National Green Tribunal
M C Mehta vs Union Of India on 2 November, 2015
Author: Swatanter Kumar
Bench: Swatanter Kumar
BEFORE THE NATIONAL GREEN TRIBUNAL,
PRINCIPAL BENCH, NEW DELHI
Original Application No. 200/2014 (C.W.P. No. 3727/1985); Original
Application No. 428/2014; Original Application No. 340/2014; Original
Application No. 341/2014; Original Application No. 342/2014; Original
Application No. 343/2014; Original Application No. 344/2014; Original
Application No. 345/2014; Original Application No. 346/2014; Original
Application No. 347/2014; Original Application No. 348/2014; Original
Application No. 349/2014; Original Application No. 350/2014; Original
Application No. 352/2014; Original Application No. 353/2014; Original
Application No. 355/2014; Original Application No. 356/2014; Original
Application No. 357/2014; Original Application No. 358/2014; Original
Application No. 359/2014; Original Application No. 360/2014; Original
Application No. 361/2014; Original Application No. 362/2014; Original
Application No. 363/2014; Original Application No. 364/2014; Original
Application No. 366/2014; Original Application No. 367/2014; Original
Application No. 368/2014; Original Application No. 370/2014; Original
Application No. 372/2014; Original Application No. 373/2014; Original
Application No. 374/2014; Original Application No. 375/2014; Original
Application No. 376/2014; Original Application No. 377/2014; Original
Application No. 379/2014; Original Application No. 380/2014; Original
Application No. 381/2014; Original Application No. 382/2014; Original
Application No. 384/2014; Original Application No. 385/2014; Original
Application No. 386/2014; Original Application No. 387/2014; Original
Application No. 388/2014; Original Application No. 389/2014; Original
Application No. 390/2014; Original Application No. 391/2014; Original
Application No. 392/2014; Original Application No. 393/2014; Original
Application No. 394/2014; Original Application No. 396/2014; Original
Application No. 398/2014; Original Application No. 399/2014; Original
Application No. 400/2014; Original Application No. 401/2014; Original
Application No. 403/2014; Original Application No. 404/2014; Original
Application No. 405/2014; Original Application No. 407/2014; Original
Application No. 408/2014; Original Application No. 409/2014; (M.A. No.
486 of 2015): Original Application No. 410/2014; Original Application No.
411/2014; Original Application No. 412/2014 (M.A. No. 485 of 2015);
Original Application No. 414/2014; Original Application No. 415/2014;
Original Application No. 416/2014; Original Application No. 417/2014;
Original Application No. 418/2014 (M.A. No. 487 of 2015) ; Original
Application No. 419/2014; M.A No. 280/2015 in Original Application No.
402/2014; Original Application No. 232/2014; Original Application No.
332/2014; Original Application No. 334/2014; Original Application No.
335/2014; Original Application No. 336/2014; Original Application No.
337/2014; Original Application No. 338/2014; Original Application No.
339/2014; Original Application No. 331/2014; Original Application No.
333/2014;
A n d
Original Application No. 297 of 2015
And
Original Application No. 132 of 2015
(M.A. No. 385/2015 & M.A. No. 769/2015)
And
Original Application No. 133 of 2015
(M.A. No. 384/2015 & M.A. No. 768/2015)
A n d
Original Application No. 297/2015 And Original Application No. 132/2015 (M.A. No.
385/2015 & M.A. No. 769/2015) And Original Application No. 133/2015 (M.A. No.
384/2015 & M.A. No. 768/2015) And Original Application No. 185/2015 (M.A. No.
531/2015 & M.A. No. 873/2015) And Original Application No. 186/2015 (M.A. No.
532/2015 & M.A. No. 866/2015) And Original Application No. 187/2015 (M.A. No.
533/2015) And Original Application No. 188/2015 (M.A. No. 534/2015) And Original
Application No. 189/2015 (M.A. No. 535/2015 & M.A. No. 862/2015) And Original
1
Application No. 190/2015 (M.A. No. 536/2015 & M.A. No. 874/2015) And Original
Application No. 191/2015 (M.A. No. 537/2015 & M.A. No. 870/2015) And Original
Application No. 192/2015 (M.A. No. 538/2015) And Original Application No. 193/2015
(M.A. No. 539/2015) And Original Application No. 194/2015 (M.A. No. 540/2015) And
Original Application No. 195/2015 (M.A. No. 541/2015) And Original Application No.
196/2015 (M.A. No. 542/2015) And Original Application No. 197/2015 (M.A. No.
568/2015) And Original Application No. 198/2015 (M.A. No. 543/2015) And Original
Application No. 199/2015 (M.A. No. 544/2015 & M.A. No. 869/2015) And Original
Application No. 200/2015 (M.A. No. 545/2015) And Original Application No. 201/2015
(M.A. No. 546/2015) And Original Application No. 202/2015 (M.A. No. 547/2015 & M.A.
No. 867/2015) And Original Application No. 203/2015 (M.A. No. 548/2015 & M.A. No.
865/2015) And Original Application No. 204/2015 (M.A. No. 549/2015) And Original
Application No. 205/2015 (M.A. No. 550/2015) And Original Application No. 206/2015
(M.A. No. 551/2015 & M.A. No. 868/2015) And Original Application No. 207/2015 (M.A.
No. 552/2015 & M.A. No. 872/2015) And Original Application No. 208/2015 (M.A. No.
553/2015 & M.A. No. 863/2015) And Original Application No. 209/2015 (M.A. No.
554/2015) And Original Application No. 210/2015 (M.A. No. 555/2015) And Original
Application No. 211/2015 (M.A. No. 556/2015) And Original Application No. 212/2015
(M.A. No. 557/2015) And Original Application No. 213/2015 (M.A. No. 558/2015 & M.A.
No. 861/2015) And Original Application No. 214/2015 (M.A. No. 559/2015) And Original
Application No. 215/2015 (M.A. No. 560/2015) And Original Application No. 216/2015
(M.A. No. 561/2015) And Original Application No. 217/2015 (M.A. No. 562/2015) And
Original Application No. 218/2015 (M.A. No. 563/2015) And Original Application No.
219/2015 (M.A. No. 564/2015 & M.A. No. 864/2015) And Original Application No.
220/2015 (M.A. No. 565/2015) And Original Application No. 221/2015 (M.A. No.
566/2015) And Original Application No. 222/2015 (M.A. No. 567/2015 & M.A. No.
871/2015)
A n d
Original Application No. 98/2015 (M.A No. 297/2015); Original Application No.
101/2015 (M.A No. 290/2015); Original Application No. 103/2015 (M.A No.
306/2015); Original Application No. 104/2015 (M.A No. 315/2015); Original
Application No. 105/2015 (M.A No. 316/2015), Original Application No.
114/2015 (M.A No. 311/2015), Original Application No. 392/2015 (M.A No.
940/2015), Original Application No. 393/2015 (M.A No. 937/2015) & Original
Application No. 395/2015 (M.A No. 935/2015)
IN THE MATTER OF : -
M.C. MEHTA VS. UOI
AND
VARIOUS CONNECTED MATTERS
A n d
KRISHAN KANT SINGH
VS.
CETP, JAJMAU, KANPUR
AND
New Javed Tannery Vs. Uttar Pradesh Pollution Control Board
And
Blue Star Finishers Vs. Uttar Pradesh Pollution Control Board
And
Nisar Sons Vs. Uttar Pradesh Pollution Control Board
A n d
Mughis Tanners Vs. Uttar Pradesh Pollution Control Board
And
Various other Tanneries Connected Matters
A n d
Minar Industries Vs U.P. P.C.B.
And
Gem Tanners Vs U.P. P.C.B.
And
Aftab & Co. Vs U.P. P.C.B.
And
Diamond Tanners Vs U.P. P.C.B.
And
Gazala Tannery Vs U.P. P.C.B.
And
Danish Tanners Vs U.P. P.C.B.
2
And
Other connected matters
CORAM : HON'BLE MR. JUSTICE SWATANTER KUMAR, CHAIRPERSON
HON'BLE MR. JUSTICE M.S. NAMBIAR, JUDICIAL MEMBER
HON'BLE DR. D.K. AGRAWAL, EXPERT MEMBER
HON'BLE MR. BIKRAM SINGH SAJWAN, EXPERT MEMBER
Present Applicant: Mr. M. C. Mehta, Adv.
Mr. Rahul Choudhary, Adv.
Respondent No. 1 : Ms. Panchajanya Batra Singh, Adv. for MoEF &
CC Respondent No. 5 : Ms. Savitri Pandey and Ms. Azma Parveen, Advs.
Respondent No. 4: Mr. Pradeep Misra, Mr. Daleep Kumar Dhyani and, Advs. For UPPCB Mr. Mukesh Verma, Adv. For UEPPCB Mr. Ardhendumauli Kumar Prasad, Mr. Jidgal G. Chankapa, Ms. Priyanka Swami, Advs. for MoWR & NGRBA Mr. Vishwendra Verma, Adv. for MoEF Mr. I. K. Kapira, Adv. Mr. Sunil Kumar, CE, Mr. YK Mishra, GM and MR. K. K. Rastogi for UK Pey Jal Nigam and Mr. I.K. Kapila, Adv. for U.P. Jal Nigam Ms. Yogmaya Agnihotra, Adv. for CECB Mr. Rajul Shrivastav and Ms. Sucheta Yadav, Advs. for MPPCB Mr. Devashish Bharuka and Ms. Anu Tygai, Advs. For State of Jharkhand Mr. B.V. Niren, Adv. for CGWA Mr. U. K. Uniyal, AG, Mr. Rajiv Nanda,Standing Counsel with Mr. Manish Kumar Vikkey, Adv. for the State of UK Mr. Kabir S. Bose, Mr. Saakaar Sardana and Ms. Holika Sukhla, Advs. For State of West Bengal and State Pollution Control Board Mr. Rajiv Nanda Standing Counsel for State of Uttarakhand with Mr. Manish Kr. Vikkey, Advs Mr. Rudreshwar Singh, Ms. Divya Singh and Mr. Gautam Singh, Advs for State of Bihar and BSPCB Mr. Jayesh Gaurav, Adv. for JSPCB Mr. Sanjeev Ralli, Adv. with Mr. Dinesh Jindal, LO for GNCTD/DPC Mr. Vivek Sharma, Adv. for NMCG Mr. Aman Madan, Adv. for Laya Global Mr. Vibhav Misra, Ms. Saumya Misra, Advs. item no. 29, 32 to 67, 69, 71 to 86, 88, 89, 91,93& 96 Mr. Raj Kumar, Advocates and Mr. S.L. Gundli, SLO Date and Orders of the Tribunal Remarks Item Nos.
27 to 157 In view of the arguments advanced by the Learned November Counsel appearing for the parties, we direct as follows:-
02, 2015 3 ss a. The Joint Inspection team consisting of nominee of the Principal Committee constituted by the Tribunal by the order dated 12th October, 2015 not below the rank of Joint Secretary, Member Secretary of the Central Pollution Control Board, Member Secretary of the Uttar Pradesh Pollution Control Board, Member Secretary of the Uttarakhand Pollution Control Board, Professor from IIT, Delhi nominated by the Director IIT, Delhi.
b. Nominee from IIT, Kanpur.
c. Professor Vinod Tare from IIT, Kanpur This committee shall collect effluent samples from inlet and outlet of the CETPs from all industrial clusters located on the bank or anywhere near the vicinity of river Ganga or its tributaries. The committee shall also collect effluent samples at random from Sugar, Sugar Distillery, Paper, Textile and Tannery industries which are not discharging their effluents into the conveyor belt and claim to be Zero Discharge Units. It will be identified as to what is the source and what is the element discharged upon and the mechanism adopted by such industry for claiming to be Zero Discharge Unit. The Committee will also collect and get samples collected in its presence from the points where river Ganga or any of its tributary comes to the territory of Uttar Pradesh from Uttarakhand. The samples would be collected from the places where Uttarakhand Industrial pockets are located on river Ganga or its tributaries. The samples so collected shall be analysed in IIT, Kanpur, IIT, Delhi and CPCB. 4 Comparative analysis statement with the report of the Committee shall be filed before the Tribunal positively by the next date of hearing.
The water quality samples would be collected at the points where the tributaries join river Ganga and downstream there from as well to examine the water quality. The samples shall be analysed for all parameters, metallic or otherwise which such industries are generating or are expected to generate in normal course of their business. We do not restrict scope of analysis, but we leave it to the wisdom of the committee and the committee would be free to direct analysis/testing of the samples in relation to all such parameters which are or not such specified parameters declared for any law for the time being. Wherever, the committee feels appropriate, even the groundwater samples would be collected and analysed. Let this report be submitted to the Tribunal within three weeks from today.
We direct the Learned Counsel appearing for Central Pollution Control Board to inform the Member Secretary, CPCB who shall be the Nodal Officer for execution of the directions contained in this order. Registry would also send the order by tomorrow to all the concerned institutions and confirm the same. Functioning of the committee would start positively by Friday of this week i.e. 6th November, 2015.
However, meeting of the committee would positively be taken on 6th November, 2015. As far as the cases listed before the Tribunal from Item No. 28 to 157, we have heard the arguments and reserved for Judgement. 5
List this matter tomorrow i.e. on 03rd November, 2015 for directions.
...........................................,CP (Swatanter Kumar) ..........................................,JM (M.S. Nambiar) ...........................................,EM (Dr. D.K. Agrawal) ...........................................,EM (B.S. Sajwan) 6