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National Green Tribunal

News Item Titled Citizen Journalism ... vs Central Pollution Control Board ... on 26 August, 2025

Item No.11:

              BEFORE THE NATIONAL GREEN TRIBUNAL
                   SOUTHERN ZONE, CHENNAI

                    [Through Physical Hearing (Hybrid Option)]


                 Original Application No.247 of 2024(SZ)
                          Earlier O.A. No. 719 of 2024(PB)

IN THE MATTER OF:

     Suo Moto matter in respect of news item
     appearing in Newsmeter Network dated
     09.05.2024 titled "Citizen Journalism:
     Illegal construction on Ameenpur Lake in
     Sangareddy led to pollution from
     industrial waste".


                                           And
     MOEF & CC,
     Through Regional Office,
     Deputy Director General of Forests (C),
     Bangalore and Ors.
                                                                 ...Respondent(s)

     Date of hearing: 26.08.2025.


CORAM:

HON'BLE Smt. JUSTICE PUSHPA SATHYANARAYANA, JUDICIAL MEMBER

HON'BLE DR. PRASHANT GARGAVA, EXPERT MEMBER


     For Applicant(s):          Suo Motu.

     For Respondent(s):         Mrs. Revathi Manivannan for R1.
                                Mr. B. Rajaprabhakar represented
                                Mr. T. Sai Krishnan for R2.
                                Mrs. H. Yasmeen Ali for R4 to R7.
                                Mr. L. Lakshmana Rajan represented
                                Mr. D. Sreenivasan for R8.
                                    Page 1 of 3
                         ORDER

1. As the Greater Hyderabad Municipal Corporation is a necessary party to this proceeding, we Suo Motu impleaded them as additional Respondent No.8.

2. The Registry is directed to carry out the amendment in the cause title. Let the notice be issued to the newly added Respondent No.8 through the Tribunal.

3. The learned counsel Mr. L. Lakshmana Rajan representing Mr. D. Sreenivasan accepts notice on behalf of Respondent No.8 and undertakes to file the report before the date of next hearing.

4. There has been no progress since January 2025, when the Government of Telangana entrusted the work of establishing the sewage system up to the ORR area to the HMWSSB. The proposed Sewage Treatment Plant was stated to be in the tender process stage, and even after the lapse of eight months, it continues to remain at the same stage. None of the official respondents appears to be taking earnest steps to address this issue.

5. If the HMWSSB fails to complete the tender process and issue the work order to the successful bidder before the next date of hearing, the matter will be dealt with seriously, which may include initiating action for disobedience of the order.

6. Post the matter on 06.11.2025.

Sd/-

Smt. Justice Pushpa Sathyanarayana, JM Sd/-

Dr. Prashant Gargava, EM O.A. No.247/2024(SZ) 26th August, 2025. AD.