National Green Tribunal
Sheikh Shakir vs Grasim Industries Ltd. Chemical ... on 10 July, 2023
Item No.06 (Bhopal Bench)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
(Through Video Conferencing)
Original Application No.02/2023(CZ)
Sheikh Shakir ...Applicant
Versus
Grasim Industries Ltd. Chemical Division & Ors. ...Respondent(s)
Date of hearing: 10.07.2023
CORAM: HON'BLE MR. JUSTICE SUDHIR AGARWAL, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
For Applicant: Mr. Zubia Sajid, Advocate for applicant
For Respondent(s): Mr. Om Shankar Shrivastava, Advocate for MoEF&CC.
Mr. Yadvendra Yadav, Advocate of CGWA
Mr. Shahazad Irani, Mr. Rajat Jariwal, Mr. Dinesh Yiwari
and Ms. Ayushi Khurana Advocates for R-1
Mr. Sachin K. Verma, Advocate for State
Mr. Gauravanit Jain, Advocate for R-3
ORDER
1. During the course of arguments it transpired that respondent no. 1 is satisfying its water requirement for industrial purposes by drawing water from Chambal River. On question, learned counsel for respondent no. 1, said that withdrawal of water is in view of agreement with the Department of Water Resources. He drew our attention to Executive Engineer, Water Resource Department, State of Madhya Pradesh at Ujjain's letter dated 07.09.2007 showing there was an agreement between the applicant and executive engineer for 30 years for withdrawal of water but when questioned that it is an interstate river and is tributary of river Ganga, hence is governed by the different provisions and State of State of Madhya Pradesh cannot own it, he sought some time to look into this aspect.
1
2. As prayed, list/put up on 19.07.2023.
Sudhir Agarwal, JM Dr. Afroz Ahmad, EM July 10, 2023 Original Application No.02/2023(CZ) N 2