Amit Kumar vs Guliya Bhatta

This original application is registered on the basis of the letter petition received from one Amit Kumar resident of Tehsil and District Jhajjar, Haryana with the grievance that Guliya Bhatta Kablana and Dev Bhatta are existing in Shekhupur which are using coal in huge quantity and creating air pollution in the surrounding area which is damaging the crop and making the air poisonous. It is alleged that on account of such air pollution, the residents of nearby villages are facing health issues. It is also the plea of the Applicant that though complaints were made to the concerned authorities but no action has been taken and the Applicant has been pressurized and harassed for making such complaint by the Bhatta owners.

The letter petition raises the issue relating to compliance of the environmental norms.

We are of the opinion that the grievance raised by the Applicant needs to be first considered by the Member Secretary, Haryana State Pollution Control Board (HSPCB).

Hence, we dispose of the OA directing the Member Secretary, HSPCB to duly consider the grievance of the Applicant and ascertain truthfulness of the allegations and take remedial and punitive action in accordance with law. Let the action taken report be filed before the Registrar  General  of  the  Tribunal  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. If found necessary, the matter will be listed before the Bench for consideration.

The OA is accordingly disposed of.

A copy of this order, along with copy of complaint, be forwarded to the Member Secretary, HSPCB by e-mail for compliance.