National Green Tribunal
Rana Sen Gupta vs Uoi & Ors on 22 March, 2013
BEFORE THE NATIONAL GREEN TRIBUNAL
(PRINCIPAL BENCH), NEW DELHI
APPEAL No. 54/2012
22nd March, 2013
CORAM:
1. Hon'ble Shri Justice V.R. Kingaonkar
(Judicial Member)
2. Hon'ble Shri Justice U.D. Salvi
(Judicial Member)
3. Hon'ble Shri P.S. Rao
(Expert Member)
4. Hon'ble Shri Ranjan Chatterjee
(Expert Member)
5. Hon'ble Shri Bikram Singh Sajwan
(Expert Member)
B E T W E E N:
Rana Sengupta
52/D/9/4, Babu Bagan, Dhakuria
Kolkata-700 031
West Bengal ....Appellant
AND
1. Union of India
Through the Secretary, Ministry of Environment and
Forests
Paryavaran Bhawan, CGO Complex
Lodhi Road
New Delhi 110003
Page 1 of 22
2. State of West Bengal
Through its Secretary
Department of Environment
Block G, 2nd Floor, Writers Building
Kolkata
West Bengal
3. M/s Rashmi Metaliks Limited
Having its registered office at
Village Gokulpur
P.O. Shyamraipur, P.S. Kharagpur
District Paschim Mednipur
West Bengal
4. West Bengal Pollution Control Board
Through its Member Secretary
Paribesh Bhawan
10A, Block LA, Sector III, Bidhan Nagar
Kolkata-700098
West Bengal .........Respondents
(Advocates appeared : Mr. M.P. Jha, Advocate for the Appellant. Mr. Vikramjeet, Advocate for Respondent No. 1, Mr. Bikas Kar Gupta, Advocate for Respondent No. 2, Mr. Pawan Upadhyay, Advocate for Respondent No. 3 and Mr. Amit Agrawal, Advocate along with Ms. Asha Nayar Basu, Advocate for Respondent No. 4) Page 2 of 22 J U D G ME N T This Appeal is filed by one Rana Sen Gupta, who claims to be a public spirited citizen- working for welfare of people, particularly for those whose concerns might otherwise would remain un-represented. He challenges the order of Environmental Clearance (EC) granted by the Respondent No. 1 (MoEF) vide communication dated 01.06.2012 in favour of Respondent No. 3 (M/s. Rashmi Metaliks Ltd.). The EC is granted for expansion of existing Steel Plant by adding 1.5 million TPA Beneficiation cum Pellet Plant to produce 1.2 MTPA pellets with Producer Gas Plant by the Respondent No. 3 (M/s. Rashmi Metaliks Ltd.,) referred to hereinafter as "Project Proponent".
2. Admittedly, the Project Proponent was granted EC dated 12.06.2008 for its project of Steel Plant of 5 lakh T.P.A. capacity. The Project Proponent desired to manufacture steel billets etc. within the limit of 5 lakh TPA. So, the Project Proponent submitted a proposal to the W.B. Pollution Control Board (Respondent No. 4). The Respondent No. 4(W. P. C. B) granted consent to establish the project on 02.02.2009. Thereafter, the Project Proponent sought further consent of Respondent No. 4 to establish and operate a manufacturing plant of TMT Rods upto 9600 tons per month. The Respondent No. 4 granted consent to establish the said unit on 18.05.2009 and also granted consent on 15.7.2010 to operate the unit. So also, the Respondent No. 4 granted consent dtd. 23.12.2010 to manufacture of pellets as sought by the Project Proponent, to the extent of 15,500 tons per month.
Page 3 of 22
3. Undisputedly, the Project Proponent again desired to manufacture Ductile Iron Pipes to the extent of 2 lakh T.P.A. The Project Proponent accordingly applied for necessary permission. The Respondent No. 4 (WB PCB) granted necessary permission to install Ductile Iron Pipe production unit vide permission letter dated 09.10.2009. The Respondent No. 4 granted consent to establish the project of Ductile Iron Pipe as per the proposal of the Project Proponent vide communication dated 11.11.2009. Subsequently, the Respondent No. 4 granted consent to operate the said production unit on 12.01.2011. Thus, the Project Proponent was manufacturing 1,86,000 Tonnes of pellets, 1,15,200 Tonnes of TMT Rods along with 1,41,996 Tonnes of Ductile Iron Pipes. Comprehensively considered, the total production capacity of all those products comes to 4,43,196 TPA. Obviously, it was below the permissible limit of 5,00,000 T.P.A. which was permissible in accordance with the EC that was originally granted by the Respondent No. 1 (MoEF) on 12.06.2008.
4. The Project Proponent desired to expand the industrial activity by adding 15,00,000 T.P.A. Beneficiation cum Pellet Plant with producer Gas Plant. The expansion could not be done without further EC of the Respondent No. 1. Therefore, the Project Proponent submitted a fresh proposal to the Respondent No. 1 for grant of EC to the proposed expansion. The proposal was considered by the Respondent No. 1. ToR was issued by the Respondent No. 1 on the basis of Environmental Impact Appraisal/Assessment (EIA). It was followed by public hearing held under Chairmanship of Additional District Magistrate, Paschim Medinipur (W.B.) on 11.11.2011. A representative of the Project Proponent narrated the draft Page 4 of 22 proposal and described the project details. The Respondent No. 1 considered the viability of the project after the public hearing, appraisal was done and thereafter the EC was granted to the Project Proponent vide the impugned communication dated 01.06.2012 for expansion of capacity to an additional 1.5 Million T.P.A. Beneficiation cum Pellet Plant. Feeling aggrieved, the Appellant has preferred the Appeal.
5. The Appellant has come out with a case that the Project Proponent concealed information regarding the Ductile Iron Pipe Plant that was being operated prior to the proposed expansion. The Respondent No. 1 (MoEF) failed to consider that the Project Proponent had omitted to include the pre- existing Ductile Iron Pipe Plant in the EIA Report which was presented before granting the impugned EC. The MoEF also failed to consider the fact that the Project Proponent did not submit Environmental Impact Assessment (EIA) report, taking into account the impact of pre-existing Ductile Iron Pipe Plant, and therefore, the proposal for the expansion of project in question, was improper. The information furnished by the Project Proponent was misleading and incorrect. The Appellant further alleges that the proposal should have been rejected in view of deliberate concealment by the Project Proponent of the information pertaining to existence of the previous Ductile Iron Pipe Plant. He seeks to rely upon Para 8(vi) of the Notification issued by the MoEF on 14.09.2006. Though, challenge of the EC granted to the earlier Ductile Iron Pipe Plant had failed due to dismissal of Appeal No. 32/2011 filed by the Appellant, yet comprehensive impact on environment ought to have been considered and particularly element of concealment of information by the Project Proponent ought to have been considered as substantial reason to Page 5 of 22 reject the proposal. The enhanced emission of carbon-di-oxide due to the proposed expansion of the industrial activity would cause irreparable damage to the eco-system and the environment of adjoining area and adversely affect the health of public. But these aspects are overlooked by the Respondent No.
1. The previous EC granted by the SEIAA to the Project Proponent also was illegal and improper. The Appellant further states that the Project Proponent has not provided for adequate green belt as per the conditions enumerated in the EC granted in the past and, therefore, the proposed expansion of the project should not have been allowed by the Respondent No. 1.
6. By filing separate counter affidavits, the Respondents resisted the Appeal. They submitted that the grant of EC for manufacturing project of 2 lakh T.P.A. capacity on 09.10.2009 cannot be challenged by the Appellant. They submitted that dismissal of Appeal No. 32/2011 filed by the Appellant has now sealed the issue regarding grant of said EC for the Ductile Iron Pipe Plant. They submitted that now the Appellant is trying to mix-up the issue pertaining to the earlier EC with that of the impugned EC for expansion of the project. They further submitted that there was no concealment of any fact by the Project Proponent. They submitted that the expansion of the industrial activity falls within the project/activity item 3(a) of the Schedule appended to the MoEF Notification dated 14.09.2006 and as such the assessment/appraisal was done as required under the relevant regulations. They further submitted that the expansion of the project is legal and proper. They denied truth into the allegation that the conditions of the previous EC were violated by the Project Proponent. Consequently, they sought dismissal of the Appeal.
Page 6 of 22
7. In addition, the Project Proponent alleges that the Appellant has no locus-standi to file the present Appeal. It is alleged that the Appellant cannot be treated as "aggrieved person". It is also submitted that the Appellant is unconcerned with the environmental impact of the project in question. It is pointed out that the Appellant is inhabitant of Dhakuria, Kolkata whereas the project is situated at village Gokulpur (District Paschim Mednipur). According to the Project Proponent, the Appellant is a busybody and has filed the Appeal without there being any element of so called public interest or alleged concern for environmental damage or public welfare. On these premises, the Project Proponent and other respondents sought dismissal of the Appeal.
8. We have heard Learned Counsel for the parties in extenso. We have carefully gone through the record.
9. Mr. M.P. Jha, Learned Counsel for the Appellant argued that the impugned grant of Environmental Clearance is bad in law for the reason that the Project Proponent concealed the fact that a Ductile Iron Pipe Plant was already being operated in the same premises. He argued that the Project Proponent obtained EC from the SEIAA of W.B. for expansion of the industrial activity, in the context of the Ductile Iron Pipe Plant (DIPP) which, in fact, could not have been granted because such project falls within category 'A' of Schedule appended to the Notification of MoEF issued on 14.09.2006. According to him, Para 8 (vi) of the Said Notification provides for cancellation of the previous EC or rejection of the proposed EC where there is deliberate concealment and / or false submission or misleading information. The Application of the Project Proponent was, therefore, liable for rejection. He Page 7 of 22 argued that the environmental impact ought to be comprehensively considered having regard to pre-existing industrial projects which were already made operational in the same area. He would submit, therefore, that the impugned grant of EC is invalid and is liable to be quashed.
10. Mr. Pawan Upadhyay, Learned Counsel for the Respondent No. 3 (Project Proponent) submitted that there is no concealment of any important information while seeking the EC for the expansion of the industrial activity by adding 1.5 million T.P.A. Beneficiation cum Pellet Plant including production of 1.2 million T.P.A. Pellets with Producer Gas Plant. He contended that there was no additional load, in any manner, on the environment because the expanded project was not likely to produce any obnoxious substance in as much as the quantity of effluent discharge was "NIL". He argued further that the Appellant purposefully attempted to mix-up the issue pertaining to grant of EC for setting up steel plant of 5 lakh TPA and the subsequent permission for expansion of the industrial activity by installation of Ductile Iron Pipe Plant for manufacturing 2 lakh TPA Ductile Iron Pipe Plant. He contended that the installation of Ductile Iron Pipe Plant falls in category 'B' under the project/activity 3(a) of Schedule of the Environment Clearance Regulations, 2006 and therefore, necessary clearance was sought from the SEIAA of W.B. He pointed out that the said EC is not the issue involved in the present appeal. For, it is no more res-integra in view of dismissal of previous Appeal No. 32/2011 by this Tribunal. He contended that the grounds shown in the Memorandum of Appeal are carved out only with a view to raise some kind of challenge to the EC granted for expansion of the project notwithstanding the Page 8 of 22 fact that the Appellant failed to raise any such issue during the course of public consultation process. It is argued that the Appellant has absolutely no concern with the environmental issues nor is he affected by the grant of EC in question. It is argued further that the Appellant cannot be termed as "aggrieved person" and as such has no locus-standi to prefer appeal under Section 16 of the National Green Tribunal Act, 2010 (for short, NGT Act). It is argued that the appeal is unfounded, filed with ulterior motive and deserves dismissal with exemplary costs.
11. Learned Counsel, Mr. Vikramjeet, Mr. Bikas Kar Gupta and Mr. Amit Agrawal appearing for Respondents No. 1, 3 and 4, respectively, adopted similar stance in keeping with the contentions of Mr. Pawan Upadhyay. They submitted that the Appellant is a busybody and has unnecessarily filed such a baseless litigation. So they too sought dismissal of the Appeal.
12. Having heard Learned Counsel for the parties, in our opinion, the following points arise for the purpose of deciding the appeal. They are:-
(i). Whether the Appellant is "aggrieved person" and has locus-standi to prefer the appeal?
(ii). Whether the Project Proponent concealed any material information or furnished false or misleading information deliberately, during the course of screening, scoping or appraisal of the expansion project which ought to have been considered as a reason for rejection of the application for EC to expand the project or cancellation of prior EC already granted for installation of Ductile Iron Pipe Plant?
Page 9 of 22 (III). Whether the impugned grant of EC for expansion of the steel plant by adding 1.5 million TPA Beneficiation cum Pellet Plant and the Gas Plant is otherwise illegal as it would add more pollution burden and tantamounts to unsustainable development?
Re: Point No. (i)
13. So far as locus-standi of the Appellant is concerned, it would be appropriate to examine what he has pleaded in the Memorandum of Appeal. He alleged that although he has no personal interest in the matter, yet because he is working for the welfare of the people, particularly for those whose concern might have otherwise remained unrepresented, he is aggrieved. Secondly, he states that he has been raising the issue of non- compliance of environmental norms by the Project Proponent and had filed earlier Appeal No. 32/2011 with a view to stall installation of Ductile Iron Pipe Plant Project. He says that he is a public spirited citizen with working experience in steel and iron industry and has full knowledge of the impact of these industries on ecology, environment and human lives. These are the reasons given by him to demonstrate that he is competent to file the appeal.
Section 16 of the NGT Act, 2010 provides appellate jurisdiction to the Tribunal. The opening words of Section 16 go to show that "any person aggrieved" by order made granting EC can prefer appeal under Section 16(h) of the NGT Act, 2010. The expression "person aggrieved by" imply some or other reason which might have aggravated the person to undertake the legal remedy. Such a person must demonstrate that he is directly or indirectly concerned with the adverse environmental impact which is likely to be caused Page 10 of 22 due to granting of EC by the competent authority. The Appellant, admittedly, resides at Babu Bagan, Dhakuria area of Kolkata. The main project and expansion area of the subsequent project is situated at Shyamraipur (District Paschim Medinipur). It is not the case of the Appellant that he has any property in the adjoining area of village Shyamraipur. It is not his case that he is personally adversely affected due to the installation of the expansion project in question. He vaguely states that he is a public spirited citizen with experience of working with steel and iron industries and has full knowledge of the impact of these industries on ecology, environment and human lives. He vaguely proclaims that he is working for the welfare of the people and particularly who have remained unrepresented.
14. We do not find any tangible material which would plausibly show that the Appellant has credentials as expert in the field of steel and iron industries and we are at a loss to know in what manner he is working for the welfare of unrepresented members of the public. It is not his case that he represents any NGO. His self-proclaimed status as "public spirited citizen" is of no much avail. There is absolutely no record to show that he participated in the public consultation process and raised any issue regarding the environment or socio-economic adverse impact on account of establishment of the proposed project. The only reason that he has unsuccessfully preferred Appeal No. 32/2011 against granting of earlier EC for production of Ductile Iron Pipe Plant is of no much significance and is irrelevant. Moreover, that appeal came to be dismissed and there is no finding of this Tribunal that the Appellant is to be treated as "an aggrieved person". Considering forgoing discussion, we have Page 11 of 22 come to the conclusion that the Appellant has no locus-standi to prefer the present appeal. He cannot be treated as an aggrieved person and the appeal filed by him cannot be entertained. This answers the point no. 1. Re: Point No. (ii)
15. Now, it is to be borne in mind that the Project Proponent (R-3) was, admittedly, granted Environmental Clearance vide communication dated 12.06.2008 for installation and of operation of the steel plant for 5 lakh million TPA, MBF-SMS. The proposal for setting up of such steel plant was approved by the MoEF. The total land to be utilized for setting up of the steel plant is 188 acres. What appears from the record is that the Project Proponent did not fully utilize the production capacity of 5 lakh TPA when the plant was made operational at the initial stage. The Project Proponent expanded the industrial activity after submitting application dated 17.06.2009 to the Department of Environment, Government of W.B., Kolkata. The appraisal was done by the State Level Expert Appraisal Committee (SEAC). Thereafter, recommendation was made to the State Environmental Impact Assessment Authority (SEIAA). The SEIAA accorded Environmental Clearance to the expansion of the project in accordance with the MoEF Notification dated 14.09.2006. Copy of the communication dated 09.10.2009 (Annex-R-1) filed with affidavit of the Respondent No. 2 reveals that the Project Proponent categorically stated that the Environmental Clearance was needed for installation of Ductile Iron Pipe Plant for manufacturing of Ductile Iron Pipes to the extent of 2 lakh TPA at the existing unit (Kharagpur). Obviously, the expansion was within limit of the production capacity (5 lakh TPA) for which Environmental Clearance was accorded by the MoEF in 2008. Page 12 of 22
16. The contention of the Appellant that such expansion of the project activity ought to have been brought to the notice of the MoEF when the further expansion was sought vide communication dated 19.11.2011 and dated 12.03.2012 is untenable. Such omission cannot be treated as deliberate concealment of any material information which would necessarily entail cancellation of the prior Environmental Clearance granted to the Project Proponent or rejection of the subsequent application for expansion of the project in question. The Appellant seeks to rely on Regulation 8 (vi) of the Environmental Clearance Regulations, 2006. The relevant regulation may be re-produced for ready reference as shown below:-
"8.
(i). xxxxxxxxxxxxx
(ii). Xxxxxxxxxxxxx
(iii). Xxxxxxxxxxxxx
(iv). Xxxxxxxxxxxxx
(v). xxxxxxxxxxxxx
(vi) "Deliberate concealment and/or submission of false or misleading
information or data which is material to screening or scoping or appraisal or decision on the application shall make the application liable for rejection, and cancellation of prior environmental clearance granted on that basis. Rejection of an application or cancellation of a prior environmental clearance already granted, on such ground, shall be decided by the regulatory authority, after giving a personal hearing to the applicant, and following the principles of nature justice." Page 13 of 22
Perusal of the above regulation goes to show that such drastic action will be called for only when it is noticed that there is deliberate concealment or submission of false or misleading information to the MoEF in the process of screening, scoping or appraisal or decision of an application. We do not find any such concealment made by the Project Proponent when the expansion of the project in question was sought. The earlier Environmental Clearance for installation of Ductile Iron Pipe Plant, approved by the competent authority of Department of Environment, W.B. was within approved capacity of 5 lakh TPA. That approved project was also to be established in the same campus of 188 acres. The Appellant could not pinpoint as to how it was necessary for the Project Proponent to give details of such earlier Environmental Clearance accorded after the Environmental Clearance dated 12.06.2008. There is no provision under the regulation which makes it incumbent on the Project Proponent to give details of the earlier approved expansions sought within the permitted limit of the project which was initially granted by the MoEF.
17. Another limb of the argument advanced by the Learned Counsel for the Appellant is that the production of the Ductile Iron Pipes vide the second expansion approved by the SEIAA on 09.10.2009 cannot be legal and proper. The Learned Counsel for the Appellant submits that the project for production of Ductile Iron Pipes falls in the category of Item 5(k) of the Schedule 2 appended to the Environmental Clearance Notification, 2006. He argued that such activity of Ductile Iron Pipes production commences with induction of furnace and also involves installation of magnesium convener belt, zinc coating machines, cement curing system so on and so forth. We do not Page 14 of 22 agree. On consideration of schedule appended to the Environmental Clearance Regulation 2006, it is amply clear that the said project falls in category B of item 3(a). It is difficult to say that it falls in the category of any other item shown under the Schedule appended to the Environmental Clearance Regulation, 2006. Needless to say that the Project Proponent did not conceal any material information nor gave any false information while seeking the Environmental Clearance for expansion of the project in question vide the application dated 19.11.2011 and communication dated 12.03.2012 submitted to the MoEF. This answers point no. (ii).
Re: Point No. (iii)
18. Coming to the third point involved in this Appeal, it is worthy to note that main argument of the Learned Counsel for the Appellant, Mr. M.P. Jha is that the Environmental Clearance granted on 01.06.2012 is bad in law in as much as it was granted without application of mind. He argued that the Project Proponent expanded the industrial activities during the period between the first Environmental Clearance granted in 2008 and the impugned Environmental Clearance granted on 01.06.2012 in piecemeal manner with a view to avoid the necessity of cumulative environmental appraisal. He argued that holistic environmental appraisal could not be done by the MoEF due to piecemeal expansion of the project by the Project Proponent. Chief bone of his contention is that comprehensive environmental impact was not considered by the MoEF while granting the Environmental Clearance dated 01.06.2012. He pointed out that the EIA report does not indicate the impact of expansion of the industrial activity due to installation of Ductile Iron Pipe Plant Page 15 of 22 prior to the impugned order dated 01.06.2012. It is on this basis that Mr. M.P. Jha urged to quash the impugned order of granting the Environmental Clearance.
19. As stated earlier, Environmental Clearance granted by the State Environmental Authority vide communication dated 09.10.2009 was challenged by the Appellant vide Appeal no. 32/2011. This Tribunal dismissed the said appeal. The obvious fall out of dismissal of the said appeal (Appeal No. 32/2011) is that the previous order dated 09.10.2009 cannot be now challenged and has become final. The Appeal Memo and rejoinder filed by the Appellant go to show that the Appellant has attempted to resurrect life into bygone litigation in respect of the Environmental Clearance order dated 09.10.2009. The allegation of the Appellant is that the said order dated 09.10.2009 is nullity, is without any merit and hence must be rejected. The Appellant cannot be allowed to challenge that order on the basis of so called newly invented fallacious grounds.
20. We cannot assume that the MoEF did not consider comprehensive environmental impact of the expansion project. The purpose of expansion of the project is amply clear from the application of the Appellant as well as the discussion which took place in the EAC meeting. The Project Proponent sought expansion of steel plant (05. Million TPA MBF-SMS) by adding 1.5 million TPA Beneficiation cum Pellet Plant to produce 1.2 million TPA pellets with producer Gas Plant. The additional industrial activity was to be carried out in the same land consisting of 188 acres. The steel plants unit is listed at serial no. 3(a) under Category 'A' of the Schedule of the MoEF Notification dated 14.09.2006. The impugned EC is granted by the MoEF subject to Page 16 of 22 outcome of Writ Petition no. 1587(W) of 2011 which is pending before the Hon'ble High Court of Kolkata. Needless to say the MoEF considered various aspects including the fact that no additional land was required, as well as Iron ore, coal, bentonite and limestone are the raw materials which would be used. It was also taken into account that such material would be transported by the Railways. The Railway Yard exists inside the complex of the industrial unit. The MoEF also considered the fact that dust generated during operation of the industrial activity will be controlled by installation of ESP and Bag Filters. The comprehensive consideration of the relevant aspects by the MoEF is manifested from the discussion which preceded the impugned EC.
21. We have gone through the reply filed by the Respondent No. 1 (MoEF). The Respondent No. 1 supports the impugned order. According to the MoEF, the Terms of Reference (TOR) includes the cumulative impact on the environment which may occur within the radius of 10 k.m. as well as the additional impact due to operation of the proposed expansion project. It is stated further that the EIA report and the Environment Management Plan (EMP) had been duly considered. It is further stated that the EIA report considers the installation of Ductile Iron Pipe production Plant. It need not be reiterated that the Ductile Iron Pipe production Plant was within the limit of 5 lakh TPA capacity for which the first Environmental Clearance was granted in 2008.
22. It appears from the record that the Appellant initiated the proceedings for the permission of the MoEF for the expansion of its project by addition 15 lakh TPA Beneficiation cum Pellet Plant with producer Gas Plant beyond the earlier Environmental Clearance granted for production capacity to the extent Page 17 of 22 of 5 lakh TPA. It appears that the Public Hearing was convened on 11.11.2011 under the Chairmanship of Additional District Magistrate, Pashchim Medinipur, (W.B.). The meeting was co-chaired by the Dr. Dipanjana Maulik, Environmental Engineer of WB Pollution Control Board. The meeting was attended by the villagers. The Appellant was not present in the said meeting, although, notice of the meeting was duly published. The local villagers have not raised any objection to the establishment of the industrial unit, particularly, the impugned expansion of the industrial activity as sought by the Project Proponent.
23. There cannot be two opinions about proposition that Section 20 of the National Green Tribunal Act, 2010 mandates the Tribunal, while passing any order or decision, to apply the principles of sustainable development, the precautionary principle and the polluters pay principle. In the context of the project in question, there is hardly any material to show that it would cause excessive emission from the plant which may cause pollution beyond tolerable degree. The concept of "sustainable development" implies development which would not severally degrade the environment. That does not mean absence of environmental impact but means a minimal impact which can be endured / tolerated by human beings. It also means that environment will not be degraded to such a degree that future generation will be deprived of a clean and healthy environment to a reasonable degree. It is common knowledge that everything is changing in this world. So also the environment. In "Lafarge Umiam Mining Private Limited vs. Union of India"
(2011) 7 SCC 338 the Apex Court observed :-
Page 18 of 22
"75. Universal human dependence on the use of environmental resources for the most basic needs renders it impossible to refrain from altering the environment. As a result, environmental conflicts are ineradicable and environmental protection is always a matter of degree, inescapable requiring choices as to the appropriate level of environmental protection and the risks which are to be regulated. This aspect is recognized by the concept of "sustainable development". It is equally well settled by the decision of this Court in Narmada Bachao Andolan v. Union of India that environment has different facets and care of the environment is an ongoing process. These concepts rule out the formulation of an across-the-board principle as it would depend on the facts of each case whether diversion in a given case should be permitted or not, barring "no go" areas (whose identification would again depend on undertaking of a due diligence exercise). In such cases, the margin of appreciation doctrine would apply.
76. Making these choices necessitates decision, not only about how risks should be regulated, how much protection is enough, and whether ends served by environmental protection could be pursued more effectively by diverting resources to other uses. Since the nature and degree of environmental risk posed by different activities varies, the implementation of environmental rights and duties requires proper decision-making based on informed reasons about the ends which may ultimately be pursued, as much as about the means for attaining them. Setting the standards of environmental protection involves mediating conflicting visions of what is of value in human life."
24. It is necessary to strike a balance between development and environment protection to facilitate economic growth as well to secure Page 19 of 22 adequate adherence to the cause of environment. We mean to say, there cannot be any lop sided approach in environment related matters.
25. We have gone through the short affidavit filed by the Appellant on 19.03.2013. The affidavit does not give any new dimension to the issues under consideration. The Appellant, however, referred to certain allegations extracted from the pleadings in Writ Petition No. 1587(W) of 2011. That Writ Petition is filed by Sk. Sajad Ali, son of Oyahed. We are not directly concerned with the pleadings put forth in that Writ Petition filed by some other party. The Kolkata High Court has not granted any interim relief in that matter. We do not think that pleadings in that Writ Petition have any direct bearing on the issues raised in the present appeal.
26. We have perused copy of the minutes of proceedings of Public Hearing dated 11.11.2011. On perusal of the minutes of the proceedings, it is amply clear that members of the village locality had participated in the course of Public Hearing. It further appears that video recording of the Public Hearing was conducted and the text of the proceeding was made available in public domain. What appears from the record of the Public Hearing is that most of the issues raised by the villagers pertain to construction of metal road, provision for job opportunities and construction of a cement concrete bridge or improvement of road transport. It was also urged that the Project Proponent shall provide a children park. The authorized officer of the Project Proponent, namely, Shri S. Patwari assured that the existing road would be converted into a metal road. He also assured that the local school's improvement work Page 20 of 22 would be undertaken. He also assured that the local skilled job seekers may submit their applications to the Personnel Department of Factory Management for consideration. One cannot be oblivious of the fact that the area is affected by left wing extremists. Availability of employment is likely to partly help proper management of the left wing extremist activities. It appears that one, Shri Pradeep Behra is the only villager who requested to ensure proper emission control measures. The response of Shri S. Patwari was that the emission problem would not increase due to proposed expansion. It is explicit that the villagers were made aware of the nature of the proposed expansion and there was proper public consultation. The proceedings were signed by the seventy seven (77) villagers who attended the meeting. As pointed out before, the Appellant did not attend that meeting. The Appellant has not demonstrated as to how the expansion of the industrial unit is likely to substantially add pollution in the area. There cannot be duality of opinion that the expansion of the project will add some burden on the pollution in the area. Yet there is no tangible material to show that the pollution level will become intolerable on account of the expansion of the project. We mean to say, the Appellant has not placed on record any scientific data in support of the contention that the pollution level will be excessively increased due to the expansion of the industrial activities.
27. Considering totality of the foregoing discussion, we have no hesitation in holding that the Appellant failed to prove that the proposed expansion of the project is detrimental to the cause of environment. We hold that expansion of Page 21 of 22 the industrial activity as approved by the MoEF is within the permissible limits of sustainable development. This answers the point no. (iii).
28. The net result of the findings recorded on the points no. (i) to (iii) is that the Appeal is destitute of merits. Therefore, it fails. We have noticed that the Appellant indulged in the litigation without proper cause, though he is not an aggrieved party as such. It is high time to discourage such practice of fuelling the litigation without any substantial reason. Hence the Appeal is dismissed with direction that the Appellant shall deposit a cost of Rs. 15,000/- into the Legal Aid Fund of National Green Tribunal Bar Association. The Appeal is accordingly disposed of as dismissed. In case the cost is not deposited by the Appellant within a period of four (4) weeks, the Registrar to take proper action for recovery of the said amount as provided under Order XXI R 30 of the C.P. Code or any other provision envisaged under Order XXI or the provisions of the National Green Tribunal Act, 2010.
.........................................., JM (V. R. Kingaonkar) .........................................., JM (U. D. Salvi) ............................................, EM (P.S. Rao) ............................................, EM (Ranjan Chatterjee) ............................................, EM (B.S. Sajwan) Page 22 of 22