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National Green Tribunal in the case of Balotra Textile Hand Processors Association V. Rajasthan State Pollution Control Board & Other on {04/09/2019} concerning discharge of industrial effluents from 23 textile industries into the Luni river at Gandhipura, Balotra, District Barmer, Rajasthan.
The Tribunal directed the Secretary, State Pollution Control Board to ensure that leakage of the effluent industries should be immediately stopped. Rather than this, another important fact which was revealed, at the time of hearing was that these 23 industries from where the effluent was being discharged in the river. It is pleaded that area in which these industrial are operating is not an industrial area and as such these industries are operating in a non-conforming area.
National Green Tribunal has given direction to Regional Manager of Rajasthan State Industrial Development and Investment Corporation (RIICO) at Balotra to be present before the Tribunal on the next date of hearing along with the entire record with regard to the development of Phase IV Industrial Area of RIICO at Balotra. The Tribunal has been informed that out of 23 industrial units, only 8 units at Gandhipura have not been allotted plots in the Industrial Area, Phase-IV because they have never applied for the same. These 8 units are continuing to function in the non-conforming area despite of the fact that there was alternative site for the purpose of allotment of industrial plots for their units.
In hearing it is also mention that on March 9, 2004 Hon’ble High Court of Rajasthan passed an order regard litigation been initiated before court regarding 23 Industries in Gandhipura. The High Court order had directed RIICO to set up an industrial area for textile units, located at an appropriate distance from residential areas, it has to be constructed in six months and the industries has to be shift. Despite guideline present for more than 15 year by the Order of Hon’ble High Court, Tribunal express its unhappiness at the lack of action by the government.
National Green Tribunal directed the State Pollution Control Board to revoke the consent to operate and permissions under the Air (Prevention and Control of Pollution) Act, 1981 and Water (Prevention and Control of Pollution) Act, 1974 to the industries functioning at Gandhipura and ensures that they do not function in non-conforming area anymore. It shall be the responsibility of the Collector, Barmer to take appropriate steps sooner he receives the copy of this order.
The Regional Manager, Rajasthan State Industrial Development and Investment Corporation (RIICO) at Balotra has to place before the Tribunal complete information and record with regard to another cluster of industries in nonconforming area operating at Bituja, on the next date of hearing.
Case Listed for next consideration on 23/09/2019.
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