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NGT order asking Andhra Pradesh to deposit 100 Crores with Central Pollution Control Board (CPCB) gets suspended by Supreme Court
Providing relief to Andhra Pradesh government SC suspends the order of NGT asking for 100 crores with CPCB for inaction to prevent illegal sand mining. It has claimed by Andhra Pradesh government that it was not granted an opportunity to be heard by the green tribunal.
Justices D Y Chandrachud and Hemant Gupta in its recent order said that it is permitting Andhra Pradesh to move an appropriate application before the NGT within two weeks.
"Until the NGT takes a decision, the direction for the interim deposit of Rupees One hundred crores shall remain suspended. We clarify that we have only suspended the direction of the NGT to the above extent. We have not expressed any opinion on the merits of the appeal” said by the bench.
On 4th April the tribunal directed the chief secretary to prohibit the illegal sand mining along with asked state to deposit 100 crores with CPCB.
"Even a policy to give free sand as welfare measure cannot justify unregulated mining unmindful of impact on environment. If in the course of mining, damage is caused, the same must be recovered from such violators. Authorities cannot avoid their duty under the environmental law to restore the damage which is a duty to future generations," it had said.
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