NEETU SOLVENTS Vs. VINEET NAGAR

JUDGEMENT

(1.) In all these appeals, the appellants are the industries, and running the manufacturing units of Formaldehyde, its different resins (including melamine formaldehyde, urea formaldehyde and phenol formaldehyde) in the States of Rajasthan and Haryana. In Civil Appeal No.2881 of 2021, Civil Appeal No.4432 of 2021, Civil Appeal No.4431 of 2021 and Civil Appeal No.4748 of 2021 the units are situated in State of Rajasthan while in Civil Appeal No.4654 of 2021, Civil Appeal No.4908 of 2021 and Civil Appeal No.4902-4903 of 2021 the units are situated in State of Haryana.

(2.) Three Original Applications were preferred, being O.A. No. 298/2020 (Vineet Nagar v. CGWA), O.A. No. 287/2020 (Dastak N.G.O. v. Synochem Organics Pvt. Ltd. & Ors.) and O.A. No. 840/2019 (Ayush Garg v. Union of India) before the National Green Tribunal, Principal Bench, New Delhi (for brevity 'NGT'). In those original applications, it was contended that the units of formaldehyde manufacturing have been established and are operating without prior Environmental Clearance (for brevity 'EC').

(3.) The NGT decided all the said original applications on 3/6/2021, albeit by three different orders. The main order was passed in the case of O.A. No. 287/2020 (Dastak N.G.O.) wherein it was directed that formaldehyde manufacturing units cannot be allowed to operate without prior EC. In O.A. No. 298/2020 (Vineet Nagar), the appellantsunits herein were arrayed as respondents, and it was decided on the same date relying upon the directions issued in the case of Dastak