The Division Bench of the National Green Tribunal, comprising Justice Arun Kumar Tyagi (Judicial Member) and Dr. Afroz Ahmad (Expert Member) in the case of Kotha Rambabu & Ors. Vs State of Telangana & Ors. Has formed Joint Committee to verify the factual position and suggest appropriate remedial action against the alleged encroachment of Cheruvu Sikham land belonging to the Government of Dornakal Bandham Cheruv by some land grabbers.
The applicant has drawn attention of Tribunal by post the present letter petition to this Tribunal by stating that the Bandham pond to be protected from and the same Ayakattu farmer's crop fields be protected from floods and the illegal constructions on this occupied land be stopped immediately.
The Bench perused the letter and expounded that prima facie the averments made in the petition raise substantial questions relating to environment arising out of the implementation of the enactments specified in Schedule-I to the National Green Tribunal Act, 2010.
Therefore, the bench constitutes a Joint Committee comprising of representatives of the Principal Secretary, Water Resource Department, Government of Telangana, Collector, Mahabubabad, Telangana State Pollution Control Board (TSPCB) and direct the same to meet within two weeks, undertake visits to the site, look into the grievances of the applicant, associate the applicant and representative of the concerned project proponent, verify the factual position and take appropriate remedial action. The TSPCB will be the nodal agency for coordination and compliance.
The Bench listed the mater on 04.09.23 for next hearing.
Case Details
Case:- Original Application No. 561/2022
Petitioner:- Kotha Rambabu & Ors.
Respondent:- State of Telangana & Ors.
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