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Goaded over the poor pace of cleaning and rejuvenation of River Ganga, the National Green Tribunal (NGT) on Monday August 6, 2018, appointed a committee headed by the former Allahabad High Court Judge to screen the compliance of various directions given by it.
While a former judge would be nominated by the Chief Justice of the Allahabad High Court, the committee would likewise have an expert representative from the central pollution control Board (CPCB), one from the Ministry of Forests, Environment and Climate change, one from the National Mission for Clean Ganga (NMCG) and one from the Indian Institute of Technology (IIT).
The committee, which would have its main seat at the city Kanpur would oversee the usage of various directions passed by the tribunal towards the restoration of Ganga from Haridwar to Unnao, named as segment b of phase-I. the tribunal has guided the committee to submit quarterly reports about the advance made by it before it. The committee, shall, specifically, work towards the implementation of directions passed by the tribunal in the judgement given in M.C. Mehta versus Union of India case on July 13, 2017, identified with contamination in Ganga and its tributaries. The Green Court, in the Judgement, had directed the government agencies to ensure that the minimum ecological flows while diverting the water from Haridwar to Ganga canal, does not fall underneath 20 percent of its normal stated stream.
The tribunal had likewise imposed a prohibition on the extraction of groundwater for commercial and industrial purposes along Ganga. The special committee constituted through the judgement needed to demarcate the floodplains of the stream until which 100meters from the edge of the river was to designate as ‘no-development/no-construction’ zone. The court had additionally imposed a complete prohibition on the disposal of municipal Solid Waste, E-waste or biomedical waste on the floodplains or inside the stream while holding that there will be no-dumping or landfill site within 500metres from the edge of the waterway. Those discovered dumping into the river was to be held liable Rs.50000 as remuneration.
The pollution control board of Uttar Pradesh and Uttarakhand were coordinated to entirely investigate into the status of consents of industries and act against the defaulters. M.C. Mehta, environment lawyer told the bench, headed by the chairperson, justice Adarsh Kumar Goel, “your lordships, it is exceptionally peculiar and terrible that since 2014(ever since the case was transferred by the Apex Court to NGT), regardless of a few, repeated orders coming in this matter, agencies have been sitting on it and not complied with a single direction.”
The bench, which additionally consisted of Justice Jawad Rahim and Justice S.P. Wangdi, as judicial members and Dr. Nagin Nanda as expert member, recognized, “we sincerely appreciate your constant endeavours in recent 33 years for the cause.”
Expressing anguish over the poor condition of progress made by governmental agencies in Ganga restoration, the Court stated, “nothing productive has been finished by you in every one of these years.”
While constituting the observing committee, the tribunal stated, “ganga rejuvenation is a huge assignment and to accomplish the coveted outcome, individuals of great eminence are required.”
the court has additionally directed the NMCG to set up a point by point status report on the horribly and seriously polluting industries situated along ganga from Unnao to Bay of Bengal, along with the treatment facilities and drains falling into it, within four months.
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