National Green Tribunal
Shri Lakhan Singh Dhurve vs The State Of Madhya Pradesh Through Its ... on 22 August, 2023
Item No.05
BEFORE THE NATIONAL GREEN TRIBUNAL
CENTRAL ZONAL BENCH, BHOPAL
(By Virtual Mode)
Original Application No.40/2014(CZ)
Lakhan Singh Dhurve Applicant(s)
Versus
State of Madhya Pradesh & Ors. Respondent(s)
Date of hearing: 22.08.2023
CORAM: HON'BLE MR. JUSTICE SUDHIR AGARWAL, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
For Applicant(s) : None Through VC
For Respondent(s) : Ms. Parul Bhadoria, Adv. for MPPCB & State of
M.P.
Mr. Sanjeev Mehra, RO, MPPCB, Shahdol
Mr. Sachin K. Verma, Adv. for R-1, Department
of Panchayat & Rural Development
ORDER
1. This Original Application was disposed of vide order dated 28.11.2016. The relevant extract of order is as under:
"It is submitted by the Learned Counsel for the MPPCB in the additional reply submitted today in response to our order dtd. 18.10.2016 & 16.11.2016 that the Hot Mix Plant, Cement Pipe and Pole Industry are not in operation. As had been noted earlier the mining operation and stone crusher unit are already closed and not in operation. In view of the above, at this stage no further directions are required to be issued. As such the matter is disposed of with the direction that in case any operations are resumed the same shall be brought to the notice of this Tribunal and the Respondent No. 5 shall before commencing the operation seek the leave of this Tribunal and obtain all necessary permissions that may be required before resuming any operations. So far as the matter pending before the Hon'ble Supreme Court is concerned as and when orders are received from the Hon'ble Supreme Court the same shall be brought to the notice of the Tribunal by the Registry.
In view of the above, the matter is ordered to be consigned to record."1
2. Now, it was been listed again in view of Supreme Court's order dated 18.07.2023 where it appears that parties did not inform the Supreme Court that proceeding before this Tribunal have culminated into a final order and instead it appears that Supreme Court was informed that final order has not been passed and Tribunal has not proceeded further after order dated 06.05.2015 which was challenged before the Supreme Court was stayed by order dated 29.04.2016.
3. Supreme Court vide order dated 18.07.2023 directed the parties to appear before this Tribunal but none appeared on behalf of M/s. Tirupati Buildcom Pvt. Ltd. who was appellant before Supreme Court.
4. Further, Learned Counsel appearing for Madhya Pradesh Pollution Control Board (hereinafter referred to as 'MPPCB') even today has not been able to pin point the inspection report which has been referred by Supreme Court in its order dated 18.07.2023 with the direction to this Tribunal to consider the same.
5. Since proponent has not appeared even today, we are proceedings to decide the matter on merits in the light of order of Supreme Court though the matter was already finally disposed of vide order dated 28.11.2016.
6. Writ Petition No. 1831/2009 (PIL) was filed by Lakhan Singh Dhurve (hereinafter referred to as 'applicant') in High Court of Madhya Pradesh at Jabalpur stating that applicant is Sarpanch of Gram Panchayat, Banka, Janpad Panchayat Karkeli, District Umaria (State of Madhya Pradesh). Respondent 5- M/s Tirupati Balaji Constructions Company (hereinafter referred to as 'Project Proponent' or 'PP') had installed a stone crusher unit on the land at khasra no. 371/1, village Banka, though the said land is recorded as grazing land in revenue 2 records. Respondent 5 i.e. PP in his process of stone crushing used to adopt blasting also which is causing environmental degradation and damage besides health hazards to the villagers whose property is also getting damaged on account of such activities.
7. The applicant had made complaints to authorities but no action was taken.
8. Writ Petition was entertained by High Court and notices were issued on 15.04.2009. Later, vide order dated 16.01.2014 High Court transferred writ petition to this Tribunal. Matter was entertained by Tribunal on 06.03.2014. The documents which were received by Tribunal included replies of respondents which were filed before the High Court.
9. Reply dated 12.06.2009 was filed on behalf of Sub Divisional Officer Amlai, District Shahdol i.e. respondent 4 stating that an application in prescribed form was received in the office of MPPCB on 24.04.2018 for seeking consent under Section 21 of Air (Prevention and Control of Pollution) Act, 1981 (hereinafter referred to as 'Air Act, 1981') to establish and operate mine at khasra no. 371/1, area 5 acres, at village Banka, Janpad Panchayat Kakreli, District Umaria. On the same date i.e. 22.04.2008 Sub Regional Office Amlai sent application to Regional Office at Rewa. On 06.07.2008, Sub Regional Officer conducted inspection and sent report to Regional office Rewa on 09.07.2008.
Regional Officer Rewa on 25.07.2008 issued consent to mine at the above place with certain conditions. Copies of application dated 22.04.2008, inspection report dated 06.07.2008 and letter of consent dated 25.07.2008 are filed as Annexure R-IV/1-3.
10. Further, for the purpose of stone crusher unit, an application in prescribed form was received in the office of respondent 4 on 22.04.2008 3 seeking consent under Section 21 of Air Act, 1981 for stone crusher no.
375/2, area 2.436 hectare, at Village Banka, Janpad Panchayat Kakreli, District Umaria. On the same date application was forwarded by Sub Regional Office Amlai to Regional Office Rewa. On 19.05.2008 a complaint regarding violation of Air Pollution Norms was received. An inspection was made at the site on 31.05.2009 and certain precautions were suggested by the Inspecting Authority. A letter 22.05.2008 was received on 02.06.2008 at Sub Regional Office wherein certain deficiencies were pointed out by Regional Office to respondent 5. Sub Regional Office was also asked to submit his specific opinion regarding grant of consent for carrying out the said activity. Respondent 5 vide letter dated 24.06.2008 submitted explanation to the deficiencies pointed out by Regional Office. Thereafter another inspection was made on 06.07.2008 and inspection report was forwarded to Regional Office on 09.07.2008 suggesting certain conditions. Since permission/consent was not granted to respondent 5 for long time, Sub Regional Officer conducted fresh inspection on 24.12.2008 and report was forwarded on 08.04.2009 to Regional Office Rewa. Respondent 4 received another letter dated 01.04.2009 whereby District Collector sought inspection report in view of complaint received from the residents of the area. Sub Divisional Officer made an inspection and sent letter to the concerned authorities on 06.05.2009. Ultimately on 14.05.2009 Regional Officer, Rewa issued consent letter to respondent 5 to establish and operate stone crusher.
The above documents with respect to stone crusher have been filed as Annexure R-IV-4 to 13.
11. Later, on 01.06.2009, letter was submitted by Sub Regional Officer after inspection stating that respondent 5 has not complied with the conditions of consent in as much as he did not possess any permission to 4 carry out mining operation through blasting. The consent was given to carry out mining operation manually and therefore there was clear violation of terms and conditions. Similarly, many conditions in respect of operation to stone crusher were not complied with regard to steps for dust containment cum suppression system including water spraying system for the equipment or unit; construction of wind breaking walls of sufficient height; construction of metalled road with in the premises;
regular cleaning and wetting of the ground and growing of green belt along periphery and others.
12. Respondents 1 to 4 have filed their reply stating that sonsent under Air Act, 1981 was obtained by respondent 5 from MPPCB on 14.04.2009 for establishment and operation of stone crusher unit at khasra no.
375/2 area 2.436 hectares Village Banka Tehsil Bandhavgarh District Umaria, State of Madhya Pradesh, stone crusher was established after complying with all the requisite legal formalities; it is the applicant, when he was Sarpanch of Gram Panchayat Banka, who granted permission for installation of the said stone crusher; the complaint of applicant is baseless and has no substance; and after the matter was transferred to Tribunal, respondent 4 submitted inspection report dated 13.08.2014 alongwith his reply of the same date confirming deficiencies found during inspection at the stone crusher with regard to compliance of consent conditions. The observations made in the inspection report are as under:
"मै. तिरुपति तिल्डकाम प्रा. ति. ग्राम बाांका, िह. बाांधिगढ़, तििा उमरिया द्वािा स्थातपि स्टोन क्रशि िथा स्टोन माइन का तनरिक्षण दिनाांक 01.08.2014 को अधोहस्िाक्षिकिाा द्वािा दकया गया। तनिीक्षण समय उद्योग प्रतितनतध श्री तशिकु माि तमश्रा एिां श्री मनीष कु माि ससांधातनया उपतस्थि थे। तनिीक्षण के समय उद्योग का उत्पािन काया अस्थाई रूप बांि था उद्योग प्रतितनतध द्वािा अिगि किाया गया दक माह िुिाई 2014 से िख िखाि िथा िषाा के कािण उत्पािन बांि था । उद्योग का तिििण तनम्नानुसाि है :-5
1. स्टोन क्रशि:- उद्योग ने बोडा से िायु अतधतनयम के अर्निागि सम्मति प्राप्त की है। तिसकी िैधिा दिनाांक 31.03.2016 िक है। उद्योग स्थि आबािी से िगभग 500 मीटि से अतधक िूिी पि है। उद्योग का स्थि पथिीिा है।
तनिीक्षण के समय मेनुअि ििीके से िि तिड़काि की व्यिस्था है। इस हेिु उद्योग ने परिसि मे बोि िेि की स्थापना की है। उद्योग परिसि मे िगभग 20 नग पेड़ स्थातपि है। तनिीक्षण के िौिान स्टोन कशि में तनम्नतितखि कतमयाां पाई गई:
1. उद्योग द्वािा मेनुअि ििीके से पाइप के माध्यम से िि का तिड़काि दकया िाने की व्यिस्था है। तिसे सुधाि कि उपयुक्त डस्ट सप्रेशन तसस्टम की स्थापना किे ।
2. उद्योग परिसि में मेटि िोड बनाई गई है पिर्निु डामिीकिण नही दकया गया है।
3. उद्योग ने िोड की ओि तिण्ड ब्रेककां गिाि स्थातपि नही की गई है।
4. उद्योग ने परिसि मे मेनुअि पानी के तिडकाि की व्यिस्था की गई है। इसमे उन्नयन कि सस्प्रांकिि तसस्टम की स्थापना किना चातहये।
5. उद्योग ने परिसि के चािो ओि सघन िृक्षािोपण नही दकया गया है।
6. उद्योग ने स्कीन को उपयुक्त ढांग से टीन सेड से किि नही दकया गया है।
ििामान में स्कीन को आांतशक रूप से किि दकया गया हैइसमें सुधाि एिां िख िखाि की आिश्यकिा है।
उपिोक्त आधाि पि उद्योग को िायु अतधतनयम की धािा 31 "क' के अर्निागि नोरटस दिया िाना प्रस्िातिि है ।
खिान : माइन ने बोडा से िि / िायु अतधतनयम के अर्निागि सम्मति प्राप्त की है। तिसकी िैधिा दिनाांक 31.03.2015 िक है। खिान की िीि िैधिा 21.07.2018 िक है। खिान िकिा नां. 371 / 1 कु ि िकिा 02 हेक्टयि, ग्राम बाका, िहसीि बाांधिगढ, तििा उमरिया में स्थातपि हैतनिीक्षण के समय खिान बांि थी िथा खिान मे िषाा रििु का िि सांग्रतहि था। उद्योग द्वािा भाइसनांग हेिु आिश्यकिानुसाि ब्िासस्टांग की िािी है। इस हेिु उद्योग ने कायाािय किेक्टि उमरिया से अनुमति प्राप्त की गई है। तनिीक्षण के समय खिान के चािों ओि िृक्षािोपण नहीं दकया गया है िथा सुिक्षा की िृति से चिों ओि फे सर्नसांग नहीं की गई है। खिान में ओिि बडान नहीं होने के कािण इसे पृथक से सांग्रतहि किने की आिश्यकिा नहीं है। खिान प्रतितनतध के अनुसाि माइन िाटि का उपयोग िि तिड़काि के तिए दकया िािा है। इस हेिु परििहन मागा पि सस्प्रांकिि के माध्यम से िि तिड़काि दकया िाना उतचि होगा। उक्त के प्रकाश में खिान को िायु अतधतनयम की धािा 31 "क" के अांिगाि नोरटस दिया िाना प्रस्िातिि है।"
"The inspection of Stone Crusher and Stone Mine established by 6 M/s. Tirupati Buildcom Pvt. Ltd. at village Banka, Teh:
Bandhavgarh, Distt. Umaria was done by the undersigned on 01.08.2014. Industry representatives Sh. Shivkumar Mishra and Sh.
Manish Kumar Sindhania were present during inspection. The production of the industry was temporary closed at the time of inspection. It was informed by the representative that the production was closed due to maintenance and rain. The details of Industry are as below:
1. Stone Crusher: Industry has obtained consent from the Board under the Air Act whose validity is till 31.03.2016. The industrial site is more than 500 meters away from the residential area. The place of industry is rocky. Manual water sprinkling system was available at the time of inspection. The industry has established borewell in the premises. 20 trees are installed in the industry complex. The following deficiencies were noticed in the stone crusher during inspection:
1. Manual system of sprinkling water through pipes is available in Industry. Dust suppression system should be installed instead of manual system.
2. Metal road has been made in the industrial premises but asphalting has not been done.
3. Industry has not installed wind breaking wall on the road side.
4. Manual system of sprinkling water through pipes is available in Industry. This should be upgraded to Sprinkler system.
5. The industry has not done intensive plantation around the campus.
6. The industry has not covered the screen properly with tin shed. At present the screen is partially covered and needs improvement and maintenance.
It is proposed to issue notice to the industry under Section 31 "A" of the Air Act on the above basis.
Mine: The consent from the Board under the Water/Air Act has been obtained by Mine whose validity is till 31.03.2015. The lease validity of the mine is up to 21.07.2018. The mine Rakba no. 371/1 Total area 02 hectares is established in village Baka, Tehsil Bandhavgarh, District Umaria. Mine was closed at the time of inspection and rain water was stored in the mine. Blasting is done by the industry on the basis of requirement. They have obtained approval from Collector Office, Umaria for this work. No plantation has been done around the mine at the time of inspection and there is no fencing around for security purpose. There is no need to store it separately due to non- overburdening in the mine. Mine water is used for water sprinkling as per mine representative. It would be appropriate to sprinkle water on this road through sprinklers. In light of the above, it is proposed to give notice to the mine under Section 31 "A" of the Air Act."
(English Translation by Tribunal)
13. It is pointed out that noticing the deficiencies found in the inspection conducted on 01.08.2014, a notice for closure was issued under Section 31 A of Air Act, 1981 on 02.08.2014 to respondent 5.
Consent issued for mining was renewed vide letter dated 18.04.2015 for a 7 period of two years i.e. 18.04.2013 to 31.03.2015. Another inspection report was submitted by respondent 4 alongwith its reply dated 15.09.2014. The findings recorded in the inspection report are as under:
"निरीक्षण प्रनिवेदि में तिरूपति तिल्डकान प्रा. ति. ग्राम बॉका िह बााँ धिगढ़ तििा उमरिया द्वािा स्थातपि स्टोन केशि िथा स्टोन माइन का तनिीक्षण तिनाां क 10.09.2014 अधोहस्ताक्षिकिाा द्वािा तकया गया। तनिीक्षण के समय उद्योग प्रतितनतध श्री मनीष कुमाि तसांघातनया उपस्स्थि थे। माननीय िाष्ट्रीय हरिि अतधकिण के आिे श तिनाां क 14.08.2014 के परिपािन मे उद्योग का तनिीक्षण तकया गया । तनिीक्षण के समय उद्योग का उत्पािन काया अस्थाई रूप से बांि था। उद्योग प्रतितनतध द्वािा बििाया गया तक माह िुिाई 2014 से िखिखाि िथा िषाा के कािण उत्पािन बांि है । तनिीक्षण के समय उद्योग द्वािा सम्मति शिों के पािनाथा तक गई कायािाही का तिििण तनम्नानुसाि है-
स्टोि क्रेशर-
क्र. प्रमुख सम्मनि शिे की गई कार्यवाही
1. परिसि के चािोां ओि तिडां उद्योग परिसि मे अभी िक तिड िेतकांग िीिाि का तनमाा ण िेतकांग िाि नही बनाया गया है ।
किना यद्यतप टीन चािि िगाने हे िु पोि
स्थातपि तकया गया है ।
2. छन्ने को किि किना । अभी िक कायािाही नही की गई
है ।
3. िॉ मटे रियि /क्रेशि मे पानी के अभी िक कायािाही पूणा नही की तछड़काि व्यिस्था । गई है ।
4. परिसि में िाटि स्रांकिि की अभी िक स्थाई व्यिस्था नही की स्थापना । गई है । उद्योग मे पाईप के माध्यम से पानी की तछड़काि की व्यिस्था है ।
5. परिसि के चािोां ओि पूिा के िगभग 20 पौधे िगाये गये िृक्षािोपण किना । है । नया िृक्षािोपण नहीां तकया गया।
6. मेटि िोड का तनमाा ण किना। मेटि िोड व्यिस्स्थि ढां ग से नहीां बनाया गया है ।
7. खििनाक अपतशष्ट् को उद्योग द्वािा इस सांबांध मे िानकािी तनयमानुसाि तनस्सािण प्रस्तुि नही गई है ।
किना।
स्टोि खादाि (पत्थर खदाि)-
क्र. प्रमुख सम्मनि शिे की गई कार्यवाही 8
1. स्टोन खिान के चािोां ओि स्टोन खिान के चािोां ओि फेतसांग फेतसांग किना । पोि िगाथ गया है । फेतसांग हे िु िाि िगाया िाना शेष है ।
2. स्टोन खिान के चािोां ओि उद्योग द्वािा स्टोन खिान के चािोां िृक्षािोपण किना । ओि िगभग 2500 पौधे िगाये गये है ।
3. िोड मे पानी के तछड़काि हे िु अभी िक स्थाई व्यिस्था नही की िाटि स्रांकिि की स्थापना गई है ।
किना।
4. ब्लास्स्टां ग हे िु आिश्यक किेक्टि उमरिया द्वािा पत्र अनुमति प्राप्त किना । क्रमाां क तनिां क तिनाां क 07.03.2012 के द्वािा ब्लास्स्टां ग हे िु अनुमति िी गई है तिसकी िैधिा 31.03.2015 िक है ।
उद्योग को माननीय िाष्ट्रीय हरिि अतधकिण के आिे शानुसाि तिनाां क 08.09 2014 से 12.09.2014 िक उत्पािन किना था। पिन्तु खिान मे पानी होने िथा िषाा ऋिु होने के कािण उत्पािन आिां भ नही तकया िा सका। इस सबांध मे उद्योग द्वािा प्रस्तुि पत्र की प्रति सांिग्न है । तिसमे अक्टू बि 2014 िक उत्पािन किने हे िु समय चाहा है । उत्पािन न होने के कािण उद्योग की परििेशीय िायु गुणित्ता का मापन नहीां तकया गया। उद्योगां द्वािा पू णा प्रिू षण तनयांत्रण व्यिस्था किने के पश्चाि पुनः तनिीक्षण तकया िा सकिा है ।"
"Inspection Report "The inspection of Stone Crusher and Stone Quarry established by the M/s. Tirupati Buildcon Pvt. Ltd at Vill: Banka, Teh:
Bandhavgarh, Distt. Umaria has been done by the undersigned on 10.09.2014. Sh. Manish Kumar Singhania, Industry Representative was present during the inspection. The inspection of industry was done in compliance of the order dated 14.08.2014 of Hon'ble National Green Tribunal. The production was closed at the time of inspection. It was informed by the industry representative that production is closed since July 2014 due to maintenance and rain.
The details of the action taken by the industry at the time of inspection are as follows-
Stone Crusher-
Sr. No. Key Consent Terms Compliance
1. Construction of bridge No bid breaking wall has breaking wall around the been constructed in the campus. premises of the Industry.
9 Although, pole has
established for Tin Shed.
2. Cover the screen of stone No action has been taken crusher. yet.
3. Raw material / Action has not been arrangement of completed yet.
sprinkling water in
crusher.
4. Arrangement of water No permanent arrangement sprinkler in premises. has been made yet. There is a system of sprinkling water through pipes in the industry.
5. Plantation of trees About 20 saplings of the around the campus. former have been planted.
No new plantation was done.
6. Construction of metal The metal road is not made road. systematically.
7. Dispose of hazardous No information has been waste as per rules. submitted by the Industry in this regard.
Stone Quarry
Sr. No. Key Consent Terms Compliance
1. Facing around stone Facing pole has been
quarry installed around the stone
quarry. Wiring for facing is
yet to be done.
2. Plantation around the Around 2500 saplings have
stone quarry been planted by the
industry around the stone
quarry.
3. Installation of water No permanent arrangement sprinkler for sprinkling has been made yet.
water in the road.
4. Obtain necessary Permission for blasting has information for blasting been given by Collector Umaria vide letter no. nil dated 07.03.2012, which is 10 valid till 31.03.2015.
The industry had to commence production between 08.09.2014 to 12.09.2014 as per the order of Hon'ble National Green Tribunal but the production could not be commenced due to water logging in quarry and monsoon season. The letter submitted by the Industry is attached in this regard in which time is sought for production upto October 2014. Measurement of ambient air quality of the industry was not done due to non-production. Re-inspection may be done after the arrangements made by the industry to control pollution."
(English Translation by Tribunal)
14. The matter was considered by Tribunal on 11.03.2015 and it formulated 4 questions on which response of State of Madhya Pradesh was required. The following questions were formulated:
"(1) Whether land for industrial use can be allotted out of the charagah land?
(2) Who is the competent authority for making such allotment, if such allotment is permissible?
(3) The extent of land that may be allotted out of the available charagah land within the jurisdiction of the village? (4) What is the total charagah land available for the cattle population of the village / Gram Panchayat. Whether these issues were considered at all by the competent authority while making the allotment and while granting the No Objection Certificate for setting up the crushing unit / mining operation in the present case? (5) As a result of such allotment whether there would be any short fall in the availability of fodder for the local cattle population? What is the extent and number of local cattle population dependent on the available charagah land as also the availability of drinking water for the local cattle?"
15. Respondents 1 to 3 filed their response dated 21.03.2016 giving points wise replies as under:
In Respect of Point No. 1:
That within the purview of Section 237(1) of the M.P. Land Revenue Code, 1959 the Collector after securing minimum 2% of the total agricultural land, may divert unoccupied land for the development and infrastructural projects In Respect of Point no. 2:
The competent authority for making such allotment is the Collector and for providing mining rights within the provisions of Rule 6 of the Minor Mineral Rules, 1996 are as under:-
S.No. Authority Minerals Extent of
Powers
1. Director (i) Minerals (i) Where the
specified in serial area applied
number 1 to 3 of For exceeds
the Schedule-I 5.00 hectares
11
(ii) Minerals (ii) Where the
specified in serial area applied
number 4 & For exceeds
5(private land) 4.00 hectares
Of Schedule-I (iii) Where the
(iii) Minerals area applied
specified in serial for exceeds
numbers 6 and 4.00 hectares
7 of
Schedule-I
2. Collector/Additional (i) Minerals (i) Where the
Collector (Senior specified in serial area applied
IAS Scale) number 1 to 3 of For exceeds
the Schedule-I 5.00 hectares
(ii) Minerals (ii) Where the
specified in serial area applied
number 4 & For exceeds
5(private land) 4.00 hectares
Of Schedule-I (iii) Where the
(iii) Minerals area applied
specified in serial exceeds
numbers 6 and hectares does
7 of Schedule-I exceeds
for 2.00 and
not 4.00
hectares
(iv) Mineral (iv) Where the
specified in serial area applied
number 2 of for 4.00
Schedule II, exceeds
ordinary clay and Hectares
tiles in chimney- (v) Where the
kilns/kilns. area applied
(v)Minerals exceeds for
specified in serial 4.00 Hectares
numbers 5 to 12
of Schedule-II
3. Officer incharge (i) Minerals (i) Where the
Mining Section specified in serial area applied
number 6 and 7 for does not
of the Schedule-I Exceeds 2.00
(ii) Minerals hectare
specified in serial (ii) Where the
number 2 of area applied
Schedule- II, for does not
ordinary clay exceeds 4.00
For making bricks hectares
and tiles in (iii) Where the
chimney area applied
kilns/kilns. for does not
(iii) Minerals exceeds
specified in serial 4.00 hectares
numbers 5 to 12
of Schedule-II
12
IN RESPECT OF POINT NO. 3:-
The Sub-section 3 of Section 237 of M.P. Land Revenue Code 1959 provides that minimum 2% of the agricultural land of the total agricultural land of the particular village has to be secured for fulfilling the Nistar rights and for the purposes mentioned in Sub-
Section (1) of Section 237 of M.P. Land Revenue Code 1959 IN RESPECT OF POINT NO. 4:-
It is most humbly submitted that in village Banka total 104.16 Acres (42.170 Hectares) Charagah land is available in the said village, these issues were considered while granting the quarry permit in the favour of the project proponent in village Banka the total agricultural land is 441.213 Hectares the 2% agricultural land comes to 8.824 Hectares after securing the minimum 2% agricultural land for allotment for other permissible activities the total agricultural land of 33.346 Hectares is available, therefrom the two hectare land for excavation of stone is sanctioned in the favour of the project proponent. It is further clarified that the permission for setting up the crushing unit is not provided by the State Government the MPPCB is the competent authority for providing the valid consent for setting up crushing units in the State.
The project proponent M/s Tirupati Buildcon Pvt Limited Budhar, District Shehdol is having its private ownership land bearing Khasra no. 375/01 Area 0.809 Hectare, 375/02 Area 2.436 Hectares and Khasra no. 379 Area 0.462 Hectares upon the same land the project proponent has set up the stone crushing unit which is the private ownership land of the project proponent. The copies of Khasras are cumulatively marked and filed herewith as ANNEXURE-RW/1 In Respect of Point No. 5:-
13The total cattle population in village Banka is 1153, there is no shortfall in the availability of fodder for the cattles of village Banka, in village Banka there are four water tanks which are available for the local cattle for drinking purposes and further there is one river Dhauli is also there in the village which is having sufficient water throughout the year. The titamma Milan Khasra depicting the population of cattles is marked and filed herewith as ANNEXURE-
RW/2 The Sub-divisional Officer (R) Bandhavgarh Umaria and the Tehsildar Tehsil Chandia made physical spot inspection of the village Banka. The Tehsildar report is marked and filed herewith as ANNEXURE-RW/3
2. An affidavit in support is filed herewith"
16. Respondent 4 has also filed a further inspection report after making inspection on 07.10.2014, recording its findings as under:
मै. तिरूपति तबल्डकान प्रा. ति. ग्राम बाांका िह. बााँधिगढ़ तििा उमरिया द्वािा स्थातपि स्टोन के शि िथा स्टोन माइर्नस का तनिीक्षण माननीय िाष्ट्रीय हरिि अतधकिण के आिेश दिनाांक 18.09.2014 के परिपािन मे दिनाांक 07.10.2014 अधोहस्िाक्षिकिाा द्वािा दकया गया। तनिीक्षण के समय उद्योग प्रतितनतध श्री तशि कु माि तमश्रा उपतस्थि थे। तनिीक्षण के समय उद्योग का उत्पािन काया बांि था। उद्योग प्रतितनतध द्वािा अिगि किाया गया दक तिगि 03 माह से खिान मे पानी होने के कािण पत्थि उत्खनन न होने एिां िखिखाि के कािण स्टोन के शि बांि है।
तनिीक्षण के समय खिान मे िषाा का पानी भिा हुआ था। तनिीक्षण के समय उद्योग द्वािा सम्मति शिों के पािनाथा की गई कायािाही का तिििण तनम्नानुसाि है-
स्टोन क्रेशि
क्र. प्रमुख सम्मति शिे की गई कायािाही
1. परिसि के चािों ओि तब्रड ब्रेककां ग उद्योग द्वािा स्टोन क्रेशि परिसि में तब्रड िीिाि का तनमााण किना । ब्रेककां ग िाि का तनमााण कि टीन चािि से किडा कि तिया गया है। फोटो ग्रॉफ सांिग्न है।
2. स्टोन क्रेशि के िन्ने को किि किना उद्योग द्वािा स्टोन क्रेशि के िन्ने को टीन की चािि से किडा कि तिया गया। फोटो 14 ग्रॉफ सांिग्न है।
3. िॉ मटेरियि / के शि मे पानी के उद्योग द्वािा हापि के पास स्टोन बोल्डि तिड़काि की व्यिस्था । को के ससांग के पूिा गीिा किने के तिए पानी सािि िगाया गया है। फोटो ग्रॉफ सांिग्न है।
4. परिसि मे िाटि स्प्रीकां िि की उद्योग द्वािा परिसि के भीिि 06 नग िाटि व्यिस्था । सस्प्रांकिसा स्थातपि दकया गया है। फोटो ग्रॉफ सांिग्न है।
5. परिसि के चािों ओि िृक्षािोपण उद्योग द्वािा पूिा मे िगभग 25 िृक्ष परिसि किना । के चािों ओि िृक्षािोपण दकया गया था।
स्टोन परिसि के चािों ओि िगभग 1600 िृक्ष इस मानसून मे िगाये गये हैं। फोटो ग्रॉफ सांिग्न है।
6. मेटि िोड का तनमााण किना । उद्योग द्वािा स्टोनक्रेशि परिसि में मेटि िोड का तनमााण कि तिया गया है। फोटो ग्रॉफ सांिग्न है।
7. खििनाक अपतशि को उद्योग द्वािा इस सबांध मे आिश्यक तनयमानुसाि तनस्सािण किना । िानकािी प्रस्िुि कि िी गई है तिसके अनुसाि में, भास्कि 1 िुब्रीके र्नट िबिपुि को 01 ड्रम स्प्रेट आयि 220 िी. बेचा गया है।
पत्र की प्रति सांिग्न है।
स्टोन खािान (पत्थि खिान)-
क्र. प्रमुख सम्मति शिे की गई कायािाही
1. स्टोन खिान के चािों ओि फे ससांग स्टोन खिान के चािों ओि फे ससांग िायि किना । िगाया गया है। फोटो ग्रॉफ सांिग्न है।
2. स्टोन खिान के चािों ओि उद्योग द्वािा स्टोन खिान एिां क्रेशि के िृक्षािोपण किना। चािों ओि फे ससांग िायि के अर्निि िगभग कु ि 2500 पौधे इस मानसून मे िगाये गये है। फोटो ग्रॉफ सांिग्न है।
3. िोड मे पानी तिड़काि हेिु िाटि िोड मे मोबाइि टैंकि के द्वािा पानी का स्प्रीकिांि की स्थापना किना । तिड़काि दकया िािा है। फोटो ग्रॉफ सांिग्न है।
4. ब्िासस्टांग हेिु आिश्यक अनुमति किेक्टि उमरिया द्वािा पत्र कमाांक तनिां क प्राप्त किना। दिनाांक 07.03.2012 के द्वािा ब्िासस्टांग हेिु अनुमति िी गई है तिसकी िैधिा 31.03.2015 िक हैं ।
15तनिीक्षण के िौिान उद्योग कायािि न होने के कािण उद्योग की परििेशीय िायु गुणित्ता मातनटरिां ग नहीं की गई उद्योग द्वािा िायु प्रिूषण तनयांत्रण िथा सम्मति शिों के पािनाथा की गई कायािाही सांिोषप्रि है।"
"The inspection of Stone Crusher and Stone Quarry established by the M/s. Tirupati Buildcon Pvt. Ltd at Vill: Banka, The:
Bandhavgarh, Distt. Umaria has been done by the undersigned in compliance to the National Green Tribunal order dated 18.09.2014. Sh. Shiv Kumar Mishra, representative of industry was present during inspection. The production was closed at the time of inspection. It was informed by the industry representative that due to water logging in the quarry for the last 03 months, the stone crusher is closed due to non-excavation and maintenance. At the time of inspection, the quarry was filled with rain water. The details of the action taken by the industry at the time of inspection are as follows-
Stone Crusher-
Sr. No. Key Consent Terms Compliance
1. Construction of bridge Bridge breaking wall has breaking wall around the been constructed by the campus. industry in the stone crusher premises and covered with tin shed.
Photographs attached.
2. Cover the screen of stone The screen of the stone crusher. crusher was covered with a sheet of tin by the industry. Photographs attached.
3. Raw material / A water sprinkler has arrangement of sprinkling been installed by the water in crusher. industry near the hopper to wet the stone boulders before casing.
Photographs attached.
4. Arrangement of water 06 water sprinklers have sprinkler in premises. been installed within the premises by the industry.
Photographs attached.
5. Plantation of The industry had earlier trees around planted about 25 trees the campus. around the campus.
About 1600 trees have been planted around the stone campus the monsoon.
Photographs attached.
166. Construction of metal Metal road has been road. constructed by the industry in the stone crusher premises.
Photographs attached.
7. Dispose of hazardous Necessary information waste as per rules. has been submitted by the industry in this regard, 1 drum spret oil 220 liters have been sold to Bhaskar 1 Lubricant Jabalpur. Copy of the letter is attached.
Stone Quarry -
Sr. No. Key Consent Terms Compliance
1. Facing around stone Facing wire has been
quarry installed around the stone
quarry. Photographs
attached.
2. Plantation around the A total of 2500 plants have
stone quarry been planted by the
industry in the monsoon
inside the facing wire
around the stone quarry
and crusher. Photographs
attached.
3. Installation of water Water is sprinkled on the sprinkler for sprinkling road through mobile water in the road. tankers. Photographs attached.
4. Obtain necessary Permission for blasting information for blasting has been given by Collector Umaria vide letter no. nil dated 07.03.2012, which is valid till 31.03.2015.
Ambient air quality monitoring of the industry was not done due to non-functioning of the industry during inspection. The action taken by the industry to control air pollution along with consent terms is satisfactory."
(English Translation by Tribunal) 17
17. A detailed report was filed by respondent 4 alongwith its reply dated 13.02.2015 and the observations made in the report are as under:
"सामार्नय तिििण 2.1 मे. तिरूपति तबल्डकाम प्रा. ति. ग्राम-याांका, िहसीि-चांदिया, तििा उमरिया को कायाािय किेक्टि खतनि तििा उमरिया द्वािा खसिा क्रमाांक 371/1 पि गौण खतनि (पत्थि) के उत्खनन हेिु दिनाांक 17/06/2008 को अनुमति िी गयी थी । उक्त अनुमति गौण खतनि पत्थि (क्रशि से तगट्टी तितनमाणा) हेिु 10 िषा की अितध हेिु िी गयी थी (सांिग्नक -1) । म. प्र. प्रिूषण तनयांत्रण बोडा द्वािा खतनि पट्टे िथा कायाािय ग्राम पांचायि- बाांका, िनपि पांचायि- ककिे िी द्वािा दिए गये अनापतत्त प्रमाणपत्र दिनाांक 05/10/2007 (सांिग्नक-2) के आधाि पि िि (प्रिूषण तनिािण िथा तनयांत्रण) अतधतनयम 1974 एिां िायु (प्रिूषण तनिािण िथा तनयांत्रण) अतधतनयम 1981 के अांिगाि दिनाांक 25/07/2008 को मानिीय श्रम से (मैर्नयूअिी) पत्थि उत्खनन 12,000 घनमीटि प्रतििषा हेिु सम्मति िी गयी थी । उक्त खिान का क्षेत्रफि 5 एकड है। कायाािय किेक्टि तििा उमरिया द्वािा उक्त खिान को दिनाांक 07/03/2012 को ब्िासस्टांग/तिस्फोटक के माध्यम से पत्थि उत्खनन की अनुमति िी गयी थी (सांिग्नक-3) एिां म. प्र. प्रिूषण तनयांत्रण बोडा द्वािा दिनाांक 03/04/2012 को उद्योग को पत्थि उत्खनन की निीन सम्मति िी गयी िथा उत्पािन क्षमिा 2,00,000 घनमीटि प्रतििषा तनधाारिि की गयी । ििामान में उक्त सम्मति दिनाांक 31/03/2015 िक प्रभािशीि है। खतनि तिभाग उमरिया द्वािा प्रस्िुि िानकािी के अनुसाि उत्खनन की क्षमिा सम्मति क्षमिा से कम है। (सांिग्नक -04) 2.2 मेससा तिरूपति तबल्डकाम प्रा. ति. द्वािा खनन स्थि से िगभग 300 मीटि की िूिी पि खसिा क्रमाांक 27512 िकबा 2.436 एकड पि उत्खतनि पत्थि से तगट्टी तनमाणा हेिु क्रशि की स्थापना की गयी तिसके तिए म. प्र. प्रिूषण तनयांत्रण बोडा द्वािा 9,000 घनमीटि प्रतििषा स्टोन तचप्स उत्पािन हेिु दिनाांक 14/05/2009 को िायु अतधतनयम के अांिगाि सम्मति िी गयी । ििामान में यह सम्मति दिनाांक 31/03/2016 िक प्रभािशीि है िथा उद्योग द्वािा प्रस्िुि िानकािी के अनुसाि स्टोन क्रशि की उत्पािन क्षमिा सम्मति क्षमिा के अनुरूप है। 2.3 खिान एिां क्रशि का स्थि ग्राम-बाांका, ग्राम पांचायि बाांका िहसीि चांदिया तििा- उमरिया में बाांका सिैया प्रधानमांत्री ग्रामीण सडक मागा पि बाांका से िगभग 2 दक.मी. िूिी पि तस्थि है । इस मागा पि बायीं ओि सिाप्रथम अनािेिक की खिान (खसिा क्रमाांक 371/1 ) एिां ित्पश्चाि् 300 मीटि आगे िायीं ओि क्रशि इकाई (खसिा क्रमाांक 375/ 2) तस्थि है । है । खिान एिां क्रशि के चािों ओि 1.00 दकिोमीटि िक कोई आबािी नहीं पायी गयी िथा आसपास की भूतम पथिीिी एिां पडि पायी गयी। तनकटस्थ ग्राम-मझोिी िगभग 1.2 दक.मी. िूि उत्ति पूिा में ग्राम िििा बाघािेि िगभग 1.4 ितक्षण पतश्चम में िथा ग्राम-बाांका िगभग 1.5-2.0 दक.मी. िूि पतश्चम में तस्थि है । खिान क्षेत्र में ओिि बडान की मात्रा औसिन 0.5-1.0 मीटि है िथा ििामान में खिान का काया िगभग 10 मीटि गहिाई िक नीचे पहुांच चुका है । खिान एिां क्रशि की तितभन्न ग्रामों के परिप्रेक्ष्य में तस्थति िशााने िािा गूगि मेप सांिग्नक-5 है । खिान के चािों ओि िृक्षािोपण भी किाया गया है हािाांदक िोतपि पौधों को िृक्ष बनने में 4 से 5 िषा िग सकिे है। खिान को कटीिे िािों की फे ससांग से सुितक्षि बनाया गया है । खिान के पूिा की ओि ग्राम-मझोिी िाने िािा कच्चा मागा भी तस्थि है ।
2.4 इसी बाांका - सिैया प्रधानमांत्री ग्रामीण सडक मागा पि पि आगे की ओि उद्योग का क्रशि स्थातपि है । इस परिसि का क्षेत्रफि 2.486 हेक्टेयि है िहाां स्टोन क्रशि है। के अिािा एक हाट तमक्स प्िाांट िथा एक सीमेंट पाईप तनमााण इकाई भी स्थातपि / है । उद्योग का क्रशि 60 टन प्रतिघांटा पत्थि िोडने की क्षमिा का है तिसमें प्रायमिी क्रशि, िो सेकण्डिी क्रशि (एक रिटना िाईन का) एिां तितभन्न साईि के तगट्टी के पृथक-पृथक सांग्रहण हेिु 05 कर्निेयि बेल्ट है । उद्योग द्वािा आिागमन मागों पि िि तिडकाि हेिु सस्प्रांकिसा की व्यिस्था की गयी है, िायब्रेटिी स्कीन को टीन की चाििों से ढांका गया है, अपनी पूिी सीमा पि टीन की चाििों की तिण्ड 18 ब्रेककां ग िाि बनायी गयी है िथा प्रायमिी क्रशि में िि तिडकाि की व्यिस्था की गयी है । तनिीक्षण दििस उक्त प्रणािी कायािि पायी गयी िथा धूि के तनयांत्रण के फिस्िरूप मशीनों के आसपास धूि की तस्थति नहीं पायी गयी । तनिीक्षण दििस उद्योग का हाट तमक्स प्िाांट दकयाशीि नहीं पाया गया तिसके सांबांध में बिाया गया दक हाट तमक्स प्िाांट का सांचािन सडक तनमााण के आडाि प्राप्त होने की तस्थति में ही दकया िािा है एिां ििामान में यह काफी िांबे समय से बांि है । क्रशि के चािों ओि िृक्षािोपण भी किाया गया है हािाांदक िोतपि पौधों को िृक्ष बनने में 4 से 5 िषा िग सकिे है। पयााप्त खिान एिां क्रशि के सापेक्ष तस्थति िशााने िािे िायातचत्र सांिग्नक - 6 अनुसाि है ।
3. खिान एिां क्रशि के पयााििणीय िुष्प्प्रभाि:
3.1 उक्त खिान एिां क्रशि आबािी एिां रिहाईश से पयााप्त िूिी पि तस्थि है। इनके आसपास तस्थि क्षेत्र पठािी एिां पथिीिा है िथा क्षेत्र में ससांचाई के साधन ना होने के कािण उन्नि कृ तष होिी नहीं पायी गयी । हािाांदक तनकटस्थ ग्रामों के तनिासी उपिब्ध भूतम पि स्िउपयोग हेिु कृ तष कििे पाये गये िैसा दक िायातचत्रों से स्पि है । 3.2 खिान के सांचािन में अतनयांतत्रि ब्िासस्टांग के कािण कां पन िथा परििहन के कािण धूि उत्पन्न होने की समस्या होिी है । तिद्यमान खिान में अतधक ओिि बडान ना होने से इसके तनपटान की समस्या परिितक्षि नहीं हुई िथा यह पाया गया दक ओिि बडान को खिान परिसीमा पि ही एकतत्रि कि िखा गया है। परििहन मागा पि िि तिडकाि कि धूि शमन की व्यिस्था िेखी गयी । खिान खनन काया में िायसेंस प्राप्त तिस्फोट कर्मायों की सहायिा से तिस्फोटकों का उपयोग कि पत्थिों को िोड़ा िािा है एिां ित्पश्चाि् िेसीबी मशीन की सहायिा से तनकािकि क्रशि इकाई में ट्रकों के माध्यम से पहुांचाया िािा है । तिस्फोटन सप्ताह में एक से िो बाि आिश्यकिानुसाि दकया िािा है । खिान से कोई भी ििीय तनस्त्राि नहीं दकया िािा है एिां खिान में एकतत्रि िषाा िि का उपयोग धूि शमन हेिु दकया िाना पाया गया । खिान का क्षेत्रफि िोटा (5 एकड) है। िषा 2012 िक खनन कायो का सांचािन मैर्नयूअिी दकया िािा था एिां िषा 2012 के पश्चाि् ही तिस्फटकों के उपयोग की अनुमति प्राप्त हुई। खिान से खतनि तनकािे िाने के फिस्िरूप िो गढ्ढा तनर्माि हो गया है िह खुिी खिान की एक सामार्नय प्रदक्रया है िथा खिान बांि होने के पश्चाि् सांभििः यह एक िि सांग्रहण स्त्रोि में परििर्िाि दकया िा सकिा है िो क्षेत्र के भूिि सांिधान में सहायक तसध ह हो सकिा है । अिः खिान के सांचािन से पयााििण के घटकों पि कोई गांभीि तिपिीि प्रभाि पड़ा हो, ऐसा अनुमातनि नहीं है ।
3.3 स्टोन क्रशि एक िायु प्रिूषणकािी उपक्रम है िथा इसके सांचािन से आसपास के क्षेत्र में िायु प्रिूषण की तस्थति तनर्माि होिी है। तबना पयााप्त प्रिूषण तनयांत्रण व्यिस्थाओं के स्टोन क्रशि के सांचािन से फ्यूिीटीि इमीशन होिे है िथा उसका मुख्य कािण पत्थि का तभन्न-तभन्न आकािों में िोड़ा िाना, परििहन, स्क्रीसनांग इत्यादि है । भािी धूि सामार्नयिः परिसि में बैठ िािी है पिां िु हल्की धूि सामार्नयिः हिा के साथ बहकि िूि िक फै ििी है। इसके अतिरिक्त क्रशि के उपकिणों से ध्ितन भी उत्पन्न होिी है । क्रशि परिसि में बैठ िाने िािी धूि भी िाहनों के आिागमन के कािण पुनः उडिी है एिां िायु प्रिूषण के सेकण्डिी स्त्रोि के रूप में पायी िािी है । धूि के उत्सिान के कािण, सामग्री का क्षिण, मानि स्िास््य - श्वसनिांत्र, आांखों इत्यादि पि तिपिीि प्रभाि पडिा है िथा धूि की अतधकिा िनस्पति, िृक्ष आदि की पतत्तयों पि िमकि प्रकाश सांश्लेषण प्रदक्रया को प्रभातिि कि सकिी है । 3.4 अनािेिक के क्रशि एिां खिान सांचािन से पयााििण के तितभन्न घटकों पि पड़ सकने िािे तिपिीि प्रभाि का आकिन तनम्नानुसाि दकया िा सकिा है:- 3.4.1 ििीय पयााििण: अनािेिक की खिान एिां क्रशि सांचािन की प्रदक्रया से दकसी प्रकाि का औद्योतगक िूतषि िि उत्पन्न नहीं होिा है। खिान मे िषाा ऋिु के एकतत्रि िि को पां प के माध्यम से तनकािा िािा है िथा मोबाईि टैंकि के माध्यम से सड़कों पि धूि शमन हेिु उपयोग दकया िािा है। खनन की अितध समाप्त होने के पश्चाि् इसका िषाा िि सांग्रहण हेिु उपयोग दकया िाना क्षेत्र के पयााििण हेिु उपयोग दकया िाना तहिकि होगा। 3.4.2 िायु पयााििण बोडा द्वािा तिगि िषों मे की गई परििेशीय िायु गुणित्ता तनम्नानुसाि पाई गई:-19
क. दिनाांक मॉतनटरिां ग स्टेशन का मानक (माइको परिणाम (माइको ग्रा. / तिििण ग्रा. / घन मी.) घन मी.)
1. 04.05.2009 क्रशि से िगभग 100 मी. 500 427.57 की िूिी पि गेट के पास
2. 21.02.2012 क्रशि से 10 मी. की िूिी 600 570.23 पि
3. 07.11.2014 क्रशि से 10 मी. की िूिी 600 319.23 एिां 482.12 पि समय-समय पि बोडा द्वािा अनािेिक क्रशि की परििेशीय िायु गुणित्ता का मापन बोडा द्वािा तनधाारिि मानकों के अांिगाि पाया गया (सांिग्नक-7) । उद्योग के आसपास की भूतम उपिाउ नहीं है हाांिादक स्थानीय तनिासीयों द्वािा िीिकोपािान हेिु कृ तष की िािी है। कृ तष पि क्रशि ितनि कोई िुष्प्प्रभाि पड़ा हो, इसकी सांभािना अतधक नहीं िान पडिी है । तनिीक्षण िौिान भी फसि में प्रथम िृिया तिपिीि प्रभाि अथिा धूि िमी नहीं पायी गयी। सिपांच ग्रामपांचायि बाांका द्वािा अपने पत्र दिनाांक 10/11/2014 द्वािा (सांिग्नक- 8) स्पि दकया गया है दक फसिों को कोई नुकसान नहीं है । खतनि तिभाग उमरिया द्वािा भी अपने पत्र दिनाांक 05/12/2014 द्वािा (सांिग्नक-9) उक्त आशय की पुति की गयी है तिसमें िन भूतम एिां कृ तष भूतम पि दकसी प्रकाि के िुष्प्प्रभाि से इांकाि दकया गया है। हाांिादक तनिीक्षण िि द्वािा पाया गया दक खिान में कायािि आपिे टसा एिां श्रतमकों को िो मशीनों के अत्यर्नि समीप काया कििे है, उर्नहें अनािेिक द्वािा व्यतक्तगि सुिक्षा उपकिण (पसानि प्रोटेतक्टि इक्यूपमेंटस) उपिब्ध नहीं किाये है । अिः िांबे समय िक कायािि िहने िािे ऐसे कमाचारियों के स्िास््य पि तिपिीि प्रभाि की सांभािना से इांकाि नहीं दकया िा सकिा है ।
3.4.3 सामातिक आर्थाक पयााििण:
3.4.3.1 ग्रामीण क्षेत्र की आर्थाक उन्नति िथा सामातिक स्िि का आांकिन उस क्षेत्र की कृ तष की गुणित्ता पि आधारिि होिा है । अनािेिक के क्रशि एिां खिान क्षेत्र के आसपास के ग्रामों में कृ तष योग्य उत्तम भूतम की उपिब्धिा नहीं है िथा कृ तष की तस्थति उत्तम नहीं प्रिीि होिी है।
क्षेत्र में उद्योग धांधो का अभाि िथा ग्रामीणों के पास पशुपािन अथिा एक फसिीय कृ तष ही िीिीकोपािान का साधन है । क्रशि एिां खिान के सांचािन से क्षेत्र में 15-20 िोगों को सीधा िोिगाि प्राप्त होिा है िो दक अनािेिक उद्योग का एक धनात्मक प्रभाि माना िा सकिा है । साथ ही साथ आिश्यक व्यतक्तगि सुिक्षा उपकिणों के अभाि में काया दकए िाने से इनके स्िास््य पि पडने िािा तिपिीि प्रभाि एक नकािात्मक कािक है तिसका मान तमिने िािे िोिगाि की िुिना में अतधक है । अिः इस दिशा में अनािेिक को आिश्यक कायािाही किनी चातहए ।
3.4.3.2 क्षेत्र के खतनिों का िोहन कि धनोपािान एिां िाभ प्राप्त किने के फिस्िरूप दकसी भी उद्योग का यह िातयत्ि बनिा है दक िह उस क्षेत्र के तिकास में अपनी भागीिािी सुतनतश्चि किे । हाांिादक सिपांच ग्राम पांचायि बाांका द्वािा अपने पत्र प्रातप्त दिनाांक 10.11.2014 (सांिग्नक-10) द्वािा बिाया है दक अनािेिक द्वािा क्षेत्र के धार्माक, सामातिक कायों में सहयोग दिया िािा है िथा कास्िकािों को अपने बोििेि से ससांचाई के तिए िि आदि उपिब्ध किाया िािा है । उक्त क्षेत्र पूणािः अतिकतसि है िथा आदििासी बहुि है । अनािेिक 20 के तनकटस्थ तस्थि ग्राम मझोिी, बाांका, िििा बाांधािेि इत्यादि में - तस्थि प्राथतमक स्कू िों में शौचाियों की व्यिस्था नहीं है। स्कू िों में पढने िािे िात्रों को पेयिि की भी कोई सुतिधा नहीं है । ग्रामीण क्षेत्रों के भूतमगि पेयिि स्त्रोि सूख िािे है अथिा हैण्डपांप कायािि नहीं िहिे है । इस प्रकाि के िोटे-िोटे कायों में भागीिािी कि भी अनािेिक क्षेत्र के आर्थाक, सामातिक पयााििण में अपना योगिान िे सकिा है । अिः सामातिक आर्थाक पयााििण के सुधाि हेिु अनािेिक खिान एिां क्रशि को ओि अतधक योगिान दिया िाना चातहए । 3.4.4 खििनाक अपतशि का तनपटान:
क्रशि उद्योग की प्रदकया से खििनाक अपतशि उत्पन्न नहीं होिी है क्रशि सांचािन हेिु िनिे टि से उत्पन्न िेस्ट आयि को बोडा द्वािा अतधकृ ि रिसायकिि मेससा भास्कि िुब्रीके र्नट प्रा.ति. िबिपुि के माध्यम से तनष्प्पादिि दकया िािा है उद्योग द्वािा स्पेर्नट आयि अतधकृ ि रिसाइकि को बेचने सांबांधी मेनीफे स्ट की प्रति सांिग्न है (सांिग्नक - 11) । अिः सामार्नयिः उद्योग के खििनाक अपतशिों से अर्नय कोई पयााििणीय क्षति आकतिि नहीं है।
4. उपसांहाि 4.1 अनािेिक खिान एिां क्रशि की भौगोतिक तस्थति आबािी एिां ग्रामों से िूि है िथा आसपास कृ तष भी नहीं है । िि प्रिूषण सांभातिि नहीं है िथा तनयांतत्रि िायु प्रिूषण के फिस्िरूप पयााििणीय घटकों पि तिपिीि प्रभाि का आांकिन नहीं दकया िा सकिा है। कायािि श्रतमकों का तनयतमि स्िास््य पिीक्षण ना होने िथा उर्नहें व्यतक्तगि सुिक्षा उपकिण प्रिान ना किने के फिस्िरूप उनके स्िास््य पि ििामान तस्थति में भी तिपिीि प्रभाि पडने की सांभािना से इांकाि नहीं दकया िा सकिा है। िायु प्रिूषण तनयांत्रण हेिु की गयी व्यिस्थाएां उपयुक्त है पिांिु सुधाि की सिैि सांभािना बनी िहिी है । अिः उद्योग को तिशेष रूप से क्रशि के अर्नय उपकिणों यथा कर्निेयि बेल््स, िाइब्रेरटांग स्कीन एिां तमट्टी ि अर्नय उत्पािों के एकतत्रि चट्ट (stock piles) पि भी िि तिडकाि की व्यिस्था किनी चातहए िादक ग्रीष्प्मकाि में तिशेष रूप से चिने िािी िेि हिा के कािण धूि का फै िाि ना हो ।
4.2 अनािेिक उद्योग तिस क्षेत्र में तस्थि है िह आदििासी बहुि िथा अतिकतसि तनधान क्षेत्र है अनािेिक उद्योग के क्रशि एिां खिान से ग्रामीणों को िोिगाि प्राप्त हो िहा है पिां िु आसपास के ग्रामों में मूिभूि सुतिधाओं का भी अभाि है। पेयिि, स्कू िों में शौचाियों आदि की तस्थति ियनीय है । अिः सामातिक आर्थाक पयााििण के उत्थान हेिु अनािेिक उद्योग को इस दिशा में प्रयास किना उतचि होगा ।
4.3 अतिरिक्त सुधाि के िृतिकोण से अनािेिक को परिसि में सांग्रतहि दकए गये डीिि, इत्यादि के खािी इमों की सांग्रहण व्यिस्था में सुधाि दकया िाना अपेतक्षि है अथिा अतधकृ ि रिसाइक्िसा के माध्यम से इर्नहें तिदक्रि दकया िा सकिा है।"
"General Details 2.1 Permission for mining of accessory minerals (stone) on khasra no. 371/1 was granted to M/s. Tirupati Buildcom Pvt. Ltd, Vill Yanka, The: Chandiya, Distt. Umaria by Office of the Collector Minerals, Distt. Umaria on 17.06.2008. The above permission (reconstruction of road stone through crusher) was granted for 10 years (Annexure-1). The permission for mining stones of 12000 cubic meters per year through manual labour under Water (Prevention and Control of Pollution) Act, 1974 and Air (Prevention and Control of Pollution) Act, 1981 was granted on 25.07.2008 on the basis of Mining Lease given by Madhya Pradesh Pollution Control Board and No Objection Certificate dated 05.10.2007 (Annexure-2) given by office of the Gram Panchayat vill: Banka, Janpad Panchayat - Kakreli. The area of above said mine is 5 acres. The permission for mining of stones through blasting / explosive was granted by office 21 of Collector, Distt. Umaria on 07.03.2012 (Annexure-3) and the new permission was granted by Madhya Pradesh Pollution Control Board on 03.04.2012 whose production capacity was fixed at 2,00,000 cubic meters per year. The above permission is valid upto 31.03.2015. The mining capacity is less than the agreed capacity according to the information furnished by Minerals Department, Umaria (Annexure-4).
2.2 A crusher was established for the manufacture of road stone on Rakba no. 2.436 acres, Khasra no. 27512 about 300 meters away from the mining site for which permission for the production of 9000 cubic meters stone chips per year was taken on 14.05.2009 from the Madhya Pradesh Pollution Control Board under the Air Act. This permission is effective till 31/03/2016 and the production capacity of stone crushers is in line with the consent capacity as per information presented by the industry.
2.3 The place of mining and crusher is situated at the distance of 2 kms at Banka Salaiya Pradhanmantri Gram Sadak Marg in vill:
Banka, Gram Panchayat: Banka, Teh: Chandiya, Distt. Umaria. Stone Quarry (Khasra no. 371/1) of non applicant is situated on the left side and crusher unit (Khasra no. 375/2) is situated on the right side above 300 meters. No population was found up to 1.00 km around the mine and crusher and the nearby land was stony and fallow. Vill: Majholi is situated in north east around 1.2 km, Vill: Baghadev in south west and Vill: Banka is situated in west around 1.5-2.0 km. The amount of overburden in the mine area is an average 0.5-1.0 metres and at present the digging work of mine has reached down to a depth of about 10 m. Google map showing the location of the mine and crusher in perspective of various villages is Annexure-5. Plantation has also been done around the mine although it may take 4 to 5 years for the planted saplings to become trees. Barbed wire is placed around the mine for the purpose of security. The unpaved road leading to village-Majholi is also situated on the east side of the mine.
2.4 The crusher of the industry is established further on this Banka- Salaiya Pradhan Mantri Gramin road. The area of the campus is 2.486 hectare where one hot mix plant and one unit of cement manufacturing unit is situated along with stone crusher. The capacity of crushing stone is of 60 ton per hour stone in which primary crusher, two secondary crushers one with return line) and
05 conveyor belts for separate collection of ballast of different sizes. Sprinklers have been arranged for water sprinkling on the roads by the industry, vibratory screen has been covered with tin sheets, wind breaking wall of tin sheets has been made on its eastern boundary and water sprinkling has been arranged in the primary crusher. On the day of inspection, the said system was found to be functional and as a result of dust control, no dust was found around the machines. The above system was functional and the dust was not found nearby machines on the day of inspection. The hot mix plant of the industry was not functional on the day of inspection, in connection with it was told that the operation of the hot mix plant is done only after receiving orders for road construction and it is closed for a long time. Plantation has also been done around the crusher though it may take 4 to 5 years for the planted saplings to become trees. The photographs showing relative position of adequate quarry 22 and crusher are as per Annexure-6.
3. Environmental side effects of quarry and crusher:
3.1 The above said stone quarry and crusher is situated at sufficient distance from residential area. The nearby area is hilly & rocky.
Modern agriculture could not be done due to non availability of irrigation equipments. However, the residents of nearby villages were found doing agriculture for their own use on the available land as is evident from the photographs.
3.2 There is a problem of vibration due to uncontrolled blasting and dust due to transportation during the operations of mine. Due to absence of excessive overburden in the mine, the problem of its disposal was not reflected and it was found that the overburden has been collected at the mine boundary itself. Dust suppression was observed by sprinkling water on the transport route. In quarry mining work, stones are broken using explosives with the help of licensed blasting professional. Stones are taken out with the help of JCB machine and transported through trucks to the crusher unit. Blasting is done once or twice a week as per requirement. There is no water discharge from the mine and rain water collected in the mine is used for dust suppression. The area of the mine is small (5 acres). Mining operations were done manually till 2012 and after that permission was obtained to use explosives. The pit has been formed as a result of the extraction of minerals from the mine is a normal process which can be converted into a water storage source after the closure of mine which can be helpful in the groundwater enrichment of the area. Therefore, no any adverse impact has been seen on the environment due to the operations of mine.
3.3 Stone crusher is an air polluting enterprise and its operation creates air pollution in the surrounding area. The operation of stone crushers without adequate pollution control systems leads to fugitive emissions and breaking of stone into different sizes, transportation, screening etc are the main reasons. Heavier dust generally settles in the premises but lighter dust is generally carried by the wind and spread over long distances. Noise is also generated from the equipment of the crusher. The dust of the crusher premises also gets blown again due to the movement of vehicles and is found as a secondary source of air pollution. Due to dust emission, material degradation, human health-respiratory system, eyes etc. are adversely affected and the process of Photo synthesis may be affected from excessive dust on the leaves of vegetation, trees etc. 3.4 The adverse impact on the various components of the environment due to the operation of the crusher and mine by the non applicant can be assessed as follows:-
3.4.1 Aquatic Environment: No industrial contaminated water is generated from the process of operation of the mine and crusher of the applicant. The rain water collected in the mine is pumped out through pumps and is used for dust suppression on the roads through mobile tankers. After the mining period is over, its use for rain water harvesting will be beneficial for the environment of the area.
3.4.2 The ambient air quality conducted by the Air Environment Board in the past years was found as follows:-23
Sr. Date Details of Standard Result (Micro
No. monitoring (Micro gram / gram / cubic
stations cubic meters) meters)
1. 04.05.2009 At the distance of 500 427.57
10 meters from the
crusher near gate
2. 21.02.2012 At the distance of 600 570.23
10 meters from the
crusher
3. 07.11.2014 At the distance of 600 319.23 and
10 meters from the 482.12
crusher
The measurement of ambient air quality of non applicant's crushers by the Board from time to time was found as per standards prescribed by the Board (Annexure-7). The land surrounding the industry is not fertile; however agriculture is practiced by the local residents for their livelihood. There seems to be no possibility of adverse impact of crusher on agriculture. No adverse effect or dust accumulation was found in the crop even during the inspection in prima facie. Sarpanch of Gram Panchayat Banka vide its letter dated 10.11.2014 (Annexure-8) has clarified that there is no damage to the crops. The above intention has also been confirmed by the Mineral Department, Umaria, vide its letter dated 05.12.2014 (Annexure-9), in which any adverse effect on forest land and agricultural land has been denied. However, it was found by the inspection team that the non-applicant has not provided personal protective equipments to the closely operators and laborers working in the mine. Therefore, the possibility of adverse effect on the health of such employees working for a long time cannot be ruled out.
3.4.3 Socio-economic environment 3.4.3.1 The assessment of the economic and social progress of the rural area is based on the quality of agriculture in that area. There is no availability of agricultural land in the villages surrounding the crusher and mine area of the non-applicant and the agriculture's situation does not seem to be good. Lack of industries in the area and the villagers have animal husbandry or single crop agriculture as the only means of earning their livelihood. 15-20 people get direct employment in the area by the operation of crusher and mine, which can be considered as a positive effect of non-applicant industry. At the same time, the adverse effect on their health due to working in the absence of necessary personal protective equipment is a negative factor, the value of which is higher than the employment they get.
Therefore, the non applicant should take necessary action in this direction.
3.4.3.2 As a result of earning money and getting profit by 24 harnessing the minerals of the area, it becomes the responsibility of any industry to ensure its participation in the development of that area. However, Sarpanch Gram Panchayat Banka, vide its letter dated 10.11.2014 (Annexure-10), has informed that non-applicant helps in religious and social works of the area and water is provided to artisans for irrigation from their borewells. The said area is completely underdeveloped and tribal dominated. No toilets in the primary schools located near the village Majholi, Banka, Dadra, Bandhadev etc., near to non applicant's area. There is no facility of drinking water for the students studying in the schools. Underground drinking water sources in rural areas dry up or hand pumps do not work. The non-applicant can contribute to the economic and social environment of the area by participating in such work. Therefore, contribution should be more to non-applicant mines and crushers for the improvement of socio-economic environment.
3.4.4 Disposal of hazardous waste The process of crusher industry does not generate hazardous waste. Waste oil generated from generators for crusher operation is disposed off by the recycler M/s Bhaskar Lubricants Pvt. Ltd, Jabalpur authorized by board. A copy of the manifest regarding sale of spent oil to the authorized recyclers by the industry is attached (Annexure-11). Therefore, generally, no other environmental damage from the hazardous wastes of the industry is estimated.
4. Conclusion 4.1 The geographical location of the unclaimed mine and crusher is far away from the residential area, villages and agriculture land. Water pollution is not probable and as a result of controlled air pollution, the adverse effect on environmental components cannot be assessed. As a result of non-regular health check-up, non-providing of personal protective equipment of laborers the possibility of adverse impact on their health cannot be ruled out in the present situation. The arrangements made for air pollution control are appropriate but there is always scope for improvement. Therefore, the industry should specially arrange for water sprinkling on other equipments of the crusher such as conveyor belts, vibrating screen and stock piles of soil and other products so that dust can be removed due to the strong wind especially in summers.
4.2 The industry of non-applicant is situated in a tribal-dominated and underdeveloped poor area. The villagers are getting employment from the crusher and mine of the industry of non-applicant but there is a lack of basic facilities in the surrounding villages. The condition of drinking water, toilets etc. in schools are pathetic. Therefore, it would be appropriate for the non-applicant industry to make efforts in this direction for the upliftment of the socio-economic environment.
4.3 In view of additional improvement, the non-applicant is required to improve the collection system of empty diesel, etc., stored in the premises or these can be sold through authorized recyclers."
(English Translation by Tribunal) 25
18. Tribunal considered the matter on 06.05.2015 and in respect of past violations found it appropriate to direct PP to deposit Rs. 5 lakhs as Environment Compensation for restoration of environment. This order was challenged by respondent 5 in Civil Appeal 9145 of 2015 before the Supreme Court M/s Tirupati Buildcom Pvt. Ltd. Vs. LAKHAN SINGH DHURVE & Ors. wherein an interim order was passed on 29.04.2016 staying on operation of Tribunal's order dated 06.05.2015.
19. Tribunal thereafter took up the matter on 18.10.2016 and after noticing Supreme Court's order dated 29.04.2016, took the view that proceedings have not been stayed therefore observed that the amount of 5 lakhs deposited with Registrar will be subject to the order passed by the Supreme Court. Further, it considered the matter on merits and observed as under:
"We have heard the Learned Counsel appearing for the State as well as the Learned Counsel for the P°CB and have also perused the replies that have been filed.
From the reply filed by the Respondent No. 1 to 3 on the queries that were made by the Tribunal in the order dated 11.03.2015 that in terms of sub-section 1 read with sub-section 3 of Section 234 of the Land Revenue Court it was permissible for the Collector to divert unoccupied land out of the pasture land which is one of the categories mentioned in sub clause 'b' of the Sub clause 1 of Section
237. The submission of the Learned Counsel for the State was, therefore, that in terms of the aforesaid previous land for the mining purposes was allotted to the Respondent No. 5.
As per the details given in the reply the allotment has been made after securing minimum 2% of the total agricultural land as required by the provisions contained in 237 (1) & 237 (2) of the Act as applicable in the year 2008 when leased was granted. It is submitted in the reply that 33.346 hectares of land for grazing as "Charagah' is still available in the village which is more than 2% of the total agricultural land of the village.
So far as the stone crusher is concerned in the reply filed by the State it is given out that the Respondent No. 5 / M/s Tirupati Buildcom has set up the stone crusher on land bearing Khasta No. 375/01 (an area of 0.809 hectares), Khasra No. 375/02 (an area of 2.436) hectares and Khasta No. 379 )an area of 0.462 hectares) which is under the private ownership and not part of the un-occupied land or the Charagah' land as alleged in the Original Application (Writ Petition) filed before the Hon'ble High Court. It is submitted that this stone crusher of the Respondent No. 5 is situated on the private land.26
We have considered the reply filed by the MPPCB which had conducted an inspection on 07.11.2014 and subsequently again on 05.02.2015. As per the reports submitted before us the shortcomings which had been pointed out during previous inspections have been rectified. However, so far as the siting guidelines are concern there appears to be ambiguity in the reply filed before us as it is mentioned in para no. 5 of the inspection report filed on 11.11.2014 that 'the unit of the Respondent No. 5 that is the stone mine and the stone crusher is located in an area that is rocky and has barren land also there is no dense population within one kilometer from the site.' We are of the view that the aforesaid information needs to be specified in the light of the siting guidelines. Moreover, from the material on record including satellite image that has been filed there are three schools in the vicinity of the mines and the stone crushers which are the school at Banka, school at Majhauli & and school at Dadra (Bhandhadeva), the MPPCB therefore has to give specific distances from the outer area of the these premises of the land and of the boundary of the land of the stone crusher. At the same time we further direct that distance from the village boundary for the Abadi of the village must be taken as a outer point for measuring the distance from the village to the point as well as the stone crusher. At para no. 2.4 of the report submitted by the MPPCB it is indicated that apart from the stone mine, stone quarry and the stone crusher there is also a Hot Mix Plant and Cement Pipe / Pole industry. The MPPCB needs to submit whether necessary consents 'Consent to Establish & Consent to Operate in respect of both these units had been granted by the MPPCB authorities considering all relevant factors in that behalf. The MPPCB authority shall also submit a copy of last inspection as well as the report of the Air Ambience Quality at both sites of the stone crusher and the mines as also the Hot Mix Plant and the cement pipe industry. It would be open for the MPPCB to carry out the fresh inspection on the relevant affected area and submit the report in addition to what has been ordered above. Let the matter be listed on 16th November, 2016."
20. Thereafter matter was taken up on 28.11.2016. Noticing the fact that mining operation and stone crusher unit are already closed and not in operation, Tribunal decided to consign the matter to record with the further observation that matter pending in Supreme Court shall be governed by the order of Supreme Court.
21. Thereafter Civil Appeal no. Civil Appeal 9145 of 2015 has been decided by Supreme Court vide judgement dated 18.07.2023 and Supreme Court's order reads as under:
"In our opinion, the Impugned order dated 06.05.2015 passed in Original Application No. 40/2014 titled "Lakhan Singh Dhurve vs. state of M.P. and Ors.", whereby the appellant - Tirupats Buildoom pvt. Ltd. has been asked to deposit Rs.5,00,000/- (rupees five lakhs 27 only) with the Registrar, National green Tribunal (NGT), Central Zone Bench, Bhopal is unsustainable as it does not give any reasons or grounds for issuing the direction.
The appellant - Tirupati Buildcom Pvt. Ltd. was asked to file earlier orders passed by the NG to ascertain whether any grounds or reasons are given therein. Earlier orders have been filed, but they are equally silent.
Learned counsel for respondent No.5-Madhya Pradesh Pollution Control Board submits that there were violation of the conditions imposed while giving consent to operate. Whether this is correct or not has to be examined and considered by the NGT. We are informed that the proceedings before the NGI have not culminated into a final order. Possibly, the NCT has not proceeded as notice was issued in the present appeal vide order dated 29.04.2016. This order had merely stayed the operation of the impugned judgment/order dated 06.05.2015 and not the proceedings before the NGT.
Be that as it may, we set aside and quash the impugned order dated 06.05.2015 on the ground and reason that it is a non-speaking and non-reasoned order. Accordingly, the proceedings will continue before the NGT. It will be open to the NGT to pass a fresh order including an order directing interim compensation etc., after hearing parties, examining documents and recording reasons. We clarify that we have not expressed any opinion on the merits of the case.
In order to cut short delay, parties are directed to appear before the NGT on 09.08.2023.
Learned counsel appearing on behalf of respondent No.5 - Madhya Pradesh Pollution Control Board states that the Board has filed a copy of inspection report. The inspection report would also be considered by the NGT.
The appeal is allowed in the above terms.
Pending applications(s), if any, shall stand disposed of."
22. From the record it appears that initially there was violation of conditions of consent on the part of respondent 5 and therefore he was liable to pay environment compensation on the Principle of 'Polluters Pay'. The quantum of compensation could have been assessed on the basis of turnover of PP or the sale price of mineral excavated and other relevant principles laid down by Supreme Court in SCC Goa Foundation Vs. Union of India and Others (2014) 6SCC590, Goel Ganga Developers India Private Limited Vs. Union of India (2018) 18SCC257 and Common Cause Vs. Union of India (2017) 9SCC499.
23. However, taking a considerate view in the matter, this Tribunal directed respondent 5 to deposit only Rs. 5 lakhs as compensation which 28 has been deposited, in respect of past violations which were admittedly committed by it though subsequently it claimed to have removed those violations but subsequent removal of the violations will not condone past violations and PP is liable to pay compensation for the past violations.
24. PP has not appeared before Tribunal to place any submissions either to show that the amount of compensations directed to be deposited by it is not in accordance with law or that there was no violation at all. In these circumstances direction of deposit of compensation in our view cannot be said to be incorrect or illegal or unjustified. Since mining operations and stone crushing units have already been closed, in this regard, no further order is required.
25. In these circumstances, OA is disposed of with the direction that amount of compensation deposited by respondent 5 shall be utilized for restoration/rejuvenation/ remediation of the environment for which a Joint Committee comprising MPPCB, Collector, Umaria, a representative of CPCB and DFO, Umaria shall prepare a plan within 2 months and thereafter shall take steps for execution thereof and the amount of Rs. 5 lakhs lying deposit with the Tribunal shall be released in execution of the said plan.
26. A copy of this order be sent to the MPPCB; Collector, Umaria, CPCB and DFO, Umaria by email for ensuring requisite compliance.
Sudhir Agarwal, JM Dr. Afroz Ahmad, EM August 22, 2023 Original Application No.40/2014(CZ) N 29