National Green Tribunal
Pantrangam Subrahmanyam vs State Of Andhra Pradesh on 31 January, 2022
Bench: K. Ramakrishnan, Satyagopal Korlapati
Item Nos.09 to 17:
Mallapu Chengamma
State of Andhra Pradesh and Ors.
Pantrangam Ramasubbaiah
State of Andhra Pradesh and Ors.
Poluru Murali
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
(Through Video Conference)
Original Application No. 114 of 2020 (SZ)
With
Original Application No. 115 of 2020 (SZ)
With
Original Applicatio. 116 of 2020 (SZ)
17 of 2020 (SZ)
of 2020 (SZ
YSZ}
Original Applicatioi
Original Agplicati i
yp
Qrigina 'Application Ng. 121 of 202
8,122 of 202
coe Versus"
WITH
Versus
WITH
... Applicant (s)
... Respondent(s)
... Applicant (s) ... Respondent(s) ... Applicant (s) Versus State of Andhra Pradesh and Ors. ... Respondent(s) WITH Nalajam Srinivasalu ...Applicant(s) Versus State of Andhra Pradesh and Ors. ...Respondent(s) WITH Vinnamala Muni Sekhar Reddy: ...Applicant(s) State of Andhra Pradesh and Or ... Respondent(s) Respondent(s) & S * "Applicant(s) State of Andhra Pradesh anWors: \ ...Respondent(s) WITH Poluru Bhargavi ... Applicant (s) Versus State of Andhra Pradesh and Ors. ... Respondent(s) WITH Saguturu Dayakar Reddy ... Applicant (s) Versus State of Andhra Pradesh and Ors. ... Respondent(s) Date of hearing: 31.01.2022.
CORAM:
HON'BLE MR. JUSTICE K. RAMAKRISHNAN, JUDICIAL MEMBER HON'BLE DR. SATYAGOPAL KORLAPATI, EXPERT MEMBER For Applicant(s): M/s. Stanley Hebzon Singh (all cases) For Respondent(s): Smt. Madhuri Donti Reddy for R1 to R3 & R5 (all cases) Sr. Govt. Pleader for R4 (all cases) R10, R28, R31 & R34 (all cases) y for R7, R18 to R23 (all cases) rR1l Shes cal cases) . Prabhakaran for,R8 WB ba | cases) Viyay G rm (SZ) to LAY Nos. 194/202 Sy \ SZ) in O.A. Nos.
S S SS SS x SS 119/2020 (SZ) & L.A. Nossiig) 7202 KA. Nos. 197/2021 (SZ) in
0.A. Nos.120/2020 (82) to 0.A. Nos. '122/2020 (SZ)
1. The above cases have been posted to today for taking steps to serve notice on respondents whom service was not completed and also for consideration of further reports
2. The applicants have filed all these cases I.A. No. 190 of 2021 (SZ) in O.A. No. 114 of 2020 (SZ), L.A. No. 191 of 2021 (SZ) in O.A. No. 115 of 2020 (SZ), LA. No. 192 of 2021 (SZ) in O.A. No. 116 of 2020 (SZ), I.A. No. 193 of 3 2021 (SZ) in O.A. No. 117 of 2020 (SZ), I.A. No. 194 of 2021 (SZ) in L.A. No. 118 of 2020 (SZ), I.A. No. 203 of 2021 (SZ) in O.A. No. 119 of 2020 (SZ), L.A. No. 195 of 2021 (SZ) in O.A. No. 120 of 2020 (SZ), I.A. No. 196 of 2021 (SZ) in O.A. No. 121 of 2020 (SZ) and I.A. No. 197 of 2021 (SZ) in O.A. No., 122 of 2020 (SZ) to delete the Respondents No. 12, 13, 16, 27, 29, 33, 36, 47, 49, 50, 51, 53, 57, 60, 64 and 65 respectively from the party array.
3. The office note shows that the ndents No. 12, 16 & 27 have entered appearance through their counsel
4. It is also mentioned in the offi at the Respondents No. 8, 10, 12 & x OS SS & ) [email protected] & 25, 13 & 29, ~ & Sa person.
A 14 & 30, 44, 64.& 68 ordents No. 13sapd 29 thoy 5 x ive already entered Gomthe party array. Since & "application t delete those persons against whom service could not be affected by him as some of them were returned with endorsement that they have left the place, we feel it appropriate that the same can be allowed except in respect of Respondents No. 12, 16 and 27 as they have entered appearance through their counsel. All the Interlocutory Application Nos. I.A. No.190 of 2021 (SZ) in O.A. No. 114 of 2020 (SZ), L.A. No. 191 of 2021 (SZ) in O.A. No. 115 of 2020 (SZ), I.A. No. 192 of 2021 (SZ) in O.A. No. 116 of 2020 (SZ), I1.A. No. 193 of 2021 (SZ) in O.A. No. 117 of 2020 (SZ), 1A. No. 194 of 2021 (SZ) in I.A. No. 118 of 2020 (SZ), IA. No. 203 of 2021 (SZ) in O.A. No. 119 of 2020 (SZ), I.A. No. 195 of 2021 (SZ) in O.A. No. 120 of 2020 (SZ), I.A. No. 196 of 2021 (SZ) in O.A. No. 121 of 2020 (SZ) and I.A. No. 197 of 2021 (SZ) in O.A. No., 122 of 2020 (SZ) are allowed to the extent mentioned above and the Respondents No. 13, 29, 33, 36, 47, 49 to 51, 53, 57, 60, 64 and 65 leted from the party array. All the Interlocutory Applications are d f accordingly. e ee in the cause title. If hg person and if it is wo ATR iRrrerae through ei x Ss
7. All the Interlocutory Tao Nos. AR 0.190 of 2021 (SZ) in O.A. No. 114 of 2020 (SZ), IA. No. 191 of 2021 (82) in O.A. No. 115 of 2020 (SZ), LA. No. 192 of 2021 (SZ) in O.A. No. 116 of 2020 (SZ), I.A. No. 193 of 2021 (SZ) in O.A. No. 117 of 2020 (SZ), ILA. No. 194 of 2021 (SZ) in 1A. No. 118 of 2020 (SZ), I.A. No. 203 of 2021 (SZ) in O.A. No. 119 of 2020 (SZ), I.A. No. 195 of 2021 (SZ) in O.A. No. 120 of 2020 (SZ), LA. No. 196 of 2021 (SZ) in O.A. No. 121 of 2020 (SZ) and I.A. No. 197 of 2021 (SZ) in O.A. No., 122 of 2020 (SZ) have disposed of and the Respondents No. 29, 33, 36, 47, 49, 50, 51, 53, 57, 60, 64 and 65 have been deleted from the party array.
8. The Joint Committee has filed a report dated Nil, e-filed and received today (31.01.2022) which reads as follows:-
Committee report on the orders of the Hon' hle National Green Tribunal, South Zone, wide Item Woes.3 te 12 in OA No.lid of 2020 te OA No. T ie of 2030 Bt:10-6-2021 JOS NS SNES See Oe Ok Se Oot cee ee cent ne eit sie oe nee et ale es el Trois ceihnsiteed. that tnocabedionse ta the orders of the Hom ble National Green Pribunal, Sauth Sane, Chernnatin OA Nokia of 2620 to OA Nolet BOBO Pee lO-G-
CAachar oS. sABeTING has been canchieted with. the following lime departmernis: shes BO) lor OS-O7 e202 Lander the cheainmanship of Sub. Collector, BPO CPeROIADOPA In temalating: amauthoriaed: shrimp codtare fa Prttvanipalll, Ranganadapuram and Padardvarikancdriga Villages LOOP isherics Department
2. Police Department
2. ACP) Polhorien Cantrol Board So Revenue: Depecr brrasat SCout Woeter Department So Aprimiltire Departivyesst.
Fl oPprige has Soe per pyerkt:
S. Eleotricth: Lispartment Oo. Panchayat Rar Departinent Ino the eid: omeethig direeticoys track beer issued: to cite Teper heels Go take Mcessary Shope it carder ho comply the orders of tae How bhe Nathonal Ore a. Pribneial, South fone, Chennaiand finally dirvactert wa Hie ancivicusl action taken report Aepartment wise on of before TS BOG) in SOMERTON bo the: above cesta another cieeting was also: conmbuctecd ta FEvION TRE progress om thes actlou taken: bythe individual departmeanty cot see ROG esate) asco 1 B-BW Ray | Actorainghy. sdf the Nive oct romrents had. sutbinttiecd tiscir setivr takere reperta or the unauthorised shrimp cultures ity Pibivanipall: Ban ganadapurans ad Podurhvaribeanmdrigs Villages af Chittaruar Mandal, Thos, Pisheries Department alos with the Polies, Peverngpes Johecteicite: ore Ground Water, Agriculture, Panchayats) and Irhgution depaniueriis inenedted the subjected villages. and netived thar there are totally 138 farcters are CUUUIVALING UnaUthoried shringg culiure Gs aN petent of 138.86 Hectares in thie G m tages Of Chirtamur Manca.
ceprllnagiy folices were issued too the canéerned tSrmiers ka the regcdating chsparimernts ie, ( Wisheries us well ae Blectrimta oon the Uni oeged ponds ag well as iemal electrical connections. Agwciovecd oni the above notices sore of the farmers had approached Nen'ble High Court af Andhra Pradesh with a request to stop the demolition activity.
since the orders of the Hon"ble High Court are pending on the above Writ Petitions, they were not demolished. After excluding the said court pending cases, unauthorized ponds in an extent of 110.08 Hectors covering 175 ponds helongs to 119 farmers were got demolished by the Fisheries Department under the protection of Police Department by imposing 144 Section in the area. In addition, the unauthorized Electrical service connections of 66 nos. in the said ponds were disconnected by the Electricity department. An abstract showing the status of the demolition of the aqua ponds is submitted below:
ABSTRACT Demdlished Court Cases Authonzed Total a me GRE SM EQ Be fe) Be m he in x Siew! Mei Sie = Gi ay = o 3 3 (i 8) BSi tos 5 Lb OS iS :
S Zi Ss zi 2 k = # zi og | #3 Se og Pei og 1 i Pittivanipalli SO ESR? $102: 2) $02 (14 IPE ISAT | 325 90 | 77.96 | 148 Padacthivarikandriga | 10 5 S77 | dei Fi 898 Pigi dl: 986 | i) 28) 27.6) | 48 Ranganadhapuram § 26 | 83.54 | GL ELL; argaiar: o 0 O | 40) TLIF | o8 Total 119) 110.08 175) 20) 81.03 66) 28 | 25,08 | 48 | LG? | 176.74 | 2a Abstract showing the disconnected electrical service connections to the unauthorized aqua ponds is submitted below:
, wade ca tH No of services S1.No Name of the Village disconnected 1 _ Pittivanipalli 39 2 Padartivarikandriga a 3 Ranganadapuram 16 TOTAL --_ él Photos showing the Demolishing Activities are hereunder Further 96 tube wells which were in said unauthorized aqua pots were brought in te not-usefal condition by disconnecting: the electrical supply: to those tube wells. by the Ground Water departrient. The Government: land involved in the said unsuthorized ponds were taken possession by the Tahsiidar, Chittarnur and subsequently sien boards have beet. erecter) in the said Government land mentioning the said Jand is a Government land and necessary action: initiated inthe trespasses:
li ds further. submitted that-in the above three villages agua ponds discharges the waste water into Royyalakaluva, Yetigunta Kaluva and Palsonadugu Kaluva.
Regarding Royyakaliuva is a. distributaries of Swarnamukhi river which off takes from Swarnamuki River near Vemuguniapelem Village in Neidsapet Mandal and finally merees with salt-water creak of Pulicat lake.
Reparding Yetigitnia keluva is a distributeary of Pullkaluva { Mallam tank supply channel } and it feeds the agrimulture Gelds in Pittivanipalll, Padarativarikandriga and Ranganagapuram Villages in: Chittamur Mandal Regarding Palarmauchieu Kahiwa is a drain chennel that carries excess fond water from. Pulikaliva( Mallam Tank supply channel and it merges with Royyalakaluva. Further Pubkaluva (Malam Tank Supply Channel) which takes aff fram Mallam Anicut constructed across Rovalakaluve, is the only source ta Mallarn Minor Irrigation tank, It ig submitted that as per the action take report of the Irrigation. Department it has stated that the waste water of ajua pends are discharging waste water into Pulikahiva { Mallara Tank supply channel) through which entering ute the Mallam Tank.
Therefore estimations were prepared for construction of regulator across - Pullkeluva { Mediam Tank supply channel) to divert waste water from Aqua poruis into Palameduguvagu in Chittamur Mandal which isa drainage channel ail accardingly proposals amounting for Rs, 36 lakhe was submitted by th irrigation authorities to the District Collector, SP&R Nellore ard the work will be iniueted soon after getting the administrative sanction.
It is further submitted that as per the soil seynple tests resuliis which were cunchicted by the Agrizulture Department, it has been observed that there aré totally 31 soil satiples were callected in the agriculture fields which are adjacent to the agua ponds in Pittivanipalll, Renganadapuram and
-adartivarikandriga Villages of Chittanrur Mandal and reported that 29 sample results are in the range of 0.2 to 1.5 EC, only 2 sample results are critieal for "> 2 germination which are having 3.7 and 3.9 { Blectrical Conductivity } and only ane sample is inpures to crop which is having 4.6 { Electrical Conductivity J.
itis subniltted that as per the recemmendations of the scientist, the suitable reclunation to those three samples as application of Farm Yard Maruture { FYM) and growing of new manure crop to the samples contaming ECs 3.7 and 3.9 ane application of lime @ 195 Kgs per acre to the sample containing EC 4.6 'arther as per the sotion taken report of the Agriculture Authorities, it has been evaluated that as per the crop cutting experiment results for the past 5 years, there is-no yield loss to the paddy fields in the subjected areas. By this itis clear that there is no loss ta the paddy flekls im the subjected villages and regarding the three aamples which are having EC above 3.7, awareness will be created among the farmers as per recernmendations of scieritists.
It is also observed that rewarding drinking water there are no open well or borewell water is being used for drinking water purpose in the Pittivaninalli Village ancl the drinking water is supplied through borewell point situated in Chittsunur village to the Pittivanipalli Vilage and. the said pipe line ig not passing through the prawn culture ponds. Further it is observed that there is no polhatien for dmnking water in Padartivarikandrign Village and Ranganadapuram village and farther noticed that the aqua ponds are at a distance of the Skim from the habitations which are within norms guided by the Coastal Agnia Culture Authority. ®Purther as per the report af the Divisional Panchayat Officer there are no allegtions received against the contamination of drinking water or quality of drinkizig water supplied in the said vilages of Chittamur Mandal. Samples were collected from the Mallam tank & its surrounding villages on 25.06.2021. The analysis results are tabulated below:
Point of Samples collection Parameters Vale pa 6.99 Royyalavagn, Near Thagethammnia Total Suspended Solids i2 temple, Malle: {V), Ohittanmur {M} (TSS} in rae Rt Total Dissolved Sotids 14322 {PPS} in wel het Chemical Oxygen Demarul 4A (COD) in mesh Biochemical Oxygen a4 Demand (BOD) fora days BPeC in my / fit Demand (BOD) for 3 days.
270C tn mele Palaradienuvagy, Pittivanipallh (4), pH 6:87 Chittasnur (Mj. Total Suspended Solids 16 (TSS) bn me /hit Total Dissalved Solids T2194 (YDS) in mes tit Chemical Oxveen Demand 3G (CFD) irmey UE Biochemical Oxygen. 7.8 Demand {ROD} for 2 daye : 27H melt Matiana tanks at Thonadalu, Gd Road. | Peo 7.23 WNidigurihy Road. Malam (V}, Total Suspended Solids 1s On amur (M4), (SShin med it Total Dissolved Solids 5336 (FDS) an mie Tt Chemical Oxyeen Demand a0 (hOB) In ney ht Biochemical Oxygen &2 Demand (BOD) for 3 dave.
27oC in pig) Bt Malai tank: near pH R32 dalagarthipalen(Nagardkoramaz Total Suspended Solids 16 ' Temple), Nidigurthy Road, Mallet {TSS} in me Ate oe iV}, Chittamur (My. Total Disselved Solids 5487 (TDS} in mg / tit Chemical Oayegen Demand 36 (COD) in mes it Biochemical Oxypen 20 Demand {BOD} for 2 days.
279C in me fit Zomaral tank, Mallar (Vi, Chittamnr | PH 7.65 {My Total Suspended Solids 20 (TSS) in me/lit ee Total Dissolved Solids 13S {TDS) in me fit Chemical Ozyveen Demand a2 (COD a sme fe Biochemical Oxygen 4 Derand (BOD) for: 3 days Gi 270 ar mel Re Etigattukaliva, PR 2G Pedhavarthivarikandriga (V}, Total Suspended: Sohds LG Chittamart (My. (PSS) inmeys lit Total Dissolved Solids {2587 {PDShin me iis Chemical Oxygen Demand 32 (CGD) in mas ht Biochemical Qxygen 68 Pull Keluva- at Muotiombekarm (Vj, Vakade: (ME pH FOS Total Suspended So 13 {PSS} tnomp ee Total Dissolved Seits: 3 ASe1 (TDS) in me Aik -
Chemical Osygen Demand 28 (COD) baime/ RE Biochemical Osvecn 5.2 Demand {BOD} fox < 279C ive rnp / int Samples fram Aqua ponds which will be discharged inte the channels after completion of the aquaculture activity:
10: Demand (BOD) fer 3 : days @ 27°C in mg/Tit Agana pond of Parrikavariaiah, | PH Fr Og Pittevanipalli (Vj, Chittanzura (M}. [Total Suspended Solids 1S {PSS} in me fit Total Dissolved Solids 18300 fPDS) in me/ ir Chemical Oxyeen 28 Demand (COD) in me / lit Biochemical Oxygen 5.8 Demand (BOD) for 3 . days @ 27°C in me/ lit Water sample collected at Pull Ps 7 OR Gio Total Suspended Solids 14 {TSS} in mig / lit Total Dissalved Solids 49900 (TDS) in me /lit Chemical Qxygen 32 Demand (COD) in ms flit Biachernical Oxygen 6.6 Demand (BOD) for 3 __ bdays ge 278C in me lit Aqua park of Hemanth Reddy, | PR 6.91 Pittuvanipalli (Vj, Chittamrur (Mj. | Total Suapenlerl Bolids | 10 (PSS) ua me / lie Tatal Dissolved Satids 11809 {TDS} in me/lit Chemical Oxygen 33 Demand (COD) in me/ Ht Biochemical Oxygen 6.4 Demand {BOD} for 3 days @ 2750 in me / it Acia pend adjacent to the Pul) BA 7.43 i kahuva, Pittuvanipalli iV}, Total Suspended Solids 18 Chittamar (My. (TSS) in mez /lit | Total Dissolved Solids 5569 {TDS} mm me /ht Chemical Oxyeen 36 Demand {EOD} in nie / hit Biochemical Oxygen 8 / Demand (BOD) for 3 'days @27C in mas Ne Sarigde callected fram. Aqua pond: | PS ceri Aveh Reddy, Mutrumbakeam Tora Sussencded Solids 6 cadu {Mi}. PSS) in mest Total Oissolved Salis 522 PDS in me/ lt Centical Oxygen 24 Bennand (COD) in me flit Blochemical Oxygen 5.0 11 Ground water samples:
Bore well water sample: colleeted: | PE FAS ZPo gh school, Mallem: {Vj}, Total Suspended Solids 8 Chilterns OM}. (TSS) in me fhe Total Dissolved Solids L470 TOS} ewe / hit Chemical Gxygen- Demana 16 {COD) in-mp it Biochernical Oxvgen ot Demand (BOD) tors dare ce 27°C dG nef Bt Bare well svater sample collected: ¢ PY B72 at Raneanadhapuram. Paochayat,.| Total Suspended-Spolids 10 Bithavanipalll W4,-Chittannu (My | (ESS) an mg / it : Total Dissolved: Schds 880 (EDS) in me ui Chemical: Qevpen Demand VG (COD) incmg/ ut Biochemical Oxyeen 28 Demand (BOD) for 3 days. & : 278C th mes Ht Bore: well water sample calected 1) 2) Ris at Muttumbakam (Vi), Vakadu (M}. | Total Suspended Solids & TSS) in mesh Total Dissalved Sols 4608 {PPS} aa me fit Chemical Oxyeer Demand 16. (COD) to me ft Biechemical Osygesi Zot Remand (BOD) for 3.days & 27°C in me (Ht Bore well water saniple collected | PU Vee at. Anganwadi primary school, | Total Suspended Solids 3 Chittenrur (Vb Md). (ESS) in mip e Ge wits : Total Dissolved Sakds TRASH (PDS) in-omg ft Chemical Oxveen Demand 13 COD in ome fh: :
Hochemical Oxygen. 22 Detianid (BOD) tor' 3. dave.
2POO in tops Bt The-aqua-ponds are located In-the Aqua Zone carmarked by the Government of Andhra Pradesh. Hence, the Committee humbly submit the Har'ble Nationad Green Tribunal that the envirormmental compensation may not be Inipesed on the aqua ponds as since there is no yield lose:te the agricultural fields.
Borthery itis required to stap the discharge of-saline water into the fresh water:hodies. Ancuntulated-salts Wf-any in the water bodies wilh get clluted during the rains/ floods. Puli beablava i the min feeding channel for Mallam tank, The flowin this channel will be high during rains/ floods. In the remaining period, flow will be very Jess and some of the agua ponds discharge their wastewaters imte.the Podikabova.
To-achieve this, avregulator need to he previded ef a Suitable location te divert water during non-rainy dave to Palamaduge Vagu to facilitate discharge of saline water into Sea, Accordingly, the Irrigation Departinent abveady Submitted their estimations. for. construction of 'the shutters at Pudi Ralova to divert the aqua wastewater to the Palamadupu drainage channe during the non-rainy days.
ft is farther subrattterl that regarding the progress of the recommendations ay
5) ©}
a) e} All the electrical conneetions in unauthorized ponds which are having ne court cases were got discormentect.
Reesarding the installation of groundwater mroriitoring wells along the periphery of aqua ponds, the Deputy Director, Ground Water has requested ta the Directur, Groundwater and Water Audit Dept., Vitaysowwada for according permission from their Directorate. Soon after getting permission necessary action will he initiated.
The Government lands which are having unauthorized aqua culture were handed over ta the Feverrue authorities and subsequently signing boards have been erected in the said land mentioning that. the said land is Government land and action vill be mitated on the trespassers.
Proposal to drain aut the waste water entering into Mallam tank supply channel from Aqua ponds into Palamadugukahiva (which is a drainage channel} though there are sriall objections by the Agricultural rvoths whe are pumping water from Palamadugukaluva by constructing a reguilstar. across Mallam tank supply channel the Aqua water entering into this channel may be diverted into Palamadugukaluva is submitted to the District Collector, SPSR Nellore for according sanction approvals.
hreelved all the line departments who are the regulators in the committee ef approvals for No Objection Certificates for new aqua ponds applications @s per the merms of Andhra Pradesh State Aqua Culture Development Authority.
fh is submitted that as per the report of the Division Panchayt Officer, Cuidur there is no open well.ar borewell water is being used for drinking water purpose in the Pittivanipalli Village and the drinking water is supplied through borewell point situated in Chittamur village to the Pittivanipallt Village and the said pipe line is not. passing throught the prawn culture ponds. Further reported that there is no polhution residing at Padartivarikandiga Village and Ranganadapuram village. § # 2 g B Itis farther reported that the prawn culture is cultivating at a distance of 3 kms from the said villages.
13ij) As since there is no vield loss tothe paddy farmers and mioreover-mat of 31 random soil tests only two tests are critical and one is injures to crop. The scientist recommended the suitable reclamation.to- those: three samples as application of Farm Yard Manure (PYM) and. growing of green manure crop to the samples caiitaining EC-9.7 and 3.9 and application of lume @ 135 ke per acre te the sample containing EC-4.6. The same recurmmendations were alletted: by the agriculture depariament by guiding the said farmers.
This is submitted for favour of kind information.
not specifically me a S So done lag the survey sg and also certain thas en NS AS before on'ble Hi of. og Andhra Pradesh.
ea g the persons whose activities have been ba a € autho, but they are still continuing unauthorisedely file the same before the next hearing date and if such details are given, then the same can be verified and further report can be called for.
10. The learned counsel appearing for the applicant also submitted that the committee has come to the conclusion that there yield loss has not occurred to any of the applicants and as such there is no necessity to impose any environmental compensation, though they found that pollution was caused to certain extent on account of such activities.
1411. In the mean time, we have also received a letter petition from Mr. B. Ravindra Reddy whose land is situated in Survey Nos. 641/2, 643/1 & 645/2 Jarugumalli Village, Kota Mandalam of Nellore District stating that on account of the activities committed by the shrimp culture units, damage has been caused to his property, and he is not able to do with cultivation. He was also produced certain photographs showing the nature of damage caused. The Joint Committee appointed by this Tribunal is directed to consider that aspect as well and to file a report in thi
12. The committee is also directed detailed report showing the details belie these shrimp culture x {what is the present "Jon has prevented x @hat is the amount er e Dre of damage caused units have beenSyest & yield that has Kea' ES to the soil and what is the natt¥e of remediation to be done for the purpose of restoring the contamination, if any, to be caused to the soil and who are responsible for the same depending upon the pro-rata contribution made by the alleged violators causing pollution to the neighbouring agriculture lands.
14. The learned counsel appearing for Andhra Pradesh Pollution Control Board (APPCB) also wanted some time to submit their further details of the demolition done with survey numbers and also the report about the details 15 furnished by the counsel appearing for the applicant regarding survey numbers where such illegal activities are still continuing after making further verifications. These things can also be considered by the Joint Committee while submitting their further report.
14. The Andhra Pradesh Pollution Control Board (APPCB) as well as the Joint Committee are directed to ascertain as to whether those units who have obtained necessary permission, h committed any violations of the conditions imposed on account o jollution has been caused. If that be ion to be realised from them. These whilegubmitting their either a : : .
the case what is the amount of c rPra esh Pollution: Centro! Board
15. The Andhre on Cantso in' the nat.
~ A mS Hon'ble High Counlot ' Py and the present stage of the rit. Petiti as well while submitting their MK further report to be filed as directed,
16. The respective departments are also directed to file their independent further action taken report in tune with the directions issued by this Tribunal before the next hearing date.
17. The respondents are directed to submit their further report on or before 11.03.2022 by e-filing in the form of searchable PDF/OCR Supportable PDF 16 and not in the form of Image PDF along with necessary hardcopies to be produced as per rules.
18. The Registry is directed to communicate this order to the members of the committee, Andhra Pradesh Pollution Control Board (APPCB) and also to the official respondents along with the copy of the letter petition received with the photographs therein, immediately by e-mail and also hand over the copy of the same to the standing counsel...a earing for the State Departments including the Andhra Pradesh P ontrol Board (APPCB), so that they can communicate the same to q S eek. | Ra < OWS cece E.M. \w"" (Dr. Satyagopal Korlapati) A O.A. No.114 of 2020 to O.A. No. 122 of 2020, 31.01.2022, Sr. 17