National Green Tribunal
Banothu Nandu Nayak vs Singareni Collieries Company Ltd on 23 September, 2021
Bench: K Ramakrishnan, K. Satyagopal
Item No.15 & 16:
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
Original Application No. 20 of 2021 (SZ)
(Through Video Conference)
IN THE MATTER OF
Oggu Srinivasa Reddy and another.
...Applicant(s)
Versus
Union of India and others. ...Respondent(s)
Original Application No. 174 of 2020 (SZ)
Banothu Nandu Nayak,
Khammam District,
Telangana ..Applicant(s)
Versus
The Singareni Colleries Company Ltd.,
Rep. by its Chief Executive Officer,
Bhadradri Kothagudem District,
Telangana and others. ...Respondent(s)
Date of hearing: 23.09.2021.
CORAM:
HON'BLE MR. JUSTICE K. RAMAKRISHNAN, JUDICIAL MEMBER
HON'BLE MR. DR. K. SATYAGOPAL, EXPERT MEMBER
O.A. No. 20 of 2021 (SZ)
For Applicant(s): Ms. S.M. Kothai Muthu Meenal and
Mr. Shashank for Mr. Sravan Kumar
For Respondent(s): Mrs. Me. Saraswathy for R1
1
Mr. T. Sai Krishnan through Ms. J.
Dayana for R2
Mr. Sanjeev Kumar, Spl. Govt. Pleader
along with Mrs. H. Yasmeen Ali for R3
O.A. No. 174 of 2020 (SZ)
For Applicant(s): Ms. S.M. Kothai Muthu Meenal and Mr.
Shashank for Mr. Sravan Kumar
For Respondent(s): Mrs. Me. Saraswathy for R2
Mr. Sanjeev Kumr, Spl. Govt. Pleader
along with Mrs. H. Yasmeen Ali for R1
Mr. T. Sai Krishnan through Ms. J.
Dayana for R3
Mrs. H. Yasmeen Ali for R4 & R5
ORDER
1. The above cases have been posted to today for consideration of further report as well as compliance report to be filed by the project proponent.
2. The Telengana Pollution Control Board has filed a report dated 11.08.2021, e-filed on 12.08.2021 and received on 13.08.2021 which reads as follows:
2 3 4 5 63. The Joint Committee also filed a report dated 03.09.2021, e-filed on 03.09.2021 and received on 06.09.2021 which reads as follows:
Report of the Joint Committee in compliance with the Order dated
12.07.2021 of Hon'ble NGT in the O.A. No. 174 of 2020(SZ) in the matter of Banothu Nandu Nayak Vs Singareni Colleries Company Ltd. & Ors. and O.A. No. 20 of 2021(SZ) in the matter of Oggu Srinivas Reddy Vs Union of India & Ors before the Hon'ble National Green Tribunal, (SZ), Chennai.
1. Introduction:
In compliance with the Orders of the Hon'ble NGT in the O.A. No. 174 of 2020(SZ) and O.A. No. 20 of 2021(SZ), the nodal agency in the matters (Integrated Regional Office of MoEF&CC at Chennai) has coordinated with duly constituted Joint Committee and submitted a combined Joint Committee report on both the cases before the Hon'ble Tribunal after site inspection and also giving an opportunity to the parties to the O.As. For the sake of brevity not reproduced the said joint Committee Report, which was already filed. The conclusion and recommendations drawn by the Committee in the said report, based on the observations referred therein the said report, inter-alia include the following:
(i). Though there is no blast induced vibrations are detected at the NTR Nagar on the day of present site inspection, it appears that the alleged damage of the houses might have been attributed due to combined effect of the inadequate civil structure of the houses and the nearby blasting operations in the past. In either of the case, the residents are not responsible for the said damages and thus on humanitarian ground the Committee recommends for the grant of suitable relief to the damaged house of the applicant as well as other such damaged houses in the three villages namely NTR Nagar, Jalgam Vengal Rao Nagar and Rejarla village by meeting the fund requirement either from the District Mineral Fund (DMF) or the project authority or any other means as direct by the Hon'ble NGT.
(ii). Though the project authority has already contributed Rs.161.40 Crores towards DMFT fund from JVR-OC project, it has to be more effectively utilized as mandated in the nearby villages. Further, DMFT shall implement the same and the plan of action shall be shared to the project authority in order to avoid overlapping in the implementation of various community development programs by them in the vicinity of project area. DMFT shall upload the activities implemented on public domain as mandated under the Proviso 10.5 of the Telangana State District Mineral Foundation (Trust) Rules, 2015.
(iii). Respondent Project authority (SCCL) undisputedly exceeded the production capacity than the sanctioned capacity by not complying with the stipulated calendar plan including excavation & quantum of coal and thus violated the EC and Consent accorded. In this regard credible legal action has already been initiated by the Telangana State PCB and the matter is under sub-judice. Further, as approved by the MoEF&CC, the project authority, has 7 also executed a bank guaranty of an amount of Rs. 26,67,00,000/- (rupees twenty-six crores and sixty seven lakhs) to the TSPCB towards implementation of remediation plan and natural and community resource augmentation plan. The project authority shall implement the same within 3 years as stipulated by the MoEF&CC.
(iv). The Committee has not arrived an environmental compensation again, considering the facts that there is no any further direction in this regard from the Hon'ble Tribunal in its subsequent Order dated 21.01.2021 and also again arriving environmental compensation for the same violation would lead to double jeopardy.
(v). The project authority implementing the progressive mine closure activity and reclamation of mined out area as per the approved Mining Plan.
Considering the facts mentioned above under para (II)(a)-(e), the Joint Committee observed that the implementation of final Mine Closure plan does not arise now to JVR-OC-I Expansion project. Project authority so far has not claimed the amount of Rs. 41.9107 Crores deposited in the ESCROW Account, after completing the third-party audit. The said amount shall not be transferred to the amalgamated project of JVR-OC-I and JVR-OC-II in order to ensure effective implementation. if Hon'ble Tribunal desires to get more clarification on the issues of implementation of final mine closure plan, the details may be obtained from the regulatory authority impleading Ministry of Coal as a Respondent in the above O.As.
(vi). Presently no violation has been observed in the mode of coal transport. Project authority shall expedite and complete the erection of railway siding and conveyor belt well in advance. No coal transport shall be made by road beyond 31.12.2021.
(vii) Project authority shall provide potable drinking water to the nearby villages inter-alia to the NTR Nagar by installing RO plants immediately and shall be maintained by the project authority for 3 years as stipulated by the MoEF&CC.
(viii). Though the mobile medical camps are regularly conducted, Project authority shall make a uniform schedule for the visit of doctors / mobile medical camp in nearby villages in a fixed day and time in each village in order to avail the facility by the residents.
(ix). Safety as well as pollution control mechanisms provided appears to be sufficient. Monitored analytical data show that there is no any Air, Water, noise and soil pollution as alleged. Necessary green belt has also been developed.
(x). No violation has been observed on the alleged Forestry clearance accorded.
(xi). Project authority shall ensure regular calibration of Seismographs - Minimate used for monitoring the vibrations.
2. Meeting of the Joint Committee and site inspection:
Hon'ble NGT(SZ) after examining the report of the Joint Committee, passed an Order dated 12.07.2021, wherein directed to submit further report by the Committee on the points referred therein. In continuation to the submission of the Joint Committee Report and in compliance with the Order dated 12.07.2021 of Hon'ble NGT, all the members of the Joint Committee in the matters have revisited the said project area under question on 05.08.2021 and deliberated the issues and the action points referred therein the said Order, 8 followed by site inspection along with project authority. A copy of the attendance sheet of the members took part in the site inspection is placed as Annexure -I.
3. Submissions of the Joint Committee:
Based on the deliberations held in connection with the observations recorded / directions passed by the Hon'ble Tribunal in the Order dated 12.07.2021, the following facts are submitted to the Hon'ble Tribunal for kind consideration:
(i). In the Order dated 12.07.2021, it has been mentioned that the learned Counsel for the project proponent wanted to file their objections on the report of the Joint Committee. However, project authority did not submit any objection on the Joint Committee report during the deliberation held on 05.08.2021.
(ii). In the Order dated 12.07.2021, it has been mentioned that the learned Counsel for the Applicant submitted that though the excess mining was detected by the Joint Committee they have not assessed the Environmental Compensation instead, they have directed to produce the Bank Guarantee of a particular amount as performance guarantee for implementing the Environment Management Plan in respect of Mine-I. In this regard, it is submitted that the Joint Committee never directed to produce the Bank Guarantee rather the Committee expressly mentioned the fact in the report as under:
(a). Considering the violations committed by the project authority, in pursuant to the Notification dated 14th March, 2017 of MoEF&CC, New Delhi relating to violation of the EIA Notification, 2006, M/s SCCL submitted application for the EC for proposed expansion of the project from 2.50 MTPA to 5.00 MTPA in an area of 544.81 Ha. with the same name under violation category.
Reportedly the proposal was deliberated in the meeting of EAC for the violation of EIA Notification, 2006, held on 13th -14th June, 2018 for issue of ToR. Accordingly, MoEF&CC issued Terms of Reference vide letter No. 23-77/2018-IA (III) dated 08.08.2019 for the proposed expansion of Jalagam Vengal Rao Opencast-I Expansion Project. Subsequently, Public hearing was conducted on 14th February, 2020. The EAC after detailed deliberation on the information submitted by the project proponent and as presented, initially deferred the project for want of information. Based on the additional information submitted by the project proponent as sought by the EAC, the proposal was considered in the 36th EAC meeting held on 22.09.2020 and after detailed deliberation, the EAC recommended the proposal for grant of Environmental Clearance. Accordingly, MoEF&CC vide letter No. 23- 77/2018-IA(III) dated 01.02.2021 granted environmental clearance for JVR OC-I Expansion project for enhanced coal production from 2.5 MTPA to 5 MTPA under violation category. This fact was also already mentioned in the report at para 4(iii) and a copy of the said EC letter dated 01.02.2021 has also been placed as Annexure -II in the report submitted. Based on the study undertaken in this regard, as recommended by the EAC and approved by the MoEF&CC, an amount of Rs.26,67,00,000/- (rupees twenty six crores and sixty seven lakhs) has already been deposited by the Project Authority to the TSPCB as bank guarantee towards implementation of remediation plan and natural and community resource augmentation plan which needs to be implemented within 3 years, based on the study undertaken and approved by 9 the MoEF&CC. The relevant chapter of the Environment Management Plan comprising of remediation plan and natural and community resource augmentation plan corresponding to the ecological damage assessed was also placed as Annexure- VIII. Perusal of the documents made available to the Committee and the input furnished by the project authority revels that the amount recommended by the EAC and approved by the MoEF&CC towards implementation of remediation plan and natural and community resource augmentation plan corresponding to the ecological damage assessed inter-alia include economic benefits derived based on the scientific study on various components such as Air, Water, noise etc. due to the excess production achieved / violation committed.
(b). It has also been reported in the EMP that the total net profit gained on account of excess production is Rs. 588.60 Crores for the violation period of 11 years and 3% of that amount is Rs.17.65 Crores, will be contributed to remediation, Natural & Community resource augmentation plan cost. As informed by the project Authority the said amount has also been incorporated in the total amount envisaged for the implementation of remediation plan and natural and community resource augmentation plan. Further, in respect of excess production, credible legal action has already been initiated by the Telangana State PCB through legal proceedings before the Hon'ble Court of Judicial First Class Magistrate, Sathupalli, Telangana through C.C. No. 1075 of 2020 and the matter is under sub-judice. The relevant copy of summons issued by the Hon'ble Court of Judicial First Class Magistrate, Sathupalli, Telangana in the C.C. No. 1075 of 2020 was also placed as Annexure - III in the report.
(iii). MoEF&CC has accorded EC for the said project by following the procedure referred therein the Notification S.O. 804(E). dated 14th March, 2017 of MoEF&CC, New Delhi relating to violation of the EIA Notification, 2006. A copy of the said Notification dated 14th March, 2017 of MoEF&CC is placed as Annexure-II. Para 7 of the said Notification dated 14.03.2017 reads as "the project proponent will be required to submit a bank guarantee equivalent to the amount of remediation plan and Natural and Community Resource Augmentation Plan with the State Pollution Control Board and the quantification will be recommended by Expert Appraisal Committee and finalized by Regulatory Authority and the bank guarantee shall be deposited prior to the grant of environmental clearance and will be released after successful implementation of the remediation plan and Natural and Community Resource Augmentation Plan, and after the recommendation by regional office of the Ministry, Expert Appraisal Committee and approval of the Regulatory Authority".
(iv). In compliance with the above notification, the Expert Appraisal Committee prescribed a specific Terms of Reference for the project for the assessment of ecological damage, remediation plan and natural and community resource augmentation plan corresponding to the ecological damage assessed and economic benefit derived due to violation and the same was prepared as independent chapter in the environment impact assessment report by an accredited agency.
(v). Considering all the above facts, the Joint Committee in their interim report filed, prayed before the Hon'ble NGT to pass appropriate Order regarding (i). appoint additional members from the Directorate General of 10 Mines Safety and Roads and Buildings Department, Govt. of Telangana as a member to the Joint Committee (ii). pass appropriate Orders for conducting requirement of repeated study on Ambient Air Quality, soil quality and also monitor the noise level in that area and arriving environmental compensation on account of the views referred therein.
(vi). After examining the matter, Hon'ble Tribunal vide Order dated 21.01.2021 expressly permitted to add additional members as prayed. But, no any further direction for arriving environmental compensation was issued in the Order dated 21.01.2021. In such circumstances, the Committee felt that the Hon'ble Tribunal has accepted the views submitted and thus the Committee in their combined Joint Committee Report, recorded their view that "the Committee has not arrived an environmental compensation again, considering the facts that there is no any further direction in this regard from the Hon'ble Tribunal in its subsequent Order dated 21.01.2021 and also again arriving environmental compensation for the same violation would lead to double jeopardy".
(vii) Hon'ble Tribunal in the Order dated 12.07.2021 expressed that in the case of violation of doing mining without getting further environmental clearance for the expanded portion they are liable to pay compensation for the violation apart from the royalty with penalty for excess mining and directed the Committee to clarify in this regard. In the said Order Hon'ble Tribunal referred the formula evolved by the CPCB as to how for compensation for violations of conditions, have to be assessed. This fact was perceived by the Committee. In this regard, the following facts are submitted before the Hon'ble Tribunal for kind consideration:
(a). Though the project authority has undisputedly achieved excess production by violating the EC condition, reportedly all the dues in respect of royalty, District Mineral Fund etc. have been paid by the project authority including for the excess quantity of coal produced. Further, Department of Mines and Geology, Govt. of Telangana vide letter No. 5928/R-1/2018 dated 14.05.2018 addressed to the MoEF&CC, New Delhi clarified the applicability of the penalty clause as per section 21(5) of MMDR Act, 1957 and accorded No Objection Certificate for processing of the pending proposals. Copy of the letter dated 14.05.2018 of Department of Mines and Geology, Govt. of Telangana is placed as Annexure-III. In such circumstances, Hon'ble NGT / Civil Court, where the credible legal action was already initiated may take appropriate view on leavy of penalty.
(b). It is pertinent to mention here that the guidelines issued by the CPCB also at para 1.4.2. suggested that the amount of Environmental Compensation under this case will be remediation costs, measures requiring immediate and short-term actions, compensation towards loss of ecology, etc., and will be utilized exclusively for the purpose at specific site, based on the detailed investigations by the Expert Organizations/ agencies, when Environmental Compensation is assessed based on actual damage to the environment by Expert Organization/ Agency.
(c). The Committee opined that assessing Environmental Compensation based on detailed investigations by the Expert Organizations/ agencies is more appropriate when compared to use of the general formula / methodology prescribed by the CPCB for arriving the same.
(d). It would be more appropriate that the amount levied under Environmental Compensation shall be effectively utilized in the adjoining area of the project, where 11 actual damage of the environment has been assessed / predicted due to violation committed in order to maintain sustainable development and upliftment of the people in the vicinity of the project. For ensuring such effective implementation the method prescribed in the MoEF&CC's Notification dated 14.03.2017 as executing bank guarantee prior to the grant of environmental clearance and releasing the same after successful implementation of the remediation plan by the approval of competent regulatory authority will be an appropriate practice instead of levying the amount and keeping in a common account. In the latter case, it may be possible to utilize such EC funds in another area, which is not connected.
(e). Based on the study undertaken EAC recommended for an amount of Rs.26,67,00,000/- (rupees twenty six crores and sixty seven lakhs) towards implementation of remediation plan and natural and community resource augmentation plan which appears to be covered various impacts / damage attracted due to excess production and also profit gained on account of excess production. Further, the amount arrived by the MoEF&CC is higher than the Environmental Compensation (EC) arrived based on the methodology prescribed by the CPCB.
4. Environmental Compensation (EC) arrived based on the methodology prescribed by the CPCB.
The Joint Committee members are of the view that arriving environmental compensation based on the guidelines of the CPCB is not required in the present case for the reasons stated above. However, as directed by the Hon'ble NGT(SZ) in the Order dated 12.07.2021, the environmental compensation has also been arrived for the violations committed by following the methodology prescribed in the "Report of the In-house Committee on Methodology for Assessing Environmental Compensation and Action Plan to Utilize the Fund" by the CPCB. Accordingly, formula to access the environmental compensation (EC) to be levied for the industrial sectors EC = PI x N x R x S x LF Where, EC is Environmental Compensation in ₹ PI = Pollution Index of industrial sector N = Number of days of violation took place R = Environmental Compensation factor in Rupees R to be taken as 250. S = Factor for scale of operation LF= Location factor could be based on population of the city/town and location of the industrial unit. For the industrial unit located within municipal boundary or up to 10 km distance from the municipal boundary of the city/town. LF is 1.0, 1.25, 1.5 and 2.0 if the population is less than 1 million, 1 to < 5 million, 5 to < 10 million and 10 and above respectively. Note:
The Pollution Index (PI) of Industrial Sector is 80, 50, 30 for Red, Orange and Green industries respectively.
S factor is scale of operation 0.5, 1.0 and 1.5 for small, medium and large scale industries respectively.
In the present case of JVR-OC-I and JVR-OC-II coal mining projects are falling under red category, large scale industry located within 10 km of the municipal boundary having the population less than 1 million. Hence, Pollution index is 80, S factor is 1.5, number of days violated 11 years (11x
365) days.
Therefore EC = 80 x 11x 365x 250x1.5x1 = Rs.120450,000/- (Rupees twelve Crores and four lakhs and fifty thousand only). The amount of Environmental 12 Compensation arrived based on the methodology prescribed by the CPCB is very low when compared to the amount already arrived by the MoEF&CC under remediation plan and natural and community resource augmentation plan. In view of the above, Hon'ble NGT may take appropriate view regarding Environmental Compensation.
5. Green belt development and its survival rate:
Hon'ble NGT in the Order dated 12.07.2021 directed the Committee to revisit the aspect of green belt developed, survival rate and the remedial action taken by the project authority, if any. In this regard Project authority informed that M/s SCCL is having dedicated qualified forestry Officers to oversee the plantation program. Further, Project authority is having their own nursery. As informed the following methodology is being practiced by the project authority in connection with plantations.
(i) .Miscellaneous species raised in poly bags / root trainers will be planted at an espacement of 2mx2m ie. at the rate of 2500 Nos., of plants per Ha. The following species are used in raising of OB plantations:
Terminelia bellarica, Mitragyna parvifolia, Dlbergia latifollia, Hardwickia binnata, Azardirachta indica, , Ficus racemosa, Madhuca longifolia, Pongamia pinnata, Bombax ceiba, Annona squamosa, Ficus bengalensis, Emblica officinalis, Bauhinia purpurea, Dendrocalamus strictus, Adina cordifolia, Pterocapus marsupium, Syzygium cumini, Tamarindus indica, Aegle marmelos, Ficus religiosa, Ficus mollis, Dalbergia sissoo, Albizzia lebbek, Albiizzia procera, Sterculia urens, Terminelia tomentosa, Pithecellabium dulce.
(ii). Contour planting with soil binders like Agave suckers, Henna cuttings, Vettiveria slips, Saccharum munja, etc., shall also be taken up @ 2000 per Ha
(iii). Seed sowing maximum up to 50 kg / Ha. Preference given for legume seed like Stylosanthus hamata, Babul, Glyrecidia, Sesbania, Redgram, sun hemp, etc., which have the advantage of not only good regeneration capacity but also enriching the soil through rhizobial activity.
(iv). Staggered Contour Trenches (SCT), Continuous Contour Trenches (CCT) and Gully plugging works like stone pitching, Rock Filled Dams (RFD), Gabions, Cribs etc., have been done as part of plantation and Soil and Moisture Conservation (SMC) works by Mine authorities at appropriate locations.
(v). Vermi-compost application is preferred over chemical fertilizers whenever required.
(vi). No weeding operation proposed on OB dumps except for unwanted plants like Acacia holocerecea and Accacia auriculiformis, etc., which compete with the growing planted seedlings.
(vii). No soil working shall be carried on OB dumps.
(viii). In case of less survival due to poor nutrient status or soil erosion etc, proper measures will be taken to maintain full stocking of plantations. The important measures inter-alia include the following:
Application of Vermi-compost, treatment of VAM fungi, Trichoderma viride in nursery stage itself to ameliorate the microbial activity at root zone.
Revisiting of old plantations till they attain minimum of 90% survival in the plantations.13
Selection of hardy and native forest species in order to sustain on the barren OB dumps and to mimic with adjoining forest areas.
(ix). These OB plantations are good habitat for the wild animals particularly herbivores like Spotted deer, common hare, wild boar, avain fauna, reptiles, Amphibians, Arthropods etc. The details of the greenbelt development undertaken and the survival rate as furnished by the project authority is placed as Annexure-IV.
6. Status of Ambient Air quality, water quality and noise level:
During the visit of the Committee, it has been observed that Project Authority has taken adequate precautionary measures to maintain the AAQ, water quality and noise level within the prescribed level. Project authority regularly undertake environmental monitoring through MoEF&CC approved third party laboratory(M/s EPTRI) and records are being maintained. One continuous online AAQ monitoring Station has been installed in this project area and the same is linked to the server of the TSPCB, which gives real time AAQ data round the clock. Perusal of the data monitored by both third party as well as State PCB on AAQ, water and noise level, does not show any abnormality and the same has already placed as Annexure-VI in the report and thus the Joint Committee found that the said allegations regarding noise & air pollution and its impact on the residents of that locality is devoid of merits.
7. Status of the Compliance on the recommendations of the Committee:
As directed by the Hon'ble Tribunal the status of the compliance on the recommendations of the Joint Committee have been reviewed during the visit. The point wise status of compliance is furnished below:
(i). It is pertinent to mention here that the compliance regarding granting of suitable relief to the damaged house of the applicant as well as other such damaged houses in three villages namely NTR Nagar, Jalgam Vengal Rao Nagar and Rejarla village can be ascertained only after passing appropriate Order by the Hon'ble NGT in this regard.
(ii). Recommendation regarding implement of plan of action by DMFT for various community development program in the vicinity of project area by meeting the DMF yet be complied.
(iii). Project authority has commenced the implementation of remediation plan and natural and community resource augmentation plan as detailed below:
(a). Compliance status of Remediation Plan:
Sl.No Name of the work Estimated Status
cost
. Construction of RO Plant Shed Rs. 17.10 Awarded Work Order
along with deep bore well 02 No. at Lakhs and copy placed as
Rejaral village & 01 No. at NTR Annexure-
nagar near JVROC-II, Sathupalli, V(Coll.)
Kothagudem Area.
14
2. Drilling of 30 Nos. deep bore wells Rs. 55.50 Tenders were floated.
for drinking water surrounding Lakhs Date of opening bids
villages such as Kistaram, Rejerla was 18.08.2021.
and Kothuru of Sathupalli under Copy
Remediation of the same placed
Plan, JVR OCP, Sathupalli,
Khammam Dist., Telangana
State.
3. Construction of RO Plant Shed Rs. 5.50 As Annexure-V
along with deep bore wells at (Coll.).
vengalrao Nagar near JVR OC - II, Lakhs
Sathupalli, Kothagudem Area.
4. Providing Cement Concrete Roads Rs. 62.00
near Gowtham Model School near
NTR Nagar, Sathupalli Lakhs
Municipality, Khammam
Dist., Telangana State
5. Construction of community hall at Rs. 75.00 Reportedly Tender
Rejarla under Community resource action being taken at
Augmentation plan at Sathupalli, Lakhs Corporate office.
Khammam Dist.
• M/s SCCL deposited an amount of Rs. 20.00 Lakhs with Forest Divisional
Officer, Sathupalli vide cheque no. 952748, dt. 01.03.2021 for development of New Urban Park, which is under execution.
• An amount of Rs. 6,00,000/- (Rupees Six Lakhs only) was paid to Municipal Commissioner, Sathupalli vide cheque no. 953320, dt. 16.04.2021 for providing Bio-Toilets in Sathupalli town. Municipal Commissioner informed vide Lr. No. Roc E/483/2021-22, dt. 04.08.2021 that construction of bio-toilets is under progress. • An amount of Rs.4.60 Crores (out of Rs. 5.67 Crores of budget plan) for repair of road from Sathupalli to V.M Banjar was paid to EE (R&B), Sathupalli division vide cheque no. 953309, dt. 01.04.2021 and the work is under Progress.
• For 4 No. of RO plants (Two at Rejarla Village, one at NTR Nagar, one at Vengalrao Nagar) for which tender is awarded.
• Work of construction of CC roads for a length of 1 km. near Goutam model school, NTR Nagar, Sathupalli is taken up at accost of Rs. 62.00 Lakhs. Tenders were floated and date of opening of bids is 18.08.2021.
15• 8.0 acres of land has been identified at a cost of Rs. 1.60 Crores for dumping of solid waste by Sathupalli municipality and will be handed over soon after acquisition of land.
• Drilling of 30 Nos. of deep borewells is proposed to take up for drinking water in surrounding villages such as Kistaram, Rejarla and Kothuru of Sathupalli at a cost of Rs. 55.50 Lakhs. Tenders were floated and date of opening of bids is 18.08.2021.
• Construction of community hall at Rejarla under Community Resource Augmentation plan is taken up at a cost of Rs. 75.00 Lakhs and reportedly tendering action is under progress.
(iv). Presently no violation has been observed in the mode of coal transport and erection of railway siding and conveyor belt needs to be completed at the earliest since, no coal transport shall be made by road beyond 31.12.2021. Status of progress of JVROC Private Railway Siding works at Sathupalli as on 04.08.2021 is furnished below:
Sl.No Description/Agency/
Status
1. Construction of Major Raft portion completed and side
Bridge wallsconcreting work in progress
Sri. T. Suresh KumarReddy
Sanctioned cost: 5.46Cr
2. Formation of Earthen Total earth excavated in cutting portion of
Embankment & the track is about 2,58,000 cum out of
construction of Minor 3,67,000 Cum.
Bridges Formation materials for about 11,000 Cum
M/s SSNR - RVR (JV) collected against 1,00,000 Cum
Sanctioned cost: 17.90Cr Minor bridge 50% of raft concreting
complete
3. Construction of R/w for Retaining wall on track side completed.
diversion of nala at railway
siding.M/s Krishi Other side: For 120m up to 2.7m high
Constructions Pvt Ltd (JV) completed against 3.0m. For 30m, up to bed
level complete and further work is in
Sanctioned cost: 3.42 Cr progress.
4. Supply & stacking of Ballast About 15,000 Cum supplied out of 32,000
Cum
M/s Srinivasa Edifice
Pvt. Ltd
Sanctioned cost:4.00 Cr.
5. Track Linking works Work was awarded
M/sSandhya Constructions
Sanctioned cost: 11.67Cr.
16
6. Misc. Civil Works: Const. of Award letter to be issued vide letter No.
buildings, CC platforms for KGM/CVL/DB-2022/1368 dated
inspection between tracks, 18.05.2021.
Drains, Misc. works etc.,
Soils samples at proposed S&T building
M/s BnB infracon India Pvt locations collected by JNTU Manthani team
Ltd Sanctioned cost: 10.40 on 19.07.2021 for SBC.
Cr.
7. Construction of ROB (R&B) This work is being taken up by the R&B
dept., Sanctioned cost: 39.90 Dept on depositary terms. An amount of Rs.
Cr. 19.95 Cr. Deposited. Abutments completed
and Pier work in progress.
8. Procurement of Rails About 424 MT supplied out of 1143 MT
M/s Sail
9. Procurement of Total order quantity supplied
SleepersM/s Dayal wood
works Pvt Ltd.
10. OHE Approval has been accorded to execute this
work through SCR under deposit basis and
amount of Rs.5.99 Cr. Tenders called for and
Letter of Acceptance was issued by
Railways.
11. S&T Letter of Intent issued to M/s Indian Port
Rail & Ropeway Corporation Ltd. on
03.05.2021. Estimate submitted to Railways
& clearance obtained. Tenders floated by
M/s
IPRCL.
(v)Free mobile medical camps organized in nearby villages have been temporarily suspended due to Covid'19 Pandemic and project authority assured to resume shortly.
(vi). Project authority informed that they are ensuring regular calibration of Seismographs - Minimate used for monitoring the vibrations as advised.
N. Madhusudan, I.A.S, Additional Collector, Khammam District, Telangana.
17P. Madhusudan Reddy, N. Balasubrahmanyam, Deputy Dy. Director of Mines & Geology, Director of Mines Safety, Department of Mines & Geology, Hyderabad Region No.1.
Warangal, Telangana.
M.B. Hemalatha, Dr. M.T. Karuppiah,
District (R&B) Officer, Scientist- E,
Sathupally Executive Engineer(R&B), Ministry of Environment, Forest &Climate
Khammam District, Telangana. Change,
Regional Office, Chennai.
(Nodal Officer for the Joint Committee)
4. The project Proponent also filed their compliance report in the form of hard copy dated 10.08.2021 which reads as follows:
18 19 20 21 22 23 245. The project proponent is directed to e-file the report submitted by them as it is a rule adopted by National Green Tribunal for 25 receiving the documents.
6. The Special Government Pleader for State of Telengana wanted some time as he has got some personal inconvenience today.
Considering the circumstances, we feel that the matter can be heard on 07.10.2021.
7. For hearing, post on 07.10.2021.
....................................J.M. (Justice K. Ramakrishnan) .................................E.M. (Shri Dr. K. Satyagopal) O.A. No. 20/2021 & O.A. No. 174 of 2020 (SZ) 23rd September,2021.AM.
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