A B DEVARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Public Interest Litigation has been filed seeking the following reliefs:-

(2.) Learned counsel for the petitioners submits that the location of the site for solid waste management unit at Somanahalli Grama Panchayathi at Sy.No.178 of Ambigarahalli Village, Akkihebbalu Hobli, Krishnarajpet Taluk, Mandya District is not at all proper and correct. It is submitted that it is very much near to the river and as such, there is strong apprehension that the solid waste dump at the proposed site may pollute the river. It is also submitted that nearby there are temples and as such, it may affect the religious sentiments of the people visiting the temples. It may also cause environmental pollution and health hazards for the people living nearby the area to the site. The petitioners who are said to be the residents of the area have raised the grievance but, it has not been considered by the Authorities concerned.

(3.) Be that as it may, we are of the considered view that the grievance of the petitioners, who are said to be the residents of the nearby areas where the proposed solid waste management unit is to be established shall be considered by the concerning Authorities and it is for the concerning Authorities to find out the most suitable place for the establishment of the solid waste management unit. The impact of dumping of solid waste is to be kept in mind while deciding the location of the site. It shall not affect the residents of the area and the environment at large.