National Green Tribunal
Shantanu Sharma vs Union Of India on 20 September, 2016
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Original Application No. 117 of 2014
&
Original Application No. 499 of 2014
&
Original Application No.102 of 2014
(M.A. Nos. 858/2014,
872/2014, 42/2015, 287/2015, 694/2015, 579/2016,580/2016 & 581/2016)
Shantanu Sharma Vs Union of India & Ors.
&
Anupam Raghav & Anr. Vs. U.O.I. & Ors.
&
Sandplast (India) Ltd. & Ors. Vs. MoEF & Ors
CORAM:
HON'BLE DR. JUSTICE JAWAD RAHIM, JUDICIAL MEMBER
HON'BLE MR. RANJAN CHATTERJEE, EXPERT MEMBER
Original Application No. 499 of 2014
Present: Applicant :
Respondent Nos. 6 to 9: Mr. Pradeep Misra and Mr. Daleep Kr. Dhyani, Advs.
Andaman & Nicobar Island : Mr. Sarthak Chaturvedi, Mr. Rohit Pandey
Devendra Nath Tripathi, Advs.
For State of Meghalaya : Ms. Aprajit Mukherjee, Adv.
For State of TN & TNPCB : Mr. R. Rakesh Sharma, Adv.
For State of Mizoram : Mr. Ravi Kantpal and Mr. Pragyan Sharma, Mr. Ganesh
Bapur TR, Mr. Shikhar Garg, Advs.
.
For State of Karnataka : Mr. Devraj Ashok, Adv. CPCB : Mr. Raj kumar, Adv. Ms. Niti Choudhary, LA Tamil Nadu & TNPCB : Mr. R. Rakesh Sharma , adv. For State of Mizoram : Mr. Ravi Kantpal, M.r. Ganesh Baput TR, Mr. Shikhar Garg and Mr. Pragyan Sharma, Advs.
For State of Arunachal Pradesh & PCB : Mr. Anil Srivastava, Mr. Pranav, Rishi Advs. State of Pondicherry :Mr. Abhimanyu Garg, Ms. Preety Makkar, Advs State of Goa and Goa PCB : Mr. Sanosh Rebello, Mr. Debarshi Bhuyan, Advs.
Original Application No.102 of 2014 Present: Applicant: Mr. Tasneem Ahmadi, Mr. Shubhi Khare, Advs.
Respondent No. 1 Mr. Vikas Malhotra , Adv. Respondent No. 3 : Mr. B.V. Niren, Adv. For Sikkim : Ms. Aruna Mathur, Mr. Avneesh Arputham and Ms. Anuradha Arputham, Advs.
For CPCB : Mr. Rajkumar, Adv. with Ms. Niti Choudhary, LA Respondent No. 7, 87& 107: Ms Avnish Ahlawat with Ms. Latika Chaudhary, Advs. Respondent No. 17,36,56,78 & 98 Mr. Atul Jha, Adv. Respondent No. 30, 50, 70, 92, 112: Mr. Raman Yadav and Mr. Dalsher Singh, Advs.
Respondent No. 43 : Pankaj Kr. Mishra and Mr. Ajit S. Bhasme Adv. Respondent No. 63 : Mr. Mukesh Verma and Devesh Kumar Agnihotri, Adv.
Respondent No. 13 : Mr. Kumar Jwala & Mr. Om Prakash, Adv
For State of MP : Mr. V.K. Shukla, Adv.
For CECB & RCECB : Ms. Yogmaya Agnihotri, Adv.
For Nagaland PCB : Ms. K. Enatoli Sena, Adv.
For State of Jharkhand : Ms. Priyanka Sinha Adv
For UT of Lakshdweep : Dr. Abhishek Atrey and Mr. Sumit Razora, Advs.
For State of Gujrat & GPCB: Ms. Hemantika Wahi and Puja Singh Advs. For Manipur SPCB : Mr. Sapam Biswojit Meitei, Advs 1 For M/o. Cool and DGMS : Mr. B.V. Niren and Mr. S. N. Jha, Advs. For State of Karnataka : Mr. Devraj Ashok, Adv.
For JSPCB : Mr. Jayesh Gaurav, Adv.
R-28, 48, 68, 90, 110 & 127 : Mr. Ajay Choudhary, Adv.
For UPPCB : Mr. Pradeep Misra, Mr. Daleep Kr. Dhyani, Advs.
CPCB : Mr. Raj kumar, Adv. Ms. Niti Choudhary, LA
State of Tripura : Mr. Gopal Singh, Ms. Varsha, Mr. Kumar Milind, Advs.
Tamil Nadu & TNPCB : Mr. R. Rakesh Sharma , adv.
For State of Mizoram : Mr. Ravi Kantpal and Mr. Pragyan Sharma, Mr. Ganesh
Bapur TR, Mr. Shikhar Garg, Advs.
For State of Arunachal
Pradesh & PCB : Mr. Anil Srivastava, Mr. Pranav Rishi, Mr. Sanyam
Saxena Advs.
NTPC, SAIL Mr. Bharat Sargal and Ms. Vidushi Garg, Advs.
Respondent No. 129 Mr. Ghanshyam, Advs
Respondent No. 109 Mr. Jayant K. Sud and Mr. Honey Khanna, Advs.
State of A. P. Mr. Guntur Prabhakar and Mr. Guntur Pramod Kumar
and Mr. Prashant Mathur, Advs
Odisha SPCB Mr. M. Paikaray, and Mr. S. Panda, advs.
State of Odisha Mr. Soumajit Pani, Adv.
State of J& K. Mr. G. M. Kawoosa, Advs.
Respondent No. 130 Mr. Ajit Pudussery and Ms. Shruti Advs.
APPCB Mr. Nikhil Nayyar and Ms. Smriti Shah advs.
Nagaland Pollution Control Board Ms. K. Enatoli Scma, Adv.
Andaman & Nicobar Island : Mr. Sarthak Chaturvedi, Mr. Rohit Pandey Devendra Nath Tripathi, Advs.
HSPCB Mr. Anil Grover AAG and Mr. Rahul Khurana and Mr. Varun Chauhan, Advs Respondent No. 116 (SAIL) Mr. Santosh Kumar, Adv. For State of Meghalaya SPCB:Mr. Tayenjan Momo Singh, Adv.
JSPCB : Mr. Jayesh Gaurav, Adv.
Respondent No.4/12/128 : Mr. Sandeep Mahapatra and Mr. Kayesh Begg, Advs.
Respondent No. 106 : Mr. Purushottam Das Gupta, Chief Chemist, OIC State of Nagaland : Mr. Edwar Belho, AAG Mr. K. Luikang Michael and Me. Elix Gangme, Advs.
Respondent no. 47, 67, 89 :Mr. Shubham Bhalla, Adv State of Maharashtr :Mr. Preshit Surshe, Adv. State of Goa and Goa PCB : Mr. Sanosh Rebello, Mr. Debarshi Bhuyan, Advs. Respondent No. 121 (NBCC) : Mr. D. Bhadra, Adv.
Original Application No. 117/2014
Applicant : Mr. Shantanu Sharma
MoEF : Mr. Vikas Malhotra Advs.
NDMC&DJB :Ms. Sakshi Popli, Adv
State of Tripura : Mr. Gopal Singh, Ms. Varsha, Mr. Kumar Milind, Advs.
Tamil Nadu & TNPCB : Mr. R. Rakesh Sharma, Advs
Sikkim : Mr. Aruna Mathur, Mr. Avneesh Arputham and Ms.
Anuradha Arputham, Advs.
Respondent No. 52 : Mr. V.K. Shukla, Adv. for State of MP
For Andaman & Nicobar Admn.: Mr. Sarthak Chaturavedi, and Mr. D.N. Tripathi, Advs.
For State of Meghalaya : Mr. Aprajita Mukherjee and Mr. Upendra Mishra, Mr. Tayenjam Momo Singh, Adv.
For State of Nagaland : Mr. Edward Belhtto, Mr. K. Luikang Michael and Mr. Elix Gangmei, Advs.
For Nagaland PCB :Ms. K. Enatoli Sema, Adv. For DPCC : Mr. Biraja Mahopatra, Adv. Mr. Dinesh Jindel LO For CPCB : Mr. Rajkumar, Adv. with Ms. Niti Choudhary, LA For UT of Lakshdweep : Dr. Abhishek Atrey and Mr. Sumit Razora, Advs.
2Pradesh & PCB : Mr. Anil Srivastava, Mr. Pranav Rishi, Mr. Sanyam Saxena Advs.
For State of Mizoram : Mr. Ravi Kantpal and Mr. Pragyan Sharma, Mr. Ganesh Bapur TR, Mr. Shikhar Garg, Advs.
For UPPCB : Mr. Pradeep Misra, Mr. Daleep Kr. Dhyani Advs. For State of Bihar & BSPCB: Mr. Rudneshwar Singh and Mr. Gautam Singh, Advs. Respondent No. 24 & 36 : Mr. Mukesh Verma, Mr.Devesh Kumar Agnihotri,Advs. For State of Haryana & HSPCB: Mr. Anil Grover with Mr. Rahul Khurana and Varun Kumar, Advs.
For State of Kerala : Mr.Nisherajen Shonker, Mr. Gajendra Khichi, Advs. GPCB: Mr. Dhruv Pal. for Ms. Hemantika Wahi, Advs.
SPCB : Mr. Tayenjam Momo Singh, Adv.
For State of Manipur PCB ; Mr. Sapam Biswojit Meitei, Advs For JSPCB : Mr. Jayesh Gaurav, Adv.
For State of Karnataka : Mr. Devraj Ashok, Adv. For RSPCB : Mr. Shiv Mangal Sharma, AAG Mr. Adhiraj Singh and Mr. Saurabh Rajpal, Adv.
For State of MP : Mr. V.K. Shukhla, Adv. Respondent No. 4 : Mr. H. S. Parihar, Adv. CPCB : Mr. Raj kumar, Adv. Ms. Niti Choudhary, LA State of Tripura : Mr. Gopal Singh, Ms. Varsha, Mr. Kumar Milind, Advs. Tamil Nadu & TNPCB : Mr. R. Rakesh Sharma, Adv For State of Mizoram : Mr. Ravi Kantpal and Mr. Pragyan Sharma, Mr. Ganesh Bapur TR, Mr. Shikhar Garg, Advs.
Pradesh & PCB : Mr. Anil Srivastava, Mr. Pranav Rishi, Mr. Sanyam Saxena Advs.
Odisha SPCB : Mr. Paikaray, Mr. S.Panda, Advs
Respondetn no.11 & 69 :Mr. Shubham Bhalla, Adv
Date and Orders of the Tribunal
Remarks
Item Nos. 03 Original Application No. 117/2014 to 5 We have perused the relief sought in this application September 20, 2016 and are of the opinion that the applicant needs to AK convince this tribunal that the relief sought is within the jurisdiction of the Tribunal. List it on 20th October, 2016.
Original Application No. 499/2014 List this matter along with Original Application No. 117/2014 on 20th October, 2016.
M.A. 579/2016 in Original Application No. 102/2014 The applicant seeks an order to implead himself on the plea, he is a necessary and proper party to the proceedings as he is concerned with the raised in the case and wants to question misuse of fertile earth for making red bricks 3 etc. Several factual aspects has been mentioned in the application to justify his participation in the proceeding.
It is stated that copies of the application has been severed on the respondent who would be required to meet the ground if any that the applicant would urge during the consideration of the main application on merit.
As of now, we have no objection to said application from any of the parties in these proceedings.
At this juncture, our attention is drawn to the order dated 11th May, 2016, in Original Application 214/2016. By that order this Tribunal had permitted the present applicant to withdraw his applicant which was M.A. NO. 409/2016 in the said proceeding with liberty to apply in the present case.
The order is clear in its terminology that while finding no sufficient ground to allow participation of the applicant in those proceedings, he was granted liberty as sought for to seek intervention in this proceeding.
In view of such order no further detail consideration is necessary. We therefore, allow this application permitting the applicant to be impleaded in these proceedings as additional respondent.
The Original Applicant is directed to implead him and memo of parties be filed in this case. The impleaded applicant is granted two weeks time to reply to the applicant after finishing copy to the Learned Counsel for the Original Applicant who may file rejoinder if any.
At this juncture we also direct the applicant to serve copies of the reply to the respondent and other parties who may be directly or indirectly required to 4 meet the grounds that he urges.
List it on 20th October,2016 ..........................................,JM (Dr. Jawad Rahim) ..........................................,EM (Ranjan Chatterjee) 5