Suo Motu Fissh Kill At Lingambudhi Lake ... vs Central Pollution Control Board Rep. By ... on 23 February, 2024

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National Green Tribunal

Suo Motu Fissh Kill At Lingambudhi Lake ... vs Central Pollution Control Board Rep. By ... on 23 February, 2024

Bench: K. Satyagopal

Item No.15:-

               BEFORE THE NATIONAL GREEN TRIBUNAL
                    SOUTHERN ZONE, CHENNAI

                            (Through Video Conference)

                    Original Application No.174 of 2023 (SZ) &
                             I.A. No. 133 of 2023(SZ)
                         [Earlier O.A. No. 541 of 2023(PB)]


IN THE MATTER OF:


Tribunal on its own motion - SUO MOTU
based on the News item in The Hindu dated
29.08.2023, titled "Fish kill at Lingambudhi
lake in Mysuru".

                                          And


CPCB, Rep. by its Chairman,
New Delhi and Ors.
                                                                 ...Respondent(s)


Date of hearing: 23.02.2024.


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.
                                 Mr. Rajat Jonathan Shaw represented
                                 Mr. K.M. Darpan for R2, R3 & R5.
                                 Mr. Mukesh Kumar for R4.

                                    Page 1 of 3
                           ORDER

1. Today, the Central Pollution Control Board (CPCB) has filed an affidavit dated 29.01.2024 along with the report of the Joint Committee constituted by this Tribunal. After identifying the issue, the proposed action plan for control of pollution and restoration of Lingambudhi Lake in Mysuru is also furnished, which is based on the Technical Committee constituted by the Deputy Commissioner - Mysuru, officials of MCC, MUDA, Forest Department - Mysuru as well as the Karnataka State Pollution Control Board.

2. As per the report, the gaps were identified and accordingly remedial action plans have been prepared as a part of restoration of the Lingambudhi Lake.

3. So far as treating the sewage water before the entry point of the lake is concerned, it is stated that there are missing links of UGD which are identified at 09 places. Missing links have been attended and identified at 06 places and the balance of 03 places are pending which will be rectified within a period of 6 months, as it involves the installation of a screen chamber and the silt traps in storm water drains to arrest the floating and silt materials.

4. In this regard, let the detailed report be filed by the Mysuru Urban Development Authority (MUDA) or the Karnataka State Pollution Control Board as to whether the tender has already Page 2 of 3 been quoted, the job entrusted and the timeline fixed therein for the completion of the work.

5. Let the status report be filed by the appropriate authority in this regard before the date of next hearing.

6. Post the matter on 21.03.2024.

Sd/-

Smt. Justice Pushpa Sathyanarayana, JM Sd/-

Dr. Satyagopal Korlapati, EM O.A. No.174/2023 (SZ) & I.A. No. 133/2023(SZ) 23rd February, 2024. AD.

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