Tribunals and CommissionsDivision Bench(2023) 03 NGT CK 0003

Lal Chand Mahato vs State of Jharkhand

National Green Tribunal · Decided on 3 March 2023

HON’BLE JUDGES
Sudhir Agarwal, JM · Dr. A. Senthil Vel, EM
RESULT
Disposed Of
CASE NUMBER
Original Application No. 83 Of 2023

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

7 paragraphs · 179 words

Application is registered based on a complaint received by post/e-mail

1.

This original application has been registered under Sections 14 and 15 of National Green Tribunal Act, 2010 on the basis of a letter petition dated 01.06.2022 received from Lal Chand Mehto, former Minister Jharkhand at Ranchi.

2.

The complaint is that heavy industrial unit namely Vedanta ESL Steel Limited, Siyaljodi, Bokaro which is emitting NOX, a poisonous gas, causing air pollution which is creating health hazards in the area concerned.

3.

In our view, the complaint raised in this application can be looked into at the first instance by Local Administration, for the purpose whereof, we constitute a joint Committee of State of PCB and District Magistrate, Bokaro who shall look into the matter and take appropriate remedial action, if any, in accordance with law.

4.

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

5.

With the above direction/observations, this OA is disposed of.

6.

A copy of this order be forwarded to the State PCB and District Magistrate, Bokaro by email for compliance.