National Green Tribunal (NGT): The Bench comprising of Adarsh Kumar Goel, Chairperson; S.P. Wangdi and K. Ramakrishnan, Judicial Members,  Dr Nagin Nanda, Executive Member, while giving an order, asked District Magistrate, Meerut and UPPCB for the furnishing of an action report in regard to the alleged unscientific dumping of solid waste in village Ganwri.

The present application was filed by the applicant alleging the unscientific dumping of solid waste taking place on the banks of river Kaali resulting in health issues and causing for about 22 deaths along with 200 people falling prey to sickness.

The primary prayer of the applicant was to restrain setting up of Solid Waste processing Plant without obtaining consent to operate under the Water (Prevention and Control of Pollution) Act, 1974 and Air (Prevention and Control of Pollution) Act, 1981 and removal of waste dumped on the land along Kaali river in Gawri Village.

Thus, the tribunal directed the District Magistrate, Meerut and Uttar Pradesh Pollution Control Board (UPPCB) to furnish a factual and action report in one month from the receipt of this order and UPPCB to act as the nodal agency for the purpose of coordination and compliance. The matter is further listed for 26-01-2019. [Naveen Kumar v. Union of India, 2019 SCC OnLine NGT 1, Order dated 16-01-2019]

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