- (1.) Counsel for J.S.E.B. submits that out of the five directions which have been given in the order dated 14.7.2006. two directions have been complied and that they need some more time to comply the rest. Two months' time is granted to enable them to comply the rest of the directions.
(2.) Advocate General would submit that progress reports have already been filed and further progress reports will be filed periodically.
(3.) Counsel for the Pollution Control Board has filed an inspection report through the supplementary counter-affidavit stating therein that M/s. T.V.N.L.. Tenughat, Bokaro, was inspected on 6.10.2006 by the Regional Officer. Dhanbad along with his team and during inspection, it was observed that there is urgent need for making zero discharge system. The following is the extract of the statements made by the Pollution Control Board:- 'The samples of ash pond discharge which meets to river Damadar has been collected by the representative of M/s. MECON, Ranchi, and after analysis total suspended solids was observed as 9876 mg/1 which is on higher side of the prescribed limit of 100 mg/1. There is urgent need that TVNL should adopt zero discharge system or do the necessary modification or improvements in the ash disposal system so that final effluent is maintained well within prescribed limit.";