IN RE DISTRIBUTION OF LPG CYLINDERS IN THE STATE OF MEGHALAYA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Deputy Commissioner, Ri Bhoi District, Meghalaya has filed an affidavit along with the proceedings of public hearing held on 23.04.2019 for the proposed LPG storage of 3x150 MT MSV and bottling capacity of 30000 MTPA at Umiam, Ri Bhoi District by Indian Oil Corporation Ltd.

(2.) In the proceedings, it is recorded that in the environmental public hearing conducted, all the objectives of hearing were explained and suggestions from all stakeholders were received as made mention of in details in the proceedings itself. The proceedings of hearing are stated to be sent to the Ministry of Environment Forests and Climate Change, New Delhi for necessary action. Member Secretary, Meghalaya State Pollution Control Board objection regarding public hearing has been taken care of.

(3.) Now, further steps are required to be taken by other respondents so as to ensure that the state of art LPG bottling plant within old OICL depot land at Umiam for better availability of LPG cylinders in the State of Meghalaya is set up preferably within a period of two months.