National Green Tribunal
Yelahanka Puttenahalli Lake And Bird ... vs State Of Karnataka on 14 July, 2025
Item No.08:
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
[Through Physical Hearing (Hybrid Option)]
Original Application No. 191 of 2024(SZ) &
I.A. Nos. 71 & 164 of 2024(SZ)
IN THE MATTER OF:
Yelahanka Puttenahalli Lake and Bird
Conservation Trust (Regd.)
...Applicant(s)
Versus
State of Karnataka and Ors.
...Respondent(s)
Date of hearing: 14.07.2025.
CORAM:
HON'BLE Smt. JUSTICE PUSHPA SATHYANARAYANA, JUDICIAL MEMBER
HON'BLE Dr. SATYAGOPAL KORLAPATI, EXPERT MEMBER
For Applicant(s): Mr. Abdul Azeem Kalebudde.
For Respondent(s): Mr. Rajat Jonathan Shaw represented
Mr. K.M. Darpan for R1, R3, R4, R6 to R8.
Mr. T.V. Sekar for R2.
M/s. G. Krishnakumar, N.M. Pruthviraj,
P.J. Keerthika & I.Vedhagirinath for R10
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ORDER
1. The laying of the humepipes along the Yelahanka - Puttenahalli Lake walkway for a stretch of 600meters has commenced and the Bangalore Water Supply and Sewerage Board (BWSSB) has stated in its report that of the 600meters, 317.5meters of pipeline laying work is completed and 4 out of 15 machine holes are cast and provided with the pressure machine hole covers. What is remaining is the length of 282.5meters and 11 machine holes.
2. The reason for the delay is stated as the rain, which causes atleast 4 to 5 days of delay in reverting to the work due to the slushy nature of the soil. Besides, it is stated that the pathway is also very narrow and much care has to be taken, resulting in slow progress. Above all, the buildings adjacent to the excavation trench also hinder the progress of laying the pipeline. It is stated that the work will be completed by September 2025.
3. In the meanwhile, the learned counsel appearing for the applicant produced the photographs taken on 12.07.2025, which show a vast spread of water hyacinths spread over the lake due to the sewage mixing. It is alleged that the sewage mixing is due to the pumping of it through the storm water drain by the BWSSB contractors into the lake.
4. The learned counsel appearing for the BWSSB stoutly denied the allegation and submitted that the copies of the Page 2 of 3 photographs were not furnished to him, thereby preventing him from obtaining proper instructions.
5. Therefore, we direct the learned counsel appearing for the applicant to share the photographs immediately with the BWSSB to act swiftly.
6. To get appropriate instructions in this regard and report that the sewage is not being mixed into the storm water, the learned counsel seeks a short accommodation.
7. Post the matter on 29.07.2025.
Sd/-
Smt. Justice Pushpa Sathyanarayana, JM Sd/-
Dr. Satyagopal Korlapati, EM O.A. No.191/2024(SZ) & I.A. Nos.71& 164/2024(SZ) 14th July, 2025. AD.
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