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The Supreme Court of India asked for reponse from the government on a plea seeking appointment of judicial members for the benches of the National Green Tribunal across the country. The hon'ble bench consisting of Justices NV Ramana and Justice Sanjiv Khanna issuing a notice to the centre on the petition. The plea has alleged that the authorities haven't taken adequate steps to appoint adequate range of judicial and skilled members for the NGT because of that many benches of the tribunal are not functioning effectively. Which also directed all the high courts in the country to hear the environment related to the National Green Tribunal benches till are made functional. It has claimed that because of the inaction on the a part of authorities in appointing judicial and skilled members of the NGT, "the polluters are directly or indirectly being encouraged as a result of there's no forum out there to lodge complaints for redressal of environmental disorders".
A bench headed by National Green Tribunal (NGT) chair Justice Adarsh Kumar Goel directed the CPCB to arrange the map, determine sound pollution hotspots and categorize cities with nominal hotspots and The CPCB may explore the possibility, in consultation with leading manufacturers of public address systems and other manufacturers of such instruments, to manufacture such equipments wherein the noise meters with data loggers ar fitted in this in order that as and once the prescribed parameters ar desecrated, the same gets recorded and retrieved by the regulators for fixing the responsibility on the violators," it said.
Chief secretaries can terminate action plans throughout this regard within three months and submit the image of the CPCB, the NGT same. The CPCB may additionally lay down the scale of compensation to be recovered, including conditions on which equipment seized is to be released within one month, it said propose a remedial action plan within three months. Noting that the CPCB has established a noise monitoring mechanism, which is functioning on a continuous basis, in seven cities, the NGT asked the board to consider setting up of such mechanisms altogether cities wherever pollution is on the far side permissible limits
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