The Principal Bench of the National Green Tribunal, comprising Justice Adarsh Kumar Goel (Chairperson), Justice Sudhir Agarwal (Judicial Member) and Dr Senthil Vel (Expert Member) in the case of Varun Gulati Vs Govt. of NCT of Delhi & Ors. has constituted a monitoring committee against the operating of 500 illegal dyeing industries in Delhi which discharge effluents in open areas.
The Petitioner has raised the grievance in his application against operation of dyeing factories operating without the consent/NOC/permission in Bindapur, Matiala, Ranhola, Khyala, Meethapur, Badarpur, Mukundpur and Kirar, Delhi.
The applicant has further stated that he has filed representations with the DPCC, on the basis of media report in Nav Bharat Times highlighting the problem. The DPCC forwarded the complaint to Commissioner, MCD South but no action has been taken thereon.
The Bench heard learned counsel for the applicant and perused the record and paid reliance to the case of M.C Mehta v. UoI & Ors. The bench constituted the Monitoring Committee and instructed the committee to look into the matter in coordination with other concerned authorities, including the CPCB and DPCC.
The Court further expounded that a joint report of CPCB and DPCC may file an action taken report in the matter about compliance status in respect of units named in the application. The report may mention consent status, compliance status with reference to disposal of effluents into drain and its quality, location of these units in non-conforming area and proposed remedial actions within three months
The Bench listed the matter for further consideration on 04.10.2023.
Case Details
Case:- Original Application No. 353/2023
Petitioner:- Varun Gulati
Respondent:- Govt. of NCT of Delhi & Ors.
Judge: Justice Sudhir Agarwal and Dr Senthil Vel
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