D.JAYAKUMAR Vs. DISTRICT ENVIRONMENTAL IMPACT

JUDGEMENT

(1.) On 12.02.2019, we passed the following order:-

(2.) Inviting the attention of this Court to Clause 6 of Appendix-IX [see paragraph 7(i)(B)] of the Notification, dated 15.01.2016, issued by the Ministry of Environment, Forest and Climate Change, Mr.E.Manoharan, learned Additional Government Pleader appearing for the respondents submitted that in respect of cases of dredging and de-silting of dams, reservoirs, weirs, barrages, river, and canals for the purpose of their maintenance, upkeep and disaster management, environment clearance is not required. He further submitted that lake would fall within the definition of reservoir.

(3.) Though by inviting the attention of this Court to paragraph No.9 of the Proceedings of the District Collector, Kancheepuram District in Na.Ka.No.804/Q-2/2018, dated 09.01.2019, wherein the District Collector, after considering Serial Nos.23 and 28 of the Sustainable Sand Mining Management Guidelines, 2016, has permitted removal of sand, learned Additional Government Pleader submitted that the said guidelines are also issued, under the same Environment (Protection) Act , 1986.