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Judgment
The original application under Section 14 and 15 of National Green Tribunal Act, 2010 (hereinafter referred to as ‘NGT Act, 2010’) has been registered on a letter petition dated 21.05.2022 filed by Chakradhar Pandey.
The grievance is that there is a dyeing and printing mill namely Madhusudan Dyeing and Printing Mills Pvt. Ltd., Surat which is discharging untreated waste into sewage canal causing damage to environment and also health hazards to local residents.
In our view, the grievance raised in the matter, at the first instance can be looked into by the local authorities and for the purpose whereof we constitute a joint Committee comprising State PCB and District Magistrate, Surat who shall visit the site, collect relevant information and if finds any violation of environmental laws and norms, would take appropriate remedial action in accordance with law within two months.
District Magistrate Surat shall be the nodal agency for coordination and compliance of this order.
Copy of action taken report shall be filed by the said Committee before Registrar, Pune Bench of this Tribunal by e-mail at [email protected] preferably in the form of searchable PDF/ OCR Support PDF and not in the form of Image PDF, who shall, if find necessary for any further order, place the matter before the Bench.
Subject to above directions, the application is disposed of.
A copy of this order be forwarded to State PCB and District Magistrate, Surat by e-mail for compliance.