Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

National Green Tribunal

News Item Titled Citizen Journalism ... vs Central Pollution Control Board ... on 6 November, 2024

Item No.04:-

               BEFORE THE NATIONAL GREEN TRIBUNAL
                    SOUTHERN ZONE, CHENNAI

                             (Through Video Conference)

                 Original Application No.247 of 2024 (SZ)

                         [Earlier O.A. No.719 of 2024 (PB)(LP)]

IN THE MATTER OF:


     Suo Motu matter in respect of news item
     appearing in News Meter dated 09.05.2024
     titled   "Citizen  Journalism   :   Illegal
     construction    on  Ameenpur     Lake    in
     Sangareddy led to pollution from industrial
     waste"
                                With

     Central Pollution Control Board and Ors.
                                                                  ... Respondent(s)


     Date of hearing: 06.11.2024.


CORAM:

HON'BLE Smt. JUSTICE PUSHPA SATHYANARAYANA, JUDICIAL MEMBER

HON'BLE Dr. SATYAGOPAL KORLAPATI, EXPERT MEMBER


     For Applicant(s):            Suo Motu.

     For Respondent(s):           Mrs. Revathi Manivannan for R1.
                                  Ms. Lavanya represented
                                  Mr. T. Sai Krishnan for R2.
                                  Mrs. P. Kavitha for R3.
                                  Ms. E. Nivedhitha represented
                                  Mrs. H. Yasmeen Ali for R4 to R7.

                                      Page 1 of 3
                         ORDER

1. As the issue relates to the Sanga Reddy District and the problem of untreated sewage from the residential area entering into Ameenpur Lake has to be addressed, the Hyderabad Metropolitan Water Supply and Sewerage Board (HMWSSB) is a necessary party to this proceeding. Similarly, the District Collector - Sanga Reddy District is also a necessary party to this proceeding.

2. Hence, the HMWSSB and the District Collector - Sanga Reddy District are Suo Motu impleaded as additional Respondents No.6 and 7 respectively.

3. Ms. E. Niveditha representing Mrs. H. Yasmeen Ali, the learned counsel accepts notice on behalf of Respondents No.6 and 7.

4. The Telangana SPCB has filed its report, which is not comprehensive, as it does not mention the action taken based on the complaint. The Telangana SPCB has only stated that the HMWSSB is in charge of laying UGS or treating the sewage. No action seems to have been taken for the violation on the part of the HMWSSB for polluting the lake.

5. The District Collector - Sanga Reddy District, who is the head of the Revenue Department, also should have taken care to protect the Ameenpur Lake. Let the District Collector - Sanga Page 2 of 3 Reddy District also file a report after making an inspection and report the action taken by them.

6. The District Collector - Sanga Reddy District, Telangana SPCB, HMWSSB and the CPCB are directed to file their respective reports before the next date of hearing.

7. Post the matter on 28.01.2025.

Sd/-

Smt. Justice Pushpa Sathyanarayana, JM Sd/-

Dr. Satyagopal Korlapati, EM O.A. No.247/2024 (SZ) 06th November, 2024. Mn.

Page 3 of 3