, AAG of State of Haryana has also filed a rough map and statements showing raw water details of river Yamuna site with reference to the inspection report.
Mr. Phoolka, Sr. Advocate appearing on behalf of Delhi Jal Board has also filed a statement with data showing the raw water details of Yamuna site and quantity of water to be supplied and actually supplied from 26th December, 2017 till now.
It is now suggested that Chief Secretaries of State of Haryana and NCT of Delhi be directed to hold a meeting to resolve the issue relating to the pollution of the Yamuna water due the industrial and other pollutants resulting in the Ammonia level rise which has reached the alarming situation and making the water un-potable.
We may also refer to the order of the Hon'ble Supreme Court of India where the State of Haryana was directed to supply sufficient water and to keep reservoir of 3 Wazirabad and Haiderpur to the capacity.
We accept the request and direct both the Chief Item Nos.
24 to 26 Secretaries of the State of Haryana and the NCT of Delhi February to hold a meeting on Tuesday - 20th February, 2018 and 16, 2018 A solve the dispute raised of in the Misc. Applications particularly in the matter relating to water quality and high level Ammonia as alleged.
The result of the meeting be submitted on Wednesday on 21st February, 2018.
The Report submitted to the Tribunal alongwith other related documents be forwarded to both the Chief Secretaries for further reference.
The Chief Secretaries may summon the participation of Chairman/(in absence of Chairman) -
Member Secretary of the Uppwer Yamuna River Board and Member Secretary of Central Pollution Control Board to participate in the meeting and assist in resolving the issues.
List these matters on 22nd February, 2018.
Issue order by dasti.
..........................................,JM (Dr. Jawad Rahim) ..........................................,JM (S.P. Wangdi) ..........................................,EM (Dr. Nagin Nanda) 4