National Green Tribunal
Narayan Das Tulsani vs State Of Rajasthan on 11 July, 2022
Item No.03 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPALBENCH
(By Video Conferencing)
Original Application No.407/2022
Narayan Das Tulsani ...Applicant
Versus
State of Rajasthan ...Respondent
Date of hearing: 11.07.2022
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Application is registered based on a complaint received by Post/E-Mail.
ORDER
1. Mr. Narayan Das Tulsani son of Late. Kishan Chand Tulsani resident of H.No. A-13, Karni Nagar, Pawanpuri near Sahyog park, Bikaner, Rajasthan has sent the present letter petition, which has been treated and registered as Original Application, complaining about violation of conditions of Environmental Clearance (EC) dated 11.04.2017 by Rajasthan State Industrial Development and Investment Corporation Ltd. (RIICO Ltd.).
2. The applicant has submitted that RIICO Ltd. had set up Karni industrial area in phases in the years 1998, 2000, 2005 and 2011. While mentioning the historical background and violations of environmental norms by RIICO Ltd. and issuance of letters/show cause notices in this regard, the applicant has also referred to letter dated 21.02.2022 of Regional Officer, Rajasthan State Pollution Control Board, Bikaner wherein it was observed that RIICO Ltd. has obtained EC from State Level Environment Impact Assessment Authority Rajasthan on dated 11.04.2017. As per point No. 11 of EC, there is a provision of Rs. 2600 lacs to set up a CETP, Rs. 175 Lacs for STP, Rs. 300 O. A. No. 407/2022 Narayan Das Tulsani Vs. State of Rajasthan -2- Lacs for development of landfill site for waste disposal, and Rs. 800 Lacs for a line of internal effluent conveyance system etc., further as per point no. 13 of EC "RIICO Ltd. is proposing to install a CETP for treatment of effluent generated from existing Karni Industrial Area and Industrial Area Bichwal ensuring a Zero Liquid Discharge facility in the proposed project area". RIICO has not submitted compliance report or the conditions of EC. The applicant has submitted that despite EC conditions RIICO Ltd. has not made any arrangement for drainage of trade effluent. For the last 14 years, industrial effluent is getting accumulated in Karni Industrial Area and now 1500 million liters industrial effluent is accumulated in 146000 square meters area causing environmental pollution and contamination of water. Complaints regarding environmental pollution and non-compliance of EC conditions were made to Rajasthan PCB but no action has been taken.
3. In view of the averments made in the application, it would be appropriate to have a factual and action taken report from a Joint Committee comprising of concerned Regional Office of MoEF & CC, CPCB, CGWA, State PCB and District Magistrate, Bikaner. State PCB will be the Nodal agency for coordination and compliance. The Joint Committee shall meet within four weeks, undertake site visits, look into the grievances of the applicant, verify the factual position and take requisite remedial action by following due process of law.
4. Factual and action taken report may be furnished within two 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.
5. Notices be also issued to Principal Secretaries, Departments of Industry and Environment, Government of Rajasthan, Chairman, RIICO Ltd., SEIAA, Rajasthan, State PCB and District Magistrate, Bikaner requiring them to file O. A. No. 407/2022 Narayan Das Tulsani Vs. State of Rajasthan -3- replies specifically responding to all material averments made in the application within two months.
6. List the matter for further consideration on 20.09.2022.
7. A copy of this order, along with a copy of the application, be forwarded to Regional Office of MoEF & CC at Lucknow, CPCB, CGWA, State PCB and District Magistrate, Bikaner by e-mail for requisite compliance.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM July 11, 2022 Original ApplicationNo.407/2022 AG