13-PIL.28.2021

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Pdp

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

ORDINARY ORIGINAL CIVIL JURISDICTION

PUBLIC INTEREST LITIGATION NO. 28 OF 2021

Vanashakti & Anr. .. Petitioners

Versus

Union of India & Ors. .. Respondents

Mr. Venkatesh Dhond, Senior Advocate with Mr. Akash Rebello,

Mr. Zaman Ali i/by Mr. Zaman Ali for petitioners.

Mr. Parag A. Vyas i/by A. A. Ansari for respondent no.1-UOI.

Mr. Milind More, Addl. Govt. Pleader for respondent no.2-State.

Ms. Sharmila Deshmukh for respondent no.3-MCZMA.

C0RAM: DIPANKAR DATTA, CJ &

M. S. KARNIK, J.

HEARD ON: OCTOBER 7, 2021

ORDER ON: OCTOBER 8, 2021

ORDER: [Per DIPANKAR DATTA, CJ.]:

1. The first petitioner is a public trust registered under the

Bombay Public Trust Act, 1950. The second petitioner is a

Director of the first petitioner.

2. By instituting this writ petition dated March 25, 2021 ~ in

the Public Interest Litigation jurisdiction of this Court ~ the

petitioners have mounted a challenge to a notification bearing ::: Uploaded on - 08/10/2021 ::: Downloaded on - 30/08/2025 21:08:55 :::

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no. G.S.R 37 (E) dated January 18, 2019 (hereafter “the

impugned notification”) issued by the Ministry of Environment,

Forest and Climate Change (hereafter “the Ministry ”) in

exercise of powers conferred by sub-section (1) and clause (v)

of sub-section (2) of section 3 of the Environment (Protection)

Act, 1986 (hereafter “the Environment Act”). Such notification

purports to supersede the Coastal Regulation Zone Notification

2011 (hereafter “the 2011 Notification”) bearing no. S.O. 19(E)

dated January 6, 2011.

3. Recitals in the impugned notification would reveal that the

Ministry had received representations from various coastal

States and Union Territories, besides other stakeholders,

regarding certain provisions in the 2011 Notification related to

management and conservation of marine and coastal

ecosystems, development in coastal areas, eco-tourism,

livelihood options and sustainable development of coastal

communities, etc., together with requests to address the

concerns related therewith. Pursuant thereto, the Ministry

constituted a Committee under the Chairmanship of Dr.

Shailesh Nayak to examine various issues and concerns as

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in the 2011 Notification. The report submitted by the Nayak

Committee was examined by the Ministry in consultation with

various stakeholders. This led to issuance of a draft Coastal

Regulation Zone Notification 2018 which was hosted in the

website of the Ministry on April 18, 2018 seeking comments

and suggestions from all concerned. After considering the

objections and suggestions, as received, the impugned

notification was issued with a view to conserve and protect the

unique environment of coastal stretches and marine areas,

besides livelihood security to the fisher communities and other

local communities in the coastal areas and to promote

sustainable development based on scientific principles taking

into account the dangers of natural hazards and sea level rise

due to global warming, and the areas specified therein were

declared as Coastal Regulation Zone (hereafter “the CRZ”).

4. The impugned notification is challenged on the ground

that some of its provisions are manifestly arbitrary and violative

of Article 14 of the Constitution, as well as violates the right to

live in a healthy environment, and consequently violates the

right to life of citizens protected by Article 21. It is further

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leading to the CRZ have no nexus with the object sought to be

achieved. Also, the impugned notification contains provisions

which are reenactment of provisions earlier struck down as

unconstitutional by the Supreme Court or have been read down

by the Supreme Court in earlier judgments. The main prayer in

the writ petition is for declaring the impugned notification illegal

and ultra vires Articles 14 and 21 of the Constitution, and to

declare that the 2011 Notification continues to be valid and

binding. It has also been prayed that the respondents may be

restrained from acting further on the basis of the impugned

notification and for a direction on them to act in accordance

with the 2011 Notification. There are alternative prayers.

Reading such prayers, one gets the impression of the

petitioners feeling aggrieved by bits and pieces of the impugned

notification and have prayed that parts of certain provisions

may be declared arbitrary, illegal and ultra vires. If the prayers

are granted, the effect thereof would result in deletion of such

bits and pieces from the impugned notification.

5. At the out-set, Mr. Dhond, learned senior advocate for the

petitioners, was called upon to satisfy us that this writ petition

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Court having regard to the remedy available to the petitioners

before the National Green Tribunal (hereafter “the Tribunal”)

under the National Green Tribunal Act, 2010 (hereafter “the

NGT Act”).

6. While attempting to satisfy us that the writ petition is

maintainable, Mr. Dhond has advanced the following four

contentions: -

(a) Section 15 of the NGT Act, dealing with relief,

compensation and restitution and section 16 thereof,

providing for appellate jurisdiction, would not stand in the

way of entertaining and trying this writ petition. The only

provision under the NGT Act which may seem to have

some relevance in the present case but not barring a writ

petition touching environmental issues is section 14. The

jurisdiction of the Tribunal under Section 14 relates to

resolution of civil disputes; however, since the prayer of

the petitioners is to strike down a subordinate legislation

as unconstitutional, the Tribunal under section 14 would

have no such power. This is because this Court has

consistently taken a view that the Tribunal cannot hear a

challenge to the constitutional vires of legislation or a

subordinate legislation.

(b) The Hon’ble Supreme Court has held that a statutory

tribunal not constituted under Article 323A or Article 323B

of the Constitution cannot consider a challenge to the

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matters not whether the challenge is under section 14 or

section 16 of the NGT Act. The legislature cannot confer

jurisdiction that it is not permitted by the Constitution to

confer.

(c) The challenge to a statute/subordinate legislation is

not a ‘civil dispute’ and hence the Tribunal is not clothed

with the power or jurisdiction to examine it and strike

down the statute.

(d) Without prejudice to the above, in the present

matter, certain issues arise under the Maharashtra

Regional and Town Planning Act, 1966 (hereafter “the

MRTP Act”) inasmuch as the impugned notification

effectively grants additional FSI (Floor Space Index)

which is a matter which falls under the Development

Control Regulations framed under the MRTP Act. The writ

petition, therefore, includes an issue that is incapable of

being decided by the Tribunal.

7. In support of the proposition that the Tribunal has no

power to strike down subordinate legislation, reliance has been

placed on the Division Bench decision of this Court in Central

India Ayush Drugs Manufactures Association, Nagpur vs.

State of Maharashtra , reported in (2017) 1 Mh. L.J. 526.

Reliance has also been placed on an unreported decision dated

May 8, 2013 of another Division Bench of this Court in PIL No.

49 of 2013 [Parshuram Uparkar vs. Union of India] . In the ::: Uploaded on - 08/10/2021 ::: Downloaded on - 30/08/2025 21:08:55 :::

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latter decision, law has been laid down on similar lines that the

Tribunal has no power to examine the vires of a provision and

strike it down. As to what would constitute a civil dispute,

reference has been made to the decision of the Supreme Court

in Techi Tagi Tara vs. Rajendra Singh Bhandari & Ors .,

reported in (2018) 11 SCC 734. The decision in Tamil Nadu

Pollution Control Board vs. Sterlite Industries , reported in

(2019) 19 SCC 479, has also been relied on where, on

interpretation of the decision in L. Chandra Kumar vs. Union

of India, reported in (1997) 3 SCC 261, the Supreme Court

has held that only a statutory tribunal constituted under Article

323A or Article 323B would have the power to strike down a

legislation/subordinate legislation; and environment not being

a subject enumerated under Articles 323A or 323B, a n

environmental tribunal deriving power from a legislative

enactment, as distinguished from the Constitution, cannot

strike down legislation on the anvil of it being in violation of

Constitutional provisions.

8. It has also been contended, without prejudice to the

aforesaid submissions, that the present matter would involve

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incapable of being decided by the Tribunal. The contention

advanced is that the Tribunal not having any specialized

expertise to deal with issues pertaining to urban and town

planning, this Court ought to exercise its jurisdiction. In this

connection, once again the decision in Parshuram Uparkar

(supra) has been relied on.

9. We have not considered it necessary to call upon the

respondents to answer the contentions of Mr. Dhond.

10. Power conferred on the High Courts by Article 226 of the

Constitution is very wide. Article 226 in terms does not place

any limit on the Court’s power. However, writ remedy being

discretionary, the power has to be exercised judiciously bearing

in mind certain self-imposed restrictions propounded by

authoritative decisions of the Supreme Court. A writ court may

decline interference if an alternative, efficacious and speedy

remedy is available to the petitioner who approaches it with a

grievance that his legal right has been infringed. This is not

based on any rule of law, rather it is based on a rule of policy,

convenience or discretion. There are four exceptions carved out

by the Supreme Court and if any one of such exceptions is

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to entertain the plea. However, here we are not concerned with

an alternative remedy available to the petitioners in the sense

that they can choose between two remedies made available by

law. On the contrary, a remedy seems to be available to them

under the NGT Act; and if we hold that the petitioners’ plea is

such that it can be entertained and decided by the forum

created by the NGT Act, which also provides an appellate

remedy before the Supreme Court on any one of the grounds

mentioned in section 100 of the Code of Civil Procedure, it

would seem to us that the NGT Act instead of providing an

alternative remedy, provides the first remedy to an aggrieved

party who seeks to raise a substantial question relating to

environment; and after such remedy is exhausted, he may

explore further remedies as law would provide. Apart from this,

delay or laches in seeking redress before the writ court is one

of the other restrictions based whereon a plea, howsoever

meritorious, may not be entertained. We propose to proceed

bearing these in mind.

11. The impugned notification has been issued by the Central

Government in exercise of power conferred by section 3. Since

sub-section (1) and clause (v) of sub-section (2) of section 3 ::: Uploaded on - 08/10/2021 ::: Downloaded on - 30/08/2025 21:08:55 :::

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are the provisions upon invocation of which the impugned

notification has been issued in the manner required by sub-

section (3), we consider it proper to reproduce the same

hereunder for facility of convenience: -

3. Power of Central Government to take measures to

protect and improve environment .—(1) Subject to the

provisions of this Act, the Central Government shall have the

power to take all such measures as it deems necessary or

expedient for the purpose of protecting and improving the quality

of the environment and preventing, controlling and abating

environmental pollution.

(2) In particular, and without prejudice to the generality of the

provisions of sub-section (1), such measures may include

measures with respect to all or any of the following matters,

namely:—

***

(v) restriction of areas in which any industries, operations or

processes or class of industries, operations or processes shall not

be carried out or shall be carried out subject to certain

safeguards;

***

(3) The Central Government may, if it considers it necessary or

expedient so to do for the purposes of this Act, by order,

published in the Official Gazette, constitute an authority or

authorities by such name or names as may be specified in the

order for the purpose of exercising and performing such of the

powers and functions (including the power to issue directions

under Section 5) of the Central Government under this Act and

for taking measures with respect to such of the matters referred

to in sub-section (2) as may be mentioned in the order and

subject to the supervision and control of the Central Government

and the provisions of such order, such authority or authorities

may exercise the powers or perform the functions or take the

measures so mentioned in the order as if such authority or

authorities had been empowered by this Act to exercise those

powers or perform those functions or take such measures.

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section 3 empowers the Central Government to take all such

measures, as it deems necessary or expedient for all such

purposes as is referred to in sub-section (1) as well as in the

various clauses of sub-section (2) including clause (v). It is with

a view to implement the mandate of the Environment 1986 Act

that the Central Government, upon superseding the 2011

Notification, has proceeded to issue the impugned notification.

There can be no dispute that the Central Government has been

placed in a position of trust by the people, who have expressed

their will through their elected representatives leading to the

relevant enactment, to ensure that no activities are allowed

which ultimately can lead to unscientific and unsustainable

development, and ecological destruction. Indeed, if there be a

failure on the part of the Central Government to do so, it would

be the duty of the Courts to scrupulously try to protect the

ecology and the environment.

13. Till 2010, the Constitutional courts were approached

either in its Public Interest Litigation jurisdiction or the “Green

Bench” entrusted to hear environmental matters for resolution

of disputes touching environmental issues and to address

concerns for the benefit of human kind. However, with the ::: Uploaded on - 08/10/2021 ::: Downloaded on - 30/08/2025 21:08:55 :::

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introduction of the NGT Act, which received the assent of the

President of India on June 2, 2010, a new forum opened up

where environmental issues could be tried and decided . The

preamble of the NGT Act reads as follows:-

“An Act to provide for the establishment of a National

Green Tribunal for the effective and expeditious disposal

of cases relating to environmental protection and

conservation of forests and other natural resources,

including enforcement of any legal right relating to

environment and giving relief and compensation for

damages to persons and property and for matters

connected therewith or incidental thereto”.

14. In terms of section 3 of the NGT Act, the Tribunal has been

constituted which has a retired Judge of the Supreme Court of

India as its Chairman. The Tribunal also comprises of, inter alia,

expert members and the qualifications for appointment as

expert members are engrafted in sub-section (2) of section 5

of the NGT Act.

15. Section 14 of the NGT Act, which is the main provision

falling for our consideration, reads as follows: -

14. Tribunal to settle disputes. - (1) The Tribunal shall

have the jurisdiction over all civil cases where a substantial

question relating to environment (including enforcement of

any legal right relating to environment), is involved and

such question arises out of the implementation of the

enactments specified in Schedule I.

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(2) The Tribunal shall hear the disputes arising from the

questions referred to in sub-section (1) and settle such

disputes and pass order thereon.

(3) No application for adjudication of dispute under this

section shall be entertained by the Tribunal unless it is

made within a period of six months from the date on which

the cause of action for such dispute first arose:

Provided that the Tribunal may, if it is satisfied that the

applicant was prevented by sufficient cause from filing the

application within the said period, allow it to be filed within

a further period not exceeding sixty days.”

16. Section 15 of the NGT Act provides for relief,

compensation and restitution to the victims of pollution and

environmental damage. Section 16 has vested the Tribunal with

appellate jurisdiction. These two sections do not create any

hurdle for the petitioners.

17. The Environment Act figures in Schedule-I of the NGT Act.

Therefore, for the purpose of the present case, the plain

meaning of sub-section (1) of section 14 is that the Tribunal

shall have the jurisdiction to hear a civil case raising a

substantial question relating to environment (including

enforcement of any legal right relating to environment) subject,

of course, to such question arising out of implementation of the

Environment Act. The contention advanced before us is that the

Tribunal cannot entertain a challenge to the impugned

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delegated legislation unconstitutional or ultra vires. Let us now

consider how far such contention is acceptable.

18. The first question that would necessarily fall for our

consideration is, whether the impugned notification is a

delegated legislation? The answer, for the following reasons,

cannot but be in the negative.

19. We have read the terms of the impugned notification as

well as the provisions, which are the source of its origin. Section

3 empowers the Central Government to take all such measures

as it deems necessary or expedient for the purpose of

protecting and improving the quality of environment and

preventing, controlling and abating environmental pollution by

restricting areas in which any industries, operations or

processes or classes of industries, operations or processes shall

not be carried out or shall be carried out subject to certain

safeguards. By the impugned notification, not only has the CRZ

been declared but it proceeds to provide for areas requiring

special consideration under the CRZ, prohibited activities and

regulation of permissible activities within the CRZ, Coastal Zone

Management Plan, CRZ clearance for permissible and regulated

activities, etc. It has been notified with other measures for the ::: Uploaded on - 08/10/2021 ::: Downloaded on - 30/08/2025 21:08:55 :::

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general information of the public. In effect, these are measures

which are geared towards implementation of the Environment

Act.

20. We need not burden this order with any discussion on

what delegated legislation is. Suffice to say, the petitioners are

laboring under a misconception that the impugned notification

is a law brought into force by the Central Government in

exercise of the power of delegated legislation conferred by the

Environment Act. Far from it, we see the impugned notification

as one which is a statutory order of the Central Government

made in pursuance of what is called in Administrative Law as

‘administrative delegation’. A legislature may confer upon an

administrative authority not only the power to make rules and

regulations to carry out the purposes of a statute but also the

power to apply the law to particular cases by making orders in

exercise of the statutory power. So far as the validity of such

orders themselves are concerned, they are subject to the

doctrine of ultra vires and must, therefore, be within the limits

set by the statute. Sections 6 and 25 specifically empower the

Central Government to make rules in respect of all or any of

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purposes of the Environment Act, respectively. Pertinently, the

Environment (Protection) Rules, 1986 have been framed by the

Central Government in exercise of power conferred by sections

6 and 25 of the Environment Act. These rules, being delegated

legislation, are distinct and different from the statutory order

made under section 3. The impugned notification not having

been issued in exercise of the rule making power of the Central

Government, cannot be seen as a product of delegation

legislation in the sense it is understood in Administrative Law.

This being our conclusion as to the nature of power that was

exercised to bring into existence the impugned notification, all

the cited decisions have no application.

21. The real concern of the petitioners is that the measures

brought about by the impugned notification are insufficient to

prevent unscientific and unsustainable development, and

ecological destruction, and it is claimed that they are not

intended to protect life. The phrase “substantial question

relating to environment” appearing in sub-section (1) of section

14 has been defined in clause (m) of sub-section (2) of section

1 of the Environment Act. It reads as follows:

(m) ‘substantial question relating to environment’ shall include

an instance where, - ::: Uploaded on - 08/10/2021 ::: Downloaded on - 30/08/2025 21:08:55 :::

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(i) there is a direct violation of a specific statutory

environmental obligation by a person by which, -

(A) the community at large other than an individual or

group of individuals is affected or likely to be affected by the

environmental consequences; or

(B) the gravity of damage to the environment or

property is substantial; or

(C) the damage to public health is broadly measurable;

(ii) the environmental consequences relate to a specific

activity or a point source of pollution;”

All the concerns that the petitioners have urged do stand

covered by ‘substantial question relating to environment’, and

would also include an attempt to enforce their legal rights in

the pursuit of protecting the environment; therefore, their plea

is squarely covered by section 14(1) of the NGT Act.

22. Next, we proceed to deal with the contention that

challenge to a statute/subordinate legislation is not a ‘civil

dispute’. We feel, this contention has been urged to be rejected.

One has to really torture a case of the present nature so that it

does not fit into a ‘civil case’. The Tribunal has been vested with

powers that are normally vested with civil courts. A remedy of

appeal to the Supreme Court is provided by section 22 on

grounds as mentioned in section 100 of the Code of Civil

Procedure. It would not be inapposite at this stage to remind

ourselves of what the Supreme Court observed in S.A.L.

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1965 SC 1818, on different kinds of proceedings . A passage

from such decision, providing useful guidance, is quoted below:

“8. *** The expression ‘civil proceeding’ is not defined in the

Constitution, nor in the General Clauses Act. The expression in

our judgment covers all proceedings in which a party asserts

the existence of a civil right conferred by the civil law or by

statute, and claims relief for breach thereo f. A criminal

proceeding on the other hand is ordinarily one in which if

carried to its conclusion it may result in the imposition of

sentences such as death, imprisonment, fine or forfeiture of

property. It also includes proceedings in which in the larger

interest of the State, orders to prevent apprehended breach of

the peace, orders to bind down persons who are a danger to

the maintenance of peace and order, or orders aimed at

preventing vagrancy are contemplated to be passed. But the

whole area of proceedings, which reach the High Courts is not

exhausted by classifying the proceedings as civil and criminal.

There are certain proceedings which may be regarded as

neither civil nor criminal. For instance, proceeding for

contempt of court, and for exercise of disciplinary jurisdiction

against lawyers or other professionals, such as Chartered

Accountants may not fall within the classification of

proceedings, civil or criminal. But there is no warrant for the

view that from the category of civil proceedings, it was

intended to exclude proceedings relating to or which seek relief

against enforcement of taxation laws of the State. The primary

object of a taxation statute is to collect revenue for the

governance of the State or for providing specific services and

such laws directly affect the civil rights of the tax-payer. If a

person is called upon to pay tax which the State is not

competent to levy, or which is not imposed in accordance with

the law which permits imposition of the tax, or in the levy,

assessment and collection of which rights of the tax-payer are

infringed in a manner not warranted by the statute, a

proceeding to obtain relief whether it is from the tribunal set

up by the taxing statute, or from the civil court would be

regarded as a civil proceeding. The character of the

proceeding, in our judgment, depends not upon the nature of

the tribunal which is invested with authority to grant relief, but

upon the nature of the right violated and the appropriate relief

which may be claimed. A civil proceeding is, therefore, one in

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alleged infringement of his civil rights against another person

or the State, and which if the claim is proved would result in

the declaration express or implied of the right claimed and

relief such as payment of debt, damages, compensation,

delivery of specific property, enforcement of personal rights,

determination of status etc.”

(emphasis supplied)

We say no more.

23. In Techi Tagi Tara (supra), the Supreme Court has held,

in the context of the NGT Act that a ‘dispute’ would be the

assertion of a right or an interest or a claim met by contrary

claims on the other side. Based on the aforesaid guidance

provided by the Supreme Court, we hold that the case laid by

the petitioner before us, if the same had been laid before the

Tribunal, would partake the character of a ‘dispute’ if the

respondents had chosen to contest the same by countering it.

There is absolutely no merit in the contention advanced and,

thus, it stands rejected.

24. This takes us to the last contention. It is the petitioners’

claim that changes brought about in the CRZ by the impugned

notification would amount to a modification of a substantial

nature in the Development Control Regulations under the MRTP

Act and this is an issue which the Tribunal is incapable to decide

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25. We would preface our discussion while dealing with this

contention by referring to the decision of the Supreme Court in

Mantri Techzone (P) Ltd. vs. Forward Foundation ,

reported in (2019) 18 SCC 494. This decision is not only

relevant for the contention under consideration but also as

regards interpretation of the several provisions of the NGT Act

resulting in conferment of wide and extensive powers on the

Tribunal in relation to environmental issues (paragraphs 40 to

46). The Court, upon recording that the NGT Act is a beneficial

legislation held that:

“46. *** An interpretation that is in favour of conferring

jurisdiction should be preferred rather than one taking away

jurisdiction.”

While considering section 33, it was held as follows:

“47. Section 33 of the Act provides an overriding effect to the

provisions of the Act over anything inconsistent contained in

any other law or in any instrument having effect by virtue of

law other than this Act. This gives the Tribunal overriding

powers over anything inconsistent contained in the KIAD Act,

the Planning Act, the Karnataka Municipal Corporations Act,

1976 (the KMC Act); and the Revised Master Plan of Bengaluru,

2015 (RMP). A Central legislation enacted under Entry 13 of

Schedule VII List I of the Constitution of India will have the

overriding effect over State legislations. The corollary is that

the Tribunal while providing for restoration of environment in

an area, can specify buffer zones around specific lakes and

waterbodies in contradiction with zoning regulations under

these statutes or RMP.”

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26. In view of the pronouncement that the NGT Act would

override State legislations, any planning law has to yield to the

former. Equally, section 24 of the Environment Act provides

that the provisions thereof and the rules or orders made therein

shall have effect notwithstanding anything inconsistent

therewith contained in any enactment other than the said Act.

The MRTP Act, if it contains any provision inconsistent with the

Environment Act, must yield to the latter. Even otherwise, if

there is direct violation of a specific statutory environmental

obligation by a person affecting the community at large or likely

to affect such community, the Tribunal may step in and pass

such order as is warranted for settling the dispute.

27. We now propose to assign our own reasons as to why the

contention under consideration does not appeal to us to be

acceptable.

28. The Tribunal’s jurisdiction to deal with environmental

issues is so wide and expansive that literally speaking,

‘everything under the sun’ raising substantial question relating

to environment can be dealt with by it. It would matter little

that in its pursuit to further the objects for which the Tribunal

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of environment and conservation of forests and other natural

resources including enforcement of any legal right relating to

environment, any other enactment is required to be

considered. So long as the basic question remains the same,

i.e, the Tribunal is either approached or is duty bound to secure

proper implementation of the enactments specified in Schedule

I of the NGT Act and a substantial question in relation thereto

arises, and the decision of the Tribunal on such question would

beneficially impact the environment, merely because in the

process of decision making the Tribunal may be required to

consider provisions of any other enactment would not denude

it of its fundamental and predominant task of taking decisions

that would advance the object of the Schedule I enactments as

also to secure the ends of justice in any particular case. We

may refer in this connection to rule 24 of the National Green

Tribunal (Practice and Procedure) Rules, 2011 framed by the

Central Government.

29. There is one final reason for which we are not persuaded

to accept the contention of Mr. Dhond. There could be a

situation that the impugned notification is also under challenge

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petitioners, as noted above, in an application under section 14

of the NGT Act. If this writ petition were entertained, which

raises the fourth contention also, as noted above, the Court

would be tasked to decide the first two and the fourth

contentions on its own merits. The Tribunal also being in seisin

of the first two contentions, there would always be a possibility

of conflicting opinions being rendered by this Court and the NGT

in respect of the same subject matter of challenge which, in our

opinion, would be absolutely undesirable.

30. Regard being had to the wide contours of the Tribunal’s

powers to address all concerns pertaining to environment, it

would not be appropriate for us to entertain this writ petition

on the specious ground that issues relating to the MRTP Act

may also incidentally arise for consideration of the Tribunal. If

such issue arises, the Tribunal has to decide the same bearing

in mind that it being a creature of the NGT Act, environmental

interest is of paramount consideration and it has to decide

accordingly.

31. We are also minded to observe that no Court ought to

interfere in respect of matters over which the Tribunal has

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Act would stand defeated. The Tribunal, having regard to its

constitution, would be better equipped to deal with all points of

law and facts, which could be intricate, with the expert

assistance that is available at its level.

32. The discussion must end by quoting paragraph 40 of the

decision of the Supreme Court in Bhopal Gas Peedith Mahila

Udyog Sangathan vs. Union of India , reported in (2012) 8

SCC 326, reading as follows:

“40. Keeping in view the provisions and scheme of the National

Green Tribunal Act, 2010 (for short “the NGT Act”) particularly

Sections 14, 29, 30 and 38(5), it can safely be concluded that the

environmental issues and matters covered under the NGT Act,

Schedule I should be instituted and litigated before the National

Green Tribunal (for short “NGT”). Such appr oach may be

necessary to avoid likelihood of conflict of orders between the

High Courts and NGT. Thus, in unambiguous terms, we direct that

all the matters instituted after coming into force of the NGT Act

and which are covered under the provisions of the NGT Act and/or

in Schedule I to the NGT Act shall stand transferred and can be

instituted only before NGT. This will help in rendering expeditious

and specialised justice in the field of environment to all

concerned.”

(emphasis supplied)

33. We, therefore, reject this contention too.

34. There is one other reason why we feel disinclined to

entertain the writ petition. The impugned notification is dated

January 18, 2019. The writ petition has been presented on

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approach. True it is, the entire nation was in a state of disarray

from March 23, 2020 but the first wave in Mumbai started

receding from November, 2020. This period could count for

exclusion and not the rest. The delay is, thus, unreasonable.

35. For the reasons aforesaid, we decline interference. The

writ petition is dismissed. No costs.

36. Since we have been informed that the Coastal Zone

Management Plan has been finalized during the pendency of

the writ petition, we grant liberty to the petitioners to pursue

their remedy before the Tribunal in accordance with law.

(M. S. KARNIK, J.) (CHIEF JUSTICE)

PRAVIN

DASHARATH

PANDIT

Digitally signed by

PRAVIN

DASHARATH PANDIT

Date: 2021.10.08

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