Allow Cookies!
By using our website, you agree to the use of cookies
National Green Tribunal (NGT) in its Order dated 06/09/2019 in the matter of Uttam Singh Bhandari V. Territory of Uttarakhand and Others which was decided by Hon'ble Justice Adarsh Kumar Goel, Hon'ble Justice S.P Wangdi and Hon'ble Dr. Nagin Nanda in regards to gauge to plug the leakage from the power plant channel of Srinagar Hydroelectric Project and to guarantee security and safety of the lives of the residents of Villages Mangsu, Surasu, and Naur Thaapli in Tehri Garhwal District Uttarakhand.
As per submissions by the Applicant, Srinagar Hydroelectric Project is situated on the bank of river Alaknanda in Uttarakhand and has set up a channel that is 4 km in length to convey water from the river Alaknanda to the powerhouse to create electrical power. In the year 2015, there was a serious breach in the canal, making harm to the yields and the houses. An inquiry was held and report put together by Wadia Institute on 30/12/2015 prescribing re-strengthening of the power channel and examination of the structural design and auxiliary plan. In any case, without essential measures, serious break again occurred in December 2018.
Order dated 23/05/2019 a report was sought from a Joint Committee comprising representatives of the Department of Power and Energy, State of Uttarakhand, the Uttarakhand State Pollution Control Board (SPCB) and the District Magistrate, Tehri Garhwal. Accordingly, a report has been filed on 09/07/2019. Some of the major findings of the report are the following:
Because of the above, National Green Tribunal (NGT) directed the Alaknanda Hydro Power Corporation Ltd. to ensure further action at the earliest in a time-bound manner which may be overseen by the Committee which has furnished the report to be coordinated by the State Pollution Control Board (SPCB).
86540
103860
630
114
59824