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Judgment
Mr. Kishor Chotu resident of Bhathaiya, Moti Daman has filed the present application complaining that Eurocoustic Products Ltd., is operating at village Kachigam, Daman without pollution consents since July 2020 and is carrying out highly polluted activities as under:
i. Bio-Diesel (Not Permitted in U.T. of Daman)
ii. Rebar Coating (FBEC)
iii. Structural (Shot-Blasting) (Red Category*)
iv. Powder Coating.
Complaints were made to the concerned authorities and also at PMO Portal but no action has been taken.
In view of the averments made in the application the factual position needs to be verified and remedial action is required to be taken on the basis thereof by the concerned Statutory Authorities. We accordingly constitute Joint Committee of Daman Pollution Control Committee (Daman PCC) and Collector, Daman and direct the same to verify the factual position, look into the grievances of the applicant and take remedial action in accordance with law by following due process within one month from the date of receipt of a copy of this order. The Daman PCC will be the Nodal agency for coordination and compliance.
Factual and action taken report may be furnished within two 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, before the Ld. Registrar General, National Green Tribunal, Principal Bench, New Delhi who may, if necessary, put up the matter before the Bench for further directions.
The application is disposed of accordingly.
A copy of this order along with a copy of the application be forwarded to the Daman Pollution Control Committee (Daman PCC) and Collector, Daman by e-mail for compliance.