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[Cites 3, Cited by 1]

National Green Tribunal

Akbar Ali Shamnad & Anr vs State Of Karnataka on 6 January, 2023

Item No. 04                                                    Court No. 2

               BEFORE THE NATIONAL GREEN TRIBUNAL
                   PRINCIPAL BENCH, NEW DELHI


                     Original Application No. 813/2022


Akbar Ali Shamnad & Anr.                                       Applicant(s)

                                  Versus

State of Karnataka                                             Respondent


Date of hearing:   06.01.2023


CORAM:        HON'BLE MR. JUSTICE SUDHIR AGARWAL, JUDICIAL MEMBER
              HON'BLE PROF. A. SENTHIL VEL, EXPERT MEMBER


     Application is registered based on a complaint received by post


                                  ORDER

1. This original application under Section 14 and 15 of National Green Tribunal Act, 2010 (hereinafter referred to as 'NGT Act, 2010') has been registered on a letter petition dated 19.06.2022 received from Akbar Ali Sharma, D. No. 14, 2nd cross, 1st Main, S.R. Krishnappa Gardan, Jayanagar, Bengaluru, 560041, Karnataka complaining about illegal encroachment and constructions on Byrasandra Tank Bed Area of Byrasandra Lake at Jayanagar, Bangalore, Karnataka.

2. It is said that the said lake was covering about 10 hectares of Byrasandra tank but on account of the illegal encroachment and construction activities it has turned into a barren land of 3-4 acres. In the name of rejuvenation of this lake, a lot of funds have been spent but in effect nothing on the ground has turned to rejuvenate the lake and its conditions is deteriorating day by day.

1

3. Before taking any further action in the matter, it would be appropriate to verify the facts and for this purpose, we constitute a joint Committee comprising State PCB, Regional Officer, MoEF&CC and District Magistrate, Bangalore to look into the matter and submit factual report to this Tribunal within two months by e-mail at [email protected] preferably in the form of searchable PDF/ OCR Support PDF and not in the form of Image PDF. District Magistrate, Bangalore will be the nodal agency for coordination and compliance.

4. List for further consideration on 22.03.2023.

5. A copy of this order be forwarded to State PCB, Regional Officer, MoEF&CC and District Magistrate, Bangalore by e-mail for compliance.

Sudhir Agarwal, JM Prof. A. Senthil Vel, EM January 06, 2023 Original Application No. 813/2022 SN 2