CHANDRA PRAKASH BUDAKOTI Vs UNION OF INDIA
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.-004452 / 2019
Diary number: 14169 / 2019
Advocates: SRISHTI AGNIHOTRI Vs
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Non-Reportable
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
Civil Appeal No.4452 of 2019
Chandra Prakash Budakoti .... Appellant(s)
Versus
Union of India & Ors. …. Respondent (s)
J U D G M E N T
L. NAGESWARA RAO, J.
1. This appeal is directed against the judgment dated
05.04.2019 passed by the National Green Tribunal, Principal
Bench, New Delhi (hereinafter, ‘the Tribunal’) in Original
Application No.626 of 2016.
2. The Appellant who is a Journalist and Editor of Jan Lok
Kesari which is a Hindi Newspaper having circulation in
Uttarakhand, filed the application in public interest as he
was concerned about the environmental damage caused by
Respondent No.4 to 8. He alleged in the O.A. before the
Tribunal that there was a large-scale felling of trees in
private forests located at Patti Dhamnsu, Narendranagar,
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District Tehri Garhwal in Khasra No.512 and 514. The
Appellant also complained of blasting activities being
resorted to by Respondent No.4 to 8 in the fragile Himalayan
region. The Appellant averred in the O.A. that no action
was taken by the District authorities to whom he complained
about the violation of the Forest (Conservation) Act, 1980
(hereinafter, ‘the Act’). He also referred to Khasra No.605 in
which there were fully grown trees which were being felled.
On the basis of the above allegations, the Appellant sought
a direction to the State of Uttarakhand and the Principal
Chief Conservator of Forests, Uttarakhand to stop the tree
felling and usage of forest land for non-forest purposes in
Khasra No.512, 514 and 605 in Narendranagar District, Tehri
Garwal. He further sought a direction to Respondent No.4
to 8 therein to stop construction. Later, the Appellant
impleaded Respondents 7 to 9 in the O.A. The Tribunal on
an application dated 11.04.2017 directed an inspection to
be done by the Forest Survey of India. The said inspection
was done on 01.05.2017 and a report was filed in the
Tribunal which showed progressive degradation of forest
cover in Khasra No.605.
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3. The State of Uttarakhand filed a counter affidavit
before the Tribunal in which it was stated that a Hotel/Villa is
being constructed by the Mahananda Spa and Resorts
Private Limited, since 2010-2011 in Khasra No.512, 513 and
605. According to the State Government, the land falling in
Khasra No.512, 513 and 605 is neither a reserved forest nor
a forest in the record of the Forest Department. It was
further stated in the said counter affidavit that Khasra
No.512 and 513 were recorded as private forests in the
revenue record and Khasra No.605 as barren (banjar) land.
The State Government further submitted that the project
proponent was directed to stop construction in view of the
complaints made by the residents of Kumar Khera and Daur
to Sub-District Collector, Narendranagar. As certain trees
were found to be damaged during the construction, a fine
was imposed under Section 4/10 of the U.P. Protection of
Trees in Rural and Hills Areas Act, 1976.
4. By an order dated 19.12.2018, the Tribunal directed
the Regional office of the Ministry of Environment & Forest
at Dehradun to visit the site and submit a status report. A
Committee comprising Ms. Komal Preet, Conservator of
Forest and Dr. S.C. Katiyar, Scientist E inspected the site on
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05.01.2019. During the inspection, the Range Officer
Narendranagar forest division and Kanungo from the office
of Sub Divisional Magistrate, Narendranagar were also
present. The said inspection report dated 17.01.2019 filed
before the Tribunal in which the following observations were
made:
Observation during site visit:
1. Status of Khasra No.512, 513 and 605 in revenue
records and as per site inspection:
Sl. No.
Khasr a No.
Ownership as per revenue records
Status of construction
Vegetatio n cover
01 512 Private land Villas constructed Sparse 02 513 Private land Villas constructed Sparse 03 605 Private and Partly under villas
already constructed and partly under Westin Resort under construction
Sparse
2. As per the revenue records, the ownership of Khasra
No.512, 513 and 605 are ‘nap’ or private land.
3. The revenue records have not been updated since
1938 and the status of land for khasra no.512 and 513 is
‘niji van’ or private forest while for khasra no.605 is ‘banjar’
or barren.
4. The land was not considered as deemed forest by the
forest department in report filed in the Godavarman case.
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5. At present, khasra no.512 and 513 and part of 605
are having independent villas which are devoid of any
natural vegetation.
6. Owner of the project denied having any rights in
khasra No.514.
7. On a portion of khasra no.605, resort in the name of
Westin Resort is being constructed. During the site visit the
construction was seen going on at the resort.
8. There is no evidence of blasting and representatives
of both the revenue and forest department denied the same.
It was also informed that the land is devoid of hard rocks
and hence blasting is not required for any construction
activity.
9. The construction site adjoins civil land at its back
side which was seen having natural vegetation akin to
miscellaneous degraded forest having mostly shrubs and
few trees.
10. There was no sign of any fresh tree felling at the site.
As per the forest department, illegal felling was reported
and booked under U.P. Tree Protection in Rural and Hilly
Areas Act, 1976 of the state during the year 2011-12 for 34
no. of trees and year 2015-16 for 16 no. of trees (annexure
II).
11. The land is already broken and construction going-on
over major part of the khasra 605 and adjoining land also
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bears only degraded forest land with miscellaneous species,
and has also not been marked as deemed forest by the
forest department, hence in its present state it does not
qualify as deemed forest on the basis of the vegetation on
khasra no.605.
12. Since khasra no.605 was recorded as ‘banjar’ or
barren in the year 1938 in revenue records, which have not
been updated, hence continue to be reflected as banjar. As
per the directions of the Hon’ble Supreme Court in the
matter of T.N. Godavarman, Forest Conservation Act, 1980
would be applicable to all such lands recorded as forest in
revenue records irrespective of the ownership, hence land
under khasra no.605 would not attract Forest (Conservation)
Act, 1980. (Annexure II)
13. Khasra no.512 and 513 have been recorded as
private forest in the revenue records, hence would attract
the provisions of Forest (Conservation) Act, 1980 over which
construction has already been completed in the form of
villas. (Annexure II).
5. After a careful consideration of the report, the Tribunal
passed the following order: -
(i) We hold that Khasra No. 512 and 514 are ‘Private forest’
land, as recorded in the revenue records and Provisions of
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Forest (Conservation) Act, 1980 are applicable. We,
therefore, direct the Forest Department and MoEF to
initiate proceedings for violation of Forest (Conservation)
Act, 1980 in Khasra No. 512 & 513 for non-forestry
activities by way of raising constructions, if such
constructions had been undertaken without obtaining
prior approval of MoEF. It has been stated that there are
independent villas in Khasra No. 512 & 513. We also direct
the Forest Department to conduct enquiry to find out the
persons/officials responsible for the violation, if any and to
proceed against them in accordance with law. (ii)The
observations of FSI with regard to Khasra No. 605 are not
conclusive and cannot be relied upon. The area of Khasra
No. 605 in the report submitted by FSI is given as 11
18.02 ha whereas as per Revenue record it is 10.394 ha.
We cannot arrive at any conclusion as to which part of the
Khasra No. 605 had been degraded as the area of Khasra
No. as given in FSI report is significantly more than the
area recorded in the revenue records. In the absence of
any report on deemed forest filed by the Forest
Department, we would go by the site inspection report of
the Regional office which is based on the revenue records
and the existing character of the land. We, therefore,
accept the observations given in the site inspection report
of the Regional Office of the MoEF wherein it has been
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stated that Khasra No. 605 is non-forest land and
Provisions of Forest (Conservation) Act, 1980 will not be
applicable.
6. Aggrieved by the judgment of the Tribunal, the
Appellant has approached this Court by filing the above
appeal.
7. Before we proceed further it is relevant to mention that
the direction issued by the Tribunal in respect of Khasra
No.512 and 514 has not been challenged by the
Respondents. The grievance of the Appellant in respect of
Khasra No.512 and 514 is that the authorities have not
implemented the directions.
8. The main controversy in the above appeal pertains to
Khasra No.605. Mr. P.S. Patwalia learned Senior Counsel
appearing for the Appellant submitted that Khasra No.605 is
a deemed forest and would fall within the expression of
forest, attracting the provisions of the Forest (Conservation)
Act. He relied upon a judgment in T.N. Godavarman
Thirumulpad v. Union of India1 to submit that the words
‘forest’ should be understood according to its dictionary
meaning. He relied upon Google images from 2007 to 2014
1 (1997) 2 SCC 267
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which would show that the area which was densely
populated with trees has gradually undergone a change.
9. He submitted that Oak and Kukat trees were cut and
construction was commenced by Respondent No.9 i.e.
Mahananda Spa and Resorts Pvt. Ltd. without obtaining
clearance under the Forest (Conservation) Act. He referred
to the reports submitted by the Forest Survey of India and
the joint inspection report of the forest authorities in support
of his submission that there has been a progressive
reduction in the forest area in Khasra No.605. He also
placed reliance on the judgements of this Court in M.C.
Mehta (Kant Enclave matters) v. Union of India2 and
Kerala State Coastal Zone Management Authority v.
State of Kerala3 to argue that any construction carried out
without requisite permissions is liable to be demolished.
10. Mr. C. A. Sundaram, learned Senior Counsel appearing
for Respondent No.9 submitted that the land of Respondent
No.9 in Khasra No.605/1 is recorded as barren (banjar) land
in the revenue records. He referred to the revenue records
to contend that the land in Khasra No.605 is neither a forest
land nor in the nature of a forest. Initially, according to him,
2 (2018) 18 SCC 397 3 (2019) 7 SCC 248
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Mahananda Spa and Resorts Limited was to be constructed
in 5702.20 sq. meters for which a sanctioned building plan
was granted. According to the notification dated
14.09.2006, environment clearance is required only if the
built-up area of a project is more than 20,000 sq. meters.
As it was decided to increase the built-up area from
13983.67 sq. meters to 32,791 sq. meter, a fresh building
plan was submitted for approval. Mr. Sundaram contended
that the entire shareholding of the erstwhile promoters of
the Respondent No.9 was sold to Mankind Pharmaceuticals
Limited company. Thereafter, Respondent No.9 applied for
grant of environment clearance on 01.02.2016 and Consent
to Establish from the Uttarakhand Environment Protection
and Pollution Control Board.
11. Mr. Sundaram stated that the State Level
Environment Impact Assessment Authority conducted a
site inspection on 21.02.2016 pursuant to which the
environment clearance was granted on 03.03.2016
permitting construction of the total built-up area of 32,686
sq. meters. He contended that there was no felling of any
trees, as alleged by the Appellant. The submission of Mr.
Sundaram that the construction taken up by Respondent
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No.9 was after obtaining all the necessary sanctions and
approvals which were not subject matter of challenge in
any forum.
12. The Appellant placed heavy reliance on the report of
the Forest Survey of India which conducted an inspection
on 01.05.2017. It is no doubt true that it was mentioned
in the report that there is a gradual degradation of forest
in Khasra No.605. The Committee proceeded with the
inspection on the basis that Khasra No.605 is a forest on
the ground that all lands with the tree canopy density
between 10 % to 40 % shall be treated as open forest.
The Committee made no reference to the revenue
records. The Committee further proceeded on the ground
that the total area of Khasra No.605 is 18.02 hectares to
conclude that there is a progressive degradation due to
construction of golf courts and other buildings in the area.
The Tribunal rightly refused to accept the report of the
Forest Survey of India as according to the revenue
records, the land in Khasra No.605 is only 10.39 hectares.
The Tribunal observed that it is difficult to arrive at a
conclusion as to which part of Khasra No.605 has been
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degraded as the report of FSI refers to Khasra No.605 to
be more than the area recorded in the revenue records.
13. The Appellant filed M.A. No.1672 of 2018 in O.A. 626
of 2016 seeking a direction for a site inspection in view of
fact that Respondent No.9 is continuing with the
construction in the forest area. By an order dated
19.12.2018, the Tribunal directed the Regional office of
Ministry of Environment and Forest, Climate Change,
Dehradun to conduct an inspection. After conducting an
inspection, a report was submitted on 07.01.2019. The
clear findings recorded in the report are that the revenue
records show that Khasra No.605 is banjar or barren land.
In NOIDA Memorial Complex Near Okhla Bird
Sanctuary, In Re v. 4, this Court held that due weight has
to be given to revenue records, especially those
pertaining to a period when the dispute regarding the land
being a forest land did not exist. In the instant case, the
revenue records relied upon by the Respondent No.9 are
very old when nobody could have imagined about the
project.
4 (2011) 1 SCC 744
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14. The observation in the report dated 07.01.2019 is to
the effect that the land in Khasra No.605 was not
considered as a deemed forest by the Forest Department
in the report filed in Godavarman’s case. There is no
evidence of blasting operations. There is also no sign of
any fresh felling of trees and finally it was concluded that
the land in Khasra No.605 cannot qualify as deemed
forest. There is a reference in the report to the judgment
of this Court in Godavarman’s case wherein it was held
that the Forest Conservation Act would be applicable to all
lands recorded as forest in the revenue records. The
provisions of the Forest Conservation Act are not
applicable to Khasra No.605. We are in agreement with
the findings recorded by the Tribunal that the land falling
in Khasra No.605 is banjar or barren land and the
provisions of the Forest Conservation Act is not applicable.
15. In so far as Khasra No.512 and 514 are concerned,
the Forest Department, State of Uttarakhand, Ministry of
Environment and Forest have been remiss in not initiating
the proceedings as directed by the Tribunal. The inquiry
as directed by the Tribunal shall be completed within a
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period of three months from today and further action be
taken immediately thereafter.
16. For the aforementioned reasons, we uphold the
judgment of the Tribunal and dismiss the appeal.
..…................................J [L. NAGESWARA RAO]
..…................................J [HEMANT GUPTA]
New Delhi, October 24, 2019
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