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National Green Tribunal (NGT) through its Principal Bench, New Delhi in its Order dated 17/09/2019 in the matter of Naresh Kumar Parmar V. Union of India & Others led by Hon’ble Justice S.P Wangdi (Judicial Member), Hon’ble Justice K Rama Krishnan ( Judicial Member) and Hon’ble Dr. Nagin Nanda (Expert Member), opinoned on matter regarding mining leases operating in Ambaji, Banas Kantha District of Gujarat dumping overburden in the natural drain which had the potential of obstructing the natural flow of water and causing siltation of the watercourses in the entire mining area.
A Committee comprising of State Environment Impact Assessment Authority (SEIAA), Gujarat and Gujarat State Pollution Control Board (GSPCB) were constituted to ascertain the number of mining leases dumping their waste in the natural drain. Through the order dated 25/07/2019, the Committee was directed to ascertain as to whether any mining closure plan had been submitted or observed while the three mines had resorted to self-closure. The Committee has been asked to ascertain the facts and work out the environmental compensation for the damages caused due to illegal mining in the area. Apart from that, the value of the illegally mined minerals, Net Present Value of the ecological service foregone and the cost of restitution were also directed to be worked out to a deterrent value and to submit a report.
In the present order, the National Green Tribunal (NGT) also asks information on other mining leases operating in the area of Ambaji which are dumping their overburden in the area which shall also be included in the report. National Green Tribunal (NGT) mentions that a senior scientist from Central Pollution Control Board (CPCB) should also be included in the Committee along with the State Environment Impact Assessment Authority (SEIAA) and Gujarat Pollution Control Board (GPCB) to make it more effective.
The case is listed for further hearing on 07/11/2019.
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