Tribunals and CommissionsFull Bench(2023) 10 NGT CK 0008

Narender Sirohi vs State of Uttar Pradesh & Ors

National Green Tribunal · Decided on 4 October 2023

HON’BLE JUDGES
Prakash Shrivastava, CP · Sudhir Agarwal, JM · Dr. A. Senthil Vel, EM
RESULT
Disposed Of
CASE NUMBER
Original Application No. 586 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

5 paragraphs · 337 words
1.

In this Original Application, the applicant has raised an issue about the pollution being caused in the Kotwan Industrial area of Kosi Kalan, Mathura District, Uttar Pradesh.

2.

We have gone through the prayer made in the OA and we find that the applicant has not substantiated the prayer with the adequate grounds and jurisdictional issues. However, on perusal of the record, we find that a news item dated 04.06.2022 was published in Amar Ujala, Mathura, Uttar Pradesh disclosing that 12 buffaloes had died after drinking the poisonous water coming out from the factories of Kotwan Navipur Industrial Area. The report also mentions that the officers of the Pollution Departments had taken the samples of water and had sent it for the report. The allegation is that the units are releasing untreated poisonous chemicals from the factory in the Kosi drain from which the water was consumed by the buffaloes.

3.

We are of the view that for the aforesaid issue, remedial action is required to be taken. Hence, we form a joint Committee comprising of officer nominated by Member Secretary, CPCB, Member Secretary, UPPCB and the District Magistrate, Mathura. The District Magistrate, Mathura will act as a coordinating officer.

4.

The Committee will ensure collection of water sample of discharge from the factories in the concerned area and get the report of the sample and submit it before the Tribunal. The Committee will also ascertain the truthfulness of the incident reported in the newspaper and the allegation of release of untreated chemicals from the factories. The Committee will also ensure the adequate prevention/remedial measures, if the violations of environmental laws is found. Let the report be submitted by the Committee in this regard before the Registrar General of the Tribunal within three 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. If found necessary, matter will be listed for consideration before the Court.

5.

The Original Application is accordingly disposed of.