National Green Tribunal
Vivek vs State Of Karnataka on 15 March, 2023
Item No. 6 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI.
(Through Physical Hearing with Hybrid VC Option)
Original Application No.308/2022
Vivek ...Applicant
Versus
State of Karnataka ...Respondent
Date of hearing: 15.03.2023
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicant: None.
Respondent: Mr. Darpan KM and Mr. Rajat Jonathan Shaw,
Advocates for State of Karnataka (through VC).
Mr. Mukesh Kumar, Advocate for KSPCB
(through VC).
Mr. Anand Sanjay M. Nuli and Mr. Agam
Sharma, Advocates for BBMP (through VC).
Mr. Kashi Vishweshwar for BBMP.
Mr. Shekhar G. Devasa and Mr. Prashanth R.
Dixit, Advocates for Gurudwara.
Mr. B.L. Sanjeev and Mr. Srinivas B.S.,
Advocates for BWSSB.
Application is registered based on a complaint received by post.
ORDER
1. The grievances in the present application are regarding massive multi-storeyed construction within buffer zone of the primary storm water drain next to Halasuru lake adjacent to Conrad Hotel by Gurudwara on Kensington Road opposite to the Shanti apartments, in violation of the environmental norms.
2. Vide order 10.11.2022, notices were ordered to be issued again to the President, M/s Gurudwara Sri Guru Singh Sabha, Kensington Road, Ulsoor, Bangalore and State Wet Land Authority and KSPCB was O.A. No. 308/2022 Vivek Vs. State of Karnataka -2- directed to take further remedial action by following due process of law and file action taken report.
3. As per office report notice has been duly served on M/s Gurudwara Sri Guru Singh Sabha, Kensington Road, Ulsoor, Bangalore.
4. Learned Counsel for KSPCB seeks some more time for filing of Action Taken Report by KSPCB.
5. In the interest of justice, one more opportunity is granted to KSPCB to file Action Taken Report on the further remedial action taken by it. Let the same be filed within two months by email at judicial- [email protected] preferably in the form of searchable PDF/OCR supported PDF and not in the form of Image PDF.
6. None has appeared for State Wet Land Authority. Notice be issued again to State Wet Land Authority for filing its response within two months as directed above by email at [email protected] preferably in the form of searchable PDF/OCR supported PDF and not in the form of Image PDF.
7. List this matter for consideration on 17.07.2023.
Arun Kumar Tyagi, JM Dr.Afroz Ahmad, EM March 15, 2023 AVT