November 15, 2017:
NGT wish to implement its order banning construction in the National Capital Region.
National Green Tribunal has lashed out at UP Govt and Noida Authority for not abiding by its order of banning construction in National Capital Region despite PM10 level being over 900, stating that they were making a “mockery of system.”
Tribunal Bench headed by NGT Chairperson Swatanter Kumar directed officials of UP Government and authority to explain steps they were taking to deal with the pollution.
Bench was hearing a plea alleging that despite the orders, construction material, hazardous to health of the locals, was lying in the open.
NGT stated that,“You have no respect for the human rights. This is disgusting. You have no respect for the people. PM 10 is over 900. You are equally bound by our order as you are a part of the Delhi-NCR. You are making a mockery of the system,” it said.
Showing the pictures of the debris lying on roadside, Petitioner Amit Gupta had sought directions to concerned authorities to immediately remove the material, use of the water sprinklers for suppression of the dust.
Plea has sought direction to Uttar Pradesh Pollution Control Board to establish the ambient air quality monitoring at Sector 71 and Sector's 74-78.
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