GOA FOUNDATION Vs. UNION OF INDIA

JUDGEMENT

(1.) We have perused the affidavit filed by Mr. G.V. Subrahmanyam, ZX Director, Ministry of Environment and Forests, dated 7.12.2004, along with which list of projects in the industry sector which have been accorded ex post facto environmental clearance up to 14.05.2004 has been annexed. As per the said list, 95 projects in the industry sector have been accorded ex post facto environmental clearance. The notification dated 27.01.1994, inter alia, prohibits construction work, preliminary or otherwise, relating to setting up of the project till environmental clearance is obtained. The nature of the projects to which the said notification applies has been indicated in the notification itself. The last extension granted by the Ministry of Environment and Forests to seek environment impact clearance was in terms of the circular dated 14.05.2002 whereunder the application had to be filed by 31.03.2003. The said circular has been commented upon by this Court in M.C. Mehta V/s. Union of India.

(2.) Our attention has been drawn by Mr. Panjwani, learned counsel, to the answer given in Parliament by the Minister of State in the Ministry of Environment and Forests relating to the units operating without prior environmental clearance. The answer states that the Government had received 465 proposals for ex post facto environmental clearance by 31.03.2003 of which 249 are in the industry sector and 216 in the mining sector. Even if 95 projects in the industry sector, referred to above, are reduced from the aforesaid figure of 249, it will still leave many projects in the industry sector going on without clearance besides 216 projects in the mining sector. A copy of the answer given by the Minister on the floor of the House has been handed over by Mr. Panjwani to learned Additional Solicitor General. Let learned Additional Solicitor General take instructions and file an affidavit as to the units operating in violation of the notification dated 27.01.1994, steps taken regarding the remaining proposals and the other relevant facts in regard to the compliance with the environmental impact assessment notification in letter and spirit. This shall be done by filing an affidavit within a period of four weeks.

(3.) The matter is adjourned.