National Green Tribunal
Shree Nath Sharma vs Union Of India on 8 February, 2022
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
Item No. 05 (Court No. 1)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
(By Video Conferencing)
Original Application No. 360/2018
(SLP (Civil) No. 2959/2014)
Shree Nath Sharma Applicant
Versus
Union of India & Ors. Respondent(s)
Date of hearing: 08.02.2022
CORAM: HON'BLE MR. JUSTICE ADARSH KUMAR GOEL, CHAIRPERSON
HON'BLE MR. JUSTICE SUDHIR AGARWAL, JUDICIAL MEMBER
HON'BLE DR. NAGIN NANDA, EXPERT MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Respondent: Mr. Mukesh Kumar, Advocate with Ms. Youthika Puri, Scientist - D for
CPCB
ORDER
1. Issue for consideration is desirability of District Environment Plans in terms of Articles 243 G, 243 W, 243 ZD, read with 11th and 12th Schedules to the Constitution of India, to be operated by the District Planning Committee under article 243ZD and based thereon State Environment Plans and also National Environment Plan to help protection of environment, public health and environmental rule of law in the country.
2. Though the matter which came up before the Tribunal initially concerned pollution of Sujanganga River at Bharatpur in Rajasthan, in proceedings received on transfer of from the Rajasthan High Court, later, vide order dated 26.09.2019, scope of proceedings was extended to existence of a District Environment Plan with relevant data of thematic 1 areas and plans to mitigate the challenges relating to the environment in the District. Earlier, vide order dated 15.07.2019 in O.A. No. 710/2017, the Tribunal had directed preparation of consolidated District Environment Plans in all Districts covering specific thematic areas, mentioning current status, identified gaps and targeted compliance level. Based on such plans, there could be State Environment Plans and finally a National Environment Plan. This could go long way in protection of environment.
Relevant part of the said order is reproduced below:-
"6. This Tribunal in O.A. No. 606/2018, while dealing with the compliance of Municipal Solid Waste Management Rules, 2016 also flagged other issues and required monitoring at the level of the Chief Secretaries and the District Magistrates. The Chief Secretaries of all the States/UTs have appeared before this Tribunal, including the Chief Secretary of State of Rajasthan and directions have been issued for continuous monitoring and filing of further reports.
7. Vide order dated 12.09.2019, while fixing a schedule for further appearance of the Chief Secretaries of all the States/UTs, direction has been issued to compile information with reference to the following specific thematic areas viz.:
Compliance to Solid Waste Rules including Legacy Waste.
Compliance to Bio-medical Waste Rules. Compliance to Construction & Demolition Waste.
Compliance to Hazardous Waste Rules.
Compliance to E-waste Rules.
351 Polluter Stretches in the country.
122 Non-attainment cities.
100 industrial clusters.
Status of STPs and re-use of treated water.
Status of CETPs/ETPs including performance.
Ground water extraction/contamination and re-
charge.
Air pollution including noise pollution.
Illegal sand mining.
Rejuvenation of water bodies.
8. Such information is to be furnished to the CPCB by the Chief Secretaries of all the States/UTs indicating:
Current status Desirable level of compliance in terms of statutes. Gap between current status and desired levels. Proposal of attending the gap with time lines.2
Name and designation of designated officer for ensuring Compliance to provisions under statute.
9. Since CPCB is to file updated report by 15.11.2019, the Chief Secretaries of all the States/UTs may furnish such information by 31.10.2019.
10. We may also refer to order dated 15.07.2019 in O.A. No. 710/2017, Shailesh Singh vs. Sheela Hospital & Trauma Centre, Shahjahanpur & Ors. directing as follows:
"We find it necessary to add that in view of Constitutional provisions under Articles 243 G, 243 W, 243 ZD read with Schedules 11 and 12 and Rule 15 of the Solid Waste Management Rules, 2016, it is necessary to have a District Environment Plan to be operated by a District Committee (as a part of District Planning Committee under Article 243 ZD) with representatives from Panchayats, Local Bodies, Regional Officers, State PCB and a suitable officer representing the administration, which may in turn be chaired and monitored by the District Magistrate. Such District Environment Plans and Constitution of District Committee may be placed on the website of Districts concerned. The monthly report of monitoring by the District Magistrate may be furnished to the Chief Secretary and may be placed on the website of the District and kept on such websites for a period of one year. This may be made operative from 1.08.2019. Compliance of this direction may also be seen by the Chief Secretaries of the States/UTs. This may not only comply with mandate of law but provide an institutional mechanism for effective monitoring of environment norms."
11. To facilitate preparation of such District Environment Plan, it will be appropriate that CPCB prepares a Model/Models and places the same on its website which may be adopted with suitable changes as per local requirements for all Districts in the country and monitored by the Chief Secretaries with reports to the Tribunal in O.A. No. 606/2018.
12. The Department of Environment of all States and Union Territories may collect such District Environment Plans of their respective States and finalize the 'State Environment Plan' covering the specific thematic areas referred in Para- 7 including information as contained in Para-8 and template of Model/Models District Environment Plan provided by the CPCB. The action for preparation of State's Environment Plan shall be monitored by the respective Chief Secretaries of States and Administration of UTs. Let this action be completed by 15.12.2019 and compliance be reported to the Tribunal by 31.12.2019.
313. Based on States and UTs Environment Plans, MoEF&CC and CPCB shall prepare country's Environment Plan accordingly. Let the Secretary, MoEF&CC and Chairman, CPCB steer the preparation of country's Environment Plan. Let their action be completed by 31.01.2020 and compliance be reported to the Tribunal by 15.02.2020."
3. After passing first order dated 15.7.2019, referred to above, the matter has been reviewed by the Tribunal thrice earlier in the last two years
- 19.03.2020, 29.01.2021 and 05.07.2021 in the light of reports about compliance status filed by CPCB dated 14.02.2020, 28.01.2021 and 02.07.2021. Operative part of the orders passed on the said occasions are:-
19.03.2020 "5. While we note the steps taken, completion of environmental plans in terms of order of this Tribunal cannot be unduly delayed having regard to implications of such steps for protection of environment and public health. Some of the handicaps pointed out can be overcome by pro-active role of CPCB in ensuring preparation of at least one model District Environment Plan in every State in the first instance which can thereafter be replicated for all the Districts in the States/UTs and so on. For this purpose, State PCB and concerned District Magistrate may assist the CPCB. This step may be completed by simultaneous initiative in all the States within three months. In the last nine months, some work may have already been done in the States/UTs. Thus, it should be possible to finalize a model action plan at least for one District each in all States/UTs in the next three months. Thereafter, the exercise may be replicated with regard to all the Districts followed by State Environmental Plan and then a National Environmental Plan in further three months. CPCB is at liberty to utilize compensation funds and involve any individuals/organizations in the process. This exercise will be without prejudice to monitoring mechanism in terms of earlier directions. Wherever exercise has been completed and found to be satisfactory, further steps for execution may be taken accordingly. Status report of progress in this regard may be furnished before the next date by email at [email protected]."
20.09.2021 "5. xxx...........................................xxx.......................xxx (iii.) As per the assessment made by CPCB, it is observed that District / UT Environment Plan prepared by Chandigarh, UT Environment Department is satisfactory, as it covers all thematic areas including 4 action plan along with timelines for respective implementing agencies. Further, the State Environmental Plan (SEP) prepared by West Bengal State is also satisfactory, wherein the district level plans and action points are comprehensively addressed.
5. Proposed Follow-up Action
(i) Since State have already prepared 220 DEPs, it is submitted that, these plans may be implemented by respective States after verification to ensure all the thematic points are adequately covered as per data templates and time-bound action plans are identified with respective agencies at District and State level. These Plans also need to be integrated with State Environment Plans. State may also take help of any expert agency or institution to streamline all DEPs. Adequate budgetary provision may be made by States for preparation of DEPs and SEPs.
(ii) 5 selected DEPs for 5 Districts namely Baharaich, UP; Bokaro, Jharkhand; Pune, Maharashtra; Chamrajnagar, Karnataka; and Panchkula, Haryana to be verified and improved by CPCB in 03 months and the same may be shared with every State and UT as model DEPs for information and reference of other Districts.
(iii) States namely Andaman and Nicobar Islands, Telangana, Uttarakhand, Arunachal, Mizoram and Sikkim, including the other States who have not yet completed DEPs all Districts may complete the same in time bound manner."
6. We have perused the report filed by the Oversight Committee for the State of UP, giving the compliance status in UP, which is on same lines as the report of the CPCB.
7. From the above, it is seen that out of 739 Districts, DEPs have been prepared in 220 Districts, out of which CPCB has data for 115 Districts. CPCB has selected five representative models having regard to social and geographical considerations.
8. In view of above, having regard to the significance of the issue and inadequate progress, we direct the Chief Secretaries of all the States/UTs to oversee and monitor compliance by the concerned District Magistrates for preparing the requisite plans and execute the plans already prepared. Further steps for preparation and execution of State and National plans may 5 also be taken in the interest of scientific and effective protection of environment and public health.
9. Vide orders dated 22.01.2021 in OA 916/2018, Sobha Singh & Ors. vs. State of Punjab & Ors. and OA 496/2016, Tribunal on its own motion vs. Govt. of NCT of Delhi & Ors., we have requested the Monitoring Committees, constituted by this Tribunal for certain environmental issues in Punjab and Delhi, to oversee compliance of preparation and execution of DEPs in Punjab and Delhi and furnish compliance status as on 31.3.2021.
10. We make similar request to the Monitoring Committee in UP, headed by Justice SVS Rathore, a former Judge of Allahabad High Court, the Oversight Committee for compliance of directions of this Tribunal for rejuvenation of river Ghaggar, headed by Justice Pritam Pal, former Judge of the Punjab and Haryana High Court to oversee compliance on this aspect for Haryana, the Committee headed by Justice Prakash Tatia, former Chief Justice of Jharkhand High Court, for compliance in Rajasthan, Justice B.C. Patel, former Chief Justice, Delhi High Court for compliance in Gujarat, Justice V.M. Kanade, former Judge, Bombay High Court, who has earlier monitored compliance of certain directions of this Tribunal relating to environmental issues, for compliance in Maharashtra. They may send status report as on 31.3.2021 by 15.4.2021. For all other States/UTs, the Chief Secretaries concerned may conduct such oversight and furnish the status of compliance as on 31.03.2021 to CPCB. CPCB may file a consolidated report before this Tribunal on or before 30.04.2021 by e-mail at [email protected] preferably in the form of searchable PDF/OCR Support PDF (and not in the form of Image PDF). State PCBs may also provide necessary assistance in coordination."
05.07.2021 "1to12...xxx...................................xxx....................................xxx
13. As already noted, it is the Constitutional obligation of the States/UTs to ensure compliance of the mandate under Articles 243 G, 243 W and 243 ZD read with 11th and 12th Schedules. Clean environment is part of right to life under Article 21 of the Constitution and also fundamental in governance under Articles 37 read with 47 and 48A. Environment is also a subject covered by the definition of disaster under Section 2(b) of the Disaster Management Act, 2005. Thus, effective administrative machinery equipped to deal with the matter is required at all levels. The existing machinery should be able to meet the challenge and should be revamped from time to time. As repeatedly observed by this Tribunal, degradation of air, water and soil cause large number of deaths and diseases, apart from loss of livelihood. Environment find prominent mention in the "Sustainable Development Goals" (SDGs) which are planned and coordinated at international levels also. Appreciable initiatives taken include Swachh Bharat Mission, Clean water, restoration of water bodies - ponds, rivers, lakes, protection of eco-sensitive zones but success depends on vibrant monitoring.
6The reports discussed above are not re-assuring. There seems to be huge gap in responsibility entrusted to the authorities and action on the ground, as shown by the reports quoted earlier. Damage to the environment is a criminal offence under various statutes. Deaths and diseases attributable to non- compliance of environmental norms cannot be disputed but adequate remedial action remains to be seen. Effect of deaths and diseases due to pollution is no less than homicides or hurts to human beings. Major failure of State authorities in compliance of waste management norms, which management is vested in the State authorities but no accountability is fixed for such failures. Such unsatisfactory state of affairs needs to be checked by involvement of senior functionaries in the Government, committed to the welfare of citizens, the Constitution and the Rule of law. We hope the concerned authorities will not fail the citizens. Remedies need to be provided at grassroot level with as high priority as opening of primary health centres or police stations for protection of basic right to clean environment, health and hygiene. This requires identification of challenges at every level, starting from Panchayat level upto the national level. The identified issues need to be compiled and placed in public domain which may help in public participation which is a recognized strategy for protection of the environment.
14. The 73rd and 74th amendments to the Constitution covering the requirement of having a plan for protection of environment upto Panchayat level, coming in force in the year 1993 which, consistent with the international conventions, including the Stockholm and Rio conferences, to which India is a party, seek to promote protection of environment at the grass root level. It is a matter of regret that the mandate of law remains practically dead letter when even after 28 years, such plans are not in place at many places and where plans have been prepared, the same are incomplete. As found by the Oversight Committees in the reports quoted above, such plans must clearly identify the challenges in terms of gaps in current status of environment and desirable situation and compliance status to be achieved. Making of plans is only a first step which will not by itself be complete unless there are budgetary provisions, timelines and effective monitoring mechanism. There has to be flow of information from the lowest level upto the national level to enable making of appropriate policies and also flow of directions/guidelines from the national level upto the Panchayat level based to help tackling the complex issues and suitable -holding. It is only based on grass root level information and plans that an effective and meaningful State level plan and thereafter national level plan can be prepared. This is not merely a wish but the Constitutional mandate and situational imperative as shown by factual situation depicted in orders of this Tribunal dealing with the situation.
15. There is dire need for compiling information on vital environmental issues and planning to address the gaps in compliances. Current monitoring is inadequate. In OA No. 95/2018, Aryavart Foundation v. M/s Vapi Green Enviro Ltd. & Ors., vide order 7 dated 05.02.2021, this Tribunal considered the status of performance of statutory regulators - State PCBs, based on consolidated report of the CPCB and found the situation far from satisfactory. The Tribunal also noted challenges posed by pollution due to violation of environmental norms. The Tribunal concluded:
"10. We have given due consideration to the report, which shows startling state of affairs tested on the touchstone of 'Sustainable Development' principle, accepted in Stockholm conference and which has been held to be part of right to life under article 21 of the Constitution in Vellore Citizens' Welfare Forum v. Union of India, (1996) 5 SCC 647.
11. Some of the significant observations include failure to fill up key positions, to acquire necessary equipment, to arrange continuous training, to prepare State Environment policy, to specify industries-siting criteria, making inventory of grossly polluting industries, not specifying standards of inlet to the CETPs and hazardous waste, inaction against identified polluters, taking steps for bridging gaps in law and enforcement with regard to liquid and solid waste (of different kinds), including non- functional and noncompliant ETPS, STPs and CETPs, inadequate monitoring of environmental compliance in Class II towns and coastal areas, failure to compile and analyse data and filing annual reports, inefficiency shown by inaction against serious violations of environmental norms. Needless to say that such sorry state of affairs is reflection of poor governance, making environmental rule of law far from reality.
12. The environmental law principles, which this Tribunal is mandated to apply under sections 20 and 15 of the NGT Act, 2010, are - 'sustainable development', 'precautionary' and 'polluter pays'. In Hanuman Laxman, (2019) 15 SCC 401, (paras 142-156), significance of environmental rule of law has been highlighted to achieve sustainable development goals for prosperity, health and well being. This requires filling of gap between law and enforcement. In T.N. Godavarman Thirumulpad v. Union of India, (2002) 10 SCC 606, at page 621, it was observed that the State has to "forge in its policy to maintain ecological balance and hygienic environment. Article 21 protects right to life as a fundamental right. Enjoyment of life and its attainment including the right to life with human dignity encompasses within its ambit, the protection and preservation of environment, ecological balance free from pollution of air and water, sanitation without which life cannot be enjoyed. Any contra acts or actions would cause environmental pollution. Therefore, hygienic environment is an integral facet of right to healthy life and it would be impossible to live with human dignity without a humane and healthy 8 environment. Environmental protection, therefore, has now become a matter of grave concern for human existence. Promoting environmental protection implies maintenance of the environment as a whole comprising the man-made and the natural environment. Therefore, there is constitutional imperative on the Central Government, State Governments and bodies like municipalities, not only to ensure and safeguard proper environment but also an imperative duty to take adequate measures to promote, protect and improve the man-made environment and natural environment."
13. In A.P. Pollution Control Board v. Prof. M.V. Nayudu, (1999) 2 SCC 718, at page 732, it was observed "..Good governance is an accepted principle of international and domestic laws. .....It includes the need for the State to take the necessary "legislative, administrative and other actions" to implement the duty of prevention of environmental harm...". In Techi Taga Tara, supra, the Hon'ble Supreme Court referred to several Committees on need for revamping the regulatory bodies by appointing persons of outstanding ability and high reputation to the State PCBs and equipping them with laboratories and other equipment for performing statutory functions. Apart from the Tribunal being approached under sections 14 and 15 by aggrieved parties, pointing out degradation of environment and inaction of the statutory regulators, the Hon'ble Supreme Court has required this Tribunal to monitor compliance of such statutory obligations for protecting environment. This is not possible unless the statutory regulators are effective. Significant issues so referred by the Hon'ble Supreme Court include a) liquid waste management, (2017) 5 SCC 326, Paryavaran Suraksha vs. Union of India & Ors. wherein it was directed that requisite STPs, ETPs, CETPs must be set up by 31.3.2018, failing which coercive measures may be taken against concerned authorities, to enforce statutory mandate of the Water (Prevention and Control of Pollution) Act enacted in 1974, prohibiting any water pollution, making it a criminal offence. b) compliance of solid waste management rules. Vide order dated 2.9.2014 in WP 888/1996, Almitra H. Patel Vs. Union of India & Ors. on the file of the Supreme Court, the issue has been referred to this Tribunal for monitoring compliance of Solid Waste Management Rules. c) In (2015) 12 SCC 764, MC Mehta v. UOI, issue of rejuvenation of Ganga stands referred to this Tribunal. d) Vide order dated 24.7.2017 in WP 725/1994, 'And quite flows Yamuna', rejuvenation of Yamuna stands referred to this Tribunal. It is not necessary to refer to several other orders. Finding that statutory regulators were not effective and serious damage was continuing, the Tribunal has appointed independent monitoring Committees1 on several issues.
1To monitor compliances with regard to:
(i) River Ghaggar in OA No. 138/2016 (TNHRC), Stench Grips Mansa's Sacred Ghaggar River
(ii) River Sutlej in OA 916/2018, Sobha Singh v. State of Punjab & Ors.
(iii) River Yamuna in OA 06/2012, Manoj Mishra v. UOI & Ors.
(iv) River Musi in OA 426/2018, Mohammed Nayeem Pasha & Anr. v. State of Telangana & Ors.9
In substance, monitoring of the enacted environmental laws including the Water Act, Air (Prevention and Control of Pollution) Act, 1981 and the Environment (Protection) Act, 1986 and Rules framed thereunder needs to be reviewed and made effective in the interest of protection of environment and public health. This is not possible unless the regulatory bodies are duly manned and equipped and function efficiently. The report shows that it is not happening and there are huge gaps. With such gaps, it is only a dream to expect clean environment - fresh water or fresh air. Irreversible degradation of environment is bound to result in avoidable deaths and diseases and loss of scarce and good quality water, air and soil and biodiversity.
14. The findings in the report showing gaps resulting in large scale non-compliances in enforcement of environmental laws are supported by observations of this Tribunal, which include the following:
(I) OA 593/2017, Paryavaran Suraksha Samiti & Anr. vs. Union of India & Ors.2, involves monitoring of liquid waste management in terms of orders of the Hon'ble Supreme Court in (2017) 5 SCC 326. We have found that as a result of continuing failure of the statutory authorities to ensure compliance, industrial as well as municipal liquid waste is being discharged resulting in pollution of groundwater as well as surface water, including water bodies, drains, streams, rivers and coastal areas. The Tribunal has noted that as per data compiled by the CPCB, 351 river stretches are declared polluted.
Comprehensive Environment Pollution Index (CEPI) prepared by the CPCB shows that 100 industrial clusters are polluted. The Tribunal is also dealing with the remedial action for restoration of the 351 stretches in OA 673/20183, In Re: News item published in "The Hindu"
authored by Shri Jacob Koshy, titled "More river stretches are now critically polluted: CPCB" for which the Tribunal has directed preparation and execution of action plans for each of such stretches by constituting River Rejuvenation Committees (RRCs) for all States/UTs headed by Environment Secretaries which action needs to be overseen by the Chief Secretaries at the State level and by a Central Monitoring Committee (CMC) headed by Secretary, Jal Shakti alongwith NMCG and CPCB at the national level. OA 829/20194, Lt. Col. Sarvadaman Singh Oberoi v. Union of India & Ors.
(v) River Ganga in OA 200/2014, M.C. Mehta v. Union of India & Ors.
(vi) River Jojari in OA 329/2015, Gram Panchayat Araba v. State of Rajasthan & Ors.
(vii) CETP in Taloja District in OA 125/2018, Arvind Pundalik Mhatre v. Ministry of Environment, Forest and Climate Change & Ors.
(viii) District Environment Plan in OA 360/2018 Shree Nath Sharma v. Union of India & Ors.
(ix) 'Rat Hole' coal mining in OA 110(THC)/2012, Threat to Life Arising Out of Coal Mining in South Garo Hills District v. State of Meghalaya & Ors.
(x) Solid waste management rules in OA 606/2018, Compliance of Municipal Solid Waste Management Rules, 2016 and other environmental issues.2
Vide order dated 21.09.2020 3 Vide order dated 21.09.2020 4 Vide order dated 21.09.2020 10 deals with the remedying of coastal pollution for which directions have been issued on the same pattern for preparation and execution of action plans by the RRCs to be overseen by the Chief Secretaries at the State level and by the CMC at the national level. The same order also deals with utilisation of treated water, being OA 148/2016, Mahesh Chandra Saxena vs South Delhi Municipal Corporation & Ors. and OA 325/20155, Lt. Col. Sarvadaman Singh Oberoi v. Union of India & Ors., dealing with the issue of restoration of water bodies by removing encroachments and preventing pollution has been dealt with by this Tribunal. OA 176/2015, Shailesh Singh v. Hotel Holiday Regency, Moradabad & Ors.6, the Tribunal has directed monitoring of groundwater extraction to give effect to the mandate in Hon'ble Supreme Court judgment in M.C. Mehta v. Union of India & Ors. (1997) 11 SCC 312.
(II) Apart from water pollution, air pollution the issue air pollution has been dealt with by this Tribunal by separate order in OA 681/20187, News item published in "The Times of India" Authored by Shri Vishwa Mohan titled "NCAP with multiple timelines to clean air in 102 cities to be released around August 15" requiring constituted Air Quality Monitoring Committees in all States/UTs to prepare and execute action plans for control of air pollution in 122 non-attainment cities (where air quality is normally beyond the prescribed norms).
(III) The issue of solid waste management has been dealt with by this Tribunal in OA 606/2018 in pursuance of directions of the Hon'ble Supreme Court in Writ Petition No. 888/1996, Almitra H. Patel & Anr. v. Union of India & Ors. In the said matter, the Chief Secretaries of all States/UTs were required to remain present before this Tribunal8 and after interaction with them, separate orders for all States/UTs referring to the individual issues in such States/UTs,9 particularly issue of legacy waste dump sites and remediation of current waste on scientific basis were dealt with and the Chief Secretaries were directed to monitor compliance every month by creating a monitoring cell, directly under them, in terms of directions of the Hon'ble Supreme Court and the District Magistrates monitoring such compliances every fortnight. It has been found that there are more than 3000 dump sites where legacy waste has accumulated over the years but the remedial action has not been taken except at very few places. This is resulting in water and air pollution and soil degradation on continuous basis, to the detriment of the environment and the public health. The statutory timelines have come to an end. Reference is made in this regard also to order dated 29.01.2021 in OA No. 519/2019, 5 Vide order dated 18.11.2020 6 Vide order dated 20.07.2020 7 Vide order dated 21.08.2020 8 Vide order dated 16.01.2019 9 Vide order dated 18.07.2019 (last such order is in respect of Jammu & Kashmir) 11 In re: News item published in "The Times of India" Authored by Jasjeev Gandhiok & Paras Singh Titled "Below mountains of trash lie poison lakes" and order dated 28.02.2020 in OA No. 606/2018, Compliance of Municipal Solid Waste Management Rules, 2016. It was directed, vide order dated 10.01.2020, that compensation will be payable for failure to comply with the requirement of taking steps mentioned in Rule 22 of the SWM Rules, 2016 at scales mentioned therein, depending on the size of local bodies, from 01.04.2020 till compliance. Compensation was also directed to be recovered at the laid down scale for delay in commencing and completing the legacy waste remediation measures. (IV) With regard to bio-medical waste, the matter has been dealt with in OA 710/2017, Shailesh Singh, v. Sheela Hospital & Trauma Centre, Shahjahanpur & Ors.10, with regard to hazardous waste, matter has been dealt with in OA 804/2017, Rajiv Narayan v. Union of India & Ors.11, with regard to e-waste, matter has been dealt with in OA 512/2017, Shailesh Singh v. State of UP12, with regard to plastic waste, matter has been dealt with in EA 13/2019 in OA 247/2017, Central Pollution Control Board v. State of Andaman & Nicobar & Ors.13 for laying down liability to pay compensation for non-compliance.
15. The failure of monitoring has been found to have direct nexus to atleast 10 industrial accidents 14 which have taken place in the recent past which have been dealt with by this Tribunal.
16. Vide order dated 03.02.2021 in OA No. 85/2020, Yashyashvi Rasayan Pvt. Ltd., the Expert Committee, appointed to suggest means to prevent disasters, recommended strengthening the monitoring mechanism by making appointments against all vacant posts to ensure that onsite and offsite emergency plans are in place and mock drills take place, to prevent any such incidents and medical facilities are available at the nearest point in case such incident takes place to save lives of the victims. This aspect has also been dealt with vide order dated 01.02.2021 in OA No. 837/2018, Sandeep Mittal v. Ministry of Environment, Forests & Climate Change & Ors. on the subject of monitoring the EC conditions.
17. As earlier observed, damage to environment is directly linked to the public health and neglecting compliance of environmental norms results in deaths and injuries. Violation of environmental norms needs to be taken as seriously as preventing crimes of homicides and assaults. It is more serious as the victims may be wide spread and unidentified. The consequences may even affect future generations. The 10 Vide order dated 18.01.2021 11 Vide order dated 29.01.2021 12 Vide order dated 15.01.2021 13 Vide order dated 08.01.2021 14 12 compliance status is directly linked to effectiveness of monitoring which requires that the key office bearers of statutory regulators and oversight bodies are qualified, competent and reputed and exclusively dedicated to such work, instead of devoting part time, while simultaneously holding other positions. .....Adequate and well-equipped laboratories and effective machinery for implementation of "Polluter Pays" principle for assessment and collection of compensation is another important aspect of environmental governance.
18. It is seen that several State PCBs do not even have constraint of funds. Still, the requisite manpower and the equipment are not being arranged. Moreover, due application of "Polluter Pays" principle, in exercise of regulatory powers under the Air, Water and EP Acts to compensate the environment, enables them to have requisite funds for hiring experts, installing monitoring equipment and taking other remediation and restoration measures, including restoration of contaminated sites. The quality and quantity of key manpower cannot be compromised, if environmental governance is to improve to achieve the sustainable development goals. It is well known that most of the key environmental laws have been enacted in the wake of Stockholm Conference (1972) under Entry 13 of List-I read with Article 253 of the Constitution, with a view to achieve 'sustainable development' of which the 'Precautionary' principle, "Polluter Pays" principle, Intergenerational Equity and Public Trust Doctrine principles are integral part. Sad part is that even after 47 years of Water Act and 40 years of Air Act, water and air pollution is rampant, without serious adverse action. Though there are criminal offences with minimum prescribed sentence, hardly any punishment is handed down. Hardly any compensation is recovered from the violators. Victims continue to suffer and so does the environment. This requires attention of all concerned at higher levels in governance.
19. In view of above, the recommendations in the CPCB report need to be urgently implemented by all concerned for revamping and upgrading the regulatory bodies and their equipment which needs to be a continuous exercise. The Chief Secretaries of all States/UTs, in coordination with the Secretary Environment and Chairman State PCB/PCCs in their respective jurisdiction, need to forthwith study and address the issues emerging from the report, prepare and execute their respective action plans. This will include filling up all vacant posts by competent persons and procuring the requisite equipment. The CPCB may assist and monitor all the States for compliance of these directions. It will be open to the CPCB to prepare a format which may contain qualifications, minimum eligibility criteria, required experience for the key positions and the specifications of equipment. It is suggested that if some of the State PCBs find it difficult to select/recruit suitable candidates, a designated Committee of the MoEF&CC and CPCB, in consultation with such State PCBs, may explore possibility of 13 the central selection mechanism so that the talent pool so selected can be made available for posting at appropriate locations, where recruitment is found to be otherwise difficult. We have noted the observations in the report that at some places administrative manpower is more than technical manpower which may not be a desirable situation. Such situation may be reviewed and remedied by the concerned States. The observations that the work of regulators should be exclusive for the incumbents appointed applies to all key positions, including Chairman/Member Secretary, Regional Officers, Engineers and Scientists of PCBs/PCCs.
20. Further, for improving monitoring and planning, authentic data needs to be compiled at all levels. Initiative will have to be taken consistent with Digital India initiatives by the MoEF/MoJS/MoUD/CPCB and based on such policy decisions, the Environment departments of all States/UTs will have to compile data in their respective jurisdiction, preferably Districtwise. On that basis District Environment Data Grid (DEDG), State Environment Data Grid (SEDG) and National Environment Data Grid (NEDG) can be set up and continuously updated. The Grid can be connected to online monitoring systems. Comprehensive Environment Pollution Index (CEPI) is being prepared limited to the Industrial Area but the Grid can cover larger areas and aspects and can be source of research and planning. It can also facilitate monitoring of and be in sync with other government initiatives such as National Mission for Clean Ganga, Swachh Bharat and Jalshakti Abhiyan etc. Based on such data, it may also be easier to study 'carrying capacity' of different areas to plan siting policy for various activities.
21. Further, there is need to study the extent of environmental loss and the contributors to the same. Though environment is priceless, normative parameters are now available to determine the compensation for the loss caused for failure to observe laid down rules and regulations such as not clearing legacy waste as per Solid Waste Management Rules, causing air/water pollution. Environment is wealth which needs protection from being plundered by law violators, for their monetary interests, by adequate monitoring and stringent vigilance. Its scientific management, including enforcement of polluter pays principle, requires study of level of pollution and contributors thereto and cost of restoration to be recovered by an efficient machinery. Such steps will advance the environmental rule of law and lead to sustainable development.
22. The directions on the subject are summed up as follows:
i. The Chief Secretaries of all States/UTs, in coordination with their respective Secretary Environment and Chairman State PCB/PCCs, need to forthwith study and address the issues emerging from the CPCB report, prepare and execute their respective action plans which will include filling up 14 all vacant posts by competent persons and procuring the requisite equipment, including commissioning and upgradation of all laboratories and recognition under the EP Act, 1986. The CPCB may assist and monitor all the States for compliance of these directions. The steps in this regard be initiated and completed as far as possible within six months. In view of Section 33 of the NGT Act, 2010, whereunder the NGT Act has overriding powers over other statutes, any restriction placed by any administrative order will not stand in the way of carrying out this direction.
ii. We direct the CPCB to prepare a format which may contain qualifications, minimum eligibility criteria, required experience for the key positions and the specifications of equipment. All States/UTs may act accordingly.
iii. MoEF&CC and CPCB may design a mechanism for annual performance audit of all the State PCBs/PCCs.
iv. It is suggested that if some of the State PCBs find it difficult to select/recruit suitable candidates, a designated Committee of the MoEF&CC and CPCB, in consultation with such State PCBs, may explore possibility of the central selection mechanism so that the talent pool so selected can be made available for posting at appropriate locations, where requirement is found to be otherwise difficult. A plan be prepared for continuous training of the incumbents at regional levels periodically.
v. In view of the findings in the report that at some places administrative manpower is more than technical manpower, such situation may be reviewed and remedied by the concerned States.
vi. The observations that the work of regulators should be fulltime for the incumbents appointed applies to all key positions, including Chairman/Member Secretary and Regional Officers, Engineers, Scientists of PCBs/PCCs. Such incumbents may not be given any other additional charge. Only exception can be in States where there are no significant environmental issues so as to provide the incumbents fulltime work. Such States may seek exemption in respect of this direction from CPCB, giving relevant information justifying such exemption.
vii. CPCB and State PCBs/PCCs, as directed earlier, may utilise EC funds on laboratory set up/upgradation, and on the mentioned areas in the report as well as on approved District Environment Plans. No approval of Central/State Government will be necessary in this regard in view of section 33 of the NGT Act, supra.
viii. Consistent with Digital India initiatives, MoEF&CC/MoJS/CPCB may consider setting up and 15 periodically updating National Environment Data Grid (NEDG) linked to the State Environment Data Grids (SEDGs) DEDGs and further linked to available portals like online air/water quality, Sameer and other monitoring stations to facilitate analysis, research and planning on the subject. It may be further interlinked to initiatives like NMCG/Swachh Bharat/Jal Jeevan Mission.
ix. To assess the extent of monetary loss caused to the environment on account of violation of environmental norms by failure to scientifically manage waste, violating Water/Air/EP/Forest (Conservation) Acts and other specified Acts for fixing accountability, for improving efficiency and better enforcement of 'Polluter Pays' principle.
x. To monitor the extent of carrying capacity for particular activities at different locations for planning suitability of siting of particular activities for giving effect to 'Precautionary' and 'Sustainable Development' principles"
16. On various thematic areas mentioned above, which are expected to be the components of District Environment Plans such as waste management, air pollution, water pollution, protection of eco sensitive areas, protection of rivers, water bodies, conservation of groundwater, use of treated water, rainwater harvesting, preventing dust pollution, noise pollution etc, this Tribunal has dealt with the issues and finding huge gaps in compliances, issued directions, which include following:
I. Waste Management:
Bio-medical waste: O.A. No. 710/2017, Shailesh Singh v. Sheela Hospital & Trauma Centre, Shahjahanpur & Ors., Order dated 18.01.2021.
Legacy waste: O. A. No. 519/2019, News item published in "The Times of India" Authored by Jasjeev Gandhiok & Paras Singh Titled "Below mountains of trash lie poison lakes", Order dated 29.01.2021.
Hazardous waste: O.A. No. 804/2017, Rajiv Narayan & Anr. v. UOI & Ors., Order dated 29.01.2021. Solid Waste Management: O.A. No. 606/2018, Compliance of Municipal Solid Waste Management Rules, 2016 and other environmental issues, Orders dated 22.07.2019, 28.02.2020 and 14.12.2020. E-waste: O.A. No. 512/2018, Shailesh Singh v. State of UP & Ors., Order dated 15.01.2021.
Plastic waste: EA No. 13/2019, Central Pollution Control Board v. State of Andaman & Nicobar & Ors., Order dated 08.01.2021.
II. Rainwater harvesting: O.A. No. 496/2016, Tribunal on its own motion v. GNCD & Ors., Order dated 22.01.2021. III. Water bodies restoration: O.A. No. 325/2015, Lt. Col.
Sarvadaman Singh Oberoi v. UOI & Ors., Order dated 18.11.2020.16
IV. Management of Carcasses: O.A. No. 465/2019, Kulwinder Singh Sandhu & Ors. v. Ram Murti & Ors., Order dated 15.04.2021.
V. Management of Dairies: Original Application No. 46/2018, Nuggehalli Jayasimha v. Government of NCT of Delhi, Order dated 08.10.2020.
VI. Environmental compliance - Brick kilns: Original Application No. 1016/2019, Utkarsh Panwar v. Central Pollution Control Board & Ors., Order dated 17.02.2021. VII. Sustainable Mining: O.A. No. 360/2015, National Green Tribunal Bar Association v. Virender Singh (State of Gujarat), Order dated 26.02.2021.
VIII. Management of Railway siding: O.A No. 141/2014, Saloni Singh & Anr. v. UOI & Ors., Order dated 16.03.2021. IX. Categorisation for effective monitoring - Red, Orange, Green: OA 639/2018, Shailesh Singh v. State of Haryana & Ors., Order dated 23.03.2021.
X. Air pollution control in Non-Attainment Cities: OA 681/2018, In Re: News item published in "The Times of India"
Authored by Shri Vishwa Mohan Titled "NCAP with multiple timelines to clean air in 102 cities to be released around August 15", Order dated 08.04.2021.
XI. Water Pollution control by preventing discharge of untreated sewage/effluents: OA 593/2017, Paryavaran Suraksha Samiti & Anr. v. Union of India & Ors. and OA 148/2016, Mahesh Chandra Saxena v. South Delhi Municipal Corporation & Ors., Orders dated 21.09.2020 and 22.02.2021. XII. Ground Water Regulation: OA No. 176/2015, Shailesh Singh v. Hotel Holiday Regency, Moradabad & Ors., Order dated 20.07.2020.
XIII. Remedying Polluted Industrial Clusters: OA No. 1038/2018, News item published in "The Asian Age" Authored by Sanjay Kaw Titled "CPCB to rank industrial units on pollution levels", Order dated 14.11.2019. XIV. Restoring Pollution of River Stretches: OA No. 673/2018, In Re: News item published in "The Hindu" authored by Shri Jacob Koshy, titled "More river stretches are now critically polluted: CPCB", Orders dated 21.09.2020 and 22.02.2021. XV. Controlling Coastal Pollution: OA No. 829/2019, Lt. Col.
Sarvadaman Singh Oberoi v. Union of India & Ors., Orders dated 21.09.2020 and 22.02.2021.
XVI. Regulating Pollution by restaurants/hotels/motels/ banquets: OA No. 400/2017, Westend Green Farms Society v. Union of India & Ors., Order dated 04.02.2021. XVII. Preventing Industrial Accidents by safety norms and providing relief to victims: (i) OA No. 85/2020, Aryavart Foundation through its President vs. Yashyashvi Rasayan Pvt. Ltd. & Anr., Order dated 03.02.2021 (ii) OA No. 60/2021, In re:
News item published in The Hindu dated 23.02.2021 titled "Two dead, 5 missing in fire at UPL Plant", Order dated 11.06.2021 (iii) OA No. 134/2021, In re: News item published in The Hindustan Times dated 17.06.2021, titled "Blast in firecracker unit in Maharashtra's Palghar, at least 10 injured", Order dated 25.06.2021.17
17. We may mention that several issues have been directed to be monitored by this Tribunal by the Hon'ble Supreme Court such as ensuring installation of requisite treatment equipments - STPs, ETPs, CETPs, to prevent discharge of untreated sewage/trade effluents in water bodies15, solid waste management16, remedying the pollution of river Yamuna17 and river Ganga18. There are also various other issues which are being dealt with by this Tribunal to give effect to the directions of the Hon'ble Supreme Court. Tackling of challenges presented by these issues requires action plans and monitoring of execution at every level. DEPs, taking cognizance of all such issues, should result in holistic steps to address the problem in the interest of health of citizens. We may mention by way of illustration particulars of some of the orders relevant for the purpose (can be accessed on the NGT website):
Sl. Date of OA/EA/Appeal No. and Party Name Issue dealt No. Order
1. 18.01.2021 O.A. No. 710/2017, Shailesh Singh v. Bio-medical waste Sheela Hospital & Trauma Centre, Shahjahanpur & Ors.
2. 29.01.2021 O.A. No. 804/2017, Rajiv Narayan & Anr. Hazardous waste v. UOI & Ors.
3. 22.07.2019, O.A. No. 606/2018, Compliance of Solid Waste 28.02.2020 Municipal Solid Waste Management Management and Rules, 2016 and other environmental 14.12.2020 issues,
4. 15.01.2021 O.A. No. 512/2018, Shailesh Singh v. E-waste State of UP & Ors.
5. 08.01.2021 EA No. 13/2019, Central Pollution Control Plastic waste Board v. State of Andaman & Nicobar & Ors.
6. 18.11.2020 O.A. No. 325/2015, Lt. Col. Sarvadaman Water bodies Singh Oberoi v. UOI & Ors. restoration
7. 26.02.2021 O.A. No. 360/2015, National Green Sustainable Mining Tribunal Bar Association v. Virender Singh (State of Gujarat)
8. 08.04.2021 OA 681/2018, In Re: News item published Air pollution control in "The Times of India" Authored by Shri in Non-Attainment Vishwa Mohan Titled "NCAP with multiple Cities timelines to clean air in 102 cities to be released around August 15"
9. 21.09.2020 OA 593/2017, Paryavaran Suraksha Water Pollution and Samiti & Anr. v. Union of India & Ors. and control by preventing 22.02.2021 OA 148/2016, Mahesh Chandra Saxena discharge of v. South Delhi Municipal Corporation & untreated sewage Ors. /effluents
10. 20.07.2020 OA No. 176/2015, Shailesh Singh v. Hotel Ground Water Holiday Regency, Moradabad & Ors. Regulation
11. 21.09.2020 OA No. 673/2018, In Re: News item Restoration of the and published in "The Hindu" authored by Polluted River 22.02.2021 Shri Jacob Koshy, titled "More river Stretches stretches are now critically polluted:
CPCB"15
Paryavaran Suraksha Samiti & Anr. v. Union of India & Ors. - (2017) 5 SCC 326 16 Order dated 02.09.2014, in W.P. No. 888/1996, Almitra H. Patel vs. Union of India & Ors.17
O.A. No. 06/2012, Manoj Mishra v. UOI & Ors.18
O.A. No. 200/2014, M.C. Mehta v. UOI & Ors.18
12. 11.06.2021 OA No. 60/2021, In re: News item Preventing Industrial published in The Hindu dated 23.02.2021 Accidents by safety titled "Two dead, 5 missing in fire at UPL norms and providing Plant" relief to victims
13. 25.06.2021 OA No. 134/2021, In re: News item published in The Hindustan Times dated 17.06.2021, titled "Blast in firecracker unit in Maharashtra's Palghar, at least 10 injured"
18. We may also note that this Tribunal discussed the above aspects with 35 Chief Secretaries of all States/UTs, in their personal presence and issued directions to handle serious violations of law and failure of the administrative authorities, requiring continuous monitoring by District Magistrates at District level and by Chief Secretaries at State level, with the assistance of fulltime environment cells, to assist in coordination with different departments and to provide technical inputs to address the gaps and governance deficits on the subject. It is not necessary to repeat the directions already issued except to say that satisfactory steps remain to be taken. Wherever DEPs have not been prepared, the same need to be expedited and wherever they have been prepared the same need to be continuously updated and compliance monitored.
19. Since the above is a continuous process, it is for the concerned Governments to take initiatives. However, having regard to the significance of the subject, we are of the opinion that further monitoring will be necessary by this Tribunal in the light of compliance status which may be provided on the next date.
20. We are unhappy to note that all the States/UTs have not taken the matter as seriously as the subject requires. We hope that the Chief Secretaries of all the States/UTs will provide due attention to the subject in the larger public interest and in the interest of health, safety of the citizens and rule of law to effectuate basis fundamental rights of the citizens.
21. Accordingly, in view of long-time failure to comply the mandate of the Constitution adversely affecting the public health and the environment and repeated failures to comply with the earlier directions on the subject, we direct a. Chief Secretaries of all the States/UTs may ensure completion of District Environment Plans (DEPs) for all the Districts, in the light of orders of this Tribunal dated 26.9.2019, 19.3.2020. 29.1.2021 and the observations in the present order and upload the same on their respective websites positively by 31.10.2021.
b. The DEPs may contain data on each environmental issue covering each city, town and village. Data may show the extent of gap in compliance of laid down norms for 19 i. Waste Management - Municipal Solid, Plastic, Bio- Medical, Electric and Electronic, Hazardous and Construction and Demolition waste ii. Sewage treatment and utilisation iii. Water quality - Rivers, Water bodies, Ground Water, Coastal waters and Rain water harvesting, iv. Industries Pollution Control including industrial clusters v. Air Quality management includes pollution due to dust vi. Regulating mining/ Sand mining vii. Noise pollution viii. Any other issues significant in the area ix. The DEP must give timelines for accomplishment of tasks backed up with budgetary support and the officers entrusted with the job, with contact details of the nodal officer at various levels in the District x. Scope for public participation on remedial measures like plantations c. DEPs may also contain mechanism for review at different levels.
d. The District Magistrates may accordingly execute the action plans by reviewing the progress on various targets at least once in a month.
e. All the States may accordingly consolidate the DEPs and prepare their respective State Environment Plans and upload the same on their respective websites.
f. CPCB may consolidate the information and file a tabular statement by 30.11.2021 by e-mail at judicial- [email protected] preferably in the form of searchable PDF/OCR Support PDF (and not in the form of Image PDF)."
4. Accordingly, following reports about compliance status have been filed:-
1. Report dated 12.01.2022 filed by the CPCB with additional information filed on 07.02.2022.20
2. Report dated 26.11.2021 filed by the Monitoring Committee headed by Justice Jasbir Singh in the State of Punjab, constituted by this Tribunal to oversee compliance of certain directions by this Tribunal.
3. Report dated 23.11.2021 filed by the Monitoring Committee headed by Justice Pritam Pal in the State of Haryana, constituted by this Tribunal to oversee compliance of certain directions by this Tribunal.
4. Report dated 03.12.2021 filed by the Oversight Committee headed by Justice S.V.S. Rathore constituted by this Tribunal to oversee compliance of certain directions by this Tribunal.
5. Report dated 01.02.2022 filed by the Oversight Committee headed by Justice S.P. Garg constituted by this Tribunal to oversee compliance of certain directions by this Tribunal.
5. We are not referring to reports filed by some individual Districts/States since the same are covered by the report of the CPCB. We may now refer to the above reports.
Report dated 12.01.2022 filed by the CPCB
6. Report of CPCB states that data template and report template prepared by CPCB were placed on its website to facilitate the State PCBs/Secretaries Environment to coordinate with the District Magistrates for preparation of plans. CPCB selected certain Districts as model for such plans and in respect of the said Districts the execution of the plan were reviewed to ensure that the gaps in compliance are bridged. Out of total 731 Districts, plans have been prepared for 616 as follows:-
S. Name of State No. of Districts No. of DEPs No. prepared 21 1 Andaman & 3 1 Nicobar 2 Assam 33 30 3 Andhra Pradesh 13 13 4 Arunachal 25 0 Pradesh 5 Bihar 38 1 6 Chandigarh 1 1 7 Chhattisgarh 27 27 8 DD & DNH 3 1 9 Delhi 11 9 10 Goa 2 1 11 Gujarat 33 33 12 Haryana 22 22 13 Himachal 12 12 Pradesh 14 Jammu & 20 12 Kashmir 15 Jharkhand 24 22 16 Karnataka 30 30 17 Ladakh 2 DEP Awaited 18 Kerala 14 14 19 Lakshadweep 1 1 20 Madhya Pradesh 52 52 21 Maharashtra 36 36 22 Manipur 16 16 23 Meghalaya 11 4 24 Mizoram 8 8 25 Nagaland 11 1 26 Odisha 30 30 27 Pudducherry 4 4 28 Punjab 22 22 29 Rajasthan 33 33 30 Sikkim 4 4 31 Tamil Nadu 38 38 32 Telangana 33 33 33 Tripura 8 3 34 Uttarakhand 13 4 35 Uttar Pradesh 75 75 36 West Bengal 23 23 Total 731 616
7. The State Level Plans have been prepared in 13 out of 35 States as follows:-
S. Name of Status of State Environment Plan No. State 22 1 Andaman & Information yet to be submitted (information Nicobar may be submitted by State Government / UT Administration) 2 Andhra SEP prepared Pradesh 3 Arunachal Information yet to be submitted (information Pradesh may be submitted by State Government / 4 Assam UT Administration) 5 Bihar 6 Chandigarh SEP prepared 7 Chhattisgarh Information yet to be submitted (information 8 DD & DNH may be submitted by State Government / 9 Delhi UT Administration) 10 Goa 11 Gujarat 12 Haryana 13 Himachal Pradesh 14 Jammu & SEP prepared Kashmir 15 Information yet to be submitted (information Jharkhand may be submitted by State Government / UT Administration) 16 Karnataka SEP prepared 17 Information yet to be submitted (information Kerala may be submitted by State Government / UT Administration) 18 Lakshadweep SEP prepared 19 Information yet to be submitted (information Madhya may be submitted by State Government / Pradesh UT Administration) 20 Maharashtra SEP prepared 21 Manipur Information yet to be submitted (information 22 may be submitted by State Government / Meghalaya UT Administration) 23 Mizoram SEP prepared 24 Nagaland Information yet to be submitted (information 25 may be submitted by State Government / Odisha UT Administration) 26 Pudducherry SEP prepared 27 Punjab Information yet to be submitted (information 28 may be submitted by State Government / Rajasthan UT Administration) 29 Sikkim SEP prepared 30 Tamil Nadu SEP prepared 31 Telangana SEP prepared 32 Tripura SEP prepared and submitted to CPCB 33 Uttarakhand Information yet to be submitted (information 34 may be submitted by State Government / Uttar Pradesh UT Administration) 35 West Bengal SEP prepared 23 DEPs are uploaded on the websites of District Administration/State Boards and the State-wise details of website links are given below:
State wise details of DEPs uploaded on website S. Name of No. of Name of District Website link of District Environment Plan N State District o 1 Nicobar Yet to be upload on website.
North Middle 2 Andaman Andaman https://greentribunal.gov.in/sites/default/files/news_up 3 Nicobar dates/Submission%20by%20South%20Andaman%20Distr South Andaman ict,%20ANI%20in%20O.A%20No.%20360%20of%202018 %20(Shree%20Nath%20Sharma%20Vs.%20UOI%20&%20 3 Ors.).pdf 4 Anantapur Yet to be upload on website. 5 Chittoor 6 East Godavari 7 Guntur 8 Kadapa 9 Krishna 10 Andhra 13 Kurnool Pradesh 11 Nellore 12 Prakasam 13 Srikakulam 14 Visakhapatnam 15 Vizianagaram 16 West Godavari 17 Anjaw Yet to be upload on website.
18 Changlang 19 Dibang Valley 20 East Kameng 21 East Siang 22 Kamle 23 Kra Daadi 24 Kurung Kumey 25 Arunachal Lepa Rada 26 Pradesh 25 Lohit 27 Longding Lower Dibang 28 Valley 29 Lower Siang 30 Lower Subansiri 31 Namsai 32 Pakke Kessang 33 Papum Pare 34 Shi Yomi 35 siang 36 Tawang 37 Tirap 24 38 Upper Siang 39 Upper Subansiri 40 West Kameng 41 West Siang 42 Baksa Yet to be upload on website.
43 Barpeta 44 Biswanath 45 Bongaigaon 46 Cachar 47 Charaideo 48 Chirang 49 Darrang Dhemaji https://dhemaji.gov.in/resource/district-environment-50
51 Dhubri https://dhubri.gov.in/resource/district-environment-plan Dibrugarh https://dibrugarh.gov.in/portlets/district-environment-52
53 Dima Hasao planto be upload on website.
Yet 54 Goalpara http://goalpara.gov.in/data/notice/DEPG.pdf 55 Golaghat Yet to be upload on website. 56 Assam 33 Hailakandi Hojai https://hojai.assam.gov.in/frontimpotentdata/district-57
58 Jorhat Yet to be upload on website.
59 Kamrup Kamrup 60 Metropolitan 61 Karbi Anglong 62 Karimganj 63 Kokrajhar 64 Lakhimpur 65 Majuli 66 Morigaon Nagaon https://nagaon.gov.in/documents-detail/district-67
68 Nalbari Yet to be upload on website. 69 Sivasagar 70 Sonitpur South Salmara-
71 Mankachar 72 Tinsukia 73 Udalguri West Karbi 74 Anglong 75 Araria Yet to be upload on website.
76 Arwal Aurangabad https://aurangabad.bih.nic.in/notice/district-77
78 Banka Yet to be upload on website.
79 Begusarai 80 Bhagalpur 25 81 Bhojpur 82 Buxar 83 Darbhanga 84 East Champaran 85 Gaya 86 Gopalganj 87 Jamui 88 Jehanabad Kaimur https://kaimur.nic.in/document/district-environment-89
90 Katihar Yet to be upload on website. 91 Bihar 38 Khagaria 92 Kishanganj 93 Lakhisarai 94 Madhepura 95 Madhubani 96 Munger 97 Muzaffarpur 98 Nalanda 99 Nawada 100 Patna 101 Purnia 102 Rohtas 103 Saharsa 104 Samastipur 105 Saran 106 Sheikhpura 107 Sheohar 108 Sitamarhi 109 Siwan 110 Supaul 111 Vaishali 112 West Champaran https://chandigarhdistrict.nic.in/document/district-
Chandigarh 1 Chandigarh 113 environment-plan-dep-of-u-t-chandigarh/
https://balod.gov.in/notice_category/announcements/?s Balod 114 ortby=end_date 115 Baloda Bazar https://enviscecb.org/District_Environment_Plan.htm 116 Balrampur https://enviscecb.org/District_Environment_Plan.htm 117 Bastar https://enviscecb.org/District_Environment_Plan.htm 118 Bemetara https://enviscecb.org/District_Environment_Plan.htm 119 Bijapur https://enviscecb.org/District_Environment_Plan.htm 120 Chhattisgar Bilaspur https://enviscecb.org/District_Environment_Plan.htm 27 121 h Dantewada https://enviscecb.org/District_Environment_Plan.htm 122 Dhamtari https://enviscecb.org/District_Environment_Plan.htm 123 Durg https://enviscecb.org/District_Environment_Plan.htm 124 Gariaband https://enviscecb.org/District_Environment_Plan.htm 125 Janjgir Champa https://enviscecb.org/District_Environment_Plan.htm 126 Jashpur https://enviscecb.org/District_Environment_Plan.htm 127 Kabirdham https://enviscecb.org/District_Environment_Plan.htm 128 Kanker https://enviscecb.org/District_Environment_Plan.htm 26 129 Kondagaon https://enviscecb.org/District_Environment_Plan.htm 130 Korba https://enviscecb.org/District_Environment_Plan.htm 131 Koriya https://enviscecb.org/District_Environment_Plan.htm 132 Mahasamund https://enviscecb.org/District_Environment_Plan.htm 133 Mungeli https://enviscecb.org/District_Environment_Plan.htm 134 Narayanpur https://enviscecb.org/District_Environment_Plan.htm 135 Raigarh https://enviscecb.org/District_Environment_Plan.htm 136 Raipur https://raipur.gov.in/district-environment/ 137 Rajnandgaon https://enviscecb.org/District_Environment_Plan.htm 138 Sukma https://enviscecb.org/District_Environment_Plan.htm https://surajpur.nic.in/en/notice/district-environment- Surajpur 139 plan/ 140 Surguja https://enviscecb.org/District_Environment_Plan.htm 141 Dadra Dadra Nagar Haveli 142 Nagar 3 Daman 143 Haveli Diu Yet to be upload on website.
144 Central Delhi
145 East Delhi
Delhi 11
146 New Delhi
147 North Delhi Yet to be upload on website.
148 North East Delhi
149 North West Delhi
150 Shahdara
151 South Delhi
152 South East Delhi
153 South West Delhi
154 West Delhi
155 North Goa Yet to be upload on website.
Goa 2 https://southgoa.nic.in/document/district-environment-
South Goa
156 plan/
157 Ahmedabad
158 Amreli
159 Anand
160 Aravalli Yet to be upload on website.
https://cdn.s3waas.gov.in/s38ebda540cbcc4d733649681 Banaskantha 161 9a46a1b68/uploads/2020/01/2020012249.pdf 162 Bharuch 163 Bhavnagar 164 Botad 165 Chhota Udaipur Yet to be upload on website.
Gujarat 33 https://dahod.gujarat.gov.in/news/district-environment-
Dahod 166 plan-dahod 167 Dang Yet to be upload on website. 168 Devbhoomi Dwarka 169 Gandhinagar 170 Gir Somnath 171 Jamnagar 172 Junagadh https://cdn.s3waas.gov.in/s3fc8001f834f6a5f0561080d1 Kheda 173 34d53d29/uploads/2020/01/2020010793.pdf 174 Kutch Yet to be upload on website.
27175 Mahisagar https://cdn.s3waas.gov.in/s3c361bc7b2c033a83d663b8d Mehsana 176 9fb4be56e/uploads/2020/01/2020012791.pdf 177 Morbi 178 Narmada Yet to be upload on website.
https://navsari.nic.in/document/district-environment- Navsari 179 plan-navsari/ 180 Panchmahal 181 Patan 182 Porbandar 183 Rajkot Yet to be upload on website. 184 Sabarkantha 185 Surat 186 Surendranagar 187 Tapi 188 Vadodara https://valsad.nic.in/document/district-environment- Valsad 189 plan-valsad/ http://harenvironment.gov.in/en/district-environment- Ambala 190 plan-for-the-state http://harenvironment.gov.in/en/district-environment- Bhiwani 191 plan-for-the-state http://harenvironment.gov.in/en/district-environment- Charkhi Dadri 192 plan-for-the-state http://harenvironment.gov.in/en/district-environment- Faridabad 193 plan-for-the-state http://harenvironment.gov.in/en/district-environment- Fatehabad 194 plan-for-the-state http://harenvironment.gov.in/en/district-environment- Gurugram 195 plan-for-the-state http://harenvironment.gov.in/en/district-environment- Hisar 196 plan-for-the-state http://harenvironment.gov.in/en/district-environment- Jhajjar 197 plan-for-the-state Haryana 22 http://harenvironment.gov.in/en/district-environment- Jind 198 plan-for-the-state http://harenvironment.gov.in/en/district-environment- kaithal 199 plan-for-the-state http://harenvironment.gov.in/en/district-environment- karnal 200 plan-for-the-state http://harenvironment.gov.in/en/district-environment- kurukshetra 201 plan-for-the-state http://harenvironment.gov.in/en/district-environment- Mahendragarh 202 plan-for-the-state http://harenvironment.gov.in/en/district-environment- Nuh 203 plan-for-the-state http://harenvironment.gov.in/en/district-environment- Palwal 204 plan-for-the-state http://harenvironment.gov.in/en/district-environment- Panchkula 205 plan-for-the-state 28 http://harenvironment.gov.in/en/district-environment- Panipat 206 plan-for-the-state http://harenvironment.gov.in/en/district-environment- Rewari 207 plan-for-the-state http://harenvironment.gov.in/en/district-environment- Rohtak 208 plan-for-the-state http://harenvironment.gov.in/en/district-environment- Sonipat 209 plan-for-the-state http://harenvironment.gov.in/en/district-environment- Sirsa 210 plan-for-the-state http://harenvironment.gov.in/en/district-environment- Yamunanagar 211 plan-for-the-state https://hpbilaspur.nic.in/notice/district-environment- Bilaspur 212 plan-approval/ https://hpchamba.nic.in/document/district- Chamba 213 environment-plan-2021/ https://hphamirpur.nic.in/hi/document/%E0%A4%9C%E 0%A4%BF%E0%A4%B2%E0%A4%BE-
%E0%A4%AA%E0%A4%B0%E0%A5%8D%E0%A4%AF%E0 Hamirpur %A4%BE%E0%A4%B5%E0%A4%B0%E0%A4%A3- %E0%A4%AF%E0%A5%8B%E0%A4%9C%E0%A4%A8%E0 %A4%BE-
214 %E0%A4%B9%E0%A4%AE%E0%A5%80%E0%A4%B0/ https://hpkangra.nic.in/notice/district-environment- Kangra 215 plan-for-district-kangra-in-himachal-pradesh/ https://cdn.s3waas.gov.in/s3766ebcd59621e305170616 Kinnaur 216 Himachal ba3d3dac32/uploads/2019/12/2019123135.pdf 12 Pradesh https://hpkullu.nic.in/document/district-environment-
Kullu 217 plan/ https://cdn.s3waas.gov.in/s37647966b7343c2904867325 Lahaul Spiti 218 2e490f736/uploads/2021/10/2021102758.pdf https://hpmandi.nic.in/document/district- Mandi 219 environmental-plan/ https://hpshimla.nic.in/notice/district-environment-plan- Shimla of-shimla-district-in-compliance-to-orders-passed-by- 220 honble-ngt-in-oa-no-710-2017-o-a-no-360-2018/ https://hpsirmaur.nic.in/document/district-environment- Sirmaur 221 plan/ https://cdn.s3waas.gov.in/s3b534ba68236ba543ae44b2 Solan 222 2bd110a1d6/uploads/2020/01/2020012075.pdf https://hpuna.nic.in/document/implementation-of- Una 223 disrict-environment-plan/ https://anantnag.nic.in/document/district-environment- Anantnag 224 Jammu plan-2021-district-anantnag/ 20 Kashmir https://bandipore.nic.in/notice/district-environment-
Bandipora 225 plan/ https://baramulla.nic.in/document/district-environment- Baramulla 226 plan/ https://budgam.nic.in/document/revised-district- Budgam 227 environment-plan/ https://doda.nic.in/document/district-environment-plan- Doda 228 2019/ 29 https://ganderbal.nic.in/documents/district- Ganderbal 229 environment-plan/ https://jammu.nic.in/notice/district-environment-plans- Jammu 230 deps-in-respect-of-district-jammu/ https://kathua.nic.in/document-category/district- Kathua 231 environment-plan/ https://kishtwar.nic.in/district-environment-plan-of- Kishtwar 232 kishtwar/ 233 Kulgam Yet to be upload on website.
https://kupwara.nic.in/document-category/district- Kupwara 234 environment-plan/ https://poonch.nic.in/document/district-environment- Poonch 235 plan-poonch-2/ https://pulwama.gov.in/document/district-environment- Pulwama 236 plan-district-pulwama/ https://cdn.s3waas.gov.in/s31aa48fc4880bb0c9b8a3bf97 Rajouri 237 9d3b917e/uploads/2021/11/2021110285.pdf 238 Ramban https://ramban.gov.in/district-environment-plan/ https://reasi.nic.in/document/district-environment-plan- Reasi 239 reasi-2021/ https://samba.gov.in/document/district-environmental- Samba 240 plan-for-district-samba-2021-3/ https://shopian.nic.in/document/district-environmental- Shopian 241 plan-shopian/ https://srinagar.nic.in/notice/district-environmental- Srinagar 242 plan-2021-srinagar/ https://udhampur.nic.in/notice/district-environment- Udhampur 243 plan-udhampur/ https://cdn.s3waas.gov.in/s3a760880003e7ddedfef56ac Bokaro 244 b3b09697f/uploads/2020/12/2020120193.pdf 245 Chatra Yet to be upload on website.
https://deoghar.nic.in/document/district- Deoghar 246 Jharkhand 24 plan/ https://cdn.s3waas.gov.in/s337f0e884fbad9667e389401 Dhanbad 247 69d0a3c95/uploads/2021032210.pdf https://dumka.nic.in/document/district-environment- Dumka 248 plan/ https://cdn.s3waas.gov.in/s33dc4876f3f08201c7c76cb71 East Singhbhum 249 fa1da439/uploads/2020/08/2020081450.pdf https://garhwa.nic.in/notice/garhwa-district- Garhwa 250 environment-management-plan/ https://cdn.s3waas.gov.in/s39b72e31dac81715466cd580 Giridih 251 a448cf823/uploads/2020/11/2020111851.pdf https://godda.nic.in/notice/district-environment-plan- Godda 252 for-godda-district/ 253 Gumla https://gumla.nic.in/district-environment-plan/ https://hazaribag.nic.in/document/district- Hazaribagh 254 environmental-plan/ https://cdn.s3waas.gov.in/s313f320e7b5ead1024ac95c3 Jamtara 255 b208610db/uploads/2021/01/2021010810.pdf 30 https://cdn.s3waas.gov.in/s301f78be6f7cad02658508fe4 Khunti 256 616098a9/uploads/2021/01/2021010522.pdf 257 Koderma Yet to be upload on website.
https://latehar.nic.in/document/district-environment- Latehar 258 plan-for-latehar-district-jharkhand/ https://lohardaga.nic.in/notice/district-environment- Lohardaga 259 plan-lohardaga-district-jharkhand/ https://cdn.s3waas.gov.in/s3df877f3865752637daa540e Pakur 260 a9cbc474f/uploads/2021/09/2021090890.pdf 261 Palamu Yet to be upload on website.
https://cdn.s3waas.gov.in/s3e165421110ba03099a1c039 Ramgarh 262 3373c5b43/uploads/2021/08/2021082398.pdf https://ranchi.nic.in/notice/district-environment-plan-of- Ranchi 263 ranchi-district/ https://sahibganj.nic.in/document/district-environment- Sahebganj 264 plan/ Seraikela https://seraikela.nic.in/document/district-environment- 265 Kharsawan plan/ 266 Simdega https://simdega.nic.in/en/forest-division/ 267 West Singhbhum https://chaibasa.nic.in/district-environment-plan/ https://cdn.s3waas.gov.in/s3a1d33d0dfec820b41b54430 Bagalkot 268 b50e96b5c/uploads/2021/11/2021111579.pdf 269 Bangalore Rural Yet to be upload on website.
https://bengaluruurban.nic.in/en/document/district- Karnataka 30 Bangalore Urban environment-plan-in-respect-of-oa-360-of-2018-of- 270 honble-ngt/ https://belagavi.nic.in/en/district-environmental- Belgaum 271 management-plan/ 272 Bellary Yet to be upload on website.
https://cdn.s3waas.gov.in/s32ca65f58e35d9ad45bf7f3ae Bidar 273 5cfd08f1/uploads/2021/11/2021111099.pdf https://chamrajnagar.nic.in/en/district-environment- Chamarajanagar 274 plan-2/ 275 Chikkaballapur 276 Chikkamagaluru Yet to be upload on website. 277 Chitradurga https://chitradurga.nic.in/en/demp/ https://dk.nic.in/en/document/district-environmental- Dakshina Kannada 278 plan/ https://davanagere.nic.in/en/district-environmental- Davanagere 279 plan-3/ http://dharwad.nic.in/documents/DistrictEnvironmental Dharwad 280 Plan.pdf https://gadag.nic.in/en/gadag-district-environmental- Gadag 281 plan/ 282 Gulbarga Yet to be upload on website.
https://hassan.nic.in/en/karnataka-state-pollution- Hassan 283 control-board/ https://cdn.s3waas.gov.in/s3d5cfead94f5350c12c322b5b Haveri 284 664544c1/uploads/2021/10/2021101351.pdf https://kodagu.nic.in/en/document/district- Kodagu 285 environment-plan/ 286 Kolar Yet to be upload on website.
31https://koppal.nic.in/en/koppal-district-environmental- Koppal 287 plan2020-21/ 288 Mandya Yet to be upload on website.
https://mysore.nic.in/en/notice/district-environmental- Mysore 289 plan/ 290 Raichur 291 Ramanagara 292 Shimoga 293 Tumkur Yet to be upload on website. 294 Udupi https://udupi.nic.in/en/udupi-district-environment-plan/ http://uttarakannada.nic.in/docs/publication/DistrictEnvi Uttara Kannada 295 ronmentalPlan20212020.pdf https://vijayapura.nic.in/en/document/district- Vijayapura 296 environmental-plan/ 297 Yadgir Yet to be upload on website.
https://alappuzha.nic.in/en/document/district-
Alappuzha
298 environment-plan/
Kerala 14
https://ernakulam.nic.in/document/ernakulam-district- Ernakulam 299 environment-plan/ https://idukki.nic.in/en/document-category/district- Idukki 300 environment-plan/ 301 Kannur Yet to be upload on website.
https://kasargod.nic.in/notice/district-environment-plan- Kasaragod 302 for-kasaragod/ https://kollam.nic.in/en/notice/district-environment- Kollam 303 plan/ https://kottayam.nic.in/en/notice/district-environment- Kottayam 304 plan-for-kottayam/ 305 Kozhikode Yet to be upload on website. 306 Malappuram https://malappuram.nic.in/en/district-environment-plan/ https://palakkad.nic.in/document/district-environment- Palakkad 307 plan-2021/ https://pathanamthitta.nic.in/en/notice/district- Pathanamthitta 308 environment-plan-dep/ Thiruvananthapura https://trivandrum.nic.in/en/document/district- 309 m environment-plan/ https://thrissur.nic.in/document/district-environment- Thrissur 310 plan/ 311 Wayanad https://wayanad.gov.in/documents/ https://kargil.nic.in/document/environmental-plan-of- Kargil 312 Ladakh 2 kargil-district/ 313 Leh Yet to be upload on website.
Lakshadwe https://cdn.s3waas.gov.in/s358238e9ae2dd305d79c2ebc 1 Lakshadweep 314 ep 8c1883422/uploads/2019/12/2019122450.pdf https://www.google.co.in/url?sa=t&rct=j&q=&esrc=s&so urce=web&cd=&cad=rja&uact=8&ved=2ahUKEwjNoPrwy sb0AhWlT2wGHZY1BvUQFnoECAYQAQ&url=https%3A%2 Agar Malwa Madhya F%2Fcdn.s3waas.gov.in%2Fs3b1d10e7bafa4421218a51b 52 Pradesh 1e1f1b0ba2%2Fuploads%2F2021%2F10%2F2021100113. 315 pdf&usg=AOvVaw3zPk10V7swIW7z5PrnGRFi https://www.google.co.in/url?sa=t&rct=j&q=&esrc=s&so Alirajpur 316 urce=web&cd=&cad=rja&uact=8&ved=2ahUKEwiO5vKby 32 8b0AhVGzjgGHXAsABQQFnoECAcQAQ&url=https%3A%2 F%2Fcdn.s3waas.gov.in%2Fs33295c76acbf4caaed33c36b 1b5fc2cb1%2Fuploads%2F2021%2F09%2F2021092526.p df&usg=AOvVaw3huMImNnht94rRI3XpehOr 317 Anuppur Yet to be upload on website.
https://www.google.co.in/url?sa=t&rct=j&q=&esrc=s&so urce=web&cd=&cad=rja&uact=8&ved=2ahUKEwjl8o7Wy Ashoknagar 8b0AhWuwzgGHWONApEQFnoECAYQAQ&url=https%3A 318 %2F%2Fcdn.s3waas.gov.in%2Fs3a5e00132373a7031000f d987a3c9f87b%2Fuploads%2F2021%2F09%2F202109224
7.pdf&usg=AOvVaw22Sq2IXtoRKxxmQH9lc9Uj 319 Balaghat Yet to be upload on website.
https://www.google.co.in/url?sa=t&rct=j&q=&esrc=s&so urce=web&cd=&cad=rja&uact=8&ved=2ahUKEwjU8aiLz Mb0AhVCzTgGHfkiB7gQFnoECAYQAQ&url=https%3A%2F Barwani %2Fcdn.s3waas.gov.in%2Fs365b9eea6e1cc6bb9f0cd2a47 751a186f%2Fuploads%2F2021%2F09%2F2021092131.pd 320 f&usg=AOvVaw3RCVgS_fgKbUjNvj9vHGXh https://cdn.s3waas.gov.in/s31534b76d325a8f591b52d30 Betul 321 2e7181331/uploads/2021/10/2021102751.pdf 322 Bhind 323 Bhopal Yet to be upload on website.
https://cdn.s3waas.gov.in/s3d81f9c1be2e08964bf9f24b1 Burhanpur 324 5f0e4900/uploads/2021/09/2021092079.pdf 325 Chhatarpur Yet to be upload on website.
https://cdn.s3waas.gov.in/s37ef605fc8dba5425d6965fbd Chhindwara 326 4c8fbe1f/uploads/2021/10/2021102699.pdf 327 Damoh 328 Datia Yet to be upload on website.
https://cdn.s3waas.gov.in/s3735b90b4568125ed6c3f678 Dewas 329 819b6e058/uploads/2021/10/2021100163.pdf https://cdn.s3waas.gov.in/s31068c6e4c8051cfd4e9ea80 Dhar 330 72e3189e2/uploads/2021/10/2021100543.pdf 331 Dindori http://www.mppcb.nic.in/proc/Tech/DEP%20Dindori.pdf https://cdn.s3waas.gov.in/s37380ad8a673226ae47fce7b Guna 332 ff88e9c33/uploads/2021/10/2021100563.pdf 333 Gwalior Yet to be upload on website.
https://cdn.s3waas.gov.in/s3d709f38ef758b5066ef31b18 Harda 334 039b8ce5/uploads/2021/10/2021100169.pdf https://cdn.s3waas.gov.in/s3c8ffe9a587b126f152ed3d89 Hoshangabad 335 a146b445/uploads/2021/10/2021100119.pdf https://cdn.s3waas.gov.in/s31385974ed5904a438616ff7 Indore 336 bdb3f7439/uploads/2021/09/2021092948.pdf 337 Jabalpur Yet to be upload on website.
https://www.google.co.in/url?sa=t&rct=j&q=&esrc=s&so urce=web&cd=&cad=rja&uact=8&ved=2ahUKEwikza2yzc b0AhUESGwGHXveAccQFnoECAMQAQ&url=https%3A%2 Jhabua F%2Fcdn.s3waas.gov.in%2Fs3d1fe173d08e959397adf34b 1d77e88d7%2Fuploads%2F2021%2F09%2F2021092798.p 338 df&usg=AOvVaw1qIjqJGEAHAUPc7pwwGZeV https://cdn.s3waas.gov.in/s37f1de29e6da19d22b51c680 Katni 339 01e7e0e54/uploads/2021/10/2021100838.pdf https://cdn.s3waas.gov.in/s33ef815416f775098fe977004 33 340 Khandwa 015c6193/uploads/2021/09/2021092893.pdf https://cdn.s3waas.gov.in/s3698d51a19d8a121ce581499 Khargone 341 d7b701668/uploads/2021/09/2021093082.pdf https://cdn.s3waas.gov.in/s32f2b265625d76a6704b0809 Mandla 342 3c652fd79/uploads/2021/10/2021100199.pdf https://www.google.co.in/url?sa=t&rct=j&q=&esrc=s&so urce=web&cd=&cad=rja&uact=8&ved=2ahUKEwjdpf7jzc Mandsaur b0AhUpSWwGHbcBBlwQFnoECAIQAQ&url=http%3A%2F %2Fwww.mppcb.nic.in%2Fproc%2FTech%2FDEP%2520M 343 andsaur.pdf&usg=AOvVaw3lkWLkyPqbvJZ55f03neMN 344 Morena Yet to be upload on website.
https://www.google.co.in/url?sa=t&rct=j&q=&esrc=s&so urce=web&cd=&cad=rja&uact=8&ved=2ahUKEwic3_qozs b0AhUdS2wGHW-
Narsinghpur dCJkQFnoECAYQAQ&url=https%3A%2F%2Fcdn.s3waas.g ov.in%2Fs366f041e16a60928b05a7e228a89c3799%2Fupl oads%2F2021%2F10%2F2021100452.pdf&usg=AOvVaw0 345 V0YmrXF5PgMI2lLNdOV5T https://cdn.s3waas.gov.in/s334173cb38f07f89ddbebc2ac Neemuch 346 9128303f/uploads/2021/10/2021101290.pdf 347 Niwari 348 Panna Yet to be upload on website.
https://www.google.co.in/url?sa=t&rct=j&q=&esrc=s&so urce=web&cd=&cad=rja&uact=8&ved=2ahUKEwjCtICXz8 b0AhVWTmwGHaj9DjMQFnoECAIQAQ&url=https%3A%2 Raisen F%2Fcdn.s3waas.gov.in%2Fs3c24cd76e1ce41366a4bbe8 a49b02a028%2Fuploads%2F2021%2F09%2F2021093036. 349 pdf&usg=AOvVaw2twOiU-Q8xBxYvHg7oiwtw https://www.google.co.in/url?sa=t&rct=j&q=&esrc=s&so urce=web&cd=&cad=rja&uact=8&ved=2ahUKEwjIiZikz8b 0AhUhzjgGHZVSAh4QFnoECAQQAQ&url=https%3A%2F% Rajgarh 2Fcdn.s3waas.gov.in%2Fs302e74f10e0327ad868d138f2b 4fdd6f0%2Fuploads%2F2021%2F09%2F2021091611.pdf 350 &usg=AOvVaw3DXXx0iVVMinHdBYus9Xto 351 Ratlam Yet to be upload on website.
https://cdn.s3waas.gov.in/s393db85ed909c13838ff95ccf Rewa 352 a94cebd9/uploads/2021/09/2021093087.pdf 353 Sagar Yet to be upload on website.
https://cdn.s3waas.gov.in/s38e6b42f1644ecb1327dc03a Satna 354 b345e618b/uploads/2021/10/2021101194.pdf 355 Sehore 356 Seoni Yet to be upload on website.
http://www.mppcb.nic.in/proc/Tech/DEP%20Shahdol.pd Shahdol 357 f https://cdn.s3waas.gov.in/s37f39f8317fbdb1988ef4c628 Shajapur 358 eba02591/uploads/2021/09/2021092937.pdf 359 Sheopur Yet to be upload on website.
https://www.google.co.in/url?sa=t&rct=j&q=&esrc=s&so urce=web&cd=&cad=rja&uact=8&ved=2ahUKEwjzxuKM0 Mb0AhW_SWwGHWisAEgQFnoECAYQAQ&url=https%3A Shivpuri %2F%2Fcdn.s3waas.gov.in%2Fs36c8349cc7260ae62e3b1 396831a8398f%2Fuploads%2F2021%2F09%2F202109213 360 3.pdf&usg=AOvVaw1jOFVoR_mrv5z5N3P4PMYx 34 https://cdn.s3waas.gov.in/s36c4b761a28b734fe93831e3 Sidhi 361 fb400ce87/uploads/2021/09/2021093060.pdf https://www.google.co.in/url?sa=t&rct=j&q=&esrc=s&so urce=web&cd=&cad=rja&uact=8&ved=2ahUKEwjr2vSn0 Singrauli Mb0AhVqSmwGHdwTD7cQFnoECAIQAQ&url=http%3A% 2F%2Fwww.mppcb.nic.in%2Fproc%2FTech%2FDEP%252 362 0Singrauli.pdf&usg=AOvVaw3jjTKbtjmQqsnEQUtkZoa4 363 Tikamgarh Yet to be upload on website. 364 Ujjain 365 Umaria 366 Vidisha https://mpcb.gov.in/sites/default/files/environmentactio Ahmednagar 367 nplan/Ahmednagar23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Akola 368 nplan/Akola23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Amravati 369 nplan/Amravati23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Aurangabad 370 nplan/Aurangabad23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Beed 371 Maharashtr nplan/Beed23062021.pdf 36 a https://mpcb.gov.in/sites/default/files/environmentactio Bhandara 372 nplan/Bhandara23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Buldhana 373 nplan/Buldhana23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Chandrapur 374 nplan/Chandrapur23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Dhule 375 nplan/Dhule23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Gadchiroli 376 nplan/Gadchiroli23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Gondia 377 nplan/Gondia23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Hingoli 378 nplan/Hingoli23062021_0.pdf https://mpcb.gov.in/sites/default/files/environmentactio Jalgaon 379 nplan/Jalgaon23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Jalna 380 nplan/Jalna23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Kolhapur 381 nplan/Kolhapur23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Latur 382 nplan/Latur23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Mumbai City 383 nplan/Mumbai23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Mumbai Suburban 384 nplan/Mumbai23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Nagpur 385 nplan/Nagpur23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Nanded 386 nplan/Nanded23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Nandurbar 387 nplan/Nandurbar23062021.pdf 35 https://mpcb.gov.in/sites/default/files/environmentactio Nashik 388 nplan/Nashik23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Osmanabad 389 nplan/Osmanabad23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Palghar 390 nplan/Palghar23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Parbhani 391 nplan/Parbhani23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Pune 392 nplan/Pune23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Raigad 393 nplan/Raigad2362021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Ratnagiri 394 nplan/Ratnagiri23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Sangli 395 nplan/Sangli23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Satara 396 nplan/Satara23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Sindhudurg 397 nplan/Sindhudurg23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Solapur 398 nplan/Solapur23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Thane 399 nplan/Thane23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Wardha 400 nplan/Wardha23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Washim 401 nplan/Washim23062021.pdf https://mpcb.gov.in/sites/default/files/environmentactio Yavatmal 402 nplan/Yavatmal23062021.pdf 403 Bishnupur 404 Chandel 405 Churachandpur 406 Imphal East 407 Imphal West 408 Jiribam Yet to be upload on website.
https://cdn.s3waas.gov.in/s39cfdf10e8fc047a44b08ed03 Kakching 409 1e1f0ed1/uploads/2021/09/2021090260.pdf 410 Kamjong Yet to be upload on website. 411 Kangpokpi 412 Manipur 16 Noney 413 Pherzawl 414 Senapati 415 Tamenglong 416 Tengnoupal 417 Thoubal https://www.google.co.in/url?sa=t&rct=j&q=&esrc=s&so urce=web&cd=&cad=rja&uact=8&ved=2ahUKEwiEuYT40 Mb0AhWOTWwGHZGqAQUQFnoECA4QAQ&url=https%3 Ukhrul A%2F%2Fcdn.s3waas.gov.in%2Fs3598b3e71ec378bd83e 0a727608b5db01%2Fuploads%2F2021%2F10%2F202110 418 3024.pdf&usg=AOvVaw2wamK-gj4A2BggfTLXDIyj 36 419 East Garo Hills 420 East Jaintia Hills 421 East Khasi Hills 422 North Garo Hills 423 Ri Bhoi 424 Meghalaya 11 South Garo Hills South West Garo 425 Hills Yet to be upload on website.
South West Khasi https://www.google.co.in/url?sa=t&rct=j&q=&esrc=s&so Hills urce=web&cd=&cad=rja&uact=8&ved=2ahUKEwi4u7nu0 426 sb0AhV4zTgGHTP6CxAQFnoECAIQAQ&url=https%3A%2F %2Fcdn.s3waas.gov.in%2Fs314bfa6bb14875e45bba028a 21ed38046%2Fuploads%2F2021%2F04%2F2021041376.p df&usg=AOvVaw0cFmNFhrZGAD8JWIqTSTaR 427 West Garo Hills 428 West Jaintia Hills 429 West Khasi Hills Yet to be upload on website.
430 Aizawl
431 Champhai
432 Kolasib
433 Lawngtlai
Mizoram 8
434 Lunglei
435 Mamit
436 Saiha
437 Serchhip Yet to be upload on website.
438 Dimapur
439 Kiphire
440 Kohima
441 Longleng
442 Mokokchung
443 Nagaland 11 Noklak
444 Peren
445 Phek
446 Tuensang
447 Wokha
448 Zunheboto Yet to be upload on website.
449 Angul
450 Balangir
451 Balasore
452 Bargarh
453 Bhadrak
454 Boudh
455 Cuttack
456 Debagarh
457 Odisha 30 Dhenkanal
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460 Jagatsinghpur
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462 Jharsuguda
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37
464 Kandhamal
465 Kendrapara Yet to be upload on website.
466 Kendujhar
467 Khordha
468 Koraput
469 Malkangiri
470 Mayurbhanj
471 Nabarangpur
472 Nayagarh
473 Nuapada
474 Puri
475 Rayagada
476 Sambalpur
477 Subarnapur
478 Sundergarh
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https://www.google.com/url?sa=t&rct=j&q=&esrc=s&so urce=web&cd=&cad=rja&uact=8&ved=2ahUKEwjByvCe8 8b0AhVMyzgGHYLVDX4QFnoECAQQAQ&url=https%3A% Barnala 2F%2Fcdn.s3waas.gov.in%2Fs32291d2ec3b3048d1a6f86c Punjab 22 2c4591b7e0%2Fuploads%2F2021%2F11%2F2021111561. 484 pdf&usg=AOvVaw1GhMPghKUd1GpeiwM-VXur 485 Bathinda 486 Faridkot 487 Fatehgarh Sahib 488 Fazilka Yet to be upload on website. 489 Firozpur 490 Gurdaspur 491 Hoshiarpur Jalandhar https://cdn.s3waas.gov.in/s30c74b7f78409a4022a2c4c5 492 a5ca3ee19/uploads/2021/11/2021110865.pdf Kapurthala https://cdn.s3waas.gov.in/s3274ad4786c3abca69fa097b 493 85867d9a4/uploads/2021/11/2021112273.pdf 38 Ludhiana https://cdn.s3waas.gov.in/s363923f49e5241343aa7acb6 494 a06a751e7/uploads/2021/10/2021100848.pdf 495 Mansa 496 Moga 497 Mohali 498 Muktsar 499 Pathankot 500 Patiala 501 Rupnagar 502 Sangrur Shaheed Bhagat 503 Singh Nagar 504 Tarn Taran Yet to be upload on website. 505 Ajmer Yet to be upload on website. 506 Alwar 507 Banswara 508 Baran 509 Barmer 510 Bharatpur 511 Bhilwara 512 Bikaner 513 Bundi 514 Chittorgarh 515 Churu Rajasthan 33 516 Dausa 517 Dholpur 518 Dungarpur 519 Hanumangarh 520 Jaipur 521 Jaisalmer 522 Jalore 523 Jhalawar 524 Jhunjhunu 525 Jodhpur 526 Karauli 527 Kota 528 Nagaur 529 Pali 530 Pratapgarh 531 Rajsamand 532 Sawai Madhopur 533 Sikar 534 Sirohi 535 Sri Ganganagar 536 Tonk 537 Udaipur http://sikenvis.nic.in/WriteReadData/UserFiles/file/DIST East Sikkim 538 RICT%20ENVIRONMENT%20PLAN%20EAST%20FINAL.pdf Sikkim 4 http://sikenvis.nic.in/WriteReadData/UserFiles/file/DIST North Sikkim RICT%20ENVIRONMENT%20PLAN%20NORTH%20FINAL.p 539 df 39 http://sikenvis.nic.in/WriteReadData/UserFiles/file/DIST South Sikkim RICT%20ENVIRONMENT%20PLAN%20SOUTH%20FINAL.p 540 df http://sikenvis.nic.in/WriteReadData/UserFiles/file/DIST West Sikkim RICT%20ENVIRONMENT%20PLAN%20WEST%20FINAL.pd 541 f https://cdn.s3waas.gov.in/s319f3cd308f1455b3fa09a282 Ariyalur 542 e0d496f4/uploads/2019/12/2019121687.pdf 543 Chengalpattu Yet to be upload on website.
https://cdn.s3waas.gov.in/s313f3cf8c531952d72e5847c4 Chennai 544 183e6910/uploads/2019/12/2019120999.pdf 545 Coimbatore 546 Cuddalore Yet to be upload on website.
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converted.pdf&usg=AOvVaw1Pr2CvH3kUK9num6_DUcu 588 N https://www.google.com/url?sa=t&rct=j&q=&esrc=s&so urce=web&cd=&cad=rja&uact=8&ved=2ahUKEwitvJHnhc f0AhUNTmwGHUMUDKkQFnoECAIQAQ&url=https%3A% Khammam 2F%2Ftspcb.cgg.gov.in%2FDEP%2FKhammam%2520DEP %2520Plan-
589 converted.pdf&usg=AOvVaw08DE9NEBlPj29Z0FjBZ18M https://tspcb.cgg.gov.in/DEP/Komuram%20bheem%20% Komaram Bheem 590 20DEP%20Plan-converted.pdf https://www.google.com/url?sa=t&rct=j&q=&esrc=s&so urce=web&cd=&cad=rja&uact=8&ved=2ahUKEwjhmbqC hsf0AhX6TWwGHXvCCdMQFnoECAcQAQ&url=https%3A Mahabubabad %2F%2Ftspcb.cgg.gov.in%2FDEP%2FMahabubabadDEP% 2520Plan-converted.pdf&usg=AOvVaw1VWE- 591 8oHT0OOvkSTYYpY_y https://www.google.com/url?sa=t&rct=j&q=&esrc=s&so urce=web&cd=&cad=rja&uact=8&ved=2ahUKEwjukfivhcf 0AhX8yzgGHWZMCP0QFnoECAoQAQ&url=https%3A%2F Mahbubnagar %2Ftspcb.cgg.gov.in%2FDEP%2FMahabub%2520Nagar% 2520%2520DEP%2520Plan-
592 converted.pdf&usg=AOvVaw0G5szG3xxqbmPlvLVIxroA https://tspcb.cgg.gov.in/DEP/Mancherial%20DEP%20Pla Mancherial 593 n-converted.pdf https://tspcb.cgg.gov.in/DEP/Medak%20DEP%20Plan- Medak 594 converted.pdf https://tspcb.cgg.gov.in/DEP/Medchal%20DEP%20Plan- Medchal 595 converted.pdf https://tspcb.cgg.gov.in/DEP/Mulugu%20DEP- Mulugu 596 converted.pdf https://tspcb.cgg.gov.in/DEP/Nagarkurnool%20%20DEP% Nagarkurnool 597 20Plan-converted.pdf https://tspcb.cgg.gov.in/DEP/Nalgonda%20DEP%20Plan Nalgonda 598 %20Non%20Attainment%20City-converted.pdf https://tspcb.cgg.gov.in/DEP/Narayanpet%20DEP%20Pla Narayanpet 599 n-converted.pdf https://tspcb.cgg.gov.in/DEP/Nirmal%20DEP%20Plan- Nirmal 600 converted.pdf 42 https://tspcb.cgg.gov.in/DEP/Nizambad%20DEP%20Plan- Nizamabad 601 converted.pdf https://tspcb.cgg.gov.in/DEP/Peddapalli%20DEP%20Plan- Peddapalli 602 converted.pdf https://tspcb.cgg.gov.in/DEP/Rajanna%20Sircilla%20DEP Rajanna Sircilla 603 %20Plan-converted.pdf https://tspcb.cgg.gov.in/DEP/Rangareddy%20DEP%20Pla Ranga Reddy 604 n-converted.pdf https://tspcb.cgg.gov.in/DEP/Sangareddy%20DEP%20Pla Sangareddy 605 n-converted.pdf https://tspcb.cgg.gov.in/DEP/Siddipet%20DEP%20Plan- Siddipet 606 converted.pdf https://tspcb.cgg.gov.in/DEP/Suryapet%20DEP%20Plan- Suryapet 607 converted.pdf https://tspcb.cgg.gov.in/DEP/Vikarabad%20DEP%20Plan- Vikarabad 608 converted.pdf https://tspcb.cgg.gov.in/DEP/Wanaparthy%20DEP%20Pla Wanaparthy 609 n-converted.pdf https://tspcb.cgg.gov.in/DEP/Warangal%20Rural%20DEP Warangal Rural 610 %20Plan-converted.pdf https://tspcb.cgg.gov.in/DEP/Warangal%20Urban%20DE Warangal Urban 611 P%20Plan-converted.pdf Yadadri https://tspcb.cgg.gov.in/DEP/Yadadri%20bhuvanagiri%20 612 Bhuvanagiri DEP%20Plan-converted.pdf https://cdn.s3waas.gov.in/s3e4a6222cdb5b34375400904 Dhalai 613 f03d8e6a5/uploads/2019/12/2019120477.pdf 614 Gomati Yet to be upload on website. 615 Khowai 616 North Tripura Tripura 8 617 Sepahijala 618 South Tripura 619 Unakoti https://cdn.s3waas.gov.in/s3185c29dc24325934ee377cf West Tripura 620 da20e414c/uploads/2019/12/2019122189.pdf 621 Agra Yet to be upload on website. 622 Aligarh 623 Ambedkar Nagar Uttar 624 75 Amethi Pradesh 625 Amroha 626 Auraiya 627 Ayodhya 628 Azamgarh 629 Baghpat 630 Bahraich 631 Ballia 632 Balrampur 633 Banda 634 Barabanki 635 Bareilly 636 Basti 637 Bhadohi 638 Bijnor 43 639 Budaun 640 Bulandshahr 641 Chandauli 642 Chitrakoot 643 Deoria 644 Etah 645 Etawah 646 Farrukhabad 647 Fatehpur 648 Firozabad Gautam Buddha 649 Nagar 650 Ghaziabad 651 Ghazipur 652 Gonda 653 Gorakhpur 654 Hamirpur 655 Hapur 656 Hardoi 657 Hathras 658 Jalaun 659 Jaunpur 660 Jhansi 661 Kannauj 662 Kanpur Dehat 663 Kanpur Nagar 664 Kasganj 665 Kaushambi 666 Kheri 667 Kushinagar 668 Lalitpur 669 Lucknow 670 Maharajganj 671 Mahoba 672 Mainpuri 673 Mathura 674 Mau 675 Meerut 676 Mirzapur 677 Moradabad 678 Muzaffarnagar 679 Pilibhit 680 Pratapgarh 681 Prayagraj 682 Raebareli 683 Rampur 684 Saharanpur 685 Sambhal 686 Sant Kabir Nagar 687 Shahjahanpur 688 Shamli 44 689 Shravasti 690 Siddharthnagar 691 Sitapur 692 Sonbhadra District Environmental Plan of District Sultanpur, UP in Sultanpur OA No. 360 of 2018 (Shree Nath Sharma Vs. UOI & 693 Ors.).pdf (greentribunal.gov.in) 694 Unnao 695 Varanasi Yet to be upload on website. 696 Almora 697 Bageshwar 698 Chamoli 699 Champawat 700 Dehradun 701 Uttarakhan Haridwar 702 d 13 Nainital Yet to be upload on website. 703 Pauri 704 Pithoragarh 705 Rudraprayag 706 Tehri Udham Singh 707 Nagar 708 Uttarkashi https://alipurduar.gov.in/notice/2020/environment_plan Alipurduar 709 29102021.docx https://cdn.s3waas.gov.in/s38e82ab7243b7c66d768f1b8 Bankura 710 ce1c967eb/uploads/2021/11/2021110332.pdf https://cdn.s3waas.gov.in/s3fc3cf452d3da8402bebb765 Birbhum 711 225ce8c0e/uploads/2021/10/2021102983.pdf http://www.coochbehar.nic.in/HTMFiles/Occasional/Dist Cooch Behar 712 rictEnviornmentPlan2021.pdf 713 Dakshin Dinajpur Yet to be upload on website.
https://cdn.s3waas.gov.in/s322fb0cee7e1f3bde58293de Darjeeling 714 743871417/uploads/2021/11/2021110192.pdf https://cdn.s3waas.gov.in/s3aff1621254f7c1be92f64550 Hooghly 715 478c56e6/uploads/2021/10/2021102924.pdf 716 Howrah Yet to be upload on website.
West Bengal 23 http://www.jalpaiguri.gov.in/Download/80c69343-3746- Jalpaiguri 717 4407-adb5-f58d85e7c264/Notice/08112021123836865 https://cdn.s3waas.gov.in/s3aeb3135b436aa55373822c0 Jhargram 718 10763dd54/uploads/2021/10/2021102950.pdf https://cdn.s3waas.gov.in/s368053af2923e00204c3ca7c Kalimpong 719 6a3150cf7/uploads/2021/10/2021102994.pdf https://www.kmcgov.in/KMCPortal/downloads/Environ Kolkata 720 mentPlan_KMC_2021.pdf https://www.malda.gov.in/sites/default/files/notice/202 Malda 721 1-11/scan0896.pdf https://cdn.s3waas.gov.in/s3c9f0f895fb98ab9159f51fd02 Murshidabad 722 97e236d/uploads/2021/10/2021102925.pdf http://www.nadia.gov.in/writereaddata/TenderNotice/u Nadia 723 pload.pdf http://north24parganas.gov.in/sites/default/files/upload 45 724 North 24 Parganas s0/Notice/DEP-2021.pdf Paschim 725 Bardhaman Yet to be upload on website.
https://www.paschimmedinipur.gov.in/system/files/notif Paschim Medinipur 726 ication/scan00282.pdf 727 Purba Bardhaman Yet to be upload on website.
https://cdn.s3waas.gov.in/s373278a4a86960eeb576a8fd Purba Medinipur 728 4c9ec6997/uploads/2021/11/2021110120.pdf http://purulia.gov.in/services/notice/general/DEP_PURU Purulia 729 LIA.pdf https://s24pgs.gov.in/assets/webdoc/mediaupload/83d9 South 24 Parganas 730 b67ba6a5d0b559164e8d7edb4834.pdf 731 Uttar Dinajpur http://uttardinajpur.nic.in/advertise/DEP_UD.pdf
8. The templates of the plans shows the issues incorporated are as follows:-
"1.0 District Profile a. District Administrative Set-up b. Local institutions c. Natural Resources Water bodies Availability of water resources Forest coverage d. Geography & Demography e. Land-use patter f. Climate 2.0 Indicative Gap Analysis and Action Plans for complying with Waste Management Rules16
(i) Solid Waste Management a. Current status related to solid Waste management b. Identification of gaps and Action plan
(ii) Plastic waste Management a. Current status related to Plastic waste management b. Identification of gaps and Action plan
(iii) C & D Waste Management a. Current status related to C & D Waste b. Identification of gaps and Action plan
(iv) Biomedical Waste Management a. Current Status related to biomedical waste b. Identification of gaps and Action plan
(v) Hazardous Waste Management a. Current Status related to Hazardous Waste Management b. Identification of gaps and action plan 46
(vi) E-Waste Management a. Current Status related to E-Waste Management b. Identification of gaps and action plan 3.0 Air Quality Management Current Status related to Air Quality Management Identification of gaps and action plan 4.0 Water Quality Management 4.1 Water Quality Monitoring a. Current Status related to Water Quality Management b. Identification of gaps and action plan for water quality monitoring 4.2 Domestic Sewage a. Identification of gaps and action plan for treatment of domestic sewage b. Identification of gaps and action plan for treatment of domestic sewage 5.0 Industrial wastewater management a. Current Status related to Industrial Wastewater Management b. Identification of gaps and action plan for industrial wastewater:
6.0 Mining Activity Management plan a. Current Status related to Mining Activity Management b. Identification of gaps and action plan 7.0 Noise Pollution Management plan a. Current Status related to Noise Pollution Management b. Identification of gaps and action plan 8.0 Plantation Management Plan"
9. Objectives in the plan are:-
"1. To ensure conservation of environment and natural resources at district level.
2. Restore ecological balance.
3. To achieve Sustainable Development Goals and District Level Targets within prescribed timeline.
4. To ensure sustainability at district level following the principles of resource efficiency.
5. To ensure decentralized micro level planning, execution and monitoring regarding environment conservation.
6. To incorporate all facets of environmental conservation in micro planning.
7. To harness active participation of all stakeholders in planned environment conservation actions.
8. Assess, mitigate and monitor adverse impacts of various pollution sources at district level.
9. Capacity building of stakeholders, department, agencies, organizations and individuals at district level to 47 understand and implement micro level environmental conservation.
10. To harness inter departmental coordination for implementation of action plans.
11. To develop local knowledge centres and expertise for developing environmental conservation strategies at district level.
12. To develop and implement micro monitoring system at district level."
10. CPCB has filed a chart of information on 07.02.2022 about orders of NGT on various thematic areas, as follows:-
S. No. Issues Action Plan (Indicative Major References Components) Waste Management 1
(i) Municipal Solid As per MSW Rules to ensure OA 606/2018, order dated Waste (MSW) each city, town and villag e 30.11.2021 and respective orders process the waste and of States/UTs recycle/reuse the residue. Legacy waste to be bio- mined and land reclaimed.
(ii) Plastic Waste Enforcement as per PWM Rules. EA No. 13/2019 in OA Management Main focus on manufacture, sale 247/2017 order dated (PWM) and use of plastic carry bags made 08.01.2021 less than50 microns, prohibiting recklessdisposal of thermo-coal and polystyrene products and burning, and setting up of recycling facilities.
(iii) Biomedical Waste Disposal of BMW as per OA 710/2017 order dated
rules, prohibiting 18.01.2021
mixingof waste with
domestic waste,setting up of
required facilities.
(iv) Hazardous Waste Comply with HOWM rules, setting OA 804/2017, order dated
up of TSDFs, preventing accidents, 29.01.2021
remediation of contaminated sites.
(v) E-waste Implementation of E waste Rules, OA 621/2018 and OA
setting up of collection, dismantling 512/2018 order dated
and recycling facilities. 15.01.2021
(vi) C&D Waste As per C&D Rules.
2 Sewage Treatment Each city to set up sewage OA 593/2017, Order dated
and Utilization conveyance system with sewage 21.09.2021 and 22.02.2021
treatment plant. Treated water to
be utilized for secondary purpose.48
3 Water Quality Restore water quality of polluted OA 673/2018 order dated river stretches 21.09.2020 and 22.02.2021 Restoration of water bodies OA 325/2015, order dated 18.11.2020 OA 829/2019, Order dated 21.09.2020 Control of coaster pollution OA 496/2016, order dated 22.01.2021 Protection of groundwater OA 176/2015, order dated resources and installation of 20.07.2020 rainwater harvesting system 4 Industrial Pollution Control of Industrial Pollution OA 593/2017, order dated Control 21.09.2020 and 22.02.2021 OA 639/2018, order dated 23.03.2021 5 Air Quality Controlling air pollution in cities by: OA 681/2018, order dated Management and 08.04.2021 Noise Pollution (i) following GRAP/NCAP OA 519/2016, order dated
(v) control of dust 11.08.2020 6 Sand Mining Sand mining to be regulated as per OA 360/2015, order dated 2016 and 2020 guidelines 26.02.2021
11. In short, the report of the CPCB is that the model plans are said to have been placed on the website and contain the status of various thematic areas and plans for bridging the gaps by continuous monitoring. Based on the District Environment Plans (DEPs) some of the States have prepared their respective State Environment Plans (SEPs).
Report dated 26.11.2021 by Justice Jasbir Singh
12. The Report is a third report on the subject and mentions that the Monitoring Committee considered reports of two Districts on priority basis.
It pointed out the deficiencies which needed rectification. The reports were revised and DEPs for all the 23 Districts were finalized and uploaded on their respective websites. However, there are deficiencies in the data in the reports and factual position on the ground. Overall recommendations in the report are reproduced below:-
"6.0 Overall Conclusions and recommendations 49
1). In compliance to order dated 5.7.2021 in OA No. 360 of 2018 in the matter of Shree Nath Sharma Vs Union of India & ors, the Monitoring Committee has scrutinized/examined the District Environment Plans (DEPs) of all the 23 Districts of State of Punjab, which have been got modified/amended from the district level officers of various districts on the pattern of District Environment Plan of District Ludhiana by holding regular meetings with officers of Punjab Pollution Control Board, Department of Environment and other District Level Officers of each district of the State of Punjab w.r.t finalization of DEP of each District (Details mentioned in Table-2, page 11 of the report) and made certain observations/given view points on the activities of DEP of each District to bring similarity between them based on the templates for preparation of district Environment Plans provided by CPCB and submitted its recommendations to the Principal Secretary to Govt. of Punjab, Department of Science, Technology and Environment, as under.
i). District Environment Plans of the Districts may be amended/modified in view of the recommendations made by the Monitoring Committee w.r.t. various activities/action points as mentioned in various meetings with the officers of Punjab Pollution Control Board, Department of Environment and other District Level Officers (Details of the meetings are mentioned in Table 2 above).
ii). As per the directions of the Hon'ble National Green Tribunal in pan No. 21 of order dated 5.7.2021, it has been directed to ensure the completion of District Environment Plans of all the Districts in light of the orders of the Hon'ble Tribunal dated 26.9.2019. 19.3.2020 and 29.1.2021 and observations in order dated 5.7.2021 and upload the same on respective websites positively by 31.10.2021.
Therefore, amended/ modified District Environment Plans of various districts of the State of Punjab may be uploaded on the relevant website immediately under intimation to the Monitoring Committee.
2). The Additional Director, Directorate of Environment and Climate Change, Department of Science, Technology and Environment, Chandigarh vide letter no. DECC/2021/893 dated 24.11.2021 (copy enclosed as per Annexure-10) has Informed to CPCB that the District Environment Plans of all the districts of State of Punjab have been uploaded on the website of Punjab Pollution Control Board and Directorate of Environment and copy of these finalized DEPs have been sent to the Monitoring Committee. The Monitoring Committee reiterates that there is no need to re-examine the DEPs of various Districts as the Monitoring Committee has already examined all these DEPs w.r.t various activities/action points and the observations/recommendations w.r.t each District Environment Plan have been conveyed to the concerned District Level Officers and department of Environment, Govt. of Punjab with the 50 direction to incorporate the observations/recommendations in DEPs and the same may be uploaded on the relevant website.
3). The Monitoring Committee vide its letter no. CMC/2021/42 dated 16.6.2021 requested the Principal Secretary, Govt. of Punjab, Department of Science, Technology & Environment to issue necessary instructions to the Department for constitution of District Committee in each District of the State in view order dated 15.7.2019 in OA no. 710 of 2017 within 06 weeks and report may be submitted to the Monitoring Committee. The Department of Science, Technology & Environment, Directorate of Environment and Climate Change has informed vide its letter no. DECC/2021/323 dated 28.6.2021, wherein, it was informed that the Department of Science, Technology & Environment has constituted District Environment Committee under the Chairmanship of Deputy Commissioner vide notification dated 31.10.2019 (copy enclosed as per Annexure- 11).
Further, in every meeting of the Monitoring Committee held with the District level officers, officers of Punjab Pollution Control Board and Department of Environment, Govt. of Punjab, it was informed that District Committee for each District has been constituted, whereas, the Monitoring Committee apprised the officers that the constitution of such Committees may be as per the directions of the Hon'ble National Green Tribunal in its order dated 15.7.2019 in OA No. 710 of 2017 in the matter of Shailesh Singh v/s Sheela Hospital & Trauma Centre, Shahjahanpur & Ors, wherein, it has been directed in Para No. 8, the part of which is reproduced as under:
"We find it necessary to add that in view of Constitutional provisions under Articles 243 G, 243 W, 243 ID read with Schedules 11 and 12 and Rule 15 of the Solid Waste Management Rules, 2016, it is necessary to have a District Environment Plan to be operated by a District Committee (as a part of District Planning Committee under Article 243 ID) with representatives from Panchayats, Local Bodies, Regional Officers, State PCB and a suitable officer representing the administration, which may in turn be chaired and monitored by the District Magistrate. Such District Environment Plans and Constitution of District Committee may be placed on the website of Districts concerned.
It is mentioned here that the Department of Science, Technology & Environment, Directorate of Environment and Climate Change has informed vide his letter no. DECC/2021/323 dated 28.6.2021 that District Environment Committee under the Chairmanship of Deputy Commissioner of the Districts has constituted vide notification no. 10/352/2018- STE(5)/1605949/1 dated 31.10.2019 (copy already enclosed as per Annexure-11) which is not as per the order dated 15.7.2019 in OA no. 710 of 2017 in the matter of Shallesh Singh Vs Sheela Hospital and trauma centre, Shahjahanpur and Ors. of the Hon'ble National Green Tribunal.
51The Hon'ble National Green Tribunal may issue necessary directions in the matter.
4. It is submitted that at the time of visit to Ludhiana area by the Monitoring Committee on 25.11.2021, it was not possible for the committee to visit all the activities to verify all the facts mentioned in District Environment Plan. As such, the Monitoring Committee decided to verify the activities like source segregation of solid waste, operational status of Material Recovery Facilities and position of the solid waste dump site at Ludhiana. In the District Environment Plan, it has claimed that source segregation has been achieved to 50% through informal sector, whereas, as per the facts mentioned in the earlier part of the report, source segregation appears to be achieved to about 5% and entire unsegregated solid waste amounting to about 1100 TPD is reaching to solid waste dump yard and the same is stored in an unscientific manner. The above view was also strengthened, when the Monitoring Committee visited the 02 Material Recovery Facilities (MRFs) which were stated to be in working condition. Virtually, there was no segregation of dry waste at these MRFs. The record/register maintained at solid waste dump site, Ludhiana shows negligible quantity of wet waste was found reaching at the site.
Similar is the position w.r.t management of solid waste in Jalandhar area, wherein, Chief Environmental Engineer, Punjab Pollution Control Board, Jalandhar has reported vide his letter no. 1875 dated 24.11.2021 that out of total 425 TPD solid waste generated by the Municipal Corporation, Jalandhar, 137 TPD dry waste and 137 wet waste is reaching to the solid waste dump site and the remaining unsegregated quantity of solid waste is disposed of at solid waste dump site. In the said report, it has also been mentioned that about 314 TPD solid waste is reaching to solid waste dumping site.
The information is also available with the Monitoring Committee that many gaps are there w.r.t other activities which do exist at site but not mentioned in the District Environment Plan. So far as other Municipal Councils are concerned, it appears that incorrect data might have been mentioned in District Environment Plans.
The above facts indicate that there is lot of variation in the data mentioned in DEN of various Districts as compared to the actual infrastructure at ground level. Therefore, for effective monitoring and implementation of various activities as mentioned in DEPs of various districts for the protection of environment in a time bound manner, the task may be assigned to a third-party or the present Monitoring Committee, constituted by Hon'ble National Green Tribunal. The Monitoring agency may have the following responsibilities.
52i) The Committee shall hold monthly meeting with District Level Officers of each District and review the status of implementation of DEPs
ii). The Committee shall submit its recommendations to the Principal Secretary to Govt. of Punjab, Department of Science, Technology & Environment and Chief Secretary, Punjab for compliance of recommendations of the Monitoring Committee by the various departments.
iii). The Committee shall also visit the sites atleast once in three months to check the implementation of DEN on ground.
iv). There shall be active participation of each department and interdepartmental coordination for implementation of DEPs.
v). The Committee shall take measures for effective enforcement of prohibited activities under DEPs.
5. The recommendations made by the Monitoring Committee in para no. 5.0 w.r.t each activities as made on 25.11.2021 during its visit to Ludhiana area may be implemented by the Concerned Departments in a time bound manner."
Report dated 23.11.2021 by Justice Pritam Pal
13. Report submitted by the Committee in the third report to the effect that meetings were held with the District Level Officers of all the 23 Districts. The Committee has recommended that the reports need to be reviewed and executed with the participation of concerned Departments in the light of detailed road map for different activities. The conclusions and recommendations are:-
"5.0 Conclusions and Recommendations:
1. In compliance to order dated 5.7.2021 in OA No. 360 of 2018 in the matter of Shree Nath Sharma Vs. Union of India & others, the Monitoring Committee has held separate meetings with the District Level Officers of each of the 22 Districts of State of Haryana, wherein, the District Environment Plans, submitted through Regional Offices of Haryana State Pollution Control Board in consultation with Deputy Commissioners of various Districts, were scrutinized/examined by the Monitoring Committee and the observations/recommendations raised/made by the Monitoring Committee w.r.t District Environment Plan of each District, were conveyed to all the Deputy Commissioners of concerned Districts under intimation to the concerned State Level Officers and Regional Officers of 53 Haryana State Pollution Control Board through the minutes of the meetings, the details of which have been mentioned in Table-1 given above. The Monitoring Committee further directed that the District Environment Plans of each district may be amended/modified in view of the directions given by the Hon'ble National Green Tribunal in para No.16 and 21 of order dated 5.7.2021 in OA No. 360 of 2018 in the matter of Shree Nath Sharma Vs Union of India and ors and recommendations made by the Monitoring Committee w.r.t. activities as mentioned in each District Environment Plan and upload the amended/modified District Environment Plans of each district on the relevant web-site by 31.10.2021.
2. In compliance of order dated 5.7.2021 of Hon'ble National Green Tribunal as mentioned in Para No. 21, the Department of Environment, Govt. of Haryana shall upload District Environment Plans of all the 22 Districts of State of Haryana on its web site immediately and report in this regard may also be sent to CPCB.
3. For effective monitoring and implementation of various activities as mentioned in DEPs of the districts for the protection of environment in a time bound manner, the District Monitoring Committees, constituted in most of the Districts and mentioned in the DEPs, may have following role and responsibilities.
i) The Committee shall review the District Environment Plans and give the suggestions/comments on DEPs, if any
ii) The Committee shall meet once in a month and review the status of implementation of DEPs
iii) The Committee shall submit its monthly reports regarding monitoring of DEPs to State level Nodal Department for coordination and make further suggestions/recommendations, if any.
iv) The Committee shall also visit the sites once in three months to check the implementation of DEPs on ground.
v) The Committee shall ensure the active participation of each department and inter-departmental coordination for implementation of DEPs.
vi) The Committee shall take measures for effective enforcement of iii) iv) v) prohibited activities under DEPs
vii) The Committee shall prepare a detailed road map for activities for capacity building of stakeholder, departments, agencies, organizations and to build awareness & outreach among public to understand."
Report dated 03.12.2021 headed by Justice S.V.S. Rathore
14. The recommendations in the report are as follows:-
"
(i) The progress of preparation of District Environment Plans is very slow. After more than 6 months of close follow up, out of 75 Districts in the State only 09 Districts have submitted the complete District Environment Management Plan. The 54 Additional Chief Secretary, forest Environment and climate change and Member Secretary, UPPCB may be directed to take stringent measures and direct all the districts to prepare the District Environment Management Plan on priority and also fix the responsibility for inaction on their part.
(ii) With reference to verification and improvement of District Environmental Management Plans submitted by 05 districts namely, Bahraich (UP), Bokaro (Jharkhand), Pune (Maharastra), Chamrajnagar (Karnataka), and Panchkula (Haryana) by the CPCB, it may be directed to complete this exercise as early as possible so that other districts also get the benefit of it in preparing their DEPs.
(iii) As per the scheme of monitoring or Environment related issues pending before the Hon'ble NGT, the Chief Secretary reviews the progress of such matters every month. He may be directed to ensure timely and effective action in the districts in regard to preparation or DEMPs. Minutes of his meetings may also be shared with this Committee for transmission to the Hon'ble NGT."
Report dated 01.02.2022 by Justice S.P. Garg
15. Report of Justice S.P. Garg mentions that 14 meetings were held with the concerned officers and observations and suggestions are as follows:-
"11. Observations:
1. CPCB response is still awaited regarding preparation of the Model District Environment Plan in South-West, despite reminder letters, emails, and telephonic calls.
2. Annexure IV Contains district wise DEPs and Additional/ Supplementary information received. Table 2 contains Analysis of the DEPs and Additional/ Supplementary information received.
Table 2: Tabular Analysis of the preparation and implementation of District Environment Plan S. No Name of Analysis/ Observation of the District Environment Plan District (DEPs) and Additional/ supplementary information of the district
1. North • The DEP submitted by North District, contains District information in the CPCB prescribed data template and has certain gaps in data filling for all 4 zones under this district in terms of waste management, mechanized and manual road sweeping, waste composting operation, plastic waste management, e-waste management, creation of monitoring cell, control of riverside activities, floodplain management, C and D waste management, compliance to ambient noise standards, noise monitoring devices, air pollution source identification in the district, etc. 55 • Additional information submitted only addresses the gaps in terms of NGOs and Public participation, Engineers/Officers In-charges (from the stakeholder agencies) for each of the thematic areas assigned the task, and deputed Nodal officers for the districts for ensuring work being executed as per set targets.
• DEP does not include gaps assessment and implementation action plan in a time-bound manner.
• Budgetary requirement for compliance of existing norms for the thematic areas not given.
2 Central • The DEP submitted by Central District, contains District information in the CPCB prescribed data template (certain sections, tables, etc. need to be filled in the document as per their sequence and relevance).
• DEP lacks information on Hazardous Waste Management, E-waste Management, Domestic Sewage Management Plan and Air Quality Management Plan, Noise Management Plan, etc. • Further, Information on linkage to C and D waste processing facility, inventorisation of C and D waste generation, linkage to CBWTF and compliance to biomedical rules by healthcare facilities (template not filled completely), plan for controlling riverside activities, clear plantation action plan may also be filled.
• Also, Identification of gaps, time bound action plans and agencies responsible for filling the gaps and monitoring of plans for each thematic areas may also be included in the DEP.
• Further, Additional Information submitted still has deficiencies on information of the status of STPs and re- use of treated water, status of CETPs including performance, Ground water extraction/contamination and recharge, Air pollution and control from sources, viz., Construction and Demolition dust, industrial emissions, vehicular emissions, traffic congestion and movement, road dust, unpaved roads/pits, stubble burning, dumping of garbage/waste, garbage burning, adulterated fuel, bursting of fire crackers, Noise pollution control, Rejuvenation of water bodies, compliance to the existing norms for the thematic areas, Active NGOs and Public Participation, etc. • Budgetary requirement for compliance of existing norms for the thematic areas not given. 3 South • The DEP submitted by South District does not contain District information of thematic areas, in CPCB prescribed data template. Further, in the DEP, more information is required from all stakeholder/departments in CPCB prescribed data sheet and implementation action plan for compliance of existing norms for thematic areas.
• The DEP submitted may include information on Forest area, vegetation, geography & demography, land-use pattern, climate of the district etc. • Additional information submitted contains information on biomedical, solid waste, e waste, plastic and C and D waste management. No information has been given regarding linkage to biomedical, ewaste and hazardous 56 waste disposal, Air and Water quality management, industrial waste management, noise pollution management etc. Hence the gaps of DEP still need to be addressed.
• More precisely, Information on all particulars of template prescribed by CPCB need to be prepared after collating all information given in DEP and additional information report.
• Also, Information on the active NGOs & public participation, information on deputed nodal officers and Engineers/ Officers In-charges (from the stakeholder agencies) for each of the thematic areas assigned the task of DEP preparation and execution are not given.
• DEP does not include gaps assessment and implementation action plan in a time bound manner.
• Budgetary requirement for compliance of existing norms for the thematic areas not given 4 New Delhi, • The DEP submitted by New Delhi District, contains District information in the CPCB prescribed data template.
• Additional information submitted addresses the gaps of DEP.
• The DEP submitted may include information on district profile, population, vegetation, geography & demography, land-use pattern, climate of the district etc. • Also, Information on the deputed nodal officers of the rank of ADM etc by DM and about the Engineers/ Officers In-charges (from the stakeholder agencies) for each of the thematic areas assigned the task of DEP preparation and execution.
• Further, information on time bound disposal arrangement for e-waste and existing mechanism of road dust control via Mechanical Road sweeping and water sprinkling in areas under jurisdiction of DCB may be included.
• Also, Identification of gaps and time bound action plans for each thematic areas may also be included in the DEP.
• Budgetary requirement for compliance of existing norms for the thematic areas not given.
5 South West, • The DEP (earlier) submitted by South West District District was not in the prescribed CPCB data template.
Thereafter updated DEP in template form was given.
• The updated DEP still lacks information for all zones under the district in terms of 7 thematic areas, template on plastic waste management not filled, template partially filled on e-waste management, water and air quality management, domestic sewage management, industrial waste water management, noise pollution management etc., and DEP also requires relevant stakeholder/departments to add information/ input.
• Information on the Zone wise list of real time Noise monitoring stations given in DEP is not correct.
57• Further, updated DEP also has deficiencies in terms of information on the Status of STPs and re-use of treated water, Status of CETPs including performance, Ground water extraction/contamination and recharge, Air pollution and control from sources, viz., Construction and Demolition dust, industrial emissions, vehicular emissions, traffic congestion and movement, road dust, unpaved roads/pits, stubble burning, dumping of garbage/waste, garbage burning, adulterated fuel, bursting of fire crackers, Noise pollution control, rainwater harvesting, Rejuvenation of water bodies, compliance to the existing norms for the thematic areas, Active NGOs and Public Participation, and the deputed nodal officers of the rank of ADM etc by DM and the Engineers/ Officers In-charges (from the stakeholder agencies) for each of the thematic areas need to be assigned for the task of DEP preparation and execution.
• Budgetary requirement for compliance of existing norms for the thematic areas not given.
• DEP does not include gaps assessment and implementation action plan in a time bound manner.
6 West District • The DEP submitted by West District, contains information in the CPCB prescribed data template.
• The DEP includes gap assessment, short term and long term measures for each of the thematic areas. The flag points in the end of DEP highlight the deficient data in the DEP.
• The DEP to include natural resources, climate, vegetation, water bodies, etc. • However, the Action proposed under the short term and long term needs to be filled under respective thematic template also such as the information on air pollution control in the district, control of non-industrial air pollution, information on complaints redressal system (Green Delhi App), sewage and industrial discharge, awareness activities on water quality, compliance to ambient noise standards etc. • Plastic and e- waste management template is not completely filled.
• Also, the Addl. information submitted refer to the DEP and need to include information on Active NGOs and Public Participation and the deputed nodal officers of the rank of ADM etc by DM and the Engineers/ Officers In-charges (from the stakeholder agencies) for each of the thematic areas need to be assigned for the task of DEP preparation and execution.
• Budgetary requirement for compliance of existing norms for the thematic areas not given.
7 North East • The DEP submitted by North-East District, contains District information in the CPCB prescribed data template.
• The DEP submitted may include information on district profile, population, vegetation, geography & demography, land-use pattern, climate of the district etc. 58 • DEP does not include gaps assessment and implementation action plan in a time bound manner.
• DEP lacks in E waste management existing mechanism and surface & groundwater quality, water pollution control, flood plain management, river side pollution control, noise pollution management information, biomedical waste management to be included after necessary inputs from stakeholder depts in the DEP.
• Further, Additional Information submitted still has certain gaps in terms of above-stated observations in the DEP, compliance to the existing norms for the thematic areas, Active NGOs and Public Participation, linkage to CBWTF for biomedical waste management etc. • Also, the Information on the deputed nodal officers of the rank of ADM etc. by DM and the Engineers/ Officers In-charges (from the stakeholder agencies) for each of the thematic areas need to be assigned for the task of DEP preparation and execution.
• Budgetary requirement for compliance of existing norms for the thematic areas not given 8 East District • The DEP submitted by East District, contains information in the CPCB prescribed data template and has certain gaps in terms of e waste, hazardous waste and biomedical waste management and air quality management.
• DEP does not include gaps assessment and implementation action plan in a time bound manner.
• Additional information submitted addresses the gaps of DEP to some extent.
• However, information on disposal of hazardous and e waste disposal/collection system, air quality and noise monitoring, re-use of treated water, complaint redressal system etc needs to have more information/ clarification with implementation strategy and time bound action plan.
• Budgetary requirement for compliance of existing norms for the thematic areas not given.
9 North West • The DEP submitted by North-West district does not District contain all information in CPCB prescribed data template. However, information on the thematic areas has been partially given in DEP.
• The DEP submitted may include information on district population, vegetation, geography & demography, land- use pattern, climate of the district, etc. • DEP needs to have template for solid waste management filled for all zones under its jurisdiction. Noise pollution management template is also not completely filled.
• DEP does not include gaps assessment and implementation action plan in a time bound manner.
59• DEP does not have Information as per template of plastic waste management, C & D waste management, biomedical waste management, hazardous waste management, e-waste management, water quality management, domestic sewage management, industrial wastewater management, air quality management, mining activities and noise pollution management. Further, in the DEP more information is required from all stakeholder depts.
• Further, Additional Information submitted still has certain gaps in terms of above stated observations in the DEP, compliance to the existing norms for the thematic areas, Active NGOs and Public Participation, the Information on the deputed nodal officers of the rank of ADM etc. by DM and the Engineers/ Officers In- charges (from the stakeholder agencies) for each of the thematic areas need to be assigned for the task of DEP preparation and execution.
• Budgetary requirement for compliance of existing norms for the thematic areas not given 10 South East • The DEP submitted by South East District, contains District information in the CPCB prescribed data template.
• Information required on Linkage to C and D waste recycling plant, status of compliance of rules by health care facilities, hazardous waste storage/ disposal plan, clarity on coverage of linkage with e waste recyclers for entire district (stated to be in NDMC in DEP), control of riverside activities, air quality management plan to include air pollution source, industrial air pollution control, pollution control from non-industrial air pollution sources, noise monitoring devices, compliance to ambient noise standards etc. • In the DEP, certain section requires relevant stakeholder/department to add information/input as many sections not applicable has been mentioned.
• DEP does not include gaps assessment and implementation action plan in a time bound manner.
• Additional information submitted addresses the extent of gaps but observations in the DEP mentioned above need to be addressed.
• Budgetary requirements for compliance of existing norms for thematic areas are not clearly mentioned.
11 Shahdara • The DEP submitted by Shahdara District, contains District information in the CPCB prescribed data template, but had certain gaps in profile (climate, population, vegetation/ Forest area, etc.), template not filled for solid waste, hazardous waste management and industrial waste management and air quality management, mining activity and noise pollution management plan.
• Further, in the DEP more information is required on implementation of plastic waste rule, hazardous waste management, C and D waste recycling facility location, plan for e-waste management, template for water quality management needs to contain information from all stakeholder depts.
60• DEP does not include gaps assessment and implementation action plan in a time-bound manner.
• DEP may include an implementation action plan and budgetary requirements for compliance with existing norms for thematic areas.
• Additional information submitted to address the gaps of DEP to some extent. However, disposal of hazardous waste, e-waste, plastic waste, domestic sewage, etc. needs to have more information/ clarification and with implementation strategy and time-bound action plan, apart from template information that is not there in the DEP.
• Also, Information on the active NGOs & public participation, information on deputed nodal officers, and Engineers/ Officers In-charges (from the stakeholder agencies) for each of the thematic areas assigned the task of DEP preparation and execution are not given.
• Budgetary requirement for compliance of existing norms for the thematic areas not given.
12. Suggestion for Preparation of District Environment Plan :
1. The DEPs should contain the information of the thematic areas of all the zones under the jurisdiction of the respective district and the particulars of the templates need to be completely filled after taking necessary inputs from the stakeholder departments.
2. For uniformity, the structure of DEP prepared for each district should be in line with the indicative template prepared by CPCB (annexed at Annexure V) for preparation of DEPs using DEP datasheets. (Already circulated to all districts)
3. The additional/ supplementary information needs to be merged in the DEP under the relevant thematic area.
4. The DEPs submitted by the DMs lack the steps to be taken to preserve the forest, water bodies/wetlands, if any, in their respective districts.
5. The action plan with identification of gaps and agencies responsible for filling the gaps and monitoring of plan with timelines may be included.
6. The DEPs may include information on implementation and execution of action plans in a time-bound manner for each thematic area along with the budgetary requirements.
7. There is no mention of industrial activities being carried out in residential areas/non-conforming areas and the action plan to deal with it as per law.
8. Information on environmental awareness activities needs to be included.61
9. The DEPs have been observed to either contain wrong information or no information on the following particulars:
1. Real Time Noise Monitoring Stations
2. Real Time Air Quality Monitoring Stations
3. List of 13 identified Hotspots
4. List of Water Bodies
5. Ridge details
6. Solar Rooftop Installation (location-wise details) This needs to be circulated to all the districts.
10. There is no reference in the DEPs regarding the protection of monuments from environmental degradation and removal of encroachments over there.
11. Adoption of Renewable Energy sources.
12. Measures to be undertaken towards Sustainable Development for combating Climate Change.
13. Further, in compliance with the directions of Hon'ble NGT in the matter of O.A. No. 351/2019, titled "Raja Muzaffar Bhat Vs. State of Jammu and Kashmir & Ors, letter dated 27.12.2021 of Member Secretary, Wetland Authority of Delhi (annexed at Annexure VI) has been circulated via email to all District Magistrates for necessary inclusion of details regarding Wetlands/water bodies, in the prepared District Environment Plan (DEP) of the respective district. In compliance with this order, concerned District Magistrates have been requested to revise the District Environment Plan of each District by providing the core activity for conservation and protection of wetlands may primarily focus on not discharging of sewage, disposal of solid waste and other wastes, preventing siltation, demarcation of wetlands/flood protection zone and removal of encroachments."
Response of UP State PCB
16. Response of the UP State PCB filed on 03.01.2022 is as follows:-
"Recommendation No.-1 The progress of preparation of District Environment Plans is very slow. After more than 6 months of close follow up, out of 75 Districts in the State only 09Districts have submitted the complete District Environment Management Plan. The Additional Chief Secretary, forest Environment and climate change and Member Secretary, UPPCB may be directed to take stringent measures and direct all the districts to prepare the District Environment Management Plan on priority and also fix the responsibility for inaction on their part.
Compliance-62
1. Department of Environment, Forest & Climate Change, Govt. of U.P. has issued direction vide dated 30.07.2021 to all the District Magistrate for preparation of District Environment Plan. The direction dated 30.07.2021 is annexed herewith as Annex-1.
2. Direction has issued by the Department of Environment, Forest & Climate Change, Govt. of U.P. has issued direction vide dated 27.09.2021.The direction dated 27.09.2021 is annexed herewith as Annex-2.
3. Further, direction has issued by the Department of Environment, Forest & Climate Change, Govt. of U.P. has issued direction vide dated 17.11.2021.The direction dated 17.11.2021is annexed herewith as Annex-3.
4. A letter dated 10.08.2021 has been issued from Member Secretary, UPPCB to all Regional Officers with directions to coordinate with concerned District Magistrate/ Chairman District Environment Committee and Divisional Forest Officers/ Convener District Environment Committee for preparation of DEPs. The letter dated 10.08.2021 is annexed herewith as Annex-4.
Latest progress of preparation of DEPs on dated 31.12.2021.
S. Template Number of District Environment Plan Received
No. for DEPs
1. In new Total 54
indicative 1. Ghaziabad 19. Ambedkar Nagar 37. Hamirpur
template with 2. Agra 20. Jhansi 38. Bijnor
budgetary 3. Hapur 21. Shajahanpur 39. Mirzapur
information 4. Varanasi 22. Unnao 40. Kanpur Nagar
(Complete 5. Kanpur 23. LakhimpurKheri 41. Mainpuri
information) 6. Deoria 24. Jalaun 42. Farrukhabad
7. Balia 25. Lucknow 43. SantKabir
8. Sambhal 26. Raebareli 44. Pilibhit
9. Auraiya 27. Amethi 45. Mahoba
10. Chandauli 28. Bhadohi 46. Aligarh
11. Jaunpur 29. Gonda 47. Etwah
12. Ghazipur 30. Banda 48. Meerut
13. Kannauj 31. Firozabad 49. Shravasti
14. Basti 32. Lalitpur 50. Siddharth
15. Sultanpur 33. Bulandshahr 51. Bareilly
16. Rampur 34. Gautam Buddha 52. Mathura
17. Hardoi 35. Sitapur 53. Gorakhpur
18. Bahraich 36. Baghpat 54. Fatehpur
2. In indicative Total 10
template as 1. Saharanp 6. Buda
prescribed 2. Moradaba 7. Sha
by CPCB 3. d
Kaushambi mli
8. Muzaffarnagar
(Budgetary 4. Chitrakoot 9. Barabanki
Information
5. Prayagraj 10. Balrampur
Not
Available)
3. Old Format Total 10
(For 1. Sonbhadra 6. Etah
indicative 2. Kushinagar 7. Amroha
template as 3. Azamgarh 8. Mau
63
prescribed by 4. Hathras 9. Ayodhya
CPCB is 5. Pratapgarh 10. Kasganj
mailed on
Dated
18.11.2021)
4. No Total 01
information 1. Maharajganj
received
Recommendation No.-2 With reference to verification and improvement of District Environmental Management Plans submitted by 05 districts namely, Bahraich (UP), Bokaro (Jharkhand), Pune (Maharashtra), Chamrajnagar (Karnataka), and Panchkula (Haryana) by the CPCB, it may be directed to complete this exercise as early as possible so that other districts also get the benefit of it in preparing their DEPs.
Compliance- CPCB vide its letter dated 24.05.2021 sent indicative template for preparation for DEPs along with the request to direct concerned Departments and District Magistrates for completion of DEPs. In context to the above letter Chief Secretary, State of Uttar Pradesh vide letter dated 10.06.2021 has issued specific directions to all District Magistrate for preparation of DEPs on the revised indicative templates send by CPCB, Delhi. It is further submitted that all the completed 54 DEPs mentioned as above.
Recommendation No.-3 As per the scheme of monitoring of Environment related issues pending before the Hon'ble NGT, the Chief Secretary reviews the progress of such matters every month. He may be directed to ensure timely and effective action in the districts in regard to preparation of DEMPs. Minutes of his meetings may also be shared with this Committee for transmission to the Hon'ble NGT.
Compliance- The Chief Secretary, State of Uttar Pradesh, on 3"I Monday of each month, hols a Review Meeting in hybrid mode with Addition Chief Secretaries/ Principle Secretaries of all the concerned Departments and with all District Magistrate of the State for monitoring the progress of compliance of various directions passed by Hon'ble NGT including preparation of DEPs. The monitoring protocol involves interactions with all District Magistrate & Senior Officials of concerned Departments.
Therefore it is submitted that the State is complying with the directions of Hon'ble NGT and Oversight Committee in letter and sprit and significant progress has been made for preparation of DEPs. Hon'ble Tribunal may appreciate that the structure of DEPs has been evolved and the State is expeditiously revised the DEPs. It is further submitted that Chief Secretary, State of Uttar Pradesh is periodically reviewing the progress of the DEPs."
17. Letter dated 20.08.2021 has been received from Justice V.M. Kanade, former Judge of Bombay High Court that since he has been 64 appointed Lokayukta of Maharashtra, he is not able to continue to monitor preparation of DEPs. The letter is taken on record.
Consideration and further Directions
18. We have interacted with the representatives of CPCB and other learned counsel present during the hearing. We are of the view that recommendations made by the Monitoring/Oversight Committees headed by Hon'ble former Judges and the representative of deficiencies in respect of other DEPs which needs to be acted upon by all the States/UTs subject to any grievance being raised before the Tribunal, in case of any difficulty.
Data needs to be updated as per ground situation. In respect of Districts/States plans have not yet been prepared, the same needs to be done forthwith so that based on such plans, National plan can be prepared which may go a long way in protection and management of environment for achieving goals of Sustainable Development. The plans so prepared need to be periodically revised and updated preferably as on 31st March for every year and executed in respect of all concerned thematic areas.
Compliance needs to be monitored at District Level, State Level and National Level in the light of gaps identified. To give impetus to compliance, in addition of having regular monthly meetings of the District Level Committees, it may be necessary to hold an annual conference to be presided over by the District Magistrates with the involvement of Educational Institutions, Welfare Associations, Local Bodies including Panchayats, Eco-clubs, other concerned Departments and activist identified by the District Administration and nominees of District Legal Services Authorities. The State PCBs/Environment Departments needs to coordinate the same. MoEF&CC/CPCB also needs to oversee and guide such exercise through their respective Regional Offices. Targets achieved 65 and set need to be published and best practices experimented and adopted need to be mentioned. Apart from the thematic areas already specified any other thematic area relating to the goals of environmentally sustainable development can also be added. Contribution of any individual/ organization can be appropriately acknowledged. To begin with, such annual conferences may be held atleast in one District in every State, to be identified by the Environment Department of States/UTs, with intimation to the CPCB before 30.06.2022. CPCB may compile relevant data of further progress in the matter in light of above observations and file a consolidated progress report as on 31.08.2022 by 15.09.2022 by e-
mail at [email protected] preferably in the form of searchable PDF/ OCR Support PDF and not in the form of Image PDF.
19. We request the Oversight/Monitoring Committees whose term may be expiring or may have expired to continue till submission of final report as on 31.08.2022 so that compliance of such plans can be ascertained for some time. The Oversight Committees may in their progress reports also mention the compliance status and further recommendations for effective execution of such plans so as to bridge the gap in compliance of environmental norms in respect of various thematic areas.
List for further consideration on 28.09.2022.
A copy of this order be forwarded to MoEF&CC, CPCB and Chief Secretaries of all the States/UTs, State PCBs/PCCs, District Magistrates and District Legal Services Authorities by e-mail for compliance.
Adarsh Kumar Goel, CP 66 Sudhir Agarwal, JM Dr. Nagin Nanda, EM Dr. Afroz Ahmad, EM February 08, 2022 Original Application No. 360/2018 (SLP (Civil) No. 2959/2014) A + DV + SN 67