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National Green Tribunal (NGT) in its Order dated 24/09/2019 in the matter of Vinod Kumar Jaiswal V. State of Maharashtra 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) regarding illegal running of an industrial unit for manufacturing of packaged drinking water in CTS No. 12369/361, Plot No. 40, Ahinsangar, Aurangabad which is stated to be a residential area. Unauthorized drawl of groundwater through dug well and bore well has also been alleged.
A report was submitted by Committee comprising of Commissioner, Aurangabad Municipal Corporation, the Regional Officer, Maharashtra Pollution Control Board and the Regional Director, Central Groundwater Board. The report was filed by the committee through Regional Director, Ministry of Jal Shakti, and Department of Water Resource, River Development, and Ganga Rejuvenation revealed that the industry was in operation in a residential area and it has not received any No Objection Certificate (NoC) for running the Reverse Osmosis (RO) plant.
Regional Director, Central Ground Water Board, Central Region of Nagpur has also filed an affidavit which confirms the above report of the Committee and has averred that upon noting the infractions on the part of the Respondent, show cause notice has been issued particularly for concealing information in the online No Objection Certificate (NoC) application dated 15.01.2019 and for non-compliance of NoC conditions based upon an inspection carried out on 26.07.2019. It is stated that further action had been withheld given the Tribunal has issued directions constituting a joint committee for ascertaining the facts.
National Green Tribunal (NGT) directed the Maharashtra Pollution Control Board (MPCB) and the Regional Director, Central Ground Water Board to take appropriate action against the industrial unit as per law. The Tribunal made it clear that the action would include the closure of the unit and imposition of environmental compensation by invoking the Polluter’s Pay Principle.
This action has to be done on a period of 1 Month and the report has to be submitting before the next hearing.
The case is listed for next hearing on 14.11.2019.
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