National Green Tribunal
Ishhita Foundation Through Ms Pragya ... vs Ministry Of Environment Forest And ... on 1 September, 2022
Item No. 03 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH
(By Video Conferencing)
Original Application No.411/2022
(I.A. No.140/2022 &
I.A. No.141/2022)
Ishhita Foundation ...Applicant
Versus
Ministry of Environment, Forests
and CC & Ors. ...Respondents
Date of hearing: 01.09.2022
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicants: Ms. Pallavi Pratap, Advocate.
Respondents: Ms. Priyanka Swami, Advocate for Respondent no. 3.
None for Respondents no. 1,2,4 and 5.
Application under Sections 14 & 15 of the National Green Tribunal Act,
2010
ORDER
1. The above named applicants have filed present application under Sections 14 & 15 of the National Green Tribunal Act, 2010 inter alia seeking the relief of issuance of directions to respondents no 2 and 4 to undertake the exercise of reevaluation and reassessment and to prepare a fresh DSR of District Banda as per SSMG 2016 and EMGSM-2020 and thereafter to proceed to settle mining leases of District Banda, Uttar Pradesh in accordance with EMGSM, 2020 and the Uttar Pradesh Minor Minerals (Concession) Rules 1963 and not to proceed further in pursuance to the re- NIT/re-advertisement dated 06.04.2022 and not to settle the areas till replenishment study of rivers of Banda district by C.M.P.D.I is completed in consonance with the orders dated 19.03.2020 and 18.09.2020 passed by O. A. No. 410/2022 Avinash Kumar Ray Vs. MoEF & CC & Ors. And O.A No. 411/2022 and Ishhita Foundation Vs. MoEF & CC & Ors. -2- this Tribunal in O.A No. 208 of 2019 titled as Sandeep Kumar Singh Versus State of U.P.
2. Vide order dated 30.05.2022, notices were ordered to be issued to the respondents by E-mail. As per office report notices have been duly served on the respondents. None has appeared on behalf of respondents no. 1,2, 4 and
5.
3. Ms. Priyanka Swami, Advocate has appeared for respondent no. 3. Reply on behalf of SEIAA has also been filed.
4. Letter dated 24.08.2022 has been received from District Magistrate, Banda. The relevant part of the letter reads as under:
"X X X X X Ekk0 vf/kdj.k ds mDr vkns'k ds vuqikyu esa vk[;k fcUnqokj fuEuor gS % 1- i;kZoj.k LoPNrk izek.k&i= esa nh x;h 'krks± ds Øe esa ekulwu vof/k esa [kuu iV~Vksa esa ckyw@eksje [kuu dk;Z iw.kZr% cUn gS rFkk vf/kd o"kkZ ds dkj.k unh dk ty Lrj Hkh c<+k gqvk gS ,oa [kuu {ks= tyeXu gS] ftlds dkj.k orZeku esa mi[kfut ckyw@eksje dk voS/k [kuu@ifjogu ugha gks jgk gSA 2- Ekk0 vf/kdj.k ds mDr vkns'k ds vuqikyu esa foKfIr fnukad 06-04-2022 ds Øe esa [kuu iV~Vk LohÑr ds lEcU/k esa ysVj vkWQ bUVsaV fuxZeu ds lEcU/k esa vxzsrj dk;Zokgh ugha dh x;h gSA 3- Ekk0 vf/kdj.k esa ;ksftr vks0,0 la0&140@2021 jktdqekj o 141@2021 jkedjuduZ cuke m0iz0 jkT; o vU; esa ikfjr vkns'k fnukad 02-07-2021 ds vuqikyu esa bl dk;kZy; ds i= la0&2063@[kfut&30 ckank fnukad 11-10-2021 }kjk tuin ckank fLFkr dsu] ;equk o ckxs unh ds [kuu {ks=ksa ds replenishment study laLFkk Central Mine Planning and Design Institute Ltd. (CMPDI), Ranchi, a Sunsidiary of Coal India Ltd. A public sector undertaking of Govt. of India }kjk fd;k tk jgk gSA mDr laLFkk ds i= fnukad 06-04-2022 }kjk replenishment study lEcU/kh fjiksVZ fnukad 31-12-2022 rd fn;s tkus gsrq voxr djk;k x;k gSA"
5. List for further consideration on 17.11.2022.
6. Interim order dated 30.05.2022 shall continue to operate till further orders to the contrary.
O. A. No. 410/2022 Avinash Kumar Ray Vs. MoEF & CC & Ors. And O.A No. 411/2022 and Ishhita Foundation Vs. MoEF & CC & Ors. -3-
7. In view of the facts and circumstances of the case, we also consider presence of District Magistrate, Banda and Director, Directorate of Geology and Mining before this Tribunal on the next date of hearing either through video conferencing or physically to be essential for producing the relevant documents and assisting this Tribunal in just and proper adjudication of the questions involved in the case and they are accordingly directed to remain present before this Tribunal on the date fixed.
8. A copy of this order be sent to District Magistrate, Banda and Director, Directorate of Geology and mining for compliance.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM September 01, 2022 AG