Full Judgment Text
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PETITIONER:
BHAVANI RIVER
Vs.
RESPONDENT:
SAKTHI SUGARS LTD.
DATE OF JUDGMENT: 30/07/1998
BENCH:
A.S. ANAND, B.N. KIRPAL, V.N. KHARE
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
Leave granted.
This appeal is directed against the judgment and order
of a Division Bench of the High Court of Judicature at
Madras in Wrist Petition No. 17333 of 1995 dated 17th July,
1997.
After hearing learned counsel for the parties and
examining the record we are satisfied that the matter before
the High Court was one of public interest and required an
in-depth examination by the court. The Division Bench of the
High Court, it appears to us, failed to appreciate the true
significance of the matter regarding the need to arrest the
unabated pollution, which had become a health hazard and
environmental enemy because of discharge of objectionable
effluents from the distillery into Bhavani River and
adjoining areas. The High Court feel in error to dispose of
the writ petition merely on the consent of the Tamil Nadu
Pollution Control Board. Matters like this, which involve
greater public interest should not normally be decided
merely on consent of the Pollution Control Board. We are
somewhat unhappy about the manner in which the Pollution
Control Board gave its consent unmindful of the grave
consequences, which have been amply demonstrated before us.
The order of the High Court, therefore, cannot be sustained.
We, accordingly, allow this appeal and set aside the order
of the High Court and remand the writ petition to it for its
fresh disposal in accordance with law.
During the pendency of the proceedings in this court,
certain affidavits and undertakings were filed on behalf of
the industry respondent No. 6, and on 29th January, 1998 we
gave certain directions including the direction for the
closure of the operation of the Industry (respondent No.6)
on or before 2nd February, 1998 because of continuing
pollution from its distillery and sugar division. We also
directed inspection of the industry and the site adjacent to
it by NEERI, who was also asked to submit a report to this
Court whether the pollution control devices have been
installed by the Industry and proper steps taken to control
pollution in accordance with the provisions of the Water
(Prevention and Control of Pollution) Act, 1974 (hereinafter
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Act) or not. NEERI was also directed to inspect the
surrounding areas with a view to assess damage, caused due
to discharge of effluent by the Industry and to indicate the
cost of restitution.
Pursuant to the directions issued by us on 29th
January, 1998, NEERI has submitted two reports. The first
inspection report was submitted on 9th March, those reports
and since we are remanding the writ perused those reports
and since we are remanding the writ petition to the High
Court for its disposal, it appears appropriate to us, to
request the High Court to consider those reports and the
suggestions made therein while passing orders in the Writ
Petition from time to time.
Mr. Venugopal, learned Senior counsel appearing for the
Industry, submits that remedial steps have already been
taken as suggested by this Court as well as by NEERI and
that Pollution to prevent pollution of water and the
Industry may, therefore, be permitted to operate.
Mr. Harish Salve, learned amicus curiae on the other
hand submits that all steps required to check pollution have
not been taken and in support of his submission, relies upon
the two reports submitted by NEERI to this Court.
The High Court may, therefore:
1. Consider in consultation with
NEERI, whether the Industry may be
permitted to have a test run or
become operational and, if so, with
what further safeguards and/or
remedial measures to be taken. For
this purpose NEERI shall appear
before the High Court of Madras and
inform the Court regarding the
viability of the Industry starting
either the test run or its
operation. The High Court may,
thereafter, pass appropriate orders
regarding the lifting of the ban on
operations which was imposed by
this Court on operations which was
imposed by this Court on 26.1.1998.
2. The High Court may also direct
supervision by any of the agencies
including NEERI or the Pollution
Control Board, with a view to see
that the Industry does not cause
any type of pollution, in case it
is permitted to become operational.
3. The High Court shall also
examine the question of restitution
of the areas damaged on account to
the pollution already caused. The
costs of the pollution already
caused. The costs of the
restitution shall be borne by M/s.
was requested to submit its report.
4. The High Court shall monitor
the case till such time as is
considered necessary by it .
The High Court may appoint amicus curiae to assist it
for disposal of the case and burden the Industry with such
costs as it may deem fit.
The parties, through their learned counsel are directed
to appear before the High Court on 6th August, 1998. NEERI
shall also be requested to appear before the High Court on
the same date to give its opinion on technical matters
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regarding the operational viability of the Industry.
In so for as the costs in this Court are concerned,
learned amicus curiae, Mr. Harish Salve assisted by
Mr.S.Muralidhar Services Committee. We appreciate the
gesture show by the learned counsel. We also wish to place
on record our appreciation for the assistance rendered by
Mr.Harish Salve, Senior Advocate and Mr.S.Muralidhar in this
Court.
The Industry M/s.Sakthi Sugars Ltd., Tamil Nadu shall
pay a sum of Rs. 20,000/- by way of costs, which shall be
deposited in the account of the Supreme Court Legal Services
Committee within one week.
The Registry shall transmit the complete record of the
case to the High Court without any delay. The record may be
sent by courier for which the expenses shall be borne by
respondent No. 6.