National Green Tribunal
Yelahanka Puttenahalli Lake And Bird ... vs State Of Karnataka on 29 August, 2025
Item No.06:
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: 29.08.2025.
CORAM:
HON'BLE Smt. JUSTICE PUSHPA SATHYANARAYANA, JUDICIAL MEMBER
HON'BLE DR. PRASHANT GARGAVA, EXPERT MEMBER
For Applicant(s): Mrs. Aswini Vaidialingam represented
Mr. Abdul Azeem Kalebudde.
For Respondent(s): Mr. K.M. Darpan a/w.
Mr. Rajat Jonathan Shaw for R1, R3, R4, R6 to R8.
Mr. T.V. Sekar for R2.
Ms. Sindhu G Koushik rperesneted
Mr. Magesh Chowdhary for R5.
M/s. R. Nandhini for R9.
M/s. G. Krishnakumar, N.M. Pruthviraj,
P.J. Keerthika & I.Vedhagirinath for R10.
Official Present: Mr. K.N. Rajiv, Chief Engineer, BWSSB and
Mr. H.S. Dayanand, Executive Engineer, BBMP.
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ORDER
1. The report dated 25.08.2025 of the Bangalore Water Supply and Sewerage Board (BWSSB) is taken on file.
2. As per the report, the sewage originating from the upstream Ramagondanahalli Village (falling under Panchayat jurisdiction) as well as from the Shivaramkaranth Layout does not fall within the jurisdiction of the BWSSB.
3. Regarding the World Bank project for laying of the lateral network, the LOA has already been issued to the contractor on 28.07.2025, who has now completed the laying of hume pipes to an extent of 475 meters out of 600 meters with 15 machine holes. Of the 15 machine holes, 4 of them have been casted and provided with pressure machine hole covers. The work is expected to be completed by the end of September 2025.
4. The laying of the lateral network thereafter to take another three months or before the end of this year. It is stated that once the pipes are laid and commissioned, it would address the existing problem.
5. The learned counsel for the applicant would complain that besides the areas of 9th and 10th Respondents, the sewage is flowing from the upstream of the said area which also needs to be addressed. If the same is falling within the Municipality, let the Municipality address this issue and if there are small villages coming under the Panchayat, the Deputy Page 2 of 3 Commissioner - Bengaluru Urban is directed to implement the phytoremediation, which is already recommended by the NEERI in this regard.
6. As directed earlier in our order, let the BBMP, BWSSB and the Deputy Commissioner to work in coordination and address the issue to ensure that no sewage is being let out in the storm water or any other water body untreated. We also direct the Karnataka SPCB to have a check on all these issues and take appropriate action and file a report after inspection.
7. Post the matter on 25.11.2025.
Sd/-
Smt. Justice Pushpa Sathyanarayana, JM Sd/-
Dr. Prashant Gargava, EM O.A. No.191/2024(SZ) & I.A. Nos.71& 164/2024(SZ) 29th August, 2025. AD.
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