Allow Cookies!
By using our website, you agree to the use of cookies
The National Green Tribunal (NGT) on Tuesday asked the neighbouring states of Delhi to depute one person each to submit a daily report on Pollution caused by stubble burning. The neighbouring states like Uttar Pradesh, Punjab and Haryana Governments also have to appoint one person each in their states to submit a report to the Tribunal, the reason being the deteriorating air quality as observed by the National Green Tribunal due to the stubble burning. NGT highlighted a report that claimed that stubble burning raised the Carbon dioxide levels in air by 70% and asked the Uttar Pradesh, Punjab and Haryana Governments to sensitize the the farmers about the pollution caused due to the stubble crop burning.
The stubble burning process is said to be an essential process as for the purpose of sowing the potatoes in the fields by the farmers, Tribunal whereas is also concerned that there are not enough equipments with the farmers to fight the crisis. The counsel from the Centre told the Tribunal ( On Tuesday) that Rs. 600 Crore has been disbursed by the Centre to the respective state government authorities to give them to farmers, to buy essential equipment but the additional funds have to be arranged by the state government, the Tribunal then asked the respective state governments to file a action report by November 15, 2019.
A bench headed by NGT Chairperson Hon'ble Justice Swatanter Kumar took National Thermal Power Corporation Limited (NTPC) into loop and sought a reply as to why it cannot take crop residue from the farmers underneath its “corporate social responsibility” for the “general reason for environment”. During the hearing, the green panel also focused on the burial of crop residue and asked the states if it would benefit the soil in the long run. Following the NGT’s direction, Punjab government produced 12 farmers which it claimed to have helped by giving incentives and infrastructural facilities to prevent them from burning crop residue in a bid to check air pollution.
During proceedings, an application was moved by a lawyer, Haryan Singh Gahlot, claiming that stubble burning was not the sole reason for the poor air quality in Delhi during the winter months. Low winds, temperature inversion during winters, lack of Eco-friendly public transport system and non-shifting of industrial units out of residential areas added to the poor air quality in the city. He additionally claimed that an appropriate way to stop material burning would be composting of the crop residue.
86540
103860
630
114
59824