Anil Kumar vs State of Haryana

This original application under Sections 14 and 15 of the National Green Tribunal Act, 2010 has been registered in exercise of suo moto jurisdiction on the basis of a letter petition dated 15.09.2023 sent by Anil Kumar r/o VPO Paluwas (Bhiwani). The complainant has said that there is a factory namely M/s G.G. Enterprises, Ninan Nathuwas Road, VPO Paluwas, Rohtak Road, Bhiwani – 127021 which is engaged in cutting, grinding and washing of old batteries which contains hazardous substances, toxic material and the same is being discharged in open area causing pollution by contaminating ground water as well as land and surrounding areas.

In our view, the complaint in this application, at the first instance, can be looked into by the Local Authorities hence we constitute a joint Committee comprising District Magistrate, Bhiwani and Haryana State Pollution Control Board (hereinafter referred to as ‘State PCB’).

The District Magistrate shall be the nodal agency for coordination and compliance.

The said committee shall visit the site, collect relevant information and if finds any violation on the part of the said industry causing damage to the environment, it shall take appropriate preventive, remedial and punitive action against the violater in accordance with law within two months from the date of communication of this order.

A compliance report shall be submitted by above Committee by 15.08.2024 before Registrar General who may place the same before Bench, if finds it necessary for any further order.

With the above directions, the application is disposed of.

A copy of this order along with complaint be forwarded to District Magistrate, Bhiwani and State PCB by email.