National Green Tribunal
M C Mehta vs Union Of India on 4 January, 2016
Author: Swatanter Kumar
Bench: Swatanter Kumar
BEFORE THE NATIONAL GREEN TRIBUNAL,
PRINCIPAL BENCH, NEW DELHI
Original Application No. 200/2014
(C.W.P. No. 3727/1985);
IN THE MATTER OF : -
M.C. MEHTA VS. UNION OF INDIA & Ors.
CORAM : HON'BLE MR. JUSTICE SWATANTER KUMAR, CHAIRPERSON
HON'BLE MR. JUSTICE M.S. NAMBIAR, JUDICIAL MEMBER
HON'BLE MR. BIKRAM SINGH SAJWAN, EXPERT MEMBER
Present Applicant: Mr. M.C. Mehta, Mr. Rahul Shukla and Ms.
Katyayni, Advs.
Respondent No. 1 : Ms. Panchajanya Batra Singh, Adv. for MoEF & CC
Respondent No. 5 : Ms. Savitri Pandey and Ms. Azma Parveen, Advs. Respondent No. 6: Mr. Pradeep Misra, Mr. Daleep Kumar Dhyani and Mr. Suraj Singh, Advs. For UPPCB Mr. Mukesh Verma, Adv.
Ms. Yogmaya Agnihotra, Adv. for CECB Mr. Priyanka Sinha, Advs. For State of Jharkhand Mr. B.V. Niren, Adv. for CGWA Mr. Ardhendumauli Kumar Prasad, Ms. Priyanka Swami and Mr. Jigdal G. Chankapa, Advs. Mr. Rahul Verma, AAG for State of UK Mr. Bhupendra Kumar and Ms. Niti Choudhary, LA, for CPCB Mr. Kabir S. Bose, Mr. Saakaar Sardana and Ms Holika Sukhla, Advs. For State of West Bengal and State Pollution Control Board Mr. Rudreshwar Singh and Mr. Gautam Singh, Advs for State of Bihar and BSPCB Mr. Jayesh Gaurav, Adv. for JSPCB Mr. U.K. Uniyal, AG, Adv.
Mr. Sanjeev Ralli, Adv. with Mr. Dinesh Jindal, LO for GNCTD/DPC Mr. Aditya Singh, Mr. Chaitya Singh, Advs.
Date and Orders of the Tribunal
Remarks
Item No. The Judgment in relation to segment A of Phase -1
01
has already been pronounced on 10th December, 2015. January 04, 2016 Now, the Tribunal will take up the matter in relation to A segment B of Phase -1 that is from Haridwar to Kanpur. This segment contains very high pollution by industrial trade effluents as well as huge quantity of sewage being discharged into the River Ganga directly or indirectly mainly untreated and rest of it partially treated.
We may notice that adopting the consultative 1 process of stakeholders in this case, meeting of the Chief Secretary, State of Uttar Pradesh, Chief Secretary, State of Uttarakhand and other Senior Officers from the State Governments, Jal Nigam of State of Uttarakhand, Public Authorities, State Pollution Control Boards and other concerned authorities, was held on 23rd December, 2015. The Secretary of Ministry of Water Resources who is also holding the charge of the Namami Ganga Project as well as Additional Secretary from MoEF were also present. In that meeting, various issues were discussed and various suggestions were made. Inter-alia it was also pointed out that the condition of Zero Liquid Discharge on the industries as well as installation of online monitoring system is difficult to be performed and achieved. The matter in relation to seriously polluting industries setting up of a CETP and STPs, was also deliberated upon with an intention to provide full opportunity to the stakeholders to address their submissions in regard to all aspects of cleaning of River Ganga in relation to Segment B of Phase
-I. We direct the Central Pollution Control Board, Ministry of Environment, Forests and Climate Change, Ministry of Water Resources, Uttar Pradesh Pollution Control Board, Uttar Pradesh Jal Nigam and Uttar Pradesh Jal Sansthan and State of Uttar Pradesh to take up a clear stand in regard to the matter afore-noticed and other matters, which were deliberated upon in the meeting of 23rd December, 2015 at some length. 2
List this matter before a larger Bench for arguments on 11th January, 2016, the date already fixed. The meeting of the stakeholders will also be held on that date as already directed.
List the matter on 05th January, 2016 also for directions.
..........................................,CP (Swatanter Kumar) ..........................................,JM (M.S. Nambiar) ..........................................,EM (B.S. Sajwan) 3