National Green Tribunal
Gayatripal And Ors vs State Of U.P & Ors on 24 November, 2025
Item No.02 Court No. 2
BEFORE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Original Application No. 576/2025
Gayatripal and Ors. Applicants
Versus
State of U.P & Ors. Respondents
Date of hearing: 24.11.2025
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicants: None for the Applicants.
ORDER
1. The Applicants- Gayatripal and others have sent the present letter petition to this Tribunal, which has been treated and registered as O.A. No. 576/2025 for exercise of suo moto jurisdiction in view of law laid down by Supreme Court in Municipal Corporation of Greater Mumbai vs. Ankita Sinha, (2022) 13 SCC 401.
2. The relevant part of the letter petition enumerating grievances of the applicants reads as follows:-
xxx.............................................xxx.............................................xxx "विषय-
फतेहपुर औगासी राजमागग पर खनसेनपुर से सेिरामऊ ग्रामीण सम्पर्ग मागग र्े 0 से 01 वर्मी० पर भण्डाररत मोरम भण्डारण में ओिर लोडे ड भारी िाहनोों से मोरम भण्डारण ि वनर्ासी र्राये जाने र्े र्ारण जनसम्पर्ग मागग र्े ध्वस्त हो जाने, भयोंर्र धूल ि मोरम र्डोों र्े उडने से स्थानीय र्ृवष फसलोों र्ो छवत होने, आस पास र्ी र्ृवष योग्य जमीन र्ो बोंजर होने ि गोिोंशी जानिरोों तथा ग्रामीणोों र्ो हो रही छवत र्े सम्बन्ध में-
महोदय, 1 वनिेदन र्रना है वर् प्राथी जनोों र्ी र्ृवष योग्य भूवम, गौशाला ि नलर्ूप फतेहपुर औगासी राजमागग पर खनसेनपुर से सेिरामऊ ग्रामीण सम्पर्ग मागग र्े वर्नारे स्थस्थत है। इसी जन सम्पर्ग मागग पर 0 से 01 वर्मी0 पर मोरम भण्डारण र्ा लाइसेन्स र्ृवष भूवम पर गाटा सों0 456 में वदनाोंर् 08.
03.2024 से वदनाोंर् 07.05.2027 तर् र्े वलये 50 हजार घन मीटर क्षमता र्ा वजला प्रशासन द्वारा श्री िैभि र्ुमार वद्विेदी ि मयोंर् वद्विेदी पुत्रगण सोंतोष र्ुमार वद्विेदी आवद वनिासी ग्राम सरर्ण्डी थाना असोथर जनपद फतेहपुर र्े नाम वदनाोंर् 31.01.2024 र्ो वनगगत वर्या गया है, वजसमें ओिर लोडे ड भारी िाहनोों से मोरम र्ा भण्डारण ि वनर्ासी क्षमता से अवधर् र्राया जा रहा है।
उपरोक्त र्े सम्बन्ध में आपवि र्रना है वर्-
01- स्वीर्ृत लाइसेन्स में बालू भण्डारण क्षमता 50 हजार घन मीटर दशाई गयी है मगर यह क्षमता एर् िषग र्े वलये वनधागररत है ? एर् माह र्े वलये वनधागररत है या प्रवतवदन र्े वलये ? इसर्ा स्पष्ट उल्लेख नहीों वर्या गया है। क्ोोंवर् इस भण्डारण स्थल पर वनधागररत क्षमता से र्ई गुना अवधर् बालू िषग भर भण्डाररत रहती है और वनर्लती भी रहती है।
02- यह वर् गाटा सों0 456 वजस पर बालू भण्डार र्ा लाइसेन्स वदया गया है , यह र्ृवष योग्य भूवम है और उसर्े आस पास र्ी भूवम भी र्ृवष योग्य है। वजसमें भण्डाररत मोरम र्े फैलने से आस पास र्ी जमीन बोंजर होती जा रही है िरन अवत बालू र्णोों र्े वबखराि र्े फलस्वरूप प्राथी जनोों र्े आस पास र्ी भूवम में भी र्ृवष उपज प्रभावित होती जा रही है।03- यह वर् स्वीर्ृत स्थल पर क्षमता से अवधर् बालू भण्डारण ि वनर्ासी र्रिाये जाने हेतु भण्डारण र्ताग ओों द्वारा लगातार ओिर लोडे ड भारी िाहनोों ि डम्परोों र्ा प्रयोग वर्या जाता है वजसर्े पररणाम स्वरूप फतेहपुर गाजीपुर औगासी मागग पर खनसेनपुर से सेिरामऊ ग्रामीण जन सम्पर्ग मागग 0 से 01 वर्मी0 तर् एर्दम भष्ट हो गयी है यही नहीों सम्पर्ग मागग र्े प्रारम्भ में बनायी गयी जल वनर्ासी नाली ि पुवलया भी टू ट र्र वगर गयी है । वजससे वसचाई र्ायग ि जल वनर्ासी बावधत है । इस सम्पर्ग मागग र्े भष्ट हो जाने से लाखोों रू० र्ी शासर्ीय धनरावश क्षवत हुयी है।
04- सम्पर्ग मागग र्े भष्ट हो जाने एिों इस पर ओिर लोडे ड भारी िाहनोों र्े आने जाने से भयोंर्र धूल ि मोरम र्ड उडतें हैं वजससे पास में स्थावपत गौशाला र्े गोिोंशी जानिरोों पर विपरीत प्रभाि पडता है और िह बीमार होतें हैं। खेतो में आस पास र्ाम र्रने िाले र्ृषर्ोों में भी खासी ि दमा जैसी बीमाररयोों फैल रहीों है साथ ही स्थानीय र्ृषर्ी उपज में र्मी आने र्े साथ साथ पयागिरण भी प्रदू वषत हो रहा है।
05- यह वर् उपरोक्त समस्याओों र्ी वशर्ायत हम वशर्ायतर्ताग लागातार वजलावधर्ारी महोदय फतेहपुर, अवधशाषी अवभयन्ता लोर् वनमागण विभाग, पुवलस प्रशासन ि माननीय मुख्यमोंत्री पोटग ल पर लगातार र्र रहें हैं मगर स्थानीय पुवलस थाना गाजीपु, लोर् वनमागण विभाग वनमागण खण्ड ि खवनज विभाग में र्ायगरत खान वनरीक्षर् श्री राज भर द्वारा लगातार मोरम भण्डारण र्तागओों से वमलर्र झूठी ि भ्रामर् आख्यायें लगार्र उच्च अवधर्ाररयोों र्ो गुमराह र्र वशर्ायतें वनस्ताररत र्रा दी जाती हैं, वजससे स्थस्थवत बद से बिर होती जा रही है और स्थानीय ग्रामीणोों में ग्रामीण सम्पर्ग मागग र्े ध्वस्त हो जाने से रोष व्याप्त हो रहा है।
06- यह वर् लागार सम्पर्ग मागग र्ी मरम्मत र्राये जाने ि भण्डाररत मोरम र्ो वनधागररत क्षमता से अनुरूप बनाये रखने र्े अनुरोधोों र्ो भी स्थानीय अवधर्ारी लगातार नर्ार रहें हैं वजससे स्थानीय र्ृवष, र्ृषर्ोों ि ग्रामीणोों पर भारी विपरीत प्रभाि पड रहा है। इस सम्बन्ध में अवधशाषी अवभयन्ता लोर् वनमागण विभाग द्वारा वबना भारी िाहनोों र्ो बन्द र्राये सम्पर्ग मागग र्ी मरम्मता र्राये जाने में असमथगता भी व्यक्त र्ी गयी है।
07- यह वर् लगातार वशर्ायतोों र्े बाद वदनाोंर् 16.06.2025 र्ो मध्यान्ह लगभग 12 से 01 र्े बीच में मोबाइल नों0 7727021616 व्र6394418100 से सूचना प्रदान र्ी जाती है वर् वशर्ायतोों 2 र्ी जाच र्े वलये लखनऊ से एर् दल आ रहा है। सूचना प्राप्त होते ही जैसे ही हम वशर्ायतर्ताग अपने स्थानीय नलर्ूप ि गौशाला पहुोंचतें हैं, जो वर् भण्डारण स्थल से 200 मी0 पूिग में ही सडर् पर स्थस्थत है तो पता चलता है वर् जाोंच टीम र्े साथ भण्डारणर्ताग ि उनर्े साथ दजगनोों असलहाधारी अराजर् तत्व पहले से ही उपस्थस्थत हैं जो वर् वनिः सोंदेह हम स्थानीय वशर्ायतर्ताग ओों र्ो डराने ि भयभीत र्रने र्े वलये ही थे। भण्डारण स्थल पर इन अराजर् तत्वोों र्ी उपस्थस्थत दे खर्र वर्सी अनहोनी र्ी आशोंर्ा से हम वशर्ातर्तागओों ने जाोंच दल र्े उपरोक्त मोबाइल नम्बरोों पर यह सूवचत र्र वदया वर् आप र्ो यवद हमारी वशर्ायतें सुननी है तो भण्डारण स्थल पर भण्डाररत मोरम र्ी मात्रा र्ी जाोंच र्र हमसे हमारी वशर्ायतें सुन सर्तें हैं। जाोंच टीम ि उनर्े साथ मौजूद भण्डारणर्ताग ि असलहाधारी व्यस्थक्तयोों र्े समक्ष लोगोों ने अपनी वशर्ायतें जाोंच दल में गये अवधर्ाररयोों र्ो वबन्दु िार बतायीों। वशर्ायतें बताने पर हमारे गौशाला में स्थस्थवत गौिोों र्ी फोटोिें भी दी गयी और ध्वसत् मागग र्ा मुआयना भी एर् अवधर्ारी, वजसर्ा नाम ि पदनाम ज्ञात नहीों है ने भण्डारण र्ताग र्े साथ वर्या और मौर्े पर ही भण्डारण र्ताग र्ो ध्वस्त मागग र्ी मरम्मत र्राये जाने हेतु वनदे वशत र्रतें हुये हम वशर्ायतर्तागओों से वदनाोंर् 17.06. 2025 र्ो वजलावधर्ारी फतेहपुर र्ायाग लय में वमलने र्ो र्हा। लेवर्न वदनाों र् 17.06.2025 र्ो जब हम वशर्ायतर्ताग वजलावधर्ारी फतेहपुर र्ायागलय पहुोंचे तो िहाों न तो जाों च दल र्ा र्ोई अवधर्ारी उपस्थस्थत था और न भण्डारण र्ताग। खान वनरीक्षर् श्री राजभर द्वारा जाोंच टीम र्ो गुमराह र्र वदये जाने र्े र्ारण न तो जाच दल ने सभी तथ्ोों र्ी जाोंच र्ी और न ही वशर्ायतर्तागओों र्े बयान आवद ही वलये। वजससे हम वशर्ायतर्ताग ओों र्ो जाोंच दल से सही जाोंच आख्या वदये जाने र्ी उम्मीद खत्म हो गयी। यहाों यह स्पष्ट र्र दे ना उवचत होोंगा वर् भण्डारण र्तागओों र्े वपता स्वयों मोरम खदान र्े सोंचालर् हैं और उनर्े साथ स्थानीय अराजर् तत्व हमेशा रहतें हैं वजसे क्षेत्रीय जनता भयभीत रहती हैं अस्त आपसे अनुरोध है वर् उपरोक्त वशर्ायतोों में िवणगत तथ्ोों र्ी जाोंच हम हम वशर्ातयर्तागओों र्ो जाोंच र्ी पूणग सूचना दे र्र स्थानीय वजला प्रशासन र्े अवधर्ाररयोों, सक्षम पुवलस ि तर्नीवर् अवधर्ाररयोों र्ी उपस्थस्थवत में भण्डारण स्थल पर जमा बालू र्ी मात्रा ि वशर्ायती वबन्दु ओों र्ी जाोंच वनष्पक्ष रूप से र्राने र्ी र्ृपा र्रें । िषाग र्ाल में भण्डाररत मोरम र्ी वनर्ाषी पुनिः ओिर लोडे ड भारी िाहनोोंसे र्रायी जायेगी वजसर्ो दे खते हुये तत्काल क्षवतग्रस्त सम्पर्ग मागग र्ा वनमागण लोर् वनमागण विभाग वनमागण खण्ड-02 फतेहपुर से र्रिाने र्ा र्ष्ट र्रें तावर् क्षेत्रीय जनता र्ो बीमारी ि दु घगटनाओों आवद से बचाया जाना सम्भि हो सर्े।"
3. English translation of the above quoted relevant part of the letter petition made by the Registry of this Tribunal reads as under:-
"Subject-Regarding the destruction of the public link road due to storage and removal of gravel by overloaded vehicles at 0 to 01 km of Khansenpur to Sevramau rural link road on Fatehpur Aungasi highway, damage to local agricultural crops due to heavy dust and flying of gravel pieces, nearby cultivable land becoming barren and damage to cattle and villagers.
Sir, It is requested that the applicants' cultivable land, cowshed and tube well are located on the Fatehpur Augasi highway, on the side of the rural link road from Khansenpur to Sevramau. On this same link road, at 0 to 01 km, a license for storing gravel on agricultural land in Khasra No. 456, for a capacity of 50 thousand cubic meters, from 08.03.2024 to 07.05.2027, has been issued by the district administration on 31.01.2024 in the name of Shri Vaibhav Kumar Dwivedi and Mayank 3 Dwivedi, sons of Santosh Kumar Dwivedi, etc., residents of village Sarkandi, police station Asothar, district Fatehpur. In this, gravel is being stored and taken out in excess of the capacity by overloaded heavy vehicles.
In relation to the above, it is to be objected that-
1. The approved license lists a sand storage capacity of 50,000 cubic meters, but whether this capacity is for one year, one month, or daily is not clearly stated. This is because many times more sand than the designated capacity is stored and extracted at this storage site throughout the year.
2. That Gata No. 456, on which the sand storage license has been granted, is cultivable land, and the surrounding land is also cultivable. The spread of the stored gravel is not only causing the surrounding land to become barren, but also affecting agricultural production in the surrounding land due to the excessive sand particles being scattered.
03. That for storing and taking out sand beyond the capacity at the approved site, the storekeepers continuously use over-loaded heavy vehicles and dumpers, as a result of which the rural public contact road from Khansenpur to Sevramau on Fatehpur Ghazipur Augasi road has become completely corrupt from 0 to 01 km. Not only this, the drain and culvert constructed at the beginning of the link road have also broken and fallen. Due to which irrigation work and water drainage are obstructed. Due to the damage of this link road, government money worth lakhs of rupees has been lost.
4. The deterioration of the connecting road and the movement of overloaded vehicles on it creates significant dust and debris, which adversely affects the cattle in the nearby cowshed, causing them to become ill. Diseases like cough and asthma are also spreading among farmers working nearby. Along with the decline in local agricultural yields, the environment is also becoming polluted. 05 That we the complainants are continuously complaining about the above problems to the District Magistrate Fatehpur, Executive Engineer Public Works Department, Police Administration and on the Honorable Chief Minister's Portal, but the local Police Station Ghazipur, Public Works Department Construction Division and Mines Inspector Mr. Raj Bhar working in the Mineral Department, by colluding with the gravel stockists, get the complaints resolved by misleading the higher officials by submitting false and misleading reports, due to which the situation is getting worse and anger is spreading among the local villagers due to the destruction of the rural link road.
6. Local officials are consistently rejecting requests to repair the Lagar link road and maintain the stored gravel within the prescribed capacity, which is having a significant adverse impact on local agriculture, farmers, and villagers. The Executive Engineer of the Public Works Department has expressed his inability to repair the link road without restricting heavy vehicles.
07- That after continuous complaints, on 16.06.2025, between 12 to 01 in the afternoon, mobile no. 7727021616 and 6394418100 informed us that a team was arriving from Lucknow to investigate the complaints. Upon receiving the information, we, the complainants, arrived at our local tube well and cowshed, located on the road just 4 200 meters east of the storage site. We discovered that the warehouse owner and dozens of armed miscreants were already present with the investigation team, undoubtedly to intimidate and terrorize us, the local complainants. Fearing the presence of these unruly elements at the storage site, we, the complainants, informed the investigation team on the above-mentioned mobile numbers, stating that if they wanted to hear our complaints, they could inspect the quantity of gravel stored at the storage site and then hear our complaints from us. In front of the investigation team, the warehouse owner and the armed individuals accompanying them, the people detailed their complaints point by point to the investigating team officials. Upon reporting our complaints, we were provided with photographs of the cows in our cowshed. An officer, whose name and designation are unknown, inspected the damaged path along with the warehouse owner. He instructed the warehouse owner on the spot to repair the damaged path and asked us, the complainants, to meet him at the District Magistrate's office in Fatehpur on June 17, 2025. However, when we, the complainants, arrived at the District Magistrate's office in Fatehpur on June 17, 2025, neither an officer from the investigation team nor the warehouse owner were present. Due to the investigation team being misled by the Mines Inspector, Mr. Rajbhar, the investigation team neither. investigated all the facts nor took statements from the complainants. Consequently, we, the complainants, lost hope of receiving a correct investigation report from the investigation team. It is pertinent to clarify here that the warehouse owner's father is the operator of a gravel mine and is constantly accompanied by local anti- social elements, which keeps the local population in fear. Therefore, you are requested to kindly investigate the facts mentioned in the above complaints and get the quantity of sand stored at the storage site and the points of complaint investigated impartially in the presence of local district administration officials, competent police and technical officers by giving complete information about the investigation to us the complainants. During the rainy season, the stored gravel will again be extracted by overloaded heavy vehicles looking in to which please immediately get the damaged link road constructed by the Public Works Department Construction Division-02 Fatehpur so that it becomes possible to save the local people from diseases and accidents etc."
4. 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.
5. In view of the averments in the application, we consider it appropriate to have response of (1) State of Uttar Pradesh through Principal 5 Secretary, Environment, Forest and Climate Change, Government of U.P. (2) District Magistrate, Fatehpur (3) Central Pollution Control Board through Member Secretary (4) Uttar Pradesh Pollution Control Board (UPPCB) through Member Secretary (5) Shri Vaibhav Kumar Dwivedi son of Santosh Kumar Dwivedi resident of village Sarkandi, police station Asothar, District Fatehpur and (6) Mayank Dwivedi son of Santosh Kumar Dwivedi resident of village Sarkandi, police station Asothar, District Fatehpur who stand impleaded as respondents No. 1 to 6. The Registry is directed to prepare and attach memo of parties to the application and issue notices to respondents No. 1 to 6 requiring them to file their replies/responses within one month.
6. Notices are ordered to be served on respondents no. 5 and 6 through the District Magistrate, Mathura and for this purpose, notices issued to respondents no. 5 and 6 may be sent to the District Magistrate, Mathura by email for getting the service effected on respondents no. 5 and 6 and sending his report in this regard to this Tribunal within 15 days.
7. 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 take appropriate remedial action. Accordingly, we constitute a Joint Committee comprising of representatives of CPCB, UPPCB and District Magistrate, Fatehpur 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 take appropriate remedial action by following due course of law and submit its report within one month. The UPPCB will be the nodal agency for coordination and compliance.
8. List on 13.01.2026 for further consideration.
69. A copy of this order be sent to the Member Secretary, CPCB, Secretary, UPPCB and District Magistrate, Fatehpur by email for requisite compliance.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM November 24th, 2025 Original Application No. 576/2025 AB 7