National Green Tribunal
Dr Ram Sharan Tandan vs State Of Chhattisgarh & Ors on 15 February, 2024
Item No.1 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI.
(Through Physical Hearing with Hybrid V.C. Option)
Original Application No. 16/2024
Dr. Ramsharan Tondan & Ors. ...Applicants
Versus
State of Chhattisgarh & Ors. ...Respondents
Date of hearing: 15.02.2024
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER.
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER.
Applicants: None for the Applicants.
Application is registered based on a letter petition received by Post.
ORDER
1. Dr. Ramsharan Tondan and others have sent by Post the present letter petition to this Tribunal, which has been treated and registered as O.A. No. 16/2024.
2. The relevant part of the letter petition enumerating grievances of the applicants is reproduced as follows:-
X X X X
"िमनीमाता फ़ाउं डेशन की ाथना िन ानु सार है -
1. यह िक िबरकोनी ाम पू व से बसाहट व कृिष की े रहा है । आवास सघन माग
िन ारी जल, कुंआ, तालाब, पूव से ही है ।
2. यह िक औ ोिगक े िबरकोनी की घोिषत शासकीय भूिम पर शासन ारा उ ोग
थापना के िलए आबंिटत है ।
3. यह िक िविभ उ ोगों की थापना से कामगार िमकों को कारोबार का िह ा अव
ही िमला है ।
O.A. No. 16/2024 Dr. Ramsharan Tondan & Ors. Vs.
State of Chhattisgarh & Ors.
-2-
4. यह िक उ ोग थापना के िलए औ ोिगक प र े के बाहार भू िमहीन कृषक को शासन ारा कािबल का आबंिटत कृिष भूिम का ीमान् कले र महोदय के अनुमित के िबना य संपादन करने मा से उ भूिम उ ोग उपा नहीं हो सकती ।
5. यह िक नामां िकत खसरा व रकबा का अनु मित िनमाण कर जन साधारण के स ु ख काशन म शासन ारा लाया गया है जो िक िनयमों का पालन है ?
6. यह िक रा ीय राजमाग मां क 53 म परसवानी बेमचा माग के संगम के कुछ दू री पर थत 9 एम इ या ायवेट िलिमटे ड उ ोग संचािलत है जो आम रा ा से लगकर पूव िदशा म ाम के सतनामी समाज (अनुसूिचत जाित वग) के िन ारी तालाब म औ ोिगक रासायिनक अपिश (वे केिमकल) को बहाकर तालाब का जल दू िषत कर िदया है । िजससे तालाब का पानी मानव पशु पि यों के िलए हािनक कारक हो गया है तथा जल दू षण का अपराध है जो िक अनुसूिचत जाित / जनजाित अ ाचार िनवारण अिधिनयम 1989 (1) दु बल वग की जनता को समां ज पूव अथा यन 13....... 15 के अ गत सावजिनक उपयोग का तालाब के िन ारी जल को उपयोग विजत यो बनाया है । जो नहीं है । धारा 3/13-12 िकसी जल ोत उसका ......... आमतौर पर योग िकया जाता हो को दू िषत िवषैला गंदा करने व बसाहट आबादी अनुसूिचत जाित / जनजाित का घोिषत े है को बािधत करना ढ़ीजन अिधकार से वंिचत करना द नीय अपराध है ।
7. यह िक उ अनावेदकगण का थािपत सं थान ाम िबरकोनी के खसरा नंबर 1454/1, 1454/2 एवं 1446 थत है जो भू िमहीन को शासन ारा आबंिटत कािबल का भूिम है के आम रा े के सामने औ ोिगक रासायिनक अपिश (केिमकल वे ) के बहाव से तालाब एवं पूव िनिमत कुआं नलकूप जो थािपत है के जल ही जीवन है पर कािलक लगाकर अपराध िकया है ।
7. यह िक थािपत उ ोग को सम िनयमों की ाम की सतनामी समाज के (अनु सूिचत जाित) के मूलभूत सुिवधा म बाधा उ कर िन उपयोग जल तथा पेय जल की ाम सुिवधा म बाधा उ कर उसी जल का उपयोग करने को िववश कर िदया है । जो उ ोग थापना म जीवन अवरोध का अिधकार िकन िनयमों की पालना म है ? तथा व था को सवारने का िनवेदन व सहयोग ाम बोलचाल की भाषा के जवाब म भय का वातावरण व आ ोश सिहत अपरािधक श ों के गम मौहोल को उ ोग संचालन म श की छूट मयादा का िन िवशेषािधकार उसे िकस तरह दान िकया गया है ? जबिक कानून ारा संचािलत भारत गणरा म िनयमों की पालना अिध संरि त है िक अवमानना व अवहे लना करने वालों अनावेदकगण की व ु थित का परी ण थल जां च की जाकर िनयमानुसार कायवाही करने का िनवेदन है ।
ाथना यह िक आवेदक सं था की ाम िबरकोनी इकाई ामवासी के सम ाओं को सुनकर व दे खकर कई मां ग िव मान सम ा का िनराकरण का थानीय यास िकये जाने के उपरां त सं था का जनिहत म आवेदन सेवा म सादर आव क एवं िनयमों के अनुसार कायवाही हे तु अ ेिषत है । कृपया कायवाही से अवगत कराने की कृपा हो।
X X X X"
3. Prima facie the averments made in the application raise substantial questions relating to environment arising out of the implementation of the enactments specified in Schedule-I to the National Green Tribunal Act, 2010. O.A. No. 16/2024 Dr. Ramsharan Tondan & Ors. Vs. State of Chhattisgarh & Ors.
-3-
4. In view of the averments made in the application, we consider it appropriate to have response of (1) State of Chhattisgarh through Chief Secretary, Government of Chhattisgarh, (2) Chhattisgarh Pollution Control Board, through its Member Secretary and (3) District Magistrate, Mahasamund, Chhattisgarh who stand impleaded as respondents No. 1 to 3. The Registry is directed to prepare and attach memo of parties to the application and issue notices to respondents No. 1 to 3 requiring them to file their reply/response within two months.
5. In view of the averments made in the application, we also consider it appropriate that a Joint Committee be constituted to verify the factual position and suggest appropriate remedial action. Accordingly, we constitute a Joint Committee comprising of representatives of the Central Pollution Control Board, the Chhattisgarh Pollution Control Board and the District Magistrate, Mahasamund, Chhattisgarh and direct the same to meet within two weeks, undertake visits to the site, look into the grievances of the applicant, associate the applicant and representative of the concerned project proponent, verify the factual position and suggest appropriate remedial action. The Chhattisgarh Pollution Control Board will be the nodal agency for coordination and compliance.
6. Even though in the present case cognizance has been taken by this Bench on the basis of letter petition received by post with approval and assignment under order of Hon'ble Chairperson, but in view of the facts and circumstances of the case including the fact that the place of accrual of cause of action lies within jurisdiction of the Central Zone Bench of this Tribunal at Bhopal, we are of the considered view that it will be appropriate if the case is further heard by the Central Zone Bench of this Tribunal at Bhopal.
O.A. No. 16/2024 Dr. Ramsharan Tondan & Ors. Vs. State of Chhattisgarh & Ors.
-4-
7. Accordingly, the Registry is directed to list the matter before the Central Zone Bench of this Tribunal at Bhopal on 23.04.2024 after obtaining orders from Hon'ble the Chairperson for transfer of the case.
8. Factual and Action taken Report by the Joint Committee and reply/response by the respondents be filed within two months before the Central Zone Bench of this Tribunal at Bhopal by email ngtczbbho- [email protected] preferably in the form of searchable PDF/OCR Supported PDF and not in the form of Image PDF.
9. A copy of this order be sent to the Central Pollution Control Board the Chhattisgarh Pollution Control Board, and the District Magistrate, Mahasamund, Chhattisgarh by email for requisite compliance.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM February 15th, 2024 AG