DIRECTOR, DEPARTMENT OF ARCHAEOLOGY AND MUSEUMS, JAIPUR . vs. ASHISH GAUTAM .

1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 4070 OF 2016 THE DIRECTOR, DEPARTMENT OF ARCHAEOLOGY AND MUSEUMS, JAIPUR & ANR. …  APPELLANTS VERSUS ASHISH GAUTAM & ORS. …  RESPONDENTS J U D G M E N T 1. The appeal has been preferred by the Department of Archaeology and Museums aggrieved by the judgment and order dated 5.11.2014 passed   by   the   National   Green   Tribunal,   Central   Zonal,   Bhopal   (for short, ‘the Tribunal’) in Original Application No.132 of 2013 (CZ).  The matter pertains to “ (for short, ‘the Monument’), Sisodia Rani ka Bagh”  situated at Jhalana, Jaipur, State of Rajasthan.  2. The   Department   of   Art,   Literature,   Culture,   and   Archaeology declared   the   Monument   as   protected   one   vide   notification   dated 8.2.2012.   Thereupon,   Rajasthan   General   Development   Department transferred   the   Monument   for   supervision   to   the   Department   of Signature Not Verified Archaeological and Museums.  The ceremonies like marriage and other Digitally signed by JAYANT KUMAR ARORA Date: 2020.05.11 13:48:45 IST Reason: events used to be held in the Monument.   For that, a notification dated 7.6.2012 specifying the conditions for holding such ceremonies was issued.   2 3. Respondent No.1 – Ashish Gautam preferred a writ petition before the High Court of Rajasthan by way of Public Interest Litigation, in which a prayer was made to issue appropriate directions about the safety and security of the wildlife in the Reserve Forest Area and further directions   for   restraining   the   use   of   laser   lights,   loud   music   and fireworks in the Monument.  The High Court of Rajasthan transferred the matter to the NGT.   By way of impugned judgment and order, the Tribunal held that the Monument is part of the forest area and directed that no permission should be granted to organise social functions like marriages,   etc.   and   for   the   use   of   fireworks,   loud   music   in   the Monument.  Hence, the appeal. 4. Learned senior counsel on behalf of the appellants argued that the Tribunal was not justified in putting a blanket ban upon holding of ceremonies   in   the   Monument,   situated   adjacent   to   the   city.     The prohibition   imposed   shall   adversely   affect   State   tourism   and   would render   the   entire   Monument   of   no   use,   and   its   upkeep   would   be difficult.  It is situated on the Jaipur­Agra highway, and it is 3 km. away from  Jaipur  city.    The location  of  the Monument  is  ideal  and very significant for tourism purposes and for holding such functions.   The Monument   is   a   historical   place   and   has   been   used   since   long   for holding ceremonies, in the process revenue earned is the impetus to the State exchequer.   The prayer was confined in the original application only   to   impose   conditions   for   holding   functions   that   used   to   be 3 organised so that the wildlife was not disturbed in any manner. Specific guidelines existed and if any further restriction was required it could have been ordered instead of a blanket ban.   Thus, the order of the Tribunal is against the public interest and interest of tourism in the State of Rajasthan.   No massive lighting, which could have disturbed the wildlife, was permitted.  The traffic in the vicinity of the Monument is restricted, and only two­wheelers are allowed to pass through the place.  There is restriction on the use of loudspeakers in high volume. No person is permitted to violate the restrictions imposed by the District Administration, Jaipur.  The Monument in question is not part of Tiger project.  This   Court   by   order   dated   22.10.2019   directed   the   State 5. Government to come up with a plan for beautification of the area and for developing gardens to embellish the Monument.  In compliance, an affidavit has been filed on behalf of the State of Rajasthan.  It has been submitted that on 30.10.2019, a meeting was called by the Principal Secretary, Art, and Culture Department, State Secretariat, which was attended by the Chief Conservator of Forest and HOFF, Additional Chief Conservator of Forest and Chief Wildlife Warden, Director, Archaeology and   Museums   Department,   Executive   Director   (Works),   Amer Development   and   Management   Authority   and   the   Circle Superintendent, Archaeology and Museums Department, Circle Jaipur. It was decided to hire a Consultant to prepare a detailed plan for the 4 development and beautification of the Monument.  The Chief Secretary has approved the same.  On receipt of the opinion of the Consultant, a detailed plan shall be prepared, and action would be taken accordingly to   beautify   the   Monument   so   that   it   may   attract   more   and   more tourists. Respondent   –   Ashish   Gautam   supported   the   impugned   order 6. passed by the Tribunal.  He argued that activities not permissible in the forest  were  restrained.    Since   the  area  falls   in   the  forest  area  and Sisodia Rani  garden is recorded in the name of the Forest Department, no interference is required in the order passed by the Tribunal. A Tourism Development Plan of the Monument has been filed as 7. Annexure A­1 by the appellant.   It is pointed that it was built in the year 1728 by Maharaja Sawai Jai Singh.  The queen was very adorable to the king and was gifted with this beautiful garden, and hence it is known as " Sisodia Rani ka Bagh ."   The structure of the Garden is a perfect example of the Mughal and Indian style of architecture.   The Garden has the most elegant and graceful fountains, water channels, and many painted pavilions.  It holds many murals and paintings that depict the theme based on the legends of Lord  Krishna  and  Radha.   The Garden   appeals more to the beholder as it stands as a symbol of love and served as a summer retreat to the crowned heads and royal ladies. The visitor timings are from 8.00 A.M. to 8.00 P.M.  The fountain inside 5 the Garden and the dynamic coloured lights highlighting the elements of the Mahal are operated from 6.00 P.M. to 8.00 P.M.  There are other attractions around the Monument, such as the temples of Lord  Vishnu, Lord   Shiva,   and   Lord   Hanuman.     It   was   declared   as   a   protected Monument on 1.5.2012 by Department of Archaeology and Museums of Rajasthan and work for restoration, as per principles of conservation, was started. The Garden portion and outer courtyard of the Mahal were thrown open to the tourists.   Several maintenance works have been taken up in the Monument.  During the last five years, the expenditure of   approximately   Rs.170   lacs   has   been   incurred   on   conservation, restoration,   and   development   of   Mahal   and   Garden.   Around   100 tourists visit the Monument every day.  It is proposed to beautify the place   further,   open   a   heritage   museum,   upgrade   the   fountain   and lighting system, and improve tourist facilities and signages to make this destination   more   attractive   for   tourists.     The   outline   of   the   works proposed are as follows: (i) Development of Heritage Museum in the Palace; (ii) Horticulture Improvement of Site; (iii) Replacement of Existing Electrical and Lighting System; (iv) Replacement of the Existing Musical Fountain and Water Body; (v) Installation of Access Control and Security System; (vi) Improvement of Tourist Amenities; and 6 (vii) Improvement   of   Street   Furniture,   Information   Signage System. The   estimated   total   expenditure   of   the   above­proposed   works   is Rs.368 lacs.   The Tourism Development Plan also includes details of projects and objectives, introduction, various photographs, the scope of work,   process   and   assumptions,   project   conservation   scope, architectural features, spatial description, pavilion plan, internal and external features, details of wall paintings and construction materials and techniques  used.   The  significance of the site mentioned is as follows:    “ 3 SIGNIFICANCE OF THE SITE 3.1 CULTURAL SIGNIFICANCE Sisodia   Rani   ka   Bagh   is   mostly   famous   for   its architectural heritage and its intricate paintings depicting the life of Lord Krishna and Radha. This palace holds a very important position as it belongs to the Rajput Rani of the   sisodias   and   also   this   was   used   as   a   recreational palace by the rani, gives the glimpse of the personal life of a queen of the 18th century, which is mostly overlooked as we always talk about the lives of the kings and not the queens. According   to   the   locals,   weddings   use   to   take   place there, and the whole garden area use to be the gathering ground. The baoli and space next to the baoli acted as the kitchen area for the same. Another very important aspect of the palace is that the excellent use of rain water for the recreational   purpose   can  be   seen   and  learnt   from.   The mechanism for the flow of water was natural slope and water channels were located all through the length and width   of   the   garden   to   even   be   used   for   the   watering purpose of the plantation on the site. This practice holds a very important place for the people of Jaipur, due to its climate and scanty rainfalls, saving and reusing rain water was an ardent practice of the people there. 3.2 ARCHITECTURAL SIGNIFICANCE The Sisodia Rani ka Bagh is an example of Rajput style 7 of   architecture   with   elements   from   Mughal   style   of architecture for ex. Char Bagh arrangement of the garden is   from   Mughal   style,   Chatteris,   jaalis   are   from   Rajput styles and stone brackets from Rajput architecture. The characteristics like pan patti cornices, intricate jaalis and the articulated frescos add to the charm of the otherwise simple structure of Rajput style. This   palace   also   have   features   like   cusp   arched passages,   true   vault   construction   supporting   the bangaldhar ceilings, domical roofs supported by intricate marble   columns   standing   on   the   stone   finished   floors overlooking the rooms and the mezzanine areas giving the visual pleasure to the on looker. The stone jaalis, marble floorings,   stone   chhatris,   tibaris,   burj,   stone   railings, frescos and the intricate details of the wooden doors are a pleasure for the people. 3.3 ECONOMIC SIGNIFICANCE Heritage tourism is one of the major economic lifelines of the town of Jaipur. Hence conserving the built heritage of   Jaipur   is   necessary   to   safeguard   the   architectural heritage of the region and to foster tourism which is a major economic activity of the town. The tourism can grow with   proper   planning   through   a   more   sustainable   and environmentally   conscious   development   of   basic   tourist facilities. These structures form a part of the fabric of the town. The   tourists   generally   come   from   the   neighbouring countries and states by buses, trains and by air as it is a part of the golden triangle of tourism with Agra and Delhi. As   discussed   earlier   there   are   many   heritage   sites   in Jaipur and Sisodia Rani ka Bagh is also a part of that culture   and   the   historical   background   that   Jaipur   has grown up from. Jaipur sees many tourists all over the year and mostly from October to March, as it's the winter season and it is very   favourable   for   the   tourists   from   other   countries. Jaipur  alone  witness   an   inflow  of  international  tourists ranging   from   25%­35%   according   to   the   Ministry   of Tourism Rajasthan.” The details of the works done in the last five years have been mentioned.     Plan   objectives   are   specified   in   Part   5   of   the   Tourism Development  Plan.   The  conditions  of  the  site,  factors  affecting  the property,   project   proposals,   scope   of   works,   and   drawings   are   also 8 mentioned in detail.  8. At present, the Monument is an archaeological monument and was being used for earning the revenue by organising various functions. In the process, it was also maintained. The Monument is adjacent to Jaipur­Agra   highway,   it   has   historical   importance   and   is   entirely enclosed by a   pakka   structure.   It does not disturb the forest area though   the   Monument   may   be   recorded   as   forest.   It   would   not   be appropriate   to   permit   the   use   of   the   Monument   to   hold   various functions during the night after 8.00 P.M. The tourist timings are 8.00 A.M. to 8.00 P.M.  During that time, considering the importance of the historical Monument and it is in encircled structure by wall and its potentiality there cannot be any objection for its being used for multi­ purpose appropriate activities.   At the same time, there is in place a noise restriction, the same has to be strictly observed.   Besides, the Government   has   imposed   several   other   restrictions   in   the   area.   In addition to that, it is also to be ensured that no fireworks take place in and   around   the   Monument   to   prevent   noise   and   air   pollution. Restriction on the use of laser light is also required.  Beautification of Garden with ornamental plants of rare breed and flowering plants is also required.  It is necessary to maintain and keep in order the musical and   other   fountains.     However,   the   blanket   ban   imposed   by   the Tribunal   was   not   called   for   as   area   can   be   used   for   appropriate functions and for holding events to attract tourists. No inconvenience is 9 going to be caused in the area considering the situation of Monument. In the writ petition itself, a prayer was made pertaining to the safety and security of wildlife and not to allow laser lights, loud music and fireworks.  However, it is necessary to dedicate requisite number of staff and   gardeners   and   supervisors   to   look   after   the   Garden,   for   that requisite steps be taken. 9. We issue following directions: (i) The Monument may be used for appropriate multi­purpose activities between 8.00 A.M. to 8.00 P.M. only.  No activity to be permitted after 8.00 P.M. (ii) The use of laser lights, loud music, and fireworks is ordered to be completely restrained. (iii) Musical and other fountains to be maintained and to be kept in working order. (iv) Other conditions imposed by the Department be observed strictly. (v) Let requisite supervisory and other staff/gardeners, etc. be dedicated to maintain and look after the area. (vi) We   direct   that   a   Consultant   be   appointed   for   further beautification   of   the   area   and   requisite   horticultural development and an additional project plan be prepared and placed on record. 10 We accordingly modify the order of the Tribunal.   The appeal is allowed in part. We propose to monitor beautification and further developmental work ourselves.   Let the report of the Consultant and additional plan and development undertaken so far be placed on record within one month from today. List the case after one month. …..………………………… J.   (Arun Mishra) …..………………………… J.   (S. Ravindra Bhat) New Delhi; May 11, 2020.