Gujarat High Court
Harun Suleman Luchani vs State Of Gujarat on 19 July, 2023
Author: Vaibhavi D. Nanavati
Bench: Vaibhavi D. Nanavati
NEUTRAL CITATION
C/SCA/12745/2022 ORDER DATED: 19/07/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 12745 of 2022
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HARUN SULEMAN LUCHANI
Versus
STATE OF GUJARAT
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Appearance:
MR MM TIRMIZI(1117) for the Petitioner(s) No. 1,2,3,4,5
MR NIRAJ SHARMA, AGP for the Respondent(s) No. 1
GOVERNMENT PLEADER for the Respondent(s) No. 1,2,3,4
MR DEEPAK P SANCHELA(2696) for the Respondent(s) No. 5
MR DEVANG VYAS, SENIOR ADVOCATE with MR RUTVIJ S OZA(5594) for
the Respondent(s) No. 6
MR SANDEEP SINGHI with MR YASHRAJ CHAMPAWAT, MR ANAND
MEHTA for SINGHI & CO(2725) for the Respondent(s) No. 7
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CORAM:HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI
Date : 19/07/2023
ORAL ORDER
1. The writ-applicants herein have filed the present writ- application under Article 226 of the Constitution of India. The writ-applicants herein are residing in the nearby coastal area of Jaleshwar Bandar with their families. The said land on sea shore is allotted to the writ-applicants herein as is evident from the village form No.7/12. The writ-applicants herein earn their livelihood by fetching fishes by using their boats.
2. The writ-applicants herein are issued certificates under the Merchant Shipping (Registration of India Fishing Boats) Amendment Rules, 1988. The writ-applicants' registered trust, Page 1 of 19 Downloaded on : Sat Sep 16 22:12:03 IST 2023 NEUTRAL CITATION C/SCA/12745/2022 ORDER DATED: 19/07/2023 undefined namely, Muslim Sagar Khedut Fishery Trust registered No.1777/Gir-Somnath preferred a representation dated 6.1.2022 to the respondent No.2 authority and requested to take immediate steps to stop the work of laying down pipeline and to stop release of effluents and wastages in coastal area in sea.
3. The said representation having not been considered by the respondent authority the writ-applicants herein preferred the Special Civil Application No.1307 of 2022 wherein the said writ-application came to be "withdrawn" on 31.3.2022 wherein it was directed to decide the representation of the writ-applicants within a period of four weeks. The said representation came to be decided by the respondent No.2 by communication dated 21.5.2020.
4. It is the case of the writ-applicants herein that the pipeline of discharging the waste water is bound to be polluted one through huge pipeline fixed with two heavy stones on both sides, each stone weighing 250 kg i.e. the weight of the stones alone would be 500 kg apart from the iron pipe covered with plastic coating, thus with the heavy stones, if the boat is dashes the boat is bound to be damaged. The area where the writ-applicants reside cannot be permitted to be used by the respondent No.7 and, therefore, it is a fit case for directing the respondent No.7 to remove the pipeline from the present area and take it away by kilometer or find other mode of disposal Page 2 of 19 Downloaded on : Sat Sep 16 22:12:03 IST 2023 NEUTRAL CITATION C/SCA/12745/2022 ORDER DATED: 19/07/2023 undefined of the polluted water. The writ-applicants herein have placed on record photographs to substantiate the aforesaid contention which are duly produced at Annexure-H. In the aforesaid set of facts as referred above, the writ-applicants herein have approached this Court seeking the following reliefs:-
"(A) Your Lordship be pleased to issue appropriate writ order or directions in the nature of mandamus or any other writ restraining the respondent no.7 from discharging its polluted water through huge pipes in the coastal sea area of Jaleshwar Bandar, Veraval, Gir- Somnath in the interest of justice;
(B) Your Lordship be pleased to issue appropriate writ order or directions in the nature of mandamus or any other writ directing the respondent authorities to initiate steps to prevent induction of pipeline of the respondent no.7 to the coastal region of Jaleshwar Port, Veraval, Gir- Somnath pending admission and /or final disposal of this petition in the interest of justice;
(C) Your Lordships be pleased to pass such other/further orders deemed fit in the interest of justice;"
5. Heard Mr. M. M. Tirmizi, the learned advocate appearing for the writ-applicants, Mr. Niraj Sharma, the learned AGP appearing for the respondent No.1, Mr. Devand Vyas, the learned Senior Counsel assisted by Mr. Rutvij Oza, Page 3 of 19 Downloaded on : Sat Sep 16 22:12:03 IST 2023 NEUTRAL CITATION C/SCA/12745/2022 ORDER DATED: 19/07/2023 undefined the learned advocate appearing for the respondent No.6 and Mr. Sandeep Singhi, the learned advocate appearing for the respondent No.7.
6. Heard Mr. M. M. Tirmizi, the learned advocate appearing for the writ-applicants. Mr. Tirmizi, the learned advocate submitted that the action of the respondent No.7 in discharging the polluted liquid in coastal region which is actually with the writ-applicants as mentioned in Form 7/12 is required to be stopped mainly because the pipeline is very thick and heavy because the same is joined with two stones on both the sides. Reliance was placed on photographs duly produced at Annexure-H. It was submitted that the boat would not reach at exact point of seashore, but due to wind the boat may differ its exact reaching point by half mile which would resultantly affect the boat being damaged.
6.1 It was submitted that the said polluted water would harm the life in sea and the writ-applicants have been permitted to reside and do their business near sea and, therefore, the respondent No.7 herein is required to be prevented from discharging waste water in the sea in the interest of justice.
6.2 It was submitted that the pipeline of discharging waste water which is bound to be polluted through huge pipeline Page 4 of 19 Downloaded on : Sat Sep 16 22:12:03 IST 2023 NEUTRAL CITATION C/SCA/12745/2022 ORDER DATED: 19/07/2023 undefined fixed with two heavy stones on both sides, each stone weighing 250 kg i.e. the weight of the stones alone would be 500 kg apart from the iron pipe covered with plastic coating, thus with this heavy stones, if the boat is dashes the boat is bound to be damaged. It was submitted that the area where the writ-applicants reside cannot be permitted to be used by the respondent No.7 and, therefore, this is a fit case for directing the respondent No.7 to remove the pipeline from the present area and take it away by one kilometer or find other mode of disposal of the polluted water.
7. Heard Mr. Niraj Sharma, the learned AGP appearing for the respondent - State authority. Mr. Sharma, the learned AGP appearing for the respondent No.2 - State authority relied on the order dated 18.4.2022 wherein the respondent No.2 had initiated the process of laying onshore intake pipeline and onshore off-take pipeline in accordance with the law.
7.1 Mr. Sharma, the learned AGP appearing for the respondent No.2 - State authority placing reliance on the said order, more particularly the conditions as imposed in the said and the affidavit-in-reply filed by the respondents No.1 to 4 and submitted that the whole claim of the writ-applicants herein is in a way of public interest litigation and nothing has been produced by the writ-applicants herein show that any Page 5 of 19 Downloaded on : Sat Sep 16 22:12:03 IST 2023 NEUTRAL CITATION C/SCA/12745/2022 ORDER DATED: 19/07/2023 undefined fundamental rights has been abridged.
7.2 It was submitted that all the necessary permissions have been granted by the respective authorities and any grievance qua inaction of the authority or violation of the environmental laws be adjudicated before the concerned competent authority in accordance with law.
7.3 Mr. Sharma, the learned AGP also placed reliance on the representation dated 6.1.202 decided by the respondent herein on 13.4.2022 pursuant to the order passed by this Court in the Special Civil Application No.1307 of 2022 dated 31.3.2022. It was submitted that while answering the said representation the respondent authority has rejected the said objections raised by the writ-applicants herein in detailed and submitted that the present writ-application be dismissed in limine.
8. Mr. Devang Vyas, the learned Senior Counsel assisted by Mr. Rutvij Oza, the learned advocate appearing for the respondent No.6 submitted that it is emerging from the record that all the permissions including the permission of CRZ clearance from the MOEFCC on the recommendation from the Gujarat Coastal Zone Management Authority to the MOEFCC has been granted to the respondent No.7. From the prayers as Page 6 of 19 Downloaded on : Sat Sep 16 22:12:03 IST 2023 NEUTRAL CITATION C/SCA/12745/2022 ORDER DATED: 19/07/2023 undefined prayed for by the writ-applicants herein, it is emerging that the writ-applicants herein are seeking direction qua the respondent authority with regard to the provisions of Sections 14 and 15 of the National Green Tribunal Act, 2010.
9. Heard Mr. Sandeep Singhi, the learned advocate appearing for the respondent No.7. Mr. Singhi, the learned advocate submitted that the respondent No.7 herein is in receipt of all the permissions as required for the desalination project. Mr. Singhi, the learned advocate submitted that the desalination project involves the laying of two intake pipelines for drawing sea water to the desalination plant which would travel onshore as well as offshore and outfall pipeline travelling from the desalination plaint both onshore and offshore, to an appropriate distance and depth under the sea upto a discharge location which has been recommended by the Council of Scientific and Industrial Research - National Institute of Oceanography (CSIR - NIO for short) where the discharge would take place through a diffuser.
9.1 Mr. Singhi, the learned advocate submitted that the intake pipelines are placed at 0.5 meters below bed -level and the two pipes are 35 meters apart. The outfall pipeline is 1160 meters' of length having a 3 port diffuser. The same travels on-shore till the sea and it has been buried in the intertidal Page 7 of 19 Downloaded on : Sat Sep 16 22:12:03 IST 2023 NEUTRAL CITATION C/SCA/12745/2022 ORDER DATED: 19/07/2023 undefined stretch, for 54 meters. It was submitted that it has been buried wherever water depth of 6 meters or less prevails so as to ensure unhindered navigation of local fishing crafts and also prevent damage to the pipelines and resultantly operation of Desalination Project will be crucial for the plant operation.
9.2 It was submitted that In February 2019, CSIR - NIO submitted the Marine EIA Report concluding that the Desalination Project is environmental friendly and is in accordance with Government of India's policy to reduce the present share of fresh water requirement from the state water supply board for the industry. Mr. Singhi, the learned advocate submitted placed reliance on the affidavit-in-reply duly filed by the respondent No.7 and submitted that the respondent No.7 is in receipt of all the permissions as required for the aforesaid desalination project.
10. In rejoinder, Mr. Tirmizi, the learned advocate appearing for the writ-applicants placed reliance on a map which is duly produced by the writ-applicants herein at page-101. Placing reliance on the same, it was submitted that the pipeline in red colour passed through the area where the writ-applicants herein reside and operate their boats. Placing reliance on the same it was submitted that the said pipeline is a pipeline which is erected onshore and it would affect the writ-
Page 8 of 19 Downloaded on : Sat Sep 16 22:12:03 IST 2023NEUTRAL CITATION C/SCA/12745/2022 ORDER DATED: 19/07/2023 undefined applicants herein adversely.
11. Having heard the learned advocates appearing for the respective parties, the following emerge :-
11.1 The writ-applicants herein are residing with their families in the nearby coastal area of Jaleshwar Bandar, Veraval, Gir-Somnath and reliance is placed on Village Form 7/12. The writ-applicants are earning their livelihood by carrying on fishing activities. The writ-applicants herein have prayed for a mandatory reliefs to restrict the respondent No.7 from discharging its polluted water through huge pipelines in the said coastal area and that the respondent authorities to initiate steps to prevent induction of pipelines by the respondent No.7 to the coastal regioin of Jaleshwar Bandar, Veraval.
11.2 Considered the facts of the present case. The respondent No.7 has two manufacturing units. The respondent No.7 is a unit of Grasim Industries located at Veraval in State of Gujarat which was setup in the year 1963. The respondent No.7 has two manufacturing divisions, namely, Rayon Division and Costic-soda plant wherein the respondent No.7 manufactures Viscose Filament Yarn (VFY, for short) and other chlor-alkali products. To cater to its need for electricity, the respondent Page 9 of 19 Downloaded on : Sat Sep 16 22:12:03 IST 2023 NEUTRAL CITATION C/SCA/12745/2022 ORDER DATED: 19/07/2023 undefined No.7 has setup a 54.5 MW captive power plant, which operates on the principal of co-generation. The total investment in the manufacturing facility of the respondent No.7 at Veraval as on 31.03.2022 is Rs.1591.16 Crores. The respondent No.7 employs around 5000 persons directly and also provides livelihood to many persons / familieslocated in the vicinity of Veraval town. The manufacturing activity of VFY and other Chlor-alkali products is undertaken by the respondent No.7 in compliance of the prescribed environmental norms and under requisite permissions from the statutory authorities. The respondent No.7 is equipped with the latest and state of the art pollution control measures including an Effluent Treatment Plant and Sewage treatment plant. The respondent No.7 is in receipt of the permissions as required for the desalination project which involves laying down two pipelines for drawing sea water for desalination plant which would travel onshore as well as offshore and outfall pipeline from the desalination plaint both onshore and offshore, to an appropriate distance and depth under the sea upto a discharge location which has been duly recommended by the Council of Scientific and Industrial Research - National Institute of Oceanography where the discharge would take place through a diffuser. The said permissions which are granted by the respective authorities are read thus :-Page 10 of 19 Downloaded on : Sat Sep 16 22:12:03 IST 2023
NEUTRAL CITATION C/SCA/12745/2022 ORDER DATED: 19/07/2023 undefined "(i) No - Objection Certificate dated 05.11.2019 from the Respondent No. 6 Board;
(ii) Recommendation letter dated 25.02.2021 issued by Gujarat Coastal Zone Management Authority to the Ministry of Environment, Forest and Climate Change ("MoEFCC", for short), recommending the Desalination Project for the grant of CRZ Clearance;
(iii) CRZ Clearance dated 17.06.2021 issued by the MoEFCC;
(iv) No - Objection dated 06.09.2021 from the Gujarat Maritime Board;
(v) Permission dated 29.09.2021 from the Veraval - Patan Joint Municipal Corporation;
(vi) Order dated 18.04.2022 passed by the Respondent No. 2 for laying underground on-shore intake and outfall Pipelines."
11.3 It is apposite to refer to the order dated 18.4.2022 passed by the respondent No.2 granting the permission for laying underground onshore intake and outfall pipelines as referred above wherein while passing the said order the respondent No.7 has been put to certain conditions duly produced at page-89-90 which read thus :-
"Conditions:-Page 11 of 19 Downloaded on : Sat Sep 16 22:12:03 IST 2023
NEUTRAL CITATION C/SCA/12745/2022 ORDER DATED: 19/07/2023 undefined (1) The aforesaid permission is granted only for the usage right to lay down underground pipeline in the Government land.
(2) The aforesaid permission is granted only for the usage right for passing of underground pipeline in the Government land. If permission/ clearance is to be obtained in accordance with any other Act/ Rules/ Provisions with regard to the aforesaid project, then the same shall have to be obtained separately by the concerned unit from the competent authority and the unit shall have to adhere with the conditions accordingly.
(3) The unit shall have to strictly follow the conditions related to the permissions/ clearance/ N.O.C./ opinions obtained by the unit.
(4) The permission is granted in accordance with condition no.1, therefore the surface of the land can not be utilized.
After installing underground pipeline, the surface of the land is to be leveled and the land is to be made appropriate for the use which is being carried out at present.
(5) Only the usage right of the land mentioned in the order are assigned, therefore the land will continue to be registered in the name of the Government and the unit can not establish ownership right on the land or can not create any charge on the land or can not carry out any other use of the land. (6) The unit shall have to install pipeline at the depth of more than 1.5 meter from the surface of the land. (7) As per the order, the aforesaid land is to be used for Page 12 of 19 Downloaded on : Sat Sep 16 22:12:03 IST 2023 NEUTRAL CITATION C/SCA/12745/2022 ORDER DATED: 19/07/2023 undefined the purpose mentioned above, in accordance with the map submitted with material evidences. No other use of the land is to be carried out.
(8) The underground pipeline is to be installed in such a manner that the Government land is not fragmented. (9) The unit shall have to level the sand dug out on account of installing the pipeline.
(10) The pipeline is to be installed in such a manner that it does not affect any other pipeline telephone, cable etc in the disputed land.
(11) The unit shall be responsible if any damage is caused to the Government or public property by installing pipeline, at present or in future and the unit shall have to compensate for the said damage.
(12) The unit shall have to pay compensation for damage caused by personnel, machinery or excavation for pipeline. (13) The usage right of the land can be canceled without compensation if the aforesaid land is required for Government or public purpose.
(14) The trees in the disputed land can not be cut down. The pipeline is to be installed in such a manner that trees are not cut down. However, in unavoidable circumstances, if the trees are to be cut down, then prior permission of the competent authority is to be obtained separately and twice the number of trees are to be planted for the number of trees cut down.
(15) With regard to the usage right of the land, the unit Page 13 of 19 Downloaded on : Sat Sep 16 22:12:03 IST 2023 NEUTRAL CITATION C/SCA/12745/2022 ORDER DATED: 19/07/2023 undefined shall have to pay the non-agriculture assessment and other tax- cess in accordance with prevalent amendments issued time to time by the Government, related to non-agriculture use under the industrial use, before the city talati, Veraval on the first date of the month after the end of Revenue year i.e 1 st August. The unit shall have to pay the amount of current revenue year immediately.
(16) The permission granted will be considered canceled if any of the aforesaid condition is violated.
The Mamlatdar, Veraval (city) shall take action to record the entry in the other right column of the village form no.7/12 of the usage right as per the order, obtaining confirmation of the authorized officer of the Grasim Industries Ltd. Unit Indian Rayon, Veraval to comply with the conditions of the aforesaid order and to make necessary entry in the concerned village form regarding recovery of the same."
11.4 The grievance of the writ-applicants herein with respect to the representation in form of objections filed by the writ- applicants herein dated 6.1.2022 has also been answered by the respondent No.2 by a communication dated 13.4.2022 wherein the objections as raised by the writ-applicants herein are rejected which read thus :-
"(1) Vide its letter No. ENV-10-2019-126-E (T cell) dated 25/02/2021, the Forest and Environment Department, Page 14 of 19 Downloaded on : Sat Sep 16 22:12:03 IST 2023 NEUTRAL CITATION C/SCA/12745/2022 ORDER DATED: 19/07/2023 undefined the Government of Gujarat, recommended the Ministry of Environment, Forest and Climate Change (IA-III Division (CRZ)), the Government of India, to issue CRZ clearance to the M/s. Grasim Industries Ltd., Unit Indian Rayon Company to install sea water intake pipeline and reject (R.O. Reject) outfall pipeline. In this regard, the Ministry of Environment, Forest and Climate Change (IA-III Division (CRZ)), the Government of India, has issued CRZ clearance to M/s.
Grasim Industries Ltd., Unit Indian Rayon vide F.No.11- 14/2021-IA III dated 17/06/2021 for two sea water intake pipelines (HDPE, Dia. 630 mm each) and one reject (R.O. Reject) outfall pipeline (HDPE, Dia. 450 mm each).
(2) As the Grasim Industries Ltd., Unit Indian Rayon sought No-Objection Certificate (N.O.C.) from the Gujarat Maritime Board, Gandhinagar for the primary construction of the outfall pipeline for the R.O. Reject to be generated from the intake and desalination plant of the sea waters of Arabian Sea at Veraval, the Gujarat Maritime Board has issued the No- Objection Certificate (N.O.C.) to the Company vide its letter No.GMB/Env/75(10)IR/5262 dated 06/09/2021.
(3) The Chief Officer, Veraval - Patan, Joint Nagarpalika, vide letter No. Muni/P.V.D./2036/ dated 29/09/2021, has issued 'No Objection Certificate' to Indian Reyon, the unit of M/s. Grasim Industries Ltd. to install 3 pipelines of 450 diameter and 630 diameter with the length of 1200 meters up Page 15 of 19 Downloaded on : Sat Sep 16 22:12:03 IST 2023 NEUTRAL CITATION C/SCA/12745/2022 ORDER DATED: 19/07/2023 undefined to high tide line of Arabian Sea via the bank of Devka river from de-salination plant in Jaleshwar area within limits of Nagar Seva Sadan.
(4) Gujarat Pollution Control Board, Gandhinagar, vide its letter no. GPCB/ID-17239/CCA-JND-1(29)/526090 dated 05/11/2019, has issued 'consent to establishment amendment' to Indian Rayon, the unit of M/s. Grasim Industries Ltd., to install outfall pipeline for intake of sea water (45000 M 3) and proposed R.O. reject of de-salination plant (27000 M3).
(5) In connection with the aforesaid demand of the company, you and people of 'Machhimar' (fishermen) community of Jaleshwar area submitted objections vide letters dated 06/11/2021 and 20/12/2021 to this office. According to it, different representations were made to the effect that company discharges polluted water (having chemicals) into the sea and hence, fisheries activities are suffered and boats get damaged due to pipeline. As opinion of Gujarat Pollution Control Board, Junagadh, was obtained in this regard, it has submitted the report vide letter no.
G.P.C.B./PK-Junagadh/JND-1(AH)2913 dated 01/02/2022. As per the details therein, industrial dirty water, produced in the Indian Rayon, the unit of M/s. Grasim Industries Ltd., is purified in the effluent treatment plant of the said unit and thereafter, is disposed of in the deep sea through underground pipeline existing at diffuser system point as suggested by Page 16 of 19 Downloaded on : Sat Sep 16 22:12:03 IST 2023 NEUTRAL CITATION C/SCA/12745/2022 ORDER DATED: 19/07/2023 undefined National Institute of Oceanography. The said unit has installed online monitoring system at the outlet point for parameters such as TSS,PH flow and temperature analyser, which is connected to the server of Central Pollution Control Board. It is mentioned that the samples collected from the outfall of effluent treatment plant of the said Unit during the last one year contain proportions of various parameters within the limits of proportions consented by the Board to the Unit.
(6) In connection with objections submitted by you, as opinion of Assistant Director of Fisheries was obtained, his report was submitted vide letter dated 11/04/2022. As per the details therein, the company has sought permission for intake of sea water and outfall through 3 pipes of 450 diameter and 630 diameter with the length of 1200 meters up to high tide line of Arabian Sea at Veraval for reverse osmosis (R.O.) reject from de-salination plant situated in Indian Rayon, the Unit of M/s. Grasim Industries Ltd. There is a provision contained in Chapter 2 (6)(3) of the Gujarat State Fisheries Act, 2003, that no person, industry, Nagarpalika, local board or any agency shall discharge such industrial waste, dirty water or unprocessed dirty water in public field as may be harmful to the fish or food of the fish. The said industry is not going to discharge such industrial waste, dirty water or unprocessed dirty water as may be harmful to the fish or the food of fish. For intake and outfall of the said water, the reject water is required to be disposed of through reverse Page 17 of 19 Downloaded on : Sat Sep 16 22:12:03 IST 2023 NEUTRAL CITATION C/SCA/12745/2022 ORDER DATED: 19/07/2023 undefined osmosis from de-salination plant by underground pipeline in the sea. Therefore, with regard to objections of fishermen of Jaleshwar area, it does not appear that harm may be caused due to the said pipeline or water to be discharged. Hence, objections are not acceptable."
12. Considering the prayers as prayed for by the writ- applicants herein, n the opinion of this Court, the Prayer (A) prayed for by the writ-applicants herein wherein a direction is sought to restrain the respondent No.7 from discharging its polluted water through pipeline coastal area of Jaleshwar Bandar, Veraval, Gir-Somnath, wherein there is no cause of action to grant such direction. The documents produced on record are devoid of any instance where the respondent No.7 has discharged polluted water through the pipelines as prayed for by the writ-applicants herein. In absence of any evidence on record, the same does not call for interference under Article 226 of the Constitution of India. Qua Prayer (B) wherein the writ-applicants have prayed for direction to initiate steps to prevent induction of pipelines of respondent No.7, the respondent No.7 is in receipt of the requisite permissions from the respective authorities as referred in para-11.2 above. This Court has also considered the conditions imposed by the respondent No.2 authority while granting the permissions vide order dated 18.4.2022 with respect to laying underground Page 18 of 19 Downloaded on : Sat Sep 16 22:12:03 IST 2023 NEUTRAL CITATION C/SCA/12745/2022 ORDER DATED: 19/07/2023 undefined onshore intake and outfall pipelines.
13. For the aforesaid reasons, in absence of any cause of action the respondent No.7 being in receipt of permissions as required for setting up of the said Desalination Project and the writ-applicants having failed to show that the respondent No.7 is discharging polluted water through the said pipelines which are permitted to be laid in deep sea. Considering the aforesaid, no interference is called for to exercise extraordinary jurisdiction under Article 226 of the Constitution of India. The writ-application fails and the same is dismissed accordingly.
(VAIBHAVI D. NANAVATI,J) K.K. SAIYED Page 19 of 19 Downloaded on : Sat Sep 16 22:12:03 IST 2023