Supreme Court of India
Confederation Of Real Estate ... vs Vanashakti on 18 November, 2025
Author: B.R. Gavai
Bench: B.R. Gavai
2025 INSC 1326 REPORTABLE
IN THE SUPREME COURT OF INDIA
INHERENT/ORIGINAL JURISDICTION
REVIEW PETITION (C) NO. OF 2025
DIARY NO. 41929 OF 2025
IN
WRIT PETITION (C) NO.1394 OF 2023
CONFEDERATION OF REAL ESTATE
DEVELOPERS OF INDIA (CREDAI) …PETITIONER
VERSUS
VANASHAKTI AND ANOTHER …RESPONDENTS
INDEX
I. INTRODUCTION ...................................................................... 2
II. SUBMISSIONS ......................................................................... 9
III. DISCUSSION AND ANALYSIS.................................................. 14
a. Common Cause v. Union of India and Others ................... 20
b. Alembic Pharmaceuticals Limited v. Rohit Prajapati and
Others...................................................................................... 26
c. Electrosteel Steels Limited v. Union of India and Others . 35
d. D. Swamy v. Karnataka State Pollution Control Board and
Others...................................................................................... 40
e. Pahwa Plastics Private Limited and Another v. Dastak NGO
and Others............................................................................... 49
f. Judicial Discipline and Judicial Propriety ......................... 49
g. Effect of JUR .................................................................... 67
h. Municipal Corporation of Greater Mumbai and Others v.
Pankaj Babulal Kotecha and Others ........................................ 76
i. Bindu Kapurea v. Subhashish Panda and Others .............. 81
IV. CONCLUSION ...................................................................................................83
1
JUDGMENT
B.R. GAVAI, CJI
I. INTRODUCTION
1. By way of the present review petition, the petitioner
seeks recall of the judgment and final order dated 16th May
2025 passed by this Court in the case of Vanashakti v. Union
of India1.
2. Though certain other review petitions, including the
one filed by the Union of India, and various Interlocutory
Applications (IAs) for modification/clarification of JUR are
pending, it was decided that the lead review petition i.e., the
present one would be heard first and that after the outcome of
this review petition, rest of the applications would be
considered. We have, however, also heard learned counsel for
the other review petitioners and the learned counsel for those
who have filed applications for modification/clarification of the
JUR.
3. Vide JUR, this Court has directed thus:
“35. We are, however, conscious of the fact that ex
post facto EC may have been granted in certain cases
both under the 2017 notification and the 2021 OM.
1
2025 SCC OnLine SC 1139, (Hereinafter, “JUR”).
2
ECs already granted under 2017 notification and the
2021 OM, at this stage, should not be disturbed.
36. Hence, we pass the following order:
a) We hold that the 2017 notification and the 2021
OM as well as all circulars/orders/OMs/notifications
issued for giving effect to these notifications are
illegal and are hereby struck down;
b) We restrain the Central Government from issuing
circulars/orders/OMs/notifications providing for
grant of ex post facto EC in any form or manner or
for regularising the acts done in contravention of the
EIA notification;
c) We clarify that the ECs already granted till date
under the 2017 notification and the 2021 OM shall,
however, remain unaffected.”
4. The facts giving rise to the present review petition are
as under:
5. In pursuance of the powers conferred by sub-section
(1) and clause (v) of sub-section (2) of Section 3 of the
Environment (Protection) Act, 19862, read with clause (d) of sub-
rule (3) of Rule 5 of the Environment (Protection) Rules, 19863,
the Central Government through the erstwhile Ministry of
Environment and Forest (now the Ministry of Environment,
Forest and Climate Change4) issued a notification dated 14th
September 2006 being the Environment Impact Assessment
2
Hereinafter, “EP Act”.
3
Hereinafter, “EP Rules”.
4
Hereinafter, “MoEF&CC”.
3
Notification 20065. Vide the said notification, it was provided
that the regulatory authority in respect of the matters falling
under Category ‘A’ would be MoEF&CC and in respect of the
matters falling under Category ‘B’, the State Government
through the State Environment Impact Assessment Authority6
would be the regulatory authority. In the Schedule to the 2006
Notification, Categories ‘A’ and ‘B’ listed out various projects.
6. On 14th March 2017, another notification came to be
issued by the MoEF&CC7. The said notification was issued in
order to provide a process for grant of Environmental
Clearance8 in respect of the projects, which had started the
work on site, expanded the production beyond the limit of EC
or changed the product mix without obtaining prior EC under
the 2006 Notification.
7. The 2017 Notification, in a nutshell, enabled the
regulatory authorities to grant EC in respect of the projects
which did not have prior EC. The said notification provided
that in cases of violation, an action would be taken against the
project proponent(s) by the respective Central or State
5
Hereinafter, “2006 Notification”.
6
Hereinafter, “SEIAA”.
7
Hereinafter, “2017 Notification”.
8
Hereinafter, “EC”.
4
Pollution Control Board under Section 19 of the EP Act and
that no consent to operate or occupancy certificate would be
issued till the project is granted the EC. It provided that the
cases of violation would be appraised by the respective Sector
Expert Appraisal Committees9 constituted by the Central
Government under sub-section (3) of Section 3 of the EP Act.
It further provided that the SEACs would examine as to
whether under the prevailing laws, the project is permissible
and expansion which has been done, can be run sustainably
under compliance of environmental norms with adequate
environmental safeguards. The said notification also clearly
provided that where the findings of the SEACs are negative,
closure of the project would be recommended along with other
actions under law.
8. The 2017 Notification further provided that where the
findings of the SEACs was in the affirmative, the projects
would be prescribed the appropriate Terms of Reference for
undertaking Environment Impact Assessment10 and
preparation of Environment Management Plan. It also
9
Hereinafter, “SEAC”.
10
Hereinafter, “EIA”.
5
provided that the SEACs would stipulate the implementation
of Environmental Management Plan, comprising remediation
plan and natural and community resource augmentation plan
corresponding to the ecological damage assessed and
economic benefit derived due to violation as a condition for the
EC. It further provided that the projects or activities which
were in violation as on the date of the said notification would
only be eligible to apply for EC under the said notification. A
window of six months from the date of the notification was also
provided to make an application for EC under the said
notification.
9. It appears that the National Green Tribunal11, Principal
Seat, New Delhi, in the case of Tanaji B. Gambhire v. Chief
Secretary, Government of Maharashtra and Others12, vide
order dated 24th May 2021, inter-alia directed the MoEF&CC
to prepare a proper Standard Operating Procedure13 for grant
of EC in cases of violation of environment norms. In pursuance
to the said direction of the NGT, an Office Memorandum dated
7th July 202114 came to be issued by the MoEF&CC, whereby
11
Hereinafter, “NGT”.
12
Appeal No.34/2020 (WZ).
13
Hereinafter, “SOP”.
14
Hereinafter, “2021 OM”.
6
the SOP for identification and handling of violation cases
under the 2006 Notification was formulated.
10. It further appears that the 2017 Notification was
challenged by way of a writ petition before the High Court of
Judicature at Madras being WP No. 11189 of 2017 titled
“Puducherry Environment Protection Association v. Union
of India” which was decided vide judgment and final order
dated 13th October 2017. It appears that in the said case a
statement was made on behalf of the Union of India that the
2017 Notification was only a one-time measure. After
recording the same, the High Court disposed of the said writ
petition. It further appears that vide order dated 14th March
2018 passed by the High Court of Judicature at Madras in
Appaswamy Real Estates Limited v. Puducherry
Environment Protection Association and Another15, the
time period under the 2017 Notification for submission of
proposals by project proponents was extended by a further
period of thirty days.
11. Thereafter, three writ petitions were filed before this
Court. The first one being Writ Petition (C) No.1394 of 2023 for
15
2018 SCC OnLine Mad 1283
7
quashing of the 2021 OM. A prayer was also made for issuing
a writ of mandamus directing the MoEF&CC and
SEIAA/SEACs not to process and entertain any application for
ex-post facto EC after 13th May 2018.
12. The second writ petition being Writ Petition (C) No.118
of 2019 challenged the validity of the 2017 Notification issued
by the MoEF&CC.
13. The third writ petition being Writ Petition (C) No.115 of
2024 challenged the validity of 2017 Notification and the 2021
OM.
14. In the meantime, the Madras High Court by a
judgment and order dated 30th August 2024 in the case of
Fatima v. Union of India16 quashed the 2021 OM and
another OM dated 19th February 2021. By way of Civil Appeals
No.381-382 of 2025, the said judgment was challenged before
this Court by the original writ petitioner(s) on the ground that
the High Court erred in holding that the said judgment would
be applicable prospectively.
16
2024 SCC OnLine Mad 4514
8
15. This Court, in JUR, after relying on the judgments of
this Court in the cases of Common Cause v. Union of India
and Others17, Alembic Pharmaceuticals Limited v. Rohit
Prajapati and Others18 and Electrosteel Steels Limited v.
Union of India and Others19, observed as under:
“27. ……Perusal of the provisions of Section 15
shows that even if the penalty is paid by the project
proponent, it will not regularise the project.
Therefore, even after the payment of penalty, if
the project is under construction, the same has
to be stopped and demolished and even if
operation has already commenced, the same has
to be stopped and demolished. Therefore, the
construction work has to be demolished.”
[Emphasis supplied]
16. This Court, in JUR, in its ultimate conclusion, held
that the 2017 Notification which permitted grant of ex-post
facto EC and the 2021 OM were bad in law and therefore were
quashed and set aside.
II. SUBMISSIONS
17. We have heard Shri Tushar Mehta, learned Solicitor
General for the Union of India appearing for applicant-Steel
Authority of India Limited (SAIL), Shri Kapil Sibal, learned
Senior Counsel appearing for applicant-State of Karnataka
17
(2017) 9 SCC 499
18
(2020) 17 SCC 157
19
(2023) 6 SCC 615
9
and Shri Mukul Rohatgi appearing for Review Petitioner
(CREDAI).
18. It is the contention of the learned Senior Counsel
supporting the review petition that certain relevant
paragraphs from the judgments in the cases of Common
Cause (supra), Alembic Pharmaceuticals Limited (supra)
and Electrosteel Steels Limited (supra) were not brought to
the notice of this Court when the proceedings leading to JUR
were heard. It is further submitted that in any case, the
judgment in the cases of D. Swamy v. Karnataka State
Pollution Control Board and Others20 and Pahwa Plastics
Private Limited and Another v. Dastak NGO and Others21,
were not brought to the notice of this Court. It is therefore
submitted that the result is that JUR has taken a view which
is not consistent with the judgments in the cases of Common
Cause (supra), Alembic Pharmaceuticals Limited (supra)
and Electrosteel Steels Limited (supra) and in any case, in
ignorance of the judgment in the cases of D. Swamy (supra)
and Pahwa Plastics Private Limited (supra).
20
(2023) 20 SCC 469
21
(2023) 12 SCC 774
10
19. It is submitted that even if two-Judges Bench while
deciding the JUR was of the view that D. Swamy (supra) and
Pahwa Plastics Private Limited (supra) do not lay down the
correct position of law, then the only option available to the
Bench was to refer the matter to a larger Bench.
20. Shri Tushar Mehta submitted that the project of SAIL,
which was started on the basis of the 2021 OM had almost
reached finality after complying with all the procedural
requirements including the conduct of the EIA. It is submitted
that the project was at the stage of grant of EC but on account
of JUR, EC cannot be granted, thereby resulting in a huge loss
to the public exchequer.
21. Shri Tushar Mehta further submitted that one of the
other projects that would be affected by JUR is the
construction of an AIIMS hospital building in the State of
Orissa comprising of 962 beds. He submitted that in case of
AIIMS the construction of the building is complete and all the
procedural requirements including the conduct of EIAs have
been completed and the project is at the final stage of grant of
EC.
11
22. Shri Tushar Mehta further submitted that in any case
though reliance is placed on the cases of Common Cause
(supra), Alembic Pharmaceuticals Limited (supra) and
Electrosteel Steels Limited (supra), if these judgments are
read in entirety, the ratio of these judgments is otherwise than
what has been held in the JUR. He therefore submitted that
the error apparent on the face of the record warrants
invocation of the inherent jurisdiction.
23. In support of the case of the review petitioner, Shri
Kapil Sibal gave an example of a greenfield Airport at
Vijayanagar in the State of Karnataka. He submitted that the
construction of the entire Airport is completed; but on account
of JUR, now the entire Airport will have to be demolished.
24. Shri Mukul Rohatgi submitted that in many cases,
where the building and construction project was initially
started, EC was not required inasmuch as the project was
below the 20,000 sq. m. above which an EC is required.
However, on account of subsequent developments, such as,
the building regulations being amended allowing the project
proponent additional built up area, the projects came in the
category of projects which require an EC. It is submitted that,
12
in any event all such projects are otherwise permissible in law.
It is therefore submitted that the effect of the JUR would be
that the entirely completed project would be first demolished,
thereafter the project proponent would apply for the EC and
once EC is obtained, the project would be reconstructed all
over again.
25. Shri Gopal Sankaranarayanan, Shri Sanjay Parikh and
Shri Raju Ramachandran, Shri Anand Grover and Ms. Anitha
Shenoy, learned Senior Counsel opposing the review petition
submitted that the review petition itself is not maintainable. It
is submitted that the review is almost in the nature of an
appeal which is not permissible in law.
26. On merits, it is submitted that the 2017 Notification
which provided for grant of ex-post facto EC was totally illegal
and contrary to the environmental jurisprudence. It is
submitted that, under the 2017 Notification, a one-time
window of six months was granted and as such, after a period
of six months from the date of the said notification had
expired, no application for ex-post facto EC could have been
granted. It is further submitted that the 2021 OM does not
record source of power and as such, is not sustainable in law.
13
It is further submitted that if the project proponents knowing
very well that they required ECs prior to the initiation of the
project, have undertaken the projects without an EC, then
they should suffer for such illegalities. It is further submitted
that a party cannot be permitted to take advantage of the
wrong committed by it. It is, therefore, submitted that the
review deserves to be dismissed.
III. DISCUSSION AND ANALYSIS
27. It cannot be in dispute that under the powers conferred
by clause (v) of sub-section (2) of Section 3 of the EP Act, the
Central Government is empowered to issue notifications for
restriction of areas in which any industries, operations or
processes or class of industries, operations or processes shall
not be carried out or shall be carried out subject to certain
safeguards.
28. Undisputedly, 2006 Notification provided for imposing
certain restrictions and prohibitions on new projects or
activities, or on the expansion or modernization of existing
projects or activities based on their potential environmental
impacts as indicated in the Schedule to the notification, being
undertaken in any part of India, unless prior EC has been
14
accorded in accordance with the objectives of National
Environment Policy as approved by the Union Cabinet on 18th
May 2006 and the procedure specified in the notification by
the Central Government or the State or Union Territory Level
Environment Impact Assessment Authority to be constituted
by the Central Government in consultation with the State
Government or the Union Territory Administration concerned
complied with. The said notification was issued after a draft
notification dated 15th September 2005 was made available to
the public and objections and suggestions from all persons
likely to be affected were invited. Only after the consideration
of all the objections and suggestions received by the Central
Government, was the 2006 Notification issued. The 2006
notification inter alia provided for requirement of a prior EC
for new projects or activities as categorized in the Schedule to
the said notification from the Central Government or as the
case may be the SEIAA duly constituted by the Central
Government, in accordance with the procedure specified in the
said notification.
29. The 2017 Notification was again issued by exercising
powers conferred by sub-section (1) and clause (v) of sub-
15
section (2) of Section 3 of the EP Act, read with sub-rule (3) of
Rule 5 of the EP Rules. Prior to the said notification also, a
draft notification was published on 10th May 2016. The said
notification was made available to the public on 10th May 2016
and after considering all objections and suggestions received
in response to the said draft notification, the final notification
was issued on 14th March 2017.
30. The 2017 Notification noticed that the MoEF&CC had
issued Office Memoranda dated 12th December 2012 and 27th
June 2013 to establish a process for grant of EC in cases of
violation of environmental norms. However, the conditions laid
down under the OM dated 12th December 2012, in paragraph
No. 5(i) and 5(ii) were held to be illegal by the judgment and
order of the High Court of Jharkhand dated 28th November
2014 in the case of Hindustan Copper Limited v. Union of
India22. Similarly, the NGT vide its order dated 7th July 2015
in S.P. Muthuraman v. Union of India and Another23 had
also held that the OMs dated 12th December 2012 and 27th
22
2014 SCC OnLine Jhar 2157
23
2015 SCC OnLine NGT 169
16
June 2013 could not alter or amend the provisions of the 2006
Notification and quashed the same.
31. The position being thus, the MoEF&CC deemed it
necessary for the purpose of protecting and improving the
quality of the environment and abating environmental
pollution that all entities not complying with environmental
regulation under the 2006 Notification be brought under
compliance within the environmental laws.
32. The 2017 Notification, therefore, provided for
establishing a process for appraisal of such cases of violation
for prescribing adequate environmental safeguards to entities.
It also provided that the process should be such that it deters
violation of provisions of 2006 Notification and the pecuniary
benefit of violation and damage to environment is adequately
compensated for.
33. The 2017 Notification also noted the judgment and
order of this Court in the case of Indian Council for Enviro-
Legal Action and Others v. Union of India and Others24
24
(1996) 3 SCC 212
17
wherein it was held that damages may be recovered under the
provisions of the EP Act.
34. The 2017 notification also provided that in cases of
violation, action would be taken against the project proponent
by the respective State or State Pollution Control Board under
the provisions of Section 19 of the EP Act. It further provided
that no consent to operate or occupancy certificate would be
issued till the project is granted the EC. It further also provided
that in cases where the project is not permissible under the
prevailing laws or expansion has been done which is not
permissible in law, such project will have to be closed. Only in
such cases where the SEIAAs find the project to be
permissible, the procedure for grant of EC would be
undertaken.
35. It is further to be noted that subsequently the NGT vide
order dated 24th May 2021 in the case of Tanaji B. Gambhire
(supra) directed that “a proper SOP be laid down for grant
of EC in such cases so as to address the gaps in binding
law and practice being currently followed”. The NGT also
observed that the MoEF&CC may also consider circulating
such SOPs to all SEIAAs in the country.
18
36. The 2021 OM specifically refers to the aforesaid
direction of the NGT. It also considered various
pronouncements of this Court as well as the High Courts of
Jharkhand and Madras and provides for a SOP dealing with
the violation cases.
37. The 2021 OM also provided that if a project is not
permissible under the prevalent laws like “a red industry
functioning in a CRZ-I area” it will have to be closed and
demolished. It further provided that in case of a project which
is otherwise permissible, such cases of violation shall be
subject to appropriate - (a) Damage Assessment; (b) Remedial
Plan; and (c) Community Augmentation Plan by Central level
SEACs or SEIAAs, as the case may be. It further provided that
after examining, if it is found that though the project may be
permissible but not environmentally sustainable in its present
form/configuration/features, then the project shall be
required to be modified so that the project would be
environmentally sustainable. However, if such a modification
is not possible, the project would have to be
demolished/closed. It further provided that if such a proposal
was a case for expansion, the project would be directed to
19
revert back to the extent of activity for which EC had been
granted earlier or to revert to the extent of activity for which
EC was not required (as the case may be). It can also be seen
that Clause 12 of the 2021 OM provides for huge penalties in
cases of violation.
38. Having referred to the 2017 Notification and 2021 OM,
let me consider the judgments on which the JUR relies.
a. Common Cause v. Union of India and Others
39. In the case of Common Cause (supra), the issue
involved concerned mining leases in certain districts of
Keonjhar, Sundergarh and Mayurbhanj in the State of Odisha.
In that respect, the lessees had rapaciously mined iron ore and
manganese ore thereby destroying the environment, forests
and caused misery to the tribals in the area.
40. In the said case, it is recorded that an IA came to be
filed in the pending writ petition of T.N. Godavarman
Thirumulpad v. Union of India25 by one Rabi Das, the editor
of a daily newspaper called Ama Rajdhani. This Court had
issued notice on 6th November 2009 and the Central
25
I.A. Nos.2746-48 of 2009 in WP(C) No.202 of 1995.
20
Empowered Committee26 was directed to file its report within
six weeks. Various orders came to be passed in the said
application from time to time. The final report of the CEC was
submitted on 25th April 2014 wherein one of the findings was
with regard to production of iron ore and manganese ore
without/in excess of the environmental clearance/mining
plan/consent to operate. From the said case, it can be seen
that independent to the proceedings before this Court, the
Central Government had issued a notification on 22nd
November 2010, whereby Justice M.B. Shah, a retired judge
of this Cout was appointed to conduct an inquiry on various
aspects of illegal mining. On the basis of the report filed by
Justice M.B. Shah, a writ petition being WP(C) No. 114 of 2014
came to be filed by Common Cause seeking various reliefs.
41. This Court in Common Cause (supra) considered the
effect of EIA Notification dated 27th January 199427 in
paragraphs 85 to 108, wherein this Court categorically held
that the said notification was mandatory in character and that
it was applicable to all mining operations and expansion of
26
Hereinafter, “CEC”.
27
Hereinafter, “1994 Notification”.
21
production or even increase in lease area, modernisation of the
extraction process, new mining projects and renewal of mining
leases. Thereafter, this Court considered the effect of 2006
Notification in paragraphs 109 to 125.
42. Relying on paragraph 125 of Common Cause (supra),
the JUR held that the concept of an ex post facto or a
retrospective EC is completely alien to environmental
jurisprudence including 1994 Notification and 2006
Notification.
43. In the case of Common Cause (supra), an argument
was advanced by the learned counsel for the mining
leaseholders that since many of them had been granted the
first deemed statutory renewal of the mining lease under Rule
24-A of the Mineral Concession Rules, 1960, the requirements
of 1994 Notification would not be applicable to them. The said
contention was rejected by this Court holding that in view of
the 1994 Notification, it was quite clear that the renewal of
mining lease would require a prior EC. It will be relevant to
refer to the following observations of this Court in Common
Cause (supra):
22
“123. We may also draw attention in this regard to a
Circular dated 28-10-2004 issued by the MoEF
wherein it was stated that in view of the decision
in M.C. Mehta [M.C. Mehta v. Union of India, (2004)
12 SCC 118] all mining projects of major minerals of
more than 5 ha lease area that had not yet obtained
an EC would have to do so at the time of renewal of
the lease.
124. Finally, it was submitted that whenever an EC
is granted, it would have retrospective effect from the
date of the application for grant of an EC. In this
context, it was pointed out that there were enormous
delays in granting an EC and that the Hoda
Committee had noted with reference to EIA 2006 that
if all goes well, the grant of an EC takes about 232
days whereas the international norm is that an EC is
granted within six months or 180 days. According to
the additional affidavit filed by some mining
leaseholders, the period of 232 days mentioned by
the Hoda Committee was actually a conservative
estimate and that in fact it takes anything up to 390
days for the grant of an EC. It was submitted that the
position was even worse under EIA 1994 since the
MoEF rarely showed any urgency in the grant of an
EC. Examples were cited before us to show that in
some instances the grant of an EC took more than
two years. Taking all this into consideration it was
submitted that it would be more appropriate that the
EC is given retrospective effect from the date of the
application.
125. We are not in agreement with the learned
counsel for the mining leaseholders. There is no
doubt that the grant of an EC cannot be taken as a
mechanical exercise. It can only be granted after due
diligence and reasonable care since damage to the
environment can have a long-term impact. EIA 1994
is therefore very clear that if expansion or
modernisation of any mining activity exceeds the
existing pollution load, a prior EC is necessary and
as already held by this Court in M.C. Mehta [M.C.
Mehta v. Union of India, (2004) 12 SCC 118] even for
23
the renewal of a mining lease where there is no
expansion or modernisation of any activity, a prior
EC is necessary. Such importance having been given
to an EC, the grant of an ex post facto environmental
clearance would be detrimental to the environment
and could lead to irreparable degradation of the
environment. The concept of an ex post facto or a
retrospective EC is completely alien to environmental
jurisprudence including EIA 1994 and EIA 2006. We
make it clear that an EC will come into force not
earlier than the date of its grant.”
44. As rightly observed by this Court in JUR, this Court in
Common Cause (supra) specifically rejected the contention
that whenever an EC was granted, it would have retrospective
effect from the date of the application for grant of an EC. It is
thus clear that the argument that irrespective of the date of
grant of EC, it will have an effect from the date of its
application has specifically been rejected. The argument that,
since the grant of EC takes enormous time, it would be more
appropriate that the EC is given retrospective effect from the
date of application, also came to be rejected by this Court. This
Court observed that EC could be granted only after due
diligence and reasonable care since damage to the
environment could have a long-term impact. In this
background, this Court observed that the grant of an ex-post
facto EC would be detrimental to the environment and could
24
lead to irreparable degradation of the environment. This Court
therefore held that the EC would come into force not earlier
than the date of its grant.
45. It is recorded in the case of Common Cause (supra)
that after the report of the CEC dated 25th April 2014 was
considered, this Court in the case of Common Cause v. Union
of India28 passed a detailed interim order dated 16th May
2014. Vide the said order, it was directed that mining
operations in respect of 102 leaseholders which did not have
requisite EC shall remain suspended. However, it was clarified
that it was open to such leaseholders to move the authorities
concerned for necessary clearances, approval or consents. It
was further directed that as and when the mining lessees were
able to obtain all the clearances, approval or consents, they
may move this Court for modification of the said interim order.
This Court, in paragraph 188(5) of Common Cause (supra),
clarified that any iron ore or manganese ore extracted contrary
to the 1994 Notification or 2006 Notification would constitute
illegal or unlawful mining and compensation at 100% of the
28
(2014) 14 SCC 155
25
price of the mineral should be recovered from 2000-2001
onwards if the extracted mineral has been disposed of.
46. From paragraph 227 of Common Cause (supra), it
would be clear that this Court directed that the amounts
determined as due from all the mining leaseholders should be
deposited by them on or before 31st December 2017, and
subject to and only after compliance with statutory
requirements and full payment of compensation and other
dues, the mining leaseholders could restart their mining
operations.
47. It can thus be seen that in Common Cause (supra)
itself, though this Court directed the mining leaseholders who
did not have the EC initially to suspend the mining operations;
it permitted them to restart mining operations only after
statutory compliances were made and all dues were paid.
b. Alembic Pharmaceuticals Limited v. Rohit
Prajapati and Others
48. The next judgment on which JUR relies is Alembic
Pharmaceuticals Limited (supra).
49. In the said case, this Court was considering the
judgment and order dated 8th January 2016 passed by the
26
NGT for the Western Zone, whereby a circular issued by the
Ministry of Environment & Forests29 dated 14th May 2002 was
quashed and set aside.
50. This Court in the said case noted that the 1994
Notification mandated prior ECs for setting up and expansion
of industrial projects falling within thirty categories. The
deadline for obtaining an EC under the 1994 Notification was
extended from time to time. As per circular dated 14th May
2002, challenged by the applicant before the Tribunal, the
period was further extended by MoEF till 31st March 2003. The
impugned circular, therefore, enabled the industrial units
which had gone into production without obtaining an EC
under the 1994 Notification to apply for and obtain an ex-post
facto EC. As such, the NGT quashed and set aside the said
circular.
51. The JUR refers to paragraphs 20, 21 and 23 of the
judgment in Alembic Pharmaceuticals Limited (supra),
which read thus:
“20. Section 3(1) is an enabling provision for the
Central Government to undertake all such measures
as it deems necessary or expedient for the purpose of
protecting and improving the quality of the
29
Hereinafter, “MoEF”.
27
environment and preventing, controlling and abating
environmental pollution. This limb of the submission
of the Additional Solicitor General is crucial to the
issue as to whether NGT has exceeded its jurisdiction
since the decision in Sterlite [T.N. Pollution Control
Board v. Sterlite Industries (India) Ltd., (2019) 19 SCC
479] holds that NGT, while exercising its appellate
jurisdiction, “cannot strike down rules or regulations
made under this Act”. In the present case, to
demonstrate that NGT did not have the jurisdiction
to strike down the Circular dated 14-5-2002, it was
urged that the circular was issued by the MoEF
pursuant to its powers under Section 3 of the
Environment (Protection) Act, 1986. There is an
inherent difficulty in accepting the submission.
Before this Court, the Union of India has not pleaded
the case that the Circular dated 14-5-2002 is a
measure which is traceable to the provisions of
Section 3. On the contrary, in its pleadings the Union
of India construed it as a “purely administrative
decision”. Ground (iii) in Para 3 of the memo of appeal
states the position of the Union Government:
“Because the Hon'ble Tribunal failed to
appreciate that after the EIA Notification
1994 the opportunity to seek ex post facto
environmental clearance was given to
industries in background of far-reaching
impact in terms of direct loss of livelihood
of the employees working in the units
which also supply inputs to other units
and their indirect employment. It was
submitted to the Hon'ble High Court of
Gujarat that issuance of Circular dated 14-
5-2002, based on which environmental
clearance was given, was purely an
administrative decision before taking
stringent action.”
(emphasis supplied)
21. The omission in the appeal to make any attempt
to sustain the Circular dated 14-5-2002 with
reference to the provisions of Section 3 of the
28
Environment (Protection) Act, 1986 is significant. For
an action of the Central Government to be treated as
a measure referable to Section 3 it must satisfy the
statutory requirement of being necessary or
expedient “for the purpose of protecting and
improving the quality of the environment and
preventing, controlling and abating environment
pollution”. The Circular dated 14-5-2002 in fact does
quite the contrary. It purported to allow an extension
of time for industrial units to comply with the
requirement of an EC. The EIA Notification dated 27-
1-1994 mandated that an EC has to be obtained
before embarking on a new project or expanding or
modernising an existing one. The EIA Notification of
1994 has been issued under the provisions of the
Environment (Protection) Act, 1986 and the
Environment Protection Rules, 1986, with the object
of imposing restrictions and prohibitions on setting
up of new projects or expansion or modernisation of
existing project. The measures are based on the
precautionary principle and aim to protect the
interests of the environment. The Circular dated 14-
5-2002 allowed defaulting industrial units which had
commenced activities without an EC to cure the
default by an ex post facto clearance. Being an
administrative decision, it is beyond the scope of
Section 3 and cannot be said to be a measure for the
purpose of protecting and improving the quality of
the environment. The circular notes that there were
defaulting units which had failed to comply with the
requirement of obtaining an EC as mandated. The
circular provided for an extension of time and
inexplicably introduced the notion of an ex post facto
clearance. In effect, it impacted the obligation of the
industrial units to be in compliance with the law. The
concept of ex post facto clearance is fundamentally
at odds with the EIA Notification dated 27-1-1994.
The EIA Notification of 1994 contained a stipulation
that any expansion or modernisation of an activity or
setting up of a new project listed in Schedule I “shall
not be undertaken in any part of India unless it has
been accorded environmental clearance”. The
29
language of the notification is as clear as it can be to
indicate that the requirement is of a prior EC. A
mandatory provision requires complete compliance.
The words “shall not be undertaken” read in
conjunction with the expression “unless” can only
have one meaning : before undertaking a new project
or expanding or modernising an existing one, an EC
must be obtained. When the EIA Notification of 1994
mandates a prior EC, it proscribes a post activity
approval or an ex post facto permission. What is
sought to be achieved by the administrative Circular
dated 14-5-2002 is contrary to the statutory
Notification dated 27-1-1994. The Circular dated 14-
5-2002 does not stipulate how the detrimental effects
on the environment would be taken care of if the
project proponent is granted an ex post facto EC. The
EIA Notification of 1994 mandates a prior
environmental clearance. The circular substantially
amends or alters the application of the EIA
Notification of 1994. The mandate of not commencing
a new project or expanding or modernising an
existing one unless an environmental clearance has
been obtained stands diluted and is rendered
ineffective by the issuance of the administrative
Circular dated 14-5-2002. This discussion leads us
to the conclusion that the administrative circular is
not a measure protected by Section 3. Hence there
was no jurisdictional bar on NGT to enquire into its
legitimacy or vires. Moreover, the administrative
circular is contrary to the EIA Notification 1994
which has a statutory character. The circular is
unsustainable in law.
…………..
23. The concept of an ex post facto EC is in
derogation of the fundamental principles of
environmental jurisprudence and is an anathema to
the EIA Notification dated 27-1-1994. It is, as the
judgment in Common Cause [Common
Cause v. Union of India, (2017) 9 SCC 499] holds,
detrimental to the environment and could lead to
irreparable degradation. The reason why a
30
retrospective EC or an ex post facto clearance is alien
to environmental jurisprudence is that before the
issuance of an EC, the statutory notification
warrants a careful application of mind, besides a
study into the likely consequences of a proposed
activity on the environment. An EC can be issued
only after various stages of the decision-making
process have been completed. Requirements such as
conducting a public hearing, screening, scoping and
appraisal are components of the decision-making
process which ensure that the likely impacts of the
industrial activity or the expansion of an existing
industrial activity are considered in the decision-
making calculus. Allowing for an ex post facto
clearance would essentially condone the operation of
industrial activities without the grant of an EC. In the
absence of an EC, there would be no conditions that
would safeguard the environment. Moreover, if the
EC was to be ultimately refused, irreparable harm
would have been caused to the environment. In either
view of the matter, environment law cannot
countenance the notion of an ex post facto clearance.
This would be contrary to both the precautionary
principle as well as the need for sustainable
development.”
52. It can thus be seen that this Court, in paragraph 21 of
Alembic Pharmaceuticals Limited (supra), came to a
conclusion that the administrative circular was not a measure
protected by Section 3 of the EP Act and as such, there was no
jurisdictional bar on NGT to enquire into its legitimacy or vires.
This Court further held that the administrative circular was
contrary to the 1994 Notification which has a statutory
character.
31
53. This Court, therefore, in paragraph 23 of Alembic
Pharmaceuticals Limited (supra), rightly held that the
environment law could not countenance the notion of an ex-
post facto clearance inasmuch as the same would be contrary
to both the precautionary principle as well as the need for
sustainable development. However, thereafter from paragraph
24 onwards, this Court considered the individual cases.
54. After considering the individual cases in Alembic
Pharmaceuticals Limited (supra), this Court, in paragraph
37, posed a question for its consideration as under:
“37. The issue which must now concern the Court
is the consequence which will emanate from the
failure of the three industries to obtain their ECs
until 14-5-2003 in the case of Alembic
Pharmaceuticals Ltd., 17-7-2003 in the case of
United Phosphorous Ltd., and 23-12-2002 in the
case of Unique Chemicals Ltd. The functioning of
the factories of all three industries without a valid
EC would have had an adverse impact on the
environment, ecology and biodiversity in the area
where they are located………”
[Emphasis supplied]
55. Thereafter, from paragraph 38 onwards in Alembic
Pharmaceuticals Limited (supra), this Court observed that
though it was not possible to individually determine the exact
extent of the damage caused to the environment by the three
32
industries, several circumstances must weigh with the Court
in determining the appropriate measure of restitution. This
Court recorded that it was not in dispute that all the three
industries did obtain ECs, though after several years of the
1994 Notification and commencement of production. It also
noticed that subsequent to the grant of the ECs, the
manufacturing units of all the three industries have also
obtained ECs for an expansion of capacity from time to time.
It noticed various circulars issued by MoEF extending time for
obtaining ECs. This Court also noted that this Court in the
cases of Goa Foundation (1) v. Union of India30 and Lafarge
Umiam Mining (P) Ltd. v. Union of India31 had upheld the
grant of ex-post facto EC. This Court also referred to the case
of Lafarge Umiam Mining (P) Ltd. (supra) and thereafter
observed thus:
“42. In this backdrop, this Court must take a
balanced approach which holds the industries to
account for having operated without
environmental clearances in the past without
ordering a closure of operations. The directions of
NGT for the revocation of the ECs and for closure
of the units do not accord with the principle of
proportionality. At the same time, the Court cannot
be oblivious to the environmental degradation
caused by all three industries units that operated
30
(2005) 11 SCC 559
31
(2011) 7 SCC 338
33
without valid ECs. The three industries have evaded
the legally binding regime of obtaining ECs. They
cannot escape the liability incurred on account of
such non-compliance. Penalties must be imposed
for the disobedience with a binding legal regime.
The breach by the industries cannot be left
unattended by legal consequences. The amount
should be used for the purpose of restitution and
restoration of the environment. Instead and in
place of the directions issued by NGT, we are of the
view that it would be in the interests of justice to
direct the three industries to deposit compensation
quantified at Rs 10 crores each. The amount shall be
deposited with GPCB and it shall be duly utilised for
restoration and remedial measures to improve the
quality of the environment in the industrial area in
which the industries operate.”
[Emphasis supplied]
56. This Court, therefore, adopted a balanced approach by
holding the industries to account for having operated without
ECs in the past but without ordering a closure of operations.
The Court held that the directions of the Tribunal for
revocation of the ECs and for closure of the units did not
accord with the principle of proportionality. This Court,
however, observed that, at the same time it cannot be oblivious
to the environmental degradation caused by all the three
industries that operated without valid ECs. The Court lastly
held that penalties may be imposed for disobedience with a
binding legal regime. In the result, to balance the damage done
34
to the environment, this Court imposed a cost of Rs.10 crore
each.
57. From the JUR, it appears that paragraphs 24 to 43 of
the judgment in Alembic Pharmaceuticals Limited (supra)
were not brought to the notice of this Court.
c. Electrosteel Steels Limited v. Union of India and
Others
58. Insofar as the judgment and order in the case of
Electrosteel Steels Limited (supra) is concerned, this Court
was considering an order dated 16th September 2020 passed
by a learned Single Judge of the High Court of Jharkhand
whereby it discontinued the interim orders earlier passed by
the High Court. By the earlier orders, the appellant therein
was allowed to operate its unit under the supervisory
regulatory control of the Jharkhand State Pollution Control
Board and the said orders had been in force for over two years.
59. The JUR rightly relied on paragraph 72 of the judgment
in Electrosteel Steels Limited (supra) to hold that the need
to comply with the requirement of obtaining EC is non-
negotiable. However, it appears that paragraphs 73 to 87
thereof were not brought to the notice of this Court.
35
60. Immediately after paragraph 72, this Court observed
thus:
“73. The question is whether an establishment
contributing to the economy of the country and
providing livelihood to hundreds of people should
be closed down for the technical irregularity of
shifting its site without prior environmental
clearance, without opportunity to the
establishment to regularise its operation by
obtaining the requisite clearances and
permissions, even though the establishment may
not otherwise be violating pollution laws, or the
pollution, if any, can conveniently and effectively
be checked. The answer has to be in the negative.
74. The Central Government is well within the scope
of its powers under Section 3 of the 1986 Act to issue
directions to control and/or prevent pollution
including directions for prior environmental
clearance before a project is commenced. Such prior
environmental clearance is necessarily granted upon
examining the impact of the project on the
environment. Ex post facto environmental
clearance should not ordinarily be granted, and
certainly not for the asking. At the same time, ex
post facto clearances and/or approvals and/or
removal of technical irregularities in terms of
notifications under the 1986 Act cannot be
declined with pedantic rigidity, oblivious of the
consequences of stopping the operation of a
running steel plant.
75. The 1986 Act does not prohibit ex post facto
environmental clearance. Some relaxations and
even grant of ex post facto EC in accordance with
law, in strict compliance with rules, regulations
notifications and/or applicable orders, in
appropriate cases, where the projects are in
compliance with, or can be made to comply with
environment norms, is in over (sic) view not
impermissible. The court cannot be oblivious to
36
the economy or the need to protect the livelihood
of hundreds of employees and others employed in
the project and others dependent on the project,
if such projects comply with environmental
norms.”
[Emphasis supplied]
61. It can thus be seen that this Court clearly put a
question to itself as to whether an establishment contributing
to the economy of the country and providing livelihood to
hundreds of people should be closed down on the ground of
technical irregularity of shifting its site without prior
environmental clearance, without opportunity to the
establishment to regularise its operation by obtaining the
requisite clearances and permissions, even though the
establishment may not otherwise be violating pollution laws;
or the pollution, if any, can conveniently and effectively be
checked. This Court answered the aforesaid question in the
negative.
62. In paragraph 74, this Court though held that ex-post
facto EC should not ordinarily be granted, and certainly not
for the asking, at the same time, this Court held ex-post facto
clearances and/or approvals and/or removal of technical
irregularities in terms of notifications under the EP Act cannot
37
be declined with pedantic rigidity, oblivious of the
consequences of stopping the operation of a running steel
plant.
63. Paragraph 75 of Electrosteel Steels Limited (supra)
clearly held that the EP Act does not prohibit ex-post facto EC.
It was held by this Court that some relaxations and even grant
of ex-post facto EC in accordance with law, in strict
compliance with rules, regulations, notifications etc., in
appropriate cases, where the projects are in compliance with,
or can be made to comply with environment norms, is not
impermissible. This Court held that the Court cannot be
oblivious to the economy or the need to protect the livelihood
of hundreds of employees and others employed in the project
and others dependent on the project, if such projects comply
with environmental norms.
64. The Court thereafter referred to the case of Lafarge
Umiam Mining (P) Ltd. (supra) and Electrotherm (India)
Ltd. v. Patel Vipulkumar Ramjibhai32, and observed thus:
“79. The Notification being S.O. 804(E) dated 14-3-
2017 was not an issue in Alembic
Pharmaceuticals [Alembic Pharmaceuticals
Ltd. v. Rohit Prajapati, (2020) 17 SCC 157] . This
32
(2016) 9 SCC 300
38
Court was examining the propriety and/or legality of
a 2002 Circular which was inconsistent with the EIA
Notification dated 27-1-1994, which was statutory.
Ex post facto environmental clearance should not
however be granted routinely, but in exceptional
circumstances taking into account all relevant
environmental factors. Where the adverse
consequences of ex post facto approval outweigh
the consequences of regularisation of operation of
an industry by grant of ex post facto approval and
the industry or establishment concerned
otherwise conforms to the requisite pollution
norms, ex post facto approval should be given in
accordance with law, in strict conformity with the
applicable rules, regulations and/or notifications.
Ex post facto approval should not be withheld
only as a penal measure. The deviant industry
may be penalised by an imposition of heavy
penalty on the principle of “polluter pays” and
the cost of restoration of environment may be
recovered from it.”
[emphasis supplied]
65. It can thus be seen that this Court clearly held that
where the adverse consequences of ex-post facto approval
outweigh the consequences of regularisation of operation of an
industry by grant of ex-post facto approval and the industry or
establishment concerned otherwise conforms to the requisite
pollution norms, ex post facto approval should be given in
accordance with law, in strict conformity with the applicable
rules, regulations and/or notifications.
39
d. D. Swamy v. Karnataka State Pollution Control
Board and Others
66. It will also be relevant to note that two other judgments
of this Court in the cases of D. Swamy (supra) were also not
brought to the notice of this Court when JUR was heard.
67. In the said case, this Court was examining the final
order dated 10th May 2017 passed by the NGT, Southern Zone,
Chennai whereby the application filed by the appellant therein
praying for a direction for closure of the common bio-medical
waste treatment facility run by respondent No.3 therein, on
the ground of alleged non-compliance of the 2006 Notification
was dismissed.
68. It will be relevant to refer to the following observations
of this Court in the said case:
“21. In exercise of power under Section 3(1) and
Section 3(2)(v) of the EP Act read with Rule 5(3)(d) of
the EP Rules, the Central Government issued a
Notification being S.O. 804(E) dated 14-3-2017
which provides for grant of ex post facto EC for
project proponents who had commenced, continued
or completed a project without obtaining EC under
the EP Act/EP Rules or the Environmental Impact
Notification issued thereunder. Paras 3, 4 and 5 of
the said notification, read as hereunder:
“(3) In cases of violation, action will be
taken against the project proponent by the
respective State or State Pollution Control
Board under the provisions of Section 19
40
of the Environment (Protection) Act, 1986
and further, no consent to operate or
occupancy certificate will be issued till the
project is granted the environmental
clearance.
(4) The cases of violation will be appraised
by respective sector Expert Appraisal
Committees constituted under sub-
section (3) of Section 3 of the Environment
(Protection) Act, 1986 with a view to assess
that the project has been constructed at a
site which under prevailing laws is
permissible and expansion has been done
which can be run sustainably under
compliance of environmental norms with
adequate environmental safeguards; and
in case, where the finding of the Expert
Appraisal Committee is negative, closure
of the project will be recommended along
with other actions under the law.
(5) In case, where the findings of the
Expert Appraisal Committee on point at
sub-para (4) above are affirmative, the
projects under this category will be
prescribed the appropriate Terms of
Reference for undertaking Environment
Impact Assessment and preparation of
Environment Management Plan. Further,
the Expert Appraisal Committee will
prescribe a specific Terms of Reference for
the project on assessment of ecological
damage, remediation plan and natural
and community resource augmentation
plan and it shall be prepared as an
independent chapter in the environment
impact assessment report by the
accredited consultants. The collection and
analysis of data for assessment of
ecological damage, preparation of
remediation plan and natural and
community resource augmentation plan
41
shall be done by an environmental
laboratory duly notified under the
Environment (Protection) Act, 1986, or an
environmental laboratory accredited by
National Accreditation Board for Testing
and Calibration Laboratories, or a
laboratory of a Council of Scientific and
Industrial Research institution working in
the field of environment.”
22. The Notification of 2017 is a valid statutory
notification issued by the Central Government in
exercise of power under Sections 3(1) and 3(2)(v)
of the EP Act read with Rule 5(3)(d) of the EP
Rules in the same manner as the EIA Notification
dated 27-1-1994 and the Notification dated 14-9-
2006.
23. Section 21 of the General Clauses Act, 1897
provides that where any Central Act or
Regulations confer a power to issue notifications,
orders, rules or bye-laws, that power includes the
power, exercisable in the like manner, and subject
to like sanction and conditions, if any, to add to,
amend, vary or rescind any notification, order,
rule or bye-law so issued. The authority, which
had the power to issue Notifications dated 27-1-
1994 and 14-9-2006 undoubtedly had, and still
has the power to rescind or modify or amend
those notifications in like manner. As held by this
Court in Shree Sidhbali Steels Ltd. v. State of
U.P. [Shree Sidhbali Steels Ltd. v. State of U.P., (2011)
3 SCC 193] , power under Section 21 of the General
Clauses Act to amend, vary or rescind notifications,
orders, rules or bye-laws can be exercised from time
to time having regard to the exigency.”
[Emphasis supplied]
69. It can thus clearly be seen that this Court, in
unequivocal terms, held that the 2017 Notification was a valid
42
statutory notification issued by the Central Government in
exercise of power under Sections 3(1) and 3(2)(v) of the EP Act
read with Rule 5(3)(d) of the EP Rules.
70. It has been held by this Court that the said notification
was issued in the same manner as the 1994 Notification and
2006 Notification were issued. This Court in the said case
while referring to Section 21 of the General Clauses Act, 1897
held that the authority, which had the power to issue 1994
Notification and 2006 Notification undoubtedly had, and still
has the power to rescind or modify or amend those
notifications in like manner.
71. It will also be relevant to refer to the following
observations of this Court in the said case:
“30. By an Office Memorandum, being F. No. 22-
21/2020-1A III, dated 7-7-2021, the MoEF&CC
issued Standard Operating Procedure (SOP) for
identification and handling of violation cases under
the 2006 EIA Notification. The said Office
Memorandum, inter alia, reads:
“The Ministry had issued a Notification
number S.O. 804(E), dated the 14-3-2017
detailing the process for grant of Terms of
Reference and environmental clearance in
respect of projects or activities which have
started the work on site and/or expanded
the production beyond the limit of prior
EC or changed the product mix without
43
obtaining prior EC under the EIA
Notification, 2006.
2. This Notification was applicable for six
months from the date of publication i.e.
14-3-2017 to 13-9-2017 and further
based on court direction from 14-3-2018
to 13-4-2018.
3. Hon'ble NGT in Original Application No.
287 of 2020 in the matter of Dastak
N.G.O. v. Synochem Organics (P)
Ltd. [Dastak N.G.O. v. Synochem Organics
(P) Ltd., 2021 SCC OnLine NGT 131] and
in applications pertaining to same subject-
matter in Vineet Nagar v. Central Ground
Water Authority [Vineet Nagar v. Central
Ground Water Authority, 2021 SCC OnLine
NGT 139] , vide order dated 3-6-2021 held
that “(…) for past violations, the
authorities concerned are free to take
appropriate action in accordance with
polluter pays principle, following due
process”.
4. Further, the Hon'ble National Green
Tribunal in OA No. 34 of 2020 (WZ)
in Tanaji B. Gambhire v. State of
Maharashtra [Tanaji B. Gambhire v. State
of Maharashtra, 2021 SCC OnLine NGT
961] , vide order dated 24-5-2021 has
directed that “…. a proper SOP be laid
down for grant of EC in such cases so as to
address the gaps in binding law and
practice being currently followed. The MoEF
may also consider circulating such SOP to
all SEIAAs in the country”.
5. Therefore, in compliance of the
directions of the Hon'ble NGT a Standard
Operating Procedure (SOP) for dealing
with violation cases is required to be
drawn. The Ministry is also seized of
different categories of “violation” cases
44
which have been pending for want of an
approved structural/procedural
framework based on “Polluter Pays
Principle” and “Principle of
Proportionality”. It is undoubtedly
important that action under statutory
provisions is taken against the
defaulters/violators and a decision on the
closure of the project or activity or
otherwise is taken expeditiously.
6. In the light of the above directions of the
Hon'ble Tribunal and the issues involved,
the matter has accordingly been examined
in detail in the Ministry. A detailed SOP
has accordingly been framed and is
outlined herein. The SOP is also guided by
the observations/decisions of the Hon'ble
Courts wherein principles of
proportionality and polluters pay have
been outlined.”
31. The SOP formulated by the said Office
Memorandum dated 7-7-2021 refers to and gives
effect to various judicial pronouncements
including the judgment of this Court in Alembic
Pharmaceuticals Ltd. v. Rohit
Prajapati [Alembic Pharmaceuticals
Ltd. v. Rohit Prajapati, (2020) 17 SCC 157] .
32. In terms of the SOP, the proposal for grant of
EC in cases of violation are to be considered on
merits, with prospective effect, applying
principles of proportionality and the principle
that the polluter pays and is liable for costs of
remedial measures.”
[Emphasis supplied]
72. It can thus clearly be seen that the 2021 OM which was
quashed in JUR had also been considered and approved by
this Court in D. Swamy (supra).
45
73. This Court held that the SOP formulated by the 2021
OM refers to and gives effect to various judicial
pronouncements including the judgment of this Court in the
case of Alembic Pharmaceuticals Ltd. (supra). This Court
also held that in terms of the SOP, proposal for grant of EC in
cases of violation are to be considered on merits, with
prospective effect, applying principles of proportionality and
the principle that the polluter pays and is liable for costs of
remedial measures.
74. It will further be relevant to refer to the following
observations of this Court in D. Swamy (supra):
“35. It is, however, well settled that words and
phrases and/or sentences in a judgment cannot be
read in the manner of a statute, and that too out of
context. The observation of the Division Bench
that a one-time relaxation was permissible, is not
to be construed as a finding that relaxation
cannot be made more than once. If power to
amend or modify or relax a notification and/or
order exists, the notification and/or order may be
amended and/or modified as many times, as may
be necessary. A statement made by the counsel in
court would not prevent the authority concerned
from making amendments and/or modifications
provided such amendments and/or modifications
were as per the procedure prescribed by law.”
[Emphasis supplied]
46
75. It can be seen that this Court in the said case
specifically observed that the observations of the Division
Bench of the Madras High Court that a one-time relaxation
was permissible, was not to be construed as a finding that
relaxation cannot be made more than once. It was held that if
power to amend or modify or relax a notification and/or order
exists, the notification and/or order may be amended and/or
modified as many times, as may be necessary. It has therefore
been held that a statement made by the counsel in court would
not prevent the authority concerned from making
amendments and/or modifications provided such
amendments and/or modifications were as per the procedure
prescribed by law.
76. It will also be relevant to refer to the following
observations of this Court in D. Swamy (supra):
“46. Ex post facto environmental clearance
should ordinarily not be granted routinely, but in
exceptional circumstances taking into account
all relevant environmental factors. Where the
adverse consequences of denial of ex post facto
approval outweigh the consequences of
regularisation of operations by grant of ex post
facto approval, and the establishment concerned
otherwise conforms to the requisite pollution
norms, ex post facto approval should be given in
accordance with law, in strict conformity with
the applicable Rules, Regulations and/or
47
notifications. In a given case, the deviant
industry may be penalised by an imposition of
heavy penalty on the principle of “polluter pays”
and the cost of restoration of environment may
be recovered from it.
47. It is reiterated that the EP Act does not prohibit
ex post facto EC. Some relaxations and even grant of
ex post facto EC in accordance with law, in strict
compliance with Rules, Regulations, notifications
and/or applicable orders, in appropriate cases,
where the projects are in compliance with
environment norms, is not impermissible. As
observed by this Court in Electrosteel
Steels [Electrosteel Steels Ltd. v. Union of India,
(2023) 6 SCC 615], this Court cannot be oblivious
to the economy or the need to protect the
livelihood of hundreds of employees and others
employed in the units and dependent on the units
for their survival.
48. Ex post facto EC should not ordinarily be
granted, and certainly not for the asking. At the
same time ex post facto clearances and/or
approvals cannot be declined with pedantic
rigidity, regardless of the consequences of
stopping the operations.”
[Emphasis supplied]
77. It is thus clear that though this Court held that ex-post
facto EC should not ordinarily be granted, but in exceptional
circumstances they can be granted. It was held that where the
adverse consequences of denial of ex-post facto approval
outweigh the consequences of regularisation of operations by
grant of ex-post facto approval, and the establishment
concerned otherwise conforms to the requisite pollution
48
norms, ex-post facto approval should be granted. It has been
categorically held that the EP Act does not prohibit ex post
facto EC.
e. Pahwa Plastics Private Limited and Another v.
Dastak NGO and Others
78. In the case of Pahwa Plastics Private Limited
(supra), also this Court was considering an appeal against an
order dated 3rd June 2021 passed by the NGT which held that
the manufacturing unit of the appellants therein which did not
have prior EC could not be allowed to operate.
79. In the said case, this Court reiterated the law as laid
down in the case of D. Swamy (supra). In order to avoid
making the judgment lengthy, I am avoiding the reproduction
of the paragraphs in Pahwa Plastics Private Limited (supra)
inasmuch as they are pari materia to the law laid down in the
case of D. Swamy (supra).
f. Judicial Discipline and Judicial Propriety
80. Having taken into consideration the judgments pressed
into service by the parties supporting and opposing recall of
the JUR, I may look at another aspect in the present matter.
49
The law with regard to judicial discipline and judicial propriety
needs no reiteration.
81. This Court in the case of Official Liquidator v.
Dayanand and Others33 has observed thus:
“89. It is interesting to note that in Coir
Board v. Indira Devi P.S. [(1998) 3 SCC 259 : 1998
SCC (L&S) 806] , a two-Judge Bench doubted the
correctness of the seven-Judge Bench judgment
in Bangalore Water Supply & Sewerage Board v. A.
Rajappa [(1978) 2 SCC 213 : 1978 SCC (L&S) 215]
and directed the matter to be placed before Hon'ble
the Chief Justice of India for constituting a larger
Bench. However, a three-Judge Bench headed by Dr.
A.S. Anand, C.J., refused to entertain the reference
and observed that the two-Judge Bench is bound by
the judgment of the larger Bench—Coir
Board v. Indira Devai P.S. [(2000) 1 SCC 224 : 2000
SCC (L&S) 120]
90. We are distressed to note that despite several
pronouncements on the subject, there is substantial
increase in the number of cases involving violation of
the basics of judicial discipline. The learned Single
Judges and Benches of the High Courts refuse to
follow and accept the verdict and law laid down by
coordinate and even larger Benches by citing minor
difference in the facts as the ground for doing so.
Therefore, it has become necessary to reiterate that
disrespect to the constitutional ethos and breach of
discipline have grave impact on the credibility of
judicial institution and encourages chance litigation.
It must be remembered that predictability and
certainty is an important hallmark of judicial
jurisprudence developed in this country in the last
six decades and increase in the frequency of
conflicting judgments of the superior judiciary will do
incalculable harm to the system inasmuch as the
33
(2008) 10 SCC 1
50
courts at the grass roots will not be able to decide as
to which of the judgments lay down the correct law
and which one should be followed.
91. We may add that in our constitutional set-up
every citizen is under a duty to abide by the
Constitution and respect its ideals and institutions.
Those who have been entrusted with the task of
administering the system and operating various
constituents of the State and who take oath to act in
accordance with the Constitution and uphold the
same, have to set an example by exhibiting total
commitment to the constitutional ideals. This
principle is required to be observed with greater
rigour by the members of judicial fraternity who have
been bestowed with the power to adjudicate upon
important constitutional and legal issues and protect
and preserve rights of the individuals and society as
a whole. Discipline is sine qua non for effective and
efficient functioning of the judicial system. If the
courts command others to act in accordance with the
provisions of the Constitution and rule of law, it is
not possible to countenance violation of the
constitutional principle by those who are required to
lay down the law.”
82. It is trite law that a Bench of two-Judges is bound by
an earlier view taken by the other two-Judge Benches. If,
however, a subsequent Bench of two Judges considers the law
laid down earlier by another two-Judges Bench requires
reconsideration, the only option available to it is to refer the
matter to a larger Bench. A Bench of two-Judges cannot take
a view contrary to the view taken by a Bench of co-equal
strength.
51
83. Equally settled is the position of law that the judgment
delivered by a subsequent Bench of two Judges in ignorance
of the earlier judgment of a Bench of co-equal strength is per
incuriam in law.
84. In this respect, it will be apt to refer to the following
observations of the Constitution Bench of this Court in the
case of Dr. Shah Faesal and Others v. Union of India and
Others34, to which I (Gavai, J. as I then was) was a member:
“31. Therefore, the pertinent question before us is
regarding the application of the rule of per incuriam.
This Court while deciding Pranay Sethi
case [National Insurance Co. Ltd. v. Pranay Sethi,
(2017) 16 SCC 680 : (2018) 3 SCC (Civ) 248 : (2018)
2 SCC (Cri) 205] , referred to an earlier decision
rendered by a two-Judge Bench in Sundeep Kumar
Bafna v. State of Maharashtra [Sundeep Kumar
Bafna v. State of Maharashtra, (2014) 16 SCC 623 :
(2015) 3 SCC (Cri) 558] , wherein this Court
emphasised upon the relevance and the applicability
of the aforesaid rule : (Sundeep Kumar Bafna
case [Sundeep Kumar Bafna v. State of Maharashtra,
(2014) 16 SCC 623 : (2015) 3 SCC (Cri) 558] , SCC p.
642, para 19)
“19. It cannot be overemphasised that the
discipline demanded by a precedent or the
disqualification or diminution of a decision
on the application of the per incuriam rule
is of great importance, since without it,
certainty of law, consistency of rulings and
comity of courts would become a costly
casualty. A decision or judgment can be
per incuriam any provision in a statute,
34
(2020) 4 SCC 1
52
rule or regulation, which was not brought
to the notice of the court. A decision or
judgment can also be per incuriam if it is
not possible to reconcile its ratio with that
of a previously pronounced judgment of a
co-equal or larger Bench; or if the decision
of a High Court is not in consonance with
the views of this Court. It must immediately
be clarified that the per incuriam rule is
strictly and correctly applicable to the ratio
decidendi and not to obiter dicta.”
(emphasis supplied)
32. The view that the subsequent decision shall be
declared per incuriam only if there exists a conflict in
the ratio decidendi of the pertinent judgments was
also taken by a five-Judge Bench decision of this
Court in Punjab Land Development & Reclamation
Corpn. Ltd. v. Labour Court [Punjab Land
Development & Reclamation Corpn. Ltd. v. Labour
Court, (1990) 3 SCC 682 : 1991 SCC (L&S) 71] : (SCC
pp. 706-07, para 43)
“43. As regards the judgments of the
Supreme Court allegedly rendered in
ignorance of a relevant constitutional
provision or other statutory provisions on
the subjects covered by them, it is true
that the Supreme Court may not be said
to “declare the law” on those subjects if the
relevant provisions were not really present
to its mind. But in this case Sections 25-
G and 25-H were not directly attracted and
even if they could be said to have been
attracted in laying down the major
premise, they were to be interpreted
consistently with the subject or
context. The problem of judgment per
incuriam when actually arises, should
present no difficulty as this Court can lay
down the law afresh, if two or more of its
earlier judgments cannot stand together.”
53
85. It will also be relevant to refer to a recent judgment of
this Court in the case of Bajaj Alliance General Insurance
Company Limited v. Rambha Devi and Others35 as under:
“148. The term per incuriam is a Latin term which
means “by inadvertence” or “lack of care”. English
courts have developed this principle in relaxation of
the rule of stare decisis. In Halsbury's Laws of
England [Halsbury's Laws of England (4th Edn.) Vol.
26 : Judgment and Orders : Judicial Decisions as
Authorities (pp. 297-98, Para 578).] , the concept of
per incuriam was explained as under:
“A decision is given per incuriam when the
court has acted in ignorance of a previous
decision of its own or of a court of
coordinate jurisdiction which covered the
case before it, in which case it must decide
which case to follow [Young v. Bristol
Aeroplane Co. Ltd., 1944 KB 718 at p. 729
: (1944) 2 All ER 293 at p. 300 (CA)] ; or
when it has acted in ignorance of a House
of Lords decision, in which case it must
follow that decision; or when the decision
is given in ignorance of the terms of a
statute or rule having statutory force
[Lancaster Motor Co. (London)
Ltd. v. Bremith Ltd., (1941) 1 KB 675 (CA)]
. A decision should not be treated as given
per incuriam, however, simply because of
a deficiency of parties [Morelle
Ltd. v. Wakeling, (1955) 2 QB 379 : (1955)
2 WLR 672 (CA)] , or because the court had
not the benefit of the best argument
[Bryers v. Canadian Pacific Steamships
Ltd., (1957) 1 QB 134 (CA) Per Singleton,
L.J., affirmed in Canadian Pacific
Steamships Ltd. v. Bryers, 1958 AC 485
(HL)] , and, as a general rule, the only
35
(2025) 3 SCC 95
54
cases in which decisions should be held to
be given per incuriam are those given
in ignorance of some inconsistent statute or
binding authority [A. & J. Mucklow
Ltd. v. IRC, 1954 Ch 615 (CA), Morelle
Ld. v. Wakeling, (1955) 2 QB 379 (CA), See
also Bonsor v. Musicians' Union, 1954 Ch
479 (CA)] . Even if a decision of the Court
of Appeal has misinterpreted a previous
decision of the House of Lords, the Court
of Appeal must follow its previous decision
and leave the House of Lords to rectify the
mistake.”
(emphasis supplied)
149. Lord Evershed in Morelle
Ld. v. Wakeling [Morelle Ltd. v. Wakeling, (1955) 2
QB 379 : (1955) 2 WLR 672 (CA)] (for short “Morelle”)
explained the concept as under : (QB p. 406)
“… As a general rule the only cases in
which decisions should be held to have
been given per incuriam are those of
decisions given in ignorance or
forgetfulness of some inconsistent
statutory provision or of some authority
binding on the court concerned; so that in
such cases some part of the decision or
some step in the reasoning on which it is
based is found, on that account, to be
demonstrably wrong.”
(emphasis supplied)
150. A few months after the decision
in Morelle [Morelle Ltd. v. Wakeling, (1955) 2 QB 379
: (1955) 2 WLR 672 (CA)] , the Constitution Bench of
this Court in Bengal Immunity Co. Ltd. v. State of
Bihar [Bengal Immunity Co. Ltd. v. State of Bihar,
(1955) 6 STC 446 : 1955 SCC OnLine SC 2 : AIR 1955
SC 661] adopted the per incuriam principle. It held
that while Article 141 states that the Supreme
Court's decisions are “binding on all courts within
the territory of India”, this does not extend to binding
55
the Supreme Court itself, which remains free to
reconsider its judgments in appropriate cases.
151. In Mamleshwar Prasad v. Kanhaiya
Lal [Mamleshwar Prasad v. Kanhaiya Lal, (1975) 2
SCC 232] , reflecting on the principle of per incuriam,
this Court speaking through Krishna Iyer, J. held
thus : (SCC p. 235, para 7)
“7. Certainty of the law, consistency of
rulings and comity of courts—all flowering
from the same principle—converge to the
conclusion that a decision once rendered
must later bind like cases. We do not
intend to detract from the rule that, in
exceptional instances, where by obvious
inadvertence or oversight a judgment fails
to notice a plain statutory provision or
obligatory authority running counter to
the reasoning and result reached, it may
not have the sway of binding precedents. It
should be a glaring case, an obtrusive
omission. No such situation presents itself
here and we do not embark on the
principle of judgment per incuriam.”
(emphasis supplied)
152. In A.R. Antulay v. R.S. Nayak [A.R.
Antulay v. R.S. Nayak, (1988) 2 SCC 602 : 1988 SCC
(Cri) 372] , the Constitution Bench of this Court made
the following observations : (SCC p. 652, para 42)
“42. It appears that when this Court gave
the aforesaid directions on 16-2-1984, for
the disposal of the case against the
appellant by the High Court, the directions
were given oblivious of the relevant
provisions of law and the decision
in Anwar Ali Sarkar case [State of
W.B. v. Anwar Ali Sarkar, (1952) 1 SCC 1
: AIR 1952 SC 75] . See Halsbury's Laws
of England, 4th Edn., Vol. 26, p. 297, para
578 and p. 300, the relevant Notes 8, 11
and 15; Dias on Jurisprudence, 5th Edn.,
56
pp. 128 and 130; Young v. Bristol
Aeroplane Co. Ltd. [Young v. Bristol
Aeroplane Co. Ltd., 1944 KB 718 (CA)] Also
see the observations of Lord Goddard
in Moore v. Hewitt [Moore v. Hewitt, 1947
KB 831]
and Nicholas v. Penny [Nicholas v. Penny,
(1950) 2 KB 466] . “Per incuriam” are those
decisions given in ignorance or
forgetfulness of some inconsistent
statutory provision or of some authority
binding on the court concerned, so that in
such cases some part of the decision or
some step in the reasoning on which it is
based, is found, on that account to be
demonstrably wrong. See Morelle
Ltd. v. Wakeling [Morelle Ltd. v. Wakeling,
(1955) 2 QB 379 : (1955) 2 WLR 672 (CA)]
. Also see State of Orissa v. Titaghur Paper
Mills Co. Ltd. [State of Orissa v. Titaghur
Paper Mills Co. Ltd., 1985 Supp SCC 280 :
(1985) 60 STC 213] We are of the opinion
that in view of the clear provisions of
Section 7(2) of the Criminal Law
Amendment Act, 1952 and Articles 14 and
21 of the Constitution, these directions
were legally wrong.”
153. In MCD v. Gurnam Kaur [MCD v. Gurnam Kaur,
(1989) 1 SCC 101] , a three-Judge Bench of this
Court held that : (SCC p. 110, para 11)
“11. … A decision should be treated as
given per incuriam when it is given in
ignorance of the terms of a statute or of a
rule having the force of a statute.”
154. In Punjab Land Development & Reclamation
Corpn. Ltd. v. Labour Commr. [Punjab Land
Development & Reclamation Corpn. Ltd. v. Labour
Commr., (1990) 3 SCC 682 : 1991 SCC (L&S) 71] , a
five-Judge Bench of this Court said the following in
the context of the principle of per incuriam for
57
ignoring statutory provisions : (SCC pp. 706-07, para
43)
“43. As regards the judgments of the
Supreme Court allegedly rendered in
ignorance of a relevant constitutional
provision or other statutory provisions on
the subjects covered by them, it is true
that the Supreme Court may not be said
to “declare the law” on those subjects if the
relevant provisions were not really present
to its mind. But in this case Sections 25-
G and 25-H were not directly attracted and
even if they could be said to have been
attracted in laying down the major
premise, they were to be interpreted
consistently with the subject or
context. The problem of judgment per
incuriam when actually arises, should
present no difficulty as this Court can lay
down the law afresh, if two or more of its
earlier judgments cannot stand together.”
(emphasis supplied)
155. In N. Bhargavan Pillai v. State of Kerala [N.
Bhargavan Pillai v. State of Kerala, (2004) 13 SCC
217 : 2005 SCC (Cri) 142] , a two-Judge Bench
speaking through Arijit Pasayat, J. noted that a
judgment cannot be treated as a binding precedent,
if it fails to notice a specific statutory bar : (SCC pp.
223-24, para 14)
“14. Coming to the plea relating to benefits
under the Probation Act, it is to be noted
that Section 18 of the said Act clearly rules
out application of the Probation Act to a
case covered under Section 5(2) of the Act.
Therefore, there is no substance in the
accused-appellant's plea relating to grant
of benefit under the Probation Act. The
decision in Bore Gowda case [Bore
Gowda v. State of Karnataka, (2000) 10
SCC 260 : 2000 SCC (Cri) 1244] does not
even indicate that Section 18 of the
58
Probation Act was taken note of. In view of
the specific statutory bar the view, if any,
expressed without analysing the statutory
provision cannot in our view be treated as
a binding precedent and at the most is to
be considered as having been rendered per
incuriam. Looked at from any angle, the
appeal is sans merit and deserves
dismissal which we direct.”
156. In State of M.P. v. Narmada Bachao
Andolan [State of M.P. v. Narmada Bachao Andolan,
(2011) 7 SCC 639 : (2011) 3 SCC (Civ) 875] , this
Court reiterated : (SCC p. 680, para 67)
“67. Thus, “per incuriam” are those
decisions given in ignorance or
forgetfulness of some statutory provision
or authority binding on the court
concerned, or a statement of law caused
by inadvertence or conclusion that has
been arrived at without application of
mind or proceeded without any reason so
that in such a case some part of the
decision or some step in the reasoning on
which it is based, is found, on that
account to be demonstrably wrong.”
157. Subsequently, in Fuerst Day Lawson
Ltd. v. Jindal Exports Ltd. [Fuerst Day Lawson
Ltd. v. Jindal Exports Ltd., (2001) 6 SCC 356] this
Court observed : (SCC p. 357)
“A prior decision of the Supreme Court on
identical facts and law binds the Court on
the same points of law in a latter case. In
exceptional instances, where by obvious
inadvertence or oversight a judgment fails
to notice a plain statutory provision or
obligatory authority running counter to the
reasoning and result reached, the principle
of per incuriam may apply. Unless it is a
glaring case of obtrusive omission, it is not
desirable to depend on the principle of
59
judgment “per incuriam”. It has to be
shown that some part of the decision was
based on a reasoning which was
demonstrably wrong, for applying the
principle of per incuriam.”
158. In State of Bihar v. Kalika Kuer [State of
Bihar v. Kalika Kuer, (2003) 5 SCC 448] , the legal
dilemma was noted as under : (SCC p. 454, para 10)
“10. … Easy course of saying that earlier
decision was rendered per incuriam is not
permissible and the matter will have to be
resolved only in two ways — either to
follow the earlier decision or refer the
matter to a larger Bench to examine the
issue, in case it is felt that earlier decision
is not correct on merits.”
159. In Sundeep Kumar Bafna v. State of
Maharashtra [Sundeep Kumar Bafna v. State of
Maharashtra, (2014) 16 SCC 623 : (2015) 3 SCC (Cri)
558] , the Court expanded the definition of per
incuriam in the Indian context and noted that : (SCC
p. 642, para 19)
“19. … A decision or judgment can also
be per incuriam if it is not possible to
reconcile its ratio with that of a previously
pronounced judgment of a co-equal or
larger Bench; or if the decision of a High
Court is not in consonance with the views
of this Court. It must immediately be
clarified that the per incuriam rule is
strictly and correctly applicable to
the ratio decidendi and not to obiter dicta.”
(emphasis in original)
160. In a recent decision in Shah Faesal v. Union of
India [Shah Faesal v. Union of India, (2020) 4 SCC 1],
a five-Judge Bench of this Court reiterated that the
principle of per incuriam only applies on the ratio of
the case.
60
161. After having examined the above decisions,
when dealing with the ignorance of a statutory
provision, we may bear in mind the following
principles. These may not however be exhaustive:
161.1. A decision is per incuriam only when the
overlooked statutory provision or legal precedent is
central to the legal issue in question and might have
led to a different outcome if those overlooked
provisions were considered. It must be an
inconsistent provision and a glaring case of obtrusive
omission.
161.2. The doctrine of per incuriam applies strictly
to the ratio decidendi and does not apply to obiter
dicta.
161.3. If a court doubts the correctness of a
precedent, the appropriate step is to either follow the
decision or refer it to a larger Bench for
reconsideration.
161.4. It has to be shown that some part of the
decision was based on a reasoning which was
demonstrably wrong, for applying the principle of per
incuriam. In exceptional instances, where by obvious
inadvertence or oversight, a judgment fails to notice
a plain statutory provision or obligatory authority
running counter to the reasoning and result reached,
the principle of per incuriam may apply.”
86. Applying the aforesaid principles, let me examine the
present case.
87. This Court passed JUR on the ground that in view of
the law laid down in the cases of Common Cause (supra),
Alembic Pharmaceuticals Limited (supra) and Electrosteel
Steels Limited (supra), ex-post facto EC is not at all
61
permissible and therefore 2017 Notification and 2021 OM are
not sustainable in law.
88. As already discussed hereinabove, though this Court
in JUR has rightly referred to paragraph 125 of Common
Cause (supra) to hold that prior EC is necessary even for the
renewal of a mining lease and that the concept of an ex-post
facto or retrospective EC is completely alien to environmental
jurisprudence including 1994 Notification and 2006
Notification, it appears that paragraph 10, sub-para (5) of
paragraph 188 and paragraph 227 of the Common Cause
(supra), were not brought to the notice of this Court.
89. A perusal of the aforesaid paragraphs, not brought to
the notice of this Court, would clearly reveal that in the said
case though after the CEC Report, the mining activities were
suspended, the leaseholders were permitted to apply for
statutory clearances and thereafter move the Court for
modification and the Court had directed the compensation to
be paid for illegal or unlawful mining. Specifically in paragraph
227, this Court had permitted the leaseholders to restart their
mining operations only after compliance with the statutory
62
requirements and full payment of compensation and other
dues under the relevant rules.
90. It is thus clear that the Court, in case of mining
leaseholders who had no EC, had suspended the mining
operations, and permitted them to apply for EC and only upon
obtaining the EC and payment of compensation, they were
permitted to restart mining operations. The contention that
the EC would be valid from the date on which the application
made by the leaseholders was, however, rejected. In that view
of the matter, I have no hesitation in holding that the judgment
of this Court in the case of Common Cause (supra) cannot be
considered a precedent to hold that no ex-post facto EC can
be granted.
91. Insofar as the judgment in the case of Alembic
Pharmaceuticals Limited (supra) is concerned, this Court,
in JUR, rightly relied on paragraphs 12, 21 and 23 of the
Alembic Pharmaceuticals Limited (supra), however,
paragraphs 24 to 43 thereof were not brought to the notice of
this Court.
92. As already discussed hereinabove, after considering
various aspects of the matter and the judgment of this Court
63
in the case of Lafarge Umiam Mining (P) Ltd. (supra), this
Court in Alembic Pharmaceuticals Limited (supra) adopted
a balanced approach and set aside the directions of NGT for
revocation of ECs. Needless to state that in the said case also,
ECs were granted after the projects were completed and
became operational.
93. Insofar as the judgment in the case of Electrosteel
Steels Limited (supra) is concerned, this Court, in JUR,
rightly referred to paragraph 72 of Electrosteel Steels
Limited (supra), however, paragraphs 73 to 87 thereof were
not brought to the notice of this Court.
94. In the said case, this Court specifically in paragraph 75
held that the EP Act does not prohibit the ex-post facto EC. If
the Court that delivered the JUR was of the view that the said
finding in paragraphs 74 and 75 of Electrosteel Steels
Limited (supra) does not lay down the correct position of law,
the only option available to the Court was to refer the matter
to a larger Bench.
95. Further, the judgments of this Court in the cases of D.
Swamy (supra) and Pahwa Plastics Private Limited (supra)
were not brought to the notice of this Court.
64
96. In the said two cases, this Court has clearly upheld the
2017 Notification and 2021 OM. The view taken in JUR,
however, is totally contrary to the view taken in D. Swamy
(supra) and Pahwa Plastics Private Limited (supra). As
such, I am of the considered view that the JUR is per incuriam
to the decisions of this Court in D. Swamy (supra) and Pahwa
Plastics Private Limited (supra).
97. At this stage, it is also pertinent to note the
observations made in JUR, in paragraph 27, which have
already been reproduced by me in paragraph 15.
98. It can be seen that this Court, relying on the provisions
of Section 15 of the EP Act held that even if the penalty was
paid by the project proponent, it would not regularise the
project.
99. It will be relevant to refer to Section 15 of the EP Act,
which reads thus:
“15. Penalty for contravention of provisions of Act,
rules, orders and directions.—(1) Where any person
contravenes or does not comply with any of the
provisions of this Act or the rules made or orders or
directions issued thereunder for which no penalty is
provided, he shall be liable to penalty in respect of each
such contravention which shall not be less than ten
thousand rupees but which may extend to fifteen lakh
rupees.
65
(2) Where any person continues contravention under
sub-section (1), he shall be liable to additional penalty of
ten thousand rupees for every day during which such
contravention continues.”
100. A bare perusal of Section 15 of the EP Act would reveal
that it deals with the aspect of penalty alone. Neither does it
permit nor prohibit the regularization of the underlying
project. Thus, the observations of the two-Judges Bench in
JUR that perusal of the provisions contained in Section 15 of
the EP Act, shows that even after the payment of penalty if the
project is under construction, the same has to be stopped and
demolished, and even if the operation has already commenced,
the same has to be stopped and demolished, does not correctly
interpret the provisions of Section 15 of the EP Act.
101. Further, since the JUR has not correctly followed the
judgments in the cases of Common Cause (supra), Alembic
Pharmaceuticals Limited (supra) and Electrosteel Steels
Limited (supra), and has not noticed various paragraphs in
the aforesaid judgments which could have persuaded it to take
a different view and since the JUR has not taken note of the
judgments in the cases of D. Swamy (supra) and Pahwa
Plastics Private Limited (supra), the present review petition
66
could have been allowed on these very grounds, however, I
deem it fit to also examine the effects of JUR, if it is not
recalled.
g. Effects of JUR
102. In paragraph 27 of JUR, this Court observed that even
after the payment of penalty, if the project is under
construction, the same has to be stopped and demolished and
even if operation has already commenced, the same has to be
stopped and demolished.
103. As already observed by me hereinabove, the 2017
Notification and 2021 OM permit grant of EC only where the
projects are otherwise permissible in law. They specifically
provide that wherever the project is not permissible in law, the
same will have to be demolished or closed. It further provides
that during appraisal after examination if it is found that even
though the project may be permissible but not
environmentally sustainable in its present
form/configuration/features, then the project shall be directed
to be modified so that the project could be environmentally
sustainable. However, if it is not considered appropriate to
67
issue EC, the project will have to be directed to be
demolished/closed.
104. Huge penalties have also been provided in case of
violation. It will not be out of place to mention that the
2021 OM was issued on the directions issued by the NGT in
the case of Tanaji B. Gambhire (supra).
105. The Union of India has placed before the Bench a list
of the projects undertaken by the Central Government, State
Government, Public Undertakings which are pending
consideration before the Government at the Central as well as
State Level. At the Central Government level, 24 projects
involving the expenditure to the tune of Rs.8,293 crore are
pending. At the State level, 29 projects worth Rs.11,168 crore
are pending.
106. It is contended by the learned counsel supporting the
recall of the judgment that in view of the 2021 OM, various
projects had been started. It is submitted that in most of the
projects, the requisite formalities including EIAs were also
complete and many of the projects were waiting for final EC.
However, on account of the interim order of stay passed by this
Court in the present proceedings dated 2nd January 2024, EC
68
could not be granted. It is, therefore, submitted that if the JUR
is not recalled, it will have devastating effects inasmuch as
various completed/near-completion projects will have to be
demolished.
107. A perusal of the list produced would reveal that out of
the projects which will be adversely affected by the JUR, some
of the projects are concerning construction of
hospitals/medical colleges/airports and some are with regard
to common effluent treatment plants.
108. It can thus be seen that if the JUR is not recalled, it
will result in demolition of various buildings/projects
constructed out of public exchequer to the tune of nearly Rs.
20,000 crore. I may give only three instances of the same.
109. The first one is with regard to AIIMS Medical College
and Hospital constructed in the State of Odisha. The college
and the hospital buildings constructed there are having a
capacity of approximately 962 beds which will have to be
demolished on account of the JUR.
110. The second one is with regard to a greenfield airport
constructed in Vijayanagar in the State of Karnataka.
69
111. The third one is with regard to common effluent
treatment plants. The purpose of an effluent treatment plant
is to remove the pollutants from the sewage water and throw
clean water into the streams. The question is whether
demolition of such effluent treatment plants, constructed
using huge public exchequer, would be conducive to the
protection of environment or against it?
112. I, therefore, ask a question to myself as to whether it
would be in the public interest to demolish all such projects
and permit the money spent from the pocket of public
exchequer to go in the dustbin?
113. I clarify that I am only considering the effect of the JUR
on the projects being undertaken by the Central Government,
State Government, Public Undertakings etc. Needless to state
that the effect on the projects undertaken by the private
individuals/entities may be manifold.
114. As submitted by Shri Rohatgi for the review petitioner-
CREDAI, in certain cases, when the projects commenced, EC
was not necessary taking into consideration the size of the
project. However, subsequently, EC became necessary on
account of change in municipal regulations etc., which
70
permitted higher FSR thereby bringing a project in the
category of the ones included in the Schedule and requiring an
EC. The effect of JUR in such cases would also be devastating.
115. At the cost of repetition, I state that even in accordance
with the 2017 Notification and 2021 OM, an EC can be granted
only in respect of the projects which are otherwise permissible
in law.
116. As already discussed hereinabove, even these
notifications do not permit an EC to be granted in respect of
the projects which are not permissible under law. As such, if
the project proponents apply for an EC in respect of projects
which are permissible in law, they would be entitled to get the
EC. However, such projects will now have to be first
demolished since they did not have the EC initially, but since
these projects are otherwise permissible in law, the project
proponents would be entitled to apply for an EC and upon
obtaining such an EC, they would have to again construct the
said project. The question, therefore, is whether such a modus
operandi of demolition and re-construction would be in the
larger public interest or would in fact be counter-productive to
the public interest?
71
117. I am, therefore, of the considered view that the effect of
JUR would be that though projects, such as the ones referred
to hereinabove, which are otherwise permissible in law, and
for which the project proponents would be entitled to apply for
an EC, they would have to be demolished and only thereafter,
upon obtaining the EC, the project proponents can be
permitted to construct the project again.
118. No doubt that the argument on behalf of the original
writ petitioners that if the Government/PSU and the private
individuals have acted contrary to law, then they should face
the consequences thereof is very attractive at the first blush.
However, it is to be noted that the 2021 OM came to be issued
on the directions passed by the NGT. If the Government, public
undertakings and the private individuals on the basis of 2021
OM have taken steps for obtaining EC, can they now be
deprived of the benefits under the said OM? The answer surely
has to be in the negative.
119. Another anomalous situation that has arisen is that for
all such ECs which have been granted prior to the date of JUR,
the underlying projects will be protected whereas all such
projects wherein though all requirements in terms of 2021 OM
72
were complete, but only EC was on the verge of being granted,
but could not be granted on account of the interim order
passed by this Court dated 2nd January 2024, they will have
to suffer the consequences of demolition.
120. I may gainfully refer to the following observations of
this Court in the case of S. Nagaraj and Others v. State of
Karnataka and Another36:
“36. It is true that the Government is mainly
responsible for the above unfortunate state of affairs
but that should not desist this Court from revising
and reviewing the said orders which have such
serious consequences. It is one thing to punish the
person who furnished false particulars and
altogether a different thing to refuse to revise and
review the orders when the correct situation and its
likely consequences are brought to the notice of
court. It is the duty of the court to rectify, revise
and re-call its orders as and when it is brought to
its notice that certain of its orders were passed
on a wrong or mistaken assumption of facts and
that implementation of those orders would have
serious consequences. An act of Court should
prejudice none. “Of all these things respecting
which learned men dispute”, said Cicero, “there
is none more important than clearly to
understand that we are born for justice and that
right is founded not in opinion but in nature.” This
very idea was echoed by James Madison (The
Federalist, No. 51, page 352). He said:
“Justice is the end of government. It is the
end of the civil society. It ever has been
and ever will be pursued, until it be
36
1993 Supp (4) SCC 595
73
obtained or until liberty be lost in the
pursuit.””
[Emphasis supplied]
121. As already discussed hereinabove, the JUR though
considers some of the paragraphs of Common Cause (supra),
Alembic Pharmaceuticals Limited (supra) and Electrosteel
Steels Limited (supra), various relevant paragraphs of these
judgments which would have had a direct bearing on the JUR
had not been brought to the notice of this Court and
accordingly not considered by this Court. Apart from that, the
law laid down in JUR is totally in conflict with the law laid
down in D. Swamy (supra) and Pahwa Plastics Private
Limited (supra).
122. At the cost of repetition, I reiterate that a two-Judges
Bench is bound by an earlier judgment of another two-Judges
Bench, and if the Bench is not in agreement with the same,
the only option available to it is to refer it to a larger Bench.
123. Not only that, as stated hereinabove, if the JUR is not
recalled, it will have serious consequences in terms of
demolition of projects which are either completed or about to
be completed in the near future and which are of vital public
importance constructed out of the public exchequer.
74
124. As already observed hereinabove, if JUR is continued
to operate, thousands of crores of rupees would go in waste.
125. In any case, both the 2017 Notification and 2021 OM
provide for imposition of huge penalties. As such, the penalties
have a deterrent effect and the same takes care of heavily
penalising the errant builder/developer while allowing
operation of several projects which are otherwise permissible
in law.
126. In fact, if the JUR is permitted to operate rather than
protecting the environment, it would result in creating even
more pollution. I say so because if such large number of
buildings/projects which have been completed or are near
completion are demolished and they could be reconstructed
shortly thereafter after obtaining EC as they were otherwise
permissible; it would result in nothing but creating more
pollution which could not have been the intention of the JUR.
127. I, therefore, find that in the present case, a balanced
approach as was adopted by this Court in the cases of Lafarge
Umiam Mining (P) Ltd. (supra), Alembic Pharmaceuticals
Limited (supra) and Electrosteel Steels Limited (supra), to
75
which I have already referred to hereinabove, needs to be
taken.
128. In this respect, I may also gainfully refer to two of the
recent judgments of this Court in the cases of Municipal
Corporation of Greater Mumbai and Others v. Pankaj
Babulal Kotecha and Others37 and Bindu Kapurea v.
Subhashish Panda and Others38.
h. Municipal Corporation of Greater Mumbai and
Others v. Pankaj Babulal Kotecha and Others
129. In the case of Municipal Corporation of Greater
Mumbai (supra), a water body known as the Khajuria Lake
situated in Kandivali (West), Mumbai which was in existence
for over 100 years, was obliterated for the redevelopment of a
theme park.
130. It was the contention of the Municipal Corporation of
Greater Mumbai (appellant therein) that the lake was in an
unused and bad condition, so much so that it was treated as
a garbage disposal area. The Municipal Corporation, therefore,
thought it appropriate to use it for beautification and
conversion into a recreational space. The project was,
37
2025 SCC OnLine SC 1263
38
2025 INSC 784
76
accordingly, completed transforming the same into
recreational space comprising the planned green cover,
musical water fountain and recreational amenities and it was
inaugurated for public use in December 2011. On publication
of a news report about it, public-spirited individuals filed a writ
petition on 29th November 2012 before the Bombay High
Court.
131. During the pendency of the said petition, the
concerned Collector had issued post-facto sanction on 10th
February 2014 approving the project. The High Court vide
judgment and order dated 3rd August 2018 allowed the writ
petition. Aggrieved thereby, the Municipal Corporation filed an
appeal by way of special leave before this Court.
132. It will be relevant to refer to the following observations
of this Court in the said case:
“15. As regards the current ecological value, the
photographic evidence placed before us vividly
illustrates the Subject Property as a verdant, well-
maintained urban oasis replete with numerous
mature trees and recreational facilities actively
utilized by the community across all demographic
segments. It bears particular emphasis that we are
adjudicating this appeal in 2025, nearly fifteen years
after the park became functional. During this
extended temporal span, an entire generation of
children has grown up with this green space as an
77
integral component of their daily existence, whilst the
trees planted during the initial beautification have
themselves matured into substantial specimens that
now contribute significantly to the local ecosystem.
The park serves as a vital recreational nucleus for
children, offering safe spaces for play and physical
activity; for senior citizens, providing dedicated areas
for walking and social interaction; and for families,
creating opportunities for community engagement
and leisure.
16. The recreational park presently delivers
substantial public benefits that cannot be
overlooked. It provides an essential green space
in an increasingly concretized urban
environment, with trees and other foliage
contributing significantly to oxygen generation,
air purification, and microclimate regulation. The
ornamental water features, such as the fountain,
though admittedly not equivalent to a natural water
body, nonetheless contribute to biodiversity.
17. Be that as it may, the implementation of the
High Court's direction at this juncture would
engender consequences that contravene the very
environmental principles it seeks to uphold. The
demolition would necessitate the removal of
numerous trees, causing immediate
environmental degradation requiring decades to
remediate. Additionally, the expenditure of
approximately Rs. 5 crores of public funds would
be rendered nugatory, with further substantial
public expenditure required for the proposed
restoration. Such an outcome would create a
paradox wherein environmental restoration
results in greater ecological harm than the
original transformation—a classic case of
counterproductive remedial intervention. Most
importantly, given the absence of any natural
catchment area as aforenoted, we are constrained to
observe that even if a pond were to be recreated, its
sustainability and maintenance would remain highly
questionable, with the distinct possibility of such
78
stagnant water body becoming health hazards for the
local populace, particularly during the monsoon
seasons when such properties are prone to becoming
breeding grounds for disease-carrying vectors.
18. Beyond these substantive aspects, the
Collector's post facto sanction of 2014 merits
separate consideration. The High Court found this
sanction to be procedurally deficient and
contradictory— attempting to validate an
unauthorized construction yet simultaneously
prohibiting the very land use change that had
occurred. In this specific context, we observe that
the larger question for adjudication before us
transcends the validity of this belated approval.
Even assuming the sanction's invalidity, the
fundamental issue remains whether restoration is
feasible or desirable, given the passage of
considerable time and the establishment of a
functioning public amenity. The legal status of the
2014 sanction, therefore, though relevant to the
question of initial authorization, cannot be
determinative of the appropriate remedy at this
stage. More significantly, even if there existed some
irregularity or perceived illegality in the post
facto sanction, such concerns have been reasonably
addressed and balanced by the specific rider imposed
therein restricting any change in land use. The
sanction, as it stands, thus ensures that the Subject
Property shall remain dedicated exclusively to
recreational purposes in perpetuity. This rider
provides the necessary legal safeguard and
permanency to guarantee that the land may not be
diverted for any other purpose, commercial or
otherwise.”
[Emphasis supplied]
133. It can thus be seen that this Court has observed that
the demolition of the recreational park would necessitate the
removal of numerous trees, causing immediate environmental
79
degradation requiring decades to remediate. It was further
observed that the expenditure of approximately Rs. 5 crore of
public funds would be rendered nugatory, with further
substantial public expenditure required for the proposed
restoration. This Court observed that such an outcome would
create a paradox wherein “environmental restoration” results
in greater ecological harm than the original transformation.
This Court, thereafter, considered it a classic case of
counterproductive remedial intervention.
134. This Court further observed that even if there existed
some irregularity or perceived illegality in the post
facto sanction by the concerned Collector, such concerns have
been reasonably addressed and balanced by the specific rider
imposed therein restricting any change in land use. As a
result, the sanction in such terms ensured that the subject
property shall remain dedicated exclusively to recreational
purposes in perpetuity.
135. I am, therefore, of the considered view that the
aforesaid observations in the said case are aptly applicable to
the facts of the present case as well.
80
i. Bindu Kapurea v. Subhashish Panda and Others
136. Recently, a coordinate Bench of this Court in the case
of Bindu Kapurea (supra) had found the conduct of some of
the officials of the Delhi Development Authority in clear and
flagrant violation of this Court’s order dated 9th May 1996
passed in WP(C) No.4677 of 1985.
137. It will be relevant to refer to some of the observations
made by this Court in the said case, which read thus:
“19. Having said that, it must be emphasised that
while the misadventure undertaken by the errant
officials of the DDA was in clear and flagrant
contravention of this Court’s orders, the underlying
objective—namely, to facilitate improved access
through broader approach roads for CAPFIMS and
other public institutions—appears, does not seem to
be in bad faith and certainly not to defy the authority
of this Court. The Court is conscious of the
distinction between mala fide abuse of power and
genuine administrative misjudgement, and we are
inclined to deem that the present instance falls
within the latter category.
20. We say so because, as a Constitutional Court, it
often becomes our solemn duty to incline towards
decisions that, in the long run, subserve the larger
public interest. In a scenario such as the present,
where competing claims of public interest are at
play— some capable of being fulfilled and others
falling short of expectations—this Court is guided in
its adjudication by the principles of constitutional
morality. Our decision in such circumstances ought
to be grounded in the constitutional values of
equality, social justice, and economic justice, which
lie at the very nucleus of our Constitution.
……..
81
23. Given these noble objectives, it is imperative to
recognise the significance of an institution like
CAPFIMS, particularly in the lives of families of
personnel belonging to the lower ranks of the
paramilitary forces. These are the kith and kin of
individuals who routinely place themselves at risk to
protect the nation and defend its borders under
extremely harsh conditions. We are of the considered
view that such individuals, who remain largely
voiceless and without representation in proceedings
such as the present one, stand to benefit directly
from the construction of an improved approach road
to CAPFIMS. Better road access would enable
emergency vehicles, including ambulances, to reach
the facility swiftly, thereby potentially saving the lives
of those who routinely safeguard ours. In the
discharge of our judicial function, this overarching
public interest weighs heavily upon the conscience of
this Court.
………..
26. That being so, having holistically considered
the matter from multiple dimensions, this Court
finds itself confronted with a difficult
juxtaposition—between the imperative of much-
needed development and improved access to
medical facilities on the one hand and the
undeniable and pervasive harm caused to the
environment on the other. In this vein, we must
remain mindful that the establishment of
CAPFIMS, the felling of trees, and the
construction of approach roads are now fait
accompli. While it may be theoretically possible
to contemplate a reversal of these actions, such a
course is practically untenable. In our view, the
die is cast, and what is done cannot now be
undone—any refusal to put institutions like
CAPFIMS to optimal use or to undo road
construction at this stage risks not only
undermining public interest but also squandering
significant public resources.”
[Emphasis supplied]
82
138. It can thus be seen that though in the said case this
Court found that the officers of the DDA were in flagrant
contempt of this Court, it rather than choosing to direct
demolition of the project already undertaken/constructed
adopted a balanced approach in the larger public interest.
139. Finally, in the said case, this Court directed remedial
measures to be taken to ensure compensatory afforestation on
185 acres of land identified and proposed to be used towards
compensatory afforestation.
140. I am in complete agreement with the aforesaid
observations of this Court in the case of Bindu Kapurea
(supra), to the effect that demolition of the projects already
completed would rather than being in public interest would
result in throwing the valuable public resources in dustbin.
IV. CONCLUSION
141. Taking into consideration all these aspects of the
matter, I am inclined to allow the review petition.
142. The judgment and order dated 16th May 2025 (JUR) is
recalled. The writ petitions and the appeal are restored to file.
83
143. The Registry is directed to place the matter before the
Chief Justice of India on the administrative side for obtaining
the necessary orders.
….................CJI
(B.R. GAVAI)
NEW DELHI;
NOVEMBER 18, 2025.
84
REPORTABLE
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) No. OF 2025
(Arising out of R.P. (C) Diary No. 41929 of 2025)
IN
WRIT PETITION (CIVIL) NO. 1394 OF 2023
CONFEDERATION OF REAL ESTATE
DEVELOPERS OF INDIA (CREDAI) PETITIONER(S)
VERSUS
VANASHAKTI & ANR. RESPONDENT(S)
JUDGMENT
UJJAL BHUYAN, J.
I have carefully gone through the judgment penned by the learned Chief Justice (referred to hereinafter as the review judgment) whereby he has allowed the review petition and has recalled the judgment and order dated 16.05.2025 passed by this Court in Writ Petition (Civil) No. 1394 of 2023 (Vanashakti Vs. Union of India), Writ Petition (Civil) No. 118 of 2019, Writ Petition (Civil) No. 115 of 2024 and Civil Appeal Nos. 381-382 of 2025 (collectively referred to hereinafter as the ‘Vanashakti judgment’). With respect I am unable to persuade myself to agree to the line of reasoning and conclusions reached by the learned Chief Justice. According to me, no case for review has been made out and, therefore, the review petition is liable to be dismissed.
2. The review petition is being allowed on two grounds. Firstly, according to the review judgment, Vanashakti has not correctly followed and has also not noticed various paragraphs of the following judgments which could have persuaded the Bench to take a different view:
Common Cause Vs. Union of India1, Alembic Pharmaceuticals Limited Vs. Rohit Prajapati2 and Electrosteel Steels Limited Vs. Union of India3. The review judgment also says that Vanashakti has not taken note of the judgments passed by a co-ordinate Bench of this Court in D. Swamy Vs. Karnataka State Pollution Control Board4 and Pahwa Plastics Private 1 (2017) 9 SCC 499 2 (2020) 17 SCC 157 3 (2023) 6 SCC 615 4 (2023) 20 SCC 469 2 Limited Vs. Dastak NGO5 where the 2017 Notification and the 2021 OM have been upheld. Therefore, the judgment in Vanshakti is per incuriam the decisions in D. Swamy and Pahwa. The second ground on which Vanashakti is being reviewed is that impact of the said judgment would entail enormous economic cost to the country and that it would create more pollution due to demolition of projects if the Vanashakti judgment is given effect to.
3. I am afraid both these grounds are not at all tenable and certainly cannot form the basis for recalling of the judgment in Vanashakti.
4. I say so for the reasons mentioned hereunder.
5. Confederation of Real Estate Developers of India has filed Review Petition (Civil) Diary No. 41929 of 2025 in Writ Petition (Civil) No. 1394 of 2023. Be it stated that the Confederation of Real Estate Developers of India (briefly ‘CREDAI’ hereinafter) had filed an interlocutory application in Writ Petition (Civil) No. 1394 of 2023, being I.A. No. 24981 of 2024, seeking impleadment in the hearing of the aforesaid 5 (2023) 12 SCC 774 3 writ petition. The prayer for impleadment was allowed vide order dated 02.02.2024. Aggrieved by the Vanashakti judgment, CREDAI has filed the instant review petition seeking the following reliefs:
(a) pass an order allowing the present review petition seeking review of the judgment and order dated May 16, 2025 passed by this Court in Writ Petition (C) No. 1394 of 2023;
(b) pass such other order or orders as this Hon'ble Court may deem fit and proper in the interest of justice.
6. I will advert to the grounds of review at a subsequent stage.
7. It may be mentioned that a number of miscellaneous applications have been filed in Writ Petition (Civil) No. 1394 of 2023. But there is only one review petition i.e. the review petition filed by CREDAI. In para 2 of the review judgment, it has been mentioned that though certain other review petitions including one filed by Union of India and various interlocutory applications for modification/clarification of the Vanashakti 4 judgment are pending but the review petition filed by CREDAI would be heard and decided first, I have checked the record made available to me and I find that the review petition filed by CREDAI is the only review petition filed for review of the Vanashakti judgment. Though Ms. Aishwarya Bhati, learned Additional Solicitor General of India had briefly appeared during the hearing and had supported the review petitioner and the other applicants, Union of India has not filed any review petition for review of the Vanashakti judgment.
8. Since Mr. Tushar Mehta, learned Solicitor General of India and Mr. Kapil Sibal, learned Senior Counsel had addressed the Court supporting the review of Vanashakti judgment, it would be appropriate to refer to their miscellaneous applications. Mr. Mehta has appeared on behalf of M/s. Sail Refractory Company Limited, a subsidiary company of Steel Authority of India Limited, which has filed Miscellaneous Application (Diary) No. 46855 of 2025 in Writ Petition (Civil) No. 1394 of 2023. Prayer made in this miscellaneous application is as under:
5
(a) clarify and declare that the benefit of protection extended to Environmental Clearances already granted under the 2017 Notification in the judgment dated 16.05.2025 in Vanashakti Vs. Union of India (2025 INSC 718), includes and applies to the applicant’s project, wherein the Environmental Clearance stood deemed to have been granted under Paragraph 8 of the EIA Notification, 2006;
(b) in the alternative, and without prejudice to the foregoing, direct that the said protection be extended to the applicant, who has completed all obligations from its end and whose proposal, the Expert Appraisal Committee (EAC), has already recommended for grant of Environmental Clearance and only a formal communication was pending from the end of the regulatory authority;
(c) pass such other or further orders as this Hon’ble Court may deem fit and proper in the facts and circumstances of the present case and in the 6 interest of justice, equity and to prevent irreparable harm to the applicant.
8.1. Similarly, Mr. Sibal has appeared on behalf of the applicant Karnataka State Industrial Infrastructure Development Corporation which has filed Miscellaneous Application (Diary) No. 52650 of 2025 in Writ Petition (Civil) No. 1394 of 2023 seeking the following reliefs:
(a) clarify the judgment dated 16.05.2025 passed by this Court in W.P. (C) No. 1394/2023, titled Vanashakti vs. Union of India, to the extent that it does not apply to the facts and circumstances of the present case;
(b) modify and/ or clarify the judgment dated May 16, 2025 passed by this Court in W.P. (C) No. 1394/2023, titled Vanashakti vs. Union of India, to the extent of granting an exemption/ permitting a carve out, to the subject project of the applicant, on terms and conditions as this Court may deem fit and proper, in the peculiar facts and circumstances of the present case;
7
(c) direct the Ministry of Environment, Forest and
Climate Change (M0EF&CC) to process and
decide the application of the applicant
concerning the grant of environmental clearance to the subject project, given the special nature and public welfare objective of the subject project.
9. Since the review judgment has already recorded the rival submissions made at the Bar, it is considered not necessary to restate the same here.
10. However, I may briefly refer to the prayers made in the different writ petitions and civil appeals which were adjudicated by this Court in Vanashakti. Writ Petition (Civil) No. 1394 of 2023 was filed by Vanashakti for quashing the 2021 office memorandum (OM). It also sought for a direction to the MOEF&CC as well as to the State Environment Impact Assessment Authorities and Sector Expert Appraisal Committees not to process and entertain any application for grant of ex post facto EC after 13.05.2018. 8 10.1. Writ Petition (Civil) No. 118 of 2019 was filed by Shri Ajay S. Jajodia challenging the 2017 Notification and seeking a direction to the respondents to produce a list of real estate projects and project proponents who have undertaken real estate development projects without obtaining EC under the 2006 EIA Notification.
10.2. One Earth One Life filed Writ Petition (Civil) No. 115 of 2024 assailing the legality and validity of the 2017 Notification as well as the 2021 OM. A further direction was sought for to restrain MOEF&CC from issuing any notification or office memorandum permitting ex post facto EC. 10.3. Fatima and K. Bharti had filed amongst themselves three writ petitions before the Madras High Court assailing the 2021 OM. A Division Bench of the Madras High Court quashed the 2021 OM but held that its decision would be applicable prospectively. This decision of the Madras High Court declaring that quashing of the 2021 OM would operate prospectively has been challenged in Civil Appeal Nos. 381- 382 of 2025 by Fatima.
9
11. Before dealing with the review petition and the aforesaid two connected miscellaneous applications, it would be appropriate to briefly delineate the legislative and judicial progression in the field of environmental jurisprudence leading to the Vanashakti judgment.
12. To implement the decisions taken in the United Nations Conference on the Human Environment held at Stockholm in June, 1972 and to take appropriate measures in terms of such decisions for the protection and improvement of the environment as well as for prevention of hazards to human beings, other living creatures, plants and property, Parliament enacted the Environment (Protection) Act, 1986 (briefly, ‘the Environment Protection Act’ hereinafter). Section 3 deals with power of the Central Government to take measures to protect and improve the environment. Sub- section (1) says that subject to the provisions of the Environment Protection Act, Central Government shall have the power to take all such measures as it deems necessary or expedient for the purpose of protecting and improving the quality of the environment and preventing, controlling and 10 abating environmental pollution. Sub-section (2) indicates the measures in respect of which Central Government may take steps for the aforesaid purpose. This includes clause (v) of sub-section (2) which speaks of restriction of areas in which any industries, operations or processes or class of industries, operations or processes shall not be carried out or shall be carried out subject to certain safeguards.
13. In exercise of the powers conferred by Sections 6 and 25 of the Environment Protection Act, Central Government has made a set of rules called the Environment (Protection) Rules, 1986 (briefly ‘the Environment Protection Rules’ hereinafter). Rule 5 deals with prohibition and restriction on the location of industries and the carrying on of processes and operations in different areas. This rule lays down several factors which may be taken into consideration by the Central Government while prohibiting or restricting the location of industries and carrying on of processes and operations in different areas.
14. This Court had expressed its concern for environment even prior to enactment of the Environment 11 Protection Act. Through its judgments, in cases after cases, a consistent line of jurisprudence has been developed by this Court to protect the environment by arresting ecological degradation. Principles, such as, precautionary principle, polluter pays principle, sustainable development and inter- generational equity are now firmly ensconced in our constitutional law. Not only it is the fundamental duty of every citizen to protect the environment under Article 51A(g) of the Constitution of India, right to have a safe environment is now a facet of Article 21. This Court through its repeated judicial interventions has declared that right to clean air and a pollution free environment is a fundamental right of every person living in India which is traceable to Article 21 of the Constitution of India. It is not necessary to refer to the entire gamut of case laws on the strength of which environmental jurisprudence has evolved in our country.
15. Such has been the impact of these judgments that citizens cutting across all stratas and regions are now active stakeholders in environmental discourse and in the mission 12 to protect the environment all over the country, not confined to the academia and policy makers.
16. After inviting objections from the public and after considering such objections, Government of India in the Ministry of Environment and Forests issued Environment Impact Assessment Notification dated 27.01.1994. This notification was issued in exercise of the powers conferred by sub-section (1) and clause (v) of sub-section (2) of Section 3 of the Environment Protection Act read with clause (d) of sub- rule (3) of Rule 5 of the Environment Protection Rules. By way of the Environment Impact Assessment Notification dated 27.01.1994 (briefly, the 1994 EIA Notification’ hereinafter), Central Government directed that on and from the date of publication of the said notification in the official gazette, expansion or modernization of any activity or new project listed in Schedule I to the notification should not be undertaken in any part of India unless it had been accorded environmental clearance (EC) by the Central Government in accordance with the procedure specified in the 1994 EIA Notification. The requirements and procedure for seeking EC 13 of projects were laid down in paragraph 2 of the said notification. List of projects requiring EC from the Central Government was provided in Schedule I.
17. After more than a decade, a fresh Environment Impact Assessment Notification was issued by the M0EF&CC, Government of India on 14.09.2006. Like the 1994 notification, here also a draft notification was first issued which was made available to the public. Objections and suggestions were called for from the members of the public. All such objections and suggestions received in response to the draft notification were duly considered by the Central Government. Thereafter, in exercise of the powers conferred by sub-section (1) and clause (v) of sub-section (2) of Section 3 of the Environment Protection Act read with clause (d) of sub-rule (3) of Rule 5 of the Environment Protection Rules, central government issued the Environment Impact Assessment Notification dated 14.09.2006 (briefly ‘the 2006 EIA Notification’ hereinafter). This notification was issued in supersession of the 1994 EIA Notification. As per the 2006 EIA Notification, on and from the date of its publication, the 14 required consideration of new projects or activities or the expansion or modernization of existing projects or activities listed in the schedule to the notification entailing capacity addition with change in process and/or technology shall be undertaken in any part of India only after prior EC from the Central Government or by the State Level Environment Impact Assessment Authority duly constituted by the Central Government under sub-section (3) of Section 3 of the Environment Protection Act in accordance with the procedure specified in the 2006 EIA Notification.
17.1. Paragraph 2 of the 2006 EIA Notification speaks of prior EC. This provision being relevant is extracted hereunder:
2. Requirements of prior Environmental Clearance (EC): The following projects or activities shall require prior environmental clearance from the concerned regulatory authority, which shall hereinafter be referred to as the Central Government in the Ministry of Environment and Forests for matters falling under Category ‘A’ in the Schedule and at State level the State Environment Impact Assessment Authority (SEIAA) for matters falling under Category ‘B’ in the said Schedule and at District level, the District Environment Impact Assessment Authority (DEIAA) for matters falling under category ‘B2’ for mining of minor minerals in the 15 said Schedule, before any construction work, or preparation of land by the project management except for securing the land, is started on the project or activity:
(i) All new projects or activities listed in the Schedule to this notification;
(ii) Expansion, modernization or any change in the product mix or raw material mix in existing projects or activities, listed in the Schedule to this notification, resulting in capacity beyond the threshold limits specified for the concerned sector in the said Schedule, subject to conditions and procedure provided in sub-
paragraph (ii) of paragraph 7.
18. The Vanashakti judgment noticed that in the 1994 EIA Notification, the word ‘prior’ was not used. However, the said notification provided that on and from the date of publication of the said notification in the official gazette, expansion or modernization of any activity, if pollution load was to exceed the existing one, or a new project listed in Schedule I to the said notification should not be undertaken in any part of India unless it had been accorded EC by the Central Government. Therefore, notwithstanding the absence of the word ‘prior’ in the 1994 EIA Notification, the intention was very clear in that there should be no expansion or 16 modernization of any activity or starting of any new project without obtaining EC from the Central Government. However, in the 2006 EIA Notification, which has been issued in supersession of the 1994 EIA Notification and continues to hold the field, it is categorically mandated that on and from the date of its publication in the official gazette, no new project or activities or expansion or modernization of existing projects or activities listed in the Schedule to the said notification shall be undertaken in any part of India without obtaining prior EC from the Central Government. Thus, what was implicit in the 1994 EIA Notification has been made explicit in the 2006 EIA Notification. Therefore, the 2006 EIA Notification can be said to be an improvement over the 1994 EIA Notification.
19. In Common Cause, a two-Judge Bench of this Court was considering a batch of writ petitions filed under Article 32 of the Constitution of India which highlighted mining scandal of enormous proportions in the State of Odisha. It was noticed that lessees in the districts of Keonjhar, Sundergarh and Mayurbhanj in Odisha had 17 rapaciously mined iron ore and manganese ore because of which there was considerable destruction of forests and environment causing untold misery to the tribal people of the area. The cause of action was triggered when an editor of a newspaper from Odisha filed interlocutory applications in T.N. Godavarman Thirumulpad Vs. Union of India (W.P. (C) No. 202 of 1995) highlighting the above issues and seeking appropriate directions. This Court issued notice to the Central Empowered Committee (CEC) which submitted several reports to this Court. This Court noted the interplay between the Environment Protection Act and the 1994 EIA Notification on the one hand and the Mines and Minerals (Development and Regulation) Act, 1957 on the other hand and in the facts of that case posed two questions:
(i) What was the base year for considering the pollution load while proposing any expansion activity?
(ii) What was the duration for which an EC was not necessary for an ongoing project which did not propose any expansion? Or to put it differently, 18 what was the validity period for a no-objection certificate from the State Pollution Control Board?
19.1. In so far the first question was concerned, this Court on a reading of the 1994 EIA Notification was of the view that the immediately preceding year i.e. 1993-94 would be the base year for considering any proposal of expansion. In so far the second question was concerned, this Court observed that in respect of a project that had commenced prior to 27.01.1994 i.e. the date of the 1994 EIA Notification, an exemption from the requirement of obtaining an EC was granted if there was no expansion and the existing pollution load was not exceeded. But a no objection certificate was necessary from the State Pollution Control Board for continuing with the mining operation. In other words, in such type of projects (including expansion of mining operations), the activity could continue even in the absence of an EC but that was subject to a no objection certificate from the State Pollution Control Board.
19.2. However, this Court specifically rejected the contention of the mining lease holders that in the absence of 19 the word ‘prior’ in the 1994 EIA notification, there was a possibility of getting an ex post facto EC which was a signal to the mining lease holders that obtaining an EC was not mandatory or that if it was not obtained, the default was retrospectively condonable. This Court after referring to its previous decision in the case of M.C. Mehta Vs. Union of India6, observed that the Ministry of Environment and Forests did not intend to legalise the commencement or continuance of mining activity without compliance to the stipulations of the 1994 EIA Notification and thereafter held as follows:
108. ……..It appears to us that the MoEF was, in a sense, cajoling the the mining leaseholders to comply with the law and the 1994 EIA Notification rather than use the stick. That the mining leaseholders chose to misconstrue the soft implementation as a licence to not abide by the requirements of the law is unfortunate and was an act of omission or commission by them at their own peril. We cannot attribute insensitivity to the MoEF or even to the mining leaseholders to environment protection and preservation, but at the same time we cannot overlook the obligation of everyone to abide by the law. That 6 (2004) 12 SCC 118 20 the MoEF took a soft approach cannot be an escapist excuse for non-compliance with the law or EIA 1994.
19.3. On behalf of the mining lease holders, it was argued that lot of circulars were issued in connection with the 1994 EIA Notification which created confusion, vagueness and uncertainty. These circulars provided for interim operational guidelines. This was followed by the 2006 EIA Notification. That apart, it was contended that for grant of EC, a lot of time was required, much more than the international norm. In such circumstances, it was argued that when an EC is granted, it should have retrospective effect from the date of application for grant of EC. This Court rejected the said contention of the mining lease holders in the following manner:
125. We are not in agreement with the learned counsel for the mining leaseholders. There is no doubt that the grant of an EC cannot be taken as a mechanical exercise. It can only be granted after due diligence and reasonable care since damage to the environment can have a long-term impact. EIA 1994 is therefore very clear that if expansion or modernisation of any mining activity exceeds the existing pollution load, a prior EC is necessary and as already held by this Court in M.C. Mehta even for the 21 renewal of a mining lease where there is no expansion or modernisation of any activity, a prior EC is necessary. Such importance having been given to an EC, the grant of an ex post facto environmental clearance would be detrimental to the environment and could lead to irreparable degradation of the environment. The concept of an ex post facto or a retrospective EC is completely alien to environmental jurisprudence including EIA 1994 and EIA 2006. We make it clear that an EC will come into force not earlier than the date of its grant.
19.4. Thus, this Court declared in no uncertain terms that a prior EC is necessary. Grant of ex post facto EC would be detrimental to the environment as it could lead to irreparable degradation of the environment. Concept of ex post facto or retrospective EC is completely alien to environmental jurisprudence.
19.5. In the facts of that case, this Court noted the permissions granted by the State Government to the mining lease holders to carry on mining as well as the no-objection certificate issued by the State Pollution Control Board and, thereafter, was of the view that the mining lease holders would be entitled to the benefit of any temporary working 22 permission granted but for the illegal and unlawful mining, compensation at the rate of 100% of the price of the mineral was directed to be recovered from 2000-2001 onwards in terms of Section 21(5) of the Mines and Minerals (Development and Regulation) Act, 1957.
20. Thus, from an analysis of the decision of this Court in Common Cause, the ratio that can be culled out is that a prior EC is necessary. Grant of ex post facto EC would be detrimental to the environment. Concept of ex post facto EC is completely alien to environmental jurisprudence including the 1994 EIA Notification and the 2006 EIA Notification. This is the ratio. The fact that in the operative portion of the judgment, as noticed supra, this Court had allowed the mining lease holders to continue the mining during the temporary permission period granted by the state authority on payment of compensation at the rate of 100% of the price of the mineral is not the ratio in Common Cause. That was a relief granted to the mining lease holders in the peculiar facts of that case which cannot be construed to be the ratio of that decision.
23
21. Let me now turn to the 2017 Notification. It is dated 14.03.2017. The notification opens with a set of prefatory recitals invoking statutory powers and prior administrative and judicial history. There is no doubt that this notification is a statutory one drawing its legitimacy from Section 3 of the Environment Protection Act and Rule 5 of the Environment Protection Rules. In paragraph 9 it says that MOEF&CC and State Environment Impact Assessment Authorities were receiving certain proposals under the 2006 EIA Notification for grant of terms of reference and EC for projects which had started the work on site, expanded the production beyond the limit of environmental clearance or changed the product mix without obtaining prior EC. With a view to protecting and improving the quality of the environment and abating environmental pollution, MOEF&CC was of the view that all entities which were not in compliance with the 2006 EIA Notification should be brought under compliance in an expedient manner. Therefore, Government of India deemed it essential to establish a process for appraisal of such cases, noting that the process should be such that it deterred violation of the provisions of the 2006 EIA Notification and 24 that the pecuniary benefit of violation and damage to environment was adequately compensated for. Keeping the above in view, the Central Government issued seven directions which may be summarized as under:
(1) Projects or activities including expansion or modernization of existing projects or activities requiring prior EC under the 2006 EIA Notification undertaken in any part of India without obtaining prior EC from the competent authority shall be considered as a case of violation of the 2006 EIA Notification.
(2) If such projects were brought for EC after construction had started or after expansion/ modernization/change in product mix without prior clearance, these projects shall be treated as cases of violation and even Category B projects which are granted EC by the State Environment Impact Assessment Authority shall be appraised for grant of EC only by the Expert Appraisal Committee and EC, if any, will be granted at the central level.25
(3) In cases of violation, action will be taken against the project proponent by the respective State or by the State Pollution Control Board under Section 19 of the Environment Protection Act. No consent to operate or occupancy certificate will be issued till the project is granted EC.
(4) Expert Appraisal Committee shall appraise such cases to assess, (a) whether the project site is permissible under the prevailing law, and (b) whether the expansion/work can be run sustainably under compliance with the environmental norms with adequate environmental safeguards. If the findings of the Expert Appraisal Committee are negative, closure of the project will be recommended along with other legal actions.
(5) Where the findings of the Expert Appraisal Committee are in the affirmative, the project will be prescribed appropriate terms of reference for undertaking an environment impact assessment and preparation of environment management plan. Usually, the Expert Appraisal Committee 26 will prescribe specific terms of reference on the assessment of ecological damage, a remediation plan, and natural and community resource augmentation plan, which shall be prepared by an environmental laboratory as provided under the Environment Protection Act.
(6) Expert Appraisal Committee shall stipulate implementation of environmental management plan comprising remediation plan and natural and community resource augmentation plan corresponding to the ecological damage assessed and the economic benefit derived due to violation as a condition of EC.
(7) The project proponent would be required to submit a bank guarantee equivalent to the amount of the remediation plan and natural and community resource augmentation plan with the State Pollution Control Board. The quantification was to be recommended by the Expert Appraisal Committee and finalized by the regulatory authority. The bank guarantee was required to be 27 deposited prior to grant of EC. It was stated that the same would be released after successful implementation of the remediation plan and natural and community resource augmentation plan.
21.1. Paragraph 14 of the 2017 Notification is relevant. It says that projects or activities which were in violation as on the date of the said notification, would only be eligible to apply for EC under the 2017 Notification and for this a window of only six months period from the date of the said notification was granted. Paragraph 14 reads thus:
14. The projects or activities which are in violation as on the date of this notification only will be eligible to apply for environmental clearance under this notification and the project proponents can apply for environmental clearance under this notification only within six months from the date of this notification. 21.2. Date of the 2017 Notification is 14.03.2017. The six months window period was therefore valid till 13.09.2017.
28
22. Validity of the 2017 Notification was put to challenge before the Madras High Court in Puducherry Environment Protection Association Vs. Union of India7. In the course of the hearing, learned Additional Solicitor General appeared on behalf of the Central Government and made a statement before the Court which is recorded in the judgment and order dated 13.10.2017. Paragraph 4(i) of the judgment reads thus:
4(i) With regard to precautionary principle, faced with the situation that ex post facto clearance and regularization dates have been repeatedly extended time and again by series of notifications, learned Additional Solicitor General at the bar, on instructions, submits that this impugned notification shall clearly and certainly be only a one time measure. We record this submission also…………………………………..…….. 22.1. Thus, it is evident from the above that it was on instructions that learned Additional Solicitor General submitted before the Madras High Court that the 2017 Notification was a one-time measure only. Madras High Court 7 2017 SCC OnLine Mad 7056 29 accepted this undertaking of the Central Government and held as under:
4(n) We are convinced that paragraphs 3,4 and 5 of the impugned notification alluded to supra coupled with the two undertakings made on instructions by learned Additional Solicitor General that (a) public hearing can be read into paragraph 5 of the impugned notification and (b) this shall certainly and clearly be a one time measure, this writ petition can be closed and disposed of recording the above submissions. We do so.
23. Therefore, Madras High Court disposed of the writ petition and closed the challenge to the 2017 Notification on the undertaking given by the Central Government that the 2017 Notification was a one-time measure only.
24. In Appaswamy Real Estates Limited Vs. Puducherry Environment Protection Association 8, request of the MOEF&CC for extending the time provided in the 2017 Notification was accepted by the Madras High Court.
8 2018 SCC OnLine Mad 1283 30
25. Consequently, Office Memorandum dated 16.03.2018 was issued by the Central Government which permitted the project proponents to apply under the 2017 Notification within 30 days from the date of the High Court order. The High Court order is dated 14.03.2018. Therefore, the 30 days further time period was till 13.04.2018.
26. The issue of ex post facto EC again confronted this Court in Alembic Pharmaceuticals Limited (also referred to hereinafter as ‘Alembic’). Government of India in the Ministry of Environment and Forests had issued a circular on 14.05.2002 providing for ex post facto EC to industrial units. National Green Tribunal (NGT), Western Zone vide judgment and order dated 08.01.20169 declared the said circular to be contrary to law and quashed ECs granted pursuant thereto. Further directions were issued for closing down industrial units which were operating without valid consent. 26.1. The issue which was adjudicated in Alembic was whether in view of the requirement of a prior EC under the 1994 EIA Notification, a provision for an ex post facto EC to 9 OA No.66 of 2015, Rohit Prajapati Vs. Union of India 31 industrial units could be validly made by means of the circular dated 14.05.2002 (please see paragraph 12 of Alembic). The two-Judge Bench in Alembic examined the 1994 EIA Notification and held that there was no manner of doubt that a prior EC was mandatory before a new project was commenced or before undertaking any expansion or modernization of an existing project. Absence of the expression ‘prior’ in the 1994 EIA Notification did not make any difference since the body of the said notification clearly made it mandatory that no new project as per the Schedule should be undertaken without obtaining EC. Thereafter, the Bench declared in no uncertain terms that concept of an ex post facto EC is in derogation of the fundamental principles of environmental jurisprudence and is an anathema to the 1994 EIA Notification. This Court held as under:
23. The concept of an ex post facto EC is in derogation of the fundamental principles of environmental jurisprudence and is an anathema to the EIA Notification dated 27-1-1994. It is, as the judgment in Common Cause holds, detrimental to the environment and could lead to irreparable degradation. The reason why a retrospective EC or an ex post facto clearance is alien to environmental jurisprudence is that before 32 the issuance of an EC, the statutory notification warrants a careful application of mind, besides a study into the likely consequences of a proposed activity on the environment. An EC can be issued only after various stages of the decision-making process have been completed. Requirements such as conducting a public hearing, screening, scoping and appraisal are components of the decision-making process which ensure that the likely impacts of the industrial activity or the expansion of an existing industrial activity are considered in the decision-
making calculus. Allowing for an ex post facto clearance would essentially condone the operation of industrial activities without the grant of an EC. In the absence of an EC, there would be no conditions that would safeguard the environment. Moreover, if the EC was to be ultimately refused, irreparable harm would have been caused to the environment. In either view of the matter, environment law cannot countenance the notion of an ex post facto clearance. This would be contrary to both the precautionary principle as well as the need for sustainable development.
26.2. This Court made a wholesome analysis of the 1994 EIA Notification and observed that the detailed process listed therein for obtaining an EC allows for minimizing the adverse environmental impact by any industrial activity and for improving the quality of the environment. One must 33 adopt a rationally ecological outlook towards development. Environmental compliance should not be seen as an obstacle to development but as a measure towards achieving sustainable development and inter-generational equity. Relevant portion of the said judgment is extracted hereunder:
35. ……………………The detailed process listed out in the EIA Notification of 1994 for obtaining an EC allows for minimising the adverse environmental impact of any industrial activity and improving the quality of the environment. One must adopt an ecologically rational outlook towards development.
Given the social and environmental impacts of an industrial activity, environment compliance must not be seen as an obstacle to development but as a measure towards achieving sustainable development and inter-generational equity.
26.3. Thereafter, the Bench in Alembic addressed the issue as to the consequences that the three industries in Alembic faced upon their failure to obtain EC. This Court took note of the fact that though the three industries operated without an EC for several years after the 1994 EIA Notification came into effect, each of them had subsequently 34 received EC including amended EC for expansion of existing capacities. The subsequent ECs were in operation since 2002/2003. Therefore, keeping the above backdrop in mind, this Court adopted a balanced approach and interfered with the revocation of ECs by the NGT as well as with the direction for closure of the industrial units. However, in view of the fact that the three industries had evaded the legally binding regime of obtaining EC, penalty of rupees ten crores was imposed upon each of the three industries. In the concluding paragraph of the judgment in Alembic, i.e. in paragraph 43, the two-Judge Bench was categorical in declaring that the above directions for allowing the three industries to continue their industrial operations upon payment of compensation was issued under Article 142 of the Constitution of India. This portion of the judgment being relevant is extracted hereunder for further clarity:
43. .……………………These directions are issued under Article 142 of the Constitution. Alembic Pharmaceuticals Ltd., United Phosphorous Ltd. and Unique Chemicals Ltd. shall deposit the amount of compensation with GPCB within a period of four months from the date of receipt of the certified copy of 35 this judgment. This deposit shall be in addition to the amount directed by NGT……………………………………
27. The ratio of the judgment in Alembic is that concept of an ex post facto EC is in derogation of the fundamental principles of environmental jurisprudence. It is detrimental to the environment and could lead to irreparable degradation. Ex post facto EC is an anathema to the 1994 EIA Notification. Environment law cannot countenance the notion of an ex post facto clearance. This is contrary to both the precautionary principle as well as the need for sustainable development. The directions issued by the Bench under Article 142 of the Constitution of India imposing penalty on the three defaulting industries and thereafter permitting them to continue their industrial operation was in the peculiar facts and circumstances of the case as noticed supra. Directions issued under Article 142 of the Constitution of India are not and cannot be the ratio of any judgment.
28. In fact, so much has turned on ratio decidendi of a case that it would be appropriate to briefly dilate on this 36 aspect as well. Let me go back to the basics. But before I do that, let me dwell on the two expressions used so explicitly in Alembic. One is ‘derogation’ and the other is ‘anathema’. ‘Derogation’ means disparagement or belittling someone or something or the lessening or weakening of a law, authority or power. It can also refer to a formal exemption from a law. On a comparison of the meaning ascribed to the word ‘derogation’ in various dictionaries it can be summed up that derogation means partial repeal or abolishing of a law; limiting its scope or impairing its utility; it means when a rule or a law is allowed to be ignored; something which is considered to have no worth; an act of officially stating that a law or a rule no longer needs to be obeyed.
28.1. In Concise Oxford English Dictionary, the word ‘anathema’ has been defined as something that one vehemently dislikes. The word has its origin in Greek in which language it meant ‘thing devoted to evil’. Black’s Law Dictionary, 9th Edition, defines ‘anathema’ as an ecclesiastical curse that prohibits a person from receiving communion (as an ex-communication) and bars the person from contact with 37 members of the church. Therefore, the dicta in Alembic is crystal clear: there is no concept of ex post facto EC in environmental jurisprudence. Environment law cannot countenance the notion of ex post facto clearance. It is simply not acceptable.
29. A three-Judge Bench of this Court in Union of India Vs. Dhanwanti Devi10, was adjudicating the question as to whether the respondents were entitled to solatium and interest under the Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968. In that case, an argument was advanced on behalf of the appellant that a prior decision of this Court in Union of India Vs. Hari Krishan Khosla11 did not provide for solatium and interest. In that case, a three-Judge Bench had held that the arbitrator and the court had no power to award solatium and interest on the enhanced compensation under the Act. This was vehemently opposed by the respondents. In addition to the other grounds, it was contended that in 10 (1996) 6 SCC 44 11 1993 Supp (2) SCC 149 38 Satinder Singh Vs. Amrao Singh12, a three-Judge Bench of this Court had held that from the date of dispossession till the date of receipt of compensation it is an implied agreement to pay interest on the value of the property. Unless the statute specifically and expressly excluded payment of interest and solatium, land holder would be entitled to the interest and solatium. The three-Judge Bench in Hari Krishan Khosla did not consider the ratio in Satinder Singh which was also a decision of co-ordinate Bench of three Judges. It was contended that there was no ratio in Hari Krishan Khosla; it was only a conclusion. 29.1. It was in that context that this Court examined the objection that Hari Krishan Khosla was neither a binding precedent nor did it operate as a ratio decidendi to be followed as a precedent and was per incuriam. 29.2. This Court held that it is not everything said by a judge while giving judgment that constitute a precedent. The only thing in a judge’s decision binding a party is the principle upon which the case is decided. It is for this reason 12 AIR 1961 SC 908 39 that it is important to analyse a decision and isolate from it the ratio decidendi. According to the theory of precedents, every decision contains three basic postulates:
(i) findings of material facts, direct and inferential;
(ii) statement of the principles of law applicable to the legal problems disclosed by the facts; and
(iii) judgment based on the combined effect of the above.
29.3. This Court held that a decision (including judgment) is only an authority for what it actually decides. What is of the essence in a decision is its ratio and not every observation found therein nor what logically follows from the various observations made in the judgment. The enunciation of the reason or principle on which a question before a court has been decided is alone binding as a precedent. The concrete decision alone is binding between the parties but it is the abstract ratio decidendi, ascertained on a consideration of the judgment in relation to the subject matter of the decision, which alone has the force of law and which, when it is clear what it was, is binding. It is only the principle laid 40 down in the judgment that is binding law under Article 141 of the Constitution of India. A deliberate judicial decision arrived at after hearing an argument on a question which arises in the case or is an issue constitutes the ratio. A precedent by long recognition may mature into a stare decisis. It is the rule deductible from the application of law to the facts and circumstances of the case which constitutes its ratio decidendi.
29.4. This Court explained that in order to understand and appreciate the binding force of a decision, it is always necessary to see what were the facts in the case in which the decision was given and what was the point which had to be decided. No judgment can be read as if it is a statute. 29.5. In the facts of that case, the Bench found that there was no conflict in the ratio laid down in Satinder Singh and in Hari Krishan Khosla. Hari Krishan Khosla was neither per incuriam nor had the effect of overruling Satinder Singh.
30. In Jayant Verma Vs. Union of India13, a two-Judge Bench of this Court was examining a challenge to the 13 (2018) 4 SCC 743 41 constitutional validity of Section 21-A of the Banking Regulation Act, 1949 which interdicted reopening by courts of a debt between a banking company and its debtor on the ground that the rate of interest charged by the banking company in respect of a loan transaction is excessive. On behalf of the petitioner, one of the submissions advanced was that this issue was decided by a learned Single Judge of the Andhra Pradesh High Court and should be accepted. However, it was pointed out that the aforesaid Single Judge judgment was set aside by a two-Judge Bench of this Court in SBI Vs. Yasangi Venkateswara Rao14. It was argued that the above decision of this Court in Yasangi Venkateswara Rao was per incuriam as it did not refer to any of the judgments relied upon by the learned Single Judge of the Andhra Pradesh High Court. No ratio decidendi was forthcoming in the decision in Yasangi Venkateswara Rao. 30.1. It was in that context, that the two-Judge Bench of this Court in Jayant Verma after an elaborate analysis of the legal provisions, posed the question as to whether the 14 (1999) 2 SCC 375 42 judgment in Yasangi Venkateswara Rao was binding on it since both the Benches were of equal strength i.e. two-Judge Bench.
30.2. While the learned Single Bench of the Andhra Pradesh High Court after an elaborate analysis held that Section 21-A of the Banking Regulation Act, 1949 was arbitrary and violative of Article 14 of the Constitution of India besides not being a law referable to List I Entry 45 of the Seventh Schedule to the Constitution of India, Yasangi Venkateswara Rao without much deliberation held that Section 21A was validly enacted. The two-Judge Bench in Jayant Verma observed that there was no reasoning worth the name for coming to such a conclusion. Though a very large number of judgments were referred to and discussed by the learned Single Judge, not a single judgment was adverted to or discussed in Yasangi Venkateswara Rao. The Bench thereafter posed the question as to whether the judgment in Yasangi Venkateswara Rao was a declaration of the law under Article 141 of the Constitution which as a 43 matter of practice, the latter Bench could not differ being a Bench of co-ordinate strength.
30.3. It was in that context that the two-Judge Bench in Jayant Verma referred to the authority Precedent in English Law by Cross and Harris (4th Edition) in which ratio decidendi was described as under:
The ratio decidendi of a case is any rule of law expressly or impliedly treated by the Judge as a necessary step in reaching his conclusion, having regard to the line of reasoning adopted by him, or a necessary part of his direction to the jury. 30.4. The Bench also discussed the principle of per incuriam and referred to State of M.P. Vs. Narmada Bachao Andolan15 wherein it was stated:
65. “Incuria” literally means “carelessness”. In practice per incuriam is taken to mean per ignoratium. The courts have developed this principle in relaxation of the rule of stare decisis. Thus, the “quotable in law” is avoided and ignored if it is rendered in ignorance of a statute or other binding authority.
* * * * *
67. Thus, “per incuriam” are those decisions given in ignorance or forgetfulness of some statutory provision or authority binding on the court concerned, or a 15 (2011) 7 SCC 639 44 statement of law caused by inadvertence or conclusion that has been arrived at without application of mind or proceeded without any reason so that in such a case some part of the decision or some step in the reasoning on which it is based, is found, on that account to be demonstrably wrong.
30.5. It was thereafter that this Court in Jayant Verma held that when there is a detailed judgment of the High Court dealing with several authorities and it is reversed in a cryptic fashion without dealing with any of them, the per incuriam doctrine kicks in and the judgment loses binding force because of the manner in which it deals with the proposition of law in question. This Court declared that ratio decidendi of a judgment is the principle of law adopted having regard to the line of reasoning of the Judge which alone binds in future cases. In the circumstances, the co- ordinate Bench in Jayant Verma opined that the judgment in Yasangi Venkateswara Rao could not deter them from laying down the law on the subject.
30.6. It is another matter that in the facts of that case and upon consideration of the legal provisions and 45 judgments, the Bench came to the same conclusion that Section 21-A was validly enacted.
31. The next judgment is Career Institute Educational Society Vs. Om Shree Thakurji Educational Society16. In this case, a two-Judge Bench of this Court examined the distinction between obiter dicta and ratio decidendi in a judgment. The Bench referred to the decision of this Court in Jayant Verma and held that it is the statement of the principle of law applicable to the legal problems disclosed by the facts which is the vital element in the decision and operates as a precedent. The conclusion does not operate as a precedent. The only thing in a judge’s decision which is binding as a legal precedent is the principle upon which the case is decided and for this reason it is important to analyse a decision and isolate from it the obiter dicta. 31.1. The Bench also referred to an another decision of this Court in State of Gujarat Vs. Utility Users’ Welfare 16 (2023) 16 SCC 458 46 Association17 in which case the ‘inversion test’ was implied to identify what is ratio decidendi in a judgment. To test whether a particular proposition of law is to be treated as the ratio decidendi of the case, the proposition is to be inversed i.e. to remove from the text of the judgment as if it did not exist. If the conclusion of the case would still have been the same even without examining the proposition, then it cannot be regarded as the ratio decidendi of the case.
32. A five-Judge Constitution Bench of this Court in Dr. Shah Faesal Vs. Union of India18 was examining the challenge to two constitution orders issued by the President of India under Article 370 of the Constitution of India. It is not necessary to delve into the factual controversy of that case but confine to the principle of ratio decidendi and per incuriam as deliberated therein. The Bench highlighted the importance of a binding decision and noted that usually courts do not overrule the established precedents unless there is a social, constitutional or 17 (2018) 6 SCC 21 18 (2020) 4 SCC 1 47 economic change mandating such a development. Doctrines of precedents and stare decisis are the core values of our legal system. They form the tools which further the goal of certainty, stability and continuity in our legal system. Arguably, judges owe a duty to the concept of certainty of law. Therefore, they often justify their holdings by relying upon the established tenets of law. The doctrine of binding precedent is of utmost importance in the administration of our judicial system. It promotes certainty and consistency in judicial decisions. Judicial consistency promotes confidence in the system. Therefore, there is the need for consistency in the annunciation of legal principles in the decisions of this Court.
32.1. The Bench then considered as to whether a ruling of a co-ordinate Bench binds subsequent co-ordinate Benches. Referring to the decision of this Court in National Insurance Company Limited Vs. Pranay Sethi19, it has been held that a decision rendered by a co-ordinate Bench is binding on the subsequent Benches of equal or lesser 19 (2017) 16 SCC 680 48 strength. Thereafter, the Bench proceeded to examine further, to what extent does a ruling of a co-ordinate Bench binds the subsequent Bench. In that context, the Bench referred to the earlier decision in Dhanwanti Devi and held that a judgment can be distinguished into two parts: ratio decidendi and obiter dictum. Ratio is the basic essence of the judgment and the same must be understood in the context of the relevant facts of the case. The only thing in a judge’s decision binding a party is the principle upon which the case is decided and for this reason it is important to analyse a decision and isolate from it the ratio decidendi. A decision is only an authority for what it actually decides. The concrete decision alone is binding between the parties to the case but it is the abstract ratio decidendi ascertained on a consideration of the judgment in relation to the subject matter of the decision which alone has the force of law which, when it is clear what it was, is binding. 32.2. The Constitution Bench further delved into the rule of per incuriam and observed that the same has been developed as an exception to the doctrine of judicial 49 precedent. Literally, it means a judgment passed in ignorance of the relevant statute or any other binding authority. A decision is given per incuriam when the court has acted in ignorance of a previous decision of its own or of a court of a co-ordinate jurisdiction which covered the case before it.
32.3. In the context of precedential value of a judgment rendered per incuriam, the opinion of Justice Venkatachaliah in the seven-Judge Bench decision of A.R. Antulay Vs. R.S. Nayak20 was referred to. A decision rendered per incuriam denudes the decision of precedential value. Such a decision would not be binding as a judicial precedent. A co-ordinate Bench can disagree with it and decline to follow it. A larger Bench can overrule such decision.
32.4. Following the same, the Constitutional Bench in Dr. Shah Faesal again referred to Pranay Sethi which in turn had referred to an earlier decision to hold that a decision or judgment can also be per incuriam if it is not possible to reconcile its ratio with that of the previously pronounced 20 (1988) 2 SCC 602 50 judgment of a co-equal or larger Bench. The per incuriam rule is strictly and correctly applicable to the ratio decidendi and not to obiter dicta. The subsequent decision shall be declared per incuriam only if there exists a conflict in the ratio decidendi of the pertinent judgments.
33. Let me now turn to the case of Bilkis Yakub Rasool Vs. Union of India21, in which I was also a member of the Bench. It is not necessary to discuss the details of the aforesaid case but to confine to the deliberations on per incuriam and the impact of a per incuriam judgment. To be more specific, how this judgment dealt with the issue as to whether a subsequent co-ordinate Bench is bound by a previous judgment rendered per incuriam? 33.1. Tersely put, the facts in Bilkis Yakub Rasool was the grant of remission by the Government of Gujarat and the early release of eleven convicts who were all convicted and sentenced to life imprisonment having been found guilty of committing heinous crimes during the large-scale riots in Gujarat on 28.02.2002 and a few days thereafter. This 21 (2024) 5 SCC 481 51 included the brutal gang rape of the petitioner who was pregnant at that time. A number of her close relatives were murdered; her mother and her cousin were also gang raped and murdered. On 10.08.2022, these convicts were granted remission by the State of Gujarat. As pointed out above, it was the orders of remission which was the subject of challenge in a bunch of writ petitions in Bilkis Yakub Rasool. 33.2. On an appreciation of Section 432 of the Code of Criminal Procedure, 1973 (Cr.P.C.), more particularly sub- section (7) thereof, and various judgments of this Court, the Bench was of the view that it was the State of Maharashtra which had the jurisdiction to consider the application for remission of the convicts as they were tried, convicted and sentenced by the Special Court at Mumbai. Government of Gujarat was not the appropriate government within the meaning of the aforesaid provision. Government of Gujarat therefore lacked jurisdiction to pass the impugned orders of remission.
33.3. However, on behalf of the respondents, strong reliance was placed on an order of this Court dated 52 13.05.2022 passed in Radheshyam Bhagwandas Shah Vs. State of Gujarat22. In that case, a two-Judge Bench of this Court had directed the State of Gujarat to consider the application for remission filed by the convicts in terms of the 1992 policy of remission of the State of Gujarat which was the policy prevalent on the date of conviction. The appropriate government in the case of the convicts was the Government of Gujarat in terms of the order of this Court dated 13.05.2022. Therefore, the State of Gujarat had no option but to consider the application filed by the convicts and thereafter passed the orders of remission dated 10.08.2022.
33.4. The Bench thereafter examined the pleadings and the decision in Radheshyam Bhagwandas Shah. Interestingly, in Radheshyam Bhagwandas Shah, a two- Judge Bench of this Court set aside an earlier judgment of the Gujarat High Court dated 17.07.2019, that too without a challenge, by which the Gujarat High Court held that since the convict was tried in the State of Maharashtra, his case 22 (2022) 8 SCC 552 53 for premature release was required to be considered by the State of Maharashtra and not by the State of Gujarat. The Bench in Radheshyam Bhagwandas Shah was of the view that it was the Government of Gujarat which was the appropriate government and therefore the order dated 17.07.2019 was set aside. Government of Gujarat was directed to consider the application for premature release as per its policy dated 09.07.1992.
33.5. In Bilkis Yakub Rasool, it was noted that though the crime was committed in the State of Gujarat, this Court had transferred the corresponding sessions case from Dahod, Ahmedabad to Mumbai. Special Court at Mumbai on completion of the trial convicted the accused persons and sentenced them to undergo rigorous imprisonment for life. 33.6. The Bench in Bilkis Yakub Rasool held that the order of the Gujarat High Court dated 17.07.2019 could not have been challenged and set aside in a proceeding under Article 32 of the Constitution of India. That apart, the Bench was of the further view that the earlier order of this Court dated 13.05.2022 i.e. Radheshyam Bhagwandas Shah was 54 per incuriam for the reason that it failed to follow the earlier binding judgments of this Court including that of a Constitution Bench in Union of India Vs. V. Sriharan23, vis- à-vis the appropriate government which is vested with the power to consider an application for remission as per sub- section (7) of Section 432 Cr.P.C. and that of the nine-Judge Bench decision in Naresh Shridhar Mirajkar Vs. State of Maharashtra24 that an order of a High Court cannot be set aside in a proceeding under Article 32 of the Constitution. 33.7. It was in that context that the Bench in Bilkis Yakub Rasool analysed the concepts of ratio decidendi, per incuriam and sub silentio, though here the principle of sub silentio may not be applicable. Incuria legally means carelessness and per incuriam may be equated with per ignoratium. If a judgment is rendered ignoratium of a statute or a binding authority, it becomes a decision per incuriam. Such a per incuriam decision would not have a precedential value and the decision rendered per incuriam is not binding. 23
(2016) 7 SCC 1 24 AIR 1967 SC 1 55 Relevant portion of the judgment in Bilkis Yakub Rasool is extracted as under:
153. Thus, although it is the ratio decidendi which is a precedent and not the final order in the judgment, however, there are certain exceptions to the rule of precedents which are expressed by the doctrines of per incuriam and sub silentio. Incuria legally means carelessness and per incuriam may be equated with per ignoratium. If a judgment is rendered in ignoratium of a statute or a binding authority, it becomes a decision per incuriam. Thus, a decision rendered by ignorance of a previous binding decision of its own or of a court of coordinate or higher jurisdiction or in ignorance of the terms of a statute or of a rule having the force of law is per incuriam. Such a per incuriam decision would not have a precedential value. If a decision has been rendered per incuriam, it cannot be said that it lays down good law, even if it has not been expressly overruled vide Mukesh K. Tripathi Vs. LIC25, para 23.
Thus, a decision per incuriam is not binding. 33.8. Therefore, the Bench held that the earlier decision in Radheshyam Bhagwandas Shah was per incuriam. Government of Gujarat had no jurisdiction to entertain applications for remission of the convicts as it was 25 (2004) 8 SCC 387 56 not the appropriate government within the meaning of sub- section (7) of Section 432 Cr.P.C. Thus the orders of remission were without jurisdiction and hence void, in addition to various other grounds.
34. In summation, what is binding in a judgment is the principle upon which the case is decided. The enunciation of the reason or principle on which the question before a court is decided is alone binding as a precedent. The final outcome or decision is binding between the parties only but it is the abstract ratio decidendi ascertained on a consideration of the judgment in relation to the subject matter of the decision which alone has the force of law and constitutes a binding precedent under Article 141 of the Constitution of India. To be precise, it is the rule deductible from the application of the law to the facts and circumstances of the case which constitutes its ratio decidendi. Not everything said in the judgment or any observation made by the judge, can be said to be binding. Thus, ratio decidendi of a case is the rule of law expressly or impliedly treated by the judge as a necessary step in 57 reaching his conclusion, having regard to the line of reasoning adopted by him. It is the ratio which is binding on subsequent Benches, coordinate or smaller. The conclusion does not operate as a ratio decidendi.
34.1. The principle of per incuriam would be attracted only when a decision is rendered in ignorance of some statutory provision(s) or a precedent binding on the court. Ordinarily, a ruling of a coordinate Bench is binding on subsequent coordinate Benches or on Benches of lesser strength. However, there is an exception to this rule. A decision which is rendered per incuriam has no precedential value. Such a decision would not be binding as a judicial precedent. A coordinate Bench can disagree with it and decline to follow it. The per incuriam rule is applicable to the ratio decidendi only and not to obiter dicta. The subsequent decision shall be declared per incuriam only if there exists a conflict in the ratio decidendi of the pertinent judgments.
35. MOEF&CC issued Office Memorandum (OM) dated 07.07.2021 purportedly for laying down standard operating procedure for identification and handling of 58 violation cases under the 2006 EIA Notification. At the outset, the OM referred to the 2017 Notification and mentioned that the said notification was applicable for six months from the date of publication i.e. from 14.03.2017 to 13.09.2017. It was also mentioned that on the basis of court direction, the window period of six months was extended again from 14.03.2018 to 13.04.2018.
35.1. Thereafter, the OM referred to two decisions of NGT in Dastak NGO Vs. Synochem Organics Private Limited and Tanaji Gambhire Vs. Chief Secretary, State of Maharashtra. While the former gave discretion to the authorities to take appropriate action in accordance with the polluter pays principle following due process for past violations, the latter directed laying down a proper standard operating procedure for grant of EC in such cases so as to address the gaps in binding law and practice being currently followed.
35.2. The OM noted that MOEF&CC was seized of different categories of violation case which were pending for action to be taken based on the polluter pays principle and 59 on the principle of proportionality. The OM also takes note of the statutory framework provided under the Environment Protection Act and goes on to define violation and non- compliance.
35.3. Para 10 of the OM is relevant. It lays down five guiding principles for implementation of the standard operating procedure. The guidelines are as under:
(i) Action has to be initiated under Section 15 read with Section 19 of the Environment Protection Act against all violations.
(ii) Projects not allowable/permissible for grant of EC as per extant regulations are to be demolished.
(iii) Projects allowable/permissible, if prior EC had been taken as per extant regulations, to be closed until EC is granted, if no prior EC had been taken, or to revert to permitted production level, in case prior EC had been granted.
(iv) Violators will have to pay for the violation period which would be proportionate to the scale of the 60 project and extent of commercial transactions on the principle of polluter pays.
(v) Setting up a mechanism for reporting violation cases to the regulatory authority.
35.4. Paragraph 11 of the OM lays down the operational framework of the standard operating procedure. It provides for three steps. Step 1 is for closure or revision; step 2 is for action under the Environment Protection Act; and step 3 is for appraisal under the 2006 EIA Notification. Step 1 has been explained as under:
Step 1: Closure or Revision SI Status of EC Action No.
1. If no prior EC has been Order to close its taken operation
2. If prior EC is available for Order to revert the existing/old unit activity/production to permissible limits.
3. If prior EC was not required Restrict the activity/ for earlier production level production to the but is now required extent to which prior EC was not required.
35.5. As pointed out above, step 2 deals with action under Section 15 read with Section 19 of the Environment 61 Protection Act against the violators. Step 3 provides for examining permissibility of a project as to whether such a project was at all eligible for grant of prior EC under the 2006 EIA Notification. It lays down two tests: if not permissible and if permissible. If a project is not permissible, it shall be ordered for demolition/closure after issuing show cause notice and providing an opportunity of hearing. If it is permissible, terms of reference shall be issued with directions to complete the impact assessment study and thereafter to submit environmental impact assessment report and environmental management plan in a time bound manner. Such cases of violation shall be subject to appropriate damage assessment, remedial plan and community augmentation plan. Further, the competent authority shall issue directions to the project proponent to make payment of such amount as may be determined based on the polluter pays principle and undertaking of activities in terms of the remedial plan and community augmentation plan to restore environmental damage caused including its social aspects. Upon submission of such report and upon appraisal by the appropriate committees as if it was a new 62 proposal, EC shall be issued which will be effective from the date of issue. Besides the above, other provisions have also been laid down to deal with such cases including penalty provisions for violation cases.
36. The 2021 OM is purportedly issued in terms of certain directions of NGT for laying down standard operating procedure for grant of EC in cases of violation of environmental guidelines including non-obtaining EC, ostensibly to bridge the gap in binding law and practice. I have already referred to and discussed about the 2017 Notification including paragraph 14 thereof. The 14.03.2017 Notification made it very clear in paragraph 14 that projects or activities which were in violation of the 2006 EIA Notification as on the date of the said 2017 Notification would only be eligible to apply for EC. Project proponents could apply for EC under the 2017 Notification within six months from the date of the said notification. The six months period was from 14.03.2017 to 13.09.2017.
Additionally, following an order of the Madras High Court, the window period was extended for a further period of one 63 month from 14.03.2018 to 13.04.2018. A solemn statement was made before the Madras High Court by the learned Additional Solicitor General on instructions that the 2017 Notification was only a one-time measure. What the 2017 Notification contemplated was giving a window period to all the project proponents whose projects or activities were without EC etc. as on the date of the said notification to apply for EC. Such project proponents were only eligible to apply for EC within the window period of six months which was extended by another one month. A view may be taken that the 2017 Notification has worked itself out. Neither has it been extended nor any further window period granted in paragraph 14 thereof. The 2017 Notification has neither been repealed nor replaced. As pointed out above, paragraph 14 of the 2017 Notification has also not been amended. In such a scenario, the 2021 OM was really not warranted. Unfortunately, it seeks to grant EC to such project proponents who had started their projects without EC either after the window period granted by the 2017 Notification or had failed to apply during the window period provided by the 2017 Notification. In terms of the 2017 Notification, no new 64 project without EC or expansion/modernization without EC would be permissible or could be regularized after 13.04.2018. Thus, laying down of standard operating procedure more than 3 years after expiry of the window period in terms of the 2017 Notification did not make any sense. Viewed from that perspective, the 2021 OM is superfluous. As long as the 2017 Notification remained in force, there is no question of regularization of projects without EC after 13.04.2018. The 2021 OM goes against the very grain of, rather is contrary to the statutory 2017 Notification, and therefore has no legal force. The 2021 OM is per se illegal and invalid and was rightly set aside in Vanashakti.
36.1. Even if a more charitable view is taken, the 2021 OM can at best be construed to be laying down standard operating procedure for consideration of the applications filed by project proponents for grant of EC under the 2017 Notification only and not thereafter. There is no other way one can justify issuance of the 2021 OM.
65
37. A two-Judge Bench of this Court in Electrosteel was examining a challenge to an order passed by a Single Bench of Jharkhand High Court discontinuing previous interim orders passed by the High Court. By the earlier interim orders, the appellant was allowed to operate its steel plant in Bokaro District in the State of Jharkhand under the supervisory regulatory control of the Jharkhand State Pollution Control Board. The interim orders were in force for over two years.
37.1. On or about 08.01.2007, appellant had applied to the MOEF&CC for grant of EC to establish three NTPA integrated steel plants at Bokaro. On 21.02.2008 appellant was granted EC. After obtaining EC, appellant applied to Jharkhand State Pollution Control Board and other authorities for grant of consent to establish which was also granted. However, the appellant established the steel plant at a site which was 5.3 kilometers away from the site for which the EC and consent to establish were granted. 37.2. Later on, it was also noticed that appellant had encroached upon forest land while setting up the steel plant. 66 Accordingly, notices were issued and consent to operate was withheld. This compelled the appellant to approach the High Court seeking a direction to the Jharkhand State Pollution Control Board to grant consent to operate. The writ petition was disposed of by directing the authority to grant opportunity of hearing to the appellant and thereafter to take a decision qua consent to operate.
37.3. However, consent to operate was refused. This compelled the appellant to approach the High Court again. Jharkhand State Pollution Control Board directed the appellant to close down the plant. This was assailed before the Jharkhand High Court which set aside the order of closure with liberty to the Jharkhand State Pollution Control Board to pass fresh order(s) in accordance with law after affording an opportunity of hearing to the appellant. 37.4. It was thereafter that Jharkhand State Pollution Control Board granted consent to operate to the appellant which was valid till 03.12.2017. On or about 20.08.2017, appellant applied for consent to operate for five years. Pointing out that appellant had contravened provisions of 67 earlier consent to operate, show cause notice was issued to the appellant. As the matter was pending, appellant moved the High Court again. Jharkhand State Pollution Control Board was directed by the High Court to take a decision on the application for renewal of consent to operate. 37.5. On 21.08.2018, Jharkhand State Pollution Control Board rejected the request of the appellant for consent to operate. Appellant again filed a writ petition before the High Court. Interim order was passed staying the order of the Jharkhand State Pollution Control Board. 37.6. On 20.09.2018, MOEF&CC revoked the EC of the appellant on the ground that it had encroached upon forest land and that it had shifted the location of its plant thereby violating conditions stipulated in the EC. 37.7. This led the appellant to approach the High Court which passed an interim order staying the operation of the order dated 20.09.2018. Thereafter appellant applied for ex post facto forest clearance which was granted by MOEF&CC. On 27.11.2019 appellant applied for a revised EC. High Court clarified that pendency of the writ petitions would not 68 come in the way of MOEF&CC to consider grant or refusal of restoration of EC. While the process of appraisal was on, High Court passed the impugned order discontinuing the earlier interim orders.
37.8. The two-Judge Bench in Electrosteel noted the 2017 Notification and the 2021 OM and also the fact that by an interim order passed on 15.07.2021 in Fatima Vs. Union of India26, Madurai Bench of the Madras High Court had stayed operation of the standard operating procedure i.e. the 2021 OM.
37.9. By order dated 25.08.2021, MOEF&CC rejected the application of the appellant for the time being; in fact, the application was kept in abeyance possibly in view of the stay order passed by the Madurai Bench of the Madras High Court.
37.10. It was in that context that the Bench observed in Electrosteel that there can be no doubt about the need to comply with the requirement to obtain EC which is non- negotiable. To protect future generations, it is imperative 26 (2021) SCC Online Madras 12936 69 that pollution laws have to be strictly enforced. Under no circumstances, can industries which pollute be allowed to operate unchecked and degrade the environment. Thereafter the Bench posed the question as to whether an establishment contributing to the economy of the country and providing livelihood to hundreds of people should be closed down for the technical irregularity of shifting its site without prior EC, without opportunity to the establishment to regularise its operation by obtaining requisite clearances and permissions, even though the establishment may not otherwise be violating pollution laws or the pollution, if any, can conveniently and effectively be checked. The Bench answered this question in the negative and went on to hold that ex post facto EC should not ordinarily be granted and certainly not for the asking. At the same time, ex post facto EC in terms of the Environment Protection Act cannot be declined with pedantic rigidity oblivious of the consequences of stopping the operations of a running steel plant. Thereafter the Bench further observed that Environment Protection Act does not prohibit ex post facto EC. Some relaxations and even grant of ex post facto EC in accordance 70 with law in appropriate cases where the projects are in compliance with or can be made to comply with environment norms is not impermissible.
37.11. This view was reiterated in paragraph 79 where the Bench declared that ex post facto EC should not be granted routinely but in exceptional circumstances taking into account relevant environmental factors. Ex post facto approval should not be withheld as a penal measure. The deviant industry may be penalised by imposition of heavy penalty on the principle of polluter pays and the cost of restoration of environment may be recovered from it. 37.12. Adverting to Alembic, the coordinate Bench observed that while this Court deprecated ex post facto EC, no order for closure of the three industries was passed. 37.13. In that context, the Bench took the view that Jharkhand High Court was not justified in passing the impugned order vacating the earlier interim orders thereby leading to virtual closure of the industry which employed 3,000 regular employees and 7,000 contractual employees producing steel worth Rs. 4,200 crores. Accordingly, the civil 71 appeal was allowed. Impugned order of the High Court was set aside with direction to MOEF&CC to take a decision on the application of the appellant for revised EC and pending such decision directed that operation of the steel plant should not be interfered with on the ground of want of EC etc.
38. From the above, what can be culled out is that according to the co-ordinate Bench in Electrosteel, the Environment Protection Act does not prohibit ex post facto EC. Ex post facto EC though should not ordinarily be granted and certainly not for asking, but can be granted in appropriate cases where the projects are in compliance with or can be made to comply with environmental norms. Therefore, grant of ex post facto EC is not impermissible. Court must take a balanced approach which holds the industries to account for having operated without EC in the past but without ordering a closure of operations.
39. A two-Judge Bench in Pahwa was examining a challenge to an order of NGT holding that establishments such as the manufacturing units of the appellants which did 72 not have prior EC could not be allowed to operate. The Bench posed the question as to whether an establishment employing about 8,000 workers which had been set up pursuant to consent to establish and consent to operate from the statutory authority and had applied for ex post facto EC could be closed down pending issuance of EC, even though it may not cause pollution and/or may be found to comply with the required pollution norms. The Bench followed the same line of reasoning as in Electrosteel and declared that ex post facto EC though should not ordinarily be granted but could be granted in appropriate cases. The Environment Protection Act does not prohibit ex post facto EC. While allowing the appeal, the Bench set aside the impugned order and directed the authority to take a decision on the applications of the appellants for EC in accordance with law. Till such decision was taken, it was ordered that the appellants should be allowed to operate their units. 39.1. The Bench laboured to explain that words and phrases in a judgment should not be read like a statute, that too out of context. Observations of the Division Bench of the 73 Madras High Court that a one-time relaxation was permissible is not to be construed as a finding that relaxation cannot be made more than once. If the power to amend or modify a notification exists, same may be amended or modified as many times as may be necessary. A statement made by the counsel in court would not prevent the authority concerned from making amendments and/or modifications provided those were as per the procedure prescribed by law.
40. The two-Judge Bench again in D. Swamy was hearing an appeal under Section 22 of the National Green Tribunal Act, 2010 against the final order passed by the NGT, Southern Zone dismissing an application filed by the appellant seeking a direction for closure of the common bio- medical waste treatment facility run by the third respondent on the ground of alleged non-compliance of the provisions of the 2006 EIA Notification. The Bench referred to the 2017 Notification and the 2021 OM. After referring to certain paragraphs of the 2017 Notification, the Bench held that the said notification was a valid statutory notification issued by 74 the Central Government under Sections 3(1) and 3(2)(v) of the Environment Protection Act read with Rule 5(3)(d) of the Environment Protection Rules in the same manner as the 1994 EIA Notification and the 2006 EIA Notification were issued.
40.1. Thereafter the Bench referred to the order passed by the Division Bench of the Madras High Court in Puducherry Environment Protection Association Vs. Union of India27 and noted the submission made on behalf of the Union of India by the learned Additional Solicitor General of India that the relaxation under the 2017 Notification was a one-time measure and that such a one-time relaxation was permissible.
40.2. The Bench applied the same reasonings as in Electrosteel and Pahwa to hold that there is no prohibition for granting ex post facto EC. The Bench further held that issue raised in the said appeal was squarely covered by Electrosteel and Pahwa and went on to declare that closure 27 (2017) SCC Online Madras 7056 75 of facility only on ground of want of prior EC would be against public interest.
41. Before I sum up the ratio laid down by the two- Judge Bench in Electrosteel, Pahwa and D. Swamy and analyse the same qua the ratio laid down in Common Cause and Alembic, it would be appropriate to first cull out the ratio from a conjoint reading of Common Cause and Alembic. Common Cause has built on the jurisprudence developed by this Court thus far and thereafter the two-Judge Bench made a declaration of law that those projects where ECs are required, prior EC is necessary. Grant of ex post facto EC would be detrimental to the environment. Concept of ex post facto EC is completely alien to environmental jurisprudence including the 1994 EIA Notification and the 2006 EIA Notification. This ratio was further crystalized by a subsequent coordinate Bench of two Judges in Alembic which declared that concept of ex post facto EC is in derogation of the fundamental principles of environmental jurisprudence. Ex post facto EC is an anathema to the 1994 EIA Notification. Environmental law cannot countenance 76 the notion of an ex post facto EC because it is contrary to both the precautionary principle as well as the need for sustainable development.
41.1. It has already been noticed that the 2006 EIA Notification is an improvement over the 1994 EIA Notification inasmuch as what was implicit in 1994 was made explicit in 2006 by emphasizing on the word ‘prior’. Even in the absence thereof, the ratio laid down is that ex post facto EC is an anathema to the 1994 EIA Notification. ‘Derogation’ means disparagement; weakening of a law, authority or power; it can also mean formal exemption from a law; something which is considered to have no worth; an act of officially stating that a rule no longer needs to be obeyed. On the other hand, ‘anathema’ means something one vehemently dislikes. It is a thing which is devoted to evil; it is an ecclesiastical curse that prohibits a person from receiving communion and bars such a person from contact with members of the church. Thus, from a combined reading of Common Cause and Alembic the ratio is crystal clear:
there is no concept called ex post facto EC in environmental 77 jurisprudence. It cannot be countenanced. It is an anathema. This is because it is detrimental to the environment and could lead to irreparable ecological degradation.
41.2. The fact that in the concluding portions in Common Cause as well as in Alembic, the Bench had allowed the defaulting projects to continue in the peculiar facts of the first case and also by issuing directions under Article 142 of the Constitution in the latter is not the ratio of the two judgments and therefore do not form any binding precedent.
42. The trilogy of Electrosteel, Pahwa and D. Swamy came about in quick succession. In a span of about ten months, the three judgments were delivered by a two-Judge Bench of this Court: Electrosteel on 09.12.2021, Pahwa on 25.03.2022 and D. Swamy on 22.09.2022. The line of reasoning adopted in all the three judgments is the same. Referring to Alembic, the Bench after asserting that the requirement to obtain EC is non-negotiable and that industries which pollute the environment should not be 78 allowed to operate unchecked and degrade the environment, however posed the question as to whether an establishment contributing to the economy of the country and providing livelihood to hundreds of people should be closed down for functioning without prior EC. After answering the question in the negative, the Bench went on to hold that while ex post facto EC should not be granted ordinarily and certainly not for the asking, it cannot also be declined with pedantic rigidity. Environment Protection Act does not prohibit ex post facto EC. Some relaxations and even grant of ex post facto EC in appropriate cases is not impermissible. The Bench observed that while Alembic deprecated ex post facto EC, no order for closure of the concerned three industries was passed. A balanced approach should be taken which holds the industries to account for having operated without EC but without ordering a closure of operations. 42.1. Though the subject matter in D. Swamy was the legality and validity of an order passed by the NGT dismissing an application filed by the appellant seeking a direction for closure of the common bio-medical waste 79 treatment facility run by the third respondent on the ground of alleged non-compliance to the provisions of the 2006 EIA Notification, the two-Judge Bench went on to hold the 2017 Notification and the 2021 OM as being valid; the 2017 Notification was issued in the same manner as the 1994 EIA Notification and the 2006 EIA Notification were issued. This declaration of validity was de hors any challenge and adjudication.
43. A comparison of the earlier two-Judge Bench decisions in Common Cause and Alembic on the one hand and Electrosteel, Pahwa and D. Swamy on the other hand would clearly indicate that the latter trilogy of judgments went on a tangent and completely contrary to the ratio laid down by the previous two-Judge Bench in Common Cause and Alembic. While Common Cause and Alembic clearly laid down the principle following evolution of the environmental jurisprudence in the country and declared as a principle of law based on the pleadings, other materials on record and arguments of the parties including the issues adjudicated that those projects where ECs are required, prior EC is necessary; 80 grant of ex post facto EC would be detrimental to the environment. Concept of ex post facto EC is in derogation of the fundamental principles of environmental jurisprudence; rather, it is completely alien to environmental jurisprudence. In fact, ex post facto EC is an anathema to environmental jurisprudence which cannot countenance such a notion or concept. We have noticed the meaning of the word ‘derogation’ which means formal exemption from the law. On the other hand, ‘anathema’ means a thing which is devoted to evil; an ecclesiastical curse that prohibits a person from receiving communion and bars such a person from contact with members of the church. Thus, the ratio is crystal clear: there is no concept of ex post facto EC in environmental jurisprudence. In contrast, the subsequent two-Judge coordinate Bench declared in Electrosteel, Pahwa and D. Swamy that there is no absolute prohibition under the Environmental Protection Act to grant ex post facto EC, rather grant of ex post facto EC is not impermissible. In appropriate cases, ex post facto EC can be granted. It is thus clear that the subsequent coordinate Bench in Electrosteel, Pahwa and D. Swamy has not followed the binding precedent of the 81 previous two-Judge Bench declared in Common Cause and Alembic. It is not possible to reconcile the two sets of judgments. The latter set of judgments in Electrosteel, Pahwa and D. Swamy is clearly in conflict with the ratio laid down in Common Cause and Alembic. Therefore, the latter judgments in Electrosteel, Pahwa and D. Swamy are clearly hit by the principle of per incuriam. A per incuriam judgment is not binding on a subsequent coordinate Bench. A coordinate Bench can disagree with it and decline to follow it. As held in A.R. Antulay and Bilkis Yakub Rasool, a per incuriam decision has no precedential value and the decision rendered per incuriam is not binding. Therefore, the two- Judge Bench in Vanashakti rightly followed the correct ratio laid down in Common Cause and Alembic which is in complete alignment with the environmental jurisprudence developed in our country and has build upon it, rather than following the per incuriam decisions in Electrosteel, Pahwa and D. Swamy. The fact that certain paragraphs in Electrosteel were not discussed in Vanashakti or that the judgments in Pahwa and D. Swamy were not mentioned and discussed would not make an iota of difference in as much 82 as the two-Judge Bench in Vanashakti was not bound to follow the per incuriam decisions of a coordinate Bench in Electrosteel, Pahwa and D. Swamy. On the contrary, the Vanashakti judgment is a further development on the jurisprudence carried forward by Common Cause and Alembic and has rightly followed the ratio laid down in Common Cause and Alembic.
43.1. The fact that the two-Judge Bench in D. Swamy had declared the 2017 Notification and the 2021 OM as being valid would also not make any difference to the declaration made by the subsequent coordinate Bench in Vanashakti where the 2017 Notification and the 2021 OM have been declared as illegal and invalid. As already noticed above, the legality and validity of the aforesaid notification and OM was not the subject matter in D. Swamy; there was no adjudication on the said notification and OM. Just by the way and as a justification for its decision dismissing the application of the appellant, the two-Judge Bench came to an abrupt conclusion about the validity of the 2017 83 Notification and the 2021 OM. No adjudication and reasoning on this aspect are discernible. 43.2. In Jayant Verma, the subsequent coordinate Bench considering constitutional validity of Section 21-A of the Banking Regulation Act, 1949 noticed that an earlier two-Judge Bench in Yasangi Venkateswara Rao had held the said provision to be valid. After declaring that the decision in Yasangi Venkateswara Rao was per incuriam as it failed to discuss any law and precedent and that no ratio decidendi was forthcoming in the decision in Yasangi Venkateswara Rao, the subsequent two-Judge coordinate Bench posed the question as to whether the judgment in Yasangi Venkateswara Rao was binding on it since both the Benches were of equal strength i.e. two-Judge Bench. The two-Judge Bench in Jayant Verma declared that the principle of per incuriam would kick in and that the judgment in Yasangi Venkateswara Rao could not deter it from laying down the correct law on the subject. Therefore and following the above principle, no fault can be found in Vanashakti when the two-judge Bench declared the 2017 84 Notification and the 2021 OM as being invalid and legally unsustainable, ignoring the declaration made in D. Swamy.
44. By not following the binding precedent laid down in Common Cause and Alembic, the latter coordinate Bench took a completely divergent view in Electrosteel, Pahwa and D. Swamy though the ratio laid down in the former judgments were clearly binding on the latter. In the process, judicial discipline and judicial propriety have been breached.
45. The United Nations Conference on Environment and Development, also known as the Rio Conference or the Earth Summit, was held at Rio De Janeiro, Brazil in June, 1992. This was followed by the United Nations Conference on Sustainable Development, also known as the Rio+20 Conference, again held in Rio De Janeiro, Brazil in June, 2012. The 2012 Conference built up upon the 1992 Conference and made a declaration recognising climate change as a pervasive crisis, calling for urgent action to arrest the same, aligning with the United Nations Framework Convention on Climate Change.
85 45.1. The Paris Agreement, 2015 is a legally binding international treaty on climate change. As of today, 195 nation states have joined the Paris Agreement, committed to combat climate change. In India, the union cabinet gave its approval to ratify the Paris Agreement on climate change in October, 2016 though India had signed the agreement earlier in April, 2016.
45.2. The consistent theme in all the three conferences and agreement was the acknowledgement that there are areas of insufficient progress and setbacks in the march towards achieving sustainable development, aggravated by economic, food and energy crisis. In this scenario, it was reiterated that nation states should not backtrack from their commitment to the outcome of the United Nations Conference on Environment and Development. 45.3. The expression ‘do not backtrack’ implies that nation states should always be guided by non-regressive thinking and that they do not go back on the commitments made at Rio. The seeds of non-regression is traceable to the above Rio declaration. Non-regression is an essential 86 component of sustainable development, which as a principle and goal of environmental jurisprudence has been endorsed by this Court. In fact, non-regression is not solely about progressive sustainable development objectives, rather it aims at preventing measures which roll-back the existing levels of environmental protection.
46. The principle of non-regression has been endorsed by the NGT as an accepted norm of environmental jurisprudence in India. In Society for Protection of Environment and Biodiversity Vs. Union of India28, it has been observed that non-regression is based on the idea that environmental law should not be modified to the detriment of environmental protection. The precautionary principle as propounded by this Court is the cornerstone of environmental jurisprudence in our country. Therefore, the principle of non-regression needs to be brought into play because today environmental law is facing a number of threats, such as, deregulation, movement to simplify and at the same time attempting to diminish environmental control 28 (2017) SCC Online NGT 981 87 projecting environmental legislation as being too complex and an economic climate which favours ‘development’ at the expense of protection of environment.
47. In Navtej Singh Johar Vs. Union of India29, a Constitution Bench of this Court emphasized that the State, which includes all three organs i.e. the legislature, the executive as well as the judiciary, has an obligation to take appropriate measures for the progressive realisation of economic, social and cultural rights. This Court held thus:
201. The doctrine of progressive realisation of rights, as a natural corollary, gives birth to the doctrine of non-retrogression. As per this doctrine, there must not be any regression of rights. In a progressive and an ever-improving society, there is no place for retreat.
The society has to march ahead.
202. The doctrine of non-retrogression sets forth that the State should not take measures or steps that deliberately lead to retrogression on the enjoyment of rights either under the Constitution or otherwise. 29 (2018) 10 SCC 1 88
48. The principle of non-regression prohibits the State from reversing or weakening the existing standards of environmental protection in the country.
49. Based on the above analysis, it is clear that the trilogy of Electrosteel, Pahwa and D. Swamy which are being followed by the review judgment are not only hit by the principle of per incuriam, those are also in complete conflict with the principle of non-regression. Electrosteel, Pahwa and D. Swamy and the review judgment take a complete u-turn from the trajectory of environmental jurisprudence which has evolved over the years and consistently followed a pattern of progression to prevent environmental degradation and protection of the environment.
50. It is unfortunate that a false narrative is being created pitting environment against development. It is a completely untenable binary in as much as ecology and development are not adversaries. Both are part of the constitutional construct of sustainable development. At the cost of repetition, it is reiterated that there is no antinomy between development and environment. Unfortunately, 89 Electrosteel, Pahwa and D. Swamy on which reliance is being placed by the review judgment only seeks to reinforce the above stereotype.
51. Let me now deal with the review petition. Order XLVII of the Supreme Court Rules, 2013 deals with the review jurisdiction. As per Rule 1, this Court may review its judgment or order but no application for review will be entertained in a civil proceeding except on the ground mentioned in Order XLVII Rule 1 of the Civil Procedure Code. The rest of the provisions deal with the procedural aspect of review.
52. The review petition has been filed by an entity called Confederation of Real Estate Developers of India. In other words, it is a body of real estate developers. In para 3 of the review petition, it is stated that the review petition has been filed in the interest of hundreds of the members of the confederation who had applied for EC under the 2021 OM. Thus, from this statement itself, it is evident that members of the confederation are builders and developers who had started their projects without EC but had applied under the 90 2021 OM for EC. Beyond this, no other particulars are available: as to when the members had started their respective projects; whether each project required prior EC; or whether expansion of the projects required EC. The dates of application for EC under the 2021 OM have also not been mentioned. But from the above averment, it is evident that the applications for EC were made after 07.07.2021 i.e. the date of the 2021 OM.
52.1. I am afraid, on the aforestated ground itself, the review petition is liable to be dismissed. It has already been noticed supra that on the part of the MOEF&CC, the 2017 Notification has not been withdrawn, though in Vanashakti the same has been declared invalid and illegal by this Court. Even if we ignore Vanashakti for the time being, para 14 of the 2017 Notification is staring at our face. Para 14 has already been extracted above and analysed. Even at the cost of repetition, it is reiterated that as per para 14 of the 2017 Notification, only those projects or activities which were in violation of the 2006 EIA Notification as on the date of the 2017 Notification i.e. 14.03.2017, were only eligible to apply 91 for EC. The time period for making such application was six months from the date of the said notification i.e. up to 13.09.2017. Following intervention of the Madras High Court, MOEF&CC had extended this window period for 30 days more from 14.03.2018 to 13.04.2018. If that be the position, there is no question of any project proponent applying for EC after 13.04.2018. Even if a more charitable view is taken, the standard operating procedure introduced through the 2021 OM sought to streamline the procedure for grant of EC to only this category of project proponents. Therefore, members of the review petitioner are not entitled to any benefit under the 2021 OM, even if the same is assumed to be valid.
53. In the course of the hearing, learned senior counsel Mr. Rohatgi advanced a very novel submission on behalf of the review petitioner. Though at the first blush, the argument appears to be attractive, it really has no merit at all. The argument is that if the illegal projects have to be demolished in terms of the Vanashakti judgment and have to be rebuilt again after obtaining EC, the demolition will 92 generate more dust and more pollution. That apart, such a construct is against any logic, economic or otherwise. 53.1. This argument has been noted only to be rejected. Since the review petitioner itself has said that its members had applied for EC under the 2021 OM, at the first instance, such EC cannot be granted in terms of the 2017 Notification after 13.04.2018. Therefore, the question of consideration of such projects for EC does not arise at all. More particularly, it does not lie in the mouth of law violators to advance such a kind of justification to sustain the illegality which goes to the root.
54. At this stage, I may mention that the author of the 2017 Notification and 2021 OM i.e. MOEF&CC has not filed any review petition for review of the Vanashakti judgment. MOEF&CC has accepted the verdict of this Court in Vanashakti. It may also be mentioned that a solemn assurance was given by the learned Additional Solicitor General on instructions that the 2017 Notification is only a one-time measure. This only reinforces the position that the 2021 OM is only a follow up measure of the 2017 93 Notification. It only seeks to lay down standard operating procedure streamlining the process for consideration of EC of those project proponents who had availed the benefit of the 2017 Notification. Even assuming the 2021 OM to be valid, it has not extended the window period provided under the 2017 Notification or had not said that it would accept newer applications for grant of EC. Central Government has not said anywhere that the learned Additional Solicitor General had given the solemn assurance before the Madras High Court without its consent or that it would like to resile from that position. The Central Government has not made a single statement disowning such an assurance. Therefore, it is quite perplexing why the latter coordinate Bench in Pahwa and thereafter in D. Swamy should take pains in observing that a statement made by the counsel in court would not prevent the authority concerned from making amendments and/or modifications provided such amendments and/or modifications are as per the procedure prescribed by law. 54.1. The review judgment also proceeds on this line of reasoning and makes similar observations. A solemn 94 assurance given by one of the highest law officers of the country that too after obtaining instructions from the Central Government is certainly binding on the Central Government and it is clearly discernible that Central Government has accepted this position.
54.2. Question is when the Central Government or the MOEF&CC have themselves not come forward to seek relaxation of this assurance and have not sought for review of Vanashakti, then why the coordinate Bench in Electrosteel, Pahwa and D. Swamy and now the review judgment should be seen so keen virtually prodding the Central Government or the MOEF&CC to grant ex post facto EC to all the law violators.
55. The applicant in Miscellaneous Application (Diary) No. 46855 of 2025 represented by the learned Solicitor General of India, Mr. Tushar Mehta, only seeks a clarification and a declaration that the benefit of protection extended to the ECs already granted under the 2017 Notification in Vanashakti should apply to the project of the applicant also. It has been pointed out that had it not been 95 for the Vanashakti judgment being delivered at that point of time, the applicant would have obtained the EC under the 2017 Notification. Similar is the prayer made by the applicant in Miscellaneous Application (Diary) No. 52650 of 2025 where the applicant seeks identical relief. Besides the above two, lot many miscellaneous applications have been filed seeking similar clarification and declaration. I am of the considered opinion that the concerns of the individual applicants are capable of being accommodated by way of appropriate clarification and/or modification of paragraph 35 of the Vanashakti judgment. For that, the entire judgment in Vanashakti is not required to be recalled. 55.1. In the above context, the very positing of the question, as posed in the review judgment, whether it would be in the public interest to demolish all such projects and permitting the money spent from the pocket of public exchequer to go in the dustbin, is itself erroneous. Such a question does not arise at all.
56. Before parting with the record, I would like to painfully observe that the deadly Delhi smog reminds us 96 everyday about the hazards of environmental pollution. Supreme Court as the highest constitutional court of the country has the duty and obligation under the Constitution of India and the laws framed thereunder to safeguard the environment. It cannot be seen backtracking on the sound environmental jurisprudence that has evolved in this country, that too, on a review petition filed by persons who have shown scant regard for the rule of law.
57. The review judgment is an innocent expression of opinion. It overlooks the very fundamentals of environmental jurisprudence. Precautionary principle is the cornerstone of environmental jurisprudence. Polluter pays is only a principle of reparation. Precautionary principle cannot be given a short shrift by relying on polluter pays principle. The review judgment is a step in retrogression.
58. For all the aforesaid reasons, review petition is dismissed.
……………………J. [UJJAL BHUYAN] NEW DELHI;
NOVEMBER 18, 2025.
97 Reportable IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION Review Petition (C) @ Diary No.41929 of 2025 In Writ Petition (C) No.1394 of 2023 Confederation of Real Estate Developers of India (CREDAI).
…Petitioner Versus Vanashakti and Anr.
…Respondents JUDGEMENT K. VINOD CHANDRAN, J.
1. This review petition has given rise to two opinions, placed before me, one allowing the review and the other rejecting it. Having gone through the two opinions; both insightful, profound and thought-provoking, I agree with the one allowing the review, restoring the proceedings in the writ petitions and the civil appeal, the common judgment under review having considered an identical challenge, against a Notification and an Office Memorandum. As a Page 1 of 19 R.P. (C) Diary No.41929 of 2025 in W.P. (C) No.1394 of 2023 necessary corollary, with all the respect at my command, I have to record my disagreement with the one rejecting the review, maintaining the judgment dated 16.05.2025.
2. I pen this only since I owe a duty to give reasons for my concurrence and since the opinion rejecting the review denounces the one permitting it. Liberty to dissent is the hall mark of a robust judicial system, distancing itself from an overbearing allegiance to one’s own beliefs of right and wrong.
3. The facts giving rise to the controversy are more than evident from the two opinions. Suffice it to notice that under the Environment (Protection) Act, 1986, the Environmental Impact Assessment Notification, 1994 (EIA Not.1994; the abbreviations in brackets, here and henceforth, used for brevity) was brought in as a regulatory regime in furtherance of protection of environment, requiring Environmental Clearance (EC) for certain projects. Later, on 14.09.2006, the Environmental Impact Assessment Notification, 2006 (EIA Not.2006) was brought out wherein the activities coming under the regulatory regime were Page 2 of 19 R.P. (C) Diary No.41929 of 2025 in W.P. (C) No.1394 of 2023 divided into two categories, one requiring prior EC from the Ministry of Environment, Forest and Climate Change (formerly MoEF, now designated as MoEF&CC) on the recommendations and assessment of the Expert Appraisal Committee (EAC), while the projects falling in the other category were to be assessed by the State Environmental Impact Assessment Authority (EIAA) on the recommendation of the State Expert Appraisal Committee (SEAC). The controversy arose insofar as another notification dated 14.03.2017 (Not. of 2017) brought out by the MoEF&CC which made a provision for grant of ex post facto EC in respect of the projects which have been initiated and continued without prior EC under the EIA Not. 2006.
4. Purportedly, on the strength of the directions issued by the National Green Tribunal (NGT), Principal Bench, New Delhi in Tanaji B. Gambhire v. Chief Secretary, Government of Maharashtra and Ors.1, the MoEF&CC issued an Office Memorandum dated 07.07.2021 (O.M. of 2021), putting in place a Standard Operating Procedure 1 Appeal No.34 of 2020 Page 3 of 19 R.P. (C) Diary No.41929 of 2025 in W.P. (C) No.1394 of 2023 (SOP) for identification and handling of violation cases under the EIA Not. 2006, which provided an open-ended measure of obtaining EC after commencement or even completion of the project.
5. The Not. of 2017 and the O.M. of 2021 were struck down by this Court while sustaining those ECs already granted under the measure stipulated therein. The review was filed and arguments addressed on the ground of the judgement having not looked into the precedents available and when perused, failed to notice certain compelling aspects, the observations on which have the effect of a binding precedent by Co-ordinate Benches. Inter alia, the hardship caused insofar as the projects which had proceeded on the basis of the Not. of 2017 and O.M. of 2021, were pointed out, many of which were only short of the issuance of EC when the decision came, i.e.: short of an ex post facto EC in hand.
6. As mentioned at the outset, I am in respectful concurrence with the opinion allowing the review and the reasoning in the divergent opinion are the following: - Page 4 of 19
R.P. (C) Diary No.41929 of 2025 in W.P. (C) No.1394 of 2023 I. Common Cause v. Union of India2 rejected the contention that the absence of word “prior” in the EIA Not. 1994, made available a window for obtaining an ex post facto EC. It was held that considering the damage to the environment which also would have a long-term impact, especially in cases of mining, a prior EC was mandatory even in the event of expansion or modernization of existing mining activities and also in the case of renewal without any such expansion or modernization. It was categorically held that an ex post facto EC would be detrimental to the environment, resulting in irreparable degradation of the environment. It was also found that the concept of an ex post facto or a retrospective EC is completely alien to environmental jurisprudence including the EIA Not.1994 and EIA Not. 2006.
2 (2017) 9 SCC 499 Page 5 of 19 R.P. (C) Diary No.41929 of 2025 in W.P. (C) No.1394 of 2023 II. Alembic Pharmaceuticals Ltd. v. Rohit Prajapati & Ors.3 considered the issue of a provision for an ex post facto EC to industrial units, made possible by a circular dated 14.05.2002, diluting the requirement for a prior EC, even under the EIA Notification, 1994. The two Judge Bench in Alembic examined the notifications and held that ex post facto EC is in derogation of the fundamental principles of environmental jurisprudence and is anathema to the EIA Not. 1994, even when the word “prior” was not employed therein.
III. The validity of the Not. of 2017 was put to challenge before the Madras High Court in Puducherry Environment Protection Association v. Union of India4 in which the learned Additional Solicitor General appearing for the Government of India, across the Bar, submitted on instructions that the impugned Notification clearly and certainly would 3 (2020) 7 SCC 157 4 2017 SCC OnLine Mad 7056 Page 6 of 19 R.P. (C) Diary No.41929 of 2025 in W.P. (C) No.1394 of 2023 be only a one-time measure. The Not. of 2017 provided such measure of ex post facto EC only between 14.03.2017 to 13.09.2017 which stood extended by the High Court for a further 30 days:
till 13.04.2018, and not thereafter.
IV. Electrosteel Steels Limited v. Union of India and Ors.5 though noticed the Not. of 2017 and O.M. of 2021 as also the stay operating against the O.M. in Fatima v. Union of India Rep. by its Secretary to the Government6 held that the requirement to obtain EC is non-negotiable and it is imperative for the protection of future generations that the pollution laws are strictly enforced. The Bench, on the peculiar facts, posed to itself a question as to whether a technical irregularity of shifting a unit without prior EC would determinately affect the employment prospects and the economy of the country. A relaxation was made but at the same time 5 (2023) 6 SCC 615 6 (2021) SCC Online Mad 12936 Page 7 of 19 R.P. (C) Diary No.41929 of 2025 in W.P. (C) No.1394 of 2023 emphasizing the requirement of a prior EC and asserting that ex post facto EC should not orderly be granted and certainly not for the asking. Only in exceptional circumstances; therein of a virtual closure of the industry, resulting in large scale loss of employment and stoppage of huge revenue, an ex post facto approval was directed to be considered.
V. Pawha Plastics Private Limited and Anr. v. Dastak NGO and Ors.7 and D. Swamy v. Karnataka State Pollution Control Board and Ors.8 followed Electrosteel and found that closure of an industry solely on the ground of want of prior EC would be against public interest. Electrosteel, Pahwa Plastics and D. Swamy adopted the same reasoning which was contrary to that laid down in Alembic and Common Cause. The three later judgments having not followed the binding 7 (2023) 12 SCC 774 8 (2023) 20 SCC 469 Page 8 of 19 R.P. (C) Diary No.41929 of 2025 in W.P. (C) No.1394 of 2023 precedent in the former two; of Co-ordinate Benches, there is no reconciliation possible of the two sets of judgments. The later decisions are clearly in conflict with the ratio in the earlier decisions and hence per incuriam, which would not bind a Coordinate Bench as has been held in National Insurance Co. Ltd. v. Pranay Sethi9. VI. The Not. of 2017 and O.M. of 2021 would result in a back tracking of the fundamental principles of environmental protection, which should always be guided by a non-regressive thinking, which would work against the commitments made at the Rio Conference; the Earth Summit held in June 1992. A false narrative pitting environment against development is untenable, and the principle of sustained development is reinforced by a plethora of judgments of this Court.
VII. The argument raised that demolition of those projects, which were completed on the strength of 9 (2017) 16 SCC 680 Page 9 of 19 R.P. (C) Diary No.41929 of 2025 in W.P. (C) No.1394 of 2023 the O.M. of 2021, albeit illegally, would result in further pollution especially if an EC was possible before initiation cannot be entertained since it emanates from the violator, as a recourse to justify the blatant illegality. Especially, when there is no review filed by the author of the notification, the Central Government who has also given an assurance through one of the highest Law Officers of the Country, after obtaining instructions, which binds the Central Government.
7. My reasoning is confined to whether the review is warranted. I forbear from considering the validity of the Not. of 2017 or the O.M. of 2021, which, if the review is allowed will have to be considered by the Bench before which it is posted, which consideration cannot be preempted. I. Common Cause considered the EIA Not. 1994 and EIA Not. 2006 to hold that ex-post facto EC is completely alien to environment jurisprudence and the said notifications. However, 102 lease holders who did not have EC was permitted to move the authorities for Page 10 of 19 R.P. (C) Diary No.41929 of 2025 in W.P. (C) No.1394 of 2023 necessary clearances, approval and consents after depositing the remaining dues and full payment of compensation and the penalties levied. In the event of ex-post facto EC being granted the mining lease was directed to be renewed.
II. Alembic followed Common Cause and held that environment law cannot countenance the notion of ex- post facto EC. But, finding the appellant industries to have obtained EC, though after several years of the Not. of 1994, permitted the industries to continue operations subject to the environment degradation being evaluated and penalty imposed for disobedience with the regulatory regime. This Court hence in both these decisions despite finding that ex- post facto EC is not permissible at all, on facts allowed continued operations subject to conditions, adopting a balanced approach, while not totally condoning the disobedience by enabling punitive reparations. III. Needless to emphasize that requirement of an EC was brought in by an EIA notification under the Page 11 of 19 R.P. (C) Diary No.41929 of 2025 in W.P. (C) No.1394 of 2023 Environment Protection Act. When the requirement of a prior EC itself was brought about under the statutory regime, invoking the power conferred on the Government can it be said that the rigor of the regulation cannot be relaxed. The answer to this would primarily rest upon the principle that a power to bring in a particular regulation would also encompass within itself the power to cancel it. This would have to be tested herein on the anvil of the principles regulating environmental jurisprudence. However, the power to relax the requirement cannot be found to be totally absent and, in that circumstance, whether the undertaking made would be a blanket restriction is the moot question. This again, would have to be tested on the principle of whether there can be an estoppel against a statute, which issue, looming large, obviously has not been dealt with in the judgment under review.
IV. Electrosteel, Pahwa & D. Swamy cannot per se be held to take a divergent view from Common Cause Page 12 of 19 R.P. (C) Diary No.41929 of 2025 in W.P. (C) No.1394 of 2023 and Alembic, since both these former decisions were noticed in the later decisions and while reaffirming the principle a balanced approach undertaken as in the earlier cases. This was in consonance with the relaxation, permitting an ex-post facto EC to be obtained, as adopted in the earlier decisions. There was a possibility of reconciliation, especially since the Not. of 2017 was not in the contemplation of the earlier decisions. Hence if a contrary view had to be taken necessarily there should have been a reference to a larger Bench, especially when the Not. of 2017 was referred to and upheld in D. Swamy placing reliance on Section 21 of the General Clauses Act, 1897 which affirms the power to do something, enabling the addition, amendment, variation or rescinding of anything so done. The principle in Pranay Sethi would have been rendered more alluring and eloquent, achieving further illumination, if such a reference was made; especially after noticing the decision in Page 13 of 19 R.P. (C) Diary No.41929 of 2025 in W.P. (C) No.1394 of 2023 Electrosteel in its entirety and the validation of the Not.
of 2017 in D. Swamy.
V. The Not. of 2017 and O.M. of 2021, without holding on its validity, was brought in, not as a regressive measure but reckoning the ground realities. The regulatory regime falters oftener than ever, for multiple reasons, not possible of compartmentalization as due to one or the other malady; all of which an evolving society would attempt to rectify in the long run. As has been held in Navtej Singh Johar and Ors. v. Union of India10, the State, which includes all the three organs, has an obligation to take appropriate measures in progressive realization of economic, social and cultural rights. The Legislature, the Courts and the Executive, hence, has to reckon the changing times stark realities and the gross consequences of a strict, straitjacket implementation of a regulatory regime, which also could turn counterproductive as in the present case. 10 (2018) 10 SCC 1 Page 14 of 19 R.P. (C) Diary No.41929 of 2025 in W.P. (C) No.1394 of 2023 VI. This Court under Article 142 of the Constitution of India is empowered to pass orders to secure ends of justice, which has been rightly invoked in the decisions cited, concerning environment itself. Can it be said that when the State is found to be conferred with a power to regulate, it is totally denuded of the power to relax the rigor brought in, merely because it concerns the environment. It could be held circumscribed in its invocation, in certain matters, still, the power cannot be found to be totally absent.
VII. As far as narratives are concerned, those cannot be categorized as total lies, half-truths or full truths, none, possible of reliance in adjudication. Neither Court nor Judge would proceed on mere narratives to roll back a measure provided by law or to enforce one not laid down by a statute or a legal instrument.
VIII. As is discernible from the records, the writ petitions challenging the Not. of 2017 and O.M. of 2021 were initiated with considerable delay though the petition leading to the Civil Appeal before the Madras High Page 15 of 19 R.P. (C) Diary No.41929 of 2025 in W.P. (C) No.1394 of 2023 Court was in 2017 itself. The relaxation in the regulatory regime was kept alive for long years when the matters were pending. Two examples, one of a green field airport and the other of a full-fledged hospital and medical college having been constructed and completed when the regulatory regime was in a fluid state cannot be ignored. It has been rightly argued that demolition of the structures raised, merely for the purpose of applying for a prior EC to construct afresh, would not only cause undue hardship but also result in further depredation of the environment by the debris generated, which will not be possible of reuse leading to abject waste of resources and massive loss of revenue. Hence a rigid application of the regulation would be counterproductive especially for those who adjusted their affairs on the strength of the relaxation. IX. Prima facie the notification enables assessment of whether a prior EC was permissible or not, in the perspective of the facts existing at the time of commencement of the project. The consideration is Page 16 of 19 R.P. (C) Diary No.41929 of 2025 in W.P. (C) No.1394 of 2023 possible, only on condition of closure of operation while the assessment is carried out. It also enables sufficient safeguards for determination & payment of penalties proportionate to the scale of the project and the extent of commercialization during the violation period, furnishing of bank guarantee equivalent to the amount for implementation of Remediation/Natural & Community Resource Augmentation Plan and eventually if EC is not possible, demolition or closure of the project, which eventuality also attracts the deterrent and penal provisions under the Environment Protection Act. A rigid, pedantic approach first directing demolition and then enabling an application for EC for commencing the very same project would be akin to setting the clock back to save time. X. The records reveal that the NMDC, the State of Telangana and the Karnataka Industrial and Infrastructure Development Corporation Limited; State and its instrumentalities have filed separate review petitions against the very same judgment. The Page 17 of 19 R.P. (C) Diary No.41929 of 2025 in W.P. (C) No.1394 of 2023 observation that the judgments in Electrosteel, Pahwa & D. Swamy as also the opinion allowing the review, display a ‘keen virtual prodding of the Government of India or the MoEF&CC, to grant ex post facto EC to all violators’ (sic), ignores and disregards, the provisions of the Not. of 2017 read with the O.M. of 2021, the identical measure adopted by Common Cause & Alembic and the validity conferred to like violators who fortuitously obtained the ex post facto EC before the judgment was delivered, while denying it to similarly placed who were on the verge of being issued with an EC. In my humble opinion, it also lowers the majesty of this Court.
8. The balanced approach, in the wake of admitted violations, taken in Common Cause & Alembic, have been completely lost sight of, by the judgment under review. The judgment under review, with due respect did not look into the aspects of the power conferred under the Environment Protection Act and the legal principles regarding an undertaking given in derogation of the statutory provisions. Page 18 of 19 R.P. (C) Diary No.41929 of 2025 in W.P. (C) No.1394 of 2023 The judgment under review failed to notice the decision in Electrosteel in its entirety and its attention was not drawn to Pahwa and D. Swamy. It is one thing to find Electrosteel, Pahwa and D. Swamy per-incuriam in the original proceeding, which would have restrained a review on that ground; but quite another to reject the prayer for review on the ground that though not noticed or referred to, those decisions are per incuriam; which still is a valid ground for review for not having been considered. I fully concur with the opinion of the Learned Chief Justice of India and find the review to be not only warranted, but imperative and expedient.
……..…..……………………. J.
(K. Vinod Chandran) New Delhi;
November 18, 2025.
Page 19 of 19 R.P. (C) Diary No.41929 of 2025 in W.P. (C) No.1394 of 2023