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National Green Tribunal

Yelahanka Puttenahalli Lake And Bird ... vs State Of Karnataka on 29 July, 2025

Item No.13:

              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: 29.07.2025.


CORAM:

HON'BLE Smt. JUSTICE PUSHPA SATHYANARAYANA, JUDICIAL MEMBER

HON'BLE Dr. SATYAGOPAL KORLAPATI, EXPERT MEMBER



    For Applicant(s):              Mr. Abdul Azeem Kalebudde.

    For Respondent(s):             Mr. Durgha Prakash represented
                                   Mr. K.M. Darpan for R1, R3, R4, R6 to R8.
                                   Mr. T.V. Sekar for R2.
                                   Ms. Sindhu represented
                                   Mr. Mahesh Chowdhary for R5.
                                   M/s. R. Nandhini for R9.
                                        Page 1 of 4
                      M/s. G. Krishnakumar, N.M. Pruthviraj,
                     P.J. Keerthika & I.Vedhagirinath for R10.



                         ORDER

1. We are not happy with the report filed by the Chief Engineer - BWSSB, as it states the sewage from the layouts can be stopped in its entirety only after the completion of the ongoing works of providing the 700 mm dia RCC pipeline in the lake walkway and after the completion of the work of providing the sewer network under World Bank fund. Besides, it has been stated that it can handle only the sewage coming through the closed network and the rest can be reduced only after providing the proposed pipeline by the BBMP.

2. The Bengaluru Development Authority (BDA), which has given permission for the construction of these buildings (be it residential or non-residential), fails to address the issue of sewage treatment.

3. Admittedly, none of the houses seem to have a septic tank and there is no Underground Sewage System (UGSS). Therefore, the residents have conveniently connected their sewage line to the available stormwater drain, for which, the BBMP has not raised any objection. So, let the BBMP clarify as to what is the arrangement made.

4. We make it clear that till such time the UGSS is made ready, it is the duty of the BWSSB to make a temporary arrangement like the collection well and take it to the nearby STP facility for treatment. The BWSSB should not allow the sewage to go through the stormwater drain and the same has to be stopped forthwith.

5. Let the BWSSB file a detailed report in this regard. If the same thing continues, we may have to take serious note of the facts and pass appropriate orders.

6. We once again clarify that, as it is admitted by the BWSSB that they are letting in sewage water into the stormwater drain, the same has to be stopped by providing alternate arrangements.

7. From the above facts, one thing is evident that there is a lack of coordination between the departments. Therefore, it would be appropriate to direct the Chief Engineers of both BWSSB and BBMP to appear in person on the next date of hearing to assist the Tribunal.

8. Post the matter on 29.08.2025. Meanwhile, the BBMP and BWSSB are directed to file their respective detailed reports.

Sd/-

Smt. Justice Pushpa Sathyanarayana, JM Sd/-

Dr. Satyagopal Korlapati, EM O.A. No.191/2024(SZ) & I.A. Nos.71& 164/2024(SZ) Page 3 of 4 29th July, 2025. AD.