National Green Tribunal
Vinod Kumar Jangra vs State Of Haryana on 26 October, 2021
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
Item No. 05 (Court No. 1)
BEFORE THE NATIONAL GREEN TRIBUNAL
(By Video Conferencing)
Original Application No. 607/2018
Vinod Kumar Jangra Applicant
Versus
State of Haryana & Ors. Respondent(s)
Date of hearing: 26.10.2021
CORAM: HON'BLE MR. JUSTICE ADARSH KUMAR GOEL, CHAIRPERSON
HON'BLE MR. JUSTICE SUDHIR AGARWAL, JUDICIAL MEMBER
HON'BLE MR. JUSTICE BRIJESH SETHI, JUDICIAL MEMBER
HON'BLE DR. NAGIN NANDA, EXPERT MEMBER
Applicant : Mr. Raj Kumar, Advocate
Respondent(s): Mr. Anil Grover, Senior AAG with Mr. Rahul Khurana, Advocate
for HSPCB
ORDER
1. The issue for consideration is the remedial action for enforcement of the environmental norms under the Air (Prevention and Control of Pollution) Act, 1981 and the Water (Prevention and Control of Pollution) Act, 1974 by the stone crushers in District Charkhi Dadri, Haryana.
According to the applicant, as per the RTI response of Haryana State PCB, dated 18.06.2019, 260 stone crushers are in operation in the District Charkhi Dadri. According to the applicant, the environment does not have capacity to sustain the same, resulting in air and water pollution beyond norms, adversely affecting the environment and public health. We note that in view of subsequent reports, noticing the violations, scope of these proceedings has to extend to District Bhiwani also.
12. The matter was earlier considered on 05.09.2019 in the light of the report of the Chief Secretary, Haryana dated 02.08.2019 to the effect that action was taken against nineteen (19) non-compliant stone crushers and action was in process against twelve (12) more non-compliant stone crushers. The Tribunal found that the action taken was not adequate as admitted violation of norms of air quality was continuing and there was no adequate monitoring mechanism to enforce right of citizens to clean environment. Accordingly, the Tribunal directed the Chief Secretary, Haryana to take further action for enforcement of law for protection of environment and public health. The Tribunal also directed the Central Pollution Control Board (CPCB) to constitute a three-member team to give a composite report on the subject of air pollution and compliance of siting criteria. The Tribunal also directed establishment of air quality monitoring stations and to assess efficacy of pollution control devices by the stone crushers. The operative part of the order is as follows:
"3. The report of the Chief Secretary dated 02.08.2019 is that the matter was taken up with the Deputy Commissioner and the State PCB who reported that action has been taken against illegal and non-compliant stone crushers. Nineteen stone crushers were closed and action against twelve was in process. The report does not appear to be based on correct information in view of what has transpired during the course of hearing today. Even the officer of the State PCB from the ground level, who claims to have recently joined, has admitted that there is air pollution and no monitoring mechanism nor any monitoring equipment in the area.
4. In view of above, the Chief Secretary may take action against the persons giving false information and ensure that ground level action is taken to monitor the air quality and preventing pollution. For the purpose, carrying capacity assessment of the area may be done and credible monitoring mechanism established which does not appear to be in existence at this moment. The polluting activities may be closed, prosecution initiated against the polluters and environmental compensation assessed and recovered. The siting criteria should also take care of inter-se location apart from distance from the habitation. These steps are necessary for enforcement of law as well as public health of the inhabitants suffering from air pollution.
2Further compliance report may be filed by the Chief Secretary before the next date of hearing.
5. We also direct the CPCB to constitute a three-member team to visit the area and give composite report on the subject of air pollution as well as siting of the stone crushers and their approximate numbers. The CPCB may direct establishment of sufficient number of air quality monitoring stations at suitable locations and review the effectiveness thereof at the suitable intervals. Existence and efficacy of pollution control devices of individual stone crusher may also be assessed. Online computerized continuous air quality monitoring stations may be set up wherever necessary. The Deputy Commissioner, Charkhi Dadri may extend all necessary help to the team of CPCB. The Superintendent of Police may provide necessary security for the purpose. The State PCB may also provide such assistance as may be necessary."
3. The matter was then considered on 19.08.2020 in the light of the reports of CPCB and Chief Secretary, Haryana, which clearly depicted serious violations of environmental norms and inadequacy of the action taken. The Tribunal accordingly constituted a seven Member joint Committee comprising three members team of CPCB (senior level), Member Secretary, State PCB, Member Secretary, SEIAA, Haryana, Divisional Forest Officer, Charkhi Dadri and the Additional District Magistrate, Charkhi Dadri. The observations in the order are:-
"1to3..xxx...........................xxx.........................................xxx
4. Accordingly, reports have been filed by the CPCB (dated 12.02.2020 and 16.07.2020) and the Chief Secretary, Haryana (dated 13.07.2020 and 17.08.2020), apart from a report by the State PCB. It is not necessary to refer to the report of the State PCB, as the said report is covered by the reports of the Chief Secretary.
5. It will be suffice if we take up the latest of the two reports which have been submitted by the CPCB and the Chief Secretary. The report of CPCB dated 16.07.2020 is that out of 320 stone crushers, 143 were operational during the visit. 88 stone crushers were not operational. 76 stone crushers were found closed permanently. 13 stone crushers were found non- existing. Out of 143 operational units, 19 were found exceeding the production capacity. Out of 88 non-operational units, 14 units were found exceeding the consent production capacity. The CPCB has given information with regard to status of dust containment systems in the form of covered sheds and water sprinklers, wind breaking walls and telescopic chutes to contain fugitive emissions, metaled/pucca roads within the premises, green belt 3 development and status of permission from CGWA for extraction of ground water. Overall observations with regard to pollution control measures in the report are:
"i. As per the survey/inspection of 320 stone crushing units, 143 units were found operational, the list given at Annexure-III. Out of these 143 units, a. all units have valid consents from HSPCB. b. 19 units were found exceeding the consented production capacity.
c. all units have provided the sheds covering all process equipments for the dust containment.
d. 5 units have not provided the minimum number of water sprinklers (i.e. 50 nos.) for dust suppression. e. 10 units were found not having wind breaking walls of appropriate height as per the specifications prescribed in the notification dated 11.5.2016. f. 58 units were found either without telescopic chute or had telescopic chutes with the product release point less than 2 feet below the height of wind breaking wall. g. 58 units have not provided or maintained metaled/pucca roads within the premises. h. 120 units have applied for NOC to CGWA for ground water extraction, 2 units were found operating without applying NOC, while the remaining 21 units were operating with external water supply i.e. water supplied through tankers.
i. 17 units were found not maintaining the logbooks of production details.
ii. As per the survey/inspection of 320 stone crushing units, 88 units were found nonoperational during visit, the list given at Annexure-IV. Out of these 88 units, a. 1 unit does not have valid consents from HSPCB. b. 14 units were found exceeding the consented production capacity.
c. 1 unit has not provided the sheds covering all process equipments for the dust containment.
d. 8 units have not provided the minimum number of water sprinklers (i.e. 50 nos.) for dust suppression. e. 28 units were found not having wind breaking walls of appropriate height as per the specifications prescribed in the notification dated 11.5.2016. f. 50 stone crushing units were found either without telescopic chute or had telescopic chutes with the product release point less than 2 feet below the height of wind breaking wall.
g. 35 stone crushing units have not provided or maintained metaled/pucca roads within the premises.
h. 5 units were found operating without applying for NOC to CGWA for ground water extraction. i. 15 units were found not maintaining the logbooks of production details.4
j. Most of the stone crushing units have limited plantation comprising mostly of small sized plants. In general, the green belt development needs improvement in all the units.
k. As per the survey/inspection of 320 stone
crushing units, 76 units were found
closed/permanently closed (Annexure-V) and 13 units were not existing (Annexure-VI)."
1. Conclusions are as follows:
"10.0 CONCLUSIONS The Environment Department of Haryana Government vide Schedule-II of the notification dated 11.5.2016 prescribed the emission norms and pollution control measures requirement for the stone crushing units (Annexure-II). The observations, compliance status as well as the recommendations regarding the implementation of pollution control measures by all the stone crushing units are collated based on the survey/inspection details collected by CPCB during Jan-Feb, 2020 and same are tabulated at Annexures-III to VI. The units should ensure to comply with the specific measures as per the recommendations.
In order to improve the environmental management of stone crushing units located in district Charki-Dadri and air quality of surrounding areas, the overall recommendations, for the stone crushing units, HSPCB, State Revenue & Forest Departments, CGWA, etc. in terms of operation, consent to operate, permission for ground water extraction, pollution control measures etc. are elaborated hereunder, applicability of which may be further referred for individual stone crushing units on case to case basis.
10.1 Operational and consent status:
a) The non-operational units should inform HSPCB before starting operations.
b) The units should ensure to comply with the consent conditions and not to exceed consented production capacity.
10.2 Dust containment system in the form of covered sheds and water sprinklers:
The stone crushing units should ensure
a) to provide dust containment cum suppressing system for the equipments in the form of covered sheds and sprinklers in order to reduce the fugitive dust emissions.
b) to provide atleast 50 number of sprinklers along with the water storage facility of minimum 10 kilolitre capacity.5
c) to carry out cleaning and wetting of the ground within the premises, regularly.
d) to provide appropriate designed spray nozzles/water sprinkling system in order to optimize water consumption vis-à-vis effective dust suppression.
10.3 Wind breaking walls and telescopic chutes to contain fugitive emissions:
The stone crushing units should ensure
a) to provide the wind breaking walls in order to minimize fugitive emissions and carry-over to nearby places/areas.
b) to construct wind breaking wall of atleast 50-meter length and minimum 16 feet height along with provision of telescopic chute to ensure that the crushed material from the nod is released from a point, which is atleast 2 feet below the height of the wind-breaking wall. The wall should be structurally sound and should cover the vulnerable abadi side of the crusher unit.
10.4 Metalled/pucca roads within the premises:
The stone crushing units should ensure
a) to provide and maintain metalled/pucca roads within the premises in order to minimize dust generation/re- suspension due to the vehicular movement.
b) to carry out adequate internal road cleaning mechanism for removing deposition of mud and dust in order to make metalled/pucca roads visible or identifiable.
10.5 Green belt development:
The stone crushing units should ensure
a) to provide a green belt along the periphery having avenue plantation of two rows. Till the plantation within the premises are fully developed, the stone crushing unit should erect a barrier/barricade along the periphery to contain the dust emissions.
b) to adopt scientific approach with respect to selection of species, spacing, location, numbers, etc. for green belt development.
10.6 Permission from CGWA for extraction of ground water:
The stone crushing units should ensure
a) to obtain permission from CGWA for extraction of ground water.
10.7 Other issues:
10.7.1 The stone crushing units should ensure 6
a) to maintain records/logbooks for raw material consumption, production data, water consumption, electricity consumption, green belt development, etc.
b) to set-up a display board at entrance gate for information related to name & address of the stone crushing unit, contact details, production details and environmental details.
c) to have well-defined boundary demarcation.
d) that all the trucks & dumpers carrying the raw material, crushed stones, sands and other material from the area should be properly covered so as to entrap the fugitive emission at source.
10.7.2 HSPCB should ensure
a) that units to comply with the specific measures as per the recommendations.
b) to monitor the work zone suspended particulate matter in all the units and to ensure compliance with the notified norms of 600 µg/m3.
c) to issue "consents to operate" to stone crushing units in uniform manner, e.g. indicating production capacities in tonnes/day, product types & other details.
d) to reflect actual quantity required/used by stone crushing units for various purposes, like dust suppression/sprinkling/ green belt development, in the consent issued to stone crushing units.
e) to revoke the consents for permanently closed and non-
existing units.
f) to pave all approach roads, in association with the concerned departments, in the crusher zone/units in order to minimize dust generation/re-suspension.
10.8 Management of Ambient Air Quality in District Charkhi-Dadri
a) In order to monitor the ambient air quality in Charkhi-
Dadri area, HSPCB has already set-up CAAQMS at Mini Secretariat, Charkhi. HSPCB should also carry out manual ambient air quality monitoring, twice a week, at other three representative locations i.e. Power House (Pichopa Kalan), Power House (Chapar) and Police Station (Jhojhu Kalan), as identified by CPCB.
b) In order to keep air quality within norms besides above measures for enforcement and implementation in stone crushing units, the local bodies i. should be vigilant about the burning of solid waste in the area.
ii. should organize/arrange awareness/training programmes for stone crushing & other units, transporters, drivers and stakeholders, regularly. iii. should carry out wetting of the roads, regularly.
10.9 Siting of the Stone Crushing Units 7 The Revenue & Forest Departments of Haryana State should re-verify/re-certify the siting distances against all the notified eleven siting criteria, of all the stone crushing units, more accurately by employing latest technologies such as DGPS (Differential Global Positioning System) machine."
2. The report of the Chief Secretary dated 17.08.2020 is that disciplinary action has been taken against a Scientist and a field officer of the State PCB for giving false information. Teams of the State PCB inspected all the stone crushers (329). The status of units found operational, non-compliant and assessment of carrying capacity and air quality has been mentioned as follows:
"2. Further, pursuant to the orders of NGT dated 05.09.2019, 36 teams were constituted by HSPCB vide endst. No. 3336 to 3374 dated 21.11.2019 and endst. No. 4043-4044 dated 11.02.2020, to inspect all the stone crushers of District Charkhi Dadri to check the compliance status regarding installation and adequacy of Air Pollution Control Measures i.e., wind breaking wall, covered shed, sprinkling system, metalled roads, plantation, water storage tank etc. as per the notification dated 11.05.2016 issued for stone crushers by the Environment Department, Government of Haryana,. In view of the Hon'ble National Green Tribunal directions, the teams inspected 329 Nos. of stone crushers (as per record of the HSPCB) of District Charkhi Dadri. Out of these 329 stone crushers, 116 stone crushers were nonoperational (44 stone crushers were dismantled, 36 stone crushers were f ound closed by themselves, 23 stone crushers were already closed by the Board, 5 stone crushers were under maintenance and 5 stone crushers were not yet established, and 3 were found abandoned.) Out of the remaining 213 stone crushers, 51 No. of stone crushers were found to be non-complying as per notification dated 11.05.2016 and were closed down by the Board. Prosecution action and Environment Compensation have been recommended against 34 units whose sample parameters were found exceeding the prescribed standards. Till now, Environment Compensation of Rs. 1,85,50,000/- has been imposed against 15 non-complying stone crushers, out of which Rs.44,593,76/- has been recovered from 6 non-complying units. Prosecution has been sanctioned against 28 non complying stone crushing units. The Board is in the process of imposing a recovering Environment Compensation and initiating prosecution action on remaining non-complying units.
3. 33 No. of stone crushing units of District Charkhi Dadri were found exceeding consented production capacity. Accordingly, Show Cause Notices were issued to these units for the said violation. The Board 8 has also requested Mining Officer, Charkhi Dadri to take necessary action and develop a system to check the overproduction in these units.
4. Out of 51 sealed units, 18 units have preferred appeals before the appellate authority against the closure order. To avoid any ambiguity, Appellate authority had directed HSPCB to conduct inspections afresh. The Board is conducting the inspections, afresh as per orders of the Appellate authority, and will take suitable action as per Board's policy.
5. Regarding the exercise of carrying capacity assessment of District Charkhi Dadri, the HSPCB has initiated steps and received a proposal from CSIR - NEERI, which is under process. As per information received from the HSPCB, the study will be taken up following the due procedure.
6. The HSPCB has sought the report on siting parameters from District Revenue Officers and District Forest Officers. It is learnt that the Board has also received the reports pertaining to 303 units and 202 units from Revenue Department and Forest Department respectively so far, and all of them have been found to be complying with siting norms. The rest of the cases are under process in these Departments and, action will be initiated by the Board once the same are received. As per observations of CPCB, the Board has also sought re-verification of siting parameters of 5 No. units and other units located in close vicinity of these units, from District Revenue Officer and District Forest Officer.
7. With regard to monitoring of Ambient Air Quality, the HSPCB has identified 3 different locations for installation of Ambient Air Monitoring Stations in the District. Two of these stations have been installed, (one at village Jhojhu kalan and other at village Chappar, where maximum number of stone crushers are located). Further, one CAAQMS has been installed at Mini Secretariat, Charkhi Dadri, and the results of these 3 stations for the last one month reflect moderate Air Quality Index (AQI) in District Charkhi Dadri, as observed by HSPCB."
3. From the above, we find that there is acknowledged violation of environmental norms and while some remedial action has been taken, it is highly inadequate. Having regard to serious adverse consequences on public health and requirement of 'Precautionary' principle under which action has to be taken even against anticipated pollution potential, there is no justification of taking 12 months for carrying capacity assessment without taking effective measures based on available data. In fact, carrying capacity assessment has to be conducted before permitting any activity having potential of pollution. Since data of background concentrations is available with the CPCB as well as the 9 State PCB, pending any further elaborate study as proposed, CPCB and State PCB may undertake a joint study based on available background concentration data of air quality preferably within three months and precautionary action may be taken to check pollution potential in the light of such study at the earliest. Compliance of siting criteria inter-se stone crushers as well as with reference to distance from habitations, educational institutions, roads, hospitals, etc. may be ensured in the interest of public health. Any polluting stone crusher operating in violation of environmental norms, including siting criteria may not be allowed to operate till compliance of law. Action also needs to be taken against grant of reckless consents/ permissions for such activities, adversely affecting public health. Compensation of deterrent nature may be assessed and recovered speedily from the law violators, by involvement of senior officers, in view of the fact that the State itself has found some of its officers not giving correct information and thus being party to violation of law.
4. We constitute a modified seven member joint Committee comprising three members team of CPCB (senior level), Member Secretary, State PCB, Member Secretary, SEIAA, Haryana, Divisional Forest Officer, Charkhi Dadri and the Additional District Magistrate, Charkhi Dadri. The CPCB will be the nodal agency for coordination and compliance. The said team may undertake site visits at such intervals as found necessary for inspection and give its report within three months by e-mail at [email protected] preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF. Action may also be forthwith taken by the State PCB for stopping illegal drawal of groundwater and recovering compensation for such illegal extraction so far, in the light of judgment of this Tribunal dated 20.07.2020 in OA 176/2015, Shailiesh Singh vs. Hotel Holiday Regency, Moradabad & Ors. This aspect may also be covered by the joint Committee in its report. The Committee may also mention whether parameters of ambient noise level are exceeded on account of operation of such activity and if yes, action taken in that regard."
4. The matter was last considered on 02.02.2021 in the light of the report dated 31.01.2021, filed by the seven-Member Committee finding that there was no carrying capacity of the ambient environment to sustain the activities of the stone crushers, without adequate mitigation measures and without following the siting norms. Accordingly, the Tribunal directed remedial measures for enforcing the environmental norms and the Rule of Law. The Tribunal directed that polluting activities beyond the carrying capacity of the environment may be 10 stopped and only such activities may be allowed which can be sustained on the principle of Sustainable Development. The statutory Authorities were directed to exercise their jurisdiction, following due process of law.
The operative part of the order is reproduced below:-
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6. Accordingly, the seven Member Committee has filed its report dated 31.01.2021. The Committee has found that there was no carrying capacity of the ambient air environment to sustain the activities of the stone crushers, particularly in absence of adequate mitigation measures and following of siting norms. The observations and recommendations of the Committee are reproduced below:-
"2.3.1. Observations made by the Joint Committee during site visits The following are the main observations made by the Joint Committee during site visits w.r.t various environmental norms:
i. Out of 14 stone crushing units visited by the Joint Committee on 29.09.2020 and 30.09.2020, it was observed that 06 stone crushing units were not meeting the prescribed siting norms notified by notification dated 11.05.2016 and hence it was decided to get the siting norms verified for all the stone crushing units, from the concerned agencies.
ii. In general, the approach roads to the crusher zones were not maintained, which contribute towards re- suspension of particulate matter during movement of vehicles and deterioration of ambient air quality of the area.
iii. Sprinkling of water within the premises and surrounding area was found to be inadequate during visit.
iv. None of the Units were found to be complying with the condition of the Consent to Operate granted by State Pollution Control Board w.r.t green belt development, as a dust control measure. Further, none of stone crushing has obtained approval of the Green Belt Development Plan, from the Forests Department, as mandated in the notification issued by the State Government.
v. Poor maintenance of the metalled/pucca roads within the premises of individual stone crushing units. vi. In general, there is no demarcation of boundary of the stone crushing units. Distance between two stone crushing units at many places, was observed to be 11 inadequate to disperse the dust particles, leading to overall visibly very high dust in the area.
Since the State Pollution Control Board is mandated to grant consent to operate and ensure the compliance of the conditions of the consent to operate, the members representing the State Pollution Control Board were requested by the Joint Committee to provide the status of the compliance of the conditions of the consent to operate and the action taken against the unit not complying with the prescribed norms, as directed by Hon'ble NGT.
2.3.2 Estimation of the Carrying Capacity of the Ambient Air Environment of District Charkhi Dadri It was directed by Hon'ble NGT to undertake a joint study based on the available background concentration data of air quality. Accordingly, the following approach was followed for estimating the carrying capacity of ambient air environment in the District Charkhi Dadri:
a. The atmospheric mixing height in the District Charkhi Dadri lied between 117 to 850 meters. The 90 percentile value which is majorly dominant during the study period is 691 meters and accordingly this value was used to calculate the volume of the ambient air in the district, as a product of atmospheric mixing height and the area of the district under reference.
b. The concentration of PM10 in ambient air was found to be varying between 26 to 466 pg/m3. The 90 percentile value which is majorly dominant during the study period is 265 pg/m3and this value was used to calculate the total load of PM𝑖oload in the district, asa product of predominant PMioparticulate matter concentration and volume of the ambient air upto mixing height, in the district.
c. The national ambient air quality standard (NAAQS) for PM10 i.e. 100 pg/m3 and when multiplied by the volume of air in the district, it provided the average assimilative capacity of the district for the study period.
d. Supportive carrying capacity of the district was computed by taking the difference of assimilative carrying capacity of the area & total estimated load of PM10 in the district.
e. Similarly, the Joint Committee made an estimation of the season-wise supportive capacity. However, in view of the fact that CAAQMS started working only w.e.f. 04/03/2020, the data for winter season was not available.
The carrying capacity assessment of ambient air environment, of District Charkhi Dadri as estimated by the Joint Committee based on the available data of Continuous Ambient Air Quality Monitoring Station (CAAQMS) located in 12 the district, for time period of 250 days i.e. 04.03.2020 to 08.11.2020 for the predominant air quality parameter i.e. PM10, is as follows:
Particulars Values Summer Monsoon Post
Season Season Monsoon
Season
Area of District (km2) 1370 1370 1370 1370
Mixing height (km) 0.691 0.745 0.672 0.643
Volume of air in the district 946 1021 921 882
(km3) (pg/m3)
PM10 265 246 177 409
Total Estimated load of 250815 251508 162671 360369
particulate matter in ambient air
in the district in a study period
(kg)
Assimilative Carrying Capacity 94647 102073 92112 88153
(kg)
Supportive Carrying Capacity -156168 -149435 -70558 -272216
(kg)
It may be concluded from the above table, as such there is no supportive capacity available in the ambient air environment with reference to PK°, in the district Charkhi Dadri. It may require source apportionment study considering the different polluting activities in the Charkhi Dadri to assess the contribution of individual activities to propose production limits as one of the preventive measures, so as to keep the ambient air environment within assimilative capacity. However, based on the analysis of available data, Joint Committee has suggested as included in the later part of report.
2.3.3 Status of the compliance of the siting criteria by the stone crushing units The Environment Department of Haryana Government vide Schedule-I of the notification dated 11.05.2016 prescribed the norms for siting of the stone crushing units (Annexure-II) and the following three agencies have been mandated as per notification, for verification of the siting criteria, while granting no objection certificates:
• State revenue Department
• State Forests Department
• State Pollution Control Board (for the parameters, which
are not covered by the above two agencies) Accordingly, the task of verifying the siting criteria was assigned to the members representing the above three agencies by the Joint Committee, for arriving at conclusion, in compliance of the orders of the Hon'ble NGT. The Haryana State Pollution Control Board after due field verification informed that out of 330 stone crushing units, 44 units were not existing/found to be dismantled. Another, 35 units have been closed down by the board 13 for various violations. Besides, 17 units were found to have been closed down on their own.
The following is the status of the compliance of the siting criteria provided by ADC, Charkhi Dadri (Annexure-III), based on the verification done by the Revenue Department:
Out of 330 stone crushing units in the list provided by the State Pollution Control Board, 241 units have been verified by the Revenue Department wherein 34 stone crushing units were found to have been established in violation of the siting norms prescribed in the notification dated 11.05.2016. The remaining 89 units are getting verified at ground level by the Revenue Department until the finalisation of this report. Whereas, the compliance verification report received from DFO has mentioned the compliance of the notification w.r.t relevant parameter (Annexure-IV). It is mandatory for the stone crushing units to get the plan for development of green belt, approved from the State Forest Department, as per notification dated 11/05/2016. However, none of stone crushing unit, has obtained approval of the Green Belt Development Plan, from the Forest Department.
2.3.4 Ambient Noise Level Monitoring In order to assess the impact of stone crushing activities on the ambient noise levels in the Charkhi-Dadri area, ambient noise level monitoring was conducted by CPCB Team in 09 stone crushing units on 21.10.2020 and 05.11.2020. The ambient noise monitoring results are presented as below:
Table 1: Ambient Noise Level Monitoring Results.
S. Name & Product Ambient Noise Ambient Industrial Remarks
No Address and Noise Level Zone Noise
Level within the at Standard,
of the Capacity premises
Stone (monitored at a boundary dB(A) Leq
Crushing distance of 5 to of Stone
Units 10 meters from Crushing (Day time)
stone crusher), Unit, dB(A)
dB(A) Lee Leq* as per the
Noise
Pollution
(Regulation
and
Control)
Rules, 2000
1. Jai Ambey GSB (90 MTD) 78.3 72.1 75 ---
Stone
Crusher,
Kheri Battar
Caps Trade 10 mm,
Caps 20 84.5 68.1 75 ---
2.
Link Pvt.
Trade Link mm & Dust
2 Ltd. Kheri (1200 MTD)
Pvt. Ltd.,
Battar
Kheri
Battar
14
3 Diamon 10 mm, 20 86.7 69.2 75 ---
d Stone
Crusher, mm & Dust
Kheri (2000 MTD)
Battar
4 Surya 10mm, 20mm 86.2 64.8 75 Roller Crusher is
Stone & Dust (3500 under
Crusher, MTD)
Village maintenance
Pichopa
Kalan
5 Mahaluxmi 10mm, 20mm 93 68.1 75 Jaw Crusher not
& Dust (1100 in operation due
Mines & MTD)
Stone to non-
Crusher,
Village availability of
Pichopa
Kalan raw material.
6 Dharampal 10mm, 20mm 84.1 73.9 75 Power---
cut 5 to
Stone & Dust (120
Crusher, MID) 6 minutes
Village before
Pichopa
Kalan scheduled time
7 Shree 10mm, 20mm 87 75.8 75 Exceeding the
Radhey & Dust (250 prescribed norms.
Stone MTD)
Crusher,
Village
Birhi Kalan
8 Mayur 10mm, 20mm 84.6 69.5 75 Power cut 30
Stone & Dust (250
Crusher, MTD) minutes before
Village scheduled time.
Birhi Kalan
As may be seen from the table the above stone crushers were meeting the ambient noise level norms at the boundary of the respective units, however, none of the stone crushing units was found to be meeting the norm of ambient noise levels when monitored at a distance of 5 to 10 meters from stone crusher, irrespective of the operational capacity.
2.3.5 Source Emission Monitoring A Joint team of CPCB and HSPCB visited the site on 21/10/2020 and 05/11/2020, for source emission and ambient air quality monitoring. The survey of the area indicated that a good number of stone crushing were found be non-operational on account of maintenance as informed by the representatives of the respective units. Therefore, 08 stone crushing units which were found to be operational were selected for Source emission monitoring and the results are summarized in the following Table 2.
Table 2: Results of the Source Emission Monitoring S. Name & Product and Fugitive Emission at 6 meters from Prescribed Standards as No Address of Capacity Source of Emission, pg/ m3 per Environment . the Stone (Protection) Rules, 1986 Crushing vide S.O. 443 (E) dated Units 18.04.1987 Inward Outward Difference 15
1. Jai Ambey GSB(90 TPD) 3090 4111 1021 600 ug/m3 from source at 3 to Stone 10 meters Crusher, Kheri Battar
2. Caps Trade 10 mm, 20 mm & 4484 4896 412 600 pg/m3 from source at 3 to Link Pvt. Ltd., Dust(1200 TPD) 10 meters Kheri Battar
3. Diamond 10 mm, 20 mm & 3393 3707 314 600 pg/m3 from source at 3 to Dust(2000 MTD) 10 meters Stone
4. Crusher, Surya Kheri Stone 10mm, 20mm & 9444 9818 374 600 pg/m3 from source at 3 to Battar Crusher, Dust(3500 MTD) 10 meters Village Pichopa Kalan
5. Mahaluxmi 10mm, 20mm & 7121 7472 351 600 pg/m3 from source at 3 Mines & Dust(1100 MTD) to 10 meters Stone Crusher, Village
6. Pichopa Kalan Dharampal 10mm, 20mm & 1000 1454 454 600 pg/m3 from source at 3 Stone Dust(120 MTD) to 10 meters Crusher, Village
7. Shree Radhey 10mm, 20mm & 9333 9750 417 600 pg/m3 from source at 3 Pichopa Stone Kalan Dust(250 MTD) to 10 meters Crusher, Village Birhi Kalan
8. Mayur 8 Stone 10mm, 20mm & 3515 3972 457 600 Ng/m3 from source at 3 Crusher, Dust(250 MTD) to 10 meters Village Birhi Kalan An evaluation of the source emission monitoring of 08 stone crushing units indicated that although most of the individual stone crushing units are meeting the prescribed fugitive emission norms except one, the upwind concentration of fugitive emissions varied between 1000 ug/m 3 to 9444 ug/m3. High level of upwind concentration at various location seems to be the impact of inadequate distance between two stone crushing units, thereby necessitating the siting guidelines w.r.t. distance between two stone crushing units as observed and directed by Hon'ble National Green Tribunal. However, HSPCB has prescribed the minimum area of one acre for every stone crusher while in higher capacity units, 1.5 acre is the minimum area requirement.
2.3.6 Ambient Air Quality Monitoring The ambient air quality was also monitored by HSPCB team on 21/10/2020 and 05/11/2020, at different locations (Primarily centre points of different locations) of Charkhi Dadri selected jointly by CPCB and HSPCB, where stone crushers are located. The results of the ambient air quality monitoring are summarized in the following Table 3:16
Table 3: Ambient Air Quality Monitoring Results S. No. Locations Date Concentration of Air Quality Parameters (in pg/m3) PMio PM2.5
1. Kheri Battar Stone Crushing 21.10.2020 140 Not monitored
2. Area Pichopa Kalan Stone Crushing 05.11.2020 68 19 Area
3. Birhi Kalan Stone Crushin Area 05.11.2020 239 42
4. CAAQMS, Mini Secretariat, 21.10.2020 253 117 Charkhi 05.11.2020 265 191 The results of the ambient air quality monitoring at two locations out of three locations monitored by HSPCB Team, were found to be beyond the prescribed limits of PM10. The concentration of PM10 & PM2.5 were also be found to be exceeding the prescribed norms as per the data of CAAQMS located at Mini Secretariat, District Charkhi Dadri during that period, indicating contributing of factors other than stone crushers as well, towards ambient air quality of Distt. Charkhi Dadri.
2.3.7 Action Taken by HSPCB against the units violating the norms The action taken report w.r.t non-compliance of prescribed norms and the conditions of the consent to operate granted to stone crushing units were requested by the Joint Committee from the members representing State Pollution Control Board, for inclusion in the report to be filed before Hon'ble NGT.
In this regard, the following is the status of the compliance of the action taken against noncomplying units by the HSPCB (Annexure-V):
(i) Out of 330 stone crushing units, 96 units are non-
operational due to the fact that 35 units have been closed down by HSPCB, 17 were found to have been closed on their own and 44 units were found to have been dismantled/non- existing.
(ii) A total sum of Rs. 4.89 crores of Environmental Compensation was levied by HSPCB on the 33 non-complying units. 19 units have deposited the EC amount of Rs. 1.62 crores to the HSPCB.
(iii) HSPCB is in the process of imposing EC on another 16 non-complying stone crushing units.
(iv) The prosecution has been initiated against 35 non- complying units, out of which 27 have been filed in Special Environmental Court, Kurukshetra, Haryana.
(v) HSPCB has initiated action against all the stone crushers which have not obtained approval of the Green Belt Development Plan from the Forest Department and issued show cause notices to all units seeking their status of approval of the same and further, action will be taken by the board after receipt of the units.
172.3.8 Action Taken by HSPCB for illegal ground water abstraction The Joint Committee was directed by the Hon'ble NGT, to include the action taken by HSPCB in the report of the Joint Committee. Accordingly, HSPCB was requested by the Joint Committee, for providing the action taken report w.r.t. illegal abstraction of the ground water in compliance of the directions of the Hon'ble NGT.
In this regard, as per status report received from HSPCB, there are 330 stone crushing units in the District Charkhi Dadri, out of which 53 units have either been dismantled or non- operational after 15/04/2015 i.e. the date of notification issued by CGWB mandating permission for withdrawal of ground water. Therefore, HSPCB recommended for levying interim environmental compensation against 277 stone crushing units to the Deputy Commissioner, Charkhi Dadri. The total amount of compensation from these 277 stone crushing units is Rs. 31,45, 13, 865/-, the details of which is summarized in Annexure-VI. The Deputy Commissioner, Charkhi Dadri has issued order for recovering EC for illegal underground water abstraction against all these units.
3.0 R ECO MM EN DAT ION S:
(i) Since, the carrying capacity of the Charkhi Dadri region is estimated to be negative and therefore, following actions are suggested to support & protect the air environment:
a. No new stone crusher of any capacity may further be allowed to establish & operate in the region including any expansion of the existing units. b. A study, such as source apportionment, be carried out to ascertain at what maximum capacity the existing stone crushing units be allowed to operate vis- a-vis their number.
c. The supporting infrastructure such as road needs improvement to minimize the dust formation and to maintain its quality a fund may be created by the stone crushing units proportionate to its production capacity. The fund may be operated through a mechanism where the nodal agency could be the association of the stone crushing units.
d. The units which have been reported not conforming the siting criteria according to revenue department (34) shall remain closed and be shifted in compliance with the notification dated 11.05.2016.
(ii) Considering the stone dust settlement behaviour, the inter-se distance between two stone crushing units may be kept as:
d = (hi*N. + h2 *p2)/100 Where, d = inter-se distance between two stone crushing units (in meter) 18 hl& h2 = height of highest nodes for unit 1 & 2, respectively (in meter) Pi& P2 = production capacity for unit 1 & 2, respectively (in MTD) iii. HSPCB shall install additional 3 ambient air quality monitoring stations in accordance to Guidelines for Ambient Air Quality Monitoring published by CPCB (2003). Out of these three, one station may be CAAQMS.
iv. The concerned authority may take suitable action against those stone crushing units found to be non- conforming w.r.t. siting criteria and having not provided adequate pollution control measures.
v. The stone crushing unit may be asked to obtain due approval from State Forest Department for development of green belt in accordance to the notification dated 11.05.2016."
7. In view of above report, it does appear that there is large scale violation of law in violation of the mandate of 'Sustainable Development' and 'Precautionary Principle'. Suitable remedial measures need to be taken to stop polluting activities, beyond the carrying capacity of the environment, apart from action for the violations which have already taken place. Only such activity may be allowed which the environment can sustain irrespective of the date on which the stone crushers were set up. While taking action, the State PCB may follow the due process but the action needs to be prompt to protect the public health and environment in view of the material in the seven Member Committee. The District Magistrate, Charkhi Dadri may take prompt steps for protection of environment by taking mitigation measures in terms of the recommendations. Illegal withdrawal of ground water may be effectively stopped. Since we are only requiring the statutory authorities to take action in exercise of their statutory powers, following due process and orders of the statutory authorities are appealable to this Tribunal, we do not find it necessary to issue notice to the individual stone crushers.
8. The State PCB may file an action taken report of status as on 31.03.2021, before the next date, by e-mail at judicial- [email protected] preferably in the form of searchable PDF/ OCR Support PDF and not in the form of Image PDF."
5. In pursuance of the above, an action taken report has been filed on 27.09.2021 by the State PCB. The status report gives the list of 339 stone crushers to whom the consent was granted. It gives list of 22 stone crushers which were inspected along with the Monitoring Committee 19 constituted by this Tribunal out of which 5 were found to be non-
compliant and were closed. The remaining were found to be individually compliant. On 2nd inspection of 14 stone crushers, 10 were found to be non-complaint, which included 4 units which were earlier non-compliant and 6 units which were found to be non-complaint later. Four were found to be compliant. 10 units were closed/ recommended to be closed accordingly. On 3rd inspection on 17.06.2021 and 01.07.2021, 2 more units were found to be non-compliant and were closed. Assessment of compensation against 14 units was in progress. Compensation had already been assessed against 40 non-compliant units amounting to Rs.
4.76 Crores. 27 units out of them have deposited the compensation while proceedings have been initiated for recovery against the remaining.
Prosecution has been filed/proposed against 35 units. Compensation has also been assessed for illegal extraction of ground water amounting to Rs. 31.66 Crores approximately against 278 units. We note that for such assessment the area has been taken to be safe category even though it is critical. 34 units have been found to be not meeting the siting criteria and action has been taken for withdrawal of the CTE/CTO.
It is further stated that even 339 stone crushers in District Charkhi Dadri 246 were in operation and the remaining have been identified for dismantling. 4 have been closed.
6. In view of the report, we are concerned with the issue of permissibility of functioning of the said 246 stone crushers which are said to be in operation. The list is as follows:-
"List of CTO of Stone Crusher units in operation at present:-
In Operation Sr. Village Name and address of unit Status Period No.
1. Kheri Abhishek Stone Crusher, Granted 01.04.21- 20
Batter Village Kheri Batter, 31.03.26 Ch.Dadri
2. Kheri Amarnath Stone Crusher Vill- Granted 01.04.21- Batter Kheri Battar, Distt Ch.Dadri 31.03.26
3. Kheri Anand Stone Crusher, Vill. Granted 01.04.17- Batter Kheri batter, Ch.Dadri 31.03.22
4. Pichopa Anjani Mata Stone crusher Granted 10.09.20- Kalan Village Pichopa Kalan, 31.03.22 Charkhi Dadri
5. Kheri Anjani Stone Crusher, VPO Granted 01.04.17- Batter Kheri Battar, Ch.Dadri 31.03.22
6. Kheri ANUP STONE CRUSHER NO Granted 01.04.20- Batter 1, VILLAGE KHERI BATTAR 31.03.25 TEHSIL AND DISTRICT CHARKHI DADRI
7. Kheri Anup Stone Crusher, Vill. Granted 10.02.21- Batter Kheri Battar, Ch.Dadri 31.03.25
8. Jhojhu Arya Stone Crusher Granted 25.10.19-
Kalan (16BHI3361876) 31.03.24
Ramalwas,/Jhojhu
Kalan,Distt Charkhi Dadri
9. Asawari Asawari Stone Crushing Co., Granted 05.02.20-
Vill-Asawari Tehsil & Distt 31.03.24
Charkhi Dadri
10. Mankawas Ashoka Stone Crusher, Vill. Granted 01..04.21-
Mankawas, Ch.Dadri 31.03.24
11. Mankawas Ashu Stone Crusher Vill. Granted 01.04.21-
Manakawas, Ch. Dadri 31.03.24
12. Jhojhu Avtar & Company Stone Granted 01.04.21-
Kalan Crusher, Village jhojhu 31.03.26
Kalan, Ch.Dadri
13. Birhi kalan Baba Hari Dass Stone Granted 01.04.21-
Crushing Co Vill-Birhi 31.03.26
Kalan,Distt Ch.Dadri
14. Birhi kalan Baba Raghu Nath Stone Granted 18.07.17-
Crusher Vill-Birhi Kalan,Distt 31.03.22
Dadri
15. Jhojhu Baba Shyam Crushing Co Granted 02.10.18-
Kalan Vill Jhojhu Kalan Teshil & 31.03.23
Distt Charkhi Dadri
16. Pandwan Bala Ji Stone Crusher, Vill. Granted 01.10.18-
Pandwan, Ch. Dadri 31.03.25
17. Birhi kalan Balaji Stone Crusher, Village Granted 01.04.21-
Birhi Kalan, District Ch.Dadri 31.03.26
18. Kaliyana Balaji Stone Crusher, VPO Granted 07.01.18-
Kaliyana, Ch. Dadri 31.03.22
19. Kalali Baljit Stone Crusher Vill- Granted 09.08.18-
Kalali,Distt Charkhi Dadri 31.03.23
20. Pichopa Bed Stone Crusher Village Granted 20.05.18-
Kalan Pichopa Kala Tehsil Ch Dadri 31.03.22
21. Kheri Bhagwati Stone Crusher, Granted 30.01.21-
Batter Vill, Kheri Battar, Charkhi 31.03.25
Dadri
22. Ramalwas Bhai Ji Stone Crusher Village Granted 19.12.19-
Ramalwas Tehsil Ch Dadri 31.03.24
23. Kheri Bhartho Devi Stone Crusher, Granted 14.05.20-
Batter Village Kheri Batter, Charkhi 31.03.23
Dadri
24. Kaliyana Bhavishay Stone Crusher Granted 21.08.18-
Village Kaliyana, Charkhi 31.03.23
Dadri
25. Kheri Caps Tradeling Pvt. Ltd., Granted 11.07.19-
Batter Kheri Batter, Charkhi Dadri 31.03.24
26. Asawari Chander Mukhi Stone Granted 01.04.21-
Crusher, Kila/Khasra No. 31.03.26
102//23 & 104//3/1,
21
Asawari, Patwari Halka 83,
Ch.Dadri
27. Pandwan Chander Stone Crusher, Granted 01.04.21-
Village Pandwan, Charkhi 31.03.26
Dadri
28. Mankawas Chaubisi Stone Crusher, Granted 01.04.21-
Village Mankawas, Tehsil 31.03.26
Chakrhi Dadri
29. Birhi kalan Chaudhary Stone Crusher Granted 15/05/2018 -
Vill-Birhi Kalan, Distt 31/03/2023
Charkhi Dadri
30. Atela Kalan Chetna Stone Crusher, Granted 01.04.21-
Village Atela Kalan, Charkhi 31.03.26
Dadri
31. Birhi kalan Chirag Stone Crusher, Granted 17.11.17-
Village Birhi Kalan, Tehsil 31.03.22
Charkhi Dadri
32. Kaliyana Choudhary Construction Granted 27.09.20-
Company, Village Kalayana, 31.03.24
Dadri
33. Kheri Classic Mobile Stone Crusher Granted 09.02.21-
Batter Village Kheri Battar, Charkhi 31.03.25
Dadri
34. Kheri Dada Dhola Stone Crusher, Granted 01.04.21-
Batter Village Kheri Batter, 31.03.26
Ch.Dadri
35. Mankawas Dada Gosai Stone Crushing Granted 01.04.21-
Mills, Mankawas, Ch.Dadri 31.03.24
36. Kheri Dada Ram Prasad Stone Granted 10.09.20-
Batter Crusher, Vill. Kheri Battar, 31.03.25
Ch.Dadri
37. Birhi kalan Dada Shakti Stone Crusher Granted 01.04.21-
Vill-Birhi Kalan,Distt 31.03.24
Ch.Dadri
38. Kheri Dada Stone Crusher, Village Granted 01.04.21-
Batter Kheri Battar, Tehsil Chakrhi 31.03.26
Dadri
39. Pichopa Dada Syonand Maharaj Granted 16.02.18-
Kalan Stone Crusher, Village 31.03.22
Pichopa Kalan, Charkhi
Dadri
40. Mankawas Dadri Stone Crusher Village Granted 01.04.21-
Manakawas Tehsil Charkhi 31.03.25
Dadri
41. Tiwala Dalawas Stone Crusher, Vill Granted 09.11.2018-
Tiwala,Tehsil & Distt 31.03.2023
Charkhi Dadri
42. Mankawas Delhi Stone Crusher, Village Granted 21.04.16-
Mankawas, Ch.Dadri 30.09.16
09.04.19-
31.03.24
43. Kheri Dev Stone Crusher, Village - Granted 27.12.19-
Batter Kheri Batter, Charkhi Dadri 31.03.24
44. Kheri Dhankaur Stone Granted 01.04.21-
Batter Crusher,Village Kheri Batter, 31.03.26
Bhiwani
45. Kalali Dhanluxmi Stone Crusher, Granted 14.07.20-
Kalali, Ch. Dadri 31.03.25
46. Kheri Dhanpat Stone Crusher, Vill. Granted 01.04.17-
Batter Kheri Battar, Bhiwani 31.03.22
47. Pichopa Dharampal Stone Crusher, Granted 01.04.21-
Kalan pichopa Kalan, Ch. Dadri, 31.03.26
Bhiwani
48. Kheri Diamond Stone Crusher Granted 15.07.20-
Batter Village Kheri Battar Tehsil 31.03.25
Ch Dadri Bhiwani
22
49. Pichopa Durga Stone Crusher, Vill- Granted 19.11.18-
Kalan Pichopa Kalan,Tehsil & Distt 31.03.23
Charkhi Dadri
50. Kheri Ekta Stone Crusher Village Granted 01.04.21-
Batter kheri Battar BHIWANI 31.03.26
51. Mankawas Gawar Construction Ltd., Granted 01.04.18-
Village Mankawas, Bhiwani 31.03.23
52. Birhi kalan Gitesh Stone Crusher Vill- Granted 15.11.20-
Birhi Kalan,Distt Bhiwani 31.03.22
53. Kheri Gohana Stone Crusher, Granted 18.08.20-
Batter Village Kheri Batter, Charkhi 31.03.23
Dadri
54. Pichopa Hanuman Infrastructure Pvt. Granted 10.02.18-
Kalan Ltd., Village Pichopa Kalan, 31.03.22
Charkhi Dadri
55. Pichopa Hari Om Stone Crusher Granted 09.09.19-
Kalan Pichopa Kalan Teshil and 31.03.24
District Charkhi Dadri
56. Asawari Haryana Stone Crusher, Granted 01.04.21-
Village Asawari, Tehsil 31.03.26
Charkhi Dadri, Bhiwani
57. Tiwala Haryana Stone Crusher, Granted 20.11.20-
Village Tiwala, Tehsil 31.03.25
Charkhi Dadri, Bhiwani
58. Jhojhu Indian SC, Jhojhu Kalan, Granted 01.04.21-
Kalan Dadri 31.03.26
59. Pichopa J M and COMPANY Vill- Granted 27/06/18 -
Kalan Pichopa Kalan,Distt Bhiwani 31/03/23
60. Birhi kalan Jai Baba Jamna Giri Stone Granted 18.11.20-
Crusher, Vill. Birhi Kalan, 31.03.22
Charkhi Dadri
61. Pandwan Jai Baba Mungipa stone Granted 10.05.19-
crusher, Pandwan. Charkhi 31.03.24
Dadri
62. Kheri Jai Baba Stone Crusher, Vill. Granted 01.04.21-
Batter Kheri Battar,Bhiwani 31.03.26
63. Mankawas Jai Bajrang Bali Stone Granted 11.02.21-
Crusher, Village Mankawas, 31.03.23
Tehsil Charkhi Dadri,
Bhiwani
64. Ramalwas Jai Bajrang Bali Stone Granted 05.02.20-
Crusher, Village Ramlawas, 31.03.24
Charkhi Dadri
65. Kheri Jai Bajrangbali Stone Granted 01.04.21-
Batter Crusher, Village kheri Batter, 31.03.26
Bhiwani
66. Mankawas Jai Balaji Stone Crusher, Vill. Granted 01.04.21-
Mankawas Charkhi Dadri, 31.03.26
Bhiwani
67. Pichopa Jai Balaji Stone Crusher, Granted 13.01.18-
Kalan Village Pichopa Kalan, 31.03.22
Charkhi Dadri
68. Birhi kalan Jai Dada Budha Stone Granted 01.04.21-
Crusher, Village Birhi Kalan, 31.03.26
Tehsil Charkhi Dadri,
Bhiwani
69. Kheri Jai Durga Stone Crusher, Granted 01.04.21-
Batter Vill. Kheri Battar, Bhiwani 31.03.26
70. Pandwan JAI HANUMAN STORE Granted 01.10.20-
CRUSHER PANDWAN 31.03.22
VILLAGE PANDWAN
BHIWANI BHIWANI
71. Birhi kalan Jai Hind Stone Crushing Co., Granted 01.04.21-
Village Birhi Kalan, Bhiwani 31.03.26
72. Kheri Jai Mahadev Stone Crusher, Granted 25.10.19-
Batter Kheri Batter, Dadri 31.03.24
23
73. Kalali JAI MATA DI STONE Granted 23.03.21-
CRUSHER village Kalali, 31.03.25
tehsil Charkhi dadri
BHIWANI
74. Birhi kalan Jai Mata Di Stone Crusher, Granted 01.04.21-
Village Birhi Kala, Tehsil Ch. 31.03.26
Dadri, Bhiwani
75. Pandwan Jai Shivam Stone Crusher Granted 26/07/18 -
Village Pandwan 31/03/23
76. Kheri Jai Shree Ganesh Stone Granted 01.10.20-
Batter Crusher Vill-Kheri 31.03.25
Battar,Distt Bhiwani
77. Mankawas Jai Shree Ram Stone Granted 01.04.23-
Crusher Village Manakawas 31.03.26
District Bhiwani
78. Kheri Jai Shree Ram Stone Granted 01.04.21-
Batter Crusher, Village Kheri 31.03.26
Battar, Charkhi Dadri
79. Jhojhu Jai Shree Shyam Stone Granted 01.04.21-
Kalan Crusher Vill-Jhojhu 31.03.26
Kalan,Distt Bhiwani
80. Kalali Jai Shree Shyam Stone Granted 01.04.21-
Crusher, Village Kalai, Tehsil 31.03.26
Chakrhi Dadri, Bhiwani
81. Pichopa Jai Shree Shyam Stone Granted 01.04.19-
Kalan Crusher, Vill-Pichopa 31.03.23
Kalan,Tehsil & Distt Charkhi
Dadri
82. Kheri Jai Siya Ram Stone Crusher, Granted 01.04.21-
Batter Vill. Kheri Battar, Bhiwani 31.03.24
83. Jhojhu Jhojhu Stone Crusher, Granted 14.12.19-
Kalan Village Jhojhu Kalan, 31.03.24
Bhiwani
84. Kaliyana K V R Minerals Pvt Ltd Unit 2 Granted 05.05.18-
Vill Kaliyana Teshil & Distt 31.03.23
Charkhi Dadri
85. Kaliyana K V R Minerals Pvt. Ltd., Granted 09.08.17-
Village Kaliyana, Charkh 31.03.22
Idadri
86. Pichopa K.M.P Stone Crusher, Vill Granted 05.06.19-
Kalan Pichopa Kalan Tehsil & Distt 31.03.24
Charkhi Dadri
87. Birhi kalan Kanhaiya Stone Crusher Vill- Granted 01.04.21-
Birhi Kalan,Distt Bhiwani 31.03.24
BHIWANI
88. Mankawas Kanshi Ram Stone Crusher, Granted 01.04.18-
Village Mankawas, Bhiwani 31.03.23
89. Pichopa Khatu Shyam Stone Crusher, Granted 01.07.19-
Kalan Village Pichopa Kala Tehsil 31.03.24
Ch Dadri
90. Kheri Krishana Stone Crusher and Granted 29/07/18-
Batter Supplier Village Kheri 31/03/23
BattarTehsil Ch Dadri,Distt
Bhiwani
91. Pichopa Krishna Stone Crusher, Vill. Granted 29.06.21-
Kalan Pichopa Kalan, Charkhi 31.06.26
Dadri
92. Kheri Krishna Stone Crusher-1, Granted 01.04.21-
Batter Vill. Kheri Battar, Bhiwani 31.03.26
93. Kheri Krishna Stone Crusher-II, Granted 01.04.16-
Batter Vill. Kheri Battar, Bhiwani 31.03.21
94. Jhojhu Kumar Infra & Mining Granted 04/03/2021 -
Kalan Projects, Village Jhoju Kalan, 31/03/2025
Teshil Chakrhi dadri,
Bhiwani
95. Kheri Larsen and Toubro Limited, Granted 01.05.19-
24
Batter Vill Kheri Battar Tehsil & 30.04.24
Distt Charkhi Dadri
96. Tiwala Laxmi Mining Company, Granted 01.04.21-
Village Tiwala, Charkhi 31.03.26
Dadri
97. Mankawas Laxmi Stone Crusher, Vill. Granted 01.04.21-
Mankawas, Bhiwani 31.03.26
98. Asawari Luxmi Stone Crusher, Granted 01.04.18-
Asawari, Bhiwani 31.03.23
99. Mankawas Maa Pitambara Mines And Granted 01.06.19-
Cruhsers LLP, Vill 31.03.24
Mankawas,Tehsil & Distt
Charkhi Dadri
100. Kaliyana Maa Stone Crusher, Granted 14.07.20-
Kaliyana, Charkhi Dadri 31.03.23
101. Bilawal Maha Luxmi Stone Cruhser, Granted 01.04.21-
Village Bilawal, Bhiwnai 31.03.26
102. Pichopa Mahadev Grit Udyog Granted 01.04.21-
Kalan PICHOPA KALAN CHARKHI 31.03.26
DADRI
103. Birhi kalan Mahadev Stone Crusher, Granted 02.10.18-
Birhi Kalan, Chakrhi Dadri 31.03.23
104. Kheri Mahadev stone Crusher, Vill. Granted 01.04.21-
Batter Kheri Battar, Bhiwani 31.03.26
105. Pichopa Mahaluxmi Mines and Stone Granted 30/04/2018 -
Kalan Crusher VPO Pichopa Kala 31/03/2023
106. Birhi kalan Mahaluxmi Stone Crusher Granted 01.04.19-
Village Birhi Kala District 31.03.24
Bhiwani
107. Pichopa Mahashay Stone Crusher, Granted 04.07.19-
Kalan Village Pichopa Kalan, Dadri 31.03.24
108. Kheri Maman Stone Crusher, VPO Granted 01.04.17-
Batter Kheri Battar, Bhiwani 31.03.22
109. Kheri Maruti Stone Crusher, Village Granted 01.04.21-
Batter Kheri Battar, Bhiwani 31.03.26
110. Mankawas Maruti Stone Crusher, Village Granted 01.04.18-
Mankawas,Tehsil Charkhi 31.03.23
Dadri, Bhiwani(New Name
Maruti SC, Pandwan)
111. Birhi kalan Mayur Stone Crusher, Village Granted 01.04.21-
Birhi Kala, Tehsil Ch. Dadri, 31.03.26
Bhiwani
112. Pichopa MDN Stone Crusher Vill- Granted 10.02.18-
Kalan Pichopa Kalan, Tehsil & Distt 31.03.22
Charkhi Dadri
113. Kaliyana Millan Stone Cusher, Village Granted 21.01.21-
Kaliyana, Charkhi Dadri 31.03.22
114. Jhojhu Murliwala Stone Crushing Granted 01.04.21-
Kalan Mills, Vill. Jhojhu Kalna, 31.03.24
Bhiwani
115. Kheri Nandu Stone Crusher, VPO Granted 01.04.17-
Batter Kheri Batter, Tehsil Charkhi 31.03.22
Dadri, Bhiwani
116. Mankawas NECC Mines & Mineral, Granted 01.04.21-
Village Manakawas, Tehsil 31.03.26
Charkhi Dadri, Bhiwani
117. Pandwan NECC Mining Corporation Granted 22.11.17-
Unit 2, Village Pandwan 31.03.22
Charkhi Dadri
118. Pandwan NECC Mining Corporation, Granted 22.11.17-
Village Pandwan, Charkhi 31.03.22
Dadri
119. Pandwan NECC Roadways, Village Granted 22.11.17-
Pandwan, Dadri 31.03.22
120. Jhojhu Neel Kanth Stone Crusher Granted 01.04.21-
Kalan Mill, Village Jhojhu Kalan, 31.03.26
25
Tehsil Charkhi Dadri,
Bhiwani
121. Pichopa Neelam Stone Crusher Vill Granted 26/07/18 -
Kalan Pichopa Kalan Teshil & Distt 31/03/23
Charkhi Dadri
122. Kheri Neelkanth Stone Crusher, Granted 01.04.17-
Batter Village Kheri Battar, Bhiwani 31.03.22
123. Birhi kalan Neelkanth Mahadev Grit Granted 08.05.17-
Udyog Vill-Birhi Kalan,Distt 31.03.22
Bhiwani
124. Pichopa New Avtar Stone Crusher, Granted 30.04.19-
Kalan Vill-Pichopa Kalan,Tehsil & 31.03.24
Distt Charkhi Dadri
125. Pichopa New Bharat Stone Crushing Granted 17.01.19-
Kalan Company, VPO PICHOPA 31.03.23
KALAN TEHSIL AND
DISTRICT CHARKHI DADRI
126. Kheri New Jai Shree Bala ji Stone Granted 12.09.19-
Batter Crusher, Village Kheri 31.03.23
Battar, Bhiwani
127. Birhi kalan New Rapid stone crusher Old Granted 18.11.20-
name Jai Baba Shyam Stone 31.03.22
Crusher Vill-Birhi Kalan,Distt
Bhiwani
128. Jhojhu Om Shiv Stone Crusher, Granted 14.12.19-
Kalan Village Jhojhu Kalan, Tehsil 31.03.24
Chakrhi Dadri, Bhiwani
129. Kaliyana Om Shivam Stone Crusher, Granted 28.06.19-
Kaliyana, Dadri 31.03.24
130. Asawari Om Shivam Stone Crusher, Granted 01.10.20-
Village Asawari, Bhiwani 31.03.26
131. Kheri Om Stone Crusher, Kheri Granted 01.04.20-
Batter Batter, Charkhi Dadri, 31.03.23
Bhiwani
132. Mankawas Om Stone Crusher, Granted 01.04.21-
Mankawas, Charkhi Dadri, 31.03.26
Bhiwani
133. Atela Kalan Pal stone Crusher Vill. Atela Granted 01.04.21-
Kalan Bhiwani 31.03.26
134. Mankawas Panchmukhi Stone Crusher, Granted 01.10.20-
Village Mankawas, Bhiwani 31.03.25
135. Pichopa Pardhan Stone Crusher Granted 01.04.21-
Kalan Village Pichopa Kala Tehsil 31.03.26
Ch Dadri BHIWANI
136. Kheri Partap Stone Crusher, Vill. Granted 01.04.21-
Batter Kheri Battar, Bhiwani( Old 31.03.26
Name baba pir stone
crushing co. )
137. Kheri Parvat Stone Crusher, Village Granted 04.01.20-
Batter Kheri Battar,Tehsil Charkhi 31.03.24
Dadri, Bhiwani
138. Kheri Pokhar Stone Crusher, Vill. Granted 01.04.21-
Batter Kheri Battar, Bhiwani 31.03.26
139. Asawari Pritam Sangwan Stone Granted 07.01.18-
Crusher, Village Asawari, 31.03.22
Charkhi Dadri
140. Asawari Pritam Stone Crusher, Granted 01.01.18-
Asawari, charkhi Dadri 31.03.22
141. Kheri PRITHVI STONE CRUSHER, Granted 30.08.20-
Batter Kheri Batter, Charkhi Dadri 31.03.25
142. Birhi kalan Purpal Stone Crusher, Village Granted 01.04.21-
Birhi Kala, Tehsil Charkhi 31.03.26
Dadri, Bhiwani
143. Pichopa QEM PROCESSING PVT LTD Granted 20.07.19-
Kalan PICHOPA KALAN 31.03.24
144. Kheri QEM PROCESSING PVT LTD Granted 01.04.21-
26
Batter STONE CRUSHER at 31.03.26
VILLAGE KHERI BATTAR
CHARKHI DADRI DISTRICT
BHIWANI HARYANA
BHIWANI
145. Kaliyana R.B.S Stone Crusher Village Granted 25.02.18-
Kaliyana, Tehsil Ch. Dadri, 31.03.22
Bhiwani
146. Kheri Raj Stone Crusher, Vill. Kheri Granted 01.04.21-
Batter Battar, Bhiwani 31.03.26
147. Pichopa Rajesh Stone Crusher, Granted 25/10/2018 -
Kalan Pichopa Kalan, CharkhiDadri 31/03/2023
148. Pichopa Rakesh Malik Stone Cruhser Granted 26/07/2018 -
Kalan Vill-Pichopa Kalan,Distt 31/03/2023
Bhiwani
149. Jhojhu Rudhra Stone Crusher, Granted 01.01.18-
Kalan Village Jhojhu Kalan, 31.03.22
Charkhi Dadri
150. Kheri Salasar Stone Crusher Vill- Granted 01.03.21-
Batter Kheri Battar,Distt Bhiwani 31.03.25
151. Birhi kalan Sangwan Stone Crusher, Granted 19.12-19-
Vilalge Birhi Kalan, Charkhi 31.03.24
Dadri
152. Kheri Sanskar Stone Crusher, Granted 01.04.19-
Batter Kheri Battar, Bhiwani 31.03.24
153. Kheri Saraswati Stone Crusher, Granted 01.04.21-
Batter Vill Kheri Batter, Bhiwani 31.03.26
154. Kheri Sarvotam Group, Village Granted 12.05.20-
Batter Kheri Batter, Charkhi Dadri 31.03.24
155. Pichopa Satyavir Stone Crusher, Granted 01.04.21-
Kalan Village Pichopa Kalan, 31.03.26
Charkhi Dadri
156. Kheri Shakti Stone Crusher, Village Granted 14.12.17-
Batter Kheri Battar, Charkhi Dadri 31.03.22
157. Kheri Shanti Mobile Stone Crusher, Granted 16.08.17-
Batter VPO Kheri Battar, Bhiwani 31.03.22
158. Kheri Sheranwali Stone Crusher, Granted 01.04.17-
Batter Vill. Kheri Battar, Bhiwani 31.03.22
159. Kheri Shiv Bhole Shankar Stone Granted 01.04.19-
Batter Crusher Village Kheri Battar, 31.03.24
Bhiwani BHIWANI
160. Kaliyana SHIV BHOLE STONE Granted 10.09.20-
CRUSHING Co., Kaliyana, 31.03.25
Ch. Dadri
161. Kheri Shiv Durga Stone Crusher, Granted 27.12.19-
Batter Village Kheri Battar,Tehsil 31.03.24
Charkhi Dadri, Bhiwani
162. Kaliyana Shiv Ganga Stone Crusher, Granted 07.01.18-
Kaliyana, Charkhi dadri 31.03.22
163. Kheri Shiv Gorakh Stone Crusher, Granted 01.04.21-
Batter Vill Kheri Battar, Bhiwani 31.03.26
164. Birhi kalan Shiv Shakti Grit Udyog, Granted 01.04.21-
Village Birhi Kala, Bhiwani 31.03.26
165. Pichopa Shiv Shakti Stone Crusher Granted 28.05.20-
Kalan Village Pichopa Kalan, 31.03.24
Charkhi Dadri
166. Pichopa Shiv Shakti Stone Crusher II Granted 30.06.20-
Kalan Village Pichopa Kalan, 31.03.25
Charkhi Dadri
167. Kheri SHIV SHAKTI STONE Granted 01.06.18-
Batter CRUSHER, Village Kheri 31.03.23
BattarTehsil Ch Dadr
168. Birhi kalan Shiv Shankar Stone Crusher Granted 09/07/18 -
Vill-Birhi Kalan,Distt 31/03/23
Bhiwani
169. Mankawas Shiv Shanti Stone Cruhser, Granted 01.04.21-
27
Village Mankawas, Charkhi 31.03.24
Dadri, Bhiwani
170. Atela Kalan Shiv Stone Crusher, Vill. Granted 27.04.20-
Atela Kalan, Bhiwani 31.03.25
171. Asawari Shiv Stone Crusher, Village Granted 01.04.18-
Asawari, Bhiwani 31.03.23
172. Jhojhu Shiv Stone Crusher, Village Granted 07.01.18-
Kalan Jhojhu Kalan, Ch. Dadri 31.03.22
173. Pichopa Shiv Stone Crushing co., Granted 01.06.20-
Kalan Village Pichopa kalan, 31.03.25
Charkhi Dadri,
174. Birhi kalan Shiva Stone Crusher, Village Granted 21.02.21-
Birhi Kalan, Tehsil Charkhi 31.03.23
Dadri, Bhiwani
175. Mankawas Shivalik Stone Crusher, Granted 01.10.17-
Village Mankawas, Charkhi 31.03.22
Dadri, Bhiwnai
176. Kheri Shivalya Construction Pvt Granted 01.04.21-
Batter Ltd Co., Village Kheri Battar, 31.03.23
Bhiwani
177. Mankawas Shivalya Grit Udyog, Village Granted 01.04.19-
Mankawas, Tehsil Charkhi 31.03.24
Dadri, Bhiwani
178. Mankawas Shree Balajee Stone Crusher, Granted 12.12.17-
Village Mankawas, Tehsil 31.03.22
Chakrhi Dadri, Bhiwan
179. Bilawal Shree Balaji Stone Crusher, Granted 01.04.21-
Village Bilawal , , Bhiwani 31.03.26
180. Kaliyana Shree Balaji Stone Crusher, Granted 17.02.21-
Village Kaliyana, Ch. Dadri 31.03.25
181. Kheri Shree Dada Dohla Stone Granted 20.09.18-
Batter Crusher Vill Kheri 31.03.23
Battar,Distt Charkhi Dadri
182. Kheri Shree Ganesh Crusher Granted 01.04.21-
Batter Udyog, Village Kheri Battar, 31.03.26
Ch. Dadri
183. Ramalwas Shree Ganpati Stone Granted 30.08.20-
Crushing Mills, Village 31.03.25
Ramalwas, Charkhi Dadri
184. Pichopa Shree Laxmi Stone Crusher, Granted 18.11.19-
Kalan Pichopa Kalan, Ch. Dadri. 31.03.24
185. Kheri Shree Luxmi Stone Crusher, Granted 01.10.20-
Batter Kheri Battar, Bhiwani 31.03.25
186. Kheri Shree Maha Luxmi Stone Granted 01.04.21-
Batter Crusher, Vill. Kheri Battar, 31.03.26
Bhiwani
187. Pichopa Shree Mahadev Stone Granted 01.04.21-
Kalan Crusher, Village Pichopa 31.03.26
Kalan, Tehsil Charkhi Dadri
188. Kheri Shree Nanak Stone Crusher, Granted 01.04.21-
Batter VPO Kheri Battar, Bhiwani 31.03.26
189. Kheri Shree Ram Stone Crusher, Granted 01.04.21-
Batter Village Kheri Battar,Tehsil 31.03.26
Charkhi Dadri,
190. Kheri Shree Satyam Stone Granted 01.04.18-
Batter Crusher, Kheri Battar, 31.03.23
Bhiwani
191. Pichopa Shri Dada Devi Nath Stone Granted 14.08.20-
Kalan Crusher, Village Pichopa 31.03.23
Kalan, Tehsil Charkhi Dadri,
Bhiwani
192. Pichopa Shri Ganesh Ji Stone Granted 26/07/18 -
Kalan Crusher Vill Pichopa Kalan 31/03/23
Tehsil & Distt Charkhi Dadri
193. Kheri Shri Giriraj Stone Crusher, Granted 01.04.2021-
Batter Vill. Kheri Battar, Bhiwani 31.03.26
28
194. Kheri Shri Hari Stone Crusher, Granted 01.04.21-
Batter Village Kheri Batter, Bhiwani 31.03.26
195. Pichopa Shri Laxmi Ji Stone Crusher, Granted 06.11.19-
Kalan Pichopa Kalan, Charkhi 31.03-24
Dadri
196. Birhi kalan Shri Rattan Grit Udyog Granted 15.05.21-
Village Birhi Kala District 31.03.26
Bhiwani
197. Kheri Shri Sai Baba Stone Crusher, Granted 28.02.21-
Batter Vill. Kheri Batter, Bhiwani 31.03.26
198. Kheri Shri Shivam Stone Crusher, Granted 01.04.21-
Batter Kheri Batter, Charkhi Dadri, 31.03.26
Bhiwani
199. Kaliyana Shri Shyam Stone Crusher Granted 26/07/18 -
Village Kaliyana Tehsil Ch 31/03/23
Dadri Bhiwani
200. Pichopa Shyam Grit Udyog Village Granted 01.04.21-
Kalan Pichopa Kalan Tehsil 31.03.26
Charkhi Dadri
201. Jhojhu Shyam King Stone Crusher Granted 02.12.16-
Kalan Village Jhoju Kala Tehsil Ch 30.09.21
Dadri BHIWANI
202. Pichopa Shyam Stones Vill-Pichopa Granted 06.05.21-
Kalan Kalan,Tehsil & Distt Charkhi 31.03.26
Dadri
203. Kheri Silver Stone Crusher Village Granted 14.07.20-
Batter Kheri Battar Tehsil Ch Dadri 31.03.25
Bhiwani (Old name Jai Shiv
SC)
204. Kheri Sita Nath Stone Crusher, Granted 01.04.21-
Batter Village Kheri Battar, Bhiwani 31.03.25
205. Kheri Siwach Stone Cruhser, Vill. Granted 01.04.17-
Batter Kheri battar, Bhiwani 31.03.22
206. Pichopa Sohna Aggregate Granted 23.10.19-
Kalan Solutions (18CRD63956) Vill 31.03.24
Pichopa Kalan Tehsil & Distt
Charkhi Dadri
207. Pichopa Soorya Stone Crusher Village Granted 04.07.20-
Kalan Pichopa Kala Tehsil Ch Dadri 31.03.24
208. Kheri Subh Ram Stone Crusher Granted 01.04.20-
Batter Village Kheri Battar, Bhiwani 31.03.25
209. Kheri Subham Stone Crusher, Vill. Granted 01.04.21-
Batter Kheri Battar, Bhiwani 31.03.26
210. Pichopa SUMAN STONE CRUSHER, Granted 01.04.21-
Kalan V.P.O- Pichopa Kalan, 31.03.25
Charkhi Dadri
211. Kheri Sunrise stone Crusher, Granted 01.04.19-
Batter Village Kheri Batter, Bhiwani 31.03.24
212. Tiwala Super White Stone Crusher, Granted 06.02.18-
Village Tiwala, Charkhi 31.03.22
Dadri
213. Kheri Suryawansni Stone Crusher, Granted 13.10.17-
Batter Village Kheri Batter, Bhiwani 31.03.22
214. Birhi kalan Swastik Stone Crusher, Granted 29.08.17-
Village Birhi Kalan, Charkhi 31.03.22
Dadri
215. Pichopa Swastik Stone Crusher, Granted 26.04.19-
Kalan Village Pichopa Kala Tehsil 31.03.22
Ch Dadri
216. Kheri Taj Stone Crusher, Vill. Kheri Granted 01.04.21-
Batter Battar, Bhiwani 31.03.26
217. Mankawas Thadeshri Stone Crusher Granted 01.04.21-
Vill-Mankawas,Distt Bhiwani 31.03.25
218. Jhojhu Trishul Stone Crushing Mills Granted 01.04.21-
Kalan Vill-Jhojhu Kalan,Distt 31.03.26
Bhiwani
29
219. Asawari Uma Stone Crusher, Village Granted 01.04.18-
Asawari, Bhiwani 31.03.23
220. Birhi kalan V K Stone Crushing Co Vill- Granted 01.04.21-
Birhi Kalan Distt Dadri 31.03.26
221. Kheri Venus Stone Crusher Village Granted 07.01.18-
Batter Kheri Battar Tehsil Charkhi 31.03.22
Dadri
222. Pichopa Vijay Stone Crusher, Village Granted 01.04.21-
Kalan Pichopa kalan, Charkhi 31.03.26
Dadri,
223. Mankawas Vikas Stone Crusher, Granted 01.10.20-
Mankawas, Ch. Dadri 31.03.25
224. Kheri Vishal Stone Crusher, Village Granted 01.10.19-
Batter Kheri Batter, Charkhi Dadri, 31.03.24
Bhiwani
225. Kaliyana Zamidar Stone Crusher Granted 29/07/18 -
Village Kaliyana, Dadri 31/03/23
226. Kheri Jai Baba Sita Nath Stone Granted 16/03/21 -
Batter Crusher, Vill. Kheri Battar, 31/03/25
Bhiwani
227. Atela Kalan Sheoran Stone Crusher, Granted 01/04/21 -
Village Atela Kalan, Charkhi 31/03/26
Dadri, Bhiwani
228. Kaliyana Shree Partaop Stone Granted 12.11.20 to
Crusher, Kaliyana, Charkhi 31.03.25
Dadri
229. Kheri JHANDEWALA STONE Granted 21.03.21-
Batter CRUSHER, VILLAGE KHERI 31.03.25
BATTAR, Dadri
230. Kheri Yash Stone Crusher, Kheri Granted 31.03.21-
Batter Batter, Charkhi Dadri 31.03.25
231. Kheri Sanjay Stone Crusher, Granted 10.02.21-
Batter Village- Kheri Batter, 31.03.25
Charkhi Dadri
232. Kheri Shree Shyam Grit Udyog Granted 31.03.21-
Batter Village Kheri Batter Tehsil 31.03.25
Charkhi Dadri
233. Kheri Jai Shri Shivam Stone Granted 06.04.21-
Batter Crusher, Kheri Batter, 31.03.25
Charkhi Dadri, Bhiwani
234. Jhojhu Baba Hanuman Minerals Granted 01.04.21-
Kalan Vill-Jhojhu Kalan,Distt 31.03.25
Charkhi Dadri
235. Kheri Choudhary Stone Crusher, Granted 22.03.21-
Batter Village Kheri Batter, Bhiwani 31.03.25
236. Kheri Sangwan Stone Crusher, Vill. Granted 19.12-19-
Batter Kheri Battar, 31.03.24
237. Kheri Baniwal Stone Crusher, Vill. Granted 02.06.21-
Batter Kheri Battar, Bhiwani 31.03.26
238. Birhi kalan Jagdish Pahal Stone Crusher Granted 13.01.21-
Village Birhi Kalan District 31.03.26
Bhiwani BHIWANI
239. Kaliyana New Baba Sita Nath Stone Granted 02.06.21-
Crusher, Village Kaliyana, 31.03.26
Charkhi Dadri, Bhiwani
240. Kalali Shiv Bhole Stone Crusher Granted 26.04.21-
Village Kalali Tehsil Ch 31.03.26
Dadri District Bhiwani
241. Pichopa Shree Ganesh Stone Crusher Granted 08.04.21-
Kalan Village Pichopa Kala Tehsil 31.03.26
Ch Dadri
242. Kheri United Stone Crusher, Village Granted 01.04.21-
Batter Kheri Battar, Bhiwani 31.03.26
243. Kalali Sadbhawna Stone Crusher, Granted 19.08.21-
Village Kalali, Ch. Dadri 31.03.26
244. Asawari Shiv Bhole Stone Crusher Granted 25.08.21-
30
Vill-Asawari,Distt Bhiwani 31.03.26
245. Kheri Jai Shree Shyam Stone Granted 01.04.19-
Batter Crusher. Village Kheri Batter, 31.03.24
Tehsil Charkhi Dadri,,
Bhiwani
246. Kaliyana Rao Stone Crusher Co., Granted 11.07.17-
Village Kaliyana Charkhi 31.03.22
Dadri, Bhiwani
7. The conclusion in the report is as follows:-
"Conclusion:-
1. The inspection of stone crusher zone Charkhi Dadri have been conducted by Monitoring Committee headed by Justice Pritam Pal, Smt. Urvashi Gulati, Rtd. IAS, Sh. Baburam Ex. MS PPCB alongwith District administrative, Charkhi Dadri on dated 17.03.2021 and 18.03.2021 during visit the committee inspected 22. Nos. of stone crushing units in various cluster.
The detailed report of this inspection has already been noted above.
2. The inspection of stone crusher zone Charkhi Dadri have been conducted by Monitoring Committee headed by Justice Pritam Pal, Smt. Urvashi Gulati, Rtd. IAS, Sh. Baburam Ex. MS PPCB alongwith District administrative, Charkhi Dadri on dated 23.07.2021 and 24.07.2021. The detailed report of this inspection has already been noted above.
3. The Regional office, Bhiwani has requested the 03 Nos. instate namely TERI (The Energy and Resource Institute, Lodhi Road, New Delhi) and NEERI (National Environmental Engineering Research Institute, Delhi Zonal Centre, Naraina, New Delhi and Dr. Vivek Narayan Singh, Head of Department, Environment Protection Division (EPD), Shri Ram Institute for Industrial Research, 19, University road, New Delhi. However, the proposal has been received from TERI and NEERI only & to complete the procedure for allotment of the work of study of apportionment, minimum 03 nos. of quotations are required. Once the procedure is complete the work will be allotted to the institute.
4. No new stone crusher of any capacity has been allowed to established in District Charkhi Dadri."
8. We have considered the report dated 27.09.2021 in pursuance of order dated 02.02.2021. The report does not mention status of compliance of directions in para 7 of the said order requiring stopping of polluting activities beyond carrying capacity and also requiring that only such activity may be allowed which the environment can sustain irrespective of date of setting up of the stone crushers. Needless to say 31 that mere compliance by individual stone crusher is not enough if the environment does not have capacity to sustain the polluting activity in question. on account of pre-existing pollution load. In such situation, stone crushers can be allowed only if they do not contribute further to the pollution load by taking such mitigation measures, as viable.
Standard laid down for an individual units are subject to assimilative capacity of the environment to sustain additional air pollution load as laid down by this Tribunal vide order dated 17.02.2021 in O.A. No. 1016/2019, Utkarsh Panwar v. CPCB & Ors., dealing with the issue of prohibiting/regulating brick kilns in NCR, having regard to the absence of carrying capacity of the environment. Contrary to that, report merely mentions that no new stone crushers have been allowed. Action taken against stone crushers beyond carrying capacity which environment cannot sustain, has not been mentioned. Further, legality of measurement of raw material for the stone crushers needs to be ascertained and remedial action taken. The Committee being constituted may look into the aspect. Thus, in view of absence of carrying capacity and unsustainability of the stone crushers prima-facie the stone crushers may be liable to be closed to the extent the same are not sustainable.
The list of operating stone crushers also mentions District Bhiwani at many places, apart from Charkhi Dadri, which was initially the subject matter of consideration. Thus, the said District will also, to the extent necessary, have to be covered by the remedial action. The report dated 31.01.2021 relates to the study period of 250 days from 04.03.2020 to 08.11.2020. The relevant table has been quoted earlier and is reproduced below for ready reference:-
"The carrying capacity assessment of ambient air environment, of District Charkhi Dadri as estimated by the Joint Committee based on the available data of Continuous Ambient Air Quality Monitoring Station (CAAQMS) located in the district, for time period of 250 days 32 i.e. 04.03.2020 to 08.11.2020 for the predominant air quality parameter i.e. PM10, is as follows:
Particulars Values Summer Monsoon Post Season Season Monsoon Season Area of District (km2) 1370 1370 1370 1370 Mixing height (km) 0.691 0.745 0.672 0.643 Volume of air in the district 946 1021 921 882 (km3) (pg/m3) PM10 265 246 177 409 Total Estimated load of 250815 251508 162671 360369 particulate matter in ambient air in the district in a study period (kg) Carrying Assimilative 94647 102073 92112 88153 Capacity (kg) Supportive Carrying -156168 -149435 -70558 -272216 Capacity (kg)
9. It is well known fact that from the period from November to February, which has not been taken into account, the air quality is certainly inferior to the rest of the year. In view of negative carrying capacity, only those stone crushers can be permitted which do not add to the pollution load by adopting appropriate technology or methodology enabling functioning without deterioration to the air quality, during the operation of the stone crushers or during the transportation of raw material and finished product.
10. Number of stone crushers to be permitted may have to be suitably reduced to maintain adequate distance inter-se, as per formula suggested in above report of the Expert Committee which is reproduced below:-
"(ii) Considering the stone dust settlement behaviour, the inter-se distance between two stone crushing units may be kept as:
d = (hi*N. + h2 *p2)/100 Where, d = inter-se distance between two stone crushing units (in meter) hl& h2 = height of highest nodes for unit 1 & 2, respectively (in meter) 33 Pi& P2 = production capacity for unit 1 & 2, respectively (in MTD)
11. There is also need to implement the recommendations in the report of the Expert of the Committee dated 31.01.2021. Further solution to be considered for permitting operation of stone crushers can be development of a green belt around the periphery of the area where stone crushers are located of the width ranging from 25 meters to 50 meters, wherever viable. Any other pockets of land available may also be considered for afforestation within the crushing zone to improve the micro climate. The District Administration may also undertake paving the roads in and around the crushing area in additional water sprinkling on regular basis in the interest of public health of the citizens affected by the air pollution generated in the process.
12. Let a joint Committee of CPCB, State PCB, District Magistrates Charkhi Dadri and Bhiwani, jurisdictional Conservator of Forest, nominee of IIT Delhi who may be expert on the subject of air pollution and a Pulmonologist nominated by DG Health, Haryana meet within two weeks and ponder over the issue. They may interact with the stake holders including the representatives of the stone crushers, who may be informed about the proceedings before this Tribunal by the State PCB in coordination with any other concerned authorities in an appropriate manner by e-mail or otherwise. The CPCB and the State PCB will be nodal agency for coordination and compliance. Any expenses to be incurred will be borne by the State PCB subject to further orders. The District Magistrate may provide logistics for execution of the order. The report may be furnished within three months by email by e-mail at [email protected] preferably in the form of searchable PDF/ OCR Support PDF and not in the form of Image PDF which may be also be uploaded on the website of the State PCB for information of all the 34 affected stone crushers who will be at liberty to file their comments, if any, to the report before this Tribunal within 15 days of uploading of the report.
List for further consideration on 07.04.2022.
A copy of this order be forwarded to the CPCB, State PCB, District Magistrates Charkhi Dadri and Bhiwani, Conservator of Forest, nominee of IIT Delhi and a Phrenologist nominated by DG Health, Haryana by e-
mail.
Adarsh Kumar Goel, CP Sudhir Agarwal, JM Brijesh Sethi, JM Dr. Nagin Nanda, EM October 26, 2021 Original Application No. 607/2018 A 35