National Green Tribunal
Ganagalla Praveen Kumar vs The Chief Secretary To Govt Of Ap on 19 July, 2024
Author: Satyagopal Korlapati
Bench: Satyagopal Korlapati
Item No.08:-
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
(Through Video Conference)
Original Application No. 100 of 2023 (SZ)
[Earlier O.A. No. 345 of 2023(PB)(LP)]
IN THE MATTER OF:
Ganagalla Praveen Kumar.
...Applicant(s)
Versus
State of Andhra Pradesh,
Dept. of Environment, Forest,
Science and Technology, A.P. and Ors.
...Respondent(s)
Date of hearing: 19.07.2024.
CORAM:
HON'BLE Smt. JUSTICE PUSHPA SATHYANARAYANA, JUDICIAL MEMBER
HON'BLE Dr. SATYAGOPAL KORLAPATI, EXPERT MEMBER
For Applicant(s): None.
For Respondent(s): Mrs. Madhuri Donti Reddy for R1 to R3 & R5 to R7.
Ms. Nandhini Agarwal represented
Mr. Avinash Krishnan Ravi for R4.
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ORDER
1. Today, there is no representation for the applicant.
2. The report of the District Collector, Srikakulam dated 17.07.2024 is filed and taken on record. As per the report, there are 46 shrimp ponds within the Nagavali Riverbed and the Coastal Aquaculture Authority, Department of Fisheries, Ministry of Fisheries, Animal Husbandry and Dairying in exercise of the powers under Section 14(c) of the Coastal Aquaculture Authority (Amendment) Act 2023, have ordered immediate removal and demolition of the same.
3. They have also estimated the cost for demolition and restoration at Rs.58,00,000/-. For the above-said exercise of demolishing the 46 illegal shrimp ponds and restoring them to their original shape, the District Collector has sought for two months time.
4. So, for filing of the further action taken report along with the photographs, post the matter on 17.09.2024.
Sd/-
Smt. Justice Pushpa Sathyanarayana, JM Sd/-
Dr. Satyagopal Korlapati, EM O.A. No. 100/2023 (SZ) 19th July, 2024. AD.
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