DEPARTMENT OF MINES AND GEOLOGY STATE OF PUNJAB Vs STATE LEAVE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
Bench: HON'BLE MR. JUSTICE L. NAGESWARA RAO, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE MR. JUSTICE L. NAGESWARA RAO
Case number: C.A. No.-011497-011504 / 2018
Diary number: 41907 / 2018
Advocates: UTTARA BABBAR Vs
Non-Reportable
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
Civil Appeal Nos.11497-11504 of 2018
Department of Mines & Geology, State of Punjab. .... Appellant(s)
Versus
State Level Environment Impact Assessment Authority, Punjab.
…. Respondent (s)
O R D E R
1. The subject matter of these Appeals is the order
passed by the National Green Tribunal, Principal Bench, New
Delhi (hereinafter, ‘the Tribunal’) dismissing the Appeals
filed by the Appellant challenging the order dated
09.04.2018 passed by the Respondent. The Review
Application filed by the Appellant was also dismissed by the
Tribunal. An application was preferred by the Appellant for
obtaining environmental clearance under Environment
Impact Assessment Notification dated 14.09.2006
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(hereinafter, ‘the EIA Notification’) for mining minor minerals
(sand) in an area of 12.96 hectares from the river bed of
river Satluj in the revenue estate of village Heatewal, Tehsil
Jagraon, District Ludhiana. The Appellant submitted the
required documents including Form-I, pre-feasibility report,
proof of ownership of land, approved mining plan, No
Objection Certificate from the concerned District Forest
Officer, final District Survey Report and environmental
management plan.
2. The State Expert Appraisal Committee (SEAC)
considered the application submitted by the Appellant and
granted environmental clearance for carrying out mining of
minor minerals in the 12.96 hectares. By an order dated
03.05.2017, the environmental clearance was granted under
the provisions of EIA Notification, subject to certain
conditions that were mentioned therein.
3. The Appellant issued notices dated 03.05.2017 and
13.06.2017 notifying its intention to put up 102 minor
mineral mines for auction. On completion of the auction,
the Appellant applied to the Respondent for transfer of the
mining environmental clearances in favour of the successful
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bidders of the mining sites. The application filed for
transfer of the environmental clearance was taken up by the
Respondent in its 125th meeting held on 12.01.2018 in
respect of village Heatewal. It was found by the Respondent
that:
i. Many of the Khasra numbers are located in
stream, whereas at the time of filing application
for environmental clearance, all the Khasra
numbers were shown to be in the river bed of river
Satluj and away from the active channel.
ii. Some of the Khasra numbers being located in the
agricultural land prove that no replenishment may
be available.
4. In view of the above, the Respondent issued a notice to
the Appellant to show cause why the mining environmental
clearance granted earlier should not be revoked. The
Appellant submitted its explanation which was considered
by the Respondent after which an order dated 09.04.2018
was passed, revoking the environmental clearance granted
to the Appellant. Aggrieved thereby, the Appellant filed
Appeals before the Tribunal which were dismissed. Review
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Applications filed by the Appellant were also dismissed by
the Tribunal.
5. The Tribunal observed that the cancellation of the
environmental clearance was preceded by spot inspection
by the Committee constituted by the Sub-Divisional
Magistrate, Jagraon on 12.12.2017. The Committee visited
the area on 13.12.2017 to verify the facts. The joint
demarcation report submitted by the said Committee
showed that:
i. Most of the land is under flood protection
‘Bundhs/Spurs’. Also, part of the land is adjoining
the flood protection ‘Bundh’.
ii. Part of the land being under private cultivation
proves that replenishment may not be available.
6. As the revocation of the environmental clearance was
on the basis of a joint demarcation report, the Tribunal
declined to interfere.
7. The learned counsel for the Respondent took us
through the basic information provided by the Appellant
while making an application for environmental clearance in
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which it was stated that the proposed mining lease area is a
part of the river bed of river Satluj and no agricultural land
was involved. He also referred to the pre-feasibility report in
which it was mentioned by the Appellant that the land was
situated in the river bed of the river Satluj and the proposed
activity was to take place in the dry part of the river bed and
hence there would be no change in the land used. It was
further mentioned in the said report that the excavated
material will get replenished in every monsoon season.
8. The revocation of the environmental clearance and
rejection of the application filed for transfer of the mining
environmental clearance is on the following grounds that:
i. Many of the Khasra numbers are located in
stream, whereas at the time of filing application
for environmental clearance, all the Khasra
numbers were shown to be in the river bed of river
Satluj and away from the active channel. The
General Manager-cum-Mining Officer, Ludhiana had
clearly marked the mining site as ‘Aks sajra’
showing Khasra numbers away from the active
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channel and stated that no instream mining is to be
involved.
ii. Some of the Khasra numbers being located in
agricultural land proves that no replenishment may
be available.
9. The Respondent came to the said conclusion relying on
the joint inspection report submitted by the Revenue
Department and Mining Department. The Respondent was
of the opinion that the appraisal of the application for
environmental clearance was on the basis of the information
furnished by the Appellant which was contrary to the ground
reality as found from the joint demarcation report.
10. After examining the material on record and the
submissions made by the learned counsel appearing for
the parties, there is no reason to interfere with the order
passed by the Tribunal. The order of revocation of the
environmental clearance is pursuant to the acceptance of
the report submitted by the Expert Committee constituted
by the Sub-Divisional Magistrate, Jagraon. The report shows
that the ground reality is different from what was projected
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by the Appellant in its application for grant of the
environmental clearance.
11. However, the dismissal of these Appeals shall not
preclude the Appellant from filing an application for
environmental clearance afresh which shall be considered
by the Respondent on its own merits.
12. For the aforementioned reasons, the Appeals are
dismissed.
..…................................J [L. NAGESWARA RAO]
..…................................J [HEMANT GUPTA]
New Delhi, November 18, 2019
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