National Green Tribunal (NGT): While expressing concern over pollution caused due to illegal disposal of effluent and waste, NGT directed Century Pulp and Paper Ltd. to pay Rs 30 lakh as environmental compensation for failing in managing pollution caused due to the effluents discharged in the stream which joins Gola River which flows into Ram Ganga and finally into Ganga. “The effluents exceeding the permissible norms being released in the environment are bound to cause environmental imbalance placing the flora and fauna under illegitimate stress and in the long run such effluents are bound to have deleterious effect on the environment. Considering the period of industrial activity and the volume of daily effluent generated we are of the considered opinion that the respondent no. 6- paper industry is liable to pay damages of Rs 30 lakhs,” the Tribunal noted. Said directions of the Tribunal came upon an application filed by an environmental activist and Member Secretary of organisation “People for Animals for Uttrakhand”, seeking directions to immediately stop discharge of harmful toxic effluents without any treatment and disposing wastes in forest and other revenue areas. After going through all the material on record, NGT noted that the paper industry had contributed to the environmental pollution in some measure and the degree of contribution to pollution is immaterial while deciding the liability of polluter. After imposing fine upon the Paper Company, NGT also constituted a team of senior scientists from the department of Environment Science, University of Jammu, Central Pollution Control Board (CPCB) and IIT Roorkee, to carry out survey and study of the area and the Gola River to ascertain environmental degradation caused and also suggest remedial measures for restoration of environment. Century Pulp and Paper Ltd. was also directed to pay a cost of Rs three lakh to the applicant. [Gauri Maulekhi v. Union of India, Original Application No. 486 of 2014, decided on May 4, 2016]

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