Construction of a solid waste plant cannot proceed without valid Consent to Establish.

The petitioners challenged the proposed establishment of a solid-waste management plant by the 7th respondent/project proponent at Mauza Harkha, Khata No. 49, Plot No. 877A, Latehar. They alleged, inter alia, that the plot was situated on the bank of rivers and that part of it constituted a water body.

The Jharkhand State Pollution Control Board (“JSPCB”) had granted Consent to Establish (“CTE”) on 15 June 2023 on an application made by the Executive Officer, Latehar Nagar Panchayat. The CTE was valid for one year.

The State subsequently admitted that neither renewal nor a fresh CTE application had been made after expiry of the original consent.

The respondents stated that construction had stopped pursuant to assurances given before the Court and that no construction would resume until all requisite permissions, including a valid CTE, were obtained.

The project proponent agreed to apply afresh for CTE within fifteen days.

The Court applied the regulatory principle that construction and operation of a solid-waste management plant cannot proceed without a valid Consent to Establish and other requisite statutory permissions.

A CTE granted for a specified period ceases to authorise the project upon expiry unless it is duly renewed or replaced by a fresh consent.

The Court further applied the principles of fresh administrative consideration and procedural fairness by directing the JSPCB to reconsider the matter independently, hear the project proponent and the petitioners, and examine the objections and supporting documents in accordance with law.

No specific statutory provision or precedent was expressly cited in the judgment.

The Court treated the expiry of the one-year CTE as decisive: since the consent dated 15 June 2023 was no longer valid and no renewal or fresh application had been made, the respondents could not rely on it to continue construction.

Although the respondents disputed the petitioners’ allegations and maintained that the earlier CTE had been lawfully granted, the Court did not adjudicate the merits of those objections at that stage. Instead, it required a fresh application and directed the JSPCB to consider it afresh, without being influenced by the earlier orders or affidavits, after hearing both sides.

This procedure ensured that the petitioners’ objections regarding the location, riverbank and water-body issues would be placed before the competent regulatory authority.

The project proponent was directed to apply for a fresh CTE within fifteen days. Before filing, a copy of the application was to be supplied to the petitioners, who could submit objections and documents within ten days of receipt.

The JSPCB was directed to hear the project proponent and one nominated petitioner or the petitioners’ advocate and decide the application within 120 days of receipt, communicating its decision to the parties.

Until the CTE and all other required permissions were obtained, no construction or dumping of garbage/solid waste could take place at the site.

The PIL was disposed of without costs.