1. Grievance in this application is against operation of M/s. Mewat Bricks Co. and M/s. 4 Bhai Bricks Co., in violation of environmental norms. It is also submitted that remedial action is necessary. Further, recent order of this Tribunal dated 17.02.2021 in O.A. No. 1016/2019, Utkarsh Panwar v. Central Pollution Control Board also needs to be complied.
2. We direct a joint Committee of State PCB, SEIAA and District Magistrate Mewat to look into the matter and take appropriate action for compliance of environmental norms, following due process of law. An action taken report may be filed before this Tribunal by e-mail at judicial-ngt@gov.in preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF and also upload the same on website of State PCB simultaneously so that the concerned parties can access the same for further course of action. The State PCB will be nodal agency for compliance and coordination.
3. The applicant may serve a set of papers on the State PCB, the SEIAA Haryana and the District Magistrate, Mewat and file an affidavit of service within one week.
4. A copy of this order be forwarded to the State PCB, the SEIAA Haryana and the District Magistrate, Mewat by e-mail for compliance.
5. List for further consideration on 06.07.2021.
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