JITENDRA SINGH vs. MINISTRY OF ENVIRONMENT

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 5109 OF 2019

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 Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2019.11.25 18:18:48 IST Reason: Noida   Industrial   Development   Authority   –   hereinafter   “GNIDA”) claiming that it was developing bigger alternative water­bodies. Page  | 1 F ACTUAL  B ACKGROUND 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. Page  | 2 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 Page  | 3 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. ONTENTIONS OF ARTIES C    P 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 Page  | 4 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 Page  | 5 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 Page  | 6 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. A NALYSIS  & F INDINGS 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 Page  | 7 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 1 where this Chigurupati Venkata Subbayya v. Palaguda Anjayya ,  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. Page  | 8 bodies   for   industrial   activities,   under   the   guise   of   providing alternatives? 2 15. In  , this Court settled that Hinch Lal Tiwari v. Kamala Devi ‘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.” 3 16. This Court reiterated in  Jagpal Singh v. State of Punjab  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. Page  | 9 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    strict principle of Jagpal Singh’s 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 Page  | 10 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 4 v. Union of India   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. Page  | 11 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.  Page  | 12 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 Page  | 13 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 Page  | 14