- (1.) The present appeal arises from the judgment dated 20 November 2018 of the National Green Tribunal in Original Application No. 102 of 2014. The Tribunal was seized of a proceeding in which the environmental hazards caused by undisposed fly ash particularly by thermal power stations, were in issue.
(2.) The Tribunal by its impugned decision constituted a Committee to finalise an action plan to achieve one hundred per cent utilization of fly ash and for its scientific and environmentally compliant disposal. The Committee was also required to determine the amount of damages to be paid for violation of the requirement to utilize fly ash.
(3.) The Tribunal has in the meantime directed the deposit of damages by thermal power stations who have failed to dispose of a hundred per cent fly ash upto 31 December 2017 which is the date fixed in the notification of the Ministry of Environment, Forests and Climate Change dated 25 January 2016.;