Calcutta High Court (Appellete Side)

People United For Better Living In ... vs State Of West Bengal And Others on 20 June, 2024

Author: T.S. Sivagnanam

Bench: T.S. Sivagnanam, Hiranmay Bhattacharyya

WPA (P) 569 OF 2023
  REPORTABLE

           IN THE HIGH COURT OF JUDICATURE AT CALCUTTA
                      CONSTITUTIONAL WRIT JURISDICTION
                        (PUBLIC INTEREST LITIGATION)
                               APPELLATE SIDE


                          RESERVED ON: 21.05.2024
                          DELIVERED ON:20.06.2024


                                  CORAM:

           THE HON'BLE MR. CHIEF JUSTICE T.S. SIVAGNANAM
                                     AND
        THE HON'BLE MR. JUSTICE HIRANMAY BHATTACHARYYA

                              WPA (P)/569/2023

      PEOPLE UNITED FOR BETTER LIVING IN CALCUTTA (PUBLIC)

                                   VERSUS

                      STATE OF WEST BENGAL AND OTHERS



Appearance:-
Mr. Siddharth Mitra, Sr. Adv.
Ms. Ajeya Choudhury, Adv.
Mr. Dipendra Nath Chunder, Adv.
Mr. Sagnik Mukherjee, Adv.
                                                    .....For the Petitioner.

Mr. Anirban Ray, Ld. Government Pleader
Mr. Tapan Kumar Mukherjee, Adv.
Mr. Sk. Md. Galib, Adv.
Ms. Shamim ul Bari, Adv.
Mr. Somnath Naskar, Adv.
Ms. Sujata Mukherjee, Adv.
                                                        .....For the State.

Mr. Ashoke Kumar Chakraborty, Ld. ASGI
Mr. Kumar Jyoti Tewari, Adv.
Mr. Tarun Jyoti Tewari, Adv.
Mr. Tirtha Pati Acharyya, Adv.
                                   .....For the Respondent Nos. 2 & 5.

                                  Page 1 of 35
      WPA (P) 569 OF 2023
       REPORTABLE


     Mr. Sakya Sen, Adv.
     Mr. Suvadeep Sen, Adv.
     Mr. Ram Pada Biswas Adv.
                                                          .....For the Respondent No. 3

     Mr. Alak Kumar Ghosh, Adv.
     Mr. Arijit Dey, Adv.
                                                                          ....For the KMC


                                           JUDGMENT

(Judgment of the Court was delivered by T.S. Sivagnanam, CJ.)

1. This public interest litigation has been filed by a Citizen Action Group

called "People United For Better Living in Kolkata (public)". In this writ

petition, the petitioners seeks for issuance of a writ of mandamus to

respondent no. 3 namely Rail Vikas Nigam Limited hereinafter referred to as

Metro Rail to forthwith stop all construction work in the Maidan area

adjoining Victoria Memorial; to issue a writ a mandamus to Metro Rail to

call for review of proposed project by independent experts in urban system

and transport planning; to direct the Metro Rail for setting up an Expert

Committee to examine and submit a report on the feasibility of

transplanting of the trees which has been proposed; to issue a writ of

prohibition to prohibit all the respondents from proceedings with the plan to

set up the Victoria Metro Station and writ of prohibition prohibiting all the

respondents from proceeding with the plan to set up the metro station. The

writ petitioner would contend that from various news reports, they came to

understand that 700 trees in the Maidan area are to be transplanted and

500 trees will have to be removed to make way for permanent structures

WPA (P) 569 OF 2023 REPORTABLE

and additionally 200 trees will be transplanted to allow movement of trailers

and construction machineries like trains etc.

2. The associate of the petitioner group is stated to have filed an

application under the Right to Information Act, 2005 seeking particulars of

the trees that are proposed to be uprooted, the details of the spots where the

proposed transplantation will take place and information about permission

taken for uprooting of the trees etc. By another application information was

sought for as to whether a study was conducted to determine if another

station is needed on the Maidan whether Metro Rail considered any other

option for setting up a station at Maidan, whether any systematic

assessments led to the decision to uproot 700 trees on the Maidan and

whether an environmental impact assessment plan has been envisaged.

3. The petitioner is stated to have addressed the Chairman and Managing

Director of the Metro Rail to review the decision of constructing the proposed

Metro Station on the Kolkata Maidan opposite to Victoria Memorial and the

consequent uprooting of 700 trees in order to facilitate construction of the

same. By another application, information was sought for on the proposed

new stations such as their details, estimated financial profitability etc. The

petitioner would state that the applicant had not received any reply for the

information which was sought for. The petitioner would admit that the

construction work for the proposed Victoria Metro Station has already

commenced and part of the Maidan near the Victoria Memorial has been

cordoned off and machinery has been brought in.

4. The petitioner apprehends that the expression "transplant" is being

euphemistically used when in reality the trees will be felled since

WPA (P) 569 OF 2023 REPORTABLE

transplanting such ancient and enormous trees is almost impossible and

the survival rate is likely to be negligible. It is further submitted that the

expression "transplant" is being used to wriggle out of the statutory

mandates laid down under the West Bengal Trees (Protection and

Conservation in Non-Forest Areas) Act, 2006 as well as mislead the relevant

authorities. The petitioner refers to a news article to state that only 33.33%

of 16461 trees transplanted in Delhi in the course of the last three years

have survived. So far as the compensatory planting is concerned, it is stated

that it would serve no purpose in this case since the trees would take

decades to grow and gain the crown size of the felled trees.

5. It is stated that Kolkata Maidan serves as the most critical carbon sink

and ground water re-charger which renders indispensable services to the

city in its entirety. 1200 acres of open space in the heart of the city is

considered to serve as a "heat regulator" for large sections of surrounding

areas. Referring to an article published in a English Daily on July 15, 2023,

it is submitted that both the Indian Army and the State Government concur

that the Maidan must be protected at all cost and have therefore turned

down a proposed transport terminus citing the need to preserve the

greenery. Thus, it is stated that the importance of Maidan, not only from the

environmental point of view, but also in terms of the social, cultural and

economic aspects has been judicially recognised in numerous

pronouncements. In this regard, reference was made to the decision in the

case of Alfred Morris Deane Versus Commissioner of Police (Calcutta) 1

and the decision in Hindustan Mitra Club and Others Versus State of

AIR 1960 Cal 664

WPA (P) 569 OF 2023 REPORTABLE

West Bengal 2, it is alleged that the respondents Nos. 1 and 2 have

neglected their duty and have absolutely failed to protect and preserve

Maidan which they are obliged to do under Article 48A of the Constitution of

India. Reference was made to the decision of the Division Bench in WPA (P)

16 of 2020 wherein it was held that any attempt to put up concrete

construction on the Maidan is illegal and cannot be done without Army

permission and it is submitted that the present construction is in violation

of the said order. With the above pleadings, the petitioner seeks for the

reliefs as mentioned above.

6. Metro Rail filed their affidavit-in-opposition dated November 06, 2023

alleging that the petitioner has not approached this court with clean hands

and suppressed material facts before this court and furnished misleading

information and also made several mis-representations for the purpose of

obtaining an experte ad interim order which was wholly uncalled for. It is

submitted that the petitioner has impleaded the respondent No. 3 disclosing

only the address of the registered office even though from the statements in

the petition, it is apparent that the petitioner was aware that the Kolkata

office of the respondent No. 3 is besides the Tollygunge Railway Station

which is the implementing agency and such knowledge of the petitioner

would be evident from the applications purportedly made under the Right to

Information Act. With regard to the applications said to have been filed

under the Right to Information Act, after setting out certain facts, it is stated

that the documents which were produced by the petitioner does not show

2002 (4) CHN 1

WPA (P) 569 OF 2023 REPORTABLE

that the applications for information under the Right to Information Act

were actually received by the appropriate officer of RVNL.

7. It is submitted that the petitioner has alleged that the present

construction work of the station was in violation of the order dated July 08,

2005 passed in WPO 384 of 2005 but the petitioner has failed to disclose

that an application was filed in 2021 in the said writ petition seeking

modification of the earlier orders specifically for the purpose of allowing the

applicant namely RVNL to undertake underground work in the Maidan area

for construction of three stations and cross over portion by cut and cover

method over the ground. The said application was allowed by order dated

February 04, 2022 specifically referring to the nature of the work required to

be done for construction of underground metro including three stations and

cross over portion by cut and cover method within the Maidan area for

which modification of scheme from viaduct to underground has been

approved by the Railway Board to avoid any effect to the surface features

and having regard to the requirements of maintaining the ecology of the

Maidan and transplantation and plantation of trees as indicated in the said

application. It is submitted that the cost of construction of underground

metro is five times more than the cost of elevated metro construction and

inspite of that, Railway Board has agreed to change the scheme of metro

construction from viaduct to underground to maintain ecology and skyline

of Maidan area and also to comply the directions issued by this court in the

order dated February 04, 2022. It is reiterated that the implementing agency

of the Metro project has not been impleaded as a party and deliberately the

registered office of RVNL has been indicated in the cause title which is

WPA (P) 569 OF 2023 REPORTABLE

actually not concerned with the implementation of the project despite the

fact that the writ petitioner had knowledge of the same. Further it is

submitted that the public interest litigation cannot be initiated solely on the

basis of newspaper reports without proper verification of the issues

highlighted in such newspaper reports and therefore the writ petition is

liable to be dismissed.

8. The steps taken by implementing agency is stated to be in accordance

with the law and also with a view to promote public interest and the

following facts have been placed on record in the affidavit-in-opposition

which are quoted verbatim:-

(a) The work of Metro Railway construction between Joka and BBD Bagh was sanctioned by Ministry of Railway vide PB item no. 39/10-

11 and the work transferred to RVNL for implementation by Railway Board vide letter No. 07/Proj/C/5/2 dated 15-03-2010 at total sanctioned cost of Rs. 2,619.02 crores.

(b) Pursuant to the aforesaid sanction of work, the applicant herein has substantially completed the construction work from Joka to Majherhat. Joka to Taratala section has already been opened and the stretch between Taratala Station to Majerhat Stationis likely to be opened for public use within this financial year. The work between Majherhat and Mominpur has also been started.

(c) Mutually the entire project envisaged an elevated corridor from Joka to BBD Bagh but on request of Transport Department, Government of West Bengal the scheme of corridor in Maidan area has been modified from elevated to underground so as to maintain the ecology and skyline in Maidan area.

WPA (P) 569 OF 2023 REPORTABLE

(d) The General Manager, Metro Railway, in his letter No. MRTS/W-90/49(RVNL) dated 26.03.2010 had proposed to go for underground work near Race Course and across Maidan area. Accordingly, RVNL modified the scheme from elevated to underground in Maidan area. It is also to be noted that the Railway Board has already sanctioned the material modification for underground construction in Maidan area in 2019 at a cost of Rs. 2,825.63 crores. The proposed underground stations as per modified scheme within the Maidan area will be as follows:-

(i) Victoria Station (12.040 Kilometer)

(ii) Park Street (13.290 Kilometer)

(iii) Esplanade (13.934 Kilometer)

The said underground construction will be done through Tunnel Boring Machine(TBM) in between stations and by cut and cover method in station area and cross over portion.

(e) The underground Metro in Maidan area (beyond Tolly Nallah up to Esplanade) is 3.712 kilometer out of which 2.40 kilometer will be constructed by Tunnel Boring Machine(TBM) and 1.311 Kilometer will be done by cut and cover method.

(f) There will be no effect on surface features of Maidan area where Tunnel Boring Machine (TBM) shall be used. The trees, which would fall within the station area and cross over portion, will be transplanted judiciously and further new tree will also be planted as per the rules and norms of Forest/Environment Department.

(g) It is further mentioned that work permission in Command Hospital area and Maidan area has already been received from Ministry of Defence on 04.01.2016 subjected to clearance

WPA (P) 569 OF 2023 REPORTABLE

from the Hon'ble High Court, Calcutta in view of the fact in the present writ petition being W.P.O. No. 384 of 2005 there is an interim order of injunction in respect of any work in Maidan area and Victoria Memorial.

(h) One working permission for construction of Mominpur to Command Hospital has been received from Ministry of Defence on 13.01.2017. Another principal approval has been received from Public Works Department and Kolkata Municipal Corporation on 02.12.2010 and 01.12.2010 respectively.

Furthermore, clearance has also been given by the Environment Department on 10.12.2010 and 17.08.2018 in respect of the said work and no objection has been received from the Superintendent of Police, South 24 Parganas on 06.12.2010. It is further stated that the notification under section 7(3) of the Private land acquisition has been published in the newspaper on 01.11.2020.

(i) The work in the Maidan area could not start in view of an order dated July 8, 2005 passed in another writ petition which inter alia prohibited that no construction could be made in the Maidan area. In the circumstances, an application was caused to be filed in WPO No. 384 of 2005 praying inter alia for appropriate modification of the order dated July 8, 2005 enabling the applicant to undertake underground work in Maidan area for construction of three (3) stations and cross over portion by cut and cover method having regard to the fact that the applicant would undertake transplantation of the trees which would fall within the station/cut & cover area and further new trees would be planted as per rules and norms of the Environment Department.

(j) In the said GA No. GA/3/2021, Union of India represented by Ld. Addl. Solicitor General submitted a report indicating the permission

WPA (P) 569 OF 2023 REPORTABLE

has been given by the Defense. Upon hearing the parties, the Hon'ble Division Bench by order dated 4th February, 2022 was pleased to pass an Order to the effect that keeping in view of the larger public interest involved in the smooth completion of the Metro Railway project and having regard to the proposal regarding transplantation and plantation of trees for the purpose of maintaining the ecology of Maidan, have allowed the prayers in the said application subject to compliance of relevant provisions of the Act and the Rules and obtaining necessary permission from the competent authorities. A copy of the said order dated 4th February, 2022 is annexed hereto and marked with the letter "D". The Hon'ble Court also took into consideration an earlier order dated 8th March, 2021 passed in GA No. 2 of 2020 in respect of Zeerut Bridge. A copy of the order dated 8th March, 2021 is annexed hereto and marked with the letter "E".

(k) In terms of the said order a contract has been awarded to M/s. L&T vide a letter of acceptance dated 25th July, 2023, a copy whereof is annexed hereto and marked with the letter "F".

(l) Soon thereafter a further application has been made to the appropriate authorities of the Ministry of Defence i.e. SO Land, Head Quarter, HQ Bengal Sub-Area recording inter alia that working permission has already been taken from the Defence authority and the land has also been handed over by Defence authority for construction of underground station. A joint inspection with SDO III, the representative of Defence Estate Officer, was conducted and during such inspection it was certified that certain number of trees would fall within the construction area. The certified drawing with tree list was forwarded to the authority for approval of concerned Defense Authority and necessary action for the purpose of enabling the

WPA (P) 569 OF 2023 REPORTABLE

trees falling in the permanent construction area to be transplanted.

(m) Upon such NOC being granted further application will be made to the Conservator of Forests for according permission, if any required. In another case relating to the Metro Railway construction from New Garia to Airport similar permission was sought for where the concerned Divisional Forest Officer by a communication dated 22nd May, 2019 had informed that transplantation of trees does not require any specific permission under West Bengal Trees Protection & Conversation in Non-

Forest Areas Act, 2006 and the appropriate rules thereof. Copy of the said communication is annexed hereto and marked with the letter "G".

9. With regard to the allegations that construction work of the proposed

Victoria Metro Station is going on has been specifically denied and it has

been stated in the affidavit-in-opposition dated November 06, 2023 that only

cordoning of the area proposed for Victoria Metro Station has taken place

and no question of construction work arises at the relevant stage before

grant of no objection certificate (NOC) from the defence authorities and

subsequent permission, if any, from the forest authorities. Further it is

submitted that only identification of trees that will fall within the station

area allowed to be constructed by an earlier order of this court has been

done and as such there is no cause of action to move the instant writ

petition and there is no urgency pleaded to move the writ petition during the

vacation.

10. It is submitted that the writ petition is based on apprehension and the

allegations are without any basis. Further it is submitted that it has been

WPA (P) 569 OF 2023 REPORTABLE

made clear by the Divisional Forest Officer, North 24 Parganas that

transplantation of trees is not synonymous with felling of trees and does not

require permission under the 2006 Act and the rules framed thereunder. It

is submitted that a development project for the benefit of the public at large

is sought to be stalled and/or delay by filing of the instant writ petition

without disclosure of full and complete information and on the other hand

by furnishing misleading information and therefore the petition should be

dismissed with heavy costs.

11. The writ petitioner has filed a supplementary affidavit dated November

20, 2023 stating that it has been filed for the purpose of bringing on record

certain facts which will assist in proper adjudication of the matter. It is

submitted that the writ petitioner is aggrieved with the proposed

transplantation of 700 trees which the writ petitioner apprehends will result

in death of 700 valuable and large trees. The petitioner refers to the opinion

given by the environmentalists who have opined that the survival rate of

transplanted trees is as low as 10%. The petitioner has suggested two

alternate proposals and according to them if one such alternate proposal is

adopted, there will be no loss of trees and no assault on the Maidan apart

from the reduction in the acceptance.

12. The Metro Rail, the respondent no. 3 has filed an affidavit-in-

opposition dated December 15, 2023 to the supplementary affidavit filed by

the writ petitioner dated November 23, 2023. It is stated that in the

supplementary affidavit, the petitioner purports to question the alignment of

the proposed metro project from Joka to Esplanade which is beyond the

scope of consideration in the present public interest litigation in as much as

WPA (P) 569 OF 2023 REPORTABLE

the said alignment is based on a detailed project report prepared by RITES

and the project have been duly approved by the Railway Board and

transferred for execution to RVNL on March 15, 2012. Further the material

modification for change in alignment from elevated to underground corridor

was sanctioned by the Railway Board on July 04, 2019. The Hon'ble

Division Bench in its order dated February 04, 2022 passed in GA 3 of 2021

in WPO No. 384 of 2005 has considered the change in alignment in the

Maidan area from elevated to underground which was duly sanctioned by

the Railway Board and considering the same allowed the prayer sought for

in GA No. 03 of 2021 filed by the RVNL thereby permitting construction of

the metro stations by TBM methods for tunnel portions as well as cut and

cover methods for four metro stations, out of which one metro station at

Khidderpore and three metro stations in Maidan area.

13. Further it is submitted that the issue regarding viability of the

proposed alignment cannot be permitted to be raised by way of a

supplementary affidavit. Pursuant to the order passed by the Division bench

dated February 4, 2022 contract has already been awarded to M/s. Larsen

and Toubro Limited vide letter of acceptance dated July 25, 2023 and any

change of alignment as proposed by the writ petitioner will cause

termination of the said contract causing huge financial loss to the public

exchequer. Reference was made to the report submitted by the Forest

Research Institute, Dehradun to the Ministry of Environment, Forest and

Climate Change on trees transplantation in India and what emerges from

the said report is that transplantation has been accepted as a procedure for

infrastructural projects, broad guidelines were framed regarding

WPA (P) 569 OF 2023 REPORTABLE

transplantation of trees which were uprooted in the course of infrastructural

project. M/s Green Morning Horticulture Private Limited having their

registered office in Hyderabad is the pioneer in tree transplantation in India

having transplanted more than 1,20,000 trees and they have certified that

the average survival rate of trees transplanted to be more than 80%.The said

company has undertaken the plantation in respect of various government

projects as NDMC-Telangana, National High Speed Rail Corporation-Gujarat

Pune Metro Rail, Hyderabad Metro Rail, Forest Departments of Telangana,

Andhra Pradesh and Odisha, Indian Railways, Indian Army, CPWD-Central

Secretariat-New Delhi, Airport Authority of India and Noida International

Airport. Copy of a presentation submitted by the said company has been

annexed to the affidavit-in-opposition dated December 15, 2023. Further it

is submitted that the said company M/s. Green Morning Horticulture

Private Limited is on the empanelled list of the Departments of Forest and

Wildlife, Government of NCT of Delhi to carry out the work of tree plantation

in the NCT of Delhi. Therefore, it is submitted that the writ petitioner has

taken recourse to bald allegations without appropriate research on the

subject nor has relied upon any expert opinion in this regard. The opinion of

certain environmentalist which have been referred to by the petitioner is not

conclusive having regard to the overall policy in vogue in the country

relating to transplantation and when the Committee has already submitted

their report to the Ministry of Environment which reveal that

transplantation measure is generally accepted as a possible viable solution

for infrastructural projects to be carried on which also subserves public

benefit without disturbing the ecological balance. It is submitted that the

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Hon'ble Supreme Court has considered the conflict between public

infrastructure projects and environmental concerns but nevertheless

allowed public projects to be carried out on without any hindrance by

granting approval to the methods of plantation and compensatory

afforestation.

14. The aforesaid method has already been adopted in the instant project

for which necessary permission has been granted in the earlier order dated

February 04, 2022. The respondent no. 7, the Chief Conservator of Forest

has filed an affidavit dated December 06, 2023 stating that the procedure

for felling up trees in non-forest areas has been described in the 2006 Act

and the 2007 Rules for which the application has to be submitted to the

competent authority for permission for felling of trees and the Divisional

Forest Officer, Forest Utilisation Division, Kolkata is the notified competent

authority for the concerned area. The competent authority on receipt of the

application along with the requisites namely, plantation plan, land

document etc. for felling of trees, conducts a field enquiry and if the

competent authority is satisfied with the enquiry report and all other

particulars, the said plantation plan is approved and clearance certificate is

issued which contains the number of trees to be planted by the applicant.

Thereafter the competent authority on being satisfied that the number of

trees required to be planted as per the approved plantation plan and

clearance certificate has actually been planted, issue the felling permission

to the applicant.

15. In the instant case, RVNL submitted letter dated August 26, 2023

addressed to the Deputy Conservator of the Forest intimidating for

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transplantation of trees in Maidan area and Joka in connection with the

Mominpur-Esplanade section of the Joka-Esplanade Metro corridor. In the

said intimation, it is stated that 673 trees are required to be transplanted in

permanent construction area while 273 trees are required to be transplanted

in temporary working area. Thus, the total number of 946 trees are required

to be transplanted. RVNL again had addressed the Deputy Conservator of

Forest by letter dated October 28, 2023 informing that construction work

was awarded to M/s. Larsen and Toubro and construction work has started

in the Maidan area. It is stated that taking permission for felling of trees is

mandatory under the provisions of the 2006 Act. The Divisional Forest

Officer by letter dated November 01, 2023 requested the Chief Project

Manager, RVNL to submit an application for felling of trees as per the

applicable law and procedure through online mode. It is further submitted

that the 2006 Act and the 2007 Rules framed thereunder do not provide

provisions for transplantation of trees and the law only provides for felling of

trees subject to adherence of stipulated rules and procedures. However, as

transplantation of tree involves uprooting of such tree, the involvement

and/or approval of the Department of Forest, Government of West Bengal is

required and in the absence of provisions of "transplantation" definition of

"felling of trees" as per the 2006 Act and the rules will be applicable in the

case of transplantation.

16. On November 02, 2023 RVNL submitted their online application

seeking permission for felling in the Victoria location and Park Street area.

The Divisional Forest Officer, the competent authority raised certain queries

by letters dated November 06, 2023 and November 17, 2023. It is submitted

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that the process of transplantation of trees is a very complex one and the

chances of survival of a tree which is being transplanted is very poor (less

than 30%). It is submitted that the Department of Forest, Government of

West Bengal does not possess the requisite infrastructure to perform

transplantation of trees. The modern equipment and technical knowhow

required for performing the transplantation process are not readily available

with the Department of Forest. Respondent No. 5 namely the Defence

Department have filed their affidavit-in-opposition dated April 04, 2024.

Preliminary objection has been raised regarding the maintainability of the

writ petition before this court by contending that the National Green

Tribunal would be the appropriate forum which the petitioner did not

approached. With regard to the project in question, it is submitted that the

NOC was given to RVNL for construction of the metro project with a

direction for carrying planned plantation of trees in the Maidan areas, in the

area of Brigade Parade Ground. The Headquarter Bengal Sub Area along

with RVNL is ensuring survival of trees by carrying out re-plantation in near

vicinity along with existing tree line in areas close metro alignment and

continuous endeavour being taken to water shrinking of open space. Local

Military Authorities is collaborating with the Department of Forest,

Government of West Bengal for undertaking development of affected areas

by metro construction.

17. It is submitted that the Joka-BBD Bag Metro Project was initially

conceived in 2010-2011 and for the purpose of ensuring continued

availability of open space for public utilisation and military purposes and to

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make sure the least number of trees are affected for this project, the metro

route alignment was changed from over ground to underground.

18. It is further submitted that large number of trees transplantation has

already effected to compensate the tree felling in Maidan area. The details of

the tree plantation carried out in the Maidan area along with satellite

imagery has been annexed to the affidavit-in-opposition. It is further

submitted that this is not the first time when any public project is been

carried on through the Maidan area and previously keeping a reasonable

balance between public convenience and environmental impacts, similar

projects having public importance i.e. the Park Street Flyover Park, Curzon

Park (East West Corridor) and the Esplanade Metro Station of Blue Line

have been under taken in or around Maidan. It is stated that the petition

has been filed merely on apprehension and mostly by taking into

consideration of articles published in the newspapers.

19. It is further submitted that the land in question is a defence land and

working permission was granted by the Ministry of Defence exclusively

RVNL, Ministry of Railways by order dated March 20, 2023 on defence land

measuring about 54 acres for construction of Joka-BBD Bag Metro Line

subject to terms and conditions. Thus, it is submitted that the importance of

the land in question has been preserved and military authorities have

implemented the guidelines issued in WPA No. 395 of 2005 and the order

dated February 04, 2022 in GA No. 3 of 2011 in WPA No. 384 of 2005

whereby the Division Bench granted permission to RVNL subject to taking

clearance/NOC from the competent authorities.

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20. The writ petitioner has filed an affidavit-in-reply dated May 21, 2024

to the affidavit-in-opposition by the defence department dated April 4,

2024.While denying the allegations made in the affidavit of the defence

department, it is stated that no effort has been made to ascertain whether

the RVNL has the capability to undertake transplantation of 29 trees. The

trees were not earmarked before NOC was issued and no expert agency was

consulted to ascertain whether the 29 trees are fit for transplantation. The

petitioner would reiterate the importance of the Maidan which apart from

being utilised by the military it also serves as a playground for general

public. Metro Rail have filed supplementary affidavit dated May 02, 2024

wherein the details regarding the no objection certificates which were issued

have been set out and the approval of the plantation plan etc. It is thus

submitted that necessary permission for felling/transplantation of trees in

the Victoria area for construction of metro rail project has been duly

approved from the appropriate authorities and their conditions have been

duly complied with by RVNL. The appropriate authorities have granted their

approval in accordance with the applicable laws and regulations.

21. It is submitted that by communication dated April 30, 2024 addressed

to the various authorities, RVNL intimidated that the work of

transplantation of trees as indicated in the annexure to the permit dated

April 23, 2024 shall be commenced on and from April 30, 2024. The

petitioner has filed affidavit-in-reply dated May 15, 2024 to the

supplementary affidavit filed by the Metro Rail dated November 06, 2023.

The writ petitioner also filed an affidavit-in-reply dated May 15, 2024 to the

affidavit-in-opposition of metro rail dated December 15, 2023 to the

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supplementary affidavit filed by the writ petitioner denying and disputing

the allegations made in the affidavit-in-opposition. The writ petitioner has

filed affidavit-in-opposition dated May 21, 2024 to the supplementary

affidavit filed by the Metro Rail dated May 02, 2024. It is submitted that the

NOC given by the defence department provides that the intending Agency

will be responsible for taking all regulatory clearances and the maintenance

and ensuring survival of trees will be responsibility of the applicant agency.

Besides giving such vague direction, the defence department has failed to

understand the implication of grant of NOC. Once replanted, the trees will

die if due care is not taken from the beginning of the process. It is submitted

that in the NOC granted by the Forest Department, the respondents no. 7,

the word "re-plantation" or "transplantation" do not appear in the said

document even once which will go to show that the purported NOC is for

chopping down of trees and no re-plantation or transplantation.

22. Further it is submitted that plantation of 145 new plants are

irrelevant since 145 newly planted trees can never be an adequate

compensation for felling of 29 fully grown trees. Further the plantation

programme is taking place in Joka when the 2006 Act provides for

plantation of trees in place of trees felled, should be in the same plot of land.

It is submitted that from the NOC issued by the respondent no. 5, defence

department, it is not clear as to how the number of trees to be felled came

down from a staggering 1046 trees to 29 trees. The other averments in the

supplementary affidavit have been denied.

WPA (P) 569 OF 2023 REPORTABLE

23. We have elaborately heard the submissions by the learned advocates

appearing for the parties and have given our anxious consideration to the

materials placed on record.

24. Before we examine as to what relief the petitioner would be entitled to

in this writ petition, we need to remind ourselves about the precautionary

principles as well as the principles of Sustainable Development. In this

regard, it will be beneficial to refer to the decision of the Hon'ble Supreme

Court in T.N Godavarman Thirumulpad in Re Versus Union of India

and Others 3, the application was filed before the Hon'ble Supreme Court

concerning the Delhi Metro Rail Project. The relief sought for in the said

application was to refer the matter to the Central Empowered Committee

appointed by the Hon'ble Supreme Court for detailed consideration and

examination of the proposal of the applicant for construction of metro

alignment, tunnels and metro station forming part of the 22.34 kilometres

Aerocity - Tughlakabad Metro Corridor being proposed for construction for

Phase IV of MRTS Project on South Central/Morphological Ridge; to allow

the applicant for carrying out the alignment, tunnelling/station/ shaft

construction activity, in the South Central/Morphological Ridge for

construction of the tunnel and Metro Corridor. There were other

applications filed for incidental and ancillary reliefs and the prayers sought

for were objected by the respondents therein.

25. In paragraph 20 of the said judgment, reports submitted by the

Central Empowered Committee dated May 13, 2021 has been referred to

and extracted. Paragraph 18 of the said report states that the felling of

(2022) 4 SCC 289

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planted trees outside the forest are regulated under the provisions of the

Delhi Preservation of trees Act, 1994 (similar to the 2006 Act in West

Bengal). The Central Empowered Committee was of the considered view that

the PWD land on which the planted trees are seen are neither notified as

forest nor recorded in any Government records as forests. The trees not

being of natural origin cannot be branded as forest for the purpose of Forest

(Conservation) Act, 1980. It was therefore recommended for consideration of

the Hon'ble Supreme Court that the prayer of the applicant therein to

declare 5.3 kilometres stretch in the area in question being non-forest area

to be allowed subject to the conditions that the Delhi Metro Rail Corporation

Limited will felled the trees only after obtaining permission under the Delhi

Preservation of the Trees Act 1994 from the authorities concerned and after

complying with the conditions associated with such approvals including

compensatory planting of 10 times the number of trees closed to the site

from where the trees are being felled.

26. With regard to the permission for construction activities in notified

ridge area and forest land and non-forest land situated outside the notified

ridge area, the Committee made its recommendations, among other things

noted that it is not possible to align the metro corridor outside the ridge area

that the project is in public interest, the metro corridor will serve the

densely populated areas. The total number of trees were taken note of, the

number of trees which are to be transplanted, the number of trees which

have to be felled and the number of saplings which have to be planted as

compensatory planting etc. With such observations, the Committee

recommended to the Hon'ble Supreme Court for consider permitting use of

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7.42hectares of ridge area including morphological ridge and 3.79 hectares

of deemed forest land involving 6961 trees (break up being felling of 4766

trees and transplantation of about 2195 trees) for construction of the Metro

alignment tunnel and Metro Stations in South Central Ridge and

Morphological Ridge. The recommendation also contains certain conditions.

27. The Hon'ble Supreme Court noted that the parties are not opposed to

Phase IV of MRTS Project and the main consideration is making available

transport facilities to the public at large in NCR of Delhi in the form of metro

rail while at the same time preserving the ecology and environment of the

areas surrounding the alignment of the Metro Railways. Thus, the issues

concern sustainable development and preservation of environment and

ecology of NCT of Delhi/NCR. The Hon'ble Supreme Court pointed out that

to meaningfully arrest the problem of the declining tree cover, the civil

society must also be placed with the responsibility to carry out re-

afforestation activities. It was pointed out that while it cannot ignore the

importance of governmental responsibilities in materialising the goals of

sustainable development through re-afforestation, the Hon'ble Supreme

Court strongly endorse the idea of collective responsibility towards ensuring

of sustainable future. Ultimately, the Hon'ble Supreme Court having regard

to the specific recommendations of the Central Empowered Committee

disposed of the interlocutory applications with certain directions pointing

out that the direction is issued having regard to the precautionary principles

as well as the principle of Sustainable Development.

28. In SLP (C) No. 25047 of 2018, the challenge was to the judgment and

order passed by the Division Bench of this court dated August 31, 2018

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holding that felling of 356 trees was necessary for implementing the

important public project of constructing the five railway over-bridges. The

Division Bench further held that the State of West Bengal was entitled to fell

only 356 trees and no other trees. The Court directed the State to carry out

the compensatory plantation of atleast five trees for every trees felled in the

same plot or in a plot as near to the plot as possible where the trees will be

felled. The Hon'ble Supreme Court stayed the operation of the judgment by

an interim order dated September 20, 2018. Subsequently, the Hon'ble

Supreme Court appointed a Committee of Experts consisting of five

members to take a decision about the best course to be adopted in the said

case and make a report to the Hon'ble Supreme Court. The Hon'ble Supreme

Court noted that the Committee in its recommendation found that the

bridges will have to be constructed to resolve the congestion at the railway

crossing and recommended certain other modalities.

29. In paragraph 15 of the order, the Hon'ble Supreme Court pointed out

that the contest between development and environmental concerns is ever

on going. While there is no doubt that ecology and environment need to be

protected for the future generations, at the same time, development projects

cannot be stalled which are necessary not only for the economic

development of the country but at times for the safety of the citizens as well.

It was further pointed out that the protection of environment and ecology

are important, however at the same time it cannot be denied that human life

is also equally important. The court noted that on account of non-

construction of railway over bridges, a number of accidents have taken place

at railway crossings resulting in death of hundreds of human beings. The

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court also noted the report of the Committee which shows that there is

congestion, on account of which, the construction of the project is

necessary. It was further held that on one hand there is a necessity to

protect the trees and in the event it is not possible to protect, to direct

compensatory afforestation and with these observations the decision of this

court permitting felling of 356 trees by the State Government with

compensatory afforestation was upheld.

30. The legal principle that could be culled out from the above decision as

well as the other decisions on the point is that there should be a balance, a

delicate balance between the protection of ecology and environment and

implementation of development projects in public interest. As rightly pointed

out by the learned advocate appearing for RVNL, the foundation of writ

petition is primarily based on newspaper reports. By way of a

supplementary affidavit, the writ petitioner sought to slightly improve upon

their case by making a vague plea regarding alternate alignment of the

existing project. Alignment of the Metro Rail is a very complex issue which

are best left to the experts to decide upon. There has been an earlier

litigation concerning the very same project being WPA 384 of 2005.In the

said writ petition, RVNL filed GA No. 3 of 2021 seeking appropriate order

permitting them to undertake underground/preparatory work in Maidan for

construction of Metro Rail Corridor by tunnel boring machinery including

three stations by cut and cover method over the ground for larger public

interest. The said application was filed in the background of the fact that by

order dated July 08, 2005 there was a direction issued in WPA 384 of 2005

that there will be no felling of trees whatsoever which are standing in the

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area; there should be no construction of any kind whatsoever. The said

application filed by RVNL was allowed by the order dated February 04, 2022

having regard to the large public interest and also keeping in view the plea

taken by RVNL in respect of maintaining the ecology of the Maidan and

transplantation and plantation of trees and also the report submitted by the

learned additional solicitor general.

31. The Hon'ble Division Bench noted that the work has been

substantially completed from Joka to Majerhat. The work between Majerhat

and Mominpur has been started but for the construction in Maidan areas,

permission is required. Further the court noted that the alignment in the

Maidan area was modified from elevated to underground so as to maintain

the skyline in the Maidan area and that the Railway Board has already

sanctioned the material modification for underground construction in

Maidan area. Further the court noted that the underground construction

will be done through Tunnel Boring Machine (TBM) in between the stations

and by cut and cover method in the station area and the underground metro

in the Maidan area is 3.712 kilometres out of which 2.400 kilometres will be

constructed by TBM and 1.312 kilometres will be done by cut and cover

method and there will be no effect on surface features of Maidan areas

where TBM will be used and the trees which would fall within the station

area will be transplanted and further new trees will be planted as per rules

and norms of the Environment Department.

32. The above order dated February 04, 2022 has attained finality and no

attempt can be entertained at the behest of the writ petitioner to reopen the

said issue and to make the order unworkable. Therefore, any such plea

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raised by the writ petitioner either concerning the alignment or the manner

in which the project is to be implemented namely by use of TBM or cut and

cover method cannot be entertained and such plea is accordingly rejected.

33. Undoubtedly the metro rail project is in public interest. Kolkata has a

unique distinction of being the first city in the entire country to have the

Metro Rail Project. One more unique aspect is that Kolkata is the first city

where the underwater metro tunnel has been constructed and successfully

being put to use. Therefore, the court has to necessary balance the public

interest. We are fully conscious of the need to protect ecology and

environment. To do so, the court has to examine as to what are the

parameters which have been adopted, are those parameters prima facie safe

and sound and would best serve the purpose sought to be achieved.

34. The Metro Rail construction project between Joka and BBD Bag was

sanctioned by the Ministry of Railways during March 2010 with a

sanctioned cost of Rs. 2619.02 crores. The project has been substantially

completed i.e. from Joka to Majerhat and the section from Joka to Taratalla

has already been opened and the stretch between Taratalla Station to

Majerhat Station was likely to be opened for public use within this financial

year. The work between Majerhat and Mominpur has also been started.

Initially the entire project was envisaged as an elevated corridor from Joka

to BBD Bag, but on the request of the Transport Department, Government

of West Bengal the scheme of corridor in Maidan area has been modified

from elevated to underground so as to maintain the ecology and skyline in

Maidan area. As noted by the Hon'ble Division Bench in its order dated

February 04, 2022 the underground construction will be done through TBM

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in between stations and by cut and cover method in station area and the

cross over portion.

35. It is not in dispute that the Ministry of Defence, has granted working

permission. The joint inspection was conducted with the SDO III, the

representative of the Defence Estate Officer in which it was certified

regarding the number of trees which would fall within the construction area.

The certified drawing with tree list was forwarded to the authority for

approval of the concerned defence authority and necessary action for the

purpose of enabling the trees falling in the permanent construction area to

be transplanted.

36. At this juncture, we take note of the interim directions issued by this

court by its order dated November 17, 2023. When the matter was heard,

RVNL expressed grave concern that on account of the interim order dated

October 16, 2023, the entire project would be stalled and the interim order

has a great impact. We have clarified that the apprehension may not be

justified since the court in its order dated October 26, 2023 had not

injuncted the project but passed a limited order of injunction on RVNL to

stop uprooting of trees in the Maidan area until RVNL and the Union of

India/Ministry of Environment filed their respective affidavits. Therefore, it

was clarified that there was nothing to intend that the project has been

stalled or stopped by this court vide its interim order dated October 26,

2023. The court noted the submissions made on behalf of the RVNL that as

on the relevant date, RVNL is not in a position to uproot any of the trees

since requisite permissions are yet to be obtained. Subsequently the

applications which were filed were processed by the appropriate authorities.

WPA (P) 569 OF 2023 REPORTABLE

The defence department by order dated December 19, 2023 issued no

objection certificate for re-plantation of 29 trees in the Maidan area for

underground metro work from Mominpur to Esplanade from Joka-

Esplanade Metro Corridor. The petitioner would fault the no objection

certificate granted by the defence department to be vague and devoid of

reasons and particulars. We are not persuaded to accept the said

submission as no objection certificate which was issued contains terms and

conditions and for better appreciation, the same are quoted herein below:-

NO OBJECTION CERTIFICATE OF LOCAL MILITARY AUTHORITY (LMA), KOLKATA MILITARY STATION FOR REPLANTATION OF 29 TREES IN MAIDAN AREA FOR UNDERGROUND METRO WORKS FROM MOMINPUR (EXCL.) TO ESPLANADE OF JOKA-ESPLANADE METRO CORRIDOR

1. Refer the following:-

(a) Rail Vikas Nigam Limited (RVNL) letter No RVNL/KOL/METRO/MMN-ESP/ Tree/827 dated 21 November 2023

(b) MoD Working Permission vide Memo No-

791/US(L)/D(L)/2011/Vol. II dated 20 March 2023.

2. In pursuance to MoD Working Permission for Joka-BBD Bagh Metro Project, NOC is hereby issued for disposal of trees, strictly as per the terms & conditions of MoD letter especially para 2 (XV), i.e. "the cost of trees coming in the way of project, if any, as assessed by DEO Kolkata shall be deposited by IA with DEO, Kolkata and para 2 (VIII), ie" "Intending Agency will be responsible for taking all regulatory clearances from Ministry of Environment and Forest. Police Authorities, West Bengal Fire and Emergency Services, Pollution Control Board and other departments before

WPA (P) 569 OF 2023 REPORTABLE

commencing any activity (including preparatory activities) at the sites".

3. Additionally NOC for Rail Vikas Nigam Limited (RVNL) is hereby granted to plant/re-plant trees on the defence land jointly identified, subject to under mentioned Term & Conditions -

(a) All terms & conditions of MoD Working Permission is adhered to.

(b) The trees being planted on the def land shall remain the property of the Government and will be disposed of, when dried or otherwise required to be felled, by the Defence Estates Officer to the best advantage of the State as at present.

(d) Entire expenditure on the supply, planting and maintenance of trees (including the provision of trees, guards, manure, implements and labour etc.) shall be met by the applicant agency

(e) Applicant will suitably mark the trees and submit the list to this HQ.

(f) Any usufructs of temporary nature of such trees will not be sold or disposed off without permission from this HQ

(g) Only tree guards of temporary nature are allowed around the tress, if necessary No structure of any other kind will be erected.

(h) There shall be no environmental and other degradations of the land and the land shall be restored to its original condition with appropriate cleanliness by the applicants at his own cost.

(j) No posters/signboards are permitted to be displayed.

(k) Existing land form and existing structures, if any, will not be altered in any way. All trees and saplings will be duly protected.

(l) No obstruction should be caused to free movement of public due to the activity.

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(m) No labour camp or cooking arrangement will be allowed in the vicinity of the area.

(n) Measures for preservation of nearby historical mo monument, if any will be ensured.

(o) The said land would not be used for conducting any commercial activity.

(p) In case of any cases emanating, all legal cost of LMA will be borne by the applicant.

4. Ministry of Defence or Local Military Authority or any representative there of shall remain indemnified from any loss, damage, hurt caused to any individual, property or any other thing in the process of disposal and plantation of ibid trees.

37. As is evident from the above certificate, the terms and conditions

have been set out in clear and unambiguous terms. Therefore, there is

nothing brought on record by the writ petitioner to discredit the certificate.

The certificate has been issued by the Executive Engineer (Civil) Parks and

Square Department granting permission for transplanting/felling of 29

trees. The application submitted by RVNL was approved by the Municipal

Commissioner of the Kolkata Municipal Corporation on February 20, 2024

and the Member, MIC Parts and Square Department, Sports and

Advertisement, Kolkata Municipal Corporation on February 23, 2024. The

application given by RVNL was recommended for the reasons that there is

construction work proposed Victoria station for Joka-Esplanade Metro

Corridor and in this regard 29 number of trees located within the mentioned

construction site are required to be felled/transplanted. 29 trees were

marked as T1-T10 and T12- T13 that are required to be felled/transplanted.

The transplantation/felling work was subject to the conditions that 29

number of big trees will have to be planted in an around the Maidan area by

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RVNL; 145 number of compensatory plantation will be done in the same

area/vicinity as per Forest Rules, Government of West Bengal. The

plantation programme submitted by the RVNL on April 03, 2024 has been

approved by the Forest Department. In the plantation programme, the total

number of trees to be planted is 145 and the species have been mentioned

apart from the location. There are other conditions as well. Along with the

plantation programmes, a lay out drawing has been annexed which

indicates the proposed location of the trees. The Deputy Conservator of

Forest, Utilisation has issued certificate of clearance dated April 12, 2024

subject to the following conditions:-

1. This Certificate is non-transferable.

2. The developer shall take up Plantation of trees over 0.3948 ha (subject to a minimum of 5 times the trees, if any, to be felled) in the same plot(s) of the land being developed in accordance with the approved Plantation plan and complete the same within 1 (ONE) months(s) from the date of sanction of the building/construction plan by the sanctioning authority.

3. As provided in the proviso to sub-section (9) of section 9 of the West Bengal Trees (Protection and Conservation in Non-Forest Areas) Act 2007, the Plantation has to be implemented before the development project is initiated;

4. Formal permission for selling of trees on the land being developed, if necessary, will be granted only after the sanction of the building / construction plan;

5. This Certificate shall cease to be valid if the building / construction plan is rejected by the sanctioning authority or if the Plantation work is not completed within the period as specified in the Condition No. 2 above.

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38. The Deputy Conservator of Forest Utilisation has issued

permission for felling/disposal of trees in non-forest areas in terms of the

Rule 5(2) of the Rules by order dated April 23, 2024 subject to the following

conditions:-

This permit is non-transferable and valid only up to 1(one) Month's

1. The applicant of a developer) shall take up Plantation of trees in accordance with the approved Plantation plan and the Certificate of Clearance within 1 (ONE) month from the date of sanction of the building/construction plan by the sanctioning authority;

2. The applicant (if not a developer) shall take up Plantation of .................number of trees................over the Plot(s) No....................

within................ months from the date of issue of this permit;

3. As provided in section 10 of the West Bengal Trees (Protection and Conservation in Non Forest Areas) Act, 2006. the applicant (if not a developer) shall start preparatory work for Plantation within sixty days from the date for permit or the date of receipt of directions from the undersigned, as the case may be and shall undertake Plantation for trees in accordance with such directions;

4. The applicant shall inform the undersigned in writing immediately on completion of the Plantation of trees;

5. The applicant shall, within a week of carrying out felling of trees submit a report to the undersigned indicating the total number of logs and firewood produced against each species;

6. Stamps of the felled trees shall be retained for at least one month from the date of felling;

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7. The telling and carnage of trees shall not be carried out after the sunset and below the sun- rise.

8. This permission is subject to the provisions of the West Bengal forest (Establishment and Regulation of Saw Mills and Other Wood-based Industries) Rules, 1982 and The West Bengal Forest Produce Transit Rules, 1950.

9. This permit should be produced for inspection on demand to the undersigned or any of the authorities specified in sections 15 and 17 of the West Bengal Trees (Protection and Conservation in Non Forest Areas) Act. 2006.

39. The annexure to the said permission in Form III gives the species

which are to be felled.

40. In the light of the above, it would be incorrect on the part of the

petitioner to allege that there is no proper plantation programme nor there is

any identification or marking of the trees etc. Thus, all the submissions

made by the petitioner appears to be based on apprehension as their writ

petition is fully founded on the information secured from the newspapers.

The other factual averments which were set down by the respondent in their

affidavit-in-opposition, as quoted in paragraph 8 has not been demonstrated

to be factually incorrect.

41. In the light of the above, we are fully convinced that the requisite

permission has been obtained by RVNL for the purpose of