Allow Cookies!
By using our website, you agree to the use of cookies
The National Green Tribunal dismissed a petition by the Dakshin Haryana Bijli Vitran Nigam( DHBVN) that was related on seeking a relief a ban on diesel generators ban that was announced the Hon'ble Supreme Court appointed Environment Pollution (Prevention and Control) Authority (EPCA) that comes under emergency action under the Graded Response Action Plan (GRAP). The Government of Haryana requested the Environment Pollution (Prevention and Control) Authority to exempt certain Commercial areas and residential areas of Gurugram from the ban on the use of diesel generators, officials regarding this matter said that these certain areas both residential and commercial does not have regular electricity supply, and there is need for the diesel generators so that the residents living in these areas are not disturbed in their everyday lifestyle.
Till last year, the ban on diesel generators was applicable only in Delhi, since NCR towns faced frequent power cuts that impacted essential utilities, such as elevators in high rises. This year, however, the ban has been applied in Delhi’s other regions like Ghaziabad, Noida, Faridabad, Gurugram, Sonepat, Panipat and Bahadurgarh as well. The National Green tribunal bench same impugned action is Associate in unchallenged would like for defense of setting and public health and also the DHBVN’s inability to produce uninterrupted power supply couldn't be Associate in excuse to permit to use generators.
“The grievance of DHBVN is that whereas it's underneath obligation to distribute electricity, there are limitations due to technical non-feasibility. This makes it a compulsion to use generators. The appellant (DHBVN) created a illustration putting this problem for thought by the HSPCB and a duplicate of that has been marked to Epca,” the NGT order said. The bench same the hierarchic Response Action set up has been punctually notified underneath the provisions of the setting Environment(Protection) Act, 1986 and is binding. It added that the order to not allow DGs to run was merely enforcing GRAP measures, so there is no illegality therein.
86540
103860
630
114
59824