National Green Tribunal
Dr.M.S. Tejashwari vs The Union Of India Rep By Its Secretary ... on 30 April, 2024
Author: Satyagopal Korlapati
Bench: Satyagopal Korlapati
Item No.9:-
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
(Through Video Conference)
Original Application No. 97 of 2022 (SZ)
IN THE MATTER OF
Dr. M.S. Tejashwari
Telangana
...Applicant(s)
Versus
The Union of India
Rep. by its Secretary
Ministry of Defence,
New Delhi and Ors.
...Respondent(s)
Date of hearing: 30.04.2024.
CORAM:
HON'BLE Smt. JUSTICE PUSHPA SATHYANARAYANA, JUDICIAL MEMBER
HON'BLE Dr. SATYAGOPAL KORLAPATI, EXPERT MEMBER
For Applicant(s): Mr. K.S. Viswanathan, Sr. Adv. along with
Ms. T. Hemalatha.
For Respondent(s): Mr. K.R. Koteswara Rao for R2.
Ms. C.P. Kavitha Renjini represented
Mr. T. Sai Krishnan for R3.
Mrs. H. Yasmeen Ali for R6.
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ORDER
1. The report dated 29.04.2024 of the Hyderabad Metropolitan Water Supply and Sewerage Board (HMWSSB) is filed.
2. Similarly, the report dated 29.04.2024 of the Telangana State Pollution Control Board (TSPCB) is filed, wherein it is stated that, They inspected the site on 18.04.2024 and 24.04.2024. The Secunderabad Cantonment Board (SCB) has entrusted the work of STP and the rejuvenation of Thirumalgherry Lake to the Hyderabad Metropolitan Water Supply and Sewerage Board (HMWSSB). The SCB has released an amount of Rs.1.9 Crores to the HMWSSB for the said purpose.
As per the work order of the SCB, the HMWSSB has proposed the construction of a sump for collection of the sewage at the North-East corner of the applicant's land, pump through 150 mm Dia pipe up to the designated I & D structure at the inlet of the lake and a ring sewer of 450 mm RCC pipe along the peripheral boundary of the lake for diversion of sewage.
The SCB also stated that they proposed to construct the STP of 1.0 MLD and identified an extent of 0.3 Acres in Survey No.118 near the lake and a request has been made to the Chief Land Commissioner of Land Administration of Telangana State.
Page 2 of 4 The TSPCB also observed that the sump for collection of the sewage is completed at the North-East corner of the applicant's land and the works relating to laying of the pipeline for diversion of the sewage entering into the applicant's land are under progress. In the meanwhile, the TSPCB has taken up the task of lifting the sewage from outside and also inside of the applicant's land through tankers and the same is sent to the nearby STP of HMWSSB located at Safilguda for treatment.
The lifting of sewage is being done on a daily basis with the logistic support provided by the SCB. The sewage is lifted every day by one tanker from outside and one tanker from inside the applicant's land and moved to the nearby STP.
Till now, 18 KL of sewage has been removed from outside the applicant's land and 15 KL of sewage from the premises of the applicant's land. They also attached the photographs as proof of the same.
3. The learned counsel appearing for the applicant would complain that despite the efforts taken by the authorities as reported above, the sewage continues to flow into their land.
4. In reply, the learned counsel appearing for the SCB states that though it is correct that still the flow is there, the same would be controlled in a day or two.
Page 3 of 45. We only direct the Telangana SPCB to complete the clearing of the sewage within the premises of the applicant at the earliest, after which, they can assess the cost of remediation of the land, as the sewage has been collected in the applicant's premises fairly long time.
6. Let the HMWSSB state whether any action has been taken against the SCB for not treating the sewage properly till such time the applicant had knocked the doors of this Tribunal.
7. The Telangana SPCB is also directed to assess the environmental compensation payable as well as the remediation cost which should be submitted before the date of next hearing.
8. The learned counsel appearing for the 2nd Respondent would submit that they have filed a memo enclosing the action plan report along with annexure, which is not before us. Let the same be verified and reach it to the bundle.
9. Post the matter on 12.07.2024 for filing reports by the Telangana SPCB and HMWSSB.
Sd/-
Smt. Justice Pushpa Sathyanarayana, JM Sd/-
Dr. Satyagopal Korlapati, EM O.A. No.97/2022 (SZ) 30th April, 2024. Mn.
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