Mahadevpura Parisara Samrakshane Mattu Abhivrudhi Samiti v. Union Of India

1. The prayer in this application is to restore ecology of Kaikondarahalli lake in Bangalore city.

2. Case of the applicant is that a construction project is being developed by Respondent No. 10, Ramesh Kumar. The project is situated in the prohibited area of fragile buffer zone of the Kaikondarahalli Lake (on the eastern side of the lake) comprising Survey Numbers 71/1, 72/1, 72/2, 74/5B and 73 admeasuring 5 Acres 29 Guntas, situated in Kasavanahalli and presently within the jurisdiction of BBMP Ward No. 150 (Bellandur Ward), Mahadevapura zone, Varthur Hobli. The project is bounded on the Eastern side by: Survey No. 74/4A; West by: Kaikondarahalli Lake; South by Survey No. 72/2; North by: Survey Nos.: 7 and 6. The said project is raised by completely encroaching/removing the two feeder canals to the Kaikondarahalli lake i.e. encroachment of two Nallas/Rajakaluves. The project is within the buffer zone of the periphery of the lake, without requisite statutory sanctions. The applicant has annexed certain photographs and maps.

3. Let a Joint Committee of Central Pollution Control Board (CPCB), Karnataka State Pollution Control Board (KSPCB), Bruhat Bengaluru Mahanagara Palike (BBMP) and the Bangalore Development Authority (BDA) look into the matter and take appropriate action in accordance with law and furnish a factual and action taken report to this Tribunal within one month by e-mail at ngt.filing@gmail.com. The KSPCB will be the nodal agency for coordination and compliance.

4. A copy of this order be sent to the CPCB, KSPCB, BBMP and the BDA by e-mail for compliance.

5. The applicant may furnish a set of papers to the above four authorities forthwith.

List for consideration of the report on 09.05.2019.