The Principal Bench of the National Green Tribunal, comprising Justice Sheo Kumar Singh (Chairperson), Justice Arun Kumar Tyagi (Judicial Member) and Dr Senthil Vel (Expert Member) in the case of Urvashi Shobhna Kachari Vs Union of India & Ors has issued a directive to various authorities, including the District Magistrates of Rudraprayag and Uttarkashi districts in Uttarakhand to provide a report detailing the actions they have taken in response to the earlier directions issued by the NGT with the intention of addressing and rectifying violations of environmental norms that were observed at pilgrimage sites in Uttarakhand.
The applicant has drawn attention of Tribunal towards order passed in O.A. No. 561/2022 where large scale, unregulated violations of environmental norms along with pilgrim tracks of Kedarnath, Hemkund Sahib, Yamunotri and Gomukh pilgrimage centres in Uttarakhand. Such violations inter-alia consist of indiscriminate disposal of plastic and animal waste, unregulated human waste, unregulated equine dung/waste/carcasses.
A direction was issued to the various authorities of Rudraprayag and Uttarkashi Districts to take further actions in light of report submitted by the Committee and in view of the directions of this Tribunal.
The Applicant informed the tribunal that the orders have not been complied with and no remedial action has been taken. Considering the same, the Tribunal directed UEP&PCB and District Magistrates, Rudraprayag and Uttarkashi to submit the action taken report in compliance of the order dated 08.02.2023 quoted above within three weeks.
The Bench listed the mater on 04.09.23 for next hearing.
Case Details
Case:- Original Application No. 561/2022
Petitioner:-Urvashi Shobhna Kachari
Respondent:- Union of India & Ors.
Judge: Justice Sheo Kumar Singh (Chairperson), Justice Arun Kumar Tyagi (Judicial Member) and Dr Senthil Vel (Expert Member)
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