The Division Bench of the National Green Tribunal, comprising Justice Sudhir Agarwal (Judicial Member) and Dr Senthil Vel (Expert Member) in the case of Ravinder Kumar Vs State of Haryana has constituted a Joint Committee for fact fining agsinst the alleged illegal mining in Yamuna river bank at Village Jainpur, District Sonipat.
The Petitioner has raised the grievance in his application against the petitioner that by using heavy machinery and transporting illegally mined mineral by trucks and tractors which are also heavily overloaded causing damage to the road and by means of illegal mining, the proponent is causing huge damage to the environment.
The Bench perused the facts presented by the petitioner and expounded that the allegations made in the compliant give rise to a substantial question relating to environment due to implementation of Scheduled Enactment under NGT Act, 2010 has arisen.
Therefore the Tribunal, on detailed consideration of the matter, has constituted a Joint Committee comprising State PCB, District Magistrate, Sonipat and Director, Mines and Minerals who shall visit the site, collect relevant information and submit a factual as well as action taken.
The Bench listed the matter for further consideration on 03.08.2023.
Case Details
Case:- Original Application No. 387/2023
Petitioner:- Ravinder Kumar
Respondent:- State of Haryana
Judge: Justice Sudhir Agarwal and Dr Senthil Vel
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