1. Heard.
2. Allegation in this application is with regard to running of an industrial unit for manufacture of packaged drinking water in CTS No. 12369/361, Plot No. 40, Ahinsanagar, Aurangabad which is stated to be a residential area. Unauthorized drawal of groundwater through dug well and bore well has also been alleged.
3. Before we issue notice upon the Respondents, we deem it appropriate to direct constitution of a Joint Committee, comprising of the Commissioner, Aurangabad Municipal Corporation, the Regional Officer, Maharashtra Pollution Control Board and the Regional Director, Central Ground Water Board who shall undertake inspection of the unit, verify on the factual aspects set out in the original application and submit a report.
4. If any of the allegations is found to be correct, appropriate action be instituted against the Respondent No. 1 in accordance with law.
5. Action taken report shall also contain this aspect and transmitted to this Tribunal through email at judicial-ngt@gov.in, before the next date.
6. The Applicant is directed to submit entire set of papers to the members of the Committee within one week.
7. List on 27.08.2019.