- (1.) Report Nos. 72 and 76 On 13.11.2017, we had reserved orders on various applications filed for recall of the order dated 24.10.2017 regarding the ban on use of furnace oil and pet coke in the States of U.P., Haryana and Rajasthan.
(2.) Today, the learned ASG has placed before us a decision taken by the Ministry of Environment, Forests and Climate Change of the Government of India on 15.11.2017 requiring the Central Pollution Control Board to issue a direction under Section 5 of the Environment (Protection) Act 1986 to the States of U.P., Haryana and Rajasthan prohibiting any industry, operation or processes using pet coke and furnace oil as fuel with immediate effect until further orders. It is clarified by the learned ASG that this is with respect to entire State and not only NCR region.
(3.) Pursuant to the communication dated 15.11.2017, a direction has been issued on the same date i.e. 15.11.2017 by the Chairman, CPCB under Section 5 of the Environment (Protection) Act, 1986. The direction is to the effect that there will be a prohibition on the use of pet coke and furnace oil by any industry, operation or processes within the the States of U.P., Haryana and Rajasthan with immediate effect until further orders.;