ENVIRONMENT SUPPORT GROUP Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition was disposed on 11.04.2012 before the Division Bench. I.A.1/2021 under Section 151 of the Code of Civil Procedure, 1908 is filed by Shri Leo Saldanha, petitioner No.2 (party-in-person) on 16.03.2021 praying to modify the final judgment and order dated 11.04.2012 in the above writ petition in terms of the memo dated 05.03.2021 filed in W.P.No.38401/2014 produced vide Annexure-C.

(2.) While disposing of the writ petition No.817/2008 and other connected matters by the Judgment and Order dated 11th April, 2012, this Court directed that survey of lakes and tanks in Karnataka shall be undertaken by demarcating the boundaries. It was directed that proper fencing shall be erected around the lakes. This Court directed that buffer zones having width of thirty meters around all the lakes shall be maintained and also directed for removal of unauthorized construction thereon. There were as many as eleven directions issued by this Court while disposing of the writ petition which read thus:

(3.) Subsequently, this Court has dealt with the issue of maintenance, protection, rehabilitation and rejuvenation of lakes and Raja Kaluves across the State of Karnataka in Writ Petition No. 38401/2014 and other connected matters. The applicant- second petitioner in W.P.No. 817/2008 got impleaded himself as the respondent No.8 in the said writ petition (38401/2014). The present application (IA-1/2021) is filed in the disposed of writ petition No.817/2008 seeking modification of the directions contained in paragraphs-7 to 10 of the final Judgment and order. The prayer in the application is for constituting (i) Gram Panchayat Lake Protection and Rehabilitation Committees in rural areas, (ii) Ward Level Lake Protection and Rehabilitation Committees for the Municipal Corporation area, (iii) Council Level Lake Protection and Rehabilitation Committees for Municipal Council area, (iv) District Level Lake Protection and Rehabilitation Oversight Committees, (v) Bengaluru Metropolitan Lake Protection and Rehabilitation Oversight Committee and (vi) the Karnataka Lake Protection and Rehabilitation Apex Committee. In short, the prayer is for constituting the aforesaid six Committees by modifying the directions contained in paragraphs 7 to 10 of the operative part of the Judgment which are quoted above.