National Green Tribunal
Abani Kumar Sahu Aged About 38 Years S/O ... vs 1. State Of Odisharepresented By ... on 4 September, 2024
Item No.09 Court No.1
BEFORE THE NATIONAL GREEN TRIBUNAL
EASTERN ZONE BENCH, KOLKATA
(THROUGH PHYSICAL HEARING WITH HYBRID MODE)
Original Application No.84/2023/EZ
In the matter of:
Abani Kumar Sahu,
Aged about 38 years
S/o Surendranath Sahoo,
At/PO-Jamalpur,
Dist.-Balasore, PS-Jaleswar,
Dist.-Balasore, PIN-756029
.... Applicant(s)
Versus
1. State of Odisha,
Represented by Additional Chief Secretary,
Forest Environment and Climate Change Department,
Kharavel Bhavan, Bhubaneswar, Odisha-75101;
2. District Collector, Balasore,
At/PO/Dist.-Balsore, Odisha-758001;
3. Tehsildar, Jaleswar,
At/PO/Dist.-Jaleswar, Odisha-756001;
4. Member Secretary,
Odisha State Pollution Control Board,
A/118, Unit-VII, Nilakantha Nagar,
Bhubaneswar, PIN-751012, Odisha;
5. Member Secretary,
State Environment Impact Assessment Authority (SEIAA), Odisha,
5RF-2/1, Acharya Vihar,
Unit-IX, Bhubaneswar, Odisha-751022;
6. Divisional Forest Office,
Balsore Wildlife Division,
At/PO-Khurda, Dist.-Baleshwar,
Odisha-756056;
7. Mining Officer,
Baripada Circle, Baripada,
At/PO/PS-Baripada-757001;
8. Asit Kumar Parida,
S/o late Umakanta Parida,
At-Sanrout Pada,
1
P.O.-Jamalpur,
P.S.-Jaleswar, Dist.-Balasore,
Odisha-758022
..... Respondent(s)
Date of hearing: 04.09.2024
Date of uploading: 18.09.2024
CORAM: HON'BLE MR. JUSTICE B. AMIT STHALEKAR, JUDICIAL MEMBER
HON'BLE DR. ARUN KUMAR VERMA, EXPERT MEMBER
For Applicant(s) : Mr. Sankar Prasad Pani, Advocate a/w
Mr. Ashutosh Padhy, Advocate (in Virtual Mode)
For Respondent(s) : Mr. Tarun Patnaik, ASC for R-1,2,3,6&7 (in Virtual Mode),
Ms. Papiya Banerjee Bihani, Adv. for R-4 (in Virtual Mode),
Mr. Apurba Ghosh, Advocate for R-5 (in Virtual Mode),
Mr. Pratik Dash, Advocate for R-8 (in Virtual Mode)
ORDER
1. The allegation in the present Original Application is that the Respondent No.8, Private Respondent, is carrying on illegal sand mining in Rayan Ramchandrapur Sand Source Jaleswar, District Balasore, Odisha over an area of 20.38 acres. It is stated that the Tahasildar-Jaleswar executed a lease deed in favour of the Respondent No.8 on 13.04.2021. Environmental Clearance was granted by the State Environment Impact Assessment Authority (SEIAA) Odisha, on 13.07.2017 in favour of one Rajesh Kumar Khatua and thereafter the said Environmental Clearance was transferred to Asit Kumar Parida, Respondent No.8 herein, on 09.03.2021. It is stated that the SEIAA, Odisha, on 06.05.2022 issued a clarification stating that Environmental Clearance has been granted in adhoc manner and will be revoked after 31.12.2022. The Consent to Operate was granted by the State Pollution Control Board, Odisha, on 10.05.2022 valid upto 31.12.2022 and thereafter it has been renewed on 14.02.2023 valid upto 31.03.2023 for a mining capacity of 2500 m3 of sand.
22. It is alleged that the Consent to Operate was granted illegally without verifying the validity of the Environmental Clearance.
3. It is further alleged that the Sub-Collector, Balasore, vide his letter dated 24.03.2023 addressed to the Additional District Magistrate, Balasore, has clarified that the Rayan Ramchandrapur Sand Source is situated in the DLC forest and should not be allowed to be operated. It is also stated that the said Sand Source has not been recommended in the District Survey Report by the Sub-
Divisional Committee.
4. It is further alleged that 'Y' Form (Transit Permit) in respect of Rayan Ramchandrapur was issued on 08.07.2023 for transportation of sand which suggests that mining is going in the monsoon period in spite of the letter of the Sub-Collector.
5. The allegation further is that no green belt or plantation has been done as per the Approved Mining Plan which requires plantation of 50 saplings every year and 250 saplings in a five year lease period.
6. At the time of admission, the Tribunal constituted a fact finding Committee comprising of the following members:-
(i) Senior Scientist, West Bengal Pollution Control Board;
(ii) Senior Scientist, SEIAA, Odisha;
(iii) Divisional Forest Officer, Balasore Wildlife Division;
(iv) District Collector, Balasore, or his nominee not below the rank of Additional District Magistrate; and
(v) Mining Officer, Baripada Circle, or his nominee of a Senior Rank
7. The Committee was directed to visit the site in question and submit its report with regard to the allegations made in the Original Application.
38. The District Collector-cum-District Magistrate, Balasore, has filed affidavit dated 10.10.2023 bringing on record the Joint Inspection Report of the Committee constituted by the Tribunal which reads as under:-
"Joint Verification report in the matter Abani Kumar Sahoo Others Vrs State of Odisha and others in O.A. No.84/2023/EZ in respect of orders dt. 04.08.2023 & 06.09.2023.
Background:
With reference to Hon'ble NGT order dated 04.08.2023 in thematter of O.A. No. 84 of 2023 (Eastern Zone Bench, Kolkata) titled Abani Kumar Sahoo & ors. Vs. State of Odisha, it was directed "Let a joint committee of four members, comprising Senior Scientist Odisha State Pollution Control Board (OSPCB), Senior Scientist, State Level Environmental Impact Assessment Authority (SEIAA) Odisha, Divisional Forest Officer, Wild life Division, Balasore and District Collector, Balasore or his nominee not below the rank of Additional District Magistrate and Mining Officer, Baripada Circle, Baripada or his nominee of a senior rank to look into the grievance in the application and furnish a report to this Tribunal within four weeks time on affidavit".
In view of this team consisting of the following members from Senior Scientist, State Environmental Impact Assessment Authority (SEIAA) Odisha, Divisional Forest Officer, Wild life Division, Balasore, Additional District Magistrate, Balasore and Mining Officer, Balasore were visited the project area to look into the matter on 23.08.2023.
Sl. Name Designation Organi
No.
zation
i. Smt. Additional District Magistrate, Govt. of
Priyadashinee Balasore Odisha
Mallick
ii. Dr. Pradeept Environmental Scientist, SEIAA,
Kumar Nayak SEIAA, Odisha Bhubaneswar
iii. Khuswant Singh Divisional Forest Officer, Wild Wild Live
Life Division, Balasore Division,
Balasore
iv. Santoshee Prava Mining Officer, Balasore Department of
Sethy Steel and
Mines,
Government of
Odisha
The Hon'ble NGT during the hearing on dated 06.09.2023 has made a correction in the constitution of the Committee to read as "Senior Scientist, Odisha Pollution Control Board" in pursuant to the Order of the Hon'ble NGT dated 06.09.2023, the Committee comprising the following against visited the site on dated 18.09.2023.
Sl. Name Designation Organization
No.
i. Smt. Additional District Magistrate, Govt. of
4
Priyadashinee Balasore Odisha
Mallick
ii. Dr. Pradeept Environmental Scientist, SEIAA,
Kumar Nayak SEIAA, Odisha Bhubaneswar
iii. Khuswant Singh Divisional Forest Officer, Wild Wild Live
Life Division, Balasore Division,
Balasore
iv. Er. Manmohan Regional Officer, Balasore State Pollution
Murmu Control Board,
Odisha
v. Santoshee Prava Mining Officer, Balasore Department of
Sethy Steel and
Mines,
Government of
Odisha
1.0 Present Status of the allegation against sand quarry:
The inspecting team visited the allegation project site and accordingly made assessment against sand quarry granted in favour of Sri Asit Kumar Parida in village Rayanramchandrapur sand bed in River Subarnarekha of Jaleswar Tahasil Dist. Balasore which are tabulated below:
Sl. Issues Present
No. Status
1. That the applicant is a villager of i. During the course of visit,
Jamalpur adjoining the sand mining the Committee found that
lease at Rayan Ramchandraput. The presently the source is not
petitioner village is affected because in operation as river is
of transportation of sand loaded flowing over the lease
vehicles and threat to embankment of area. The village will no
river. It is further submitted that the way be affected as it
indiscriminate sand mining in the remains more than one
river has already threatened the river Kilometer from the sand
bank and changed the course of river bed/ lease area. The river
flow. It is further submitted that embankment is safe and
mining in Subarnarekha River bed in there is no possibility of
Jaleswar and Jaleswar Tahasil has damage of it if the source
caused serious environmental is operated keeping in
degradation and ecological impact, view of the stipulations of
over the years river and Riparian EC and Mining Plan.
ecology have been badly affected by Further, it is observed that
the alarming rate of unrestricted the river is flowing in its
Sand Mining which damage the river regular course.
ecosystem, weakening of river bank, destruction of natural habitats of ii. In the KML file of organisms living on the river beds, Google earth map (for the affects fish breeding and migrating, period i.e. May 2017, the associated riparian habitat. December 2017, July 2018) it appears that there was sufficient sand both inside and outside the lease area and after time being passed the river course changes and after February 2019 to till date it appears that half of the lease was covered with grass and looks like a River Bank. It seems to 5 be the reason that the mining plan was prepared earlier based on earlier sand deposition with proposed annual production quantity i.e. 5500cum and accordingly, environmental clearance (EC) was allowed the same quantity vide EC letter no. 3278/SEIAA dated 13.07.2017 as per approved mining plan and later EC amended as per annual rate of replenishment rate of sand and allowed extraction quantity of sand 4283.5 cum/annum.
The details of Google earth map from the period May 2017 to till date is attached in Annexure-II.
2. That one Asit Kumar Parida, the i. The total area of the present lessee of Rayan plot is 26.05 hectare, out Ramchandraput sand source in an of which, only 8.247 area over 20.38 Ac. The Tahasildar, hectare is give on quarry Jaleswar executed the lease Deed in lease. As regards renewal favour of private respondent on of EC is concerned, the 13.04.2021. Environmental Clearance same has been issued was granted by State Environment basing on the parameter Impact Assessment Authority of environmental aspect. (SEIAA), Odisha on 13.07.2017 in favour of one Mr. Rajesh Kumar ii. Earlier the EC was Khatua and thereafter the issued in favour of Sri Environmental Clearance was Rajesh Kumar Khatua transferred in favour of Asit Kumar Vide SEIAA, Odisha later Parida on 09.03.2021. no. 3278/SEIAA, dt.
13.07.2017.
iii. There were two bidders
in the auction of Rayan
Ramachandraput River
Sand Bed namely Sri
Rajesh Kumar Khatua
and Sri Asit Kumar
Parida and Sri Rajesh
Kumar Khatua was
selected as a highest
bidder by the Tahasildar,
Jaleswar. But the second
highest bidder Sri Asit
Kumar Parida objected
that the Sri Khatua has
obtained one solvency
certificate issued by Sub-
Collector, Balasore vide
Misc. case No. 135/2015
by which he has already
participated the auction
process and obtained two
6
sairat sources from
Jaleswar Tahasil. Again,
by Khatua has
participated in the
tendering process of
Rayan Ramachandraput
River Sand Bed which is
not legal.
iv. The second highest
bidder Sri Asit Kumar
Parida has filed a W.P.(C)
case bearing no.
8871/2017 at Hon'ble
High Court, Orissa and
Hon'ble Court disposed of
the matter which a
direction to the Collector,
Balasore to decided
himself or any other
officer duly authorized
the Additional District
Magistrate (ADM),
Balasore for necessary
hearing and disposal of
the case and the matter
was decided in favour of
Sri Khatua. Again, Sri
Parida filed another
W.P.(C) bearing no.
20414/2019 against the
order of the Court of
A.D.M., Balasore. This
time the Court of A.D.M.,
Balasore settled the case
in favour of Sri Parida.
With this, Sri Khatua file
another writ Vide No.
24852/2019 challenging
the orders of the ADM,
Balasore. The Court of
ADM, Balasore strick up
with the previous order in
Misc., case no. 01/2019
arising out of W.P. No.
24852/2019.
v. Sri Khatua once again
filed a fresh write
bearing W.P.(C) No.
16117/2020 against the
order of the Court of
ADM. Balasore. Finally,
Hon'ble High Court,
Odisha has disposed of
the I.A. No. 9911 of 2020
arising out the above
case on dt. 08.12.2020
with an order "we are
inclined to modify the
interim order of status
7
quo dt. 17.08.2020
passed by this Court in
I.A. No. 7539 of 2020
and direct that the award
of the work in favour of
the Sri Asit Kumar Parida
shall remain subject to
the outcome the writ
petition.
vi. Based on the Hon'ble
High Court Order, the
Tahasildar, Jaleswar has
requested to SEIAA,
Odisha vide letter no.
450 dt.05.02.2021 and
the Collector, Balasore
letter vide letter no.
11740 dt. 24.12.2020 for
transfer of EC from the
name Sri Rajesh Kumar
Khatua (earlier lessee) to
Sri Asit Kumar Parida
(present lessee).
Accordingly, the EC was
transferred in favour of
Sri Asit Kumar Parida
vide EC letter no.
801/SEIAA dated
09.03.2021. From the
period 13.07.2017 to
09.03.2021 the quarry
was not in operation was
informed by District
Authority.
vii. Then there was
appeal filed by the
petition Kalicharan Das
Vrs MoEF & CC & Ors.
before Hon'ble NGT on
Appeal No. 03/2021/EZ
with regard whether the
proposed quarry required
Public Hearing based on
the MoEF & CC, Govt. of
India Office
Memorandum dated
12.12.2018. Finally,
Hon'ble NGT disposed
the matter with view that
"since no fresh lease has
been granted in favour of
Respondent No. 9 and
the previous lease
continues and only the
Mining Plan has been
granted in favour of
Respondent No. 9 but the
sand bed in question
remains the same,
8
namely, Rayan
Ramachandraput sand
Bed and the area also
remains the same i.e.,
20.38 acres i.e., 8.247
hectares situated in
Village-Rayan
Ramchandraput, Tahasil
Jaleswar, District-
Balasore.
3. Clarification issued by SEIAA on i. EC granted by SEIAA,
06.05.2022 in respect of EC stating Odisha vide letter no.
that the EC is granted in adhoc 3278/SEIAA dated
manner and will be revoked after 13.07.2017 with specific
31.12.2022 if no replenishment study condition that this
is submitted. environmental clearance
shall be valid for the
lease period granted by
lease granting authority
and coterminous with
expiry of the lease period
and other operating
condition that EC is
granted on condition that
the yearly extraction of
sand shall remain within
5500 cum. In case, there
is greater volume
available in any year due
to large scale
replenishment the
previous year rainy
season, a case can be
made out by the
Tahasildar at the
beginning of the year
before SEIAA with
details.
ii. EC transfer was made on
801/SEIAA dated 09.03.
2021 with additional
stipulation that the
project proponent has to
carry out engaging
appropriate consultant, a
study of the annual
replenishment rate of
sand by collecting pre-
monsoon & post-monsoon
elevation date shall be
included in the study
report. The replenishment
rate of sand may be
calculated by using the
volumetric survey method
or any other methods as
laid down in Enforcement
& Monitoring Guidelines
for Sand Mining, 2020
issued by the MoEF &
9
CC, Govt. of India. The
finding of the study shall
be submitted to SEIAA to
assess the rate of
replenishment of mined
out sand in the lease
area. Pending carrying
out of the study &
submission of the report,
this clearance is being
granted in an adhoc
manner and is liable to
be revoked after one year
if satisfactory
replenishment study
report is not submitted.
The PP shall carry out the
rate of replenishment
study this year and
submit its report by the
14th October 2021.
iii. Again, the project
proponent Sri Asit Kumar
Parida had submitted the
replenishment study
report to SEIAA on
08.03.2022 by email and
during that time there are
some proposals were
pending at the State
Level Expert Appraisal
Committee (SEIAA,
Odisha) for taking
decision and the SEAC
has not finalized the
detailed method and
procedure for
replenishment study. Due
to absence of committee
decision and the project
proponent (pp) has
proposed the same
production quantity i.e.
5500 cum based on the
replenishment study and
was mentioned previous
year EC letter, then
SEIAA, Odisha allowed
EC vide letter no.
4438/SEIAA dated
06.05.2022 with
condition that the
Pending carrying out of
the study & submission
of the report, this
clearance is being
granted in an adhoc
manner and is liable to
be revoked after one year
i.e. after 31.12.2022 if
10
satisfactory
replenishment study
report is not submitted.
iv. Then the PP has
submitted application for
amendment of EC vide
application no.
SIA/OR/MIN/297576/20
23 dated 21.02.2023
based on the rate of
replenishment study
report through Odisha
Space Application Centre
(ORSAC). As per the Seac
recommendation in its
meeting on 27.03.2023,
the amended EX of
Rayan Ramachandraput
is allowed on dated
28.04.2023 with
production capacity of
4283.5 cum/annum for
remaining period of
lease.
v. In this case it is
mentioned that EC is
valid upto the lease
period with condition
given that if
replenishment study is
not submitted stipulated
time period the EC is
liable to revoked but the
Authority has not
revoked the EC in this
case.
4. CTO granted by SPCB on 10.05.2022 i. Consent to Operate
with validity up to 31.12.2022 and was issued by SPCB,
then after CTO renewed on Balasore vide letter no.
14.02.2023 with validity up to 31st 4483 dated 31.03.2021
March, 2023 for capacity of 2500 CM. valid up to 31.03.2022 and
this CTO was illegally granted then CTO obtained vide
without verifying the validity of letter no. 943 dt.
Environmental Clearance. 10.05.2022 valid up to 31.
12.2022 and then CTO
obtained vide letter no. 458
dated 14.02.2023 valid up
to 31.03.2023.
5. The Sub-Collector, Balasore in a letter i. The Committee observed dt. 21.03.2023 addressed to the that there is no forest Additional District Magistrate, growth in the lease area Balasore in respect of clarification and it is also observed regarding operationalization of that out 8.247 Ha lease Rayan Ramchandraput sand source area mining activity was has stated that the sairat being in done only half or lease DLC forest list should not be allowed than half of the lease or operation. The relevant portion of area as it is mentioned the letter dt. 24.03.2023 is point no. 01 that the half reproduced as follow of the lease was covered 11 "In inviting a kind reference to the with grass and looks like letter on the subject cite above, I am a river Bank. to intimate you that the Tahasildar, Jaleswar has submitted a report vide ii. In the DLC report it is memo no. 201 dt. 13.01.2023 that the mentioned that total land schedule of R.R pur sairat lease area is 26.05 Ha source is coming under DLC forest and out of this only 5.0 area. On perusal of the report of the Ha area is coming under Tahasildar, Jaleswar the Sub- DLC land and quarry Divisional Committee have considered allowed for sand mining that the said source has no DLC 8.247 Ha. Proper clearance and it will not be feasible demarcation or location of for because it will violate Government forest growth has not Guideline/provisions of sustainable been mentioned in the Sand Management Guideline, 2016 DLC report prepared in and the forest Conservation Act, 1980 1997. Without proper and also jucial directive of Hon'ble demarcation, it cannot be Supreme Court in W.P.C. No. ascertained that sand 202/1995. mining in Hence, the R.R. pur sand source Rayanramchandraput has not been recommended for DSR sand source is coming by the Sub-Divisional Committee as it under DLC land and it is would lead to illegal mining as per illegal. The proper Hon'ble Supreme Court in its location of the DLC land Judgment dt. 02.08.2017 in W/P.C. can be ascertained by No. 114 of 2014 in the matter of Forest Department. The common cause Vrs Union of India & Divisional Forest Officer, Others. Wild Life Division, Balasore has been sought for up to date map or Geo-Reference of the DLC land involved in Rayanramachandraput sand source vide District Office Letter No. 8889/Tz dt. 22.08.2023. (Copy enclosed). However, it is observed from the report of Deputy Collector, District Record Room, Collector, Balasore vide his Letter No. 157 dt.
16.09.2023 that the alleged scheduled of land bearing plot No. 2824, Khata No. 1070 (in Hal Record) whose Sabik Record is Plot No. 2728 Khata No. 1063 Mz Rayanramchandraput has the Kisam Nadi (River). The issue of DLC in connection with the above Divisional Forest Officer, Wild Life Division, Balasore.
6. The Y-form (Transit Permit) in respect It is mentioned in the report of RAYAN Ranachandraput sand of Sub-Collector, Balasore source was issued on 08.07.2023 for that the land is coming in transportation of sand suggests the DLC forest, but in DLC 12 mining is ongoing even after the letter report prepared in 1997 it of Sub-Collector mining should be is mentioned that only 5 stopped. As such, the CTO is not hectare is included in DLC valid after 31st March, 2023 and EC forest out of 26.01 hectare is also not valid after 21.12.2022. of the total land. Hence, the DLC report proves that the land has part DLC. Again, it is observed that neither proper demarcation has been made for DLC forest nor location has been reflected in the report. So, it cannot be ascertained that mining was continuing illegally as regards DLC land is concerned.
7. That the Tahasil Office of Jaleswar Based on the valid EC from issued permit for mining up to SEIAA, Odisha and CTO 31.03.2023 as per the information from SPCB, the Tahasildar, obtained under RTI DT. 13.07.2023. Jaleswar issued quarry permit for mining upto 31.03.2023.
8. That being concerned about the Complied at Para-I ecology of the area and the impact of illegal sand mining by the private respondent operating the Rayan Ramchandrapur lease area by disturbing the Subarnarekha River Ecology, endangering the safety of local villagers changing the course of river and obstructing the nature flow by making artificial sand bars/bounds with in river have complained before the Tahasildar time and again but all in vain.
9. Mechanical Mining:- It is humbly During the course of visit, it submitted that as per approved is found that the source is mining plan, the Mining is of Dry Pit not in operation. It can only and manual means by engaging 36 be ascertained if any geo labours for mining and loading. tagged video clips are with However, the mining is done by the complainant. engaging Earth Movers/Machines of different capacity which is strictly prohibited and not approved by any of the regulating authorities.
10 After the letter of ADM Balasore dt. No such letter issued from 24.03.2023 saying the Rayan ADM, Balasore Ramchandraput sand quarry has not been recommended for inclusion in DSR and mining should not be allowed, however, the mining is still ongoing in the aforesaid source.
11 The DSR Balasore was finalized by Agreed members of DEIAA on 03.04.2023 wherein Rayan Ramchandrapur sand source was shown as DLC land and not included in the final list of sources in the District Survey Report. 12 Illegally Hoarding and Stockpile:- The No hoarding of sand is extracted sand is required to be sent found by the Committee 13 directly to the destination point and during visit. Tahasildar, there is no provision for illegal Jaleswar has also pointed hoarding and stockpile that no such hoarding of sand was made by the lessee.
13 No green belt and plantation:- As per During field visit no the approved mining plan there plantation near by the should be plantation of 50 saplings source is found. But on every year and 250 saplings in the 5 enquiry the Tahasildar, year lease period. Even after Jaleswar informed the completion of 4 years of lease period, Committee that the lessee not even a single tree has been has been asked time and planted despite of commitment and again to follow the terms budget allocation of Rs. 50 thousand and conditions of EC and per annum. Mining Plan strictly. In the meantime, the lessee has submitted compliance of EC conditions to SEIAA, Odisha Email on 02.10.2023 and mentioned already 150 no. of tree species planted at Ektali village under Rayanramachandra put G.P. and the proof of the photographs attached in the compliance report. It is the sole responsibility of the lessee to plant saplings every year as per EC conditions and submit compliance report on regular basis.
14 Sand Mining During Monsoon:- The Y On enquiry the Tahasildar form and photographs suggests the informed that, respective sand mining continued even during sand mining is carried out monsoon season form 15th June for three days from onwards which is prohibited as per 08.07.2023 to 10.07.2023 mining plan EC condition and as because verifying field sustainable sand mining guideline. situation and then quarry operation stopped as there was water flow in some part of the source area.
15 All the Mining activities carried after It has been clarified by the 31th December is illegal as because SEIAA in their letter No. there was no valid environmental 4483, dt. 06.05.2022 that Clearance after that. the Environmental Clearance issued vide letter No.801/SEIAA, dt.
09.03.2021 is valid up to lease period with the same terms and conditions under which environmental clearance was initially granted and for the same validity period subject to the satisfactory compliance to all the stipulated terms and conditions of EC along with specific conditions mentioned therein.
14Pending carrying put of the study & submission of the report, the clearance issued on dated 06.05.209922 was granted in an adhoc manner and is liable to be revoked after one year i.e. after 31st December, 2022 if satisfactory replenishment study report is not submitted. In compliance to the conditions, the project proponent has submitted the replenishment study report to the Chairman, SEIAA, Bhubaneswar on dated 09.02.2023.
Thereafter, the SEIAA has issued amendment of Environmental Clearance (initially issued vide letter No. 801/SEIAA, dt.
09.03.2021) with respect to quantity of sand to be mined during the remaining lease period without any amendment with respect to validity of the EC.
Similarly, CTO has been issued by SPCB, Balasore in respect of sand source vide letter No. 714/Con.-
3318/2021 dated 31.03.2021 valid up to 31.03.2022. Then letter No. 943/CTO-3318/2021 dated 10.05.2022 valid up to 31.12.2022. Then another CTO has also issued vide letter No. 458/CTO-3318/2020-21 Dated 14.02.2023 valid up to 31.03.2023 with production of sand of quantity 2500 cum (out of 5500 cum. allowed during 2nd year) and lastly CTO was issued vide letter No. 1646/CTO-3318/2020-21 dated 05.06.2023 valid up to 31.03.2026 i.e. up to validity of the lease period.
As such the sand mining of concerned sand source has been carried out as on 10.07.2023 against valid EC and CTO issued by the respective authorities.
1516 Similarly, grant of CTO in February, In this case it is mentioned 2023 is also illegal as because there that EC is valid upto the was no EC and in absence of valid lease period with condition Environmental Clearance no CTO given that if replenishment should have been granted. study is not submitted stipulated time period the EC is liable to be revoked but the Authority has not revoked the EC in this case.
17 The issue of Y form and transit permit The "Y" form and transit for sand mining post 31st December, permit for sand mining post 2022 is wholly illegal and hence 31st December 2022 was entire mining operation post 31st issued basing on the valid December, 2022 till 10th July 2023 is E.C. & C.T.O. The "y" form to be treated as illegal and and transit permit for sand environmental compensation and mining post 31st December, prosecution need to be initiated. 2022 was issued on 21.02.2023 on receive the CTO of respective sand source from SPCB, Balasore vide letter No. 458/CTO-3318/2020-21 DATED 14.02.2023 and subsequent CTO issued therein. As such mining operation of the concerned sand source has been carried out on the basis of valid permissions of the concerned authority.
18 Replenishment Study not Conducted The District Survey Report :- There has no replenishment study was approved by the conducted as required as required SEIAA, Odisha, after every monsoon season and Bhubaneswar with a assessment of extraction prior to condition to submit monsoon were also not conducted by replenishment study report the Mining Department and thereby of sand sources within a allowing the excess mining to be year or approval of DSR covered up and resulting in loss of with be cancelled. Hence, it revenue and deep sand mining. is suggested that the lessee will submit pre-monsoon and post monsoon Replenishment Study Report in compliance to the conditional approval of DSR.
19 Six months compliance report no The lessee has submitted submitted. The Lessee is required to EC compliance to SEIAA, submit the compliance report in every Odisha two times during six months, however not a single amendment of EC and very compliance report has been submitted recently i.e. 02.10.2023, and uploaded in the public domain. the lessee has submitted EC compliance to SEIAA, Odisha Email and also mentioned that he has already planted 150nos. of tree species near Ektali village of Rayanramachandrapur G.P. with attaching photographs. As this a case 16 for which EC obtained from SEIAA, Odisha in offline mode so, there is no provision to upload EC compliance report in Parivesh Potal.
20 No mentioning of compliance of The Tahasil Level squad, conditions of CTO by the Regional the Sub-Division Level Office SPCB, Balasore. Considering Squad and District Level the threat to the embankment, loss of Squad have been visited Revenue, violation of Mining Plan and the sources regularly and environmental Clearance, damage to penalty have been imposed the riparian ecology, the undersigned against the illegal sand urges the authority to immediately lifters if found.
enquire into the matter and take appropriate action against the Tahasildar and Revenue staff for dereliction in duty and apparent corruption and involvement in revenue loss to the exchequer by conducting the ground assessment of sand mining on weekly basis and obtaining the satellite information from ORSSC. It is submitted that as per Govt. of Odisha Revenue & Disaster Management Department latter Dt. 26.04.2019, the illegal sand extraction is required to be Tahasildar within 72 hours of the complaint and same has not been followed here indicating the connivance of the authorities with the Lessee.
21 Violation Of Environmental Clearance During the operation & CTO Conditions:- period of 1st year quantity of 5500 cum and during 2nd year quantity of 5500 cum and in 3rd year till date 876 cum Material permitted & extracted as per 'Y' form.
22 No river bed rehabilitation plan The competent Authority is submitted as per EC conditions asked to comply the matter time to time.
23 EC condition No. 27 and 28 clearly No such compliance is specifies that no satisfactory available at Tahasil level. implementation of the conditions and failure to comply any of the conditions will lead to suspension of EC letter, Revocation/ Withdrawal of EC letter and proceedings under EP Act, 1986.
24 The mechanical mining, in stream During joint visit the mining, diversion of river flow and committee was observed vehicles carrying the sand are not that the quarry is not in covered with tarpaulin and being over operation and also in the loaded and hereby causing air/dust Google earth map it pollution. It is humbly submitted that appears that no excavator the local people have to face many was used for mining inconveniences because of uncovered activity. So mechanical vehicles carrying the sand from the mining not envisaged but mining site. cannot be ruled out. It is mention here that at the time of joint visit, the 17 source area was water logged.
25 It is further submitted there has been As stated against Point No. no plantation activity carried out by 13. the private Respondent along the roadside where their vehicles are playing.
26 That after issuing EC and CTO, the Nothing to comply.
State Pollution Control Board did nothing to ensure if the conditions in the consent to operate were complied in letter and spirit. The Authority have also not acted upon the complaint petition of the applicant.
The violations continue unabated and no action have been taken by the Pollution Control Board to revoke the consent to operate and ensure that the mining activity stops.
27 Mining should be restricted to single During visit by the team the shift only that is for 8 hours (7 A.M. quarry was non TO 12 Noon and 2 P.M. to 5 P.M.) operational. Operation of however, it takes place all throughout quarry all throughout the day and night using alternative day and night was not excavator. allowed by the squads as they are quite vigilant in the matter.
28 Lessee undertook for implementation The Committee suggests for of Mining Plan and will be strictly taking necessary action by held responsible for any deviation but the authority concerned if blatantly violating in daylight with violation of provisions full impunity. proved.
29 That the State Government is losing No comments huge revenue because of the unaccounted illegal mining. At present one tractor load sand is sold around Rs. 800, while tipper load sand is sold at Rs. 4000 and 10 wheelers load is sold at Rs. 6000 in the market.
VIONATION AND NON-
IMPLEMENTATION OF HON'BLE
ORDER
30 That Hon'ble Tribunal O.A. No. The lessee should follow 173/2018/EZ has restrained the the Enforcement & mechanical sand mining in Monitoring Guideline for Subarnarekha River and the present sand Mining 2020 of MoEF case is of same river at a different & CC, Govt. Of India, EC site. In order dt. 04.09.2018, Hon'ble and CTO conditions during Tribunal directed the Committee to operation of quarry. get the assessment done through Indian Council of Forestry Research and Education , Dehradun of the ecological damage on account of illegal mining by incorporating the following components:- a) Cost of river bed material b) Cost of ecological restoration c) Net present value of the future ecosystem services foregone.
31 The Hon'ble Apex Court in Deepak No Comments.
18Kumar case has observed that " We are of the considered view that it is highly necessary to have an effective framework of Mining Plan which will be taken care of all environmental issues and also evolve a long term rational and sustainable use of natural resource base and also the bio-assessment protocol. Sand Mining, it may be noted, may have an adverse effect no Bio-diversity as loss of habitat caused by sand mining will affect various species, flora and fauna and it may also destabilize the soil structure of river banks and often leaves isolate islands. We find that, taking note of those technical, scientific and environmental matters, MoEF & CC, Government of India, issued various recommendations in March, 2010 followed by the Model Rules, 2010 framed by the Ministry of Mines which have to be given effect to inculcating the spirit of Articles 48AS, Article 51A (g) read with Article 21 of the Constitution.
32 It has been further submitted that Regular enforcement was there has been no monitoring by any made and some vehicles of the respondents whether the also detected playing conditions are being complied or not without valid transit pass and that allows the private on that locality accordingly respondent to violate the norms in required royalty and board daylight. Environmental compensation along with penalty was realized.
2.0 Over all observations The Committee members observed the following at the time of inspection:
i. No mining activity was going on and there were no machines found in the mine lease area.
ii. The free flow of the river water has not been changed as observed. iii. No sign of damage in river bank observed.
3.0 Recommendations:
i. There is lot of space in the lease area as half of lease area is converted to River Bank covered with wild grass and that may be use for plantation after due permission.
ii. As per change of river course the mining plan may be modified accordingly and then allowed sand extraction. iii. The project proponent may be asked to submit replenishment study report continuously three years as per LC stipulation. iv. The lessee has submitted LC compliance to SEIAA email on 02.10.2023 and mentioned that plantation was made at Ektali Village of Rayaramachandrapur G.P. The lessee shall submit EC compliance on regular basis to the competent authority for taking further action by both SEIAA and SPCB."19
9. The Respondent No.8, Private Respondent, has filed affidavit dated
04.12.2023 alleging therein that the Applicant-Abani Kumar Sahoo has himself been a repeated offender who has committed theft of sand regularly and there are criminal cases lodged against him at Jaleswar Police Station being Jaleswar P.S. Case No.129 of 2022 for commission of offence under Section 379/411/34 of IPC read with Section 51 (I) (i) of the Odisha Minor Mineral Concession Rules, 2004 and P.S. Case No.390 of 2023 for commission of offence under Section 379/294/506/34 of IPC.
10. It is stated that the Respondent No.8 has been awarded the sand mining lease and Environmental Clearance has also been granted in his favour on 09.03.2021 on the basis of an order passed by the Hon'ble High Court of Orissa dated 08.12.2020 in I.A. No.9911/2020 arising out of W.P. (C) No.16117/2020. It is also stated that the matter is still sub-judice before the Hon'ble High Court.
11. It is further stated that Environmental Clearance will be revoked if there is no Replenishment Study furnished by the Respondent and accordingly, amended Environmental Clearance was issued on 28.04.2023 with an extraction limit of 4283.5 m3 per annum for remaining period of lease.
12. It is stated that Consent to Operate (CTO) and Environmental Clearance granted by the Competent Authority for the remaining lease period has been extended up to 31.05.2026 in favour of the Respondent No.8. It is also stated that the Respondent No.8 is continuing to operate the sand mine quarry in question in pursuance of the order dated 08.12.2020 passed by the Hon'ble High Court in W.P. (C) No.16117/2020 and I.A. No.9911/2020. The 20 Respondent No.8 has not filed the current status of the W.P. (C) No.16117/2020 and I.A. No.9911/2020. The Respondent No.8 has also not indicated as to what was the issue in W.P. (C) No.16117/2020 and I.A. No.9911/2020 pending before the Hon'ble High Court.
13. We also find that the issue in Appeal No.03/2021/EZ is quite different from that of the present Original Application.
14. The State Environment Impact Assessment Authority (SEIAA), Odisha, has filed affidavit dated 05.12.2023 stating therein that during the visit of the Joint Committee, it was found that the sand source is not in operation as the river is over flowing the lease area;
there is no adverse impact on the nearest Village-
Rayanramchandrapur due to the mining of sand from the Rayanramachandrapur River sand bed which is located at a distance of more than 1 KM from the sand bed lease area.
15. It is stated that Environmental Clearance was granted by SEIAA, Odisha, on 13.07.2017 with the condition that the same shall be valid for the lease period and shall be co-terminus with the expiry of the lease period and therefore other operating condition that the Environmental Clearance is granted on the condition that the yearly extraction of sand shall remain within 5500 m3 and in case there is greater volume of sand available in a year due to large scale replenishment in the previous year's rainy season, a case can be made out by the Tahasildar at the beginning of the year before SEIAA with details. It is also stated that the Environmental Clearance was thereafter transferred in favour of the Project Proponent-Respondent No.8 on 09.03.2021 with an additional stipulation that the Project Proponent has to carry out study of 21 annual replenishment rate of sand by engaging appropriate consultant and by collecting pre-monsoon and post-monsoon data from the field to know the quantum of volume of sand deposited/replenished and extracted in the mining lease area.
16. It was provided that the replenishment rate of sand may be calculated by using the volumetric survey method or any other method laid down in the Enforcement and Monitoring Guidelines for Sand Mining, 2020 issued by the MoEF&CC, Govt. of India. It was provided that the finding of the study shall be submitted to SEIAA to assess the rate of replenishment of mined out sand in the lease area; pending carrying out of the study and submission of the report, clearance was granted on adhoc basis and liable to be revoked after one year if satisfactory Replenishment Study Report is not submitted. The Project Proponent was required to carry out the rate of Replenishment Study and submit its Report by 14.10.2021.
17. It is stated that in pursuance of the conditions laid down in the Environmental Clearance, the Project Proponent-Respondent No.8 submitted the Replenishment Study Report to SEIAA on 08.03.2022 by email but some proposals were pending before the State Level Expert Appraisal Committee ('SEAC' for short), Odisha and the SEAC had not finalized the detailed method and procedure for Replenishment Study therefore, the Project Proponent proposed the production quantity of 5500 m3 based on the Replenishment Study as was mentioned in the previous Environmental Clearance.
The SEIAA, Odisha considered the matter and allowed Environmental Clearance vide order dated 06.05.2022 with a condition that pending carrying out of Replenishment Study and submission of the report, the Environmental Clearance was being 22 granted in an adhoc manner which was liable to be revoked after one year i.e. after 31.12.2022 if satisfactory Replenishment Study Report is not submitted.
18. It is also stated that thereafter, the Project Proponent submitted application for amendment of Environmental Clearance vide application dated 21.02.2023 based on the rate of Replenishment Study Report through Odisha Space Application Centre (ORSAC);
the SEAC considered the matter in its meeting held on 27.03.2023 and the application of the Respondent No.8 for grant of amended Environmental Clearance of Rayanramchandrapur was allowed on 28.04.2023 with a production capacity of 4283.5 m3/annum for the remaining period of the lease. It is further stated that as per Committee Report there is no forest growth in the lease area and the rest half of the lease area was covered with grass and looks like a river bank. It is stated that in the DLC Report, it is mentioned that total lease area is 26.05 Ha. out of which only 5.0 Ha. is coming under DLC land and the quarry allowed for sand mining 8.247 Ha.; proper demarcation or location of forest growth has not been mentioned in the DLC Report of 1997 and without proper demarcation, it cannot be said that sand mining in Rayanramchandrapur sand source is coming under DLC land and is therefore, illegal.
19. The Divisional Forest Officer, Balasore Wildlife Division, has filed affidavit dated 13.03.2024 and it is stated that as per directions of the Hon'ble Supreme Court in W.P. (C) No.202/1995, T.N. Godavarman Thirumulkpad Vs. Union of India & Ors., District Level Committees (DLCs) for each district under Chairmanship of the Collector, was constituted by the Forest & Environment 23 Department during 1997 to identify all forest areas under
administrative control of Forest & Environment Department/Revenue Department and Forest land/plantations belonging to private persons.
20. It is stated that the DLC Report of Balasore District was prepared and finalized on 29.08.1997. It is also stated that the erstwhile Social Forestry Division, Balasore in the year 1988-89 raised plantation over 5.00 Hectares in Sabik Plot No.2728 of Mouza-
Rayanramchandrapur under Jaleswar Tahasil. Thereafter, on 15.02.1993, the Forest & Environment Department, Government of Odisha, issued a notification under Section 30 of the Orissa Forest Act, 1972 notifying Rayanramchandrapur as Village Forest referring to the above Sabik plot admeasuring 5.4 Hectares. It is further stated that the area of 5 Hectares of DLC forest land is included in the area of 5.4 Hectares which has been notified as Village Forest.
21. The case of the State Respondents categorically is that on 07.03.2023, an inspection of the site was carried out to ascertain as to whether there is presence of DLC forest land in the lease granted to the Respondent No.8 in the lease hold area of Rayanramchandrapur Sand Quarry, in the presence of Revenue, Forest and Mining Officials. It is stated that on inspection, it was ascertained that only 5 Hectares out of 26.01 Hectares of Hal Plot No.2824, corresponding to Sabik Plot No.2728 is DLC Forest land but the lease hold area i.e. the land in question does not come within the aforesaid 5 Hectares of DLC Forest land which is ascertained through geo referencing in Geographic Information System which has been arrived at after superimposition of the geo 24 coordinates of the sand quarry boundaries over the Hal Sabik Map of the village concerned. It is also stated that the DLC forest area and sand quarry are located in the same plot but the two areas do not overlap.
22. It is stated that Sabik Plot No.2728 of Mouza Rayanramchandrapur under Jaleswar Tahasil is corresponding to Hal Plot No.2824, Khata No.1070, Area-Ac.64.38 dec. or 26.01 Hectares, Kisam-Nadi under Rayanramchandrapur Mouza, Tahasil Jaleswar and out of the 26.01 Hectares, 5.40 Hectares has been notified as Rayanramchandrapur Village Forest and 8.5 Hectares areas has been leased out for sand quarry operation.
23. Along with this affidavit, a site inspection report has been filed which reads as under:-
"Site Inspection & Ground Truthing Report of Revenue, Forest & Mining Officials demarcating Rayanramchandraput Village Forest vis-à-vis Rayanramachandrapur Sand Quarry SYNOPISIS:
As per direction of the Hon'ble Supreme Court of India in W.P.(C) No. 202/1995 (T.N. Godavarman Thirumulkpad Vrs. Union of India), District Level Committees (DLCs) for each district under chairmanship of the Collector were constituted by Forest & Environment Department during 1997 to identify all forest areas under administrative control of Forest & Environment Department/ Revenue Department and Forest land / plantations belonging to private persons.
After necessary scrutiny, the DLC Report of Balasore district was prepared and attended its finality on dated 29.08.1997 under signature of the concerned authorities together with Collector & District Magistrate, Balasore and Chairman of District Level Committee. After further scrutiny of the DLC Reports by the State Level Committee, the details of forest land were submitted before the Hon'ble Apex Court in shape of an affidavit.
On perusal of the DLC Report of Balasore District, it has been ascertained that the erstwhile Social Forestry Division, Balasore in the year 1988-89 had raised plantation over 05.00 hectare in Sabik Plot No. 2728 of Mouza : Rayanramechandrapur under Jaleswar Tahasil.25
Further, on perusal of the Village Forest Notifications of Balasore District, it has been ascertained that the Rayanramchandapur Village Forest referring above Sabik reference Forest & Environment Department, Govt. of Odisha with following description.
Sl. District Tahasil Village or Gram Khata Plot Area in Local No. Mouza Panchayat No. No. hectare limits of boundary 05 N- Anabidi Balasore Jaleswar Rayarampur Ch. 378 2728 5.4 S-River Rayarampur E-Anabadi W-Anabadi On further perusal of the available records vis-à-vis DLC Forest List of Balasore district, it has been ascertained that the above Sabik Plot had also been included in the DLC Forest Report of Balasore District prepared in the year 1997 & categorized as DLC Forest, where the survival percentage was " NIL" at that time.
The Sabik Plot No. 2728 of Mouza: Rayanramchandrapur under Jaleswar Tahasil is corresponding to Hal Plot No. 2824, Khata No. 1070, Area : Ac. 64.38 dec. or 26.01 hectare, Kissam: Nadi under Rayanramchandrapur Mouza of Jaleswar Tahasil. Out of the 26.01 hectare, 5.40 hectare has been notified as Rayanramchandrapur Village Forest and 8.5 hectare area has been leased out for sand quarry operation.
VERIFICATION PROCESS & FINDINGS:
To assess the boundary demarcation referring the notification of the Rayanramchandrapur Village Forest & approved Mining Plan of Rayanramchandrapur Sand Quarry, referring Letter No. 8889/Tz. Dated 28.08.2023 read with Letter No. 1839/Tz. Dated 06.03.2024 of the Addl. District Magistrate, O/o the Collector & District Magistrate, Balasore, a Site Inspection & Ground Truthing has been made in presence of the following Revenue, Forest & Mining officials of Balasore District of on dated 07.03.2024 -AN.
1. Prathamesh Arvind Rajeshirke, IAS, Sub-Collector, Balasore
2. Sushri Sasmita Sahoo, OFS-I (jb), Asst. Conservator of Forest, Balasore Wild life Division, Balasore.
3. Santoshu Prava Sethy, Mining Officer, Balasore.
4. Avay Kumar Swain, Additional Tahasildar, Jaleswar
5. Jayshree Murmu, Range Officer, Jaleswar Wildlife Range.
6. Debanjan Mahanty, Revenue Inspector, Jamalpur, Jaleswar Tahasil
7. Minarani Behera, Forester, Jaleswar wildlife Section As preliminary exercise, necessary digitization of Sabik Plot No. 2728 of Mouza Rayanramachandrapur under Jaleswar Tahasil corresponding to Hal Plot No. 2824 of Mouza Rayanramchandrapur 26 under Jaleswar Tahasil vis-à-vis proposed Sand Quarry had been made and referred during ground truthing.
The verification team conducted a thorough examination of the boundary between the Rayanramchandrapur VF and the sand quarry vis-à-vis Sabik & Hal plot references. The GPS coordinates were verified accurately to delineate the boundaries.
INFERENCE After through analysis, the boundary of Rayanramechandrapur VF has been identified referring its notification, Sabik & Hal boundary and current field position.
The subsequently prepared digitized map of Rayanramchandrapur VF and proposed Sand Quarry delineating Hal & Sabik Plot boundary together with geo-referred coordinates in GIS domain, duly signed by all concerned officials attended the joint verification is attached herewith with this report for perusal, finalization & acceptance."
24. The Respondent No.8, Private Respondent, has filed further affidavit dated 02.09.2024 denying the stand of the Applicant in his additional affidavit and rejoinder affidavit and it is stated that the Tahasildar, Jaleswawr vide Touze Misc. Case No.186/2022-23, 188/2022-23, 189/2022-23 and 190/2022-23 had issued demand notices dated 12.09.2023, imposing fine against the Respondent No.8 for illegal stacking of sand. The Respondent No.8 challenged the validity of the notices before the Hon'ble High Court of Orissa vide W.P. (C) No.32637/2023, W.P. (C) No.32636/2023, W.P. (C) No.32634/2023 & W.P. (C) No.32451/2023 and the demand notices have been stayed by the Hon'ble High Court which is continuing till date. It is also stated that the Respondent No.8 filed W.P. (C) No.5466/2024 before the Hon'ble High Court of Orissa seeking appropriate direction to the Deputy Director of Mines, Bhadrak and Mining Officer, Balasore, to issue Transit Pass in Form-Y under the Rule 58 (1) of Orissa Minor Mineral Concession Rules for operating the sand source for which he possesses the 27 statutory requirements for operation and extraction of minor minerals and has a valid lease up to 31.03.2026.
25. It is stated that the Hon'ble High Court vide its order dated 12.03.2024 disposed of the said writ petition directing the Mining Officer, Balasore, to consider and decide the representation of the petitioner as early as possible time. Copy of the said order dated 12.03.2024 has been filed at page no.394-395 of the paper book, and we may note that the Hon'ble High Court has not expressed any opinion upon the merits of the case. Order dated 12.03.2024 passed by the Hon'ble High Court of Orissa at Cuttack reads as under:-
"ORDER 12.03.2024 This matter is taken up through hybrid mode.
2. Heard.
3. The Petitioner has filed this writ petition with the following prayer:
"Under the above circumstances, it is therefore humbly prayed that this Hon'ble court may be graciously pleased to direct the Deputy Director of Mines, Bhadrak and Mining Officer. Balasore to issue transit pass in nature of Form-Y under the Rule 58(1) of OMCC Rules to the petitioner for operating the sand source for which the petitioner possesses the statutory requirements for operation & extraction of Minor Minerals and has a valid lease up to 31.03.2026;
And/or pass any others appropriate writ/writs, order/orders and direction/directions in the fitness of the case."
4. In course of hearing, learned counsel appearing for the Petitioner states that the Petitioner has already made representation before the Opposite Party No.6 vide Annexures- 14 & 15, and the same may be directed to be disposed of 28 within a stipulated time, to which learned Counsel for the State has no objection.
5. As agreed by learned counsel for the parties and after going through the records, this Court, without expressing any opinion on the merits of the case, disposes of the Writ Petition directing Opposite Party No.6 to consider and dispose of the representation filed by the Petitioner vide Annexures-14 & 15 and pass appropriate order as early as possible within a period of three months from the date of production of certified copy of this order."
26. The Applicant has filed rejoinder affidavit dated 11.03.2024 alleging that the Environmental Clearance granted by SEIAA, Odisha, being adhoc was liable to be revoked after one year i.e. 31.12.2022. It is also alleged that the Consent to Operate (CTO) dated 14.02.2023 was valid up to 31.03.2023 and no Consent to Operate was in force from 01.01.2023 to 14.02.2023. It is further alleged that there was no valid Environmental Clearance from 01.01.2023 till 28.04.2023 and, therefore, all mining activity from 01.01.2023 till 28.04.2023 was without valid Environmental Clearance.
27. It is alleged that there has been no subplotting of Plot No.2824 hence the entire plot is to be treated as DLC Forest land and any subsequent demarcation to the extent of 5 Hectares cannot make the plot, part non-forest. It is also alleged that the Respondent No.8 has continued mining from 08.07.2023 till 10.07.2023 which is monsoon season and during which period mining is prohibited and, therefore, any mining activity during this period constitutes violations of the Sustainable Sand Mining Management Guidelines, 2020 and the averment of the Respondents that mining operations stopped from 11.07.2023 itself confirms that mining had continued till 11.07.2023; it is also alleged that sand mining source 29 Rayanramchandrapur is not mentioned in the District Survey Report and, therefore, no mining can be allowed in the absence of a District Survey Report validly approved by SEIAA, Odisha.
28. In his additional affidavit dated 10.07.2024 the Applicant has further stated that the Tahasildar, Jaleswar in his demand notice dated 12.05.2022 has alleged that the Respondent No.8 has deposited Rs.60,000/- (Rupees Sixty thousand only) as fine and that mining operation was carried out using excavator machine which is not allowed for the purpose and further Rs.2,50,000/-
(Rupees Two lakhs fifty thousand only) has been imposed by way of penalty.
29. The Applicant has next relied upon the judgment of this Tribunal dated 16.07.2024 filed in Appeal No.18/2023/EZ, Haripada Manna Vs. State of Odisha & Ors., wherein the issue was with regard to District Survey Report (DSR) of District Balasore for mining of River Sand, Stone, Morrum, Brick Earth for the period of 2023-28. The challenge in the Appeal was on the ground that the said DSR was an interim report and the SEIAA, Odisha in the order dated 26.04.2023 (under challenge in the aforesaid Appeal) had, itself mandated that the Annual Replenishment Study was required to be completed within one year, failing which approval of DSR shall be liable for revocation, if the Replenishment Study is not submitted by 31.05.2024. The Tribunal considered the matter and observed that in view of the letter of the Collector & District Magistrate, Balasore, dated 30.05.2024 since no Replenishment Study has been carried out in District Balasore, the impugned order (order impugned in the Appeal) of approval of the DSR is liable for revocation and cannot be acted upon and no sand mining can be 30 carried out in the stretch of the Subarnarekha River passing through the District Balasore. Paragraphs 15, 16, 17, 18, 19 and 20 of the said judgment read as under:-
"xxx.........................xxx........................xxx..........................
15. In the impugned approval order dated 26.04.2023 which is under challenge in the present Appeal, SEIAA, Odisha, had mandated that the Annual Replenishment Study was required to be completed within one year, failing which approval of DSR shall be liable for revocation, if the Replenishment Study Report is not submitted by 31.05.2024. That date has already passed and no Replenishment Study has been carried out as is evident from the letter of the Collector & District Magistrate, Balasore, dated 30.05.2024.
16. The Standard Environmental Conditions for Sand Mining under the Sustainable Sand Mining Management Guidelines, 2016, provides that the District Survey Report should be prepared and area suitable for mining and area prohibited for mining be identified. It is also provided that the depth of mining in river bed shall not exceed one meter or water level whichever is less, provided that where the Joint Inspection Committee certifies about excessive deposit or over accumulation of mineral in certain reaches requiring channelization, it can go up to three meters on defined reaches of the River.
17. The Standard Environmental Conditions for Sand Mining further provides for submission of Annual Replenishment Report certified by an authorized agency. In case the replenishment is lower than the approved rate of production, then the mining activity/production levels shall be decreased/stopped accordingly till the replenishment is completed. Thus, the Replenishment Study is a fundamental condition for grant of approval of the District Survey Report with reference to sand mining as per Rules, 2016. The 31 Standard Environmental Conditions for Sustainable Mining Practices Sl. Nos. 8 to 19 read as under:-
"STANDARD ENVIRONMENTAL CONDITIONS FOR SAND MINING Impact Category S. No. Environmental Conditions .......... ....... ...................................................
Sustainable 8 District Level Survey Report should be
Mining Practices prepared and area suitable for mining
and area prohibited for mining be
identified.
9 The depth of mining in Riverbed shall not
exceed one meter or water level
whichever is less, provided that where the Joint Inspection Committee certifies about excessive deposit or over accumulation of mineral in certain reaches requiring channelization, it can go up to 3 meters on defined reaches of the River.
10 No River sand mining be allowed in rainy season.
11 To submit annual replenishment report certified by an authorized agency. In case the replenishment is lower than the approved rate of production, then the mining activity/production levels shall be decreased/stopped accordingly till the replenishment is completed.
12 Ultimate working depth shall be up to 3.0 from Riverbed level and not less than one meter from the water level of the River channel whichever is reached earlier. In hilly terrain this depth be preferably restricted to one meter. 13 In River flood plain mining a buffer of 3 meter to be left from the River bank for mining.
14 In mining from agricultural field a buffer of 3 meter to be left from the adjacent field.32
15 Mining shall be done in layers of 1 meter depth to avoid ponding effect and after first layer is excavated, the process will be repeated for the next layers.
16 To maintain safety and stability of Riverbanks i.e. 3 meter or 10% of the width of the River whichever is more will be left intact as no mining zone.
17 No stream should be diverted for the purpose of sand mining. No natural water course and/or water resources are obstructed due to mining operations. 18 No blasting shall be resorted to in River mining and without permission at any other place.
19 Depending upon the location, thickness of sand, deposition, agricultural land/Riverbed, the method of mining may be manual, semi-mechanized or mechanized; however, the manual method of mining shall be preferred over any other method."
18. With regard to Replenishment Study, para 5.0 of the Enforcement and Monitoring Guidelines for Sand Mining, January, 2020, issued by the Ministry of Environment, Forests and Climate Change, enjoins that the need for replenishment study for river bed sand is required in order to nullify the adverse impacts arising due to excessive sand extraction. Para 5.0 of the Guidelines, 2020, reads as under:-
"....................xxx..................xxx..................xxx.........
5.0 REPLENISHMENT STUDY The need for replenishment study for river bed sand is required in order to nullify the adverse impacts arising due to excessing sand extraction. Mining within or near riverbed has a direct impact on the stream's physical characteristics, such as channel geometry, bed elevation, substratum composition and stability, in-stream roughness of the bed, flow velocity, discharge capacity, sediment 33 transport capacity, turbidity, temperature etc. Alteration or modification of the above attributes may cause an impact on the ecological equilibrium of the riverine regime, disturbance in channel configuration and flow-paths. This may also cause an adverse impact on instream biota and riparian habitats. It is assumed that the riparian habitat disturbance is minimum if the replenishment is equal to excavation for a given stretch. Therefore, to minimize the adverse impact arising out of sand mining in a given river stretch, it is imperative to have a study of replenishment of material during the defined period."
19. In the present case, in view of the letter of the Collector & District Magistrate, Balasore, dated 30.05.2024, since no Replenishment Study has been carried out in the District- Balasore, the impugned order of approval of the District Survey Report vide impugned order dated 26.04.2023 is liable for revocation and cannot be acted upon. In the absence of Replenishment Study in the District Balasore, duly considered by State Expert Appraisal Committee and approved by SEIAA, Odisha, no sand mining can be carried out in the stretch of the Subarnarekha river passing through the District Balasore. We accordingly allow the present Appeal and quash the impugned order dated 26.04.2023.
20. However, without prejudice to the order that has been passed hereinabove, we may observe that it will always be open for SEIAA, Odisha, to reconsider the matter of grant of approval of District Survey Report, if the same is submitted afresh with Replenishment Study, in accordance with law."
30. The District Magistrate, Balasore in his affidavit dated 10.10.2023 has in paragraph-14 of the affidavit admitted that the DSR was approved by SEIAA, Odisha, with the condition to submit Replenishment Study Report of sand sources within one year or approval of the District Survey Report will be cancelled. However, thereafter, nothing has been stated as to whether the 34 Replenishment Study has been submitted and duly considered by State Expert Appraisal Committee and approved by SEIAA, Odisha.
In Haripad Manna case (supra) this Tribunal has already recorded a finding that the District Collector, Balasore, has in his own letter dated 30.05.2024 admitted that no Replenishment Study has been carried out with regard to the sand sources along the stretch of the Subarnarekha River passing through the District Balasore. In the circumstances, we hold that no Environmental Clearance could have been granted by SEIAA, Odisha, to the Respondent No.8 in 2021 in the absence of a validity approved District Survey Report and, therefore, mining of sand from Sand Sairat Sources in the absence of a valid District Survey Report would be absolutely illegal and in violation of the Sustainable Sand Mining Guidelines, 2016 and Enforcement and Monitoring Guidelines, for Sand Mining, 2020. However, having said that we are of the view that the fault lay exclusively at the door of SEIAA, Odisha, which has acted in gross ignorance of and in gross violation of the Sand Mining Guidelines, 2016 & 2020 in granting Environmental Clearance to the Respondent No.8 and, therefore, in the circumstances, the Respondent No.8 cannot be held liable for having 'illegally' mined sand from the Rayanramchandrapur sand source on the basis of an illegally granted Environmental Clearance. It has not been alleged by the Applicant nor has it been established from the documents on record that the Respondent No.8 was acting in collusion with the Respondent-SEIAA, Odisha, by misrepresentation of documents, in obtaining Environmental Clearance from SEIAA, Odisha in absence of a valid District Survey Report (DSR) for District Balasore.
3531. The Applicant has also alleged that as per the affidavit of the SEIAA, Odisha, the total lease area is 26.05 Hectares of which 5.0 Hectares is stated to be falling under DLC land and quarrying has been allowed over an area of 8.247 Hectares and once the entire lease area is held to be falling in DLC land, the area for which quarrying has been allowed would also constitute part of the DLC land. We are not convinced with the submission of the learned Counsel for the reason that in the affidavit of the Collector, Balasore, it has been categorically stated that the total lease area is only 8.247 Hectares and that the total area of Plot No.2824 is 26.05 Hectares and out of the said area only 5.0 Hectares is falling under the DLC Forest land. The Relevant extract of paragraph-8 of the affidavit of the District Magistrate, Balasore, is reproduced herein under:-
"xxxxx xxxxxx xxxxx In the DLC report, it is mentioned that out of total area of Plot No.2824 is 26.05 ha., and out of the said area, only 5.0 ha. area is coming under the DLC forest land."
32. In fact even in the affidavit of the Divisional Forest Officer, Balasore, dated 13.03.2024 the categorical stand of the Forest Department is that on an inspection of the site to ascertain the presence of DLC Forest land in the lease hold area of Rayanramchandrapur Sand Quarry and inspection was carried out on 07.03.2023 by the Revenue, Forest and Mining Officials and on inspection, it was ascertained that only 5.0 Hectares out of 26.01 Hectares of Hal Plot No.2824 corresponding to Sabik Plot No.2728 is DLC Forest land and the lease hold area of the sand quarry does not fall within the 5.0 Hectares of DLC Forest land which was ascertained through geo referencing in Geographic Information 36 System. It is further stated that the factual scenario was arrived at after superimposition of the geo coordinates of the sand quarry boundaries over the Hal Sabik Map of the village concerned. The further categorical stand of the Forest Department in its affidavit is that out of the total area of 26.01 Hectares an area of 5.40 Hectares has been notified as Rayanramchandrapur Village Forest and an area of 8.5 Hectares has been leased out for sand quarry operation.
33. Merely because the total area of the Sabik Plot No.2728 of Mouza Rayanramchandrapur under Jaleswar Tahasil is corresponding to Hal Plot No.2824, Khata No.1070, area Ac. 64.38 dec./26.01 Hectares, Kisam-Nadi under Rayanramchandrapur Mouza of Jaleswar Tahasil, it does not imply that part of the said plot amounting to area 5.0 Hectares cannot from part of DLC Forest land unless subplotting of the entire plot is done. The affidavit of the Divisional Forest Officer, Balasore reveals that the erstwhile Social Forestry Division, Balasore in the year 1988-89 raised plantation over 5.00 Hectares in Sabik Plot No.2728 of Mouza-
Rayanramchandrapur under Jaleswar Tahasil. Thereafter, on 15.02.1993, the Forest & Environment Department, Government of Odisha, issued a notification under Section 30 of the Orissa Forest Act, 1972 notifying Rayanramchandrapur as Village Forest referring to the above Sabik plot admeasuring 5.4 Hectares. Thus, the area under plantation has been implicitly demarcated. The submission of the learned Counsel for the Applicant that without subplotting, the total area of 26.01 Hectares should be deemed to be DLC Forest is wholly misconceived and is rejected.
34. Having said that the question that the Respondent No.8 was initially granted Environmental Clearance which was adhoc subject 37 to submission of Replenishment Study and which was subsequently submitted by him, does not require any opinion from this Tribunal since we have already held that there was no valid DSR existing for the District Balasore as held by this Tribunal in the case Haripada Manna (supra).
35. However, even though the Respondent No.8 may not be guilty of illegal mining of sand from Sand Sairat Source Rayanramchandrapur, Tahasil Jaleswar, District Balasore, on the ground that the Environmental Clearance granted to him was illegally granted by SEIAA, Odisha, but the fact remains that even assuming that he was carrying on mining activity under an Environmental Clearance, he has carried out mining operations during the monsoon period which is prohibited under the Sand Mining Guidelines, 2016 & 2020 and, therefore, he would be liable for payment of Environmental Compensation. We, therefore, direct SEIAA, Odisha, to compute Environmental Compensation in this regard strictly as per law giving the Respondent No.8 an opportunity of being heard against the amount so computed and if the Respondent No.8 has any grievance in respect of any computation of Environmental Clearance by SEIAA, Odisha, in this regard, he may avail the legal remedies available to him under the Water (Prevention and Control of Pollution) Act, 1974 and Air (Prevention and Control of Pollution) Act, 1981.
36. We, therefore, dispose of this Original Application with a direction that no sand mining shall be carried out in the Rayanramchandrapur Sand Source along the Subarnarekha River in the absence of a District Survey Report in District Balasore duly approved by SEIAA, Odisha.
3837. The SEIAA, Odisha, shall take necessary action to pass order for revocation of the Environmental Clearance granted by it illegally in favour of Respondent No.8 forthwith. It is further directed that in case sand mining operation is still being carried out in Rayanramchandrapur sand quarry in question, the SEIAA, Odisha, shall also take steps to ensure that such sand mining operation is ceased forthwith. It is also provided that our order hereinabove shall not come in the way of the Respondents initiating criminal proceedings against the Respondent No.8 if any, as per law.
38. Interlocutory Applications, if any, stand disposed of accordingly.
39. There shall be no order as to costs.
..................................... B. Amit Sthalekar, JM ............................................. Dr. Arun Kumar Verma, EM September 04, 2024, Original Application No.84/2023/EZ MN 39