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Judgment
Application is registered based on a complaint received by e-mail
This original application under Sections 14 and 15 of National Green Tribunal Act, 2010 (hereinafter referred to as ‘NGT Act, 2010’) has been registered on a letter petition dated 14.06.2022 received from Dr. Gurcharan Singh resident of House No. 3301, Sector 32-D, Chandigarh UT. The complaint is about illegal mining at Village Kotti Khas, near Tunnel No. 10 of Kalka Shimla Railway Track. The illegal mining is being carried out by Rohit Kumar S/o Subhash Goel, Rohit Traders, Sector 1, Parwanoo, District Solan, Himachal Pradesh and Kishor Kumar S/o Ram Kumar C/o Rohit Traders, Sector 1, Parwanoo, District Solan, Himachal Pradesh. It is further alleged that illegal mining is being carried out for the last four years on National Highway No. 5 and despite several complaints made by the applicant before concerned Mining Authorities, Police Department and State Administration, no action has been taken.
In our view at the first instance, let the matter be examined by concerned authorities and appropriate remedial action be taken. For this purpose, we constitute a joint Committee comprising State PCB and District Magistrate, Solan who shall look into matter and if they find any violation of the environmental norms and laws, the concerned authorities shall take appropriate remedial action in accordance with law within one month.
Application is disposed of with above directions.
A copy of this order, alongwith copy of compliant, be forwarded to State PCB and District Magistrate, Solan by e-mail for compliance.