Page No.# 1/6 vs The State Of Assam And 11 Ors
2025 Latest Caselaw 5179 Gua

Gauhati High Court

Page No.# 1/6 vs The State Of Assam And 11 Ors on 10 June, 2025

                                                             Page No.# 1/6

GAHC010014162025




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                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                          Case No. : WP(C)/444/2025

         BHARAT SAIKIA AND 9 ORS
         SON OF TARANIKANTA SAIKIA
         VILLAGE- HILLOIKHUNDA , P.O.RAJAMAYONG ,
         DISTRICT- MORIGAON , ASSAM
         PIN-782411

         2: DEBESWAR SAIKIA
          SON OF LATE PRANA NATH SAIKIA
         R/O VILLAGE- SATIVETI

         P.O.RAJAMAYONG

         P.S.- MAYONG
         DISTRICT- MORIGAON
         ASSAM
         PIN-782411

         3: RANJIT SAIKIA
          SON OF MUKUT SAIKA
         R/O VILLAGE- SATIVETI

         P.O.RAJAMAYONG

         P.S.- MAYONG
         DISTRICT- MORIGAON
         ASSAM
         PIN-782411

         4: GIRIDHAR SAIKIA
          SON OF LATE HANKHA RAM SAIKA
         R/O VILLAGE- SATIVETI

         P.O.RAJAMAYONG
                              Page No.# 2/6

P.S.- MAYONG
DISTRICT- MORIGAON
ASSAM
PIN-782411

5: ATUL SAIKIA
 SON OF MINAI SAIKIA
R/O VILLAGE- SATIVETI

P.O. RAJAMAYONG

P.S.- MAYONG
DISTRICT- MORIGAON
ASSAM
PIN-782411

6: JIBAN SAIKIA
 SON OF LATE PIPARU SAIKIA
VILLAGE- SATIVETI
 P.O.RAJAMAYONG

P.S.- MAYONG
DISTRICT- MORIGAON
ASSAM
PIN-782411

7: NIPUL SAIKIA
 SON OF LATE NABIN SAIKIA
R/O VILLAGE- SATIVETI

P.O.RAJAMAYONG

P.S.- MAYONG
DISTRICT- MORIGAON
ASSAM
PIN-782411

8: NABA KANTA SAIKA
 S/O LATE BANIKANTA SAIKIA
R/O VILLAGE- SATIVETI

P.O. RAJAMAYONG

P.S.- MAYONG
DISTRICT- MORIGAON
ASSAM
PIN-782411
                                                    Page No.# 3/6

9: CHABIRAM SAIKIA
 SON OF LATE BANESWAR SAIKIA
R/O VILLAGE- JHARGAON
 P.O.RAJAMAYONG

P.S.- MAYONG
DISTRICT- MORIGAON
ASSAM
PIN-782411

10: BIKASH SAIKIA
 SON OF TAJU UJA SAIKIA
R/O VILLAGE- OUGURI

P.O.RAJAMAYONG

P.S.- MAYONG
DISTRICT- MORIGAON
ASSAM
PIN-782411

ALL THE WRIT PETITIONERS ARE MEMBER OF THE MADHYA MAYONG
UNNAYAN SAMITTEE
MAYONG
MORIGAON

VERSUS

THE STATE OF ASSAM AND 11 ORS.
REPRESENTED BY THE COMMISSIONER AND SECRETARY, DEPARTMENT
OF ENVIRONMENT AND FOREST, GOVERNMENT OF ASSAM, DISPUR ,
GUWAHATI-6.

2:THE COMMISSIONER AND SECRETARY
 DEPARTMENT OF ENVIRONMENT AND FOREST
 GOVERNMENT OF ASSAM
 DISPUR
 GUWAHATI-6.

3:THE DISTRICT COMMISSIONER
 DISTRICT-MORIGAON
ASSAM

4:THE CIRCLE OFFICER
 MAYONG REVENUE CIRCLE
 DISTRICT- MORIGAON
ASSAM .
                                                     Page No.# 4/6

5:THE DISTRICT AGRICULTURE OFFICER
 DISTRICT-MORIGAON
ASSAM

6:THE DIVISIONAL FOREST OFFICER
 GUWAHATI WILDLIFE DIVISION
 SANTIPUR
 GUWAHATI-9
 DISTRICT- KAMRUP(M)
ASSAM

7:THE DIVISIONAL FOREST OFFICER
 NAGAON WILDLIFE DIVISION
 NAGAON
 DIST- NAGAON
ASSAM

8:THE POLLUTION CONTROL BOARD
ASSAM
 REPRESENTED BY THE CHAIRMAN BAMUNIMAIDAM GUWAHATI-21
ASSAM

9:THE MEMBER SECRETARY
 POLLUTION CONTROL BOARD
ASSAM
 BAMUNIMAIDAM
 GUWAHATI-21
ASSAM.

10:THE REGIONAL EXECUTIVE ENGINEER
 POLLUTION CONTROL BOARD
 NAGAON
ASSAM

11:THE UNION OF INDIA
 MINISTRY OF ENVIRONMENT AND FOREST PARYAVARAM BHAWAN CGO
COMPLEX
 LODHI ROAD

NEW DELHI -110003.

12:DILIP CHETRY
 SON OF BHOPAL SINGH CHETRY
PROPRIETOR OF M/S BHAWANI BRICK (BBA BRICK) BONDA
 CHANDRAPUR
 HAJOBARI

DISTRICT-KAMRUP
                                                                              Page No.# 5/6

                  ASSAM

     Advocate for the Petitioner   : MR. R BARUAH, MR. N M DUTTA

     Advocate for the Respondent : SC, FOREST, MR B P BORAH (R12),MR. P K GOSWAMI
     (R12),FOR CAVEATOR,MR. H R DAS,MR D KALITA,DY.S.G.I.,SC, PCB,GA, ASSAM




                                              BEFORE
                       THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                        ORDER

10.06.2025

1. Mr. S S Roy, learned counsel for the respondents shall produce the record pertaining to the impugned order dated 19.12.2024 passed by the District Commissioner, Morigaon in terms of this court's earlier order dated 30.08.2023 passed in WP(C) 4604/2019.

2. The aforesaid order reflects certain report from the agricultural officer, some recommendations from the Pollution Control Board. However, same are not before this court as no affidavit has been filed by the District Commissioner, Morigaon. At the same time, the Pollution Control Board shall also file and affidavit and also produce the record on the next date fixed.

3. The Forest Department has taken specific stand that eco sensitive zone, so far relating to Pobitora Wildlife Sanctuary is 10 K.M., though referring to the judgment of the Hon'ble Apex Court in T.N. Godavarman Thirumulpad Vs Union of India & Ors. Mr. BP Borah, learned counsel contends that the area under eco sensitive zone should be 1 k.m. from the boundary of such Wildlife Sanctuary and the petitioner's Brick Kiln is situated at 1220 meters away from the eco sensitive zone. Therefore, the aforesaid stand of the Forest Department is not correct.

Page No.# 6/6

4. The same will be considered on the next date fixed after perusal of the record in this matter.

5. List this matter on 22.07.2025.

6. In the meantime, the learned standing counsel for the Forest Department shall also get an instruction, whether any proposal for declaration of eco sensitive zone, so far relating to Pobitora Wildlife Sanctuary is pending before the concerned Ministry in the Union of India.

JUDGE

Comparing Assistant