National Green Tribunal
Vivek vs State Of Karnataka on 6 May, 2022
Item No.3 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH
(By Video Conferencing)
Original Application No. 308/2022
Vivek Applicant
Versus
State of Karnataka Respondent
Date of hearing: 06.05.2022
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Application is registered based on a complaint received by Post
ORDER
1. The grievances made in the present letter petition sent by Mr. Vivek, Secretary, RWA- Shanti Apartments Gangadhara Chetty Road, Bangalore are that a massive multi-storeyed construction is being done within buffer zone of the primary storm water drain next to Halasuru lake adjacent to Conrad Hotel, for the past few months in blatant violation of environmental norms by Gurudwara on Kensington Road opposite to the Shanti apartments. It is further submitted by the applicant that the Bruhat Bangalore Mahanagara Palike (Municipal Corporation) is turning a blind eye to the project and allowing the construction which will cause damage to lake as well as storm water drain due to encroachments.
2. In view of the averments made in the present letter petition, we consider it appropriate to have a factual and action taken report from a 1 Joint Committee comprising of State PCB, State Wet Land Authority, Commissioner, Bruhat Bangalore Mahanagara Palike (Municipal Corporation, and Collector, Bangalore. The State PCB will be the Nodal agency for coordination and compliance. The Joint Committee may meet within four weeks, undertake site visits, look into the grievances of the applicant and take requisite remedial action by following due process of law. The Committee may in particular look into the question of encroachments and also impact on functionality of storm drain and ecology of Halasuru lake. Factual and action taken report may be furnished within two months by e-mail at [email protected] preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF.
List the matter for further consideration on 27/07/2022. A copy of this order, along with a copy of the complaint, be forwarded to the State PCB, State Wet Land Authority, Commissioner, Bruhat Bangalore Mahanagara Palike (Municipal Corporation, and Collector, Bangalore by e-mail for compliance.
Arun Kumar Tyagi, JM Dr.Afroz Ahmad, EM May 6, 2022 Original Application No. 308/2022 AG 2