Virender Singh,C.J. - (1.) Mr. A.K. Sahani, learned advocate for the petitioner, submits that several sponge iron industries situated in Marar Industrial Area of District Ramgarh have been made operational in connivance with the Jharkhand State Pollution Control Board (for short, SPCB) without taking No Objection Certificate from the SPCB and all these industries are polluting the surrounding areas as depicted in Paragraph-10 of the petition.
(2.) Mr. A.K. Pandey, learned counsel appearing on behalf of the S.P.C.B. while drawing the attention of the Court to the affidavit filed by one Mahendra Mahto, Member Secretary, SPCB, Ranchi states that industries falling in the area of Ramgarh and its surrounding places, as depicted in Paragraph-4 of the counter affidavit which play the major role in polluting the area around Ramgarh township, have been made operational only after all those units were checked by the task force consisting of the District Mining Officer, Mining Inspector, the representative of the Deputy Commissioner and the Scientific Assistant of SPCB with other concerned officials.
(3.) According to Mr. Pandey, all these units have installed all the pollution control devices including Electrostatic Precipitator (ESP) with their kiln stack to control dust emission. He states that these industries have also installed online stack monitoring system. Even the Bag filters at different pollution generating sources have also been installed by these units at cooler discharge, product separation, storage bin, etc. Therefore, the emission from all these units have come down within the prescribed limit i.e. 100 mg/Nm3.;