National Green Tribunal
Meera Shukla vs Municipal Corporation Gorakhpur on 12 January, 2021
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
Item No. 01 Court No. 1
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Original Application No. 116/2014
(M.A. No. 01/2021, M.A. No. 02/2021 &
M.A. No. 03/2021)
Meera Shukla Applicant
Versus
Municipal Corporation, Gorakhpur & Ors. Respondent(s)
Date of hearing: 12.01.2021
CORAM: HON'BLE MR. JUSTICE ADARSH KUMAR GOEL, CHAIRPERSON
HON'BLE MR. JUSTICE SHEO KUMAR SINGH, JUDICIAL MEMBER
HON'BLE DR. NAGIN NANDA, EXPERT MEMBER
Applicant: Ms. Katyayni, Advocate
Respondent(s): Ms. Deep Shikha Bharti, Advocate for State of UP
Mr. Raj Kumar, Advocate for CPCB
Mr. Pradeep Misra and Mr. Daleep Dhyani, Advocates for UPPCB
Mr. I.K. Kapila, Advocate for UP Jal Nigam
Mr. Atul Veer Chopra, Advocate in MA No. 01/2021
Mr. Sumer Sodhi, Advocate in MA Nos. 02/2021 & 03/2021
ORDER
1. The issue for consideration is the remedial action for contamination of water bodies and ground water, specially Ramgarh Lake, Ami River, Rapti River and Rohani River in and around District Gorakhpur, Uttar Pradesh. In the course of proceedings certain associated issues have also been taken up for consideration including industrial pollution, encroachments, enforcement of Solid Waste and Bio Medical Waste Rules to which further reference will be made in the later part of this order.
2. The matter has been pending for the last more than six years and was exhaustively reviewed vide order dated 23.08.2018. The Tribunal noted the allegation that Ramgarh Lake and the Ami, Rapti and 1 Rohani Rivers in and around District Gorakhpur were severely polluted on account of discharge of untreated sewage and industrial effluents. It was also noted that the steps required to prevent contamination of water bodies and groundwater were not being taken. This was affecting the farmers and inhabitants, flora, fauna and ecology of area and causing degradation of the environment. 103 water bodies are under threat.
There was no proper management of solid waste and no designated scientific sanitary landfill. There was encroachment of the Ramgarh Taal. Common Effluent Treatment Plant ("CETP") had not been set up. Industries were not complying with the environmental norms.
There was high organic load in River Ami and Rapti. Sugar and Distillery units were also causing pollution. 557 persons died in the year 2012. About 50,000 persons died in the last 30 years. It was also noted that Ami, Rapti and Rohani Rivers are the tributaries of Ghaghara which ultimately terminated into River Ganga. For public health at Gorakhpur, clean water supply was necessary, apart from cleaning of water bodies and other steps for protection of environment.
3. The Tribunal issued directions for the purpose and a Monitoring Committee was constituted headed by a former Judge of Allahabad High Court with representatives of the Central Pollution Control Board ("CPCB"), Uttar Pradesh Pollution Control Board ("UPPCB") and State Jal Nigam to oversee compliance of directions of this Tribunal already issued on the subject of closing the sources of contaminated water (like handpumps) and taking steps for supply of potable water, to ensure proper waste management and deal with other issues mentioned above. The Committee was to carry out inspection of the industries causing pollution of water bodies, drains and rivers in the area and Effluent Treatment 2 Plants ("ETPs"), Sewage Treatment Plants ("STPs"), CETP and Solid Waste Management ("SWM") sites. Action plan was required to be prepared for solid waste processing, proper functioning of ETPs and CETP and also for making available potable water to the inhabitants, apart from undertaking rehabilitation program for compensating the victims who had suffered. The Committee was to furnish reports to this Tribunal for further action.
4. The matter has been dealt with thereafter on several dates in the light of reports received from the Committee from time to time as will be shown in the later part of this order. The Tribunal passed directions with regard to installation of STPs and CETP by Gorakhpur Industrial Development Authority ("GIDA"), closure of industries operating illegally, adding to the pollution of the Rivers or their tributaries, shifting of construction activities from the floodplain zones/catchment area, unscientific disposal of municipal and other wastes. The orders include orders dated 25.10.2018, 17.12.2018, 07.03.2019, 29.04.2019, 19.07.2019, 27.09.2019 and 16.6.2020.
5. Vide order dated 17.12.2018, the Tribunal directed:-
"1to6.......xxx..............................xxx...................................xxx
7. We have heard Shri Pradeep Mishra, learned Counsel for the UPPCB and considered the matter. As regards the issue of taking action under the Water (Prevention and Control of Pollution) Act, 1974 and the Air (Prevention and Control of Pollution) Act, 1981 by way of coercive measures against the industrial units/medical college for violation of statutory provisions and conditions for Consent to Operate, we direct the UPPCB to take appropriate action to ensure compliance and recover damages for the past violations. The amount suggested by the Committee may be treated as a proposal and final amount may be determined after following due procedure within one month. Steps for closure may be considered on merits. A report of compliance in this regard may be furnished to this Tribunal by e-mail at [email protected].3
8. With regard to encroachments, the recommendations of the Committee may be treated as a proposal and on that basis appropriate action taken by the Principal Secretary, Urban Development, Government of Uttar Pradesh within two months and report furnished to this Tribunal by e-mail at [email protected].
9. With regard to functioning of Baba Raghav Das Medical College, the recommendations of the Committee may be treated as a proposal and appropriate action taken on that basis by the Principal Secretary, Health Department, Government of Uttar Pradesh within one month. A report in this regard be furnished to this Tribunal by e-mail at [email protected].
10. With regard to Ami River, UP Jal Nigam may take necessary steps with regard to installation of STPs and GIDA may take steps for installation of CETP within three months and report in this regard be furnished to this Tribunal by e-mail at [email protected].
11. Recommendation nos. (4), (5) and (9) may be acted upon by the Principal Secretary, Environment and Forest and the Principal Secretary, Irrigation Department, Government of Uttar Pradesh report in this regard be furnished to this Tribunal by e-mail at [email protected] within two months.
12. Recommendation no. (6) may be acted upon by the District Magistrate, Siddharth Nagar and report in this regard be furnished to this Tribunal by e-mail at [email protected] within two months.
13. Recommendation no. (7) may be acted upon by the Principal Secretary, Irrigation Department and Principal Secretary, Environment and Forest and report in this regard be furnished to this Tribunal by e-mail at [email protected].
14. Recommendation no. (8) may be acted upon by the Nagar Nigam, Gorakhpur within one month and report in this regard be furnished to this Tribunal by e-mail at [email protected].
15. Recommendation no. (10) may be acted upon by the State "River Rejuvenation Committee" constituted by this Tribunal in terms of the order dated 20.09.2018 in Original Application No. 673/2018.
16. The reports from the Committee are disposed of accordingly.
17. Compliance reports in terms of the above order, be put up for consideration in the last week of April, 2019."
6. Against the above order, the Nagar Nigam Gorakhpur filed Civil Appeal No. 3957/2019, Gorakhpur Nagar Nigam v. Meera Shukla & Ors.
and State of UP filed Civil Appeal No. 5414/2019, State of Uttar Pradesh v.
4Meera Shukla & Ors. before the Hon'ble Supreme Court which were dismissed respectively on 08.04.2019 and 01.07.2019.
7. Vide order dated 27.09.2019, in the light of reports received and earlier orders, the matter was further reviewed. The issues were directed to be dealt with by the concerned authorities, including a five-member Committee comprising Secretaries Urban Development, Environment and Forest, Irrigation and Flood Control, CPCB and the State PCB.
Extracts from the order are:
"6. Order dated 25.10.2018 dealt with the pollution caused by M/s. Yash Paper Mills, Faizabad by discharge in Tihura Drain affecting the agricultural lands as result of demolishing the clay barrier as per directions from the Sub Divisional Magistrate. Allegation of alleged collusion of SDM of the area was directed to be looked into by the Chief Secretary, UP. The stand of the SDM is that the barrier was removed to ensure flow of the drain, though the rain has to be kept clean and free from discharge of effluents.
7. Order dated 17.12.2018 dealt with the damage to the forest land by Bajaj Sugar Mill, Golagokaran Nath, District Lakhimpur, pollution by M/s Gallant Ispat Limited, Gorakhpur by discharging effluent into a drain joining Ami River, pollution by M/s Rungta Industries Pvt. Ltd. and M/s Crazy Snacks Ltd. discharging effluent in GIDA drain, pollution by M/s Yash Paper Mills, and pollution of Ami River by sewage generated in Gorakhpur, Sahjanwa, Unwal, Kauriram and Khajni, pollution by M/s Bajaj Hindustan Limited (Distillery Unit), illegal construction around Ramgarh lake and absence of sanitation, violation of environmental norms by Baba Raghav Das Medical College, Gorakhpur. The Tribunal directed the State PCB to take necessary action for enforcement of law by closing the polluting activity and recover compensation on "polluter pays principle" and report to this Tribunal. With regard to encroachment action was required to be taken by Principal Secretary, Urban Development and report was to be given to this Tribunal. With regard to violation of medical norms, report was to be given by Health Department. Jal Nigam was to take action for STPs and GIDA for CETPs. Other actions were to be taken by Environments and Irrigation departments, Nagar Nigam and District Magistrate, Siddharth Nagar and compliance reports furnished. Against this said order, appeal of the State of UP has been dismissed on 01.07.2019 by the Hon'ble Supreme Court, being Civil Appeal No. 5414/2019. Compliance reports have not been received from all the concerned authorities except from UPPCB to which reference will be made later.5
8. Order dated 07.03.2019 dealt with reports dated
08.02.2019 from the Committee with regard to the pollution caused by M/s Bharati Research and Breeding Farm, FL-27, Sector -13, GIDA, Gorakhpur, UP, M/s Mother Shree Dairy, D- 1/3D, Sector 13, GIDA, Gorakhpur, UP, M/s Alkane Construction Equipment Pvt. Ltd., FL-24, Sector 13, GIDA, Gorakhpur, UP, M/s Burnet Pharmaceutical Pvt. Ltd., AL-1, Sector -13, GIDA, Gorakhpur, UP, M/s Gorakhnath Agro Industries Pvt. Ltd., FL-20/27, Sector-13, GIDA, Gorakhpur, UP, M/s Royal Savera Foods Pvt. Ltd., FL-28, Sector -13, GIDA, Gorakhpur, UP and M/s Dr. Sandhu Hatchery, FL-28, Sector - 13, GIDA, Gorakhpur, UP. The same were referred to CPCB for comments with further directions to the state PCB to take action in the light of the said reports in accordance with law. UPPCB has filed an action taken report which will be dealt with in the later part of this Order.
9. CPCB filed a report about the scale of compensation to be recovered which was considered vide order dated 29.04.2019. The report was directed to be acted upon by the State PCB. CPCB was to also deal with the remedial action against illegal drawal of groundwater. The compensation was to be revised based on actual period of violation. The Tribunal also dealt with report dated 18.04.2019 dealing with the transfer of forest land by the GIDA.
10. Finally, vide order dated 19.07.2019, reports with regard to pollution by K.M Sugar Mills, and Malvika Cement Private Limited and also pollution of River Gomti and Ramgarh Lake were considered. The reports were directed to be furnished to the CPCB and UPPCB for further action. Report on the issue of illegal construction in catchment area of Ramgarh Lake was directed to be dealt with by Urban Development Department of UP. The pollution of River Gomti, reported by the Committee, in pursuance of a separate order of the Tribunal in O.A 24/2018, was to be dealt with by the Chief Secretary, UP. The Chief Secretary was directed to file an action taken report for consideration in the matter of pollution of river stretches, i.e O.A. No. 673/2018. This aspect has to be considered in the said matter. The Urban Development Department was to file action taken report with regard to construction by GDA in catchment area of Ramgarh Lake which is still awaited. Review petition has been filed by GDA seeking liberty to place its view point before the Urban Development Department.
11. It may be mentioned that apart from the reports relating to the pollution of the waterbodies in question directly or indirectly and other connected issues referred to above, the same learned Judge was also overseeing the subject of compliance of municipal solid waste in terms of order of this Tribunal dated 16.01.2019 in O.A. No. 606/2018 (which also covers compliance of Bio Medical Waste Management Rules, 2016 (BMW Rules)).In this regard, reports have been filed which have to be dealt with. In the same matter, Chief Secretaries of all the States were required to remain present before this Tribunal with the status of compliance on several important aspects of environment. After their appearance, directions have been issued requiring them to monitor such 6 compliances at their level at least once in a month and at the level of the Districts Magistrates, twice in a month. Reports of such monitoring are to be furnished by the Chief Secretaries periodically to this Tribunal.
12. We may now note the reports which have been put up for consideration:
I.Reports have also been filed by the Central Pollution Control Board (CPCB) and the State Pollution Control Board (SPCB) in pursuance of earlier orders, as follows:
A. Action taken report filed by the CPCB on 17.09.2019 (Pp 2503-2517) in respect of M/s Malvika Cement Pvt. Ltd., Raebareli, Uttar Pradesh.
B. Report filed by UPPCB dated 13.09.2019 (Pp 2535-2567) in respect of M/s K.M. Sugar Mills (Distillery & Sugar Units), Masaudha, Ayodhya. C. Action taken report filed by the UPPCB dated 23.09.2019 (Pp 2568-2590) in respect of M/s Yash Paper Ltd. and the conduct of the SDM, Ayodhya in dealing with the matter.
D. Report of the UPPCB (Pp 2467-2471) on the subject of environmental compensation payable by M/s B.R.D. Medical College & Hospital (Nehru Chikitsalay), Gorakhpur.
E. Report dated 17.07.2019 (Pp 2087-2092) on the subject of environmental compensation furnished by the UPPCB in respect of:
i.M/s Bharti Research and Breeding Firm, FL-27, Sector-13, GIDA, Gorakhpur, UP ii.M/s Mother Shree Dairy, D-1/3D, Sector-13, GIDA, Gorakhpur, UP iii.M/s Alkane Construction Pvt. Ltd., FL-24, Sector-13, GIDA, Gorakhpur, UP iv.M/s Burnet Pharmaceutical Pvt. Ltd., FL-1, Sector- 13, GIDA, Gorakhpur, UP v.M/s Gorakhnath Agro Industries Pvt. Ltd., FL-20/27, Sector-13, GIDA, Gorakhpur, UP vi.M/s Royale Savera Foods Pvt. Ltd., FL-28, Sector-13, GIDA, Gorakhpur, UP vii.M/s Dr. Sandhu Hatchery, FL-28, Sector-13, GIDA, Gorakhpur, UP Report dated 29.07.2019 (Pp 2115- 2132) on the subject of sand mining in District Jalaun and Hamirpur, Uttar Pradesh based on complaint of one Anchal Dwivedi to the effect that such sand mining was resulting in crisis of underground water and contamination of groundwater, e-flow of the river was adversely affected and damage was being caused to the river banks and river eco-system.
II. Additional Report of the Committee dated 03.08.2019 (page no. 2446) in respect of M/s Yash Paper Mills Ltd. & Rajepur Villaage Darshan Nagar, Ayodhya, Faizabad, Uttar Pradesh on the subject of industrial pollution alongwith report of the CPCB with regard to 7 Tihura Drain near Yash Paper Mills Ltd. (Pp 2440- 2445) III. Summary of discussions and decisions of the Committee on the subject of wetlands dated 18.07.2019 (Pp 2093-2113) IV. Summary of discussions and decisions of the Committee on the subject of compliance of Solid Waste Management Rules by M/s Amko, Bulandshahr Road, Ghaziabad, Radisson Blue Hotel, Kaushambi, Ghaziabad, Uttar Pradesh, Cantonment, Ayodhya, Sand Mining in Jalaun and Hamirpur, discharge of effluents in Gomti, recovery of compensation from hotels and industries in terms of order of this Tribunal dated 17.01.2019, in O.A No. 24/2018 and storage of 10 crore liters of effluent by Sardar Nagar Distillery and river pollution at Pilibhit, Lakhimpur Kheri, Hardoi, Sitapur, Lucknow, Raebareli, Pratapgarh, Jaunpur, Ghazipur, River Sai, River Sai Tributary of River Gomti dated 29.07.2019 (Pp 2245-2256).
V. Reports of the Committee regarding solid waste management (including Bio-medical waste):
a) dated 31.07.2019 (Pp 2135-2174) in respect of Agra;
b) dated 31.07.2019 (Pp 2177-2244) in respect of Mathura;
c) dated 31.07.2019 regarding Common Bio Medical Waste Treatment Facility (CBWTF) in respect of M/s JRR Waste Management, Khasara No. 670, Mauja Dherera, Etmadpur, District Agra, U.P. (Pp 2258-2273)
d) dated 31.07.2019 on the subject of Bio Medical Waste Management at Sahara Hospital, Gomti Nagar, Uttar Pradesh (Pp 2275-2310)
e) dated 31.07.2019 on the subject of Bio Medical Waste Management at Dr. Ram Manohar Lohia Combined Hospital, Vibhuti Khand Gomti Nagar, Lucknow, Mayo Medical Centre, Vikas Khand-II, Gomti Nagar, Lucknow, St. Joseph's Hospital, Vishal Khand-5, Gomti Nagar, Lucknow, Nova (FORD) Hospital, Vikash Khand-
1, Patrakarpuram, Gomti Nagar, Lucknow, Uttar Pradesh. (Pp 2312-2363)
f) dated 01.08.2019 on the subject of Bio Medical Waste Management at S.N. Medical College & Hospital District Agra, Uttar Pradesh. (Pp 2305- 2391)
g) dated 05.08.2019 on the subject of Bio Medical Waste Management at (i) Super Specialty Pediatric Hospital & PG Teaching Institute, Sector-30, Noida and (ii) Jaypee Hospital (A Unit of Jaypee Healthcare Ltd.), Sector-128, Noida Uttar Pradesh. (Pp 2394-2438)
13. We have heard learned Counsel representing applicant, learned Counsel for CPCB, UPPCB, UP Jal Nigam and learned Counsel for the 8 Yash Paper Mill. We have also heard learned Counsel appearing on behalf of the Gorakhpur Development Authority (GDA) in Review Application No. 47/2019 seeking review of order dated 19.07.2019.
14. While we propose to deal with the reports directly connected to the pollution of water bodies and other connected issues at Gorakhpur, or otherwise connected thereto, which have been dealt with in earlier orders, other issues such as Solid Waste Management at places other than Gorakhpur, sand mining and pollution of River Gomti may have to be dealt with in the first instance by concerned administrative authorities and report furnished to this Tribunal for further consideration.
15. The reports relating to Solid/Bio-medical Waste Management indicate violations. Such violations need to be remedies and action taken as per law for compliance of statutory Rules, including recovery of compensation on Polluter Pays principle. In order to do so, we direct that reports relating to Solid Waste Management (including Bio-medical wastes) be forwarded to Chief Secretary, UP for appropriate further action and monitoring and a compliance report being filed in O.A No. 606/2018 (Compliance of Municipal Solid Waste Rules by Uttar Pradesh) within one month by e-mail. Further consideration of the matter by this Tribunal will be in the said case. As regards reports relating to sand mining are concerned, the same may also be forwarded to the Chief Secretary U.P for appropriate further action with a direction that action taken report be furnished in O.A No. 360/2015 (dealing with the subject of Sand Mining) within one month via e-mail. The reports mentioned above at items IV and V stand dealt with accordingly, as far as this order is concerned, pending further separate consideration as above.
16. We may now deal with reports at items I, II and III mentioned above.
I. Reports filed by the CPCB and the SPCB A. Action taken report filed by the CPCB on 17.09.2019 (Pp 2503-2517) in respect of M/s Malvika Cement Pvt. Ltd., Raebareli, Uttar Pradesh.
17. In view of report of the CPCB that the unit is functioning without consent to operate and it has also installed tubewells without NOC, SPCB may take appropriate further action by way of stopping illegal activity, recovering compensation and initiating prosecution in accordance with law.
18. The Chief Secretary, Uttar Pradesh may have it examined as to how electricity connections are given without consent to operate merely on consent to establish and why tubewells are being allowed to be dug without permission of the CGWA. An appropriate mechanism be evolved to remedy such illegalities in future anywhere in the State.
9B. Report filed by UPPCB dated 13.09.2019 (Pp 2535-2567) in respect of M/s K.M. Sugar Mills (Distillery & Sugar Unit), Masaudha, Ayodhya.
19. The Distillery and Sugar units of the industry have been found to be non-compliant. In view of the facts found, the units need to be immediately closed by the SPCB under Section 31(1)(c) of the Water (Prevention and Control of Pollution) Act, 1974 in accordance with law in view of the recommendations of the joint Committee.
C. Action taken report filed by the UPPCB dated 23.09.2019 (Pp 2568-2590) in respect of M/s Yash Paper Ltd. and the conduct of the SDM, Ayodhya in dealing with the matter.
20. Effluents have been found to be discharged in the drain connecting the river for which the State Pollution Control Board (SPCB) has proposed environmental compensation of Rs. 40 lakhs. It is stated that earlier defaults by the unit were considered by this Tribunal in the year 2016 and now notice under Section 33A of the Water (Prevention and Control of Pollution) Act, 1974 has been issued by the SPCB proposing closure for the violations.
21. According to the farmers, bandh was erected to prevent polluting discharge damaging the agricultural fields. However, according to the SDM, the bandh was removed to check stoppage of flow of the drain. The drain needs to be kept clean and its flow need not be obstructed. An updated joint inspection report is required to be obtained from a joint Committee of CPCB and the SPCB which issue will henceforth be dealt with in O.A. No. 399/2019, Mrs. Saraswati vs M/s Yash Paper Limited & Ors.
D. Report of the UPPCB (Pp 2467-2471) on the subject of environmental compensation payable by M/s B.R.D. Medical College & Hospital (Nehru Chikitsalay), Gorakhpur.
22. The SPCB may proceed further in accordance with law in the light of its report.
E. Report of UPPCB dated 17.07.2019 (Pp 2087-2092) on the subject of environmental compensation to be recovered from said 7 industries in Gorakhpur.
23. The SPCB may proceed further in accordance with law.
II. Additional Report of the Committee in respect of M/s Yash Paper Mills Ltd. & Rajepur Villaage Darshan Nagar, Ayodhya, Faizabad, Uttar Pradesh pollution alongwith report of the CPCB with regard to Tihura Drain near Yash Paper Mills Ltd.
1024. A joint Committee of CPCB and State PCB may take remedial action to ensure that the Tihura Drain is cleaned and freed from any industrial effluent or other pollutants. A status report in this regard may be filed as already directed above.
III. Discussions of the Committee relating to wetlands
25. A Joint Committee comprising the Secretaries, Urban Development, Environment and Forest and Irrigation, Flood Control Department, Uttar Pradesh, UPPCB and the CPCB may take further action in accordance with law, in the light of the report and furnish an action taken report before the next date. The Nodal Agency will be Secretary, Irrigation for coordination, compliance and furnishing report to this Tribunal. The GDA is at liberty to furnish its view point to the said Joint Committee. Review Application No. 47/2019 stands disposed of.
List the matter for further consideration 09.12.2019."
8. The matter was thereafter considered on 16.06.2020 as follows:-
"1to5..xxx...............................xxx..................................xxx
6. In pursuance of above, following reports have been filed:
(a) 'Action Taken Report' filed on 27.11.2019 by UP Jal Nigam on the issue of capping of drains discharging pollutants in Ramgarh Lake and preventing pollution of River Gomti, Saryu and other concerned tributaries.
(b) 'Compliance report' of Chief Secretary, UP dated 28.11.2019 with regard to pollution of Ramgarh Lake, Ami River, Rapti River and Rohani River, pollution of River Gomti.
(c) Report filed by the UPPCB dated 12.06.2020 mentioning the status of steps taken to comply with the earlier orders of this Tribunal.
(d) 'Action Taken Report' filed on behalf of the Divisional Forest Office, Siddharth Nagar dated 10.02.2020 in the matter of plantation of indigenous trees on both sides of the Ami River upto a distance of 5 km etc.
(e) Further report dated 20.12.2019 filed by the UP State PCB.
(f) A compliance report has also been filed on 13.06.2020 by Yash Pakka Ltd. (formerly known as Yash Papers Limited).
7. Our attention has also been drawn to the following reports filed by the Committee headed by Justice D.P. Singh1 not dealt with in the order dated 27.9.2019:
1Constituted in terms of order dated 23.08.2018 in O.A. No. 116/2014, Meera Shukla v. Municipal Corporation, Gorakhpur & Ors.11
(a) Report dated 30.09.2019 with regard to M/s Swaroop Chemicals Pvt. Ltd., Tewariganj, Chinhat, Lucknow, UP.
(b) Report dated 30.09.2019 with regard to M/s Saraya Distillery, Sardar Nagar, Gorakhppur, UP.
(c) Report dated 30.09.2019 with regard to STP Sahara Estate (Ramgarh Taal) at Gorakhpur, UP.
(d) Report dated 12.09.2019 with regard to (a) River Saryu pollution through "Retiya drain" & "Kakrahi drain", (b) Ayodhya, Faizabad, Cantonment, Ayodhya, Faizabad and (c) Nagar Nigam, Ayodhya, Faizabad.
(e) Report dated 30.09.2020 with regard to Chilua Taal, Sonauli Road, Gorakhpur, UP.
(f) Report of the UPPCB dated 29.09.2019 with regard to pollution of River Gomti.
(g) Report of the UPPCB dated 29.09.2019 on the subject of action taken against M/s Malvika Cement Pvt. Ltd.
Industrial Area, Sultanpur Road, Raebareli.
8. The said reports may be forwarded to the current Oversight Committee headed by Justice SVS Rathore 2, who may obtain the latest status of the matter from the concerned authorities and file a consolidated and updated report in the matter before the next date by e-mail at [email protected] (preferably in the form of searchable/OCR PDF and not image PDF).
9. Report dated 15.06.2020 filed by the Oversight Committee headed by Justice SVS Rathore, former Judge of the Allahabad High Court furnishes status of compliance of the orders of this Tribunal, including restoration of Ramgarh Taal. The concluding part thereof is as under:
"Recommendations:
In view of the above, we recommend as follows:
1. Regarding untreated sewage and industrial effluents, for the existing 103 water bodies and groundwater especially Ramgarh lake, Ami river, Rapti river and Rohani river in and around district Gorakhpur which are suffering from untreated sewage and industrial effluent as well as improper management of solid waste, no tangible efforts appear to have been made by Departments concerned so far to check the pollution caused by untreated sewage and industrial pollutants flowing untreated in rivers.
Despite the concern expressed by NGT for quite some time neither the STP at Magahar and Khalilabad have been sanctioned nor GIDA has commenced work on its CETP. Consequently, sewage and industrial effluents are going in the rivers without any treatments. Gorakhpur and the entire Terai area is highly sensitive to Japanese Encephalitis (JE) and Acute 2 Constituted in terms of order dated 21.10.2019 and further modified vide order dated 16.03.2020 in O.A. No. 670/2018, Atul Singh Chauhan v. Ministry of Environment, Forest and Climate Change & Ors.
12Encephalitis (AE) which cause deaths of thousands of children every year. The primary cause of JE/AE is pollution. It appears that the State Government is not starting the work on these CETP/STP by citing that the project is pending with NMCG for budgetary approval. Lack of funds is no excuse for inaction. The Supreme Court order in Paryavaran Suraksha Samiti & Anr. Applicant(s) Vs. Union of India & Ors. In W.P. (Civil) No. 375/2012, clearly mentions that the municipalities/local bodies cannot be permitted to shy away from discharging their onerous duty regarding establishment of CETP/STPs. The Supreme Court has directed that the Urban Local Bodies have to generate their own financial resources for meeting this obligation failing which the State Government shall cater to their financial requirements regarding CETP/STP. This order has been reproduced from NGT order dated 21.05.2020. Clearly not providing for STPs/CETPs is contempt of the Supreme Court as well as NGT. Supreme Court in its order has also mentioned that Secretary of Environment Department shall be answerable in case of default. The Secretaries to Government concerned shall be responsible for monitoring the progress and implementation of above directions. Not constructing these STPs/CETPs for lack of budgetary support from NMCG certainly is not a valid excuse. The Chief Secretary may be directed to ensure sufficient budgetary resources either from Government of India or from State budget within a month, so that work on these STPs/CETPs should commence immediately. NGT has mandated that any STP where work does not commence from 1.04.2020 will be liable to EC @5 Lakh per month. CPCB may issue notice to the Gorakhpur Municipal Corporation/GIDA for EC.
2. No interim measures for the treatment of the wastewater in drains and sewages have been made yet. has mandated that bioremediation and/or phytoremediation or any other remediation measures may start as an interim measure positively from 01.4.2020, failing which the State may be liable to pay compensation of Rs. 5 Lakhs per month per drain to be deposited with the CPCB.
3. All the municipal corporations were supposed to abide by SWM Rules, 2016 by 1.04.2020. Any violation in following SWM Rules, beyond the deadline would entail penalty. Gorakhpur Municipal Corporation has so far not started work on landfill site/processing plant. Any default in commencing work before 1.04.2020 would attract 13 penalties (EC). CPCB may work out EC and issue notice.
4. This area is very sensitive from JE/AE point of view. Besides BRD Medical college is the most important medical center in this area catering to medical requirements of large part of Eastern UP and Northern Bihar. The Primary cause of JE/AE is pollution. Hence it is most important that BRD medical college must follow BMW Rules, 2016. More so there is an influx of COVID-19 patients which will increase in the coming months Principal Secretary Medical Education shall ensure that in such critical times, BRD Medical College follows all the BMW norms. Any negligence on the part of concerned officers may be dealt with strictly and responsibility may be fixed.
5. There are a large number of drains going untapped in Ramgarh Taal. The state would do well to plan STPs for these drains. As an interim measure bioremediation /phytoremediation of all these drains shall be started immediately.
6. As far as polluting industries are concerned, we have been informed by SPCB that production has been stopped in such units, prosecution has been recommended and RC has been issued against all such units. As per SPCB, only such units have been permitted which have deposited the EC and are complying with the norms. SPCB may be directed to continuously monitor such units.
7. Regarding illegal electric connections given to units operating without consent or digging of tubewells without permission of Central Groundwater Authority, it has been mentioned by SPCB that the consent to establish an industry will be given only after prior groundwater clearance. It is recommended that since it is an inter-departmental matter, specific instructions may be issued to all the departments by Chief Secretary.
8. UPPCB has informed that detailed action plans related to polluted river stretches of Ghagra, Rapti, Varuna, Sai, Saryu, Ami and Tamsa have been prepared and approved by River Rejuvenation Committee. The implementation of these plans by District Environment Committee at District level and River Rejuvenation Committee at the State level may be continuously monitored. The minutes of the State level Committee may be uploaded on the State Environmental Portal and a copy may be made available to this committee.
149. We have been assured by Additional Chief Secretary (Irrigation) that the joint committee report on wetlands will be passed in the meeting on 15.06.2020 and made available to the committee. This committee would send a supplementary report on that after getting that report and studying it."
10. The above recommendations be acted upon and a report filed by the Chief Secretary with report in terms of earlier order. We also note the suggestion of the learned Counsel appearing for the CPCB that the Tihara drain needs to be cleaned and obstructions, if any, thereto removed. This aspect may also be looked into by the Oversight Committee.
11. We may generally observe that the action taken so far hardly meets the mandate of law and much remains to be done for compliance of orders of this Tribunal. Laxity by the officers concerned is breach of their statutory and public duties to uphold rule of law and protect environment and public health. However, learned Counsel for the State PCB states that latest status could not be brought forward for which time is required. Let the same be done before the next date.
12. In view of prayer made, we grant further time for filing updated report by the Chief Secretary, UP, State PCB, DFO, Gorakhpur and the Oversight Committee. The Oversight Committee may obtain latest status report from the concerned Collectors and the concerned departments. Report may be filed on or before 30.09.2020 by e-mail at [email protected] (preferably in the form of searchable/OCR PDF and not image PDF) which may also be uploaded on the website of the CPCB. Comments, if any thereto, by any other party may be filed within two weeks thereafter."
9. Accordingly, the Oversight Committee has filed its report on 11.12.2020. The UP State PCB has filed its action taken report on 14.10.2020, followed up additional action taken reports dated 11.12.2020 and 15.12.2020. The Irrigation Department, UP has filed its report on 10.01.2021. M.A. No. 01/2021 has been filed by Gorakhpur Development Authority to place on record Notification dated 07.12.2020 notifying Ramgarh Lake as wetland. M.A. No. 02/2021 and M.A. No. 03/2021 have been filed by the Village Pradhan of Village Rajepur Majha, District Ayodhya for removing obstruction from Tihura drain and for exemption 15 from filing certified copy of the annexures respectively. We will refer to the said reports seriatim.
I. Report of the Oversight Committee
10. We first take up the updated report of the Oversight Committee. The issues dealt with in the report are:-
"1. Construction of STP Sahara Estate, Gorakhpur
2. Encroachment in ChiluaTaal, SurajKundPokhra, Jata Shankar, Pokhra
3. There are a large number of drains going untapped in Ramgarh Taal, Gorakhpur. The state would do well to plan STPs for these drains. As an interim measure bioremediation/phytoremediation of all these drains shall be started immediately
4. DPR for construction of STP in Maghar, district Sant Kabir Nagar has already been submitted to the Government.
5. CETP in Gorakhpur
6. Construction near Ramgarh Taal
7. Action against polluting industries
8. Illegal electric connections given to units operating without consent or digging of tubewells without permission of Central Groundwater Authority, it has been mentioned by SPCB that the consent to establish an industry will be given only after prior groundwater clearance
9. Detailed action plans related to polluted river stretches of Ghagra, Rapti, Varuna, Sai, Saryu, Ami and Tamsa have been prepared and approved by River Rejuvenation Committee. The implementation of these plans by District Environment Committee at District level and River Rejuvenation Committee at the State level may be continuously monitored. The minutes of the State level Committee may be uploaded on the State Environmental Portal and a copy may be made available to this Committee
10. River Saryu pollution due to Retiya and Kakrahi drain.
11. Drains falling into Sita lake in Ayodhya
12. Irrigation department, UP was saddled with each of 25 Lakhs for mining and storing the sand without environmental clearance
13. Removal of Municipal Solid Waste from Sita Lake
14. Removal of encroachment from wetland Khasra no. 57-58.
15. DM, Faizabad be notified as nodal officer to ensure the restoration of wetland of Khasra Plot no. 57-58 and ensure establishment of Sita lake in terms of Map prepared by irrigation department.
16. Conservation of Sita lake and creation of recreation centre.
17. Encroachment in SurhaTaal in Balia.
18. Encroachment in BaghelTaal in Bairaich.
19. Restoration of Surwari lake.
20. Drain construction in Basti.
21. Action plan for restoration and rejuvenation of River Saryu 16
22. Saraya Distillery, Gorakhpur
23. Action against Malwika Cement
24. Compliance regarding Gomti River Pollution (For details refer report of Oversight Committee regarding O.A 673/2018)."
11. The report separately gives the status of compliance by Nagar Nigam, Lucknow in O.A. 24/2018, Shailesh Singh v. State of UP, under the following heads:-
1. Sewage generation and its treatment status
2. Interim measures by Lucknow Municipal Corporation.
3. Solid Waste Management Status
4. Processing of waste
5. GVP (relating to Gomti River)
6. Enforcement of compensation.
12. There is separate mention of compliance by M/s Swaroop Chemicals. Finally, the Committee has summed up the compliance status as follows:-
"VI. SUMMARY OF COMPLIANCE STATUS IN O.A 116/2014 S. Directions by Concerned Compliance status No Hon'ble NGT Department
1. Compliance of UPPCB Non-compliant Solid Waste It was reported that 600MT per day municipal Management solid waste is generated from Nagar Nigam Gorakhpur.
It was mentioned that Nagar Nigam Gorakhpur had identified the land for landfill & composting. However, the site development progress of sanitary landfill & composting has not started yet. No action has been initiated against any officer for this inordinate delay.17
2. CETP in Gorakhpur On request of Gorakhpur Industrial Development Authority (GIDA), U.P. Jal Nigam prepared a project for construction of 15 MLD CETP (amounting Rs. 76.79 Cr.) based on field observations the Committee (headed by Dr. Govind Pandey, Prof Civil Engg. Deptt. M.M.M.T.U.) Report and finally revised it in compliance of NMCG observations dated 21.12.2018. A team of NMCG visited the site on 21.01.2020 and again raised some observations vide its letter Dt. 12.03.2020. In the compliance of above observation of NMCG, New Delhi, A revised estimate for "I&D works and construction of 7.5 MLD Common Effluent Treatment Plant at GIDA Area, Gorakhpur" (Phase-I) amounting Rs. 62.50 Cr has been submitted to CEO, GIDA on 28.10.2020. CEO, GIDA sent the above DPR to SMCG Lko. Vide their letter no.2408/Adhi- Ni-6/CETP/2020-20 Dated 29-10-2020.
3 Status of EC on UP PCB Non-compliant
GIDA The monitoring committee had
imposed EC of Rs. 10 Cr on GDA.
The Vice Chairman, GDA
informed that they had
represented the matter before
Hon'ble NGT and the Hon'ble
NGT has Directed GDA to
present their case Before the
Committee headed by Principal
Secretary, Irrigation. The
recommendation made by the
said Committee will be placed
before Hon'ble NGT for
appropriate orders.
18
4 Status of drains UPPCB Partially-compliant
Flowing into There are in total 24 drains failing in Ramgarh
Ramgarh Lake Tal of which 6 are major drains and 18 are
minor drains. The present status of these drains is as follows:
All 6 major drains, falling directly in Ramgarhtal have been intercepted, diverted and are being treated in STPs 15 MLD and 30MLD capacity each. Status of 18 minor drains is as follows: I &D work of 7 minor drains (having total discharge of 5.463 MLD) is ongoing under "Gorakhpur sewerage Scheme, One A-1 Southern Part" under AMRUT. The tapping of these drains will be completed by JUNE-2021.
The remaining 11 minor drains (having total discharge of 5.463 MLD) are proposed to be tapped under the proect "Construction of earthen bund and intercepting sewer line at Northern side of Ramgarhtal from Paidleyganj to R.K.B.K. Maruti Show Room", Estimated cost Rs.
34.82 crore, submitted under State Sector to Principal Secretary, Urban Development Department-5, U.P. Govt by D.M., Gorakhpur vide letter dated 21.11.2019 for approval and allocation of funds. Under this project discharge of above 11 drains will be treated at 30 MLD existing STP. The approval for the same is awaited.
As far as interim measure (bioremediation/phytoremediation) is concerned it is to be done by Nagar Nigam, Gorakhpur for which Nagar Nigam, Gorakhpur has invited bid for the bioremediation/ phytoremediation of concerned drains.
5. Electric connection Partially-compliant without consent to The polluting industries in the red and orange operate category should not be given electricity connection without prior NOC to establish from the UPPCB.
Once the industry received Consent to establish from UPPCB, they should be given temporary electricity connections and after receiving consent to operate from UPPCB, they should be given permanent electricity connections. So, in compliance to this UPPCB has to provide the list of polluting industries to UPPCL and arrangements should be made on the Nivesh Mitra portal regarding this. The above-mentioned works were directed to be completed within one month.
19
6 Action plan UPPCB Complied
regardingpolluted UPPCB informed that they
rivers hadprepared the action plans
related to polluted river stretches of Ghaghra, Rapti, Varuna, Sai, Saryu, Aami and Tamsa. River Rejuvenation Committee, Uttar Pradesh has also approved these action plans.
These plans are currently under
implementation and the
District Environment Committee is
doing the Monitoring of the
implementation of these plans at
District Level and River
Rejuvenation Committee at State
Level. The meeting minutes of the
state Level River Rejuvenation
Committee dated 26.06.2020 has
been uploaded on the State
Environment Portal.
EC on defaulting UPPCB Non-compliant
industries UPPCB is continuously
monitoring the
industries in the
catchment area of
Aami River. Status of
compensation imposed
and recovered from
industries in the
catchment area of
Aami River is as
follows:
S. Name of EC Recov Remark
No. the Impose ery of
Industry d EC
Amou
nt
1 M/s Rs. Nil UPPCB has
B. R. D. 4.4115 requested to
Medical Crore District
College & Magistrate
Hospital Gorakhpur for
(Nehru recovery of
Chikitsal y Environmental
), Compensation
Gorakhpur as per the Land
revenue vide
order dated
29.09.2020.
2 M/s K. M. Rs. Rs. -
Sugar Mills 32.4 32.40
Limited 0 Lacs
(Sugar Lacs
Unit),
Masaudha,
Ayodhya
20
M/s K. M. Rs. Nil The industry has
Sugar 26.80 submitted a
Mills Lacs Representation
Limited for revising EC.
(Distillery The board has
Unit), Constituted a
Masaudha committee of the
, Ayodhya officers of central
lab & UPPCB RO
Lucknow,for Joint
inspection of the
industry to decide
the representation
dated
28.02.2020. Joint
inspection report
revealed that at
the time of
inspection no
untreated
discharge was
observed. The
unit used STP
facility in Sugar
unit. Zero liquid
discharge
maintained.(Infor
mation regarding
EC awaited).
4 M/s Bharti Rs. Nil UPPCB has
Research 6.1125 requested District
and Lacs Magistrate
Breeding Gorakhpur for
Firm, FL- issuing RC as per
27, Sector land revenue
13, GIDA, against the
Gorakhpur industry.
5 M/s Rs. 8.4 Nil UPPCB has
Mother Lacs issued letter to
Shree District
Dairy, D- Magistrate
1/3D, Gorakhpur for
Sector 13, issuing RC as per
GIDA, land revenue
Gorakhpur against the
industry.
6 M/s Alkane Rs. Nil UPPCB has
Constructi 4.25 issued a letter to
on Pvt Ltd., Lacs District
FL-1, Sector Magistrate
13, GIDA, Gorakhpur for
Gorakhpur issuing RC as per
land revenue
against the
industry.
21
7 M/s Rs. Nil UPPCB has
Burnet 12.875 issued a letter to
Pharmace Lacs District
utical Pvt. Magistrate
Ltd., FL-1, Gorakhpur for
Sector 13, issuing RC as per
GIDA, land revenue
Gorakhpur against the
industry.
8 M/s Rs. Nil UPPCB has
Gorakhnath 10.187 issued a letter to
Agro 5 Lacs District
Industries Magistrate
Pvt. Ltd., Gorakhpur for
FL-20/27, issuing RC as per
Sector 13, land revenue
GIDA, against the
Gorakhpur industry.
9 M/s Royale Rs. Rs. --
Savera Foo 6.1120 6.112
ds Pvt. Ltd., 0 Lacs 5
FL-28, Lacs
Sector 13,
GIDA,
Gorakhpur
10 M/s Dr. Rs. Rs. --
Sandhu 6.1125 6.112
Hatchery, Lacs 5
FL-28, Lacs
Sector 13,
GIDA,
Gorakhpur
22
11 M/s Bajaj Rs. Rs. UPPCB
Sugar Ltd 1.4280 1.428 vide
(Dist.), Crore 0 it's letter
Rudhauli, Crore dated:
Basti 16.09.2020
has issued
following
closure
order
direction under
section 33A of
Water
Prevention &
Control of
Pollution) Act,
1974 against
industry:
1. The
industry is
directed to
remain
close
till they do
not dismantle
the existing
storage
lagoon
and
bio-composting
yard and take
the
permission
again from
production
board.
2. The
incineration
of the spent
wash filled in
the storage
lagoon should
be done using
multiple-effect
evaporator and
slop boiler.
23
12 M/s Rs. NIL UPPCB has
YashPackk 40.80 requested to
a Ltd. Lacs District
(Formerly Magistrate
name M/s Ayodhya for
Yash recovery of
Papers), the EC
Darshan imposed on
Nagar, industry
Ayodhya Dated
18.11.2019.
The industry has
filed a
petition in
Hon'ble High
Court
Lucknow
bench &
Hon'ble High
court ordered
Stay for
recovery of EC.
UPPCB to file
a counter-
affidavit against
Hon'ble High
Court which is
under process.
A prosecution has been filed by the UPPCB under section 41 of the Water (Prevention and Control of Pollution) Act, 194 against :
1. M/s Gorakhnath Agro Industries Pvt. Ltd., FL-20/2, Sector 13, GIDA, Gorakhpur.
2.M/s Bajaj Hindustan Sugar Ltd (Distillery Unit), Rudhauli, Basti.24
Status of Urban Non-Compliant
installation of Develop DPR for I&D and STP works for Maghar town,
STPs ment Dist. Sant Kabir Nagar were sent to NMCG,
Depart Lucknow vide letter No. 997 dt. 13.08.2019 ment amounting Rs. 19.88 Cr. Several observations have been received from NMCG vide letter No. TE-12014/1/2019-Tech Cont. NMCG dt.19.09.2019 after examination of aforesaid DPRs. In observations major observation is "Water quality of River Aami has not been provided in the DPR, SMCG, UP may enclose water quality reports of River Aami U/S and D/S of the confluence of drain with river to assess the effect of pollution contribution of the town. In compliance of the above the samples had been collected and analysed and a revised DPR of amounting Rs.28.36 crore (including O&M for 15 years) for I&D and STP works for Maghar town, Distt-
Sant Kabir Nagar, duly incorporating the observations received from NMCG has been submitted to SMCG, GoUP on dated 29-09- 2020 by Chief Engineer (Ganga),U.P. Jal Nigam, Lucknow. Project Director, SMCG has forwarded the DPR to Executive Director (Project), NMCG, New Delhi vide their letter no 1050/0032/SMCG-UP/12 dated 19.10.2020.
9 Till the time the Urban Non-Compliant installation of Develop The Secretary, Urban Development gave the STP is under ment assurance that the work of Phyto/bio- process, as an Depart remediation will commence within one month.
interim measure ment Nagar Nigam, Gorakhpur for which
Phyto/bio- Nagar Nigam, Gorakhpur has invited bid for the
remediation bioremediation/ phytoremediation of
should be done at concerned drains.
all the sites
10 Construction of GDA Non- Compliant
STP Sahara RO, UPPCB submitted in the meeting held by
Estate, Oversight Committee on 26.11.2020 that the
Gorakhpur work of construction of STP is in progress. It is
expected it would be complete by next month. 11 Encroachment in GDA UPPCBhad requested Chairman,Monitoring Chilua Taal, Committee to assign the task of identifying Suraj Kund Encroachments in the catchment area of Pokhra, Jata ChiluaTaal, SurajKund and Jata Shankar, Shankar, Pokhra Pokhra to Revenue Dept. because the documents related to the area and boundaries are maintained by it.
2512 River Saryu U.P Jal Partially Complied pollution due to Nigam/ DPR of I&D works for Faizabad town is under Retiya and Urban preparation and after completion of scheme, no Kakrahi drain Develo wastewater will flow into Saryu River.
pment The interception works are to be done by Cantt / and for remaining 15 drains, DPR amounting SMCG Rs. 363.95 Crore including 15year O/M has been sent to NMCG, New Delhi by SMCG vide letter no. 747/0619/SMCG UP/01, Dated 27/07/2020. Some observations were raised by NMCG & IIT Roorkee on above project. After removing the observations, revised project amounting Rs. 352.17 Crore has been sentto SMCG by CE (Ganga), U.P. Jal Nigam, Lucknow vide letter no. 695/022-0272(31)/2020, Dated 15.10.2020.
13 Drains fallinginto U.P. Jal Partially Complied Sita lake in Nigam/ Compliance report by UP Jal Nigam shows that Ayodhya Urban there are 20 drains which after mixing into each Develo other fall into Saryu river. From Ayodhya town 5 pment drains fall into river. All drains are tapped but in / Rajghat drain the present discharge in increased SMCG as local farmers diverting Faizabad drain towards Rajghat pumping station.
Thus, the total discharge reaching Rajghat pumping station is above the designed capacity. Therefore, presently discharge of 04 drains and partial water of last drain is being pumped for treatment. This issue is under process to resolve.
14 Removal of Urban Partially Complied Municipal Solid Develo DM, Ayodhya submitted compliance report vide Waste fromSita pment letter no. 1135/22-10(NGT) dated 18.11.2020. Lake As per the report, 5697 metric tonne of silt has been removed. Tender process has been initiated to remove the remaining silt 15 Conservation of U.P Jal Partially Complied Sita lake and Nigam/ 11000 plantation in 10 hectare area was made creation of Urban by Forest Department along the bank of Sita recreation centre Develo Lake in 2019. Further action will be taken in pment accordance with the wetland rules. Due to / COVID 19, action could not be taken in due SMCG time.
16 Drain U.P Jal Partially Complied construction in Nigam/ Compliance report submitted by EO, Basti Basti. Urban Reflects that DPR of drain was submitted for Develo approval to the competent authority. It has pment been sanctioned and approved. Construction process initiated and finalized.
2617 Action plan for UPPCB Partially Complied restoration and Total length of River Saryu in district Bairaich rejuvenation of is approximately 185 km. Survey of 104.500 River Saryu km has been completed. DPR shall be submitted as soon as the survey work is finished.
18 Saraya Distillery, UPPCB Gorakhpur 19 Action against UPPCB Malwika Cement "
13. The recommendations of the Oversight Committee are:-
"Recommendations The Oversight Committee makes the following recommendations:
1. Untreated Sewage The Oversight committee on 15th June, 2020 had mentioned that no tangible efforts were being made regarding checking of untreated sewage in the existing 103 water bodies and ground water, especially Ramgarh Lake, Rapti river and Rohini river, in and around district Gorakhpur. The Committee had also mentioned that STPs at Magahar and Khalilabad had not been sanctioned. GIDA had not commenced work on its CETP. The Committee had asked the Chief Secretary to ensure sufficient budgetary resources for starting these works. During this period after the last meeting, some progress has been made. The revised DPRs for Magahar and Khalilabad have been sent to NMCG. GIDA has prepared a project report of R. 76 crores for these projects and sent to NMCG. However, the progress is unsatisfactory. On the ground, no work regarding checking of this untreated sewage from flowing into water bodies has so far started. Nor have any resources for the same been mobilised either from budgetary resources or Govt of India grants. Chief Secretary should explain as to how he proposes to mobilise resources for these works and also indicate timelines fort these works.
2. Environmental Compensation As per NGT directions, any STP, where the work has not commenced after 01.04.2020, is liable to be charged Environmental Compensation at the rate of Rupees 5 lacs per month. CPCB/UPPCB may explain as to why no notice for recovery of environmental compensation has been given in case of the STP at Magahar and Khalilabad and the CETP of GIDA.27
3. Interim measures Hon'ble NGT had directed that in the meanwhile interim measures may be taken for in situ remediation of these unremediated drains. It was mentioned that Gorakhpur Nagar Nigam has invited bids for bio-remediation of the drains. However, so far no concrete work on the ground has taken place in more than one year. CPCB/UPPCB may explain as to why they have not taken any action for giving notice for recovery of environmental compensation at the rate of Rs. 5 lac per month per drain for all those drains where no in situ remediation has taken place.
4. Landfill Site It had been directed that all the Municipal Corporations will start the work on landfill site/processing plant and any default after 01.04.2020 would attract environmental penalty. Gorakhpur Municipal Corporation has so far not started any work on the landfill site or on the processing plant. CPCB/UPPCB may explain as to why no notice for recovery of environmental compensation in this regard has been issued to Gorakhpur Municipal Corporation.
5. Encroachments It had earlier been mentioned that there were encroachments on RamgarhTaal and other wetlands. Hon'ble NGT had formed a high power Joint Committee on 27.09.2019 comprising of Principal Secretaries/Secretaries of Irrigation, Urban Development, Environment and Forest, Flood control, UPPCB and CPCB. Despite repeated directions regarding Ramgarhlake, so far the notification of wetland has not been published, based on which encroachments could be identified. It was mentioned that the final notification has been approved by the State Wetland Committee and is likely to be published shortly. Chief Secretary, UP shall ensure that the notification of Ramgarh wetland is published and encroachments, if any, on wetland area be identified and removed expeditiously.
The Joint Committee had formed committees of District Magistrates/Executive Engineers of Irrigation, Executive Engineers, Jal Nigam and District Forest Officers of respective districts for identifying encroachments on Syahi river (Deoria), Saryu, Rapti, Koshi, Gandak and Narayani rivers. SurajKundPokhra (Gorakhpur), Jata Shankar Pokhra (Gorakhpur), Mansarovar (Gorakhpur), Kapurtha, Hiranyavati river (Kushi Nagar), SurahaTaal (Ballia), BaghelTaal (Bahraich) and Bakhira lake (SantKabir Nagar). It is very surprising that in the reports of the Joint Committee, it has been recommended that the work of identification of these encroachments be shifted to the Revenue Department and Irrigation Department. The District Collector is the head of the Revenue administration in the district and the Executive Engineer Irrigation happens to be on this committee. Such a recommendation by this high power committee 28 shows lack of application on the part of the concerned officers. The Chief Secretary may be asked to ensure proper compliance in identifying and removal of these encroachments and ensure sending of compliance report to Hon'ble NGT. within one month's time.
6. Polluting Industries The Oversight Committee had been informed by the UPPCB that in all polluting industries, which had been reported by the Monitoring Committee, production had been stopped; prosecution had been recommended and recovery certificate had been issued. UPPCB has mentioned that only such units had been permitted which had deposited the environmental compensation and which are complying with the norms.
On closure scrutiny, we find that the Monitoring Committee chaired by Justice DP Singh had directed action against M/s Saraya Distillery, Sardar Nagar, Gorakhpur, UP. The Oversight Committee had also directed the UPPCB to inspect the unit, ensure compliance and send inspection report. However, no action seems to have been taken by the UPPCB in this regard. UPPCB shall submit its report within a week ensuring compliance of the directions.
Similarly, STP at Sahara Estate Gorakhpur was not complying with environmental norms. The Monitoring Committee of Justice DP Singh had recommended environmental compensation of Rs 2,31,50,000/- against it and directed it to rectify the defects. UPPCB has so far not submitted its inspection report in this regard.
No report had been submitted by UPPCB regarding recovery of environmental compensation levied by the then Monitoring Committee from M/s Malvika Cement Pvt Ltd Raebareli as well.
7. Illegal electric connections It had been directed that specific instructions would be given by the Chief Secretary regarding illegal electric connections to units operating tubewells without permission of CGWA. So far these instructions have not been issued by the Chief Secretary, who may do so forthwith.
8. MSW management in Lucknow
(i) The Monitoring Committee headed by Justice DP Singh had sent a report on river Gomti, in which it had been mentioned that in municipal waste management at Lucknow, there are a lot of gaps and door to door collection of MSW is not being done. The Oversight Committee felt that M/s EcoGreen, the agency which has been assigned the task of door to door collection, processing and conversion from waste to energy is not doing its job properly. There are huge gaps in door to door collection; processing plant is working below 29 capacity and so far no work has been done regarding waste to energy plant. UPPCB shall conduct an inspection immediately of MSW facility in Lucknow and in case of noncompliance levy environmental compensation on Lucknow Nagar Nigam. The Lucknow Nagar Nigam would be at liberty to realise this EC back to back from the above contractor.
(ii) Justice DP Singh had also mentioned that there are gaps in sewage management in Lucknow. As against the total required capacity of sewage disposal of 748 mld, the available capacity is 598 mld. UP Government/Lucknow Nagar Nigam would do well to follow up expeditiously on the proposed projects to fill the gaps viz the 85 mldBharwara STP, the Bijnor 80 mld STP and Ghaila 22mld STP
9. As far as encroachments within Gorakhpur Development Authority on ChiluaTaal and Mahesaralake are concerned, so far the compliance report has not been received from District Magistrate, Gorakhpur.
10. In the earlier report, the issue of pollution of river Saryu due to untapped drains was considered. A project for interception of 15 drains amounting to rupees 363.95 crore has been sent to NMCG. It may be followed up so that the approval is expedited and pollution of the river may be minimized.
11. The Oversight Committee is concerned that despite repeated directions, the progress on the ground in the last more than one year is very slow. Chief Secretary, UP may review the progress of these projects in his monthly meetings so that the progress of these projects is expedited."
14. The action taken report filed by the five member joint Committee comprising Secretaries Irrigation Department, UP, Urban Development Department, Environment Department, CPCB and State PCB, giving point wise action taken report with reference to the observations of the Oversight Committee in its meeting held on 18.07.2019 are:-
"çfrosnu Ekk0 jk"Vªh; gfjr vf/kdj.k] ubZ fnYyh esa ;ksftr vks0,0 la[;k&116@2014 ehjk 'kqDyk cuke E;qfufliy dkjiksjs'ku] xksj[kiqj o vU; esa fnukad 27-09-2019 dks ikfjr vkns'k ds fØ;k'khy va'k 30 "A Joint Committee comprising the Secretaries, Urban Development, Environment and Forest and Irrigation, Flood Control Department, Uttar Pradesh, UPPCB and the CPCB may take further action in accordance with law, in the light of the report and furnish an action taken report before the next date. The Nodal Agency will be Secretary Irrigation for coordination, compliance and furnishing report to this Tribunal. The GDA is at liberty to furnish its view point to the said Joint Committee, Review Application No. 47/2019 stands disposed of"
ds vuqikyu esa 'kklukns'k la[;k&126@19&27&fl0&4&02¼fjV½@¼,u0th0Vh0½@ 2019] fnukad 04-12- 2019 ds }kjk izeq[k lfpo ¼orZeku esa vij eq[; lfpo½] flapkbZ ,oa ty lalk/ku foHkkx] m0iz0 'kklu dh vè;{krk esa fuEuor~ desVh dk xBu fd;k x;k gS % Ø0 vf/kdkjh dk uke Inuke Lfefr esa inuke la0 1 Jh Vh0 osadVs'k Vij eq[; lfpo] flapkbZ ,oa ty lalk/ku foHkkx] m0iz0 'kkluA vè;{kA 2 Jh vuqjkx ;kno lfpo] uxj fodkl rFkk uxjh; jkstxkj ,oa xjhch mUewyu lnL;A dk;ZØe foHkkx] m0iz0 'kkluA 3 Jh vk'kh"k frokjh fo'ks"k lfpo] i;kZoj.k] ou ,oa tyok;q ifjorZu foHkkx] m0iz0 lnL;A 'kkluA 4 Jh :uk vksju oSKkfud&Mh] dsUnzh; izn"w k.k cksMZ] {ks=kh; funs'kky;] y[kuÅA lnL;A mijksDr desVh] ek0 jk"Vªh; gfjr vf/kdj.k ds le{k izLrqr dh x;h ekuhVfjax desVh dh fjiksVZ] ftls ek0 jk"Vªh; gfjr vf/kdj.k us 03 Hkkxksa esa foHkDr fd;k Fkk] ds rhljs Hkkx "Summary of discussions and decesions of the committee on the subject of wetlands dated 18.07.2019(Pp 2093-2113)" ds lEcU/k esa ek0 jk"Vªh; gfjr vf/kdj.k ds le{k Action Taken Report izLrqr djsxhA 'kklu ds i= la[;k&1276¼1½@20&27&fla0&4&02¼fjV½¼,u0th0Vh0½ @2019 fnukad 15-06-2020 }kjk iwoZ esa ek0 jk"Vªh; gfjr izkf/kdj.k esa fjiksVZ@vk[;k nkf[ky dh x;h gSA\ Ek0 jk"Vªh; gfjr vf/kdj.k }kjk fnukd 27-09-2019 esa ikfjr vkns'kksa ds vuqikyu ds lEcU/k es desVh }kjk Action Taken Report rS;kj dh x;h gS] tks fd vko';d dk;Zokgh gsrq lknj izLrqr gS ¼izfr layXu½A 31 Item Summary of Discussions Point wise action to Point wise Action taken report by Why Action has not How much time No. and decision taken in the Related Departments been taken by the will be taken for meeting of Eastern UP Departments/Officers Departments Action by Rivers and Water Department Reservation Monitoring Committee in relation to wetlands in Eastern U.P. held on 18.07.2019 1(a) Minutes of the Meeting and decision taken by the Monitoring Committee (UPSWMMC) in its earlier meeting dated 12.07.2019 are reiterated and affirmed for follow up action.
1(b) The final report with regard Uttar Pradesh Jal Nigam Complied to Sita Lake dated Compliance report has been 18.07.2019 is forwarded to submitted by the UP Jal Nigam. A Hon'ble NGT with the brief detail of report is as following:-
following proposals and In Nagar Nigam Ayodhya, total 20 recommendations for drains after mixing into each other appropriate decision and fall into Saryu River. From Ayodhya orders in the matter. town following 5 drains fall into river "1. Jal Nigam shall forward 1. Golaghat A the DPR to the State 2. Golaghat B Government within a month 3. Rimochanghat as informed and the State 4. Gudiyana Government should forward 5. Rajghat the same with due Out of 5 drains namely 1. Golaghat A formalities to the Central 2. Golaghat B 3. Rimochanghat 4.32
Government under Namami Gudiyana 5. Rajghat is also tapped, Gange for appropriate but in Rajghat drain the present decision in the matter to tap discharge is increased as local the 20 drains of Ayodhya farmers diverting Faizabad drains within three months for towards Rajghat Pumping Station, so follow up action. the total discharge reaching at Rajghat Pumping Station is above designed capacity of pumping station. This issue is under process to resolve. So presently discharge of above 4 drains and partial water of Rajghat drain is being pumped for treatment.
DPR of I&D works for Faizabad town
is under preparation and after
completion of scheme, now
wastewater will flow to Saryu River.
Details of drains falling from
Faizabad, is as follows:-
1. Nirmalikund Drain
2. Retia Drain
3. Kakrahi Drain -A
4. Kakrahi Drain B
5. Khurdabad Drain -A
6. Khurdabad Drain -B
7. Khurdabad Drain -C
8. Bahadurganj Drain
9. Pathantolia Drain -A
10. Pathantolia Drain -B
11. Pathantolia Drain -C
12. Pathantolia Drain -D
13. Mehtabbagh Drain -A
14. Mehtabbagh Drain -B
15. Mehtabbagh Drain -C
16. Mehtabbagh Drain -D
33
Out of above, Nirmalikund Drain
flows from Faizabad Cantt. The
Interception works are to be done by
Cantt and for remaining; 15 drains,
DPR amounting Rs. 363.95 Crore
including 15 year O/M has been sent
to NDMG, New Delhi by SMCG vide
letter no. 747/0619/SMCG UP/01,
Dated 27.07.2020. Some
observations were raised by NMCG &
IIT Roorkee on above project. After
removing the observation, revised
project amount Rs. 352.17 Crore has
been sent to SMCG by CE (Ganga) UP
Jal Nigam, Lucknow vide letter no.
695/022-0272(31)2020), dated
15.10.2020.
2. The Irrigation Department Irrigation & Water Compliance is ensured as per
UP is saddled with Resource Department procedure and rules. It is humbly Compliance is being
environmental compensation submitted that silt deposited between ensured
of Rs. 25 lacs for mining and Guptar Ghat & Gola Ghat in Saryu
storing the sand adjoining to river was removed by means of
bund (supra) without dredging. Silt collected by dredging
Environmental Clearance was handed over to mining officer
and remove the same within Shri J.P. Dwivedi working in
a period of 2 months, from Jurisdiction of District Magistrate of
01.07.2019. In case stored Ayodhya. After that disposal of silt
sand is not removed, they was done through process of auction
are further liable to pay as per G.O. No. 22/86-2019-7/2019
environmental compensation dated 05.02.2019 by them.
at the rate of Rs. 10,000/- It is also submitted that according to
per day from 1 September sustainable sand mining
2019. Compensation may management guidelines 2016 works
be realized from the officers of dredging and desilting of drains,
accountable. reservoirs, weirs, barrages, rivers &
34
canals for the purpose of their
maintenance, upkeep & disaster Compliance is being
management are exempted from ensured environmental clearance. Hence the above work done by Irrigation and Water Resources Department, need not require any environmental clearance
3. Nagar Nigam Ayodhya District Magistrate District Magistrate Ayodhya has Compliance is being Approximately Nine should remove municipal Ayodhya. Nagar Nigam submitted Compliance report vide ensure months to complete solid waste from Sita Lake Ayodhya letter no. 1135/22-10 (NGT) dated the work. within 4 months. Period 18.11.2020 as per report 5697 MT of begins from 1st July 2019. In silt had been removed Tender process case they fail to do so, has been initiated to remove the environmental compensation remaining silt of Rs. 50 lacs shall be imposed on Nagar Nigam Ayodhya and for every day beyond a period of four months, Nagar Nigam Ayodhya shall be liable to pay compensation of Rs.
10,000 each day.
4. District Authorities shall District Magistrate As per District Magistrate Ayodhya Compliance is being remove the encroachment Ayodhya compliance report in this mater ensure as per revenue from the Wetland Khasra Khasra plot no. 57 & 58 (supra) are laws and rules plot no. 57 and 58 (supra) not indicated in wetland area. These indicated in the map (supra) plots are registered in the name of expeditiously say within a land account holder. Hence this not period of three months in under category of illegal accordance with law and no encroachment.
further construction shall be permitted on the plots in question and the use of land 35 shall also not be changed by Ayodhya Development Authority of whosoever it may be.
5.All persons who have been District Magistrate As per District Magistrate Ayodhya done encroachment over the Ayodhya compliance report there is no illgal As per report of DM, no wetland/water reservoirs encroachment in khasra plot no. 57 & illegal encroachment has khasra plot no. 57 and 58 58. Hence environmental been observed are required to be saddled compensation should not be imposed. with environmental compensation at the rate of Rs. 5000 per day with effect from 15 August, 2018 or from the date of encroachment whichever is earlier, District Magistrate shall provide the list of detail of encroachers to CPCB and to Monitoring Committee indicating the date of encroachment. Of course, those who demolish or vacate the premises may be exempted, CPCB should assess the compensation keeping in mind the area acquired and the extent of construction raised by the occupant.
6. District Magistrate District Magistrate Detail project report is being prepared District Magistrate has Faizabad be notified as Ayodhya by Executive Engineer flood works been instructed to comply nodal officer to ensure the division, Irrigation Department with the instruction of restoration of Ayodhya Hon'ble Monitoring wetland/water reservoir of 36 Khasra plot no. 57&58 Committee for (supra) and ensure the conservation of the lake. establishment of Sita lake in terms of map prepared by Executive Department with required paraphernalia to make it a recreation centre from the fund available with Nagar Nigam, other sources including fund provided by State Government in pursuance to the project report forwarded within a period of 3 months. District Magistrate shall submit a status report in the first week of every month with regard to status of conservation of Sita Lake to the Monitoring Committee w.e.f. 1st August, 2019
7. UP Forest Department Principal Secretary Env. Complied Compliance being done as shall plant indigenous &CC/ District Magistrate per directions of plants over all the land and Ayodhya 11000 number plantations in 10 UPSWMMC the Sita lake to make it any Hect. Area have been made by the oxygen hub for recreation in Forest Department along the bank of appropriate manner with the Sita lake during rainy season 2019. help of other authorities.
9. It shall be appropriate for District Magistrate Complied. As per District Magistrate Complied the State Government to Ayodhya Ayodhya compliance report, Khasra institute an independent No. 57&58 (supra) are not indicated enquiry through in wetland area. These plots are independent machinery to registered in the name of land unearth the scam and 37 punish the land grabbers or account holder. Hence this not under land Mafias, whosoever they category of illegal encroachment. may be, in accordance with law and take a decision in the matter expeditiously, say, within a period of three months 10&11. The collector, District Magistrate Complied. As per report of District Compliance is being done Revenue Authority, Ayodhya Ayodhya Magistrate Ayodhya action has been shall protect the Revenue taken as per existing record and rules Records and ensure to make appropriate to rules, keeping in view the material brought on record. Special commendation be recorded in the service record of Naib Tehsildar Shri. Mohd.
Shafiullah because of whose
outstanding work the
present scam of land
grabbing could be
unearthed. Any other order
or direction, as the Hon'ble
NGT may deep proper, may
also be passed in public
interest.
2. No report from the Letter no. 1219 dated 11.06.2020
Committee, constituted by has sent. Again several reminders
the Monitoring Committee has been issued to concerning officer
vide its decision taken by the in the month of July, September,
meeting dated 13.03.2019, October, November, and a last
comprising the District reminder has been issued on
Magistrate/COO, Executive December 01, 2020.
Engineer Irrigation, Deoria,
has been received so far
38
though two months time
granted for the purpose has
lapsed much earlier.
However, one month time is
granted further to submit the
report in terms of the
decision, the ROUPPCB
Deoria shall make inspection
of Syahi River with regard to
the encroachment, if any,
made in the catchment area
of river Syahi and submit a
report to the Monitoring
Committee in a month. For
this purpose, the mean HFL
of river Syahi as observed in
the past 10 years just before
September 26, 2017 (vide
Rule 4 (2) (vi) of the Wetland
(Conservation and
Management), Rules (vi) of
the Wetland (Conservation
and Management) Rules,
2017, shall be taken into
consideration.
3. No report from the RO UP PCB/ Irrigation and Compliance is being ensure. As per
Committee, constituted by Water Resources letter no. 37C/ Monitoring Committee Compliance is being
the Monitoring Committee Department dated 24.07.2020, RO informed that ensured.
vide its decision taken in the the work is not board function. Mean
meeting dated 28.05.2019, HFL of River Saryu has already been
comprising the DM/CDO, submitted to the monitoring
Executive Engineer Jal Committee. Mean HFL of Saryu River
Nigam and DFO of the line within district boundary for past
concerned District, has been 10 years are given below:-
received so far though three
39
week, time is granted further Year HFL
to submit the report in terms 2008- 93.85
of the decision taken on 09
28.05.2019. In the 2009- 94.01
meantime, the RO, UPPCB of 10
the concerned district(s) 2010- 93.91
shall make inspection of 11
Saryu or Ghaghra, Rapti, 2011- 93.92
Choti Gandak and Narayni 12
(Badi Gandak) rivers with 2012- 93.35
regard to the encroachment, 13
if any, made in the 2013- 93.34
catchment area of aforesaid 14
river sand submit a report to 2014- 93.60
the Monitoring Committee in 15
a month. For this purpose, 2015- 92.78
the mean HFL of river 16
aforesaid rivers as observed 2016- 93.10
in the past 10 years just 17
before September 26, 2017
2017- 93.72
(vide Rules 4(2)(vi) of the 18
Wetland (Conservation and
Management) Rules, 2017
shall be taken into
consideration.
4. No report from the District Magistrate UPPCB vide his letter dated ATR has been requested December 31st,
Committee, constituted by (Revenue) and Irrigation 31.07.2019 requested to Hon'ble from DM. it is yet to be 2020
the Monitoring Committee and Water Resources Chairman, Monitoring Committee that received and a last
vide its decisions taken in Department the task of identifying encroachments opportunity for providing
the meeting dated in the catchment area of river Saryu the same has been
28.05.2019, comprising the or Ghaghra, Rapti, Chhot Gandak extended to concerned DM
DM/COO, Executive and Narayani (Badi Gandak) may be till 31st December, 2020. It Engineer Jal Nigam and DFO assigned to the Revenue and has been decided that if of the concerned District, has Irrigation because the documents ATR is not submitted by been received so far though related to the area and boundaries the said timeline then 40 three week time granted for are maintained by Revenue accountability of the purpose has lapsed Department. concerning officials shall much earlier. However, one be fixed and a months time is granted Action plan for rejuvenation of river recommendation will be further to submit the report Rapti is available on the website of made.
in terms of the decision UPPCB. taken on 28.05.2019. In the Competent authority for meantime, the RO, UPPCB of initiating disciplinary the concerned districts shall action against the make inspection of river delinquent official for not Rapti (also knowns as providing the ATR. Achirawati and Irawati) with regard to the encroachment. If any, made in the catchment area of aforesaid river and submit a report to the Monitoring Committee in a month. RO UPPCB of the concerned districts shall also submit water quality reports in respect of 9 drains falling in river Rapti and 6 drains falling in river Rohini in 10 days. For the purpose, the mean HFL of aforesaid rivers as observed in the past 10 years just before September 29, 2017 (vide Rule 4(2)(vi) of the Wetland (Conservation and Management) Rule, 2017, shall be taken into consideration. 41 5. No report from the DM (Revenue) and UPPCB vide his letter dated ATR has been requested December 31st, Committee constituted by Irrigation and Water 31.07.2019 requested to Hon'ble form DM. it is yet to be 2020 the Monitoring Committee Resources Department Chairman, Monitoring Committee that received and a last vide its decision taken in the the task of identifying encroachment opportunity for providing meeting dated 28.05.2019, in the catchment area of Suraj Kund the same has been comprising the DM/ CDO, Pokhra may be assigned to the extended to concerned DM Executive Engineer, Revenue because the documents till 31st December, 2020. Irrigation, EE Jal Nigam and related to the area and boundaries It has been decided that if DFO of the concerned district are maintained by Revenue ATR is not submitted by has been received so far Department. the said timeline then though three months time concerning official shall be granted for the purpose has fixed and a lapsed much earlier. recommendation will be However, one months time is made to competent. granted further to submit the report in terms of the decisions taken on 28.05.2019. In the meantime, the RO, UPPCB of the concerned district shall make inspection of Suraj Kund Pokhra situated in Mahalia Mohanlalpur Tappa, Qasba, Pargana, Haveli, Tehsil Sadar, District Gorakhpur with regard to the encroachment, if any, made in Suraj Kund Pokhra and submit a report to the Monitoring Committee in a month. 6 No report from the District Magistrate UPPCB vide his letter dated ATR has been requested December 31st, Committee, constituted by (Revenue) 31.07.2019 requested to Hon'ble from District Magistrate. It 2020 the Monitoring Committee Chairman, Monitoring Committee that is yet to be received and a vide its decision taken in the the task of identifying encroachments last opportunity for 42 meeting dated 28.05.2019, in the catchment area of Jata providing the same has comprising the District Shankar Pokhra may be assigned to been extended to Magistrate / CDO, Executive the Revenue because the documents concerned District Engineer Irrigation, related to the area and boundaries Magistrate till 31st
Executive Engineer Jal are maintained by Revenue December, 2020. It has Nigam and DFO of the Department. been decided that if ATR concerned district, has been is not submitted by the received so far though three said timeline then week's time granted for the accountability of purpose has lapsed much concerning officials shall earlier. However, one be fixed and a month's time is granted recommendation will be further to submit the report in made to competent terms of the decision taken authority for initiating on 28.05.2019. In the disciplinary action meantime, the RO, UPPCB of against the delinquent the concerned district shall official for not providing make inspection of Jata the ATR.
Shankar Pokhra situated in Mohalla Jatepur (Southern) of District Gorakhpur with regard to the encroachment.
If any, made in Jata Shankar Pokhra and submit a report to the Monitoring Committee in a month.
7. No report from the District Magistrate UPPCB vide his letter dated ATR has been December 31st, committee, constituted by (Revenue) 31.07.2019 Requested to Hon'ble Requested from 2020. the Monitoring Committee Chairman, Monitoring committee that District Magistrate. It is vide its decision taken in the task of Identifying encroachments yet to be received and a The meeting dated in the last opportunity for 28.05.2019, comprising the catchment area of Mansarowar providing the same has District Magistrate/ CDO, Pokhra may be assigned to the been extended to Executive Engineer Revenue because the documents concerned District Irrigation, Executive related to the area and boundaries Magistrate Till 31' 43 Engineer Jal Nigam and DFO are maintained by Revenue December, 2020. It has of the concerned district, has Department. been decided that if ATR been received so far is not submitted by the though three week' time said timeline then granted for the purpose has accountability of lapsed much earlier. concerning officials However, one month's time is shall be fixed and a granted further to submit the recommendation will be report in made to competent terms of the decision taken authority for initiating on 28.05.2019. In the disciplinary action meantime, the RO, UPPCB against the delinquent of the concerned official for not providing district shall make the ATR.
inspection of Mansarowar Pokhra situated in Muza Andhiyari Bagh, Pargana Haveli, Tehsil Sadar, District Gorakhpur with regard to the encroachment, if any, made in Mansarowar Pokhra and submit a report to the Monitoring Committee in a month.
8 No report from the District Magistrate UPPCB vide his letter ATR has been requested December 31st, committee, constituted by (Revenue) and dated31.07.2019. Requested to from District Magistrate. 2020 the Monitoring Committee Irrigation and Hon'ble Chairman, Monitoring It is yet to be received vide its decision taken in the Water Resources committee that the task of identifying and a last Opportunity meeting dated 28.05.2019, encroachments in the catchment area for providing the same comprising the District of rivers Kakurtha and Hiranyavati has been extended To Magistrate/ CDO, Executive may be assigned to the Revenue and concerned District Engineer Irrigation, Irrigation & Water Resources Magistrate till 31St Executive Engineer Jal Department because the documents December, 2020. It has Nigam and DFO of the related to the area and boundaries been decided that if ATR concerned district, has been is not submitted by the 44 received so far though three are maintained by Revenue said timeline then week' time granted for the Department. accountability of purpose has lapsed much concerning officials earlier. However, one shall be months' time is granted fixed and a further to submit the report in recommendation will be terms of the decision taken made to competent on 28.05.2019. In the authority for meantime, the RO, UPPCB of initiating the concerned district(s) disciplinary action shall make inspection of against the delinquent Kakurtha and Haranyavati official for not providing rivers in district Kushinagar the ATR with regard to the encroachments, if any, made in the catchment area of aforesaid rivers and submit a report to the Monitoring Committee in a month. Forth is purpose, the mean HFL of the aforesaid rivers as observed in the past 10 years just before September 26, 2017 (vide Rule4(2)(vi) of the Wetland (Conservation and Management) Rules, 2017, shall be taken into consideration.
9 No Report from the District Magistrate UPPCB vide his letter dated ATR has been December 31st, committee, Constituted by (Revenue) 31.07.2019 Requested to Hon'ble Requested from 2020. the Monitoring Committee Chairman, Monitoring committee that District Magistrate. It. is vide its decision taken in the task of Identifying encroachments yet to be received and a The meeting dated in the catchment area of Suraha Taal last opportunity for 28.05.2019, comprising the may be assigned to the Revenue providing the same has because the Documents related to the been extended to 45 District Magistrate/CDO, area and boundaries are maintained Concerned District Executive Engineer by Revenue Department. The Magistrate till 3151 Irrigation, Executive administrative control and December, 2020. It has Engineer Jal Nigam and DFO management of Surha Taal is with been decided that if ATR of the concerned district, has the Forest Department. is not submitted then been received so far though accountability of three week' time granted for concerning officials the purpose has lapsed shall be fixed an a much earlier. However, one recommendation will be month's time is granted made to competent further to submit the report in authority for initiating terms of the decision taken disciplinary action on 28.05.2019. In the against the delinquent meantime, the RO, UPPCB of official for not providing the concerned the ATR.
district shall make
inspection of Suraha Taal in
Ballia town, District Ballia
with regard to the
encroachment, if any, made
in Suraha Taal submit a
report to the Monitoring
Committee in a month.
10 No report from the R.O. Uttar Pradesh (1) A Report has been submitted by Compliance is being
committee, constituted by Pollution control Sub Compliance is ensured as per direction
the Monitoring Committee board. Divisional Magistrate Payagpur with of the Committee.
vide its decision taken in the being ensured as regard to Baghel
meeting dated 28.05.2019, Taal in District Bahraich, per
comprising the District direction of U.P. According to which
Magistrate/ CDO, Executive there is no the Committee.
Engineer Irrigation, encroachment over Baghel Taal
Executive Engineer Jal (Annexure-2).As per Letter
Nigam and DFO of the No.
concerned district, has been 370/Monitoring Committee/Dated
received so far though three
46
week' time granted for the 2407-2020. R.O. Informed that this purpose has lapsed much work is not board function earlier. DFO Shrawasti Shri A.P.Yadav, present in the meeting, informed that inspite of the information sent to the complainant Dr. Radhey Mohan Mishra, he did not turn up. Even if the complainant had not turned up, it was incumbent up on the committee to submit report with respect to the ground realities keeping in view the contents of the complaint made by Dr. Radhey Mohan Mishra as directed by the Monitoring Committee on 28.05.2019.
However, one month's time is
granted further to submit the
report in terms of the
decision taken on
28.05.2019. In the
meantime, the RO, UPPCB of
the concerned district shall
make inspection of Baghel
Taal in town/ district
Bahraich with regard to the
encroachment, if any, made
in Baghel Taal and submit a
report to the Monitoring
Committee in a month.
11 No report from the District Magistrate UPPCB vide his letter dated ATR has been December
committee, constituted by (Revenue) 31.07.2019 Requested to Hon'ble Requested from 31st 2020.
47
the Monitoring Committee Chairman, Monitoring committee that District Magistrate. It is
vide its decision taken in the task of Identifying encroachments yet to be received and a
The meeting dated in the last
28.05.2019, comprising the catchment area of Bakhiralake may opportunity for
District Magistrate/ CDO, be assigned to the Revenue because providing the same has
Executive Engineer the Documents related to the been extended
Irrigation, Executive area and boundaries are to concerned District
Engineer Jal Nigam and DFO maintained by Revenue Department. Magistrate
of the concerned district, has Till 31st December,
been received so far though 2020. It has been three week' time granted for decided that if ATR the purpose has lapsed is not submitted by the much earlier. However, one said timeline then month's time is granted accountability of further to submit the report in concerning officials terms of the decision taken shall be fixed and on 28.05.2019. In the a recommendation will meantime, the RO, UPPCB of be made to competent the concerned authority for initiating district shall make disciplinary action inspection of Bakhira lake in against the delinquent district Sant Kaagar with official for not providing regard to the Encroachment, the ATR.
if any, made in Bakhira lake and submit a report to the Monitoring Committee in a month.
12 As prayed by Shri Bipin Related to SDM Kali Jheel is located in Gram Compliance is being Kumar Singh, SDM Sohawal, Sohawal, District Panchayat Surwari. Area of this lake done as per directions of District Ayodhya, one Ayodhya 25 Hect. Restoration of this lake has the Committee. month's further time is been started from 13.05.2020. Total granted to submit report with expenditure regard to incurred on this work is about Rs.
restoration/rejuvenation of 20.45 Lac still now and 10172 man
Surwarilake. days have been created
48
13 Project Report with regard to Related to Deputy Compliance report has been asked ATR has been requested December 31st,
river Manorama has been Commissioner from the department vide letter no- from District Magistrate. 2020.
submitted by Shri Arvind Labour and Employment, 1174/20- dated 05.06.2020 but not It is yet to be received
Kumar Pandey, CDO Basti. Gonda received. Again reminder letter no. and a last opportunity
The Same is taken on record. 1219/20-27 S. 4-02 NGT/2019 for providing the same
Let a copy of Dated 11.06.2020 has Again several has Been extended to
The Project Report be reminders has been issued to concerned District
forwarded to the concerning officer in the month of Magistrate till 31st
complainant by the July, September, October, November December, 2020. It has Secretary of the Monitoring and a last reminder has been issued been decided that if ATR Committee inviting his on December 1, 2020. is not submitted by the opinion, if any. Shri Harish said timeline then Chandra Prajapati, Deputy accountability of Commissioner Labor and concerning officials Employment, Gonda is shall be fixed and a requested to submit a report recommendation will be within a month with regard made to competent to the project authority for initiating Report prepared for disciplinary action rejuvenation of river against the delinquent manorama, atributary of official for not providing river kuano. the ATR.
14 One month's further time is allowed to convene a meeting of the committee of officers of concerned districts in terms of the decision of the Monitoring Committee dated 28.05.2019 with regard to restoration/rejuvenation of river Kalyani and submit a status report.
15 None is present from Remote Related to Remote Sensing Application Centre Sensing to provide assistance to the 49 Monitoring Committee keeping in view the factual matrix as contained in this item of the Agenda. The matter is deferred for next meeting. Notice be issued to ensure presence.
16 DPR for construction of STP Related to Uttar Pradesh Compliance report has been Compliance is being in Magahar, district Sant Jal Nigam submitted By Uttar Pradesh Jal ensured as per Kabir Nagar has already And SMCG. Nigam vide G59/022/0278/Pa rt2/ directions of the Hon'ble been submitted to the Department of Jal 2020, dt. 16.06.2020 and Committee. Government Shakti. subsequently an updated Status in the matter has been also submitted. As per report DPR for I&D and STP works for Maghar tow, Distt-
Sant Kabir Nagar were sent to NMCG, Lucknow vide letter No. 997 dt.
13.08.2019 amounting Rs. 19.88 Cr.Several observations have been received from NMCG vide letter No. TE- 12014/1/2019-Tech Cont. NMCG dt. 19.09.2019 after examination of Aforesaid DPRs. In observations major observation is "Water quality of River Aami has not been provided in the DPR, SMCG, UP may enclose water quality reports of River Aami U/S and D/S of the confluence of drain with river to assess the effect of pollution contribution of the town.
In compliance of the above the 50 Samples had been collected and analysed and a revised DPR of amounting Rs.28.36 crore (including O&M for 15 years) for I&D and STP works for Maghar town, Distt- Sant Kabir Nagar, duly incorporating the observations received from NMCG has been submitted to SMCG, GoUP on dated 29-09-2020 by Chief Engineer (Ganga), U.P. Jal Nigam, Lucknow.
Project Director, SMCG has
forwarded the DPR to Executive
Director (Project), NMCG, New Delhi
vide their letter no
1050/0032/SMCG-UP/12 dated
19.10.2020.
17 On the request made by ADM Related to ADM Jaunpur Compliance report has been asked ATR has been requested December 31st
Jaunpur, the matter under from the department vide letter no- from District Magistrate. 2020.
this item of the Agenda is 1174/20- 27- -4-02(Rt)(NGT 2019, It is yet to be received
deferred for next meeting, dated 05 June 2020 but not received. and a last opportunity
calling for status report. Again reminder letter no. 1219/20-27 for providing the same
S. 4-2 (Rt) (NGT)/2019 Dated has Been extended to
11.06.2020 has sent. Again several Concerned District
reminders has been issued to Magistrate till 31st
concerning officer in the month of December, 2020. It has July, September, October, November been decided that if ATR and a last reminder has been issued is not submitted by the on December 1, 2020 Said timeline then accountability of concerning officials shall be fixed and a recommendation will be madeto competent authority for initiating 51 disciplinary action against the delinquent official for not providing the AIR.
18 Shri R.S.Singh, Project Related to Compliance report has been Compliance is being Manager/Executive ConstructionUnit, UP Jal submitted By Uttar Pradesh Jal ensured as per Engineer, Construction Unit, Nigam, Gorakhpur Nigam vide G59/022/0278/Part2/ directions of the Hon'ble UP Jal Nigam, 2020, dt. 16.06.2020 and it Committee. Gorakhpur informs that DPR progress has been updated again in shall be submitted by the Novembe 2020. A end of this month. Let the brief detail of report is as following :-
status report be submitted in On request of Gorakhpur Industrial the next meeting of the Development Authority (GIDA), U.P. Monitoring Committee. Jal Nigam prepared a project for construction of 15 MLD CETP (amounting Rs. 76.79 Cr.) based on field observations the committee (headed by Dr. Govind Pandey, Prof Civil Engg. Deptt.
M.M.M.T.U.) report and finally revised it in compliance of NMCG observations dt. 21.12.2018.
A team of NMCG visited the site on 21.01.2020 and again raised some observations vide its letter Dt.
12.03.2020. In the compliance of above observation of NMCG, New Delhi, A revised estimate for "I&D works and construction of 7.5 MLD Common Effluent Treatment Plant at GIDA Area, Gorakhpur" (Phase-I) amounting Rs. 62.50 Cr has been submitted to CEO, GIDA on dated 28.10.2020.52
CEO, GIDA sent the above DPR to SMCG Lko. Vide their letter no.2408/Adhi-Ni6/CETP/2020-20 Dt. 2910-2020.
19 Certain reports have already No Action is required.
been forwarded to Hon'ble NGT, where the matter is sub Judice. All pending reports shall be forwarded to Hon'ble NGT at the earliest.
20 None is present on behalf of Related to ELDECO No Action is required.
the ELDECO. The matter is
deferred for the next
meeting.
21 No Reports have been District Magistrates The Action Plans related to polluted Complied
received by the office from of Pratapgarh, river stretches of Eastern UP namely
The District Magistrates of Sultanpur,Jaunpur, Ghaghra,
Pratapgarh, Sultanpur, Azamgarh, Basti, Rapti, Varuna, Sai, Saryu, Aami and
Jaunpur, Azamgarh, Basti, Devipatan, Ayodhya, Tamsa have been prepared by
Devipatan, Ayodhya, Gorakhpur, Mirzapur UPPCB and are duly approved by
Gorakhpur, Mirzapur and and Varanasi River Rejuvenation Committee UP.
Varanasi regarding pollution These plans are currently under
of rivers of eastern Uttar implementation and the monitoring
Pradesh. Let a fresh notice of implementation of these plans is
be issued to the District being done by District Environment
Magistrate of the afore- Committee at District Level and River
mentioned districts, Rejuvenation Committee at State
requesting them to forward Level. These Plans are available on
their reports regarding the website of UPPCB
pollution of rivers in their http://www.uppcb.com/action-
district within a month. olan- june2019.htm
22 None is present to inform the Related to As per Rule4(2) (vi)of the
mean HFL of all the rivers of Engineer-in-Chief U.P. Wetland (Conservation and
eastern Uttar Pradesh, Irrigation Management) Rules,2017), Wetland
observed in the Past 10 means an area of marsh, fen,
53
years just before September peatland of water; whether natural
26, 2017 (videRule4(2)(vi) of or artificial, permanent or
the Wetland (Conservation temporary, with water that is static
and Management) or flowing, fresh, brackish or salt,
Rules,2017). Let a notice be including
issued to the Executive areas of marine water the depth of
Engineers, Irrigation which at low tide does-not exceed six
of all the districts of eastern meters, but does not include river
Uttar Pradesh to provide HFL channels, paddy fields, human-
of all the rivers keeping in made water bodies/tanks
view the past 10 years' specifically constructed for drinking
records within a month, water purposes and structures
failing which they shall specifically constructed
appear in person in the next for aquaculture, salt production,
meeting to assist the recreation and irrigation purposes.
Monitoring Committee. The Eastern rivers of Uttar Pradesh are
Engineer-in-Chief be not under the category of wet lands
informed to ensure so that no need of mean H.F.L.
compliance.
23 We have been informed that UP Jal Nigam/ The status is already explained at
DPR has been forwarded to GIDA/SMCG Item Number 16 regarding Maghar,
the State Government and (Department of Jal District Sant Kabir Nagar and status
the matter is pending with Nigam) of CETP in GIDA is explained at Item
the Department of Urban Number 18.
Development for financial
sanction. We request the
Department of Urban
Development for appropriate
action at the earliest in the
matter of financial sanction
with regard to installation of
CETP in GIDA and STP in
Siddharth Nagar and
Magahar under Namami
Gange Programme to save
river AMI for pollution.
54
24 No report has been received. Rural Development Total length of River Saryu in District Total length of River Survey of River
Let a notice be issued to the Department and Bahraich is approx 185.00 k.m. Saryu in District Saryu work is in
District Magistrates of Irrigation Department Survey of 104.500 k.m. has been Bahraich is approx progress. D.P.R.
Balrampur, Bahraich and completed 185.00 k.m. Survey of will be submitted as
Gonda to submit action plan 104.500 k.m. has been soon as the survey
for restoration/ rejuvenation completed. work is completed.
of river Saryu within a month
Budget for remaining
Survey work has been
demanded (Annexure-
3). After completion of
survey work D.P.R. will
be prepared.
25 Let a report be summoned Related to UPPCB, DM The problem mentioned by Shri
from RO, UPPCB, Ayodhya Ayodhya Farroque Ahmed against Yash Paper
with regard to the complaint Mill has been resolved and the
of Shri Farooque Ahmed direction under section 5 of L(P) Act
against Yash Paper Mill has been issued to DM Ayodhya to
within a month. remove the obstruction in the Tihura
to remove the obstruction in the
Tihura Naala for maintaining
continuous flow. The compliance is
to be submitted by DM, Ayodhya
26/27 Shri Bivash Ranjan, Matter to related State Compliance report has been asked ATR has been requested December 31st,
Authorized Officer from State Wetland Authority from the department vide letter no. from official. It is yet to 2020
Wetland Authority informs 1174/ 20-27-Si-4-02(RT) be received and a last
180 wetlands have been (NGT)/2019, Dated 05.06.2020 but opportunity for
identified for further course no received. Again reminder letter providing the same has
of action. Let the action no. 1219/20-27-Si-4-02 (RT) been extended to
taken report be submitted (NGT)/2019, Dated 11.06.2020 has concerned District
within a month to the sent. Again several reminders has Magistrate till 31st
Monitoring Committee been issued to concerning officer in December, 2020. It has indicating the names of the month of July, September, been decided that if ATR rivers/water reservoirs, October, November and a last is not submitted by the nearby which these reminder has been issued on said timeline then December 01, 2020. accountability of 55 wetlands are situated with concerning officials respective details shall be fixed and a recommendation will be made to competent authority for initiating disciplinary action against the delinquent official for no providing the ATR.
28/29 Sh. Asish Tiwari, Member Related to UPPCB Complied as mentioned in the Complied
Secretary, UPPCB has minutes
already forwarded the report
containing the details of
environmental compensation
imposed on industries
during last three months.
The same is taken on record
for further course of action.
30 The matter is pending with Matter is related to This was explained in the committee Complied
the Department of the Urban Urban Development review meeting on the day itself by
Development, which has to the representative of the department
take decision on merit. No present in the meeting and as per
further proceedings are minutes no further compliance was
required on the part of the required to be submitted to the
monitoring Committee. The committee.
matter is dropped.
31 Report has already been Matter is related to SDM Compliance is done Complied
submitted by the SOM, Malihabad
Malihabad. A copy of the
report be forwarded to the
complainant. No further
proceeding is required on the
part of the Monitoring
Committee. The matter is
dropped.
56
32 Shri A.K. Tripathi, EO, Nagal Matter is related to EO, An action taken report of EO Nagar Complied
Palika Parishad, Basti is Nagar Palika Parishad, Palika Parishad Basti is received.
present. He states that Basti. The details are as following:
already a decision has been
taken for construction of Estimate for construction (DPR) of
drain. Let the action taken drain was prepared by Nagar Palika
report be submitted to the Parishad Basti and it was submitted
Monitoring Committee within for approval to the competent
a month. The matter is authority. The work has been
deferred for next morning. sanctioned and approved by
competent authority and Tender
process was initiated twice earlier
but not could not be finalized due to
Covid-19. At present tender of
construction of drain (Nala) is
finalized. It is aimed to complete the work a earliest.
33 Sh. Asish Tiwari, Member Matter related to In this regard Power Department Complied.
Secretary, UPPCB states that CPCB/ UP POWER has already issued a notification as appropriate decision has Corporation. per spirit of the direction of the been taken by the UPPCB in Hon'ble Committee respect of separate electricity connection for STP, ETP and SPs and request has also been made to the UP State Electricity connection and meter for STP, ETP and SPs, etc. During discussions, Shri. S.K. Gupta, Regional Director, CPCB also agreed that separate electricity meter should be provided for STP, ETP and SPs, etc so as to find out the working pattern of industries and 57 check the bypass of STP.
Keeping in view the fact that there is consensus between the CPCB and the UPPCB with regard to a separate electricity meter for STP, ETP and SPs etc. and that the CPCB is the final authority to issue a regulatory order, it shall be appropriate that the CPCB, considering the exigency of the matter, issues appropriate circulars/orders or guidelines at its end, making it mandatory for every industry to have a separate electricity connection/meter for STP, ETP and SPS etc. Let a decision be taken by the CPCB in the matter, so that there may be any bypass of STP, ETP and SPS etc by the industry, which is a common phenomenon found in the State of UP till date while making inspection of the Industries. We request the CPCB for issuance of appropriate circular/guidelines in the matter at the earliest, which being statutory in nature shall be binding on the industries and there will be 58 no option to the UP State Electricity Board but to issue a separate electricity connection to every industrial unit for the purpose.
Let action taken report be submitted to the Monitoring Committee in the next meeting.
34(a) None is present from Ambedkar Matter related to Compliance report has been asked from the ATR has been requested from December 31st Nagar. Let a Notice be issued to the District Magistrate, department vide letter no- 1174/20-27 S-4-20 District Magistrate. It is yet to be 2020. District Magistrate .Ambedkar Ambedkar Nagar but not received. Again reminder letter no. Sr. received and a last opportunity Nagar to nominate some officer to 1219/20-27 S. 4-02 (Rt) (NGT)/2019 Dated for providing the same has been assist the Monitoring Committee 11.06.2020 has sent. Again several extended to concerned District and submit the status report with reminders has been issued to concerning Magistrate regard to Bhadona, Durban and officer in the month of July, September, Till 31St December, 2020. It has other lakes, if any, of the district October, November and a last reminder has been decided that if ATR is not been issued on December 1, 2020 submitted by the said timeline then accountability Of concerning officials shall be fixed and a recommendation will be made to competent authority for initiating disciplinary action against the delinquent official for not providing the ATR.
34(b) Let the action taken report be Matter related to Compliance report has been asked from the ATR has been Requested from December 31st submitted with regard to Tilodiki District Magistrate department vide letter no- 1174/20-27 S 4-02 District Magistrate. It is yet to be 2020. Ganga by the District Magistrate, Ayodhya (Rt) (NGT)/2019 Dated 11.06.2020 has sent. received and a last opportunity Ayodhya in the next meeting. Again several reminders has been issued to for providing the same has been concerning officer in the month of July, extended to concerned District September, October, November and a last Magistrate Till 31 2020. ' reminder has been issued on December 1, December, It has been decided 2020 that if ATR is not submitted by the said timeline then accountability of concerning officials shall be fixed and a recommendation will be made to competent authority for initiating disciplinary action 59 against the delinquent official for not providing the ATR.
35 Report has already been ---- Complied.
submitted. It shall be looked into and considered in the next meeting.
36 As prayed by RO, UPPCB, Lucknow, a month's further time is granted to submit report. The matter shall again be considered in the next meeting.
37 & 38 As prayed by the Chief Engineer, Matter related to Compliance report has been asked from the ATR has been requested from December 31st Lucknow Lucknow Development department vide letter no- 1174/20--27 concerned officials. it is yet to 2020 Development Authority, three Authority, S.4.20 (Rt)(NGT)/2019 Dated 05.06.2020 but be received and a last weeks' further time is allowed to not received. Again reminder letter no. Sr. - opportunity for providing the submit action taken report in view 1219/20-27 Sr.-02(Rt) (NGT)/2019 Dated same has been extended to of the complaint of Shri Ram 11.06.2020 has been sent. Again several Concerned District Magistrate Prakash, Advocate, High Court. as reminders has been issued to concerning till 31st December, 2020. It prayed by the Chief Engineer, officer in the has been decided that if ATR Lucknow Development Authority, Month of July, September, October, November is not submitted by the two weeks' further time is allowed and a last reminder has been issued on Said timeline then to submit report in terms of the December 1, 2020 Accountability of concerning earlier decision of the Monitoring officials shall be fixed and a Committee dated 08.07.2019. recommendation will be made to competent Authority for initiating Disciplinary action against the delinquent official for not providing the ATR.
39/40 None is present on behalf of Nagar Matter related Compliance report has been submitted by Action has been Nigam, Ayodhya to assist the To Nagar Nigam Municipal Corporation Ayodhya. As per report Complied as per instruction of Monitoring Committee. Let a notice Ayodhya Solid waste from drains had been removed at the UPSWMMC. be issued to Nagar Nigam, that time. The work is complete. Ayodhya to submit status report with regard to items No. 39 and 40 of the Agenda.
41 Shri Atulveer Chopra, Advocate Matter related to A detail report has been received in this representing the Gorakhpur Gorakhpur Development matter from Gorakhpur Development Development Authority appeared Authority Authority is annexed hereby. A perusal of the and argued on the report suggests detail submission by the applications/representations Authority on each point as indicated by made for Modification of our Hon'ble Committee and it has been prayed by recommendation s in the Final 60 Report of Ramgarh lake. He GDA that GDA submits an undertaking as submits that due to following:
Notification dated 19.03.2018, Undertaking only the constructions made or i) Gorakhpur Development Authority hereby encroachment done within 50 undertakes that it will strictly comply to meters of the bank of Ramgarh la the terms and conditions and provisions ke could be taken into account. His of the final wetland notification and rules.
attention has been invited to the ii) GDA also undertakes that it will not Apex Court judgment in Hinch Lal Encroach any area demarcated as Tiwari versus Kamala Devi and wetland and will also prevent others, reported {2001} 6 sec 496 encroachment of the same by the third and subsequent judgment party. reported in (2006) 6 sec 543, Susetha versus State of T.N. and Gorakhpur Development Authority is a law others, followed by other decisions abiding body of State Government referred to in our report, which and has the highest regards for the Esteemed indicate that the Hon'ble Supreme Majesty of National Green Tribunal and is Court has preserved and protected duty bound to follow all Laws and Rules a II with regard to wettlands which fall within the Environment and preservation of flora and definition given in Rule 4 fauna of the lake. of 2010 Rules. Further, according On perusal of the ATR submitted by the GDA to the Notification dated in this regard and taking note of the 19.03.2018 itself, the area of observations of the Hon'ble Committee wetland of Ramgarh lake is 773.09 (UPSWMMC)in this matter, this Committee is hectares. According to the material humbly submits before on record, the area of Ramgarh Hon'ble Tribunal its recommendation for lake was approximately acceptance of ATR of GDA in this regard as 800 hectares, which has been satisfactory to comply the points indicated reduced to round about 672 in this matter. hectares. It indicates that because of dumping of solid waste and encroachment done over Ramgarh lake, its area including the wetland has been substantially reduced. Attention of learned counsel has further been invited to the Apex Court judgments, which affirmed the "public trust doctrine" and show that even marshy lands, wet lands and other natural flora and fauna must be preserved. 61 The judgments of the Hon'ble Supreme Court are binding under Article 141 of the Constitution of India. The Apex Court further in the case of M.K. Balakrishnan referred to in our report has indicated that 2,01,503 wetlands had been mapped and directed for
application of principles of Rule 4 of 2010 Rules to these wetlands. The Union of India was further directed to identify and inventorize all these wetlands with the assistance of the State Governments. Further, attention has been invited to the notification dated 14.09.2006, which prohibits any construction on the wetland/catchment area of water reservoir within 500 meters without environmental clearance.
Learned counsel for the Gorakhpur Development Authority Shri Atulveer Chopra has vehemently argued that the construct ions raised by the Gorakhpur Development Authority were in phases, hence the Notification dated 14.09.2006 making restriction on construction within 500 meters of wetland would not Be applicable. The argument appears to be Misconceived for the reason that only because of Constructions raised in phases, the law relating to Protection and preservation of wetland cannot be bypassed. It is no matter what her the land is private land or it is State owned land, no construction could have been raised by the Gorakhpur Development Authority or any person, whosoever he may be, on 62 the wetland in view of the settled law of the Hon'ble Supreme Court as well as Ramsar convention.
Apart from this, we have been impressed by the observations made by the two committees, one headed by Shri Ashish Tiwari, Member Secretary, UPPCB and the other by Shri N.K.Janoo, Director Zoo, Gorakhpur. The finding of both the committees is that constructions have been raised over Marshy land, as is evident from the photographs on record and the environmental as well as ecological status of Ramgarh lake has been badly affected on account of these constructions. It is beyond the purview of this Monitoring Committee to overlook the observation made by the aforesaid two committees, headed by the experts of the field, whereby the encroachment made over Marshy land/wetland has been deprecated.
During the course of arguments, the CEO Gorakhpur Development Authority stated that all constructions have not been raised by the Gorakhpur Development Authority, but there are private builders also who have raised constructions over the land in question. In case it is so, the Gorakhpur Development Authority shall provide the names and addresses of all those private builders who have raised constructions unauthorizedly, so that additional report may be forwarded to Hon`ble NGT.63
It is pertinent to observe that when the first meeting of the Monitoring Committee was held on 1ih and 18th September, 2018 at Gorakhpur and the Committee had restrained constructions within 500 meter area from Ramgarh lake, the representative of Gorakhpur Development Authority was present there and no objection was raised. Thereafter, the report was sent with the recommendations and again no objection was raised. The present application has been moved by the Gorakhpur Development Authority at belated stage. This aspect of the matter is also required to be looked into.
Learned counsel for the Gorakhpur Development Authority prays for and is granted a week's further time to prepare the case.
It appears that copies of the applications have not been Provided to the complainant. The Secretary shall provide copies of the applications moved by Gorakhpur Development Authority to Dr Radhey Mohan Mishra, who may submit his reply, if any, within three weeks. A copy of present decision shall also be forwarded to Dr Radhey Mohan Mishra.
Let this matter be taken again in the next meeting.
42 Reports in respect of all pending Related to internal This paragraph relates to internal office No Action required.
matters Connected with solid working of the Hon'ble Committee at that time waste management be completed 64 and forwarded to the Hon'ble NGT Functioning of the Committee by1 5th of August, 2019. and not concerning any department.
43/44 A letter dated 19.06.2019 has been Gorakhpur Development Complied. Regarding inspection of STP Compliance is being done as received from the Gorakhpur Authority Sahara Estate, Gorakhpur, by RO, UPPCB, per direction of the Hon'ble Development Authority with regard Gorakhpur, inspection was done by RO Committee. to installation of STP by Sahara UPPCB and inspection report was submitted Estate Gorakhpur. The RO UPPCB to the Monitoring Committee. Copy of Report is Gorakhpur is requested to take annexed. Regarding encroachment of Chilua samples, inspect the STP installed Taal, by Sahara Estate Gorakhpur and Gorakhpur, UPPCB had requested the submit report within a period of one Chairman, Monitoring Committee to assign month. the task of identifying encroachments in the catchment area of Chilua Taal to the Revenue A letter of CEO Cantonment Board, Department because the documents related to Ayodhya has been received the area and boundaries are maintained by regarding waste management in Revenue Department. Cantonment Board. Shri A.K. Tripathi, Scientist 'B' CPCB states that the report is under preparation and shall be submitted within two days. Let the matter be placed again in the next meeting. After taking into consideration the report so submitted by the CPCB, the matter shall be forwarded to Hon'ble NGT.65
15. The report of the State PCB dated 14.10.2020 giving the compliance status report in terms of order dated 16.06.2020 is as under:-
Compliance Report of Hon'ble NGT order dated 16.06.2020 in O.A. No. 116/2014 Meera Shukla Vs. Municipal Corporation Gorakhpur & Others.
Compliance Report of Hon'ble NGT order dated 16.06.2020 in O.A. No. 116/2014 Meera Shukla Vs. Municipal Corporation Gorakhpur & Others. are as follows:
Relevant Point of Order Compliance Status
1. .....Clearly not providing for STPs/CETPs is contempt of In compliance of Hon'ble NGT said order, Chief Secretary, UP vide its GO no.
the Supreme Court as well as NGT. Supreme Court in its NGT-313/81-7-2020-44 (Writ)/2016 TC-1, dt; 03.07.2020, directed the order has also mentioned that Secretary of Environment Additional Chief Secretary/Principal Secretar0079 of Urban Department shall be answerable in case of default. The Development/Panchati Raj/Irrigation & Water Resources/Department of Secretaries to Government concerned shall be Infrastructure & Industrial Development/Energy/Medical Education responsible for monitoring the progress and Department of Uttar Pradesh to comply the said order and submit the implementation of above directions. Not constructing compliance report accordingly. these STPs/CETPs for lack of budgetary support from NMCG certainly is not a valid excuse. The Chief Copy of the said GO dt; 03.07.2020 is attached as Annexure -1 Secretary may he directed to ensure sufficient budgetary resources either from Government of India or A meeting was held on dt; 09.07.2020 under the chairmanship of chief from State budget within a month, so that work on these secretary, U.P. Government with the officials of the concerned departments of STPs/CETPs should commence immediately. NOT has U.P. The relevant portion of minutes are as follows :-
mandated that any STP where work does not commence from 1.04.2020 will be liable to EC @5 Lakh per month. 1- uxj ikfydk ifj"kn~ [kyhykckn us ,l0Vh0ih0 ds LFkkiuk gsrq m0iz0 ty fuxj }kjk CPCB may issue notice to the Gorakhpur Municipal rS;kj Mh0ih0vkj0 ykxr :0 33-20 djksM+ /kujkf'k rFkk uxj iapk;r exgj lUrdchj Corporation/GIDA for EC. uxj }kjk ,l0Vh0ih0 ykxr :0 19-88 djksM+ /kujkf'k ds mh0ih0vkj0 dks ,u0,e0lh0th0 ls 'kh?kz LohÑr djkdj ,l0Vh0ih0 ds LFkkiuk dk dk;Z 'kh?kz izkjaHk djk;k tk;sA ;fn ,u0,e0lh0th0 }kjk /kujkf'k miyC/k ugha djkbZ tkrh gS rks izeq[k 66 lfpo uxj fodkl foHkkx }kjk oSdfYid foRrh; O;oLFkk ds laca/k esa izLrko ,d ekg esa izLrqr fd;s tk;Sa 2- xksj[kiqj vk|kSfxd fodkl izkf/kdj.k] ¼xhMk½ xksj[kiqj }kjk :0 76-79 djksM+ dh ykxr ls lh0Vh0Vh0ih0 dh LFkkiuk izLrkfor gS] ftlesa :0 20 djksM+ dh /kujkf'k voLFkkiuk ,oa vkS|ksfxd fodkl foHkkx] :0 17 djksM+ xhMk rFkk 'ks"k 39-79 djksM+ dh /kujkf'k ,u0,e0lh0th0 ls izkIr dh tkuh gSA bl laca/k esa funsZ'k fn;s x;s fd ,u0,e0lh0th0 ls Qkyksvi dj Mh0ih0vkj0 dk 'kh?kz vuqeksnu djkdj lh0bZ0Vh0ih0 dh 'kh?kz LFkkiuk djk;h tk;sA Copy of the said Meeting Minutes dt; 09.07.2020 is attached as Annexure-2 UPPCB vide it letter dt: 16.09.2020 has instructed the Executive Officer, Nagar Palika Parishad, Khalilabad & Executive Officer, Nagar Panchayat, Maghar to submit the current status of establishment of STP at Khalilabad & Maghar.
Copy of the said letter dt; 16.09.2020 is attached as Annexure-3 Executive Officer, Nagar Palika Parishad, Khalilabad vide its letter dt; 18.09.2020, informed that the land for establishment of STP has been identified at Village- Chatpihani, Khalilabad and estimate has been prepared & send to UP Government by UP Jai Nigam. Meanwhile for the treatment of wastewater of drain, a plan for bio-remediation has been included in 14th Finance Commission and tender has been preparing for the same.
Copy of the said letter dt; 18.09.2020 is attached as Annexure-4 Executive Officer, Nagar Panchayat, Maghar vide its letter dt; 21.09.2020, informed that the land for establishment of STP has been identified at Village- Mohala Gandhi Ashram. Maghar and estimate has been prepared & send to UP Government by UP Jal Nigam. Meanwhile for the treatment of wastewater of drain, a plan for bio-remediation has been included in 14th Finance Commission and tender has been preparing for the same.
Copy of the said letter dt; 21.09.2020 is attached as Annexure-5 67 For establishment of CETP at GIDA, Gorakhpur, a meeting dt; 27.07.2020 was held wider free chairmanship of Commissioner, Gorakhpur with the officials of concerned departments.
Copy of the said meeting minutes dt; 27.07.2020 is attached as Annexure-6 The Director General, National Mission for Clean Ganga has informed vide his letter dam: 01.09.2020 that the proposed capacity of the CETP as plan is on the higher side md the project needs to be implemented in phased manner. In compliance of these directions, UPPCB has issued a letter dt: 21.09.2020 to CEO, GIDA, Gorakhpur for the submission of the revised DPR to National Mission for Clean Ganga.
Copy of the Letter dt: 01.09.2020 & dt: 21.09.2020 are Annexure-7a & 7b The Executive Officer, Nagar Palika Parishad, Khalilabad vide its letter dated:
2. No interim measures for the treatment of the 18.092020 has informed that the land for establishment of S.T.P. has been wastewater in drains and sewages have been made identified at Village-Khalilabad and estimate has been prepared & send to UP yet. has mandated that bioremediation and/or Government by UP Jal Nigam. Meanwhile for the treatment of wastewater of phytoremediation or any other remediation measures the drain, a plan for bio-remediation has been included in 14th Finance may start as an interim measure positively from Commission and tender has been preparing for the same. 01.4.2020, failing which the State may be liable to pay Copy of the said letter dt: 18.09.2020 is already available as Annexure-4 compensation of Rs. 5 Lakhs per month per drain to be deposited with the CPCB. The Executive Officer, Nagar Panchayat, Maghar vide its letter dated-
/1092020 has informed that the land for establishment of S.T.P. has been identified at Village- Mohala Gandhi Ashram, Maghar and estimate has been prepared & send to UP Government by UP Jal Nigarn. Meanwhile for the treatment of wastewater of the drain, a plan for bio-remetii2Tion has been included in 14th Finance Commission and tender has been preparing for the same.
Copy of the said letter dt: 21.091020 is already available as Annexure-5 A meeting was held under the chairmanship of chief secretary, U.P.
3. All the municipal corporations were supposed to abide Government on 09.07.2020 with the officials of concerned departments of U.P. by SWM Rules, 2016 by 1.04.2020. Any violation in The concerning portion of minutes are as follows :-
following SWM Rules, beyond the deadline would entail penalty. Gorakhpur Municipal Corporation has 8 uxj fuxe xksj[kiqj }kjk uxjh; Bksl vif'k"V ds 'kqf)dj.k fuLrkj.k ,oa yS.M fQy so far not started work on landfill site/processing lkbV dh le;c) dk;Z;kstuk rS;kj dj LFkkiuk dh tk;s rFkk dk;Z;kstuk dh izfr plant. Any default in commencing work before i;kZoj.k ou ,oat yok;q ifjorZu foHkkx ,oa m0iz0 iznw"k.k fu;a=.k cksMZ dks miyC/k djk;h tk;sA 68 1.04.2020 would attract penalties (EC). CPCB may work out EC and issue notice. Municipal Commissioner, Gorakpur vide its letter dt; 30.07.2020 has requested to Vice Chairman, Gorakhpur Development Authority, Gorakhpur to provide 30 Acre land for establishment of MSW Processing Plant/Secure Land Fill Site.
Copy of the said letter dt; 30.07.2020 is already available at Annexure-8a UPPCB vide its letter dt. 16.09.2020 has directed the Municipal Commissioner, Gorakhpur to submit the current status of establishment of MSW Processing Plant/Secure Land Fill Site.
Copy of the said letter dt; 16.09.2020 is attached as Annexure-8b UPPCB vide its letters asked the permission from Government of UP to file prosecution under section- 5 of Environment (Protection) Act, 1982 against the concerned Municipal Commissioner of Gorakhpur.
Copy of the said letters are attached as Annexure-9a,9h & 9c B.R.D. Medical College has 950 Bed capacity and at present Non-COVID
4. This area is very sensitive from JE/AE point of view. B.M.W. (250 Kg per day) & COVID-19 B.M.W. (700 Kg per day) is generated Besides BRD Medical college is the most important by this medical college, which is disposed off by C.B.W.T.F. (M/s MPCC, medical center in this area catering to medical Khalilabad, Santkabir Nagar). The B.R.D. Medical college has authorization requirements of large part of Eastern UP and Northern valid up to July, 2020 under BMW Rules, 2016 and has applied for Bihar. The Primary cause of JE/AE is pollution. Hence authorization on date- 05.10.2020 which is under process. it is most important that BRD medical college must UPPCB vide it's letter dt. 01.10.2019 has imposed the environmental follow BMW Rules, 2016. More so there is an influx of compensation of Rs-4.4115 Crore against the Medical College in compliance COVID-19 patients which will increase in the coming of Hon'ble NGT order passed in O.A. No. 116/2014 Meera Shukla Vs. months Principal Secretary Medical Education shall Municipal Corporation Gorakhpur & Others on dt. 17.12.2018, dt.07.03.2019, ensure that in such critical times, BRD Medical College dt. 29.04.2019 & dt. 27.09.2019.
follows all the BMW norms. Any negligence on the part of concerned officers may be dealt with strictly and In compliance to UPPCB letter dt. 01.10.2019, the B.R.D. Medical College had responsibility may be fixed. not submitted the imposed EC. A letter dt 29.09.2020 from UPPCB has already been sent to the District Magistrate Gorakhpur for recovery of Environmental Compensation as per the land-revenue.
Copy of the said letter dt 29.09.2020 is attached as Annexure-10 The Chief Engineer, UP Jal Nigam, Gorakhpur vide it's report dated: 30.09.2020
5. There are a large number of drains going untapped in has informed that- Ramgarh Taal. The state would do well to plan STPs 69 for these drains. As an interim measure bioremediation Out of 24 drains, 06 major drains which were falling directly in Ramgarh /phytoremediation of all these drains shall be started Tal have been intercepted, diverted and being treated in 02 numbers STPs immediately. (15 MLD & 30 MLD Capacity). Rest 18 minor drains are falling directly in Ramgarh Tal. Out of this, 18 minor drains, 07 are falling directly in Ramgarh Tal from it's eastern side having total discharge as 5.463 MLD, which will be taken care under on going project of "Gorakhpur Sewerage Scheme, Zone A-1 Southern Part Under "AMRUT" upto 06/2021. Remaining 11 minor drains having total discharge (1.357 MLD) falling directly in Ramgarh Tal from it's northern side are proposed to be intercepted, diverted under sent (project (Amounting rupees 34.82 Crore) of "Construction of earthen bund and intercepting sewer line at northern side of Ramgarh Tal from Paidlevgani to RKBK Maruti Showroom" approval of which is awaited from Government of UP. Under this project, discharge of above 11 drains will be treated at 30 MLD existing STP. Local Jal Nigam Office does not have any experience/expertise of bio- remediation/phyto-remediation hence it will be better that bio- remediation/phyto-remediation of untapped drains falling directly in Ramgarh Tal lake should also be executed by NEERI, Nagpur through RECUS Lucknow as an interim/short term measure.
Copy of the said Jal Nigam Report dt; 30.09.2020 is attached as Annexure-11 UPPCB is continuously monitoring the industries in the catchment area of Aami
6. As far as polluting industries are concerned, we have River.
been informed by SPCB that production has been Status of Compensation imposed and Recovered from the industries in the stopped in such units, prosecution has been catchment area of Aami River is as follows:
recommended and RC has been issued against all such units. As per SPCB, only such units have been permitted which have deposited the EC and are S. Name of the EC Recovery Remarks complying with the norms. SPCB may be directed to No. Industry Imposed of EC continuously monitor such units. Amount 1 M/s B. R. D. Rs. Nil • UPPCB vide it's letter dated Medical 4.4115 29.09.2020 has requested the College & Crore District Magistrate, Gorakhpur Hospital for issuing RC to recover the (Nehru imposed EC as per the land-
Chikitsalay), revenue against the M/s B. R. D. Gorakhpur Medical College & Hospital.
70Copy of the said letter dt;
29.09.2020 is attached as Annexure-12 4 M/s Bharti Rs. Nil UPPCB vide its letters dated:
Research and 6.1125 17.12.2019,19.05.2020 & Breeding Lacs 14.07.2020 has requested the Firm, FL-27, District Magistrate, Gorakhpur for Sector 13, issuing RC to recover the imposed GIDA, EC as per the land-revenue Gorakhpur against the industry.
Copy of the said letters are attached as Annexure-13
5 M/s Mother Shree Rs. 8.4 Nil UPPCB vide its letters dated:
Dairy, D-1 /3 D, Lacs 17.12.2019, 19.05.2020 & Sector 13, GIDA, 14.07.2020 has requested the Gorakhpur District Magistrate, Gorakhpur for issuing RC to recover the imposed EC as per the land-
revenue against the industry.
Copy of the said letters are attached as Annexure-14
6 M/s Alkan e Rs. 4.25 Nil UPPCB vide its different Con stru ction Lacs Letter Pvt L td., F L- dated:17.12.2019,19.05.2020 1 , Sector 13 , &14.07.2020 has requested to (i11 )A, (h District Magistrate, Gorakhpur for issuing RC to recover the imposed EC as per the land-
revenue against the industry.
Copy of the said letters are attached as Annexure-15 7 M/s Burnet Rs. Rs. 0.5 UPPCB vide its different Pharmaceutical 12.875 Lacs Letter dated:17.12.2019, Pvt. Ltd., FL-1, Lacs 19.05.2020 & 14.07.2020 Sector 13, has requested to District 71 GIDA, Magistrate, Gorakhpur for Gorakhpur issuing RC to recover the imposed EC as per the land-
revenue against the
industry.
Copy of the said letters are
attached as Annexure-16
8 M/s Rs. Rs. 2.0 UPPCB vide its different
Gorakhnath 10.1875 Lacs Letter dated:17.12.2019,
Agro Industries Lacs 19.05.2020 & 14.07.2020 has
Pvt. Ltd., FL- requested to District
20/27, Sector Magistrate, Gorakhpur for
13, GIDA, issuing RC to recover the
Gorakhpur imposed EC as per the land-
revenue against the industry.
Copy of the said letters are
attached as Annexure-17
9 M/s Royale Rs. Rs. -----
Savera Foods 6.1125 6.1125
Pvt. Ltd., FL- Lacs Lacs
28, Sector 13,
GIDA,
Gorakhpur
10 M/s Dr. Rs. Rs. -----
Sandhu 6.1125 6.1125
Hatchery, FL- Lacs Lacs
28, Sector 13,
GIDA,
Gorakhpur
11 M/s Bajaj Rs. Rs. UPPCB vide it's letter dated:
Hindustan 1.4280 1.4280 16.09.2020 has issued
Sugar Ltd Crore Crore following closure order direction
(Distillery Unit), under section 33A of Water
Rudhauli, Basti (Prevention & Control of
Pollution) Act, 1974 against
industry : -
1- ;g fd m|ksx esllZ ctkt
fgUnqLrku 'kqxj fy0] ¼vklouh
bdkbZ½ xzke&vBn~ek]
72
rglhy&:|kSyh] tuin&cLrh esa
mRiknu dk;Z rc rd cUn fd;k
tkrk gS tc rd fd m|ksx esa
LFkkfir LVksjst ySxwu ,oa ck;ks
dEiksfLVax ;kMZ dks iw.kZ :i ls
lekIr@fMLesUVy djus ds
i'pkr~ iqu% mRiknu cksMZ ls
vuqefr izkIr u dj yh tk;sA
2- ;g fd LVksjst ySxwu esa Hkjs gq,
LisUVokWl dks HkLehdj.k gsrq eYVh
bQsDV bckiksjsVj ,oa Lyki
Cok;yj dks lapkfyr dj mls
'kqU; dj fy;k tk;sA
Aforesaid directions
were complied on date
18.09.2020. Copy of said letter
dated:18.09.2020 & compliance
report are appended as
Annexure-18a & 18 b
7. Regarding illegal electric connections given to units A meeting was held under the chairmanship of chief secretary, U.P. Government
operating without consent or digging of tubewells on 09.07.2020 with the officials of concerned departments of U.P. The
without permission of Central Groundwater Authority, concerning portion of minutes are as follows:
it has been mentioned by SPCB that the consent to establish an industry will be given only after prior izns'k esa m0iz0 iznw"k.k fu;a=.k cksMZ ls fcuk LFkkiukFkZ vukifRr izek.k i= izkIr fd;s jsM ,oa groundwater clearance. It is recommended that since it vkWjsat dSVsxjh ds iznw"k.kdkjh izÑfr ds m|ksxksa dks fo|`r la;kstu u fn;k tk;sA m0iz0 iznw"k.k is an interdepartmental matter, specific instructions fu;a=.k cksMZ ls LFkkiukFkZ lgefr izkIr gksus ds mijkUr fo|qr foHkkx }kjk jsM ,oa vkWjsat dSVx s jh may be issued to all the departments by Chief m|ksxksa dks vLFkk;h fo|qr la;kstu rRi'pkr~ m|ksxksa }kjk lapkyukFkZ lgefr izkIr gksus ds mijkUr Secretary.
m|ksxksa dks LFkk;h fo|qr la;kstu iznku fd;k tk;sA bl gsrq m0iz0 iznw"k.k fu;a=.k cksMZ }kjk iznw"k.kdkjh m|ksxksa dh lwph mtkZ foHkkx dks miyC/k djk;h tk;s rFkk mDr laca/k esa fuos'k fe= iksVZy ij vko';d O;oLFkk lqfuf'pr dh tk;sA mDr dk;Zokgh fcyEcreQ ,d ekg esa iw.kZ dj yh tk;sA 73 In compliance of aforesaid directions, UPPCB vide it's letter dt: 29.07.2020 & dt. 16.09.2020 the list of Red, Orange Category Industry has already been sent to Principal Secretary, Department of Energy, U.P. Copy or the said letter dt: 29.07.2020 & dt. 16.09.2020 are attached as Annexure-19a & 19b.
The meeting minutes of the State Level River Rejuvenation Committee (RRC) held on
8. UPPCB has informed that detailed action plans related dt: 26.06.2020 has been uploaded on the State Environmental Portal and a copy of to polluted river stretches of Ghagra, Rapti, Vanilla, the said minutes is attached as Annexure-20. Sai, Saryti, Ami and Tamsa have been prepared and approved by River Rejuvenation Committee. The implementation of these plans by District Environment Committee at District level and River Rejuvenation Committee at the State level may be continuously monitored. The minutes of the State level Committee may be uploaded on the State Environmental Portal and a copy may be made available to this committee.
9. We have been assured by Additional Chief Secretary Special Secretary, Irrigation and Water Resources Department, UP (Irrigation) that the joint committee report on wetlands government vide it's letter dt; 28.09.2020 has directed to concerned will be passed in the meeting on 15.06.2020 and made department for compliance of Hon'ble NGT order dt; 27.09.2019. available to the committee. This committee would send Copy of said the letter dt; 28.09.2020 is attached as Annexure-21 a supplementary report on that after getting that report and studying it"
10. Tihura drain needs to be cleaned and obstructions, if In compliance of Hon'ble NGT order dated: 24.09.2019, UPPCB vide it's letter any, there to removed. dated: 01.01.2020, following directions has been issued to District Magistrate, Ayodhya under section 5 of Environment (Protection) Act, 1986:-
1- ;g fd frgwjk ukys esa fdlkuks }kjk cuk;s x;s leLr ca/kksa dks rqjUr gVk fy;k tk;sA 2- ;g fd frgwjk ukys ds fdukjs fLFkr xkao ls osLV okVj fcuk 'kqf)Ñr fd;s frgwjk ukysa esa fuLrkfjr u fd;k tk;sA 3- ;g fd frgwjk ukys esa ,d= Lyt dks esllZ ;'k iSdk fy0] ¼iwoZ uke esllZ ;'k isilZ fy0½ n'kZu uxj v;ksè;k ds ekè;e ls fudkyus dh O;oLFkk dh tk;s] ftls frgwjk ukys esa fcuk vojks/k ds m|ksx dk 'kqf)Ñr mRizokg fuLrkfjr gks ldsA 74 Copy of said the directions dt; 01.01.2020 is attached as Annexure-22. The Principal Secretary, Environment, Forest & Climate Change, U.P. Government has also directed the District Magistrate, Ayodhya vide his letter dt. 12.06.2020 to comply with the directions issued by UPPCB under section 5 of Environment (Protection) Act, 1986. Copy of the said letter dt. 12.06.2020 are attached as Annexure-23 District Magistrate, Ayodhya vide his letter dt-20 08-2020 has informed that at present the removal of check dams in Tihura drain is not possible as this matter is covered in Writ. Petition No 4704/2019 (M/B) Dinesh Yadav Vs State of UP which is pending in Hon'ble High Court, Lucknow. Copy of the said letter dated 24-08-2020 is attached as Annexure-24 75
16. Additional compliance report of the State PCB dated 15.12.2020 is as follows:-
" Relevant Point of Order Compliance Status Regarding illegal electric In compliance of order connections given to units passed by the Hon'ble operating without consent to Tribunal and in pursuant to digging of tubewells without decision taken by the Chief permission of Central Secretary, Government of Ground Water Authority. It Uttar Pradesh Power has been mentioned by Corporation Ltd. (UPPCL) SPCB that the consent to vide its order dated establish an industry will be 02.11.2020 has made given only after prior mandatory that the groundwater clearance. It is permanent electric recommended that since it is connection to the Red and an inter-departmental Orange category industries, matter, specific instructions will be provided only after may be issued to all the the valid Consent to departments by Chief Operate under the Air & Secretary. Water Act are issued from the Uttar Pradesh Pollution Control Board.
Central Ground Water
Authority (CGWA) has
mandated vide its
notification dated
24.09.2020 that no new
bore well will be allowed
without its permission and
have laid down the rates of
ground water abstractions
for various usages. District
Magistrates are authorized
for imposition of
Environmental
Compensation in case of
default. "
17. Report filed on 11.01.2021 by the State PCB relates to Tihura drain concluding that the obstruction of the drain needs to be dealt with by the District Administration.
18. From the above resume, particularly the report of the Oversight Committee, it is seen that there is large scale non-compliance by the 76 concerned authorities in discharge of their public duties. It is high time that periodically the Chief Secretary personally reviews the matter to ensure compliance of directions of the Hon'ble Supreme Court requiring preventing discharge of untreated sewage and trade effluents, solid waste management and rejuvenation of Ganga. We expect and hope the Chief Secretary UP will now address the issue suitably and take remedial action in the interest of good governance and ethics of administration.
19. We are also informed that an action plan has already been prepared for remediation of Ami and other rivers in 2019 which is available on the website of the UPPCB. The same has been duly approved by the River Rejuvenation Committee of UP in its meeting held on 17.07.2019. If it is so, the action needs to be taken promptly in accordance with the said plan.
The execution of plan may be timebound and supported by the necessary budget. Persons accountable may be specified.
20. We direct acceptance of all the recommendations of the Oversight Committee which may be faithfully implemented. Remedial action be taken inter alia for restoration of the water bodies, abatement of pollution by the industries and the Local Bodies, enforcement of the Solid Waste Management Rules, 2016, removing encroachments, disconnecting electricity connection of illegally operating industries. This may be overseen by the Chief Secretary, UP by appropriate mechanism, apart from or alongwith the five-Member Committee comprising the Secretaries of Irrigation Department, Urban Development Department, Environment Department, CPCB and the State PCB. The objections to the Notification with regard to the area of the Wetland Authority may be dealt with by the State Wetland Authority.77
21. Apart from above general observations, we may particularly note that even though only 6 out of 24 drains carrying untreated effluent to the River Tapti which meets river Ghagra which in turns goes to River Ganga have been tapped. The remaining 18 drains continue to discharge untreated sewage/effluent in river Rapti. This situation is extremely unsatisfactory. Only steps mentioned are that CETP is under construction with timeline and there is proposal to set up STP again without any timeline and with no indication as to how continuing crime of pollution affecting the environment and the public health is to be prevented if the State is committed to the rule of law and protection of health of its citizens. Does it mean that crime is to continue? This is also flagrant violation of orders of this Tribunal, including the order relating to rejuvenation of river Ganga (in O.A. No. 200/2014, M.C. Mehta v. UOI read with further orders in O.A. No. 593/2017, Paryavaran Suraksha Samiti & Anr. v. UOI & Ors, in pursuance of Supreme Court judgement in (2017) 5 SCC 326 and this Tribunal in O.A. No. 673/2018, News item published in "The Hindu"
authored by Shri Jacob Koshy titled "More river stretches are now critically polluted). The Tribunal has already laid down compensation regime for failure to take remedial action but the same is also not been paid. If State authorities behave in such irresponsible manner, it is hardly conducive to the rule of law. Thus, the erring officers need to be proceeded against for their failure. Similar action needs to be taken against erring officers for failure to comply with the MSW Rules, 2016 in terms of order of this Tribunal in O.A. No. 606/2018.
The action plans required to be prepared by the River Rejuvenation Committee in terms of order passed in O.A. No. 673/2018 need to be duly executed. We are also informed that an action plan has already been 78 prepared for remediation of Ami and other rivers in 2019 which is available on the website of the UPPCB. The same has been duly approved by the River Rejuvenation Committee of UP in the meeting held on 17.07.2019. If it is so, the action needs to be taken promptly in accordance with the said plan. The execution of plan may be timebound and supported by the necessary budget. Persons accountable may be specified. The Oversight Committee may have meeting within one month from today with the River Rejuvenation Committee to be coordinated by UP PCB to take stock of situation on implementation of draft action plan. The Oversight Committee may give report before next hearing particularly on following issues:
1) Quantity of sewage being discharged into river Ami, Rapti and Ghagra through drains and time bound implementation for setting up of STPs and coercive action for delay.
2) Current water quality of Ami, Rapti and Ghagra and Ramgarh lake.
3) The reasons for delay in setting up of CETP and accountability for delay. In absence of CETP, why Member industries are permitted to operate without remedial action under the Water (Prevention and Control of Pollution) Act, 1974?
4) Regulatory plan to check encroachment of flood plain of Ami, Rapti and Ghagra.
22. We direct that the Chief Secretary, UP may in particular oversee the execution of river rejuvenation plans for Rivers Ami, Rapti, Rohani, Saryu and Ghagra wherein the timelines for rejuvenation of different components may be fixed with necessary budgetary support and designating the authorities/officers responsible for it. Such projects cannot be delayed on the pretext of funding by the NMCG in 79 view of the fact that preventing discharge of pollutants in River Ganga or other water bodies a criminal offence under the Water Act and even authorities are liable to be prosecuted for such offences in the light of the judgement of the Hon'ble Supreme Court in Paryavaran Suraksha v. Union of India3. Compliance of the said judgement is not dependent on funding by the NMCG.
Further reports may be filed within three months by the Chief Secretary UP and the Oversight Committee e-mail at judicial-
[email protected] preferably in the form of searchable PDF/ OCR Support PDF and not in the form of Image PDF.
A copy of this order be forwarded to the Chief Secretary U.P., Secretaries Irrigation Department, Urban Development Department, Environment Department, U.P., CPCB and State PCB by e-mail for compliance.
List for further consideration on 17.05.2021.
Adarsh Kumar Goel, CP S.K. Singh, JM Dr. Nagin Nanda, EM January 12, 2021 O.A. No. 116/2014 A 3 (2017) 5 SCC 326 80