1. Mr. Anuraj R has sent by email the present letter petition to this Tribunal, which has been treated and registered as O.A. No. 02/2024.
2. The relevant part of the letter petition enumerating grievances of the applicant is reproduced as follows:-
“X X X X
The AQI for kochi is too high for last few days and it's high during the nights.
Could you please verify the AQI from your end.
My Son again experienced breathing issue after a long time now .
We are staying in trippunithura location.
Please check whether someone again started burning the waist in Brahmapuram or is it due to some other cause…
3. The applicant has also reproduced contents of email sent by him on 21.03.2023 at 11.40 A.M. and the relevant part thereof is reproduced as under:-
“It has noted that the AQI for kochi, Kerala is again raised to 495 yesterday.
This raise in PM value was raised long back in Manorama news paper as well before the Brahmapura fire.
That means the old issue is reoccurred after the normal reports for last few days.
The hike is observed mostly in night when vehicle pollution is very less. That points to some hidden source which might be intensional and putting the people life in danger while they sleep.
As advised by National Green Tribunal earlier, the then collector had meeting before but state pollution control team provided strange response that it was due to Vehicle pollution. That's funny considering the vehicle numbers are less during early morning hours.
My son was suffering from breathing issue from last few months and so the same case for small children in this city.
I am looping National green tribunal and central pollution control board in this email.
Also looping Kochi mayor, Manorama editor, Ministers, Kochi MP in this email.
Hope to see an action will be taken on this for all….”
4. We have gone through the averments made in the application.
5. The allegations made in the application are general and vague. While there has to be strict implementation of the environmental norms, rules and regulations and all requisite steps have to be taken for protecting and improving environment and abating environmental pollution, yet grievances of the applicant can be redressed only when the requisite details are given and in the absence thereof no intervention by this Tribunal is warranted.
6. The application is disposed of accordingly with liberty to the applicant to send fresh letter petition/application with relevant particulars and copies of the relevant documents before this Tribunal or to the Member Secretary, Kerala State Pollution Control Board/the District Magistrate, Kochi.
7. In case any such application is sent by the applicant to the Member Secretary, Kerala State Pollution Control Board or the District Magistrate, Kochi with the requisite particulars, the Member Secretary, Kerala State Pollution Control Board/the District Magistrate, Kochi may look into the matter, verify the factual position and take remedial action by following due process of law.
8. A copy of this order be forwarded to the applicant, the Member Secretary, Kerala State Pollution Control Board and the District Magistrate, Kochi by e-mail for information and compliance, as the case may be.
