National Green Tribunal
Sandplast (India) Ltd vs Ministry Of Environment, Forest And ... on 4 December, 2015
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. 686/2014, , 858/2014,
872/2014, , 42/2015, 287/2015, 694/2015, 1245/2015 & 1257/2015)
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 MR. JUSTICE U.D. SALVI, JUDICIAL MEMBER
HON'BLE MR. RANJAN CHATTERJEE, EXPERT MEMBER
Original Application No. 499 of 2014
Present: Applicant : Appearance not marked
Respondent No. 1: Mr. Vikas Malhotra Adv.
Respondent Nos.2-5,10-11: Ms. Savitri Pandey and Ms. Azma Parveen, Advs. Respondent Nos. 6 to 9: Mr. Pradeep Misra and Mr. Daleep Kr. Dhyani, Advs. State of Meghalaya : Mr. Upendra Mishra, Adv., Ms. Aparajita, adv. RSPCB :Mr. Shiv Mangal Sharma, AAG, Mr. Saurabh Rajpal and Mr. Adhiraj Rajawat, Advs.
Andaman & Nicobar Island : Mr. Sarthak Chaturvedi, Mr. Rohit Panda and Devendra Nath, Advs.
Original Application No.102 of 2014 Present: Applicant: Mr. Tasneem Ahmadi, Mr. Pramod Kumar, Advs.
Respondent No. 1 Mr. Vikas Malhotra , Mr. M.P. Sahay Adv. Respondent No. 2 & 115 Mr. Neeraj K. Gupta, Adv. Respondent Nos. 13,22,41, 61,83,103,115, 125 Mr. Devashish Bharuka, Ms. Anu Tyagi, , Advs. Respondent No. 3, 4& 5 Mr. Anil Soni, AAG Respondent No. 5 & 131 Mr. Bharat Sanghal, Adv.. Respondent No. 7 Mr. Om Prakash, Adv.
Respondent No. 9 Mr. B. Mahapatra, Adv with Dinesh Jindal, LO Respondent No.4,12 & 128 Mr. Sandeep Mahapatra, Advocate CPWD, MoUD Mr. Kayesh Begg, Adv.
RSPCB :Mr.Shiv Mangal Sharma, AAG, Mr. Saurabh Rajpal and Mr. Adhiraj Rajawat, Advs.
State of Mizoram & PCB :,Mr. Ravi KANT, Mr. Pragyan Sharma, Advs. Respondent No. 17,36,56,78 & 98 Mr. Atul Jha, Adv. Respondent Nos. 45, 65, 7, 87,75,107, 117 to 119 :Mrs. Avnish Ahlawat and Mr. N.K. Singh, Advs.
Respondent No. 63, UPCB & MPCB :Mr. Mukesh Verma, Adv Respondent Nos. 75 & 95 : Mr. Guntur Prabhakar and Mr. Prashant mathur, Advs. Respondent No. 129 ;Mr. Ashok Gupta, Sr. Adv. and Mr Ghanshyam, Adv. Respondent No. 131 Mr. R.K. Kumar Adv. Respondent Nos. 90, 110, 127, 28, 48 & 68 : Mr. Ajay Choudhary, Adv. SPCB orisha : Mr. A.K. Pandey, Mr. M. Paikaray, Advs. State of Arunachal Pradesh : Mr. Anil, Mr. Sayam Saxena, ADVS. Respondent Nos. 31,51,71 & 9 Mr. Amit Agrawal & Mr. Vikas Kargupta, Advs. Respondent Nos. 20, 39, 59 ,81 & 128 :Mr. Anil Grover along with Mishal Vij Advs. Respondent No. 106 : Mr. Ravin Dubey, Adv. CPCB : Ms. Niti Choudhary and Mr. Bupender Kumar, LA. 1 Sikkim : Mr. Arun Mathur, Mr. Avneesh Aarputham, Ms. Anuradha Arputham, Advs.
Respondent Nos. 26, 46, 66,88,108: Mr. Ashok Panigrahi and Mr. Nikhil Yadav, Advs.
Respondent No. 30,50,92,112 Mr. Raman Yadav and Mr. Dalsher Singh, Advs. Andaman and Nicobar : Mr. Sarthak Chaturvedi, Mr. Rohit Pandey and Mr. Devendra N. Tripathi, Advs.
State of Manipur PCB :Mr. Sapam Biswajit, Ms. kalyani Advs. State of Bihar & PCB :Mr. Rudreshwar Singh, Mr. Gautam, Advs. Mr. Awadhesh Kumar, Member Secretary, BPCB West Bengal PCB :Mr. Asshanayar basu,Mr. Amit Adv.
JSPCB :Mr. Jayesh Gaurav, Adv.
Assam PCB :Mr. Shuvodeep Roy, Adv.
Meghalaya :Mr.Upendra Mishra, Mr. aparajit ADV.
Adv.
Respondent No. 63,UPCBS,MPCB: Mr. Mukesh Verma, adv.
NDMC: Ms. Sakshi Popli, Advs.
Respondent No.24,43&105 :Mr. Pankaj Kr. Misra, Mr. Ajit S. Bhasme, ADVS. Respondent No. 109 :Mr. Jayant k. Sud, AAG, Mr. Honey Khanna and Mr. Vishal Dabas, Advs.
CECB :Ms. Yogimaya Agnihotri Adv.
APPCB&TSPCB :Mr. N. Sai Vinod & Mr. Nikhil Nayyar, Advs.
Respondent No. 116 : Mr. Santosh, Adv.
Respondent No. 130 :Mr. Ajit Adv.
Respondent(Applicant)
(M.A. NO. 42/2015, O.A. 102/2014) :Ms. Adwaita, Mr. Juniad, Mr. Navneet, Advs. KarnatakaPCB :Mr. Devraj Ashok, Adv Meghalya SPCB : Mr. Tayenjam Momo Singh and Mr. J.H. Nengnong, Advs.
State of Goa PCB: : Mr. Anuj Sarma and Mr. S.S. Rebello, Advs. Gujarat : Ms. Vinakshi, Ms. Hemantika, Advs.
Gujarat PCB : Mr. Dhruv Pal, Adv.
Respondent No. 132 :, Mr. Anan Varma, Advs.
J&K PCB : Mr. G.M. Kawoosa, Adv.
APPCB : Mr. Anil Shrivastav, Mr. Pranav Rishi, Advs. Along
with Mr. Tam, Member Secretary.
Nagaland&Nagaland PCB :Mr. K. Entoli Semag, Mr. Santosh Rebello, Advs.
Punjab : MrAnil Soni adv.
DJB : Mr. Suresh Tripathy, adv.
TSGENCO : Mr.Abhinav Rao, Adv.
Respondent no. 38 : Ms. Ranjana Roy, Mr. Namit Dixit, Ms. Sonakshi, advs.
MPPCB : Mr. Rajul Shrivastav, Ms. Sucheta Yadav, Adv.
M.P. : Mr. V.k. Shukla, Adv.
UPPCB : Mr. Pradeep Mishra, Mr. Daleep Dhyani, Advs.
Respondent no. 95 : Mr.P. Venkat Reddy, Mr. prashant, advs.
PuducherryPCB : Mr. Abhimanyu, Ms. Preety, advs.
W.B.PCB : Mr. Amit Agarwal, Adv.
Respondent No. 47& 67 : Mr. Shubham Bhalla, Adv.
DGMS & Ministry of Coal : Mr. B.V. Niren, Adv.
NBCC : Mr. D. Bhedra, Adv.
Tamil Nadu & PCB : Mr. M. Yogesh, Ms. Jayanti Patel, ADVS.
U.T of DD and DNH : Mr. D.K. Thakur, Mr. Deepak and Alok Misra, Advs.
Original Application No. 117/2014
Applicant : Mr. Syed Meesam, Adv.
MoEF : Mr. vikas Malhotra Advs.
Respondent No. 3 : Ms. Sonia Sharma Sr. Standing Counsel.
RSPCB :Mr. Shiv Mangal Sharma, AAG, Mr. Saurabh Rajpal and
Mr. Adhiraj Rajawat, Advs
CPCB :Mr. Bhupender Kumar and Ms. Niti Choudhary, LA
Mizoram :Mr. Ravi Kant, Adv.
RBI : Mr. K.S. Parihar, Mr. H.S. Parihar, ADVS.
Respondent Nos. 30& 59 : Mr. Abhimanyu, Ms. Preety Makker, Advs.
Assam PCB : Mr. Shuvodeep Roy, Adv.
2
Respondent Nos.8 & 68 :Mr. G. Indira and Mr. K.V. Jagdishvaran, Advs.
Respondent No. 24&36 : Mr. Mukesh Verma, Advs.
Respondent No. 16 & 45 : Mr. Anil Grover, with Mishal Vij, Advs.
M.P. : Mr. V.k. Shukla, Adv.
Respondent No. 61 : Ms. Savitri Pandey, Ms. Azma Parveen, Advs.
Tamil Nadu & PCB : Mr. M. Yogesh, Ms. Jayanti Patel, ADVS.
UPPCB : Mr. Pradeep Mishra, Mr. Daleep Dhyani, Advs.
Sikkim : Mr. Arun Mathur, Mr. Avneesh, Ms. Anuradha, Advs.
Nagaland&Nagaland PCB :Mr. K. Entoli Semag, Mr. Amit, Advs.
Meghalaya SPCB : Mr. Tayenjam Momo Singh and Mr. J.H. Nengnong,
Advs.
Lakshwadeep : Dr. Abhishek, Mr. Sumit, Advs.
Bihar & BSPCB : Mr. Rudreshwar, Mr. GAUTAM, Ms. Divya, Avs.
Kerala & PCB : Mr. Jogy Scaria and Robin Jacob Advs.
JSPCB : Mr. Jayesh Caurav, Adv.
Meghalaya : Mr. Upendra MIshra, Ms Aparajit Adv.
Karnataka : Mr. Devraj Ashok, Advs.
Manipur & PCB : Ms. Sapam, Ms. Kalyani, Advs.
Goa SPCB : Mr. Anuj Sarma, & Mr. S.S. Rebello, Adv
Tripura : Mr. Rituraj Biswas, Adv. Mr. Debashis Chakabroty,
Member Secretary and Dr. Mihir, Scientist ' C' Gujarat : Ms. vinakshi, Ms. Hemantika, Advs.
GPCB : Mr. Dhruv Pal, Adv.
HPPCB : Mr. D.K. Thakur, Adv.
Arunachal Pradesh : Mr. Anil Shrivastav , Adv.
APPCB :Mr. Sanyam Saxena and Mr. Pranav Rishi, Advs.
HP : Mr. Suryanarayan, Sr. Adv General.
Respondent nos. 11& 69 : Mr. Shubham Bhalla, Adv.
SPCB orisha : Mr. A.K. Pandey, Mr. M. Paikaray, ADVS.
MPPCB : Mr. Rajul, Ms. Sucheta, Adv.
Andaman and Nicobar : Mr. Sarthak Chaturvedi, Mr. Rohit, Advs.
Date and Orders of the Tribunal
Remarks
Item No.
7to9
December 4, Heard. Perused Record.
2015
M.A. No. 1245/2015
Response as well as Status report to the original application has been tendered on 6-11-2015. In view of this fact we exempt the Member Secretary of Andhra Pradesh Pollution Control Board from personal appearance. MA. No. 1245/2015 is thus disposed of. M.A. No. 1257/2015
Counter affidavit has been filed by the Karnataka Pollution Control Board. We, therefore, exempt the Member Secretary of Karnataka Pollution Control Board from personal appearance. M.A. No. 1257 of 2015 stands disposed of accordingly.
M.A. No. 686 of 2014.
3 This application is filed for exemption from filing English translations of annexures P-1 to P-18 in Hindi to the reply of the respondent. Let the rendering of Hindi documents in English be made available to the Tribunal in course of the hearing. M.A. No. 686 of 2014 stands disposed of accordingly.
M.A. Nos. 858/14, 872/14, 42/15, 287/15 and 694/15.
These are the applications seeking suitable modification in the interim directions passed by this Tribunal as regards the fly ash disposal. M.A. No. 42 of 2015 moved by Jindal Stainless Steel Ltd is also seeking impleadment of the applicant CO. to O.A. 102/2014. Jindal Stainless Steel Ltd has a captive Power Plant at Odisha and generates fly ash. Impleadment of the applicant herein to the main application is therefore felt necessary. Let the Jindal Stainless Steel Ltd be impleaded as party respondent to O.A. No. 102/14. Necessary amendment be carried out in the application. Response to the application if any be filed by the newly added party within two weeks with advance to the Learned Counsel appearing for the applicant who may file rejoinder thereto, if any, within a week thereafter.
Today, we find that all except Jammu & Kashmir and West Bengal State Pollution Control Boards/Committees have filed their respective replies or adopted the replies in one matter for all. Learned Counsel appearing on behalf of the West Bengal Pollution Control Board submits that the reply would be filed in course of the day. Learned Counsel appearing 4 for the J&K Pollution Control Board submits that the reply filed by the State will be the reply of the Pollution Control Board.
In the course of hearing, Learned Counsel appearing on behalf of the Applicant in Original Application No. 102/2014 submitted that the important facet of the amending notification dated 3rd November, 2009 dealing with the fly ash at clause '10' reads as under :
"The Ministry of Coal for this purpose shall constitute an Expert Committee comprising of representatives from Fly Ash Unit, Department of Science and Technology, Ministry of Science and Technology, Director General of Mines Safety (DGMS), Central Mine Planning and Design Institute Limited (CMPDIL), Ministry of Environment and Forest, Ministry of Power, Ministry of Mines and the Central Institute of Mining and fuel Research (CIMFR), Dhanbad; the Committee shall also guide and advise the back filling or stowing in accordance with the provisions contained in sub-paragraphs (8)(i), 8 (ii) and (9), and specifications and guidelines laid down by the concerned authorities as mentioned in sub-paragraph (1) of paragraph
3."
She submits that she has a reason to believe from the pleadings that the Expert Committee as contemplated at para 10 of the notification is not in existence.
We, therefore, direct the Respondent No. 1 Ministry of Environment Forests of Government of India the umbrella organization in the matter of environment to apprise us of the fact as to whether such Expert Committee has been constituted or not, and, if not constituted, the Government of India will take steps to constitute such Committee through the Ministry of Coal within 15 days.
Issue Notice to Ministry of Coal, Government of 5 India with directions to take such steps to constitute an Expert Committee if not already constituted, within 15 days and report back to this Tribunal about such constitution.
Learned Counsel appearing on behalf of the Union Territory of Lakshadweep submits that the Reply of the Union Territory of Lakshadweep in Original Application No. 117/2015 be considered as Reply in Original Application No. 102/2014 and Original Application No. 499/2014 List this case on 6th January, 2016.
..........................................,JM (U.D. Salvi) ..........................................,EM (Ranjan Chatterjee) 6