Allow Cookies!
By using our website, you agree to the use of cookies
National Green Tribunal (NGT) in its Order dated 23/09/2019 in the matter of Mahendra Pandey Vs Union of India & Others by Hon’ble Justice Adarsh Kumar Goel, Hon’ble Justice S.P Wangdi, Hon’ble Justice K. Rama Krishnan and Hon’ble Dr. Nagin Nanda regarding disposal of e-waste and black powder along the banks of Ramganga River, Moradabad, Uttar Pradesh recognised as follows. Illegal and unscientific disposal of e-waste was taking place in violation of the Hazardous and Other Waste (Management and Transboundary Movement) Rules, 2016 according to a report submitted by the Central Pollution Control Board (CPCB) to the National Green Tribunal (NGT). The level of mercury was found to be above the screening level at Ramganga River. It is also observed that the District Administration is not able to handle the situation despite the Order of the Tribunal on 10/09/2018. Tribunal also directed the Chief Secretary to monitor the situation in the interest of Public Health.
Uttar Pradesh Chief Secretary has submitted a report which was taken up on 16/01/2019 to the effect that an action plan was prepared to be executed in two stages. In Stage– I, there will be temporary storage and in Stage – II, the permanent facility will be set up. Status report submitted before the Tribunal on 03/08/2019 states that temporary storage has been ensured and several steps have been taken for permanent disposal, treatment, storage, and disposal facility Treated, Storage & Disposal Facilities (TSDF) at Amroha.
The process has to be completed within 3 months.
The Tribunal directed that the steps for disposal of e-waste and black powder generated be processed in accordance with the law and there should be no illegal dismantling of e-waste. All the dismantling and recycling have to be done in accordance with the law. The Central Pollution Control Board (CPCB) has been asked to ensure that “all handlers/recyclers of e-waste/hazardous or other waste throughout the country” follow the Hazardous Waste Management Rules 2016.
The case is listed for further consideration on 12/02/2020.
86540
103860
630
114
59824