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Judgment
Application is registered based on a complaint received by Post
ORDER
The grievance made in this present Letter Petition sent by Mr. Rajesh Kumar resident of H. No. M3/538, S.D. School Wali Gali, Guru Ram Dass Nagar, Tehsil & District Amritsar is that private hospitals of Jammu particulars of which are mentioned in the list attached with the letter petition throw their waste (Dry and wet) into the street, roads and vacant land of Jammu city during night causing spread of diseases in Jammu and damaging the environment.
In view of the averments made in the letter petition, we are of the view that 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 representatives of Health Department, Union Territory of Jammu and Kashmir, J&K PCB and Deputy Commissioner, Jammu 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 J&K PCB 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 with the above said directions.
A copy of this order, along with a copy of the complaint, be forwarded to Health Department, Union Territory of Jammu and Kashmir, J&K PCB and Deputy Commissioner, Jammu by e-mail for compliance.