Sri. H J Prasanna Kumar S/O Late Jothappa ... vs The State Of Karnataka By Its Secretary on 7 March, 2024

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National Green Tribunal

Sri. H J Prasanna Kumar S/O Late Jothappa ... vs The State Of Karnataka By Its Secretary on 7 March, 2024

Bench: K. Satyagopal

Item No.10:-

               BEFORE THE NATIONAL GREEN TRIBUNAL
                    SOUTHERN ZONE, CHENNAI

                             (Through Video Conference)

                    Original Application No.140 of 2023 (SZ)


IN THE MATTER OF:


Sri. H.J. Prasanna Kumar
                                                                ...Applicant(s)

                                       With

Department of Urban Development
Karnataka and Ors.
                                                               ... Respondent(s)


Date of hearing: 07.03.2024.


CORAM:

HON'BLE Smt. JUSTICE PUSHPA SATHYANARAYANA, JUDICIAL MEMBER

HON'BLE Dr. SATYAGOPAL KORLAPATI, EXPERT MEMBER


For Applicant(s):          Mr. S. Sai Sathya Jith.

For Respondent(s):         Mr. Rajat Jonathan Shaw represented
                           Mr. Darpan K.M. for R1 to R3, R5 & R7.
                           Mr. Mohammed Salihu represented
                           Mr. M.R. Gokul Krishnan for R4.
                           Mr. Sharath Kumar represented
                           Mr. Vinayaka S Pandit for R6.




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                           ORDER

1. The Karnataka State Pollution Control Board was directed to file a report today, which has not yet been filed. Further, the Karnataka SPCB was specifically directed to address an interim measure till such time the long-term measures would be taken up.

2. The learned counsel appearing for the Deputy Commissioner - Bengaluru Urban District also states that the lake Hennagara is polluted with untreated sewage getting mixed up with the water.

3. This is an emergency situation where the authorities have to rise to the occasion in plugging the inlet through which the sewage flows and arrest the sewage by creating collection wells from where it can be pumped or taken through the tankers to the authorized STP for treatment. Despite such measures being available and known to the authorities, none of the authorities have come up with such a report.

4. Hence, we direct the Karnataka SPCB and the Deputy Commissioner - Bengaluru Urban District to file their respective reports.

5. In the meanwhile, let the Karnataka SPCB say what happened to the proposed construction of the STP in Jigani Town Municipal Council limits by the Karnataka Urban Water Supply and Drainage Board.

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6. As the Bangalore Water Supply and Sewerage Board (BWSSB) is a necessary party to this proceeding, we Suo Motu implead them as additional Respondent No.8.

7. Let notice be issued to the newly added Respondent No.8 through the Tribunal.

8. The BWSSB is also directed to file a detailed report in this regard.

9. Post the matter on 05.04.2024 for filing the reports of the Karnataka SPCB, Deputy Commissioner - Bengaluru Urban District and BWSSB.

Sd/-

Smt. Justice Pushpa Sathyanarayana, JM Sd/-

Dr. Satyagopal Korlapati, EM O.A. No.140/2023 (SZ) 07th March, 2024. Mn.

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