KAPICO KERALA RESORTS PVT.LTD vs. THE STATE OF KERALA AND ORS. ETC. ETC.

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION Civil Appeal Nos.184­186  of 2020 ( arising out of Special Leave Petition (C) Nos.34143­45 of 2013) Kapico Kerala Resorts Pvt. Ltd.   ...Appellant(s) Versus State of Kerala & Ors.             ...Respondent(s) WITH Civil Appeal Nos.187 of 2020 (arising out of Special Leave Petition (C) No.21927 of 2014) J U D G M E N T V. Ramasubramanian, J. 1. Leave granted. 2. Challenging a common order passed by the Kerala High Court, first in a batch of writ petitions and then in a batch of review petitions, prohibiting them from carrying on the activity of development   of   a   resort,   in   a   backwater   island   namely Signature Not Verified Digitally signed by GEETA AHUJA Date: 2020.01.10 16:15:38 IST Reason: Nediyathuruthu island in Vembanad lake, Alappuzha District 1 of the State of Kerala, on the basis of Kerala Coastal Zone Management   Plan   (hereinafter   ‘KCZMP’)   and   the   Coastal Regulation Zone Notifications, the project proponent has come up with the above appeals.  3. The High Court was concerned, in the batch of cases, about the development of resorts in two backwater islands, by name Vettila Thuruthu and Nediyathuruthu, located in Vembanad lake, Panavally Panchayat, in Alappuzha district of the State of Kerala. 4. By a common order passed on 25.07.2013, the High Court disposed   of   seven   writ   petitions,   five   of   which   related   to Nediyathuruthu island and the other two related to the Vettila Thuruthu island. Out of the 5 writ petitions which related to Nediyathuruthu island, 3 were by (i) a group of traditional fishermen (ii) a public welfare Society and (iii) a trade union of fishermen and workers, all opposing the construction of the resort in the island. The other 2 writ petitions were by the proponent   of   the   project,   by   name   Kapico   Kerala   Resorts Private limited, referred to in the impugned judgment as ‘the company’,   seeking   police   protection   for   the   completion   of construction and also challenging the inclusion of the island in the Coastal Zone Management Plan prepared in pursuance 2 of the CRZ Notification of 1991. Similarly, out of the 2 writ petitions which related to Vettila Thuruthu island, one was by the Society opposing the development and the other was by the proponent of the project, by name Vaamika Island (Green Lagoon   Resort),   referred   to   as   ‘the   island   owners’   in   the impugned judgment.  5. The effect of the order of the High Court dated 25.07.2013 was (i) to reject the writ petitions filed by the project proponents in respect of both the islands and (ii) to allow the writ petitions filed either by the local fishermen or by the trade union or by the Society, with the following directions: i. That the action initiated by the authorities under the Land Conservancy Act, against the project proponent in   respect   of   Nediyathuruthu   island   (which   is   the appellant   in   these   appeals   and   which   is   known   as ‘Kapico’)   for   the   removal   of   encroachments   in Nediyathuruthu island should be proceeded further in accordance with law. ii. That the Government of India/Authority should ensure that the encroachments made in the Nediyathuruthu island are removed within three months. iii. That   the   project   proponent   in   respect   of Nediyathuruthu island namely, Kapico and the project proponent   in   respect   of   Vettila   Thuruthu   island 3 namely,   Vaamika,   shall   not   carry   out   any   further constructions. iv. That the Government of India/Authority should take action for the removal of unauthorised structures put up by the island owners, namely Vaamika. v. That the authorities should take action in regard to the unnumbered buildings found in the Vettila Thuruthu island.  6. As against the common order passed by the High court on 25.07.2013   in   those   7   writ   petitions   (5   relating   to Nediyathuruthu   and   2   relating   to   Vettila   Thuruthu),   two appeals by special leave were first filed by Vaamika Island (Green   Lagoon   Resort),   in   respect   of   the   project   in   Vettila Thuruthu island. These two special leave petitions in SLP (C) No.   24390­24391/2013   first   came   up   for   hearing   on 01.08.2013   and   after   hearing   the   petitioner,   this   court reserved   judgment.   Thereafter,   by   a   reasoned   judgment delivered   on   08.08.2013,   reported   as   Vaamika   Island   v. 1 ,   this   Court   dismissed   the   special   leave Union   of   India petitions,   thereby   giving   its   imprimatur   to   the   impugned judgment   of   the   High   Court.   Therefore,   the   dispute   with regard to the construction of the resort in Vettila Thuruthu 1 (2013) 8 SCC 760 4 attained finality and the project got buried deep under the sea bed   without   any   necessity   for   any   further   clearance   from anyone. 7. However, in so far as Nediyathuruthu island is concerned, the appellant in these appeals filed, in the first instance, three special leave petitions, SLP (C) Nos. 34143­34145 of 2013, on 07.08.2013 (after judgment was reserved in the special leave petitions in relation to Vettila Thuruthu island). Apart from filing three special leave petitions, the appellants herein also moved the High Court of Kerala by way of 6 petitions of review (5 by the company and 1 by its Director) in Review Petition Nos. 776 to 780 and 843 of 2013. These petitions for review were filed in October 2013. But by the time the petitions for review came up for hearing, the common judgment of the High Court had already been confirmed by this Court in  Vaamika Island  (supra) on 08.08.2013. Therefore, applying the doctrine of merger, the High Court dismissed the review petitions by its order dated 10.12.2013. Challenging the dismissal of only one of those 6 review petitions, namely RP No. 776 of 2013, (which arose out of WP (C) No. 19564 of 2011) the appellants came up in April 2014, with a separate special leave petition in SLP 5 (C) No. 21927 of 2014. The same got tagged along with the first 3 special leave petitions arising out of the original order dated 25.07.2013.  8. Thus we have on hand, four appeals, filed by the proponents of   the   project   for   the   construction   of   a   resort   in Nediyathuruthu island. These appeals arise respectively out of (i)   the   dismissal   of   a   writ   petition   filed   by   the   project proponent challenging the inclusion of Nediyathuruthu island within   CRZ   and   seeking   a   declaration   that   the   CRZ Notification of 1991 is not applicable to the island, (ii) the dismissal of the writ petition filed by the project proponent seeking police protection for completing the construction of the resort, (iii) the order passed in the writ petition filed by a Society,   directing   the   proceedings   for   the   removal   of encroachments to be continued and (iv) the dismissal of a petition for review of an order passed in a writ petition filed by the local fishermen claiming rights over the stake nets in the island, directing the demolition of the constructions put up by the project proponent and also directing the proceedings for removal of encroachments to be continued.  Pleadings in the Substantial Writ Petition 6 9. As stated earlier, the appellants herein were the petitioners in 2 writ petitions before the High court. But the writ petition in which   substantial   reliefs   were   claimed   by   the   appellants before the High court, was the one in WP (C) No. 4808/2012. Briefly stated, the claim of the appellants in WP (C) No. 4808 of 2012 was (i) that CRZ Notification of 1991 does not apply to islands like Nediyathuruthu and that islands which dot the backwaters of Kerala were brought within the purview of the Regulations, for the first time only by the CRZ Notification of 2011;   (ii)   that   since   the   appellants   obtained   NOC   on 02.08.1996   and   Building   Permit   on   10.10.2007   from   the Gram Panchayat, CRZ Notification of 2011 cannot be applied to their case; (iii) that CRZ Notification of 1991 categorises small islands under CRZ IV and there is no prohibition for construction of buildings, as standards are yet to be evolved; (iv) that the distance from HTL in respect of small islands is required to be decided based on case to case study; (v) that the land of the appellant falls under Category IV and hence, in the absence of any special demarcation of small islands, none of the restrictions can apply; (vi) that CZMP for Kerala under the 1991 Notification was prepared in a haphazard and hasty 7 manner; (vii) that KCZMA was constituted by a notification dated 26.11.1998, with a mandate to formulate area­specific management plans, but no such plans were formulated; (viii) that   in   the   absence   of   any   area­specific   criteria   for determination of CRZ, the 1991 Notification is not applicable to backwater islands; (ix) that Annexure I of 1991 Notification classifies small islands as falling under Category IV, and CRZ II and CRZ III relate only to areas distinct from islands; (x) that since the average width of the backwater island where the appellants had completed construction, is only 20­60 meters, the extension of the restriction relating to Category III will be violative of the right conferred under Article 300A; and (xi) that even if the 1991 Notification applies to small islands, Annexure I of the Notification specifically requires HTL to be ascertained   depending   upon   the   size   of   the   islands   based upon Integrated Management Study, but the same has not been carried out.  10. It appears that in the earliest counter­affidavit filed on behalf of the Kerala Coastal Zone Management Authority to the writ petition (WP No. 19564 of 2011) filed by the local traditional fishermen,   they   took   a   stand   (i)   that   Vembanad   lake   falls 8 under CRZ IV; (ii) that Nediyathuruthu island falls under CRZ III; (iii) that Nediyathuruthu island has CRZ landward of HTL upto 100 meters; (iv) that the construction of a resort required clearance under CRZ Notifications of 1991 and 2011; (v) that Vembanad   kayal   (lake)   is   declared   as   critically   vulnerable coastal area, (vi) that though Panavally gram panchayat does not have sea front, it has water bodies with tidal influence and (vii) that the Panchayat was not competent to issue Building Permit when CRZ Notification was applicable.  11. However, in the counter­affidavit filed in WP (C) No. 4808 of 2012, the Kerala Coastal Zone Management Authority took a stand   that   the   island   falls   under   CRZ   I.   The   distinction between CRZ I and CRZ III under the 1991 Notification was (i) that   areas   which   are   ecologically   sensitive   and   important, such   as   national   parks/marine   parks,   sanctuaries,   reserve forests, wildlife habitats, mangroves, corals/coral reefs, areas close  to breeding  and spawning grounds of  fish and  other marine   life,   areas   of   outstanding   natural beauty/historically/heritage   areas,   areas   rich   in   genetic diversity, areas likely to be inundated due to rise in sea level consequent upon global  warming  and  such other  areas  as 9 may   be   declared   by   the   Central  Government   or   concerned authorities and the areas between LTL and HTL fall under CRZ   I,   while   (ii)   areas   that   are   relatively   undisturbed   and those which do not belong to either Category I or II, but which include coastal zones in rural areas and also areas within municipal limits or other legally designated urban areas which are not substantially built up, fall under CRZ III.  12. In so far as the restrictions/regulation of activities in CRZ I/CRZ III are concerned, the impact on the appellants was just the   same,   in   the   light   of   the   specific   stand   taken   by   the Coastal   Zone   Management   Authority.   While   no   new construction   except   those   indicated   in   the   Notification   are permitted in CRZ I, areas up to 200 meters from the HTL was to be earmarked as ‘no development zone’ in CRZ III. Since the counter­affidavit of the Coastal Zone Management Authority proceeded specifically on the basis that Nediyathuruthu island has CRZ landward of HTL upto 100 meters, the contradiction in the stand taken by the Coastal Zone Management Authority would not inure to the benefit of the appellant.  Findings of the High court on merits 10 13. In the common order covering both the islands, essence, the High   Court   held   (i)   that   both   Nediyathuruthu   and   Vettila Thuruthu islands are backwater islands of Kerala and hence, covered   by   CRZ   Notification   of   1991;   (ii)   that   though   the requirement for the conduct of a salinity test, for classifying an area as CRZ, was introduced only in the year 2002 by way of an amendment, the authority had asserted to have carried out salinity test on the basis of 5 ppt (parts per thousand); (iii) that the permit issued to the appellant made it mandatory for them to be compliant with the CRZ Notification of 1991 and hence,   they   cannot   attack   the   CZMP   on   the   ground   that salinity   test   was   not   done   during   the   driest   period   as prescribed in the 2002 amendment; (iv) that the words ‘small islands’ included in CRZ IV in the Notification of 1991, are intended   to   cover   small   marine   islands   in   the   vicinity   of Andaman & Nicobar and Lakshadweep, but are not intended to cover backwater islands which are influenced by the tidal effect   contemplated   in   the   Notification;   (v)   that   backwater islands which have mangroves and areas close to breeding and spawning of fish and other marine life will fall under CRZ I; (vi) that CRZ Notification of 1991 clearly takes within its 11 sweep, the coastal stretches of the backwater islands, along with the coastal stretches of the sea;   (vii) that in view of the development   of   environmental   jurisprudence   and   the   law governing the field, the restriction and regulation of the right to property through procedure established by law, cannot be taken to be a negation of the right guaranteed under Article 300A; (viii) that  the specific  stand of  the  authority  is that Nediyathuruthu is a low lying area likely to be inundated due to rise in sea level;   (ix) that filtration ponds, by their very nature, lie adjacent to backwaters and Nediyathuruthu is an island with filtration ponds; (x) that having regard to the low width,   that   is   a   little   over   50   meters   which   cannot   be developed, the entire area has been marked as filtration pond; (xi) that in a writ petition under Article 226, the High Court cannot interfere with such a classification; (xii) that under the 1991 Notification, coastal stretches of seas, estuaries, creeks, rivers   and   backwaters   influenced   by   tidal   action   in   the landward   side   upto   500   meters   will   fall   within   coastal regulation zone; (xiii) that the distance from the HTL was to apply on both sides of the rivers, creeks, backwaters;   (xiv) that though the distance could be modified, on a case to case basis 12 for reasons to be recorded, the distance cannot be modified to less than 100 meters or the width of the water body; (xv) that by an amendment in 1994, the distance of 100 meters was reduced to 50 meters, but this Court struck down the same; (xvi) that therefore, the plan prepared by KCZMA in 1995 had to be modified to be in tune with the judgment; (xvii) that even according to the company, the width of the island, where the construction exists, is between 20 to 60 meters; (xviii) that in 2 , this Court held the filtration ponds to S. Jagannath v. UoI be an ecologically polluting feature, but the same cannot go to the rescue of the appellants, when the island is a backwater island falling under CRZ I; (xix) that there was no requirement for an island specific study, in view of the fact that the island in question is not a marine island but only a backwater island and (xx) that the failure to obtain a cadastral map cannot be fatal.  14. For   coming   to   the   aforesaid   conclusions,   the   High   Court solicited the assistance of one Dr. K. V.  Thomas, a scientist and who was the head of the Marine Sciences Division in the Centre   for   Earth   Science   Studies,   Akkulam, Thiruvananthapuram.   It   appears   from   the   impugned   order 2 (1997) 2 SCC 87 13 that the High Court put to Dr. K.V. Thomas, specific questions as to (i) whether HTL can be found only on the sea coast and not in the other parts; (ii) the test carried out for fixing the HTL;   and   (iii)   how   Nediyathuruthu   was   identified   as containing a filtration pond. It appears from the impugned order that the learned counsel appearing for the appellants, was also permitted to put questions to Dr. K. V. Thomas. Thereafter, the appellants filed an affidavit of objections, to the statements made by Dr. Thomas. This affidavit of objections merely   highlighted   the   discrepancies   and   errors   in   the statement of Dr. Thomas. There was no objection to the very procedure adopted by the High Court in soliciting the opinion of Dr. Thomas. Nor was any objection made to his statements as being biased.  Findings of the High Court on encroachments 15.   Apart   from   soliciting   an   expert   opinion   on   the   technical issues raised in the writ petitions, the High Court also got a survey carried out by the Deputy Surveyor of Alappuzha in the presence of the District Collector, so as to find out (i) the extent of the property in the possession of the appellants and 14 (ii) the exact extent of the island. This was done by the High Court in the light of a specific allegation made by the local fishermen and the Society that the appellants were also guilty of encroachments. Pursuant to the order passed by the High Court to that effect on 22.11.2012, a survey and measurement was done and a report submitted. As per the report, there was an encroachment, which led to a notice being issued under Section 11 of the Kerala Land Conservancy Act, 1957. After the   report   was   filed,   the   appellants   filed   an   interlocutory application in IA No. 16744 of 2012 seeking clarification. The High Court then left it open to the appellants to impugn the correctness of the report of the survey, before a competent forum.   In   other   words,   without   sealing   the   fate   of   the appellants on the issue of encroachments, solely on the basis of the report of the survey conducted under the supervision of the court, the High Court gave a lease of life to the appellants to agitate the same in a separate proceeding. Keeping these findings of the High Court in mind, let us now see the grounds of attack to the impugned order. Rival Contentions 15 16. Assailing   the   impugned   order   of   the   High   Court,   it   is contended by Dr. A. M. Singhvi, learned Senior counsel (i) that without conducting a salinity test under the CRZ Notification of 1991 at any point of time, a finding was arrived at as though the salinity of the land was 5 ppt and that therefore, the land constituted backwaters directly influenced by the tidal effect of the sea; (ii) that the finding about the existence of filtration ponds on the appellant’s land, which is an inherent feature of CRZ I, is flawed in as much as most of the maps depict the area   as   having   coconut   plantations,   which   cannot   co­exist along with a filtration pond; (iii) that no State other than the State of Kerala included filtration ponds as a feature of CRZ, though a scientific Sub­Committee of the KCZMA itself found no   scientific   basis   for   defining   and   characterising   filtration ponds; (iv) that there were fatal errors in the CZMP, which were not rectified even after the Ministry of Environment and Forests   pointed   out   several   discrepancies   and   even   after   a Committee   of   Experts   chaired   by   Dr.   M.   S.   Swaminathan found the plan to be replete with errors; (v) that the High Court could not have proceeded on the  ipse dixit  of a so­called expert by name Dr. K. V. Thomas who was called  suo moto  and whose 16 statements were taken on record as the gospel truth; (vi) that the Guidelines of the MOEF requiring demarcation of HTL and LTL after physical verification were not followed and micro­ level cadastral maps were not drawn by the State of Kerala; (vii) that since the appellant’s land is a 5 hectare island falling within the definition of ‘small islands’ in CRZ IV, an island specific   study   was   mandatory,   before   deciding   the classification,   but   the   same   was   not   done.;   (viii)   that   the categorisation of the island as critically vulnerable coastal area (CVCA), is flawed, as no notification by MOEF as required by CRZ 2011, was ever issued and the mandatory sequence for identifying and notifying CVCA was not followed and (ix) that as many as twelve permissions/ approvals obtained by the appellant from various authorities and the completion of 75% of the construction of the resort, were not given due weightage by the High court.  17. Mr. Sanjay Parikh, learned senior counsel appearing for the private   parties   and   Mr.   Pallav   Shishodia,   learned   senior counsel appearing for the State of Kerala and KCZMA raised a preliminary objection to a detailed deliberation on the merits of the case. This was on the ground that the common order 17 impugned in these appeals has already attained finality with the dismissal of the special leave petitions through a reasoned judgment of this Court in relation to Vettila Thuruthu island. It is also contended by them that the appellants cannot now blow hot and cold, after having agreed to take refuge under a notification dated 14.03.2017 issued by the MOEF ( which is in the nature of a scheme for regularization) and after having moved   an   application   under   the   said   notification.   They contended that in any case, the order of the High Court was justified on merits and that there is no reason for this Court to take a different view from the one taken in  Vaamika island (supra).  18. However, Dr. A. M. Singhvi, learned senior Counsel for the appellants,   contended   that   the   decision   of   this   Court   in Vaamika   Island   was   confined   only   to   the   facts   relating   to Vettila   Thuruthu   island   and   that   since   Vettila   Thuruthu island   and   Nediyathuruthu   island   (to   which   the   present appeals relate) had different features, the correctness of the order of the High Court in relation to Nediyathuruthu island required to be gone into independently. The distinguishable features, according to him are: (i) that Vettila Thuruthu was 18 obviously covered by CRZ 2011 Notification, as the Building Permit for the appellant therein (Vaamika) was granted on 30.04.2012;   (ii)   that   though   the   contentions   relating   to salinity, filtration ponds, the opinion of Dr. K. V. Thomas, the lack of cadastral maps and the identification of the area as CVCA are dealt with in the judgment of this Court in  Vaamika Island , in passing, in two paragraphs, the substantive factual issues are not covered; (iii) that the finding of existence of mangroves in Vettila Thuruthu island and the absence of such a   finding   in   relation   to   Nediyathuruthu,   is   a   significant distinction;   (iv)  that   the   distance   through   backwaters   from Vettila   Thuruthu   to   the   appellants’   land   is   about     4.3 kilometers and Vettila Thuruthu island, as seen from Map 32A, is closer to the Arabian Sea than Nediyathuruthu; (v) that   the   Building   Permit   issued   to   the   appellant   was   on 10.10.2007, long before the issue of CRZ 2011; (vi) that the draft KCZMP 2018 and relevant map of KCZMP 2009 make it clear   that   Vettila   Thuruthu   is   directly   influenced   by   tidal effects   and   has   been   shown   as   inter­tidal   zone,   which   is absent in Nediyathuruthu; and (vii) that the issue relating to 19 island specific studies/ small island was not dealt with in Vaamika Island  and it is a significant distinguishing feature.  Preliminary Issue ­ whether the judgment in Vaamika Island  is distinguishable 19.  In the light of the rival contentions, it is necessary for us to first deal with the preliminary issue, keeping in mind the fact that   the   judgment   in   Vaamika   island   is   not   under   review before us. The correctness of the view expressed therein, has not been doubted and a reference made to us. Therefore, it cannot   be   our   endeavor   to   undertake   a   research   with magnifying glasses to find out miniscule differences between the 2 sets of cases. Our endeavour can only be to find out, if the major issues raised in both cases were substantially the same. If the answer is yes, the appeals are liable to be thrown out. If no, the arguments on merits have to be considered independent of the decision in  Vaamika . Therefore, let us now see what were the issues considered by the High court as having arisen in these cases and how the High court answered them. The issues dealt with by the High court  20 20.   The   High   Court,   in   the   impugned   judgment, compartmentalised the issues arising for consideration into 2 parts,   the   first   dealing   with   issues   in   common   for   Vettila Thuruthu   and   Nediyathuruthu   and   the   next   dealing   with issues peculiar to each of them. The High Court took up for consideration, from paragraph 31 onwards of its judgment, common issues arising in respect of both the islands. After dealing   with   and   answering   the   common   issues,   from paragraph   31   upto   paragraph   85,   the   High   Court independently   dealt   with   (i)   the   issue   of   encroachments allegedly made by the appellant in paragraph 86 and (ii) the issue   relating   to   some   specific   reliefs   sought   by   the   local fishermen and a trade union in two separate writ petitions against the appellant in paragraphs 87 to 89. Thereafter, the High Court dealt with other issues.  21. In brief, the common issues formulated by the High Court in respect of both the islands are : (a) Whether   the   islands   in   the   backwaters   of   Kerala   are covered under the CRZ Notification of 1991 and whether the   failure   to   conduct   salinity   test   as   required   by   the amendment   made   in   2002,   vitiated   the   stand   of   the KCZMA? 21 (b) Whether the islands would fall under CRZ IV and what are its   effect   on   the   property   rights   and   the   doctrine   of legitimate expectation? (c) Whether the identification of the island as a filtration pond, on the basis of maps drawn to the scale of 1:12,500 using satellite images without any field check, is correct? (d) Whether filtration ponds are an anathema in the light of the decision of this Court in   S. Jagannath v. Union of India  (supra)? (e) Whether there is any reliable material to classify the areas as filtration ponds? (f) Whether there must be island specific study? (g) Whether cadastral map is a must and its absence fatal? The findings on all these issues went against the appellants as well   as   the   proponent   of   the   project   in   Vettila   Thuruthu island. We have recorded the gist of those findings of the High court, in paragraph­13 above. 22. As we have indicated elsewhere, the decision of this Court in Vaamika Island  is sought to be distinguished on the basis of seven identifiable features, some of which, according to the appellants, are covered in the decision in  Vaamika Island , only in passing reference. According to Dr. Singhvi, learned senior counsel, the issues relating to salinity, filtration ponds, the 22 opinion of Dr. K. V. Thomas, the lack of cadastral maps and the identification of the lake as CVCA, are all mentioned in paragraphs   23   and   24   of   the   decision   of   this   Court   in Vaamika   Island ,   only   in   passing.   It   is   his   contention   that these two paragraphs of the decision of this Court in  Vaamika Island , seek to decide these issues summarily without any reasoning and that therefore, this Court is entitled to decide those   issues   independently   in   relation   to   Nediyathuruthu island. Let us now see if this contention is valid. 23. As pointed out by this Court in   Kunhayammed v. State of 3 Kerala ,   there   is   a   distinction   between   the   dismissal   of   a special   leave   petition   by   a   non­speaking   order   where   no reasons   are   recorded   and   the   dismissal   of   a   special   leave petition by a speaking or reasoned order. In both cases, the doctrine of merger would not apply. But in cases falling under the latter category, the reasons stated by the Court would attract the applicability of Article 141 of the Constitution, if a point of law has been declared therein. If what is stated in the order of the Supreme Court (before the grant of leave) happen to be findings recorded by the Supreme Court, not amounting to a declaration of law, the findings so recorded would bind 3 (2000) 6 SCC 359 23 only   the   parties   thereto.   Though   the   views   expressed   in Kunhayammed  were thought of to be in conflict with the views expressed   in   certain   other   decisions   [Abbai   Maligai 4 Partnership Firm v. K. Santhakumaran ] ,  and the issue was referred to a larger bench for an authoritative pronouncement, this Court has now  clarified in  Khoday Distilleries Ltd. v. Sri 5 , that  Kunhayammed  lays down the Mahadeshwara Sahakara correct law. 24. It is no doubt true that the decision in   Vaamika Island   was rendered at the stage of special leave petitions. Obviously this Court refused leave, but went on to affirm the findings of the High Court, recording detailed reasons therefor. The opinion expressed in paragraphs 27 and 28 of   Vaamika Island,   does not give any room for escape even for the appellants before us. Paragraphs 27 and 28 of the decision in  Vaamika Island  read as follows:

4 (1998) 7 SCC 386 5 (2019) 4 SCC 376 24

25. The appellants cannot also escape the findings recorded by this Court in other paragraphs, on the common issues. Even according to the appellants, some of those common issues, such as salinity, filtration ponds, cadastral maps, CVCA, etc. are dealt with by this Court in paragraphs 23 and 24 of the reported decision. The contention that these common issues are dealt with in passing, in the judgment of this Court and that therefore, they are entitled to be re­agitated, cannot be accepted.  26. If detailed reasons given by the High Court or a subordinate Court, find acceptance by this Court, in specific terms, the question of  scrutinising  them  for finding  out whether  they 25 were in the passing or in detailed focus, does not arise. Such an exercise would tantamount to reviewing the decision.  27. Each and every particular issue dealt with by the High Court as common to both the islands, was considered by this Court in  Vaamika Island  and a finding recorded. In particular –  i. Map   Number   32A   of   CZMP   as   well   as   the   techniques employed to ascertain whether the constructions were made in violation of CRZ 1991 as well as 2011, were found by this Court   in   paragraph   25,   not   to   be   suffering   from   any illegality.  ii. KCZMP was held by this Court in paragraph 23 of  Vaamika to have been prepared based on the guidelines of MOEF, taking care of the maps prepared by the Survey of India (Government of India) and cadastral maps prepared by the Survey department of the Government of Kerala.  iii. It   was   also   pointed   out   in   paragraph   23   that   the   area between LTL and HTL is also CRZ I and filtration ponds are shallow water bodies and hence they fall under CRZ I as per notification. iv. In paragraph 24, this Court specifically concurred with the view   of   the   High   Court   that   islands   could   be   coastal stretches of rivers or backwaters or backwater islands and 26 that they are clearly covered by CRZ I and not under CRZ III or CRZ IV. v. In paragraph 24 this Court also endorsed the view of the High   Court   that   even   before   the   salinity   test   was incorporated in the year 2002, reliance was placed on that test, on the basis of 5 ppt which was made as per standard measurements in parts per thousand.  28. The   first   distinction   sought   to   be   made   by   the   appellants between their case and the case relating to Vettila Thuruthu is that the Building Permit issued to Vaamika was post 2011 Notification. But this distinction will not go to the rescue of the   appellants,   in   view   of   the   fact   that   the   categorisation under CRZ I under the 1991 Notification was upheld by this Court  and   this   is   why   this   Court  found   the   constructions made   even   in   Vettila   Thuruthu   as   violative   of   both   the notifications, namely 1991 and 2011 Notifications (paragraph 24 of  . Vaamika Island) 29. In   any   case,   the   appellants   herein   obtained   the   NOC   on 02.08.1996   and   the   Building   Permit   on   10.10.2007.   In paragraph 26 of its decision in   Vaamika Island , this Court recorded the fact that the Director of Panchayats vide letters dated 07.03.1995 and 17.07.1996 had directed all panchayats 27 to strictly follow the provisions of CRZ Notification and that it was found to have been violated while granting permission. This finding hits at the very root of the contention that the appellants’   permit  will  not  be  affected,  as   it  was   pre­2011 Notification.   In   the   teeth   of   the   letters   of   the   Director   of Panchayats dated 07.03.1995 and 17.07.1996, addressed to all the panchayats, advising them to follow the provisions of CRZ   Notification,   the   NOC   and   Building   Permit   obtained, respectively on 02.08.1996 and 10.10.2007, by the appellants were clearly illegal.  30. Both   Vettila   Thuruthu   and   Nediyathuruthu   islands   are admittedly backwater islands nestled in Vembanad lake. In paragraph 27 of the judgment in  , this Court Vaamika Island has indicated that Vembanad lake is an ecologically sensitive area and that considering the socio­economic importance of this   water   body,   it   had   been   scheduled   under   “vulnerable wetlands to be protected” and declared as CVCA. We do not know how this finding can be held to be applicable only to Vettlia Thuruthu island.  31. According to the appellants, CRZ 2011 prescribes a procedure for identifying, planning and implementing CVCA. To begin with,   guidelines   may   have   to   be   framed   by   MOEF   in 28 consultation   with   the   stakeholders.   According   to   the appellants, the process of consultation with the local fishers and other communities and the process of identification and planning of CVCA, the process of preparation of Integrated Management Plan etc. were not even undertaken and hence, Vembanad lake though listed in paragraph 8(V)(4)(b) of CRZ 2011 Notification as CVCA, cannot be taken to be a notified CVCA.  32. But the above contentions are already dealt with by the High Court in paragraph 120­122 of its judgment. In paragraph 121 of its judgment, the High Court recorded a specific finding that when the whole of Vembanad lake is included as a CVCA, subject  to  a  process,   the   Court  has   to   take   a  view  which serves   the   object   of   the   area   being   treated   as   ecologically sensitive and hence a CVCA. It is with particular reference to this finding that this Court held in paragraph 27 of  Vaamika Island   that   the   whole   of   Vembanad   lake   is   to   be   seen   as CVCA.  33. Once we find that the main issues arising in common for both the islands and dealt with in common by the High Court, had received a seal of  approval from this  Court by a reasoned order, there is no scope for revisiting the same on the basis of 29 certain minor ancillary issues not specifically dealt with, in the judgment. Therefore, we hold that the distinctions sought to be made out by the appellants are not substantial and hence,   we   are   not   inclined   to   revisit   the   issues   already clinched by this Court. Alternative Submissions 34. Dr. A. M. Singhvi, learned senior counsel for the appellants, made two alternative submissions without prejudice. The first is   that   by   a   notification   dated   14.03.2017,   a   window   of opportunity akin to regularisation has been provided to those who   made   developments   without   complying   with   statutory requirements. According to him, the appellants availed this opportunity   and   the   Terms   of   Reference   were   granted   on 05.04.2018.   KCZMA  also   considered   the   application   of   the Petitioner   in   its   meeting   held   on   07.07.2018   and   took   a decision to inform the MOEF of the complete details of the case.   Therefore,   it   was   contended   by   the   learned   senior counsel that the appellants should be allowed at least the benefit of the said notification.  35. We   have   perused   the   Notification   dated   14.03.2017.   The primary   object   of   the   said   Notification   appears   to   be   to 30 address the issue as to how to deal with the projects and activities carried out without obtaining prior environmental clearance. The Notification seeks to declare the projects and activities requiring prior environmental clearance under EIA Notification,   2006,   but   carried   out   without   obtaining   such clearance, as cases of violation of the EIA Notification, 2006 and it seeks to provide an opportunity to those violators to avail   the   benefit   of   a   one­time   clearance.   The   Notification dated 14.03.2017 does not deal with cases of violation of CRZ Notifications.   Therefore,   we   cannot   say   anything   on   the application of the appellants under the said Notification. In any case, the issue does not arise out of the  lis  before us.  36. The second alternative prayer made by the appellants without prejudice, is on the basis of the CRZ Notification 2019 issued on 18.01.2019. According to the learned senior counsel for the appellants,   the   2019   notification   permits   construction   and operation, so long as it is 20 meters from the HTL. According to the appellants, even if all the constructions put up by them are now demolished, the appellants will be entitled to build once again, approximately 60 per cent of the area covered by the existing superstructures. 31 37. But the above argument does not carry any weight. Paragraph 10.2 of the CRZ 2019 Notification states that all inland islands in  the   coastal  backwaters   and   islands   along   the   mainland coast shall be covered by the Notification. It further states that in view of the unique coastal systems of backwater islands and   islands   along   the   mainland   coast,   along   with   space limitations in such coastal stretches, CRZ of 20 meters from the HTL on the landward side shall uniformly apply. However, paragraph 10.2(ii) states that activities shall be regulated as under: (a) existing dwelling units of local communities may be repaired or reconstructed within 20 meters from the HTL of these islands, but no new construction shall be permitted in this zone; (b) foreshore facilities such as fishing  jetty,  fish drying   yards,   net   mending   yard,   fishing   processing   by traditional   methods,   boat   building   yards,   ice   plant,   boat repairs and the like maybe taken up in CRZ limits subject to environmental safeguards.  38. Therefore, it is not as though the reduction of the distance parameter to 20 meters from the HTL is intended to confer a benefit upon persons like the appellants. Moreover, even the CRZ 2019 Notification places Vembanad lake in the category 32 of CVCA in paragraph 3.1 but with a different reach. There is a world of difference between the 2011 and 2019 Notifications, in so far as CVCAs are concerned. This can be summarized as follows:  (i) In paragraph 8(V)(4) of the CRZ 2011 Notification, areas to be declared as CVCAs were identified but paragraph 8(V)(4)(b) mandated   that   those   identified   areas   can   be   declared   as CVCAs through a process of consultation. Paragraph 8(V)(4)(c) required guidelines to be developed and notified by MOEF in consultation with the stakeholders, for identifying, planning, notifying and implementing CVCAs. Integrated Management Plans   were   also   required   to   be   prepared   for   CVCAs   under paragraph 8(V)(4)(d) of the 2011 Notification.  (ii) But under paragraph 3.0 of the CRZ 2019 Notification, certain coastal areas are accorded special consideration for the purpose of protecting the critical coastal environment and the   difficulties   faced   by   local   communities.   Paragraph   3.1 identifies the critically vulnerable coastal areas. They include the Vembanad lake. While the words contained in paragraph 8(V)(4)(b) of the 2011 Notification are: “ …shall be declared as   CVCA   through   a   process   of   consultation   with   the 33 fisher and other communities inhabiting the area…”,  the words contained in paragraph 3.1 of the 2019 Notification are “ …shall   be   treated   as   CVCA   and   managed   with   the involvement   of   coastal   communities   including   fisher ”.  folk 39. Therefore, for the appellants, the situation has gone from bad to worse. Under the 2011 Notification the areas identified in the Notification had to be declared as CVCAs only through a process of consultation with local fisher, etc. Guidelines are to be put in place for identifying, notifying and implementing CVCA but 2019 Notification straightaway treats the named areas   as   CVCAs   and   vests   their   management   with   the Authority   with   the   involvement   of   coastal   communities. Therefore, the alternatives claimed by the appellants also do not appear to be viable for them.  40. Hence, in the light of our finding (i) that the substantial issues that arose in common for both the islands have already been answered   in   Vaamika   Island   (supra),   and   (ii)   that   the distinguishing   features   sought   to   be   projected,   are   not   so material as to take a different view than the one taken therein, 34 the appeals are liable to be dismissed. Accordingly, all the appeals are dismissed. There shall be no order as to costs.      …..…………....................J (Rohinton Fali Nariman) …..…………....................J    (Aniruddha Bose) .…..………......................J           (V. Ramasubramanian) New Delhi January  10, 2020. 35