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NGT | Directions to be implemented in order to mitigate groundwater contamination — Joint Committee’s Report with a view to “Protect the Environment”

NGT

NGT

National Green Tribunal (NGT): The Coram comprising of Justice Adarsh Kumar Goel (Chairperson) and Justice S.P. Wangdi (Judicial Member), Justice K. Ramakrishnan (Judicial Member) and Dr Nagin Nanda (Expert Member) considered the question in respect to the groundwater recharge through rainwater harvesting structures not being scientific and resulting in groundwater contamination.

In the present matter, through the original application filed, tribunal considered the above-stated question in respect to the recharge of water being done by Delhi Jal Board (DJB) and Delhi Development Authority (DDA), Public Works Department (PWD) Delhi, New Delhi Municipal Council (NDMC), South Delhi Municipal Corporation (SDMC).

Tribunal constituted a joint committee of Central Pollution Control Board (CPCB), Delhi Pollution Control Committee (DPCC) and Central Ground Water Board in order to take samples of groundwater and study the methodology of groundwater recharge undertaken. Further, a general report and of additional action was filed.

Based on the reports submitted, Committee had placed its observations and further in light of the observations, the following suggestions were given:

Therefore, noting the above, Tribunal being satisfied with Committee’s suggestions stated that the above are with a view to protect the environment.

Thus, the tribunal directed the above directions for implementation and also directed Delhi Jal Board, Delhi Development Authority, Public Works Department, Delhi; New Delhi Municipal Corporation and South Delhi Municipal Corporation to take appropriate remedial measures for mitigation. [Mahesh Chandra Saxena v. Central Pollution Control Board, 2019 SCC OnLine NGT 279, decided on 11-09-2019]

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