JANARDAN BEZBARUA Vs. OIL INDIA LTD

JUDGEMENT

(1.) THE issue raised in all these three cases pertains to the proposed move of the respondent Oil India Limited (OIL) to conduct 'seismic survey' in the Brahmaputra River Bed Areas for exploration of Hydro Carbon reserves. The seismic survey is under challenge by the petitioners on the ground that such survey over the River Brahmaputra would endanger marine life and would have an adverse environmental impact on the River Brahmaputra and its surrounding areas.

(2.) MORE specifically the petitioners in PIL No. 77/2006 avers that the respondents ought not to be permitted to conduct the 'seismic survey' as it is likely to have an adverse impact on the environment and the eco-system of the State and even for the possible generation of economic prosperity through such 'seismic survey', which might result in discovery of Hydro Carbon, considering the likely damage to the eco-system and flora and fauna, the survey is too risky a proposition to be permitted.

(3.) 1. MR. D. C. Mahanta, learned Senior Counsel appearing in PIL No. 77/06 submits that Brahmaputra River is a precious gift for the people of Assam and since the said river ensure a rich bio-diversity and sustenance for the people, animals, birds and marine life of the region, a seismic survey for exploration of Hydro Carbon reserves on Brahmaputra River might not be justified even for the economic benefits which might result through such survey. The learned counsel further submits that Brahmaputra River is prone to erosion and conducting of seismic survey, is bound to aggravate the situation.