National Green Tribunal
Vilasini Ramkumar And Ors vs State Of Karnataka on 19 September, 2022
Item No. 2 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH
(By Video Conferencing)
Original Application No. 312/2022
Vilasini Ramkumar & Ors. Applicants
Versus
State of Karnataka Respondent
Date of hearing: 19.09.2022
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicant: Applicant in person.
Respondents: Mr. Mukesh Kumar, Advocate for respondent no. 3-
State PCB
Mr. Anand Sanjay M. Nuli and Mr. Alam Sharma,
Advocates alongwith Mr. Shivalingaiah and Ms. Geeta,
Engineers for respondent no. 5-BBMP.
Application is registered based on a complaint received by Email
ORDER
1. The grievance made in the present letter petition sent by Mr. Vilasini Ramkumar and others is against Burial ground inside the Kembattahalli lake premises at Thalaghattapara.
2. Vide order dated 06.05.2022, this Tribunal constituted a Joint Committee comprising of State Wetland Authority, State PCB, Commissioner, Municipal Corporation, Greater Bengaluru and Collector, Bengaluru and directed the same to file Factual and action taken report within two months.
3. In compliance thereof Action Taken Report of the Joint Committee has been submitted vide letter dated 05.08.2022 through email dated 17.08.2022 and latest Inspection Report has been submitted vide letter O. A. No. 312/2022 Vilasini Ramkumar & Ors. Vs. State of Karnataka -2- dated 06.09.2022 through email dated 06.09.2022. Reply to the Action Taken Report dated 05.08.2022 has also been filed by the applicant through Email dated 16.09.2022.
4. In view of the averments made in the application and observations made in the report of the Joint Committee, we consider it appropriate to have response of (1) State of Karnataka through Chief Secretary, Government of Karnataka, (2) State Wetlands Authority, (3) State PCB, (4) Commissioner, Bruhat Bengaluru Mahanagara Palike (BBMP) and (5) Deputy Commissioner, Urban District Bengaluru who stand impleaded as respondents No. 1 to 5. Notice of the application be issued to respondents No. 1 to 5 requiring them to file their response/ reply to the averments made in the application and the observations made in the report of Joint Committee within two months at [email protected] preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF.
5. Mr. Mukesh Kumar, Advocate for respondent no. 3- State PCB and Mr. Anand Sanjay M. Nuli for respondent no. 5-BBMP has appeared and accept notice on behalf of the State PCB and BBMP and seek time to file reply/response on behalf of State PCB and BBMP. Reply/response on behalf of State PCB be file within two months as directed above.
6. List for further consideration on 20.12.2022.
Arun Kumar Tyagi, JM Dr.Afroz Ahmad, EM September 19, 2022 AG