The Bhopal Bench of the National Green Tribunal (NGT) has summoned the Alwar collector on Mar 19 with a bailable warrant of Rs 25,000 for not following the instructions given in the case of illegal stone crushers operating in the densely populated area of Ramgarh tehsil.
The inspector general of police, Bharatpur range, has been asked to serve the bailable warrant. At the same time, Alwar SDO has been reprimanded for giving false affidavit to National Green Tribunal (NGT). The National Green Tribunal (NGT) gave this order on the application of local resident Daulat Singh. Advocate Rohit Tuteja said that the National Green Tribunal (NGT) had challenged the operation of stone crushers operating illegally in the populated area in Lalbandi village of Ramgarh tehsil.
On Jan 30, 2020, National Green Tribunal (NGT) asked collector to seize the borewell of one Mahadeva Stone Crusher. Also, the collector was asked to appear in person on Feb 20. But the collector did not appear before the tribunal. During the hearing, it also came to the notice of the tribunal that the Alwar SDO had submitted an affidavit telling the crusher unit was shut down while the crusher was still operating.
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