JITENDRA SINGH Vs MINISTRY OF ENVIRONMENT
Bench: HON'BLE MR. JUSTICE ARUN MISHRA, HON'BLE MR. JUSTICE SURYA KANT
Judgment by: HON'BLE MR. JUSTICE SURYA KANT
Case number: C.A. No.-005109 / 2019
Diary number: 20827 / 2019
Advocates: AVIJIT ROY Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5109 OF 2019
Jitendra Singh ..... Appellants(s)
VERSUS
Ministry of Environment & Ors. .....Respondents(s)
JUDGMENT
SURYA KANT, J.
1. The instant statutory appeal has been preferred under Section
22 of the National Green Tribunal Act, 2010 (hereinafter “NGT Act”)
against the order dated 06.03.2019 of the Principal Bench of the
National Green Tribunal (“NGT”), whereby appellant’s grievance
against allotment of local ponds to private industrialists has been
dismissed summarily without any adjudication of the lis or merits, but
merely on the basis of an affidavit filed by Respondent No. 5 (Greater
Noida Industrial Development Authority – hereinafter “GNIDA”)
claiming that it was developing bigger alternative waterbodies.
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FACTUAL BACKGROUND
2. The appellant is a permanent resident of village Saini, tehsil
Dadri, of district Gautam Budh Nagar, which falls in the National
Capital Region. He claims to be a sociallyactive lawyer dedicated to
bettering the lives of his covillagers and alleges that the Original
Application before the NGT was triggered when around 18.01.2017 the
agents of a private entity (Respondent No. 6 M/s Sharp Enterprises
Pvt. Ltd. hereinafter “Sharp”) using excavataors and other heavy
machinery attempted to forcibly takeover possession of a ‘common
pond’, which had been in use by local villagers for a century. This was
objected to by the villagers, and the appellant subsequently made a
complaint on 25.01.2017 to various authorities including the District
Collector. Pointing out revenue records which elucidate the commons
status of the ponds, he sought directions to restrain Sharp and its
agents. However, there was no action on his representation for more
than 10 days, leading to another attempt by Sharp at dispossession,
compelling the appellant to seek police help. A few days later, he
submitted another representation to the Collector, but to no avail.
Aggrieved, he was left with no recourse but to approach the NGT by
way of an Original Application under Section 14 (read with Sections 15
and 18) of the NGT Act for adjudication of these environmental issues.
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3. Before the Tribunal, appellant contended that large tracts of his
village (but not the impugned waterbodies) had been acquired under
the Land Acquisition Act, 1894 ostensibly for industrial development
by GNIDA. Subsequently, these acquired lands (including some local
ponds) had been leased to private industrialists, including Sharp in
2012. Using revenue records obtained under the UP Consolidation of
Holdings Act, appellant showed that Khasra Nos. 552 (1140 sq meters)
and 490 (8470 sq meters) were ‘pokhar’ (pond) and Khasra Nos. 522
(1620 sq meters) and 676 (9804 sq metres) were ‘rajwaha’ (canal).
Highlighting that the water bodies were vested in the Gram Sabhas
per Section 117 of the UP Zamindari Abolition and Land Reforms Act,
1950, he contended that such land had neither been acquired, nor
resumed and hence there was no power with GNIDA to transfer the
same to Sharp. He further claimed to have discovered other similar
illegal allotments of water bodies by GNIDA to other thirdparties.
4. The appellant urged that neither the mandatory environmental
clearances under the Environmental (Protection) Act, 1984 had been
obtained by the industrialists nor the statutory authorities applied
their mind that the project would negatively impact the environment
and human health. Laying support on the Ramsar Convention and
Rule 4 of the Wetland (Conservation and Management) Rules, 2010
which prohibited reclamation of wetlands, setting up or expansion of
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industries, permanent construction or any other activity with
potentially adverse effects on ecosystem, he sought cancellation of
such illegal allotments and protection of waterbodies.
5. During pendency of the proceedings, GNIDA’s representatives
started filing up certain ponds and started developing an alternate
area (1.25 times bigger) as a new waterbody to save the allotment
made in favour of Sharp (as admitted in an additional affidavit filed
before the NGT on 15.01.2019 by GNIDA).
6. Over the course of proceedings, the appellant was permitted to
amend his prayers in the Original Application to enable challenge to
all illegalities concerning village commons. No rejoinder or additional
affidavit was filed by any respondent against the amended Original
Application.
7. The NGT vide its brief impugned order dated 06.03.2019 took
note of this representation of constructing alternate pond and
abruptly concluded that appellant’s substantial grievance had been
redressed. It accordingly dismissed his application, without venturing
into the merits or the lis of the dispute.
CONTENTIONS OF PARTIES
8. This summary dismissal by the NGT has been challenged before
us. Appellant raises grievance against the manner in which the NGT,
without even looking at the sweep of his prayers, disposed off the
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mater before it, merely on the strength of a proposed affidavit (which
was actually filed only on 12.03.2019, post adjudication of the
application by the NGT and without any advance copy to the
appellant). He further protests the haste with which his application
was disposed of and how the reluctance by the NGT to conduct even a
proper enquiry has resulted in conferrment of illegal benefits to third
parties, at the cost to the environment and local residents.
9. The appellant contends that the disputed pond is situated near
the Aravali hills which are in an arid zone with a lowwater table. He
demonstrated how the existing sparse flaura and fauna in the region
was hence unlikely to survive elsewhere. Highlighting the unchecked
urbanisation and construction of concrete jungles in the ecologically
sensitive area, the appellant alleged that Respondentauthorities were
in active connivance with industrialists and real estate companies,
were negligently discharging their duties. This, he contended, violated
public trust and consequently the right to a wholesome environment
guaranteed under Article 21 of the Constitution. Interpreting Article
48A and Article 51A(g) to place a duty on the State to protect the
environment, including lakes and waterbodies, the appellant has
sought intervention of this Court to save and restore the local ponds.
10. Per contra, learned Counsel for GNIDA (Respondent No. 5)
placed reliance on a Government Order dated 03.06.2016, which he
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claimed permitted destruction of existing ponds and allotment of
filledup land to thirdparties in certain extraordinary circumstances,
with the stipulation that 25%larger alternate waterbodies be
developed elsewhere. Further, he questioned recording of Khasra Nos.
552 and 490 as ‘pokhar’ in revenue record, contending that it was
merely ‘slightly low lying land’ over which some water would get
accumulated during rainy season. There was statedly no water on the
pondland since the past year, showing that it was merely ordinary in
nature. Even if ‘pokhar’, Khasra Nos. 552 was only 1140 sq. meters in
size, which constituted a miniscule portion (only 1.4%) of the total
allotted plot of 80,900 sq. meters. It was also explained that no other
‘pokhar’ had been included and Khasra No. 490 had not been allotted
to Sharp. GNIDA also put forth a contrary allegation that the appellant
was, in fact, aggrieved by nondisbursement of compensation and had
set up the entire dispute as a rouse to stall development of the area so
that he could instead use it for his private purpose of cattle grazing.
11. Sharp (Respondent No. 6) has averred that the disputed land
was no longer vested in the Gram Sabha as the UP Zamindari
Abolition and Land Reforms Act, 1950 had been repealed by the UP
Revenue Code, 2006. This new Code specified that title of all lands
including lakes, ponds, tanks, streams and nallas vest in the State
Government. Through Section 59 of the Code, the land was merely
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entrusted to the Gram Panchayat, and the State retained power to
alter such entrustment at any time. It claimed to have paid Rs 25
crores as sale consideration for leasehold rights over acquired areas
and is allegedly suffering as a result of litigationinduced delays.
ANALYSIS & FINDINGS
12. At the outset, we must note, that the respondents have been
unable to demonstrate how the 2016 Government Order can be made
applicable retrospectively, the possession having been given to Sharp
in 2012. Notwithstanding this, no case of the present instance being
an extraordinary circumstance (hence permitting recourse to the
exceptional provisions of the Government Order) has been made before
us either. Further, argument that Khasra No. 552 is a ‘slightlysloped
seasonal rainfallcatchment area’ and not a ‘pond’, is creative but
without merit. Photographs have been placed on record by the
appellant showing that there is substantial water in the pond, which
has not been controverted. Further, revenue records maintained by
the Revenue Department themselves show that the land was ‘pokhar’.
It is hence not open for the authorities to contradict and plead against
the record without any scientific or empirical support, for such
categorisation had been made by them in the past. Further, it was
conceded by respondentauthorities during arguments that Khasra
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No. 490 was also recorded as ‘pokhar’ in revenue records and that it
too had been integrated in the industrial development project.
13. Additionally, it is clear that repeal of the UP Zamindari Abolition
and Land Reforms Act, 1950 and vesting of such ponds and local
areas in the State by Section 57 of the UP Revenue Code, 2006 would
not by itself either change the nature of land contrary to revenue
record nor will defeat the longestablished rights of the local people on
commons. Such a proposition had unequivocally been laid down in
Chigurupati Venkata Subbayya v. Palaguda Anjayya1, where this
Court negatived a contention that communal rights in the suitland
stood abolished per Section 3 of the Estates Abolition Act, 1948 for it
provided that estates, including communal lands, would stand
transferred to the Government free from any encombrance. Further, it
was held that even explicit destruction of all rights and interests
created by the principal or landholders, would not apply to community
rights as such rights originated elsewhere.
14. Given that Section 22 of the NGT Act, 2010 specifies that the
nature of the appeal shall be akin to a second appeal as specified
under Section 100 of the Code of Civil Procedure, 1908, we would
restrict our deliberation to a singular substantive question of law. That
is, whether it is permissible for the State to alienate common water
1 (1972) 1 SCC 521.
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bodies for industrial activities, under the guise of providing
alternatives?
15. In Hinch Lal Tiwari v. Kamala Devi2, this Court settled that
‘ponds’ were a public utility meant for common use and held that they
could not be allotted or commercialised. It had refused to give any
weight to similar arguments of the pond having become levelled, with
merely some portion getting covered during rainy season by water.
Importantly, it emphasised that:
“13. It is important to notice that the material resources of the community like forests, tanks, ponds, hillock, mountain etc. are nature's bounty. They maintain delicate ecological balance. They need to be protected for a proper and healthy environment which enables people to enjoy a quality life which is the essence of the guaranteed right under Article 21 of the Constitution. The Government, including the Revenue Authorities i.e. Respondents 11 to 13, having noticed that a pond is falling in disuse, should have bestowed their attention to develop the same which would, on one hand, have prevented ecological disaster and on the other provided better environment for the benefit of the public at large. Such vigil is the best protection against knavish attempts to seek allotment in nonabadi sites.”
16. This Court reiterated in Jagpal Singh v. State of Punjab3 and
noted that since time immemorial, certain common lands had vested
in village communities for collective benefit. Except in exceptional
circumstances when used exclusively for the downtrodden, these
lands were inalienable. It was observed that such protections,
2 (2001) 6 SCC 496. 3 (2011) 11 SCC 396.
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however, remained on paper, and since Independence powerful people
and a corrupt system had appropriated these lands for personal
aggrandisement. Pointing out the harms in allowing such
misappropriation, the Court noted an urgent public interest in
stopping such misdeeds. Further, various directions were issued for
eviction of illegal occupants and restoration of the common land to
villagers. It was explicitly specified that “long duration of such illegal
occupation or huge expenditure in making constructions thereon” cannot
be a “justification for condoning this illegal act or for regularising the
illegal possession”.
17. It is uncontroverted, in the present case, that the Government
Order dated 03.06.2016 was a consequence of the aforecited
judgment in Jagpal Singh. Curiously, however, Clause 5 of the
Government Order carves an exception of “huge projects/works” (albeit
in extraordinary circumstances) to Jagpal Singh’s strict principle of
nonalienation of common waterbodies. It is clear that such ground of
exception doesn’t fall under the limited class of grants to “landless
labourers or members of the Scheduled Castes/Scheduled Tribes, or
where there is already a school, dispensary or other public utility on the
land”. Such industrial activities without any rationale classification,
unlike the narrow class exempted, do not serve a social public
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purpose or benefit the local people, and thus will be hit by the
inalienability bar.
18. Even otherwise, the action of the respondentauthorities
contravenes their Constitutional obligations. Article 48A of the
Constitution casts a duty on the State to “endeavour to protect and
improve the environment and to safeguard the forests and wild life of
the country”, and Article 51A(g) expects every citizen to perform his
fundamental duty to “protect and improve the natural environment”. A
perusal of our Constitutional scheme and judicial development of
environmental law further shows that all persons have a right to a
healthy environment. It would be gainsaid that the State is nothing
but a collective embodiment of citizens, and hence collective duties of
citizens can constructively be imposed on the State. Such an
interpretation of the Constitution has also been adopted in MC Mehta
v. Union of India4 wherein this Court mandated the State to ensure
mandatory environemental education to all school students in
pursuance of the fundamental duties ensrined in Article 51A(g):
“24. Having regard to the grave consequences of the pollution of water and air and the need for protecting and improving the natural environment which is considered to be one of the fundamental duties under the Constitution (vide Clause (g) of Article 51A of the Constitution) we are of the view that it is the duty of the Central Government to direct all the educational institutions throughout India
4 (1988) 1 SCC 471.
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to teach atleast for one hour in a week lessons relating to the protection and the improvement of the natural environment including forests, lakes, rivers and wildlife in the first ten classes. The Central Government shall get text books written for the said purpose and distribute them to the educational institutions free of cost. Children should be taught about the need for maintaining cleanliness commencing with the cleanliness of the house both inside and outside, and of the streets in which they live. Clean surroundings lead to healthy body and healthy mind. Training of teachers who teach this subject by the introduction of short term courses for such training shall also be considered. This should be done throughout India.”
19. There remains therefore no doubt that it is the responsibility of
the respondents to ensure the protection and integrity of the
environment, especially one which is a source for livelihood for rural
population and life for local flaura and fauna.
20. Protection of such villagecommons is essential to safeguard the
fundamental right guaranteed by Article 21 of our Constitution. These
common areas are the lifeline of village communities, and often
sustain various chores and provide resources necessary for life.
Waterbodies, specifically, are an important source of fishery and much
needed potable water. Many areas of this country perennially face a
water crisis and access to drinking water is woefully inadequate for
most Indians. Allowing such invaluable community resources to be
taken over by a few is hence grossly illegal.
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21. The respondents’ scheme of allowing destruction of existing
water bodies and providing for replacements, exhibits a mechanical
application of environmental protection. Although it might be possible
to superficially replicate a waterbody elsewhere, however, there is no
guarantee that the adverse effect of destroying the earlier one would
be offset. Destroying the lake at Khasra Nos. 552 and 490, for
example, would kill the vegetation around it and would prevent
seepage of groundwater which would affect the already low watertable
in the area. The people living around the lake would be compelled to
travel all the way to the alternative site, in this case allegedly almost 3
kms away. Many animals and marine organisms present in the earlier
site would perish, and wouldn’t resuscitate by merely filling a hole
with water elsewhere. Further, the soil quality and other factors at the
alternate site might not be conducive to growth of the same flora, and
the local environment would be altered permanently. The respondents’
reduction of the complex and cascading effects of extinguishing
natural waterbodies into mere numbers and their attempt to justify
the same through replacement by geographically larger artificial water
bodies, fails to capture the spirit of the Constitutional scheme and is,
therefore, impermissible.
22. Hence, it is clear that schemes which extinguish local
waterbodies albeit with alternatives, as provided in the 2016
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Government Order by the State of UP, are violative of Constitutional
principles and are liable to be struck down.
23. For the reasons stated above, we allow the appeal and set aside
the impugned order passed by the NGT. The allotment of all water
bodies (both ponds and canals), including Khasra Nos. 552 and 490 to
Respondent No. 6, or any other similar third party in village Saini,
tehsil Dadari, district Gautam Budh Nagar is held to be illegal and the
same is hereby quashed. Since this Court has on 15.07.2019 already
directed the parties to maintain status quo, Respondent Nos. 1 to 5
shall restore, maintain and protect the subjectwater bodies in village
Saini. Respondents are further directed to remove all obstructions
from the catchment area through which natural water accumulates in
the village ponds, all within a period of three months.
………………………….. J. (ARUN MISHRA)
………..…………………...J. (SURYA KANT)
NEW DELHI DATED : 25.11.2019
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