National Green Tribunal
Manoj Yadav vs Bihar Foundry And Castings Limited ... on 28 January, 2025
Item Nos.07-09 Court No.1
BEFORE THE NATIONAL GREEN TRIBUNAL
EASTERN ZONE BENCH, KOLKATA
(THROUGH PHYSICAL HEARING WITH HYBRID MODE)
Original Application No.148/2024/EZ
Sh. Manoj Yadav Applicant(s)
Versus
Bihar Foundry and Castings Limited & Ors. Respondent(s)
With
Original Application No.183/2023/EZ
Vishal Kumar Applicant(s)
Versus
Bihar Foundry and Casting Limited & Ors. Respondent(s)
With
Original Application No.44/2023/EZ
(I.A. No.67/2024/EZ)
Rakesh Shrivastava Applicant(s)
Versus
Bihar Foundry and Casting Limited & Ors. Respondent(s)
Date of hearing: 28.01.2025
CORAM: HON'BLE MR. JUSTICE B. AMIT STHALEKAR, JUDICIAL MEMBER
HON'BLE DR. ARUN KUMAR VERMA, EXPERT MEMBER
For Applicant(s) : Mr. Puran Sharma, Adv. a/w
Mr. Narender Pal Singh, Adv. and
Mr. Bharat Sharma, Adv. (in Virtual Mode)
For Respondent(s) : Mr. Sanjay Upadhyay, Sr. Adv. a/w
Mr. Shubham Upadhyay, AOR,
Ms. Mansi Bachani, Adv. and
Mr. Surya Gupta, Adv. for R-1 & 2,
Ms. Rashhmi Singhee, Adv. for R-3 (in Virtual Mode),
Mr. Surendra Kumar, Adv. for R-4,
Mr. Sibojyoti Chakrabarti, Adv. for R-5 (in Virtual Mode),
Ms. Aishwarya Rajyashree, Adv. for R-6 (in Virtual Mode),
Mr. Ashok Prasad, Adv. for R-7 & 8 (in Virtual Mode)
1
(in O.A. No.183/2023/EZ)
For Applicant(s) : Mr. Harshit Shekhar, Adv. a/w
Mr. Ankit Burman, Adv.
For Respondent(s) : Mr. Sanjay Upadhyay, Sr. Adv. a/w
Mr. Shubham Upadhyay, Adv.,
Ms. Mansi Bachani, Adv. and
Mr. Surya Gupta, Adv. for R-1,
Ms. Anamika Pandey, Adv. for R-2 (in Virtual Mode),
Mr. Surendra Kumar, Adv. for R-3,
Mr. Sibojyoti Chakrabarti, Adv. for R-4 (in Virtual Mode),
Ms. Aishwarya Rajyashree, Adv. for R-5 (in Virtual Mode),
Mr. Gigi C George, Adv. for R-6 (in Virtual Mode)
(in O.A. No.44/2023/EZ
I.A. No.67/2024/EZ)
For Applicant(s) : Mr. Anubhav Khastagir, Adv.
For Respondent(s) : Mr. Sanjay Upadhyay, Sr. Adv. a/w
Mr. Shubham Upadhyay, Adv.,
Ms. Mansi Bachani, Adv. and
Mr. Surya Gupta, Adv. for R-1 & 2,
Ms. Anamika Pandey, Adv. for R-3 (in Virtual Mode),
Mr. Surendra Kumar, Adv. for R-4,
Mr. Ashok Prasad, Adv. for R-5 (in Virtual Mode)
ORDER
1. Mr. Puran Sharma, learned Counsel assisted by Mr. Narender Pal Singh and Mr. Bharat Sharma, learned Counsel is present (in Virtual Mode) for the Applicant in O.A. No.148/2024/EZ.
2. Mr. Harshit Shekhar, learned Counsel assisted by Mr. Ankit Burman is present for the Applicant in O.A. No.183/2023/EZ.
3. Mr. Anubhav Khastagir, learned Counsel is present for the Applicant in O.A. No.44/2023/EZ.
4. Affidavit dated 27.01.2025 has been filed by the Respondent No.4, Jharkhand State Pollution Control Board in O.A. No.44/2023/EZ; the same is taken on record.
5. Mr. Surendra Kumar, learned Counsel appearing on behalf of the Jharkhand State Pollution Control Board in both the Original 2 Applications states that the same affidavit shall be treated as read in Original Application No.183/2023/EZ also.
6. Learned Counsel for the parties state that the issue involved in O.A. No.148/2024/EZ is identical to that of O.A. No.183/2023/EZ and O.A. No.44/2023/EZ.
7. In view of this matter, all the three Original Applications namely O.A. No.148/2024/EZ, O.A. No.183/2023/EZ and O.A. No.44/2023/EZ are being taken up together for disposal. (Final order of this case will be uploaded in NGT website by separate sheets of paper).
..................................... B. Amit Sthalekar, JM ............................................. Dr. Arun Kumar Verma, EM January 28, 2025, Original Application No.148/2024/EZ With Original Application No.183/2023/EZ With Original Application No.44/2023/EZ (I.A. No.67/2024/EZ) OM 3 Item Nos.07-09 Court No.1 BEFORE THE NATIONAL GREEN TRIBUNAL EASTERN ZONE BENCH, KOLKATA (THROUGH PHYSICAL HEARING WITH HYBRID MODE) Original Application No.148/2024/EZ IN THE MATTER OF Sh. Manoj Yadav S/o Late Sh. V.S. Yadav R/o Kundu Mohalla Presently known as Medni Nagar City Daltanganj, District-Palamu, Jharkhand;
Presently At:-
H. No. K-82 Gali No. 26, West Gonda, Delhi-110053 ..........Applicant(s) Versus
1. Bihar Foundry and Castings Limited, Through its Chairman/Director Main Road, Ranchi, P.O.-G.P.O, PS- Sadar, District- Ranchi, Jharkhand-834001;
Also At:- Ramgarh Industrial Area, Marar Village, Ramgarh (Tehsil & District), Jharkhand-829117;
2. M/S GAUTAM FERRO ALLOYS LTD., Through its Managing Director At:- Ramgarh Industrial Area Marar Village, Ramgarh (Tehsil & District), Jharkhand-829117;
3. Ministry of Environment, Forest & Climate Change, Through Secretary, Indira Paryavaran Bhawan, Jorbagh Road, New Delhi - 110003;
4. Jharkhand State Pollution Control Board, Through its Member Secretary, H.E.C., Dhurwa, Ranchi-834004, Jharkhand;4
5. Central Pollution Control Board, Through Chairman, Parivesh Bhawan, East Arjun Nagar, Delhi-110032;
6. Department of Forest, Environment & Climate Change, Government of Jharkhand, Through Principal Secretary, Nepal House, Doranda, Ranchi, Jharkhand-834002;
7. Central Ground water Authority of India, Through Member 18/11 Jamnagar House, Mansingh Road, New Delhi - 110011;
8. Central Ground water Board Mid Eastern Region, Through Regional Director, 6th & 7th Floor, Lok Nayak Jai Prakash Bhawan, Frazer Road, Dak Banglow, Patna, Bihar PIN-800011 ...........Respondent(s) With Original Application No.183/2023/EZ
1. Vishal Kumar S/o Sh. Muchkund Prasad, R/o Near Police Station, P.O. & P.S.-Jamua, Dist.-Giridih, Jharkhand-815318 Presently R/o-208, Old Ag Co-Operative Colony, Kadru, P.O.-Doranda, P.S.-Argora, Dist.-Ranchi, Jharkhand-834001;
..........Applicant(s) Versus
1. Bihar Foundry and Castings Limited, Through Chairman, Main Road, Ranchi, P.O.-G.P.O, PS- Sadar, District- Ranchi, Jharkhand-834001;
Also At:- Ramgarh Industrial Area, Marar Village, Ramgarh (Tehsil & District), Jharkhand-829117;
2. Ministry of Environment, Forest & Climate Change, Through Secretary, Indira Paryavaran Bhawan, Jorbagh Road, New Delhi - 110003;
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3. Jharkhand State Pollution Control Board, Through Chairman, E-1, Cti Colon, Dhurwa, Ranchi-834004, Jharkhand;
4. Central Pollution Control Board, Through Chairman, Parivesh Bhawan, East Arjun Nagar, Delhi-110032;
5. Department of Forest, Environment & Climate Change, Government of Jharkhand, Through its Secretary, Forest Officers' Colony, P.O. & P.S.- Doranda, Dist.-Ranchi, Jharkhand-834001;
6. Central Ground water Authority, Through Member Secretary 18/11 Jamnagar House, Mansingh Road, New Delhi - 110011 ...........Respondent(s) With Original Application No.44/2023/EZ
1. Rakesh Shrivastava S/o Brijraj Srivastava, Residing at H. No.308, Near Durga Mandir Tilli, Sagar. (M.P.), Pin Code-740001;
..........Applicant(s) Versus
1. Bihar Foundry and Castings Limited, Service through Managing Director, Ramgarh Industrial Area, Marar Village, Ramgarh (Tehsil & District), Jharkhand-829117;
2. Gautam Ferro Alloys, A unit of M/s Bihar Foundry and Castings Limited, Service through the Managing Director, Ramgarh Industrial Area, Marar Village, Ramgarh (Tehsil & District), Jharkhand, Pin Code-829117;
3. Ministry of Environment, Forest & Climate Change, Through Secretary, Indira Paryavaran Bhawan, Jorbagh Road, New Delhi - 110003;
6
4. Jharkhand State Pollution Control Board, Through Chairman, E-1, Cti Colon, Dhurwa, Ranchi-834004, Jharkhand;
5. Central Pollution Control Board, Through Chairman, Parivesh Bhawan, East Arjun Nagar, Delhi-110032 ...........Respondent(s) Date of hearing: 28.01.2025 CORAM: HON'BLE MR. JUSTICE B. AMIT STHALEKAR, JUDICIAL MEMBER HON'BLE DR. ARUN KUMAR VERMA, EXPERT MEMBER For Applicant(s) : Mr. Puran Sharma, Adv. a/w Mr. Narender Pal Singh, Adv. and Mr. Bharat Sharma, Adv. (in Virtual Mode) For Respondent(s) : Mr. Sanjay Upadhyay, Sr. Adv. a/w Mr. Shubham Upadhyay, AOR, Ms. Mansi Bachani, Adv. and Mr. Surya Gupta, Adv. for R-1 & 2, Ms. Rashhmi Singhee, Adv. for R-3 (in Virtual Mode), Mr. Surendra Kumar, Adv. for R-4, Mr. Sibojyoti Chakrabarti, Adv. for R-5 (in Virtual Mode), Ms. Aishwarya Rajyashree, Adv. for R-6 (in Virtual Mode), Mr. Ashok Prasad, Adv. for R-7 & 8 (in Virtual Mode) (in O.A. No.183/2023/EZ) For Applicant(s) : Mr. Harshit Shekhar, Adv. a/w Mr. Ankit Burman, Adv.
For Respondent(s) : Mr. Sanjay Upadhyay, Sr. Adv. a/w Mr. Shubham Upadhyay, Adv., Ms. Mansi Bachani, Adv. and Mr. Surya Gupta, Adv. for R-1, Ms. Anamika Pandey, Adv. for R-2 (in Virtual Mode), Mr. Surendra Kumar, Adv. for R-3, Mr. Sibojyoti Chakrabarti, Adv. for R-4 (in Virtual Mode), Ms. Aishwarya Rajyashree, Adv. for R-5 (in Virtual Mode), Mr. Gigi C George, Adv. for R-6 (in Virtual Mode) (in O.A. No.44/2023/EZ I.A. No.67/2024/EZ) For Applicant(s) : Mr. Anubhav Khastagir, Adv. For Respondent(s) : Mr. Sanjay Upadhyay, Sr. Adv. a/w Mr. Shubham Upadhyay, Adv., Ms. Mansi Bachani, Adv. and Mr. Surya Gupta, Adv. for R-1 & 2, Ms. Anamika Pandey, Adv. for R-3 (in Virtual Mode), Mr. Surendra Kumar, Adv. for R-4, Mr. Ashok Prasad, Adv. for R-5 (in Virtual Mode) 7 ORDER (Original Application No.148/2024/EZ)
1. This Original Application has been filed by the Applicant alleging that the Respondent No.1, Bihar Foundry and Castings Limited ('BFCL' in short), was granted lease of Ferro Alloy Unit for 3.51 acres of land by the State Government in 1985 for a period of 99 years but Environmental Clearance was granted to the Respondent No.1 for 14 acres of land which shows a discrepancy.
2. It is stated that first Environmental Clearance was issued to Respondent No.1 on 31.10.2011. It is also stated that in 2020, the Respondent No.1 executed a lease deed for 3.67 acres of land but the Consent to Operate (CTO) issued by the Jharkhand State Pollution Control Board specifies the total land area as 7.26 acres. At the same time, the Pre-feasibility Report, six monthly Environmental Clearance Compliance Report and Environmental Statement (Form-V) indicates the land area as 7.76 acres which again shows a discrepancy in land area.
3. It is also stated that the Respondent No.1 has failed to obtain the mandatory No Objection Certificate (NOC) and Consent to Establish (CTE) from the Jharkhand State Pollution Control Board for its initial 1 x 5 MVA furnace established in 1996 and its subsequent 1 x 5 MVA furnace established in 1999 which would be seen in the Factory Inspector's letter dated 18.12.1999. It is further stated that NOC was granted by Jharkhand State Pollution Control Board only on 24.02.2000.
4. It is stated that first Consent to Operate (CTO) was obtained by the Respondent No.1 on 12.03.2015. It is also stated that the Respondent No.1 obtained Consent to Establish (CTE) on 8 20.05.2009 for 1 x 7.5 MVA furnace for production of 30 TPD of SiMn ferro alloy without securing the mandatory Environmental Clearance. It is further stated that Consent to Establish (CTE) a Ferro Alloy Industry falls under Category-A of the Environmental Impact Assessment Notification, 2006.
5. It is stated that there is no Environmental Clearance in the name of the proprietorship firm, M/s Gautam Ferro Alloys Respondent No.2, till date though M/s Gautam Ferro Alloys, is a proprietorship firm owned by the Directors of the Bihar Foundry & Castings Limited and is a distinct entity from Respondent No.1.
6. The Jharkhand State Pollution Control Board has filed affidavit dated 23.11.2024 stating that the officials of the Board have inspected both the Units namely, Bihar Foundry & Casting Limited ('BFCL' for short) and Gautam Ferro Alloys and it was found that both the Units were in operational condition. It is also stated that the BFCL is a duly registered company whereas Gautam Ferro Alloys is not a legal entity. The BFCL has two Units;
(i) Unit-I: Sponge Iron captive Power Plant (WHRB) and Induction Furnace Unit.
(ii) Unit-II: Ferro Alloys Unit.
7. It is stated that the plot nos. and land area for the two Units of BFCL is correctly stated in the CTO for their respective Units. CTO is valid upto 31.03.2025 for Sponge Iron/WHRB/Captive Power Plant. For the Induction Furnace, it is stated that the CTO is valid upto 31.12.2024. It is stated that according to the lease deed, the total area of the land is 19.50 (0.50 Acres which was acquired for Unit-I; Induction Furnace which is part of Unit-I is within the total 9 area of 19.50 Acres of Unit-I). The table of the land area has been shown in the affidavit which reads as under:-
Lease Deed on Plot No. Area
(1) 01.05.1974 1364 (Part) 14.0 Acres
(2) 28.10.2015 1364 (Part) 05.0 Acres
(3) 09.03.2021 1405 (Part) 0.5 Acres
Total Area 19.50 Acres
8. It is stated that for the Induction Furnace Unit separate CTO was issued in which the area was mentioned as 19.0 Ha. and a request letter was sent for correcting the typographical error and thereafter, the area was shown as 19.50 Ha. in the CTO for MS Billers submitted to the Jharkhand State Pollution Control Board on 06.04.2023. It is also stated that Induction Furnace and Sponge Iron Units are located within the same premises of 19.50 Acres of Plot No.1364 (P).
9. It is further stated that there are three kilns in Unit-I in BFCL premises. Kiln No.1 & 2 are connected with single ESP with Bag Filter and stack. Kiln No.3 is connected with separate ESP/Bag Filter and stack. Kiln No.2 was found closed during site visit. It is stated that stack 1 and 2 have Online Continuous Emission Monitoring System (OCEMS) which were found functional during the visit; Suspended Particulate Matter (SPM) reading obtained during inspection of Stack No.1 and 2 was 12.4 mg/Nm3 and 21.9 mg/Nm3 respectively which are within standard limits.
10. It is further stated that there are four Induction Furnaces in Unit-I of which every two Induction Furnaces are connected with single fume extraction system, Bar Filter and stack. 10
11. As regard Unit-II, it is stated that Ferro Alloys Unit of BFCL is established on plot no.1405 (P) having CTO valid upto 31.12.2025. The details of land area as given in the affidavit read under:-
Lease Deed on Plot No. Area
(1) 28.01.1988 1405 (Part) 03.51 Acres
(2) 20.01.2020 1405 (Part) 03.67 Acres
(3) 09.03.2021 1405 (Part) 0.63 Acres
Total Area 7.81 Acres
12. It is stated that Gautam Ferro Alloys has Submerge Arc Furnace ('SAF' for short) which were found operational.
13. The Inspection Report filed with the affidavit reads as under:-
"Fact sheet of M/s Bihar Foundry and Casting Limited (BFCL) in the light of Hon'ble NGT O.A. No. 44/2023/EZ, with O.A No. 183/2023/EZ with O.A. No.148/2024/EZ Vs Bihar Foundry and Casting Limited & Ors. -Regarding __________________________________________________________________ The Site was visited by Regional Officer, Assistant Environmental Engineer, Assistant Scientific Officer, Regional Office. Hazaribagh on dated 04.09.2024 in the presence of Sri Rakesh Kumar Gupta, (GM), Sri Sajay Kumar Dubey (DGM Mechanical) and Sri Ganpati Verma (Senior GM operation) in respect to compliance the above said matter. The document shown and observation found during the visit are as follows:-
1) The officials of Regional office inspected both the industries and which is in operational condition and found that BFCL is a company having Reg. No./CIN No.U27100J 197LPLC000972 (Annexure-I) Gautam Ferro Alloys in not a legal entity.
a) Sponge Iron captive power plant (WHRB) and induction
Furnace : unit -I
b) Ferro Alloys unit -II
2) Unit-I The plot numbers & Land Area for the two units of BFCL are correctly stated in the following CTO for their respective units.11
a) CTO No. JSPCB/HO/RNC/CTO - 11688208/2022 345 valid upto 31st March, 2025 (Sponge Iron /WHRB/Captive Power Plant) Annexure-II
b) CTO No. JSPCB/HO/RNC/CTO -
4426528/2019/2376 valid upto 31st December, 2024. (Induction Furnace) Annexure- III
1. Lease Deed on 01.05.1974 Plot no.1364 (Part) Area 14 Acres.
2. Lease Deed on 28.10.2015 Plot no.1364 P Area 5 Acres.
3. Lease Deed on 09.03.2021 Plot no. 1405P Area 1.13 Acres. (Acquired 0.50 Acres for Unit- I) Total Area -19.50 Acres. (Annexure-IV) For Induction Furnace which is part of unit I and is within the total area 19.5 acre of Unit -I. For Induction Furnace unit of separate CTO was issued in which area was mentioned as 19 Hac.
Request letter for correcting the typographical error in Area from 19 Hac. To 19.5 Acres in CTO of M S Billets has been submitted to JSPCB on 06.04.2023 (Copy enclosed herewith as Annexure-V. Induction Furnace and Sponge Iron unit are located within same premises of 19.50 acres Plot no. 1364 (P).
Similarly, Unit-II-Ferro Alloys is established on Plot no. - 1405 (P). CTO no. JSPCB/HO/RNC/CTO- 4412165/2020/1819 valid upto 31st December, 2025. (Annexure-VI)
1. Lease Deed on 28.01.1988 Plot no. 1405 (Part II) Area 3.51 Acres
2. Lease Deed on 20.01.2020 Plot no. 1405 (Part) CS, C6, D8, C9, C10, F11 & F12, Area 3.67 Acres
3. Lease Deed on 09.03.2021 Plot no. 1405P Area 1.13 Acres (Acquired 0.63 Aeres for unit-II) Total Area - 7.81 Acres. (Annexure-VII) 12
3) EC no. J-11011/310/2009 dated 28.01.2010. Annexure-VIII the company has taken and acquired additional 5.50 Acres in the Industrial Area. The current CTO no.
JSPCB/HO/RNC/CTO 4412165/2020/1819 valid upto 31st December 2025 mentioned area as 19.5 Acres. (Annexure- II)
4) (A) There are three nos. of kiln in unit 1 (BFCL premises). Kiln no. 1 & 2 are connected with single ESP with Bag filter and stack. Kiln no. 3 is connected with separate ESP/Bag Filter and stack. Koln no. 2 was closed during visit. Stack. no. 1 & 2 has online continuous emission monitoring system. OCEMS were functional during the visit. The SPM (suspended particulate matter) reading obtained during the visit stack-I and stack-II was 12.4 mg/Nm3 respectively which was within standard limit.
(B) There are four nos. of Induction furnace in the unit -- I (BFCL premises). Every two nos. of Induction furnace are connected with single fume extraction system, Bag filter and stack.
5) Unit no. -- II (Gautam Ferro Alloys unit of BFCL) have four nos. of Submerge Arc Furnace found operational during the visit.
a) 2 X 5 MVA
b) 1 X 7.5 MVA
c) 1 X 9 MVA
The PP has informed that they have CLU unit which is in under construction and 70% work has been completed. Also informed that they are going to installing 5th nos. of Submerge Arc Furnace with capacity of 9 MVA which is not constructed as yet but 90% fabrication work has been completed only 10% civil work is pending.
Point wise reply is depicted below with respect to allegations:-
Sl. No. Allegations Reply
1 This Original Application has MoEF & CC has granted EC
been filed by the Applicant vide letter no. F. No. J- 13 alleging that the Respondent 11011/384/2010-IA-II (I), No.1, Bihar Foundry and Dated 31 Oct., 2011 Castings Limited ('BFCL' in Annexure-IX for total area short), was granted lease of of 14 Acres. It has again Ferro Alloy Unit for 3.51 considered land area of acres of land by the State 7.26 Acres and issued TOR Government in 1985 for a vide letter no. F. No. J-
period of 99 years but 11011/384/2010-IAII (I)
Environmental Clearance dated 24 Nov. 2020 by
was granted to the MoEF CC.
Respondent No.1 for 14
acres of land which shows a
discrepancy.
2 It is stated that first (A) The Applicant has
Environmental Clearance mentioned 7.26 Acres of
was issued to Respondent land in its CTO application No.1 on 31.10.2011. It is i.e. it is automatically opted also stated that in 2020, the the area of the land i.e. Respondent No.1 executed a 7.26 Acres.
lease deed for 3.67 acres of
(B) Lease deed on
land but the Consent to
09.03.2021 Area. 1.13
Operate (CTO) issued by the
Acres (0.50 Acres office
Jharkhand State Pollution
building of BFCL and rest
Control Board specifies the
0.63 Acres add to unit-II).
total land area as 7.26
Hence total Area of BFCL
acres, the same time, the
unit-II is 7.81 Acres.
Pre-feasibility Report, six
monthly Environmental
(C) PP informed that
Clearance Compliance
consultant appointed for
Report and Environmental
Pre-feasibility report has
Statement (Form-VI indicate
taken measurement the
the land area as 7.76 acres
Area through satellite which
which again shows
is comes to 7.76 Acres
discrepancy in land area.
instead of 7.81 Acres.
3 It is also stated that the Copy of CTE not available Respondent No.1 has failed in R.O. Office. to obtain the mandatory No 14 Objection Certification (NOC) and Consent to Establish (CTE) from the Jharkhand State Pollution Control Board for its initial 1 x 5 MVA furnace established in 1996 and its subsequent 1 x 5 MVA furnace established in 1999 which would be se in the Factory Inspector's letter dated 18.12.1999. It is further stated that NOC was granted by Jharkhand State Pollution Control Board only on 24.02.2000.
4 It is stated that first Consent EC for 1 x 7.5 MVA Furnace to Operate (CTO) was not required as per EIA obtained by the Respondent notification 14 Sept., 2006 No.1 on 12.03.2015. It is that time.
also stated that the
Respondent No.1 again
obtained Consent to
Establish (CTE) on
20.05.2009 for 1 x 7.5 MVA
furnace for production of 30
TPD of Si-Mn ferro alloy
without securing the
mandatory Environmental
Clearance. It is further
stated that Consent to
Establish (CTE) a Ferro Alloy
Industry which falls under
Category- A of the
Environmental Impact
Assessment Notification,
2006.
5 It is stated that there is no M/s Bihar Foundry &
15
Environmental Clearance in Castings Ltd. BFCL is a the name of the company having Reg.
proprietorship firm, M/s No./CIN
Gautam Ferro Alloys NO.U27100J197LPL000972
Respondent No.2, till date and other industry namely though it is stated that M/s Gautam Ferro Alloys in not Gautam Ferro Alloys, is a a legal entity. As per proprietorship firm owned by incharge of the BFCL, the Director of the Bihar Gautam Ferro Alloys is only Foundry & Castings Limited a calling name for the Ferro and is a distinct entity from Alloys unit of Bihar Respondent No.1. Foundry & Casting Ltd.
6 It is alleged that the Gautam Ferro Alloys is not Respondent No.1 have a legal entity and is only a fraudulently utilized the calling name for the Ferro Environmental Clearances Alloys unit of Bihar issued in the name of Foundry & Casting Ltd. Respondent No.1 to obtain Production is being done as Consent to Operate (CTO) for per CTO.
M/s Gautam Ferro Alloys. It is also alleged that the Respondent No.1 has altered its product mix without obtaining the requisite prior Environmental Clearance.
7 and though the sanctioned Production is being done as production capacities were per EC & CTO.
26 TPD for Si-Mn and 30
TPD for Si-Mn and 40 TPD
Fe-Si/Fe-Mn but the
Respondent No.1 has not
adhered to these stipulations
and has instead
manufactured its product as
per its convenience thereby
resulting in unauthorized
changes to the product mix.
16
8 It is also alleged that the Raw materials not found
Respondent No.1 has been outside the premises.
storing raw materials However PP has informed
outside the plant premises that they store slag
without obtaining requisite temporarily adjacent to the Consent to Establish (CTE) BFCL unit-II for which lease and Consent to Operate execution is under process.
(CTO) from the Jharkhand
State Pollution Control Board
and has also not obtained
necessary permissions for
such storage.
9 It is further alleged that the The Board has filed
Respondent No.1 has not compliant case in the
obtained a valid Consent to Hon'ble CJM Court,
Establish (CTE), Consent to Ramgarh (Copy enclosed) Operate (CTO) or Annexure-XIII Environmental Clearance for Environmental the operation of CLU Compensation has been Converter used for imposed for the violation.
manufacturing Low Unit has submitted the
Carbon/Medium Carbon Environmental
Ferro Manganese and Compensation.
despite absence of these
mandatory approvals, the
Respondent No.1 is
manufacturing and selling
Low Carbon/Medium
Carbon Ferro Alloys to
customers including major
entities such as sail and
others domestic and
international consumers.
14. The Central Pollution Control Boad in its affidavit dated 23.11.2024 with regard to the various paragraphs of the Original Application has declined comments stating that the matter pertains to the 17 either Central Ground Water Board or State Pollution Control Board.
15. The Central Ground Water Board has filed affidavit dated 11.11.2024 stating that the Respondent No.1, Bihar Foundry and Casting Limited, had applied for NOC to abstract ground water through online application. After scrutiny of the application, the Central Ground Water Board being satisfied a NOC for ground water abstraction was issued in favour of M/s Bihar Foundry and Casting Limited vide NOC dated 02.02.2021 for 35 m3/day (12775.00 m3/year) valid from 02.01.2021 to 01.01.2024. It is stated that thereafter, application for renewal of the NOC was made vide application 02.09.2023 and the NOC has thereafter been issued vide order dated 18.10.2023 valid from 02.01.2024 to 01.01.2027.
(Original Application No.183/2023/EZ)
16. This Original Application has been filed by the Applicant stating that the Respondent No.1, Bihar Foundry and Castings Limited, is one of the largest manufactures of ferrous alloy in the State of Jharkhand and is engaged in the business of ferrous products, ferro alloys, ferro silico-manganese.
17. The allegation of the Applicant is that the Respondent No.1 is operating its Unit without Environmental Clearance but has obtained Consent to Operate granted by the Jharkhand State Pollution Control Board, Respondent No.3.
18. Learned Counsel for the Applicant has referred to the Ministry of Environment, Forests and Climate Change, Respondent No.2, letter dated 15.05.2023 (Annexure-A7 (colly), page 113 to the Original Application), which mentions that the Ministry has issued SOP vide 18 Office Memorandum dated 07.07.2021 for appraisal of projects for grant of Terms Of Reference/Environmental Clearance and action is to be taken against the project proponent by the respective State Government or the State Pollution Control Board under the provisions of the Environment (Protection) Act, 1986, and no Consent to Operate or occupancy certificate (for the violation project) is to be issued till the project is granted Environmental Clearance.
19. In para 4 of this letter, it is mentioned that the EAC noted that the existing project was accorded Environmental Clearance vide F. No. J-11011/384/2010-IA (II) dated 30.10.2011. Consent to Operate for the existing Unit was accorded by the Jharkhand State Pollution Control Board on 10.11.2020 which is in the name of Gautam Ferro Alloys (Unit of BFCL) valid upto 31.12.2025. subsequently, the name of the Plant in CTO has been changed to Bihar Foundries & Castings Limited vide order dated 23.01.2023 valid upto 31.12.2025.
20. The letter further mentions that EAC further noted that the company has started installation of the 5th Submerged Arc Furnace of 1x9 MVA and CLU converter without completing the process of Environmental Clearance. As these Units were installed without prior Environmental Clearance, the project falls in violation case and is appraised under the provisions of S.O. 804 (E) issued by the MoEF&CC dated 14.03.2017 and O.M. dated 07.07.2021 regarding Standard Operating Procedure (SOP) of identification and handling for projects under violation.
21. The letter also mentions that the Committee observed that Jharkhand State Pollution Control Board has filed a case in the 19 Court of Magistrate Ramgarh vide complaint case No.117/2023 dated 07.01.2023 to initiate credible action against M/s Bihar Foundry & Casting Limited for the offence under Section 19 of the Environment (Protection) Act, 1986.
22. The Central Ground Water Authority has filed further affidavit dated 09.04.2024 stating that the Respondent No.1, Bihar Foundry and Casting Limited, had applied for NOC to abstract ground water vide its application dated 01.10.2019 which was duly considered and thereafter, NOC for ground water abstraction was issued in favour of M/s Bihar Foundry and Casting Limited vide NOC dated 02.02.2021 for 35m3/day (12775.00 m3/year) valid from 02.01.2021 to 01.01.2024 and abstraction charges amounting to Rs.76,550/- were also deposited by the Project Proponent for the period from 24.09.2020 during the period of processing of the application. Subsequently, the NOC has also been renewed vide order dated 18.10.2023 valid from 02.01.2024 to 01.01.2027.
23. The Applicant has alleged that the Respondent No.1 has setup a Ferro Alloys Production Unit at Plot No.1405 (P) in Ramgarh Industrial Area, Ramgarh, Jharkhand without prior mandatory Environmental Clearance and statutory Consents under the Water (Prevention and Control of Pollution) Act, 1974 and Air (Prevention and Control of Pollution) Act, 1981. It is also alleged that the Respondent No.1 is running a Metallurgical Industry and has almost tripled its capacity without Environmental Clearances. The details of the production capacity have been given in the table in the Original Application reads as under:-
Production without EC Final expanded continuing production without EC 2x5+1x7.5+1x9 MVA 2x6+3x9 MVA SAF's +1x12T per 20 SAF (Submerge Arc batch CLU Converter with matching Furnaces) Ferro Alloys associate facilities SiMin/Fe Min Product Mix SiMin-165TPD (58,575 TPD) or HC/MC/LC FeMn-265 TPD (94,75 TPA) depending on market scenario/demand.
24. It is stated that the Respondent No.1 is a primary Metallurgical Industry with activity 3(a), requiring prior mandatory Environmental Clearance. It is stated that the Respondent No.1 applied for Environmental Clearance for expansion of Ferro-Alloy Plant by installing SAF (9 MVA x 1=40 TPD) at Plot No.1405, Ramgarh Industrial Area, Marar Village, Ramgarh District, Jharkhand which was in addition to Ferro-Alloy (2x5 MVA) with a production of 26 TPD (Tonnes Per Day) for (Silico/Manganese) and Ferro-Alloy (7.5 MVA) having a capacity of 30 TPD of Silico/Manganese. Environmental Clearance was granted on 31.10.2011. It is alleged that for the other units no Environmental Clearance was either applied or granted. It is stated that on 24.11.2020, the Respondent No.2 granted Terms of Reference (ToR) to the Respondent No.1 for modification cum expansion in the existing Ferro-Alloy for entire operations [2x6+3x9 MVA SAF's + 1x12T per batch CLU Converter] with matching associate facilities Product Mix Si/Man - 165 TPD (58,575 TPD) or HC/MC/LC Fe/Mn
-265 TPD (94,075 TPA) depending on market scenario/demand without knowing that the Respondent No.1 had caused grave environmental violations. It is alleged that the Respondent No.1 had mislead the Respondents by stating that there was no violation on its part and, therefore, when in fact, it was engaged in the 21 production of Ferro-Alloy i.e. Activity 3 (a) of EIA Notification, 2006 without Environmental Clearance leading to environmental loss, damage and degradation. The contention of the Applicant further is that the MoEF & CC has issued Notification 07.07.2021 providing that in case of violation where no existing Environmental Clearance (EC) is present, the project must be closed down and once a violation is identified, no Consent to Operate (CTO) can be granted by respective State Pollution Control Board till the time of grant of Environmental Clearance and in spite of this condition in the OM dated 07.07.2021, the project was granted Consent to Operate (CTO) even while an application for grant of Environmental Clearance was still pending for consideration before the Expert Appraisal Committee (EAC). It is also stated that the Respondent No.1 applied for Environmental Clearance under expansion and the EAC (Industry-I) in its 44th Meeting held on 13-14th September, 2021 returned the proposal since it involved violations and attracted the provisions of OM dated 07.07.2021 regarding SOP for identification and handling of violation cases. It is further stated that the Respondent No.1, Plant, was treated as a violation case to be handled as per OM dated 07.07.2021. It is stated that the Minutes of Meeting of the 24th EAC (Industry-I) held on 28.02.2023- 01.03.2023 provided a condition precedent of no further construction to be carried out by Respondent No.1 unless and until there is prior permission/approval by the Respondent No.2, MoEF & CC.
25. It is alleged by the Applicant that the entire project is pending consideration by the EAC for approval of Environmental Clearance 22 and until such time as the Environmental Clearance is not finally granted, the entire project must be closed down.
26. The Applicant has filed Rejoinder Affidavit dated 05.08.2024 stating that it has now completed the construction and installation of CLU converter in tis Ferro-Alloy Unit and is producing low carbon ferro alloy even when it has not obtained Environmental Clearance for the same till date. Reference has been made to the Annexure filed with the affidavit which is the purchase order to show that the Respondent No.1 has received a purchase order from Steel Authority of India (SAIL) for supply of low carbon ferro alloy and the work order has been issued to the tune of Rs.112,86,00,000/- (Rupees One Hundred Twelve Crores Eighty Six Lakhs only).
27. Further Rejoinder Affidavit dated 06.08.2024 has been filed by the Applicant alleging that the Ground Water Authority has issued NOC for abstraction of groundwater for 35 CM3/day whereas in general practice 1Kl/tonne water is required for production of ferro alloy using silico-manganese and thus, the Respondent No.1 is over drawing groundwater as its production capacity would be 96 TPD when the ferro allow plant is operating in full capacity.
28. The Central Pollution Control Boad in its affidavit dated 24.05.2024, with regard to the various paragraphs of the Original Application, has stated that no comments are required and the matter pertains to either the Central Ground Water Board or the State Pollution Control Board.
29. Affidavit dated 12.03.2024 has been filed by the Respondent No.1, M/s Bihar Foundry and Casting Limited, stating that it has two industrial units located in Ramgarh Industrial Area, Ramgarh of which Unit-I is a Sponge Iron Captive Power Plant (CPP) and 23 Induction Furnaces Unit, whereas Unit-II is a Ferro Alloys Unit. The Clearance in favour of the Unit-I are given in a table in the affidavit which reads as under:-
Environmental Unit-I Bihar Foundry and Castings Date of Date of Permission Limited, having Captive Power Issue Validity Plant (WHRB) and Induction Furnaces Unit Environmental J-11011/310/2009-IA. II(I) 28.01.2010 -
Clearance
Consent to Sponge Iron & Power No. 25.03.2022 31.03.2025
Operate JSPCB/HO/RNC/CTO-
11688208/2022/345 31.12.2024
Induction Furnace No.
SPCB/HO/2025/RNC/CTO-
4426528/2019/2376
Hazardous No. JSPCB/RO/HZB/HWM6758830/ 30.12.2019 30.09.2024
Waste 2019/7
Authorization
CGWA NOC CGWA/NOC/IND/ORIG/2021/13540 26.03.2021 25.03.2024
30. So far as Unit-II is concerned, the Clearances in its favour are also given in a table which reads as under:-
Environmental Unit-II Bihar Foundry and Castings Date of Date of Permission Limited, having Ferro Alloys Issue Validity Environmental J-11011/384/2010-IA. II(I) 30.10.2011 - Clearance Consent to No. 10.11.2020 31.12.2025 Operate JSPCB/HO/RNC/CRO4412165/2020/ 1819 (issued in the Name of M/s.
Bihar Foundry & Castings Ltd. Unit Ferro Alloy) Name of unit in CTO has been corrected to Bihar Foundry & Castings Ltd.
Ferro Alloys Units (Auto Renewal), Ref. No.3141.
Hazardous No. JSPCB/HO/RNC/HWM678737/ 27.10.2022 30.09.2024 Waste 2022/46 Authorization CGWA NOC CGWA/NOC/IND/ORIG/2021/10628 02.01.2021 01.01.2024 Renewed CGWA/NOC/IND/REN/1/2023/8413 02.01.2024 01.01.2027 CGWA NOC
31. It is further stated that in respect of the Ferro Alloys Unit, issuance of Environmental Clearance (non-violation) has been recommended by the Ministry of Environment, Forests and Climate Change in its 24th Expert Appraisal Committee Meeting in respect of the modification cum expansion proposal subject to certain conditions.
It is stated that the Respondent No.1 has in substance, complied 24 with the terms and conditions stipulated in the Environmental Clearance dated 28.01.2010 for Unit-I and Environmental Clearance dated 31.10.2011 for Unit-II.
32. It is stated that the Respondent No.1 has been granted Environmental Clearance dated 28.01.2010 in respect of its proposal for expansion of Stell Plant (Sponge Iron Plant), 99,000 TPA; ingots and billets, 75,000 TPA; MS structures and bars;49,500 TPA and Captive Power Plant 10 MW and the proposal for grant of the Environmental Clearance has been recommended by the Expert Appraisal Committee (EAC) subject to stipulations of certain conditions including Environmental conditions.
33. It is also stated that the Respondent No.1 applied for amendment of Environmental Clearance dated 28.01.2010 owing to increase in the capacity of Captive Power Plant from 10 MW to 15 MW which was accepted on the recommendations of the Environment Assessment Committee (Industry-I) and amendment of the original Environmental Clearance dated 28.01.2010 was granted subject to stipulations of certain conditions.
34. It is also further stated that in March, 2020, the Respondent No.1 moved an application vide its proposal dated 07.03.2020 for expansion in the SMS shop (replacement of the existing 2x3T+6t IF with 3x10T IF) for Terms of Reference (ToR). In the Terms of Reference (ToR) dated 31.03.2020, the Respondent No.1 further applied for fresh Terms of Reference which was granted on 08.02.2023. It is stated that Environmental Clearances were issued on 13.09.2023. It is also stated that in the 40th Environment Assessment Committee Meeting held on 19th July, 2023 to 21st July, 2023, the proposal of Environmental Clearance for expansion 25 of Unit-I (Sponge Iron through DRI Kilns from 99,000 TPA to 4,05,375 TPA, WHRB Based Power generation from 5.0 MW to 29 MW, New AFBC Power Plant of 8.0 MW Capacity, MS Billets/Hot Billets through Induction Furnace from 48,000 TPA to 1,58,400 TPA, Rolled products through New Rolling Mill of 1,65,000 TPA & New Slag Crusher of 120 TPD) was considered and Environmental Clearance was issued on 13.09.2023.
35. It is further stated that as regards Unit-II, proposal had been submitted for expansion of Ferro Alloys Plant by the Respondent No.1 by installation of fourth SAF (MVA x 40 TPD). The proposal was considered by the Environment Assessment Committee (Industry-I) held during 19th May, 2011 to 20th May, 2011 and again re-considered by the EAC in its 26th Meeting held between 21st July, 2011 and 22nd July, 2011, and based on its recommendations Environmental Clearance of the said expansion was issued vide letter dated 31.10.2011. It is stated that online proposal dated 12.09.2020, for Terms of Reference (TOR) for expansion of existing Unit-II for manufacturing ferro alloys SiMn and FeMn based on Sub-merged Arch (SAF) technology by installing a new fifth furnace (1x9 MVA SAF) and a 12 MT per batch CLU (Converter for refining HC FeMn to MC/LC Fe Mn and modification of existing furnace by change in transformer capacities was submitted. ToR was granted on 24.11.2020 after placing the said proposal as per conditions contained in the Standard Operating Procedure (SOP) dated 07.07.2021 issued by MoEF & CC. However, same was treated as a violation case since 5th furnace had already been constructed; the modified Terms of Reference (TOR) stipulated additional conditions in respect of the 5th furnace 26 and the proposal for amendment to the TOR was considered by the EAC (Industry-I) in its 16th Meeting dated 03.11.2022 and the same was recommended and accordingly amendment to the TOR dated 19.12.2022 was granted in favour of Respondent No.1.
36. It is also stated that the proposal for expansion of Environmental Clearance in respect of Unit-II was considered and recommended by the Environmental Assessment Committee (EAC) in its 24th Meeting held on 28.02.2023 under the violation category as per provisions of the Standard Operating Procedure (SOP) dated 07.07.2021; it is stated that the Respondent No.1 submitted Bank Guarantee for an amount of Rs.21.815 lakhs towards Remediation Plan and Natural and Community Resource Augmentation Plan with the Central Pollution Control Board, prior to grant of Environmental Clearance. It is stated that the Bank Guarantee would be released by the Central Pollution Control Board after successful implementation of the Remediation Plan and Natural Community Resource Augmentation Plan; it is also stated the Respondent No.1 was required to submit Rs.89.896 lakhs towards penalty as per Standard Operating Procedure (SOP) dated 07.07.2021. It is stated that the Respondent has paid the penalty of Rs.89.2896 lakhs to the State Pollution Control Board and has also furnished the Bank Guarantee of Rs.21.815 lakhs with the Central Pollution Control Board.
37. It is stated that while the matter is still under consideration before the MoEF & CC, the Hon'ble Supreme Court vide its order dated 02.01.2024 passed in W.P. (C) No.1394/2023, Vanshakti Vs. Union of India & Ors., has stayed the operation of the OM dated 27 07.07.2021 being the Standard Operating Procedure dated 07.07.2021 and 28.01.2022 issued by the MoEF & CC.
38. The contention of the Respondent No.1 is that since the grant of Environmental Clearance was already under consideration before the MoEF & CC and the Respondent No.1 had already paid the requisite penalties in terms of the Standard Operating Procedure (SOP) under the MoEF & CC OM dated 07.07.2021, the grant of Environmental Clearance ought not to have been stalled.
39. The Applicant has in its Rejoinder Affidavit dated 18.11.2024 alleged that in the Environmental Clearance dated 31.10.2011, the area of the Ferro Alloy Plant is shown as 14 acres but in the Consent to Operate (CTO) dated 10.11.2020, the land area of the Ferro Alloy Plant is shown as 7.26 acres which has been done in order to avoid compliance of the requirement of the 40% Green Belt Area in the Ferro Alloy Plant. It is also stated that the Respondent No.1 is at present supplying low carbon ferro alloys which is a product of its CLU converter even though Environmental Clearance for setting up and installing the CLU converter has not been issued till date.
40. The Respondent No.4, Jharkhand State Pollution Control Board, has filed affidavit dated 27.01.2024 bringing on record an order dated 06.09.2024 passed under Section 33 (A) of the Water (Prevention and Control of Pollution) Act, 1974 read with Section 31 (A) of the Air (Prevention and Control of Pollution) Act, 1981 whereby directions have been issued to the Respondent No.1, Unit, which are as under:-
"a) To apply and obtain name change in Consents (CTE/CTO) for the existing project in the name of M/s. Bihar Foundry and Castings Limited;28
b) To inform the concerned Authorities after getting the name change in Consents (CTE/CTO) for the existing project in the name of M/s. Bihar Foundry and Castings Limited;
c) Not to operate the violation part of the Plant, till the permission for operating the same is obtained from the Competent Authorities.
d) Not to exceed the production capacity as mentioned in the CTO issued vide Board's ref. no. JSPCB/HO/RNC/CTO-
4412165/2020/1819, dated 10.11.2020 without obtaining prior CTE/CTO from the Board."
These directions are complied with within thirty days failing which a closure order for closure of the Unit may be passed.
(Original Application No.44/2023/EZ)
41. The Original Application No.44/2023/EZ has been filed by the Applicant alleging therein that the Environmental Clearance dated 30.10.2011 has been issued by MoEF & CC to the Respondent No.1 for expansion of its Ferro Alloy Plant by installing SAF. It is alleged that the Respondent No.1 has used this clearance to obtain permission for Consent to Operate (CTO) for the proprietorship firm in the name and style of M/s Gautam Ferro Alloys i.e. Respondent NO.2 herein. It is also alleged that in the Environmental Clearance 33% of 14 acres of land is shown to be Green Belt for Plot No.1364 which is issued for Sponge Iron Plant whereas Respondent No.2 and its Ferro Alloy Plant is situated on Plot No.1405 which also extends to 14 acres and thus, 33% Green Belt is separately required for running of the Ferro Alloy Plant. It is stated that considering that 28 acres of total land area comprising Ferro Alloy Plant belonging to Respondent No.2 and Sponge Iron Plant belonging to Respondent No.1, the total area for Green Belt should 29 be 9.24 acres being 33% of 28 acres but the total area reserved for green belt by the Respondent Nos.1 and 2 is less than even 4 acres. It is also stated that the Respondent No.2, Gautam Ferro Alloys has taken permission for drawl of only 33 Kl water which is insufficient for production of 34,000 tonnes ferro alloys and there is no alternative source of water for Respondent No.2 and the fact that the plant is still running at full capacity can only imply that the Respondent No.2 is engaged in illegal drawl of groundwater to meet its water requirements.
42. It is further stated that the Respondent No.1 in its pre-feasibility report submitted along with the Environmental Clearance application dated 07.09.2022 shows the proposed expansion of 24,495 Tonnes per Annum (TPA) for Silico Manganese and 59,995 TPA for Ferro Manganese but the quantity of proposed slag production against this expansion is shown as 18,850 TPA for Silico Manganese and 28,780 TPA for Ferro Manganese which is impossible to achieve.
43. The Respondent No.4, Jharkhand State Pollution Control Board has filed affidavit dated 25.07.2023 bringing on record the Inspection Report of an inspection carried out on 13.05.2023 which reads as under:-
"Inspection Report of Committee constituted by the Hon'ble National Green Tribunal, Eastern Zone, Kolkata in Rakesh Shrivastava vs. M/s Bihar Foundry & Casting Ltd. & Others in O.A. No.44/2023/EZ.
(1) The petitioner's grievance relates to alleged violation of environmental laws and norms.
The Tribunal, vide its order dt. 28.04.2023 constituted a 3- member committee to verify the factual position on the 30 ground, regarding compliance of above condition. The committee comprising of
1. Sri M.R. Prasad, Scientist "C" (representative Ministry of Environment, Forest and Climate Chane (MoEF & CC)", Regional Office, Ranchi).
2. Sri Toufic Aslam, Scientist "C" (representative Central Pollution Control Board, Regional Directorate, Kolkata).
3. Sri A.K. Yadav (representative Jharkhand State Pollution Control Board, which acted as the Nodal Agency).
This report presents the findings emerging observations made and discussions held with the respondent during the field visit on 13/05/2023, and perusal of related documents by the committee.
BIHAR FOUNDRY & CASTING LTD. "BFCL" STATEMENT OF NGT ORDER DATED 28/04/2023 S. Points Statement No. Para The grievance relates Bihar Foundry & Castings Ltd. is a company having Registration 2 to alleged violation of No./CIN No.U27100JH 197 LPLCOOO972, PAN No.AABCB 1852D, environmental laws GST No.AABCB1852DlZI, IEC No. 2193000298 has two industrial and norms by M/s. units located in Ramgarh Industrial Area, Ramgarh. Gautam Ferro Alloys Gautam Ferro Alloys is not a legal entity and is only a calling name and Bihar Foundry for the ferro alloys unit of Bihar Foundry & Castings Ltd. As and Casting Limited reported by the Unit's representative with affidavit. Annexure no. 1. (hereinafter referred to (1) Sponge Iron, Captive Power Plant (WHRB) and Induction as "BFCL") by Furnaces unit and expanding and running their factories (2) Ferro Alloys two separate premises. The Details of requisite without obtaining Clearance/permission of these two industrial units. Environmental The status of EC, CTE & CTO of the two industrial units of Clearance (hereinafter BFCL- is tabulated below:-
referred to as "EC") and other requisite Environmental Unit-I Bihar Foundry and Castings Ltd., having Unit-II Bihar Foundry and Clearance Captive Power Plant (WHRB) and Induction Castings Ltd. having Ferro Alloys permissions/consents. Furnaces Unit Environmental J-11011/310/2009-IA.II 28.01.2010 - J-11011 31.10.2011 -
It is said that consent
Clearance (I) /384/
to establish and 2009-IA.II
(I)
consent to operate
Consent to Sponge Iron & Power No. 25.03.2022 31st No. 11.11.2020 31st
was issued in the Operate JSPCB/ HO/ RENC/ March, JSPCB/ Dec.
CTO/ - 2025 HO/ 2025
31
name of M/s. Gautam 11688208/2022/345 RNC/
CTO
Ferro Alloys but the 04412165
/2020/
said consent is being
1819
used commonly by two (issued in
the Name
Proponents namely,
of M/s
M/s. Gautam Ferro Bihar
Foundry
Alloys and M/s. BFCL &
in an illegal manner. Castings
Ltd. Unit
Since both the Gautam
Ferro
proponents are
Alloys)
independent entities, Name of unit in CTO has been
28.11.2019 31st corrected to Bihar Foundry &
consent issued to one Dec. Castings Ltd. Ferro Alloys Unit
could not have been 2024 (Auto Renewal), Ref. No.1341
Hazardous No. JSPCB/RO/ HZB/ 30.12.2019 30th No. 27.10.2022 30th
utilized by another Waste HWM6758830/ 2019/ 7 Sep. JSPCB/ Sep.
unit. Authorization 2024 HO/ 2024
RNC/ HW
6758737/
2022/ 46
CGWA NOC CGWA/NOC/IND/ORIG/ 26.03.2021 25th CGWA/ 02.01.2021 1st
2021/13540 March, NOC/ Jan.,
2024 IND/ 2024
ORIG/
2021/
10628
Ferro Alloys Unit Sponge Unit
MOEF&CC in its MOEF&CC in its
24th Expert 20th Expert
Appraisal meeting Appraisal meeting
has considered has considered the
company for proposal expansion
modification -cum of sponge iron,
expansion proposal captive power plant (under violation) on and steels billet 1st March 2023 and unit and decided recommended issue the issue TOR.
of E.C. (under
violation) subject to
certain condition
which is being
complied by the
company.
Para It is further said that As mentioned in para 2 Bihar Foundry & Castings Ltd. is a
3 EC was issued in the company having Registration No./CIN No.U27100JH 197 32 name of M/s. BFCL LPLCOOO972, PAN No. AABCB 1852D, GST No. AABCB1852D1ZI, but for obtaining IEC No. 2193000298 is having two industrial units i.e. consent to operate for A) Sponge Iron, Captive Power Plant (WHRB) and Induction Furnaces M/s. Gautam Ferro unit and Alloys, said EC was used. M/s. Gautam B) Ferro Alloys unit in the Ramgarh Industrial Area in two separate Ferro Alloys is a premises.
proprietorship Firm
while M/s. BFCL is a
company incorporated
under the provisions of
Companies Act and is
a separate entity.
directors/promoters
The of BFCL have
fraudulently used EC
issued in the name of
M/s BFCL for
obtaining consent to
operate for M/s.
Gautam Ferro Alloys.
Para It is further said that The Plot numbers & Land Area for the two units of BFCL are 4 there is correctly stated in the following CTO for their respective units.
misrepresentation in a) CTO No. JSPCB /HO/RNC/CTO- 11688208/ 2022/345 valid areas of M/s. Ferro upto 31st March 2025 (Sponge Iron/WHRB/Captive Power Plant) Alloys and Sponge
b) CTO No.SPCB/HO 2025 /RNC/CTO-4426528/2019/2376 valid Iron Plant. EC was upto 31st December, 2024. (Induction Furnace) obtained by Bihar Foundries & Casting
1. Lease Deed on 01.05.1974 Plot No. 1364 (part) Area 14 acre. Ltd. on 28.01.2010 for the sponge iron plant 2. Lease Deed on 28.10.2015 Plot No. 1364P Area 5 acre.
located at Plot No.
3. Lease Deed on 29.11.2018 Plot No.1405P Area 0.50 Acres Total 1364 admeasuring 14 Area - 19.50 acres.
Acres. Further, Bihar
Foundries also
For induction furnaces which is part of unit I and is within the total obtained clearance for area 19.5 acre of Unit-I. Ferro Alloys Plant located at Plot No. For induction furnace unit of separate CTO was issued in which 1405 admeasuring 14 area was mentioned as 19 Ha. Acres on 31.10.2011.
Request letter for correcting the typographical error in Area from 19 33 This shows that BFCL Ha. to 19.5 acres in CTO of M S Billets has been submitted to JSPCB has total 28 Acres of on 06.04.2023 (copy enclosed herewith as annexure-2). area for its two plants Induction Furnace and Sponge Iron unit are located within same of ferro alloys and premises of 19.50 acres Plot No.1364(P).
sponge iron each
admeasuring 14 acres.
Similarly, Unit-II- Ferro Alloys is established on Plot No.1405 (P).
However, in the
Consent to Operate CTO No. JSPCB/HO/RNC/CTO4412165/2020/1819 valid upto 31st
dated 05.01.2016, December 2025.
obtained by M/s. 1. Lease Deed on 28.01.1988 Plot No.1405P (part J1) Area 3.51 acre Gautam Ferro Alloys
2. Lease deed on 20.01.2020 Plot No.1405P (part)C5, C6, D8, C9, which is situated on C10, F11 & F12) Area 3.67 acres Total Area - 7.18 acres.
Plot No. 1405, shows
its area to be 7.26
Acres only whereas
the area of Sponge
Iron Plant in Consent
to operate dated
28.11.2019 is shown
as 19 Hectare which is
around 47.5 Acres.
Para EC dated 28.01.2010 EC No. J-11011/310/2009-1A II(I) dated 28.01.2010. The Company 5 was issued to BFCL has taken an acquired additional 5.50 acres in the industrial area.
for its sponge iron The current CTO No. JSPCB/HO/RNC/CTO4412165/2020/1819 plant situated at Plot dated: 31st December 2025 mentioned area as 19.50 acres.
No. 1364 admeasuring
14 acres only and it
has fraudulently
obtained consent to
operate sponge iron
plant at land area
admeasuring 47.5
Acres. It clearly shows
that BFCL is blatantly
violating the
environment laws by
defrauding and
misrepresenting before
the 3 appropriate
authorities and
34
suppressing the
relevant information
pertaining to its
plants.
Para There is also non Unit-I: The process of Development of green belt within the plant
6 compliance of premises. Plantation has been carried out using native species.
requirement of
Details on plantation carried out are.
maintaining 33% area as green belt. Ground Tree sapling upto 2021-22- 4620 nos.
water is being illegally Area Covered- 4.62 acres which is 33% of 14 acres land. drawn and there is also separation in Unit-II: As observed at site, the project has developed plantation all quantity of slag dump. along the boundary of the industry. However, due to constraints of Further alleged space within the plant, the project proponent has acquired violations are additional land, outside the plant measuring around 1 acre and 10 summarized in the decimals over which it is proposed to grow plantation. form of chart in the The project proponent has given an undertaking that they would letter petition as grow green belt as stipulated by the next monsoon. The project under:
proponent has purchased 5000 nos. of plants from Bihar State Forest Department in July 2022 and 1140 numbers of plants from M/s Shalimar Sadabahar Nursery during October, 2022 for plantation.
In addition to green belt area within the plant premises of the two units of the company in the industrial area, the Forest Department, Ramgarh will take up development of Green Belt (reforestation) of an area of 3.50 hectors in the survey plot no 1423/1 which will be 32%.35
Letter No.724 dated 17.04.2023 which is received from Forest Department, Ramgarh.
Unit I and II total land 26.680 acres 40% area is 10.672 acres on green belt has been developed and adjacent land 3.50 Ha. (8.650 acres) which is procured from the Forest Department in addition to existing green belt area of land.
Unit- I Ground Water abstraction NOC for Bihar Foundry & Castings Ltd.- NOC for withdrawal of 300 KLD underground water has been granted by CGWA vide letter No.CGWA/NOC/IND/ ORIG/2021/13540 from 26.03.2021 to Valid up to-25.03.2024. Unit-II Ground Water abstraction NOC for Bihar Foundry & Castings Ltd. (Ferro Alloys Unit) - NOC for withdrawal of 35 KLD underground water has been granted by CGWA vide Letter No. CGWA/NOC/IND/ ORIG/2021/10628 dated 02.01.2021 with validity up to 01.01.2024.
Unit-I & II Permission for withdrawal of water from River Damodar vide letter no. MD/DVRR/W-6(145)/2022/738-43 dated 20.12.2022 from WRD, Govt. of Jharkhand for water permission to the quantity of 0.598 MCM for both units i.e. DRI unit & adjacent Ferro Alloy unit. Solid Waste Management-
Solid Waste Mode of Disposal
Char Char is being and would
continue to be sold to
nearby AFBC based Power
Plant located in the
industrial cluster. GST
Invoice of sold Char is
enclosed as annexure-5
Silo Dust Both the solid wastes
generated are to be used
for filling up the low-lying
area of Ramgarh area.
Copy of the letter received
from Ramgarh Municipality
is enclosed as annexure-6
Slag Both the solid wastes
generated are to be used
36
for filling up the low-lying
area of Ramgarh area. Ref
annexure-6
Environment Status:
Status Statement
Air Stipulation of conditions such as:
i. Stack emission levels CEMS (Continuous Stack should be stringent than Emission Monitoring System) are the existing standards in installed in both DRI & Ferro terms of the identified Alloys unit with connectivity to critical pollutants. the server of JSPCB & CPCB.
The real time online data for PM is continuously visible in the portal JSPCB & CPCB. (A copy of data is enclosed herewith as annexure-4).
ii CAAQMS may be installed PM10 Analyzer is installed in this in all large/medium red plant with connectivity to JSPCB category industries (air server and data is continuously polluting) visible in the public domain in the JSPCB website "www.jspcb.nic.in". PM10 values are always within the prescribed limit of 100 macro gram/m3. (Copy of data is enclosed herewith as annexure-
5).
iii Effective fugitive emission Transportation of raw control measures should be materials/ solid wastes is imposed in the process, ensured through covered trucks transportation, packing etc. only.
Unit has installed - 69 Nos of
fixed water sprinklers & 100
Nos. of Fog nozzles for water
spraying. Bag filters are
installed at all the vulnerable
37
points at coal and iron ore
screening section, crusher
house, product house, cooler
discharge, intermediate bins,
coal in ejection points of DRI
plant and dust extraction
system.
Details of Bag Filter:
In dust prone areas Water
Sprinkling is also done using
Water Tankers. Major raw
material is kept in closed shed
Conveyor belts are used where
ever required. Unit has dust
sweeping machine mounted on
tractor and dust sweeping is
carried out regularly through
this road sweeping machine.
No fugitive emission control
system was observed at the raw
material unloading point of
Sponge Iron manufacturing unit.
iv Transportation of materials Major raw material
by rail/conveyor belt transportation is done by rail up
wherever feasible. to the nearest railway station
and from there by road in
tarpaulin covered truck. Hence
road transport is minimised.
v Encourage use of cleaner Unit is not using pet coke,
fuels (pet coke/furnace furnace oil or LSHS.
Oil/LSHS may be avoided.
vi Best Available Technology A dust sweeping machine
may be used for dust installed on tractor regularly
collection. sweeps dust from all the
transport roads.
38
vii Increase of green belt cover Unit-I: The process of
by 40% of the total land Development of green belt within area beyond the the plant premises. Plantation permissible requirement of has been carried out using 33%, wherever feasible. native species. Details on plantation carried out are.
Tree sapling upto 2021-22- 4620 nos.
Area Covered - 4.62 acres which is 33% land of 14 acres.
Unit-II: As observed at site, the project has developed plantation all along the boundary of the industry. However, due to constraints of space within the plant, the project proponent has acquired additional land, outside the plant measuring around 1 acre and 10 decimal over which it is proposed to raise plantation.
The project proponent has given an undertaking that they would raise green belt as stipulated by the next monsoon. The project proponent has purchased 5000 nos. of plants from Bihar State Forest Department in July 2022 and 1140 numbers of plants from M/s Shalimar Sadabahar Nursery during October, 2022 for plantation.
Letter No.724 dated 17.04.2023 which is received from Forest 39 Department, Ramgarh.
Unit I and II total land 26.680 acres of 40% area is 10.672 acres in green belt developed and adjacent land 3.50 Ha.
(8.650 acres) which is procured from the Forest Department in addition to existing green belt area of land.
Unit- I Ground Water abstraction NOC for Bihar Foundry & Castings Ltd.- NOC for withdrawal of 300 KLD underground water has been granted by CGWA vide letter No. CGWA/NOC/IND/ ORIG/2021/13540 from 26.03.2021 to Valid up to-
25.03.2024.
viii Stipulation of greenbelt Avenue plantation on road side outside the project has been carried out.
premises such as avenue plantation, plantation in vacant areas, social forestry, etc. ix Assessment of carrying Site is adjacent to Ramgarh City capacity of transportation Road & NH # 20 (Ranchi - load on roads inside the Hazaribagh) is at a distance of industrial premises. If the 7.0 Kms. Nos. of trucks required roads required to be after expansion project will be Carrying capacity of the 50 trucks /day or transporting roads has not been raw materials, products and assessed by the 4 wastes. Existing road is capable widened, shall be of taking the additional prescribed as a condition. vehicular traffic due to the proposed expansion.
40 Water Stipulation of conditions such as:
i Reuse/recycle of treated No waste water is discharged waste water, wherever outside the plant premises.
feasible. Entire process water is recycled
and reused. Thus, it is
maintaining Zero Liquid
Discharge.
ii Continuous monitoring of Regular monitoring of Effluent
effluent quality/quantity in analysis is carried out by NABL large and medium Red accredited Laboratory. Category Industries (water polluting).
iii A detailed water A detailed water harvesting harvesting plan may be plan has already being submitted by the project submitted on 30.11.2022 at IRO proponent. MoEF & CC, Ranchi.
iv Zero liquid discharge ZLD is properly maintained.
wherever techno
economically feasible.
v In case, domestic waste Waste domestic water
water generation is more generation in our Ferro Alloys than 10 KLD, the industry plant is less than 10 KLD. may install STP.
Land Stipulation of conditions such as:
i Increase of greenbelt cover 1. For Unit I, 14.00 acres land by 40% of the total land has been given by state Govt. area beyond the for industrial purpose on lessee permissible requirement of for 99 years in 1974 and for 41 33%, wherever, feasible for Unit II, 3.51 acres land has been new projects. given by state Govt. for industrial purpose on lessee in 1985 for 99 years and for Unit-I, 5.50 acres land has given by state Govt. for industrial purpose in the year 2015 and 2018 for 30 years.
for Unit-II, 3.67 acres land has given by state Govt. for industrial purpose in the year 2020 for 30 years.
Total area of land for Unit I & II is 26.680 acres. Of which 40% area is 10.672 Acres has been kept for green belt development and another land adjacent to the plant measuring area 3.50 Ha. (8.650 acres) has been procured from the Forest Department in addition to existing green belt area of land.
(A copy of Letter No.724 dated 17.04.2023 is enclosed herewith as annexure 6).
ii Stipulation of greenbelt Avenue plantation on road side outside the project has been carried out.
premises such as avenue
plantation, plantation in
vacant areas, social
forestry, etc.
iii Dumping of waste (fly ash, Not applicable as it is a Ferro slag, red mud, etc.) may be Alloy plant. (Permission of permitted only at municipality is enclosed.
designated locations
approved by SPCBs/PCCs.
42
iv More stringent norms for We have obtained Authorization
management of hazardous for Hazardous Waste disposal waste. The waste from Jharkhand State Pollution generated should be Control Board vide Ref. No. preferably utilized Inco JSPCB/RO/HZB/HWM-
processing. 6758830/2019/7 dated
30.12.2019 for Bihar Foundry &
Castings Limited and vide Ref.
No. JSPCB/HO/RNC/HWM-
6758737/2022/46 dated
27.10.2022 for Ferro Alloys unit
separately.
Other Conditions (Additional)
i Monitoring of compliance of As per EC condition
EC Conditions may be Environmental Monitoring is
submitted with third party done regularly by third party audit every year. NABL accredited Laboratory duly registered by Jharkhand State Pollution Control Board and reports are submitted to MOEF & CC and JSPCB on regular basis.
ii Corporate social Socio-economic development
Responsibility activities like community
development program,
educational program, drinking
water supply and health care
etc. is being done regularly in
the surrounding villages. Details
have already been submitted to
MoEF & CC IRO Ranchi.
iii The % of the CER may be BFCL has well laid
at least 1.5 times the slabs Environmental Management
given in the OM dated System in place and established
01.05.2018 for SPA and 2 environment department with
times for CPA in case of senior level.
Environmental Clearance.
43
OTHER OBSERVATIONS:
It was observed by the committee that the project had stored raw materials well covered with polythene sheets within their premises. It was stated that this was purely temporary and the storage was due to construction and repair activities undertaken within the project area. It has been assured that they would remove all the raw materials stored outside within two months.
CONCLUSION:
The members of the Joint Committee, after visiting the Sites, going through the documents/reports submitted by the project authorities are of the opinion that there are certain non- compliances to the conditions stipulated in the statutory clearances obtained observed for both the industrial units. It is also submitted by the project authorities that there have been some mistakes committed by the project proponents while filing up the forms submitted Jharkhand State Pollution Control Board, thereby resulting in discrepancies in the figures relating to the land area for which action is being taken by them for rectification."
44. The Respondent No.3, Ministry of Environment, Forests and Climate Change, has filed its affidavit dated 10.01.2024 stating that the Project Proponent had submitted its proposal for expansion of Ferro Alloy Plant by installing of SAF and sought Environmental Clearance under the EIA Notification, 2006. It is stated that the proposal was considered by the EAC (Industry-1) in its 24th Meeting held on 19th -20th May, 2011 and by EAC in its 26th Meeting held on 21st -22nd July, 2011 and thereafter, Environmental Clearance was granted subject to stipulation of specific conditions along with other environmental conditions on 31.10.2011. It is also stated that the Project Proponent submitted an online application dated 12.09.2020 for Terms of Reference (TOR) for expansion of the 44 existing Unit for the manufacturing of ferro alloys Silicon-
Manganese (SiMn) and Ferro-Manganese (FeMn) based Sub Merged Arc (SAF) Technology and TOR has been granted vide letter dated 24.11.2020. Thereafter, another application for TOR was submitted by the Project Proponent stating that they have constructed the 5th furnace i.e. new 1x9 MVA SAF and CLU converter, without prior EC. Thus, the Project Proponent agreed that Environmental Clearance violation has been committed. It is stated that after detailed deliberations, the EAC recommended the proposal for modification in TOR dated 24.11.2020 with respect to appraisal of the proposal under the violation category as per the provisions contained in the MoEF & CC Standard Operating Procedure (SOP) dated 07.07.2021 pertaining to violation cases. It is also stated that the proposal for seeking amendment to the TOR was appraised by the EAC (Industry-1) in its 16th Meeting held on 03.11.2022 and amendment to the TOR dated 19.12.2022 has been granted by the MoEF & CC.
45. It is further stated that the EC proposal for expansion of Unit-II i.e. Ferro Alloys Unit, was considered and recommended by the EAC in its 24th Meeting held on February 28 - March 1, 2023 under the violation category, as per provision of SOP dated 07.07.2021. The Project Proponent was required to submit a Bank Guarantee of an amount of Rs.21.815 lakhs towards Remediation Plan and Natural and Community Resource Augmentation Plan with the Central Pollution Control Board prior to grant of EC. The Project Proponent was also required to submit Rs.89.296 lakhs towards penalty provisions as per SOP dated 07.07.2021. It is stated that the Project Proponent has deposited a Bank Guarantee of Rs.21.815 45 lakhs and penalty amount of Rs.89.296 lakhs to the Central Pollution Control Board and the State Pollution Control Board respectively.
46. It is further stated that the recommendations of the EAC for grant of Environmental Clearance of Unit-II i.e., Bihar Foundry and Castings Ltd., Ferro Alloys, was under consideration in the MoEF & CC under the violation category contained in the MoEF & CC SOP dated 07.07.2021 but in the meantime the Hon'ble Supreme Court vide its order dated 02.01.2024 passed in W.P.(C) No.1394/2023, Vakshakti Vs. Union of India & Ors., has stayed of operation of the OM dated 07.07.2021 and 28.01.2022.
47. Rejoinder affidavit dated 04.09.2024 has been filed by the Applicant reiterating that the Respondent No.1 is illegally operating the CLU converter and work order has been issued to the Steel Authority of India Limited which has already been noted by us hereinabove.
48. Affidavit in opposition dated 21.02.2024 has been filed by the Respondent No.1 reiterating the contents of their earlier affidavit which have already been noted hereinabove in detail. It is stated that M/s Gautam Ferro Alloys is not a private limited company and there has never been a deliberate representation of M/s Gautam Ferro Alloys as a private limited company.
49. The Applicant has filed his exceptions to the Report alleging that the Respondent Authorities have failed in conducting proper inspection of the Respondent No.1, Bihar Foundry and Castings Limited, and that the Committee has failed to give any findings with respect to the issues raised in the Original Application. Objections have also been raised to the constitution of the Inspection Committee and it is stated that the Tribunal had directed the 46 Inspection Committee to comprise of (1) Senior Scientist/Environmental Engineer, Jharkhand State Pollution Control Board, (2) Senior Scientist/Environmental Engineer, Integrated Regional Office, Ranchi, Ministry of Environment, Forests and Climate Change, and (3) Senior Scientist/Environmental Engineer, Central Pollution Control Board but instead the Committee consisted of Grade 'C' Scientist which are lower in rank and expertise to the Senior Scientist. The Applicant has also raised objection to the Respondent No.1 claim that Gautam Ferro Alloys is merely a calling name for the Ferro Alloys Unit of M/s Bihar Foundry and Castings Limited and is not a separate legal entity. It is stated that the Director of M/s Bihar Foundry and Castings Limited in its affidavit filed before the Hon'ble High Court at Calcutta had stated that Gautam Ferro Alloy is a proprietorship firm which shows that it is a separate legal entity. Neither the reference of the proceedings before the Hon'ble High Court of Calcutta, nor copy of the affidavit nor order of the Hon'ble High Court has been placed before us. It is also stated that the data entered for its stacks by the Respondent No.1 in the Online Emission Monitory System (OEMS) shows that the name of the Ferro Alloy Unit as Gautam Ferro Alloys Private Limited.
50. Further rejoinder affidavit dated 27.02.2024 has been filed by the Applicant again reiterating the contents of its Original Application and affidavits on record.
51. We have heard the learned Counsel for the parties and perused the documents on record.
52. The Applicant has not placed before us any document to show that Gautam Ferro Alloys is proprietorship firm or a legal entity. The 47 Respondent No.1 has two Industrial Units located in Ramgarh Industrial Area, Ramgarh. Ferro Alloys has two separate premises having Environmental Clearance (EC), Consent to Establish (CTE) and Consent to Operate (CTO) for the two Industrial Units of BFCL. MoEF & CC in its 24th Expert Appraisal Meeting has considered the company for modification cum expansion proposal, under violation in terms of OM dated 07.07.2021, on 01.03.2023 and has recommended issuance of EC subject to condition required to be complied by the company for the Ferro Alloys Unit. However, Consent to Operate (CTO) issued by Jharkhand State Pollution Control Board dated 10.11.2022 is in the name of Gautam Ferro Alloys (page nos.396-400 in O.A. No.148/2024/EZ) cannot be discounted.
We, therefore, direct Jharkhand State Pollution Control Board to take necessary action in accordance with law to rectify the discrepancies.
53. So far as the Sponge Unit is concerned, MoEF & CC in its 20th Expert Appraisal Meeting has considered the proposal for expansion of Sponge Iron, Captive Power Plant and Steels Billet Unit and has decided to issue ToR. Sponge Iron/WHRB/Captive Power Plant has been issued Consent to Operate (CTO) upto 31.03.2025; Induction Furnace has been issued Consent to Operate (CTO) valid upto 31.12.2024 by the Jharkhand State Pollution Control Board; the lease deed for Plot No.1364 (P) dated 01.05.1974 is for an area of 14 acres; lease deed of Plot No.1364 (P) of an area 5 acres is dated 28.10.2015; lease deed for Plot No.1405 (P) of an area 0.50 acres dated 29.11.2018 = 19.50 acres. Induction Furnaces of Unit-I are within the total area of 19.5 acres of Unit-I; 48 For Induction Furnace Unit, separate Consent to Operate (CTO) was issued in which the area was mentioned as 19 Ha. Thereafter, request letter for correction was submitted to Jharkhand State Pollution Control Board on 06.04.2023 to correct and show the area as 19.5 acres instead of 19 Ha. of M S Billets; Induction Furnace and Sponge Iron Unit are located within the same premises of 19.50 acres of Plot No.1364 (P); Unit-II Ferro Alloys is established on Plot No.1405 (P); lease deed for Plot No.1405 (P) (Part J1) for area 3.51 acres is dated 28.011988; lease deed for Plot No.1405 (P) (Part) C5, C6, D8, C9, C10, F11 & F12, area 3.67 acres is dated 20.01.2020 = total area 7.18 acres. The Inspection Report further discloses that the company has acquired additional 5.50 acres in the industrial area and the current Consent to Operate (CTO) is valid upto 31.12.2025 for area of 19.50 acres.
54. As regards Green Belt Plantation within the Plant premises, it is mentioned that plantation has been carried out using native species, planting 4620 saplings upto 2021-22. The area under tree cover is 4.62 acres which is 33% of 14 acres of the land. In Unit-II, the Project Proponent has developed plantation along the boundary of the industry but due to constraints of space within the plant, the Project Proponent has acquired additional land, outside the plant measuring about 1.10 acres over which it proposes to carry out further plantation for which undertaking has been given by the Project Proponent to complete the Green Belt by the next monsoon; Project Proponent has purchased 5000 plants from Bihar State Forest Department in July, 2022 and 1140 plants from M/s Shalimar Sadabahar Nursery during October, 2022 for plantation; it is stated that in addition to Green Belt area within the plant 49 premises of the two Units of the company in the industrial area, the Forest Department, Ramgarh will take up development of Green Belt (reforestation) of an area of 3.50 Ha. in the survey Plot No.1423/1 which will be 32%; of the total land 26.680 acres of Unit-I and Unit-II, 40% of the total area is 10.672 acres on which Green Belt has been developed and adjacent land of 3.50 Ha. (8.650 acres) has been procured from the Forest Department in addition to the existing Green Belt area of land.
55. The Inspection Committee has noted that Unit-I has a valid NOC for abstraction of groundwater of 300 KLD granted by CGWA valid from 26.03.2021 - 25.03.2024; Unit-II has a valid NOC for abstraction of groundwater for withdrawal of 35 KLD granted by CGWA valid from 02.01.2021 - 01.01.2024; Unit-I and Unit-II also have been granted permission dated 20.12.2022 for withdrawal of water from River Damodar from the Water Resource Department, Government of Jharkhand, for a quantity of 0.598 Million Cubic Meters (MCM) i.e. DRI Unit & adjacent Ferro Alloy Unit.
56. As regards Solid Waste Management, the Inspection Report mentions that Char is being disposed of and sold to the nearby AFBC based Power Plant located in the industrial cluster. As regards Silo Dust, it is stated that both solid wastes generated are to be used for filling up low-lying areas of Ramgarh. As regard Slag, it is stated that both solid wastes generated are to be used for filling up low-lying areas of Ramgarh.
57. Under the head 'Environment Status', the Inspection Report mentions that Continuous Stack Emission Monitoring System (CEMS) are installed in both DRI & Ferro Alloys Unit with connectivity to the server of Jharkhand State Pollution Control 50 Board & Central Pollution Control Board and real time online data for Particulate Matter, i.e. PM is continuously visible in the portal of the Jharkhand State Pollution Control Board and the Central Pollution Control Board; as regards CAAQMS, it is mentioned that PM10 Analyzer has been installed in the Plant with connectivity to Jharkhand State Pollution Control Board server and data is continuously available in the public domain; PM10 values are within the prescribed limit of 100 macro gram/m3.
58. As regards Effective Fugitive Emission Control Measures, the Inspection Report mentions that transportation of ram material/solid waste is ensured through covered trucks only; the Unit has installed 69 fixed water sprinklers and 100 Fog nozzles for water spraying; Bag Filters are installed at all vulnerable points at coal and iron ore screening sections, crusher house, product house, cooler discharge, intermediate bins, coal injection points of DRI Plant and dust extraction system; in dust prone areas Water Sprinkling is done using water tankers; major raw material is kept in closed shed Conveyor Belts wherever required; Unit has dust sweeping machine mounted on tractor and dust sweeping is carried out regularly; No Fugitive Emission Control System was observed at the raw material unloading point of Sponge Iron manufacturing Unit.
We, therefore, direct the Jharkhand State Pollution Control Board to take steps in this direction to ensure that the Respondent No.1 installs Fugitive Emission Control Systems within a period of two months.
59. With regard to transportation of material by rail/conveyor belt, the Inspection Report mentions that major raw material transportation 51 is done by rail up to the nearest Railway Station and from there by road in tarpaulin covered trucks; Unit is not using pet coke, furnace oil or LSHS; dust sweeping machine installed on tractor regularly sweeps dust from all the transport roads.
60. With regard to increase in Green Belt cover by 40% of the total land area beyond the permissible 33%, the Inspection Report has noted that for Unit-I 14.00 acres of land has been given by the State Government for industrial purpose on lease for 99 years in 1974 and for Unit-II 3.5 acres land has been given by the State Government for industrial purpose on a lease of 99 years from 1985 and for Unit-I 5.5 acres of land has been given by the State Government in 2015 and 2018 for 30 years; for Unit-II 3.67 acres of land has been given by the State Government for industrial purpose in the year 2020 for 30 years. Thus, the total land area of Unit-I and Unit-II is 26.680 acres 40% of which is 10.672 acres which has been kept for Green Belt development and another land area adjacent to the Plant measuring 3.50 acres (8.650 acres) has been procured from the Forest Department for Green Belt area; avenue plantation on road side has been carried out by the Respondent No.1; permission for hazardous waste disposal has been obtained from Jharkhand State Pollution Control Board vide reference dated 30.12.2019 for Bihar Foundry and Castings Ltd. and reference dated 27.10.2022 for Ferro Alloys Unit.
61. Under the head 'Additional Conditions', the Inspection Team has noted that Environmental Monitoring is done regularly by third party i.e. a NABL accredited Laboratory duly registered with the Jharkhand State Pollution Control Board and reports are submitted to MoEF & CC and JSPCB on regular basis.
52
62. Under the head 'Corporate Social Responsibility', it is mentioned that social-economic development activities like community development programme, educational programme, drinking water supply and healthcare etc. is being regularly done in the surrounding villages; the Report mentions that BFCL has well laid Environmental Management System in place and established Environment Department.
63. Mr. Sanjay Upadhyay, learned Senior Counsel for Respondent No.1 submitted that though the Respondent No.1 has installed the 5th Furnace and CLU Converter without Environmental Clearance being actually granted by the MoEF & CC but the EAC had recommended issuance of Environmental Clearance and ToR had also been granted by the MoEF & CC and, therefore, the said Respondent cannot be said to be in violation of Environmental norms as in any case its proposal for expansion was under
consideration by the Expert Appraisal Committee when the interim order was granted by the Hon'ble Supreme Court on 02.02.2024 staying the OM (SOP) dated 07.07.2021 issued by the MoEF & CC.
Learned Senior Counsel further referred to the interim order granted by the Hon'ble Supreme Court and submitted that Hon'ble Supreme Court had clarified that the orders dated 02.01.2024 would not come in the way of the Competent Authorities in considering the proposals for modifications/alterations in the Environmental Clearances if area of such project had any valid Environmental Clearances prior to 07.07.2021 and needless to state that such applications for modifications/alterations would be considered by the Competent Authorities strictly in accordance with law as it existed prior to 07.07.2021. Learned Senior Counsel 53 therefore, submitted that the OM dated 07.07.2021 having been stayed by the Hon'ble Supreme Court the case of the Respondent No.1 for grant of Environmental Clearance could not have been treated as a violation case and Environmental Clearance should have been granted in view of the recommendations of the Expert Appraisal Committee in its 24th Meeting held on February 28 -
March 1, 2023. Learned Senior Counsel further submitted that the Project Proponent had already submitted the Bank Guarantee amount of Rs.21.815 lakhs and also penalty amount of Rs.89.296 lakhs to the Central Pollution Control Board and Jharkhand State Pollution Control Board respectively. However, the fact remains that case of Respondent No.1 has been considered by the MoEF & CC and agreed by Project Proponent under violation category as mentioned in Para-44.
64. Mr. Sanjay Upadhyay, learned Senior Counsel further mentions the clarification made by Hon'ble Supreme Court on 02.02.2024. The order of the Hon'ble Supreme Court passed in W.P. (C) No.1394/2023, Vanashakti Vs. Union of India & Ors., dated 02.02.2024, reads as under:-
"I.A. Nos. 25197, 25309 and 25150 of 2024
1. The application (IA No. 25150 of 2024) for intervention is allowed.
2. The applicant(s) approached this Court seeking modifications/alterations of the order dated 02nd January, 2024.
3. Vide order dated 2nd January, 2024, we had granted stay of operation of the Office Memoranda dated 07th July, 2021 and 28th January, 2022 issued by the Ministry of Environment, Forest and Climate Change.54
4. Mr. A.N.S. Nadkarni and Mr. Puneet Bali, learned senior counsels appearing for the applicant(s) submit that though their projects had acquired environmental clearances much prior to the Office Memoranda dated 07th July, 2021 and only certain modifications/alterations are required therein, the same cannot be considered in view of the order dated 2nd January, 2024.
5. We clarify that our orders dated 02nd January, 2024 would not come in the way of the competent authorities in considering the proposals for modifications/alterations in the Environmental Clearances if area of such projects had any valid environmental clearances prior to 07th July, 2021.
6. Needless to state that such applications for modification/alteration would be considered by the competent authorities strictly in accordance with law as it existed prior to 07th July, 2021.
7. We further clarify that our order should not be construed as having stayed any proceedings before any High Courts touching the subject matter of the Office Memoranda, referred to above.
8. The applications are, accordingly, disposed of.
I.A. Nos. 13975, 16527, 21877, 21878 and 24981 of 2024
1. Mr. Gopal Sankaranarayanan, learned senior counsel appearing for the petitioner-Vanashakti seeks four weeks' time to file reply affidavit to these applications.
2. List these applications alongwith main matter after four weeks."
65. We note that in paragraph-5 & 6 of the said interim order, the Hon'ble Supreme Court has clearly held that the previous order of 02.01.2024 would not come in the way of the Competent Authorities in considering the proposals for 55 modifications/alterations in the Environmental Clearances if area of such project had any valid Environmental Clearances prior to 07.07.2021 and that such applications for modifications/alterations would be considered by the Competent Authorities strictly in accordance with law as it existed prior to 07.07.2021.
66. The Standard Operating Procedure (SOP) under the OM dated 07.07.2021 mentions that:
i. Action has to be initiated against Section 15 read with Section 19 of the Environment (Protection) Act, 1986 against all violations.
ii. Projects not allowable/permissible for grant of EC, as per extant regulations: To be demolished.
iii. Projects allowable/permissible, if EC had been taken as per extant regulations: To be closed until EC is granted (if no prior EC has been taken) or to revert to permitted production level (in case prior EC has been granted).
iv. Polluter pays: violators to pay for violation period -
proportionate to eh cale of project and extent of commercial transaction.
v. Setting up mechanism for reporting of violation to the regulatory authority(ies).
67. We may also note that subsequently the order dated 02.02.2024 was further clarified vide order dated 17.12.2024. The order dated 17.12.2024 passed in W.P. (C) No.1394/2023, Vanashakti Vs. Union of India & Ors., reads as under:-
"1. This Court is examining the validity of the Office Memorandum dated 7th July, 2021. This Court has stayed the operation of the Office Memorandum dated 7th July, 2021.56
Therefore, the applications made under clause 10(iii) of the Office Memorandum dated 7th July, 2021 cannot be entertained so long as the order of stay continues to operate. If the applicants have made applications under a provision other than clause 10(iii) of the Office Memorandum dated 7th July, 2021, it is obvious that the interim order does not come in the way of the applicants. To put it differently, no one can act upon the said Office Memorandum. If the case of the applicants is covered by clauses 5 to 7 of the order dated 2nd February, 2024 passed by this Court, it will be always open for the applicants to invite attention of the concerned authorities to the said fact.
2. Subject to what is observed above, the Applications are disposed of. Consequently, the applications seeking exemption from filing official translation also stand disposed of.
(1) IA No. 100111/2024 (APPROPRIATE ORDERS/DIRECTIONS) AND (2) IA No. 203965/2024 (CLARIFICATION/DIRECTION)
3. Ms. Aishwarya Bhati, learned ASG, submitted that she is not seeking any relief in terms of these applications at this stage and the same may be considered along with the main Writ Petition. Ordered accordingly.
(II) APPLICATIONS SEEKING INTERVENTION: (1) IA NO. 203838/2024 FOR INTERVENTION FILED ON BEHALF OF NBCC (INDIA) LIMITED
4. The Application is allowed.
(1) IA NO.185580/2024 (FOR INTERVENTION); (2) IA NO.284149/2024 (FOR INTERVENTION); (3) IA NO.151027/2024 (FOR INTERVENTION); (4) IA NO.190487/2024 (FOR INTERVENTION); (5) IA NO.60609/2024 (FOR INTERVENTION); (6) IA NO.281790/2024 (FOR INTERVENTION) (7) IA NO.166248/2024 (FOR INTERVENTION)
5. We are not inclined to entertain these Applications. The same are, accordingly, disposed of.
(III) APPLICATIONS SEEKING IMPLEADMENT:57
IA NO. 100108/2024 FOR IMPLEADMENT FILED ON BEHALF OF HSCC (INDIA) LIMITED
6. The Application seeking impleadment as a party respondent is allowed. The amended cause title shall be filed within a period of one week from today.
(1) IA NO.66486/2024 (FOR IMPLEADMENT); (2) IA NO.263584/2024 (FOR IMPLEADMENT); AND (3) IA NO.250732 (FOR IMPLEADMENT)
7. We are not inclined to entertain these Application. The same are, accordingly, disposed of.
WRIT PETITION (CIVIL) NO(S).1394/2023
8. List the Petition for final hearing on 19th February, 2025 in first five matters."
The case of Respondent No.1 was under consideration of MoEF & CC under OM dated 07.07.2021 which cannot be operated as mentioned as Para-67 above.
68. Mr. Sanjay Upadhyay further submitted that the Unit of the Project Proponent may not be closed down as hundreds of employees are working in the Unit and the Unit is also contributing to the economy of the country and, therefore, the Unit may be allowed to function subject to any further which may be passed by the Hon'ble Supreme Court in W.P. (C) No.1394/2023.
69. Mr. Sanjay Upadhyay further referred to an interim order passed by the Hon'ble Supreme Court in S.L.P (C) Diary No.49103/2024, Fatima Vs. Union of India & Ors., passed on 06.01.2025 and submitted that the Hon'ble Supreme Court with reference to the OM dated 19.02.2021 and 07.07.2021 has directed that if any applications are pending for grant of post facto clearances on the basis of OMs dated 19.02.2021 and 07.07.2021, the same shall be 58 processed. However, the final order granting approval shall not be passed till further orders. The order dated 06.01.2025 reads as under:-
"Delay condoned.
Leave granted.
To be heard along with Writ Petition (C) No.1394/2023. The operative part of the impugned order reads thus:
"29. Ergo, the sequitur is,
(i) Captioned three W.Ps., namely W.P. (MD) Nos.8866 of 2021, 11757 of 2021 and W.P. No.18829 of 2021 are allowed in the aforesaid manner, impugned Oms dated 19.02.2021 and 07.07.2021 issued by MoEF are quashed/set aside but prospectively albeit with a window to three ongoing/completed projects as set out elsewhere supra in this order. Consequently, connected Writ Miscellaneous Petitiones threat are closed. There shall be no order as to costs:
...."
We direct that if any applications are pending for grant of post facto clearances on the basis of OMs dated 19.02.2021 and 07.07.2021, the same shall be processed. However, the final order granting approval shall not be passed till further orders."
70. The submission of Mr. Sanjay Upadhyay, learned Senior Counsel is for grant of post-facto, Environmental Clearance (EC), and post- facto Environmental Clearance (EC) for violation cases were to be considered by MoEF & CC under OM dated 07.07.2021. We may observe that the Hon'ble Supreme Court has made it clear in its order dated 17.12.2024 that it is examining the validity of the OM dated 07.07.2021 and hence, any application under the OM cannot be entertained till the stay order is in operation. However, in the interim order dated 17.12.2024, the Hon'ble Supreme Court has 59 clarified that "if the case of the applicants is covered by clauses 5 to 7 of the order dated 2nd February, 2024 passed by this Court, it will be always open for the applicants to invite attention of the concerned authorities to the said fact." Therefore, the submission put forth by learned Counsel for Respondent No.1 that the Unit be allowed to function cannot be accepted and is rejected.
71. We accordingly dispose of these Original Applications with a direction that if the Respondent No.1 has any grievance with regard to grant of Environmental Clearance, he may represent before the Ministry of Environment, Forests and Climate Change (MoEF & CC).
72. Needless to say, the question as to whether the Respondent No.1 would be liable for Environmental Compensation for environmental violations in installing the 5th furnace and CLU Converter without Environmental Clearance, or whether the industry should be closed on account of Environmental violations the said question would be subject to any final orders which may be passed by the Hon'ble Supreme Court.
73. I.As., if any, stand disposed of accordingly.
74. There shall be no order as to costs.
..................................... B. Amit Sthalekar, JM ............................................. Dr. Arun Kumar Verma, EM January 28, 2024, Original Application No.148/2024/EZ With Original Application No.183/2023/EZ and Original Application No.44/2023/EZ MN 60