National Green Tribunal
Maani Ranjan & Ors vs State Of Karnataka on 14 October, 2022
Item No.02 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH
(Through Physical Hearing with Hybrid VC Option)
Original Application No.155/2022
Maani Ranjan & Ors. ...Applicants
Versus
State of Karnataka ...Respondent
Date of hearing: 14.10.2022
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicants: None.
Respondent: Mr. Mukesh Kumar, Advocate for KSPCB.
Mr Rajat Jonathan Shaw, Advocate for State of Karnataka.
Application is registered based on a Letter Petition received by Email.
ORDER
1. Grievance of the applicant Mr. Manni Ranjan is regarding encroachment and contamination of Shikaripalaya Lake situated at Hobli Jigani, Village Maragondanathalli, Electronic City, Bangaluru, Karnataka which is spread over an area of 19.5 acres. It is submitted that garbage is being thrown into the lake and it is also being encroached upon by the encroacher from all sides. It is further submitted that due to unavailability of drainage system, the sewage water generated in catchment area is released into storm water drain and thereafter into the lake.
2. Vide order dated 08.03.2022, this Tribunal constituted a Joint Committee comprising of the State PCB, District Magistrate & Municipal Commissioner, Bengaluru, Karnataka and directed the same to submit factual and action taken report within three months.
3. The report of the Joint Committee has been filed by Senior O. A. No. 155/2022 Maani Ranjan & Ors. Vs. State of Karnataka -2- Environmental Officer, Bengaluru-South, KSPCB vide letter dated 26.08.2022 through email dated 30.08.2022.
4. In view of the averments in the application and observations in the report of the Joint Committee, we consider it appropriate to have response of (1) State of Karnataka through Chief Secretary, Government of Karnataka, (2) Rural Development and Gram Panchayat Department, Government of Karnataka, (3) State Wetland Authority, (4) State PCB, and (5) the District Magistrate, Bengaluru, Karnataka, who stand impleaded as respondents No. 1 to 5. The Registry is directed to prepare and attach memo of parties to the application and issue notices to respondents No. 2,3 and 5 requiring them to file their reply/response within two months at [email protected] preferably in the form of searchable PDF/OCR Supported PDF and not in the form of Image PDF.
5. Mr Rajat Jonathan Shaw, Advocate accepts notice on behalf of State of Karnataka while Mr. Mukesh Kumar, Advocate accepts notice on behalf of the State PCB and they seek time to file reply/response on behalf of State of Karnataka and State PCB respectively. Reply/response on behalf of State of Karnataka and State PCB be filed within two months as directed above.
6. List the matter for further consideration on 06.02.2023.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM October 14, 2022 AG