Grievance in this application is that housing project operated by respondent no-5 at Village Baselwa, Sector-86, Faridabad, Haryana is in violation of environmental clearance conditions and the Water (Prevention and Control of Pollution) Act, 1974. According to the applicant, the project is a category-A project Consent to Operate under the Water (Prevention and Control of Pollution) Act, 1974 expired in March 2018 STP is not adequate and overflow is being discharged into the Agra Canal.
Since the issue relates to monitoring of compliance of the environmental clearance, the matter needs to be look into by the MOEF & CC and the SPCB.
Let a joint report about the factual aspects and the action taken be furnished by the MoEF & CC and the State Pollution Control Board (SPCB) within one month by e-mail at judicial-ngt@gov.in. The SPCB will be the nodal agency.
A copy of this order, along with complaint, be sent to the MoEF & CC and SPCB by e-mail for compliance.
The applicant may furnish set of papers each to the MoEF & CC and SPCB and file affidavit of service within one week.
List the matter for further consideration on 12.09.2019.
Comments