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National Green Tribunal, through NGT bench headed by chairperson Justice AK Goel ordered, from august 1st , every person approaching before National Green Tribunal accentuating violation of environmental law must first approach the authorities concerned and give them fifteen days’ time to before moving to tribunal.
The said order has been passed by the bench in order to ensure quicker remedy. Such observation of bench was made while hearing the petition against the state, concerning failure to implement mandate of law against pollution which was caused by thermal power plant, coal washeries and other industries in Tamnar and Gharghoda blocks of Raigarh district in Chhattisgarh.
Bench further elaborated the procedure to approach NGT. “We are of the view that every Applicant who approaches this Tribunal must indicate in the Application/Appeal the specific provision of a statue violated, substantiate questions of environment arising in the matter and the persons accountable for the same particularly, the public authorities,.” “Before approaching this Tribunal, such person must normally approach the concerned Authorities and give them at least 15 days’ time to respond. Such authorities must give their response either to the individual concerned or put the same on the respective website at the earliest. If a person approaches this Tribunal, the response received should also be mentioned in the Application filed before the Tribunal”.
Tribunal ordered that the said impugned order becomes applicable from 1st august unless contrary appears. Bench also directed the Ministry of Environment, Forest and Climate Change to convey this order to all statutory authority of the country through an e-mail or via sms. In pertinence to such order bench also directed the registry of NGT by saying “registry of the Tribunal may send, as far as possible, all communications by SMS/E-mail and for this purpose require furnishing of these particulars by all concerned. E-mail/SMS of all authorities may be compiled”.
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