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National Green Tribunal (NGT) gave an order on 18/09/2019 in the matter of Residents of Sikandrabad Industrial Area V. State of Uttar Pradesh by Hon’ble Justice Adarsh Kumar Goel, Hon’ble Justice S.P Wangdi, Hon’ble Justice K. Rama Krishnan & Hon’ble Dr. Nagin Nanda regarding pollution caused by the burning of rubber, cloth, plastic and wood for making steam in the boiler by cement industries at Sikandrabad, District Bulandshahr, Uttar Pradesh which is creating lot of air pollution.
The National Green Tribunal (NGT) has received a letter which consists of allegation regarding the pollution caused by these cement industries. Tribunal has treated this letter as an application & made Uttar Pradesh Pollution Control Board (UPPCB) it's nodal agency to look into the matter for investigation and take appropriate action in accordance with the law and directed it to submit the report by 29/04/2019. Tribunal also stated that non-compliance with the order leads to punitive action including prosecution.
Uttar Pradesh Pollution Control Board (UPPCB) in its report date 29/04/2019 said that they have implemented the order of the National Green Tribunal (NGT) dated 10/01/2019 and appropriate action has been taken against the pollution creator. The report which was filed informed the National Green Tribunal (NGT) that the cement industries are complying with the norms. Some pyrolysis units are using old tyres and four units closed down which are violating the norms but the court has suspended the closure of the two units who stopped the violation and are now complying with the norms.
During the hearing, the Tribunal was apprised of the fact that the Uttar Pradesh Pollution Control Board (UPPCB) was in the process of assessing and recovering the environmental compensation on basis of the principle of Polluter Pays from the polluting units in question.
National Green Tribunal (NGT) directs the said process to be completed “as far as possible within two months.”
The application hence stands disposed of.
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