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Judgment
This original application under Section 14 and 15 of National Green Tribunal Act, 2010 (hereinafter referred to as ‘NGT Act, 2010’) has been registered on a letter petition received from Govandi Citizens in April, 2022.
The allegations are that there is a Bio-medical Waste Plant, named as SMS envoclean Pvt. Ltd. running in middle of the city of Mumbai (Maharashtra), adjacent to slum of Mankhurd-Govandi, causing air pollution, spreading various kinds of diseases like TB etc. to the slum dwellers residing in the vicinity of the plant.
In our view, the grievance raised in this petition can be looked into by the local authorities. Hence, we constitute a Joint Committee comprising CPCB, State PCB and concerned District Magistrate who shall visit the site, collect relevant information and if finds any violation of environmental laws and norms, would take appropriate remedial action in accordance with law within two months.
The Action Taken Report shall be submitted with Registrar, Western Zone Bench at Pune by e-mail at [email protected] preferably in the form of searchable PDF/ OCR supported PDF and not in the form of Image PDF. If found necessary, Registrar, Western Zone Bench at Pune may place the matter before the Bench for further directions.
With these directions, the application is disposed of.
A copy of this order along with copy of the complaint be forwarded to CPCB, State PCB and concerned District Magistrate by email for compliance.