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National Green Tribunal

News Item Titled Sakhi Lake Under Threat ... vs Telangana State Pollution Control ... on 29 August, 2025

Item No.07:-

               BEFORE THE NATIONAL GREEN TRIBUNAL
                    SOUTHERN ZONE, CHENNAI

                    [Through Physical Hearing (Hybrid Option)]


                 Original Application No. 297 of 2024 (SZ)
                         [Earlier O.A. No. 1213 of 2024(PB)]

IN THE MATTER OF:

     Tribunal on its own motion SUO MOTU
     based on the News Item in The Times of
     India dt: 22.09.2024 titled "Sakhi Lake
     under threat, chokes on pharma waste".

                                        And

     Telangana State Pollution Control Board,
     Through its Member Secretary,
     Hyderabad and Ors.
                                                                 ...Respondent(s)


     Date of hearing: 29.08.2025.


CORAM:

HON'BLE Smt. JUSTICE PUSHPA SATHYANARAYANA, JUDICIAL MEMBER

HON'BLE DR. PRASHANT GARGAVA, EXPERT MEMBER


     For Applicant(s):          Suo Motu.


     For Respondent(s):         Mr. B. Rajaprabhakar represented
                                Mr. T. Sai Krishnan for R1.
                                Mrs. Revathi Manivannan for R2.
                                Dr. Kuna Suryanarayana for R3.
                                Mrs. H. Yasmeen Ali for R4 & R5.
                                Mr. L. Lakshmana Rajan represented
                                Mr. D. Sreenivasan for R6.
                                     Page 1 of 3
                            ORDER

1. The report submitted by the Telangana State Pollution Control Board (TGPCB) states that the Writ Petition filed by the pattadars in W.P. No.9728 of 2023 before the Hon'ble High Court has resulted in an order of status quo, thereby restraining further progress of the work until further orders. It is a matter of concern that none of the authorities have taken steps to have the stay vacated by the Hon'ble High Court, particularly when the drainage work is already completed to the extent of 75%, and its non-completion is causing severe inconvenience.

2. The report of the District Collector, Sangareddy, has also been taken on record. It states that the sewage discharge from Shanti Nagar Colony and Sri Nagar Colony is located within the catchment area. Though the HMWSSB has provided a box drain to prevent sewage from entering the tank, sewage continues to enter the tank through the south-eastern section of the upstream colonies. The TGPCB has issued a notice to the HMWSSB to take necessary remedial action; however, there appears to be no follow-up.

3. The TGPCB is directed to file an additional report, and the District Collector shall also file a report on the action taken, before the next date of hearing.

4. The Greater Hyderabad Municipal Corporation (GHMC) has not yet filed its report. As a final opportunity, time is granted to file the same.

5. Post the matter on 20.11.2025.

Sd/-

Smt. Justice Pushpa Sathyanarayana, JM Sd/-

Dr. Prashant Gargava, EM O.A. No. 297/2024 (SZ) 29th August, 2025. AD.