Sri M Shivanna vs M/S Gemini Distilleries Pvt Ltd on 22 January, 2009

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Karnataka High Court

Sri M Shivanna vs M/S Gemini Distilleries Pvt Ltd on 22 January, 2009

Bench: V.G.Sabhahit

 , 4. Puttaswaray £15) 
 Mariegowda V. .  '
173012 of iate Maztégowd

_ . Agggi about 40' years

- .. A  .  ' ' *   0 1ate"'M'aé'égoWda
  [email protected]"abo11t 35 years

"-  V  f 6'. A Maﬂcgowda
 Sonﬁf late Madegowda
Agizd about 50 years

IN THE HIGH COURT OF KARNATAKA AT BANGA;',c§ é;;§:_.j"'%j%=_.~
DATED THIS THE 22nd DAY OF JANUARY"   V' 
PRESENT  ' H'  V  _
THE HON'BLE MR. 12.13. D1NAKARAN;__ JL§§2"ICE "  
THE HON'BLE MR.,.jI.JSTi§T-E-Vv§?}_;'3.'"SABHAHET 

WRFI' PETITION NO. 1"19a;.9/ 2Qi}}§§. ;i§:$&~£3O~:.L-PIL;

BETWEEN:         x 

1. M Shivanna H   % A

Son of late Madegowda' 51.,

Aged about  AV  . 

2. Mada:tgowda{@  V'  ~ 

S/0 of late Mallegnvcia ' " '

Aged about 50 years

3. _M D Maéiéildeifa V U  _____ 

s/so lam Doddasizatiaiah
Aged _abc§ut _4':"3 .,}'€aI"$,_ "' V

2'-:_'._' " Ma1a.'a.:1eva-

7. 31m Mallamma



W/0 Iatc Madegowda
Aged about 70 years

8. Kallegowda <13}; Madegowda
Son of late Mallegowda
Aged about 58 years

9. Puitegowda
Son of Madcgowda
Aged about 50 years

10. Smt Nagarathna
W/o late Shankara Shasri
Aged about 45 yeais

I1. Puttaswamy, _ _  ._
Son of late Satmegawda ?IV__  " '
Aged abeut S0 ycérs .j  

12. Mahadffvu " " V  ' 
Son of late Bd1<ka1cgow7t1a:._V  '
Aged aboaut 4{}yea1S -- ' 

13. Puttaswamjf"'..  
Son of late 4f§'3;r1.t1egow£fiaV_
Agc%{}.a_bo21:t_'E32E_;§:ea;§'s  ---------- 

14.'''--.,_ am:   1.
W] o pitttaswainjfy '

 ,/Aged abb-ut"40 yeaiig  V
  resiéiegxiﬁof Greekalli V11' lage
" "Jid3?@13'8¢§1a porai, Nanjangud taluk
.j}V{YSQj'€ Ciifsitsjict
 A  é '    Iéﬁghavendra Rat», Advocate)
 3 ._g3ND{  "

  s Gﬁtlililli Distilleries Pvt Ltd.

Repmscnteé by its Managing {Director
C R Nagar Road, Nanjangud 5'?1 301

PETITIONERS.



2. State ot'Karnata1<a

Departzxnent of Eoologr and Environment
Represented by its Secretary

M 8 Buildings, Bangalore 1   -

3. The Deputy Commissioner
Mysore distxiot, Mysore

4. Karnataka State Pollution Control 
Represented by its Chaizman,  
Subhaschandra Bose 
Public Utility Buildings, M G Ro:--..id__
Bangalore 1 

5. The Commissioner of E-xoisic, _. 

MS Buildings, Bang;a_1o:§;;e;'1_ _    ;.u:"""'ResPoNoENTs

(Sri H N Shashidﬁara7Atiyooe.':e;.'foi'  
Smt Niloufer Akbar!  R3,'--R.3 same R5
Sri D Nagaxaj, Advocate fo1*.R.c'§,A) _ '

This Writ pCﬁ'EiOI1VV"§.S "ﬁled under Articie 226 and 227 of the
Constitution of Inéiiagpraying tdideciare that the inaction on the
part of Iesfiondent  to 57 in no ordering closure of the
manazfactriféngactiviﬁee 'of~~«Respondent--1 is in vioiation of the
ﬁ1'ndame1;t;aJ righi:.s"gt1a1*anteed to the petitioners under Arﬁoie I4
and'-21;of-the<._Cot1etitution of India and also in violation. of the
provisions" of "I33j:1viro1i;.z1iental Protection Act and Air Act. Direct

 igespondentiel to  its manufacturing unit for violation of the
' v . __Statuto1y p.1fovi§s'1'o:1s" etc. ,

it  i3etition coming up for orders this day, the Court:

 A V _ djelisrered. V following.

JUDGMENT

(Delivered by RD. DINAKARAN, CJ.) By consent, writ petition itself is taken up for hearing.

2. On the speciﬁc ground that the Z" respondge;I1t~~'.{ :tr.1_};1'e;£;:1Vf,ze~.

causes water and air pollution by disohargmg eﬁ1ueoj§s.. toe? ..

course of manufacture of spirit and the a_*j§ea about ' land around Gemini. Distillery have»T.¥:§een'e3'ft"ected water of the area has been conmmmeteﬁto avhdepehe of as V evidenced from the repoxt dateei 16.2.2002; Of course based .o o_11dt1c:ted in the presence of 1"§.gI'iCu}.fTt}I'¢',t:3.:':C}f_Zi'3Ct:§'IA;V,' Joint Maﬁaglng Director Sri H.N Beizespondent-concem, the petitioners seei:--theAV'foilo§;t:r;ng 1 " " ihaction on the part of Resﬁoeﬁeote not oxdeﬁng closure of the V' ._§;IIia11ufaefi11*§;o,g activities of Respondent} is in .V V. §;i&;ia1i£m_ of thewfielndazaental rights guaranteed to '=t}1'e.: 1':>efitio31.ers under Article 14 and 21 of the ~ee.ee;5'ng;':i;ut;{¢ﬁ of India and also in violation of the pm5vis5.¢ns of Environmental Pmtection Act, Water Act and Air Act.

(13) Direct Respondent-1 to ciose its VV " "i:nan.1;i:Ia.et11I'§ng unit for violation of the statutory provisions.

(0) Fuxther direct Respondent-E to take immediate steps to restore the water and soil quality in the area to its origjnai condition.

(d) Issue a further direction to ~ 1 io make appropriate compensation fozjiossii' their Agricultural Produce anci_.~w««fo_1E~., A 'i:.11:e~_ deterioration of the soil and 'V J tbs yciarsf'

3) ii: is also further statei:l"':1;h;T%:at 'dosp:i.l'.=:: Wailnove pollution, the 4&1 mspondo11§- has extended their consent for 'ggewage emuent only upto 3(),6.20(}8 .o:.1l"LZ:1c On the submission ():f~T§}£|.§i petitioners, this Court, by its _ interim injunction until the 1*" respondent ﬁled an application for xiacgitiog {.'1e"'iiiI€;'{:{ii:11'oIder dated 15.1.2009.

Sn' Rao, learned counsel for the peﬁﬁoncis'; , learned Advocate for 15* ifCS§)0I1d5ﬂl;"'SIﬁf Akbar, AGA for Respondents 2 to 5 and BV.Nagai4a3, Viigaiiied counsel for the 4"' respondent Pollution =5). is now brought to our notice {hat the Pollution Control in by pmcecdings dated 133* January, 2009 has granted the Z "E 'b 'A Parameter Standard consent till 303* June, 2f){)9. Off course, the said consejdt' 13.1.2009 is subject to certain conditions which axe: V t ' Discharge of eﬁiuents under the Water Act: ' S1. No. Descriytion Permitted quantity 6;? Place of _di.._. discharge _ limits [speciﬁed 2; refei, 1 Tracie 85060 KL in "*2'?O Bio?meﬁ;anated emuent efﬁue11t-- days of (_)pera£:io_n.. jief 5"95.35_.° KL for Spent wash v A E , edmposting and 25515 " M for one time

-. V ; ~ K-'«ed;3.t1tJ_l'ied lanai

-- " appiicaﬁon. BOD of bio-

 »    --j_'--m_et:hanated efﬂuent
, not exceed
 =*f0O0mg/ 1, The compost
     '-- _  quality shall conforzcn to
 """     the standard stipulated.

 _ _    ' inAm:2exure-i.

2 Spentﬂ Iees E 19I;3.{:3.KL._D't'eA..,V u Shall be used for and o'i:l;_1e1'_ _ inigation after treatment eﬁluent xi - -_ and shall conform to the = ' standards stipulated in E E " Vv ...... .. A1:u1eXure--II.

(3 Domestic '02 KLD Septic tank and soak E " ' ei"?.1;entV'~e ._ pit.

_tA:rL'1exu1*e«-.I__VaI1ci ~II'_:1t=ei'erreCi to above reads hereunder:

AN NEXURE-I COMPOST QUALITY WM ;1__.__W_'§? Maisture content < 35% Vorganic carbon 20--25% Phosphorous 1 5-2. 0°/6 Nitrogen 1.5-2.0"/E:

Potassilgm 20-35% C:N Ratie Z < 1'?

o»c.n.as.'<;>'1s2 compiieei II). Nagaraj, learned counsel appearing for Poll1:{tio_n Board, on instxuctions, submits that the of the Board, we do not see any reason to continue . granted by this Court cm 15.1.2009 ané the same is However, Pollution Conmﬁ Board shall continue to ANNEXURE--lI s1. No. Characteristics Toleraziee iiz15it's'" , ' 1 Colour and odour _See?3.oie_" , 2 Suspended solids mg] }.Max. I 1 O0f V ..

3 Conductivity Micro ' 2259 mho/cnxmax. A' . "

4 PH , 5.5% «.90 1 5 Oil and Grease mg/1.Max' _ V V . 6 Bio~Chem,ical Oxygen Demaiicyé' " 1'00 mg/1. (3 days at 27° C}max.._. ' _ ? r%nceutsodyun1nmag;; «' "Hu .". 60 8 Residual Sodium Cafbonate, } % _ 5.0 mg/1.Max V 1 _ 9 Chloride ( as C1).Mg/i;'ma~1$( " I .. 600 10 Sulphate (:as'«sQg}g_1;g. V. 1000 1 1 Disso1ved..s91ic§;s_ {."Ir1o41'gza;:;1}lc) V , 2100 Note: A1} eﬁ'or1s__Vsh@1;1d1'?:;e made "x*ef@ove coiour and unpleasant odour as far as"p1'azc£i;:abie'gV"' "

6) In thisaview it is suﬁice for this Court to direct the E(}i1u_tjo3;1x Beard to satisfy themselves that the '~59 the eensent order dated 13. 3.2009 are duly "e£§j;ai;£ﬁa;3s h21§a=:_.AAbeen duly complied with by the 1" respondent to LQMWWWWWH oversee compliance of the cc-ndiﬁons. Writ petition is Inf' accorciingly. ,4' 1ndex»'Y!Es/No _ ' g

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