B KRISHNA BHAT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD Sri Puttige Ramesh, learned counsel for the petitioner and also the counsel for the respondents at length. We also heard the Member Secretary of the Karnataka State Legal Services Authority.

(2.) THE petitioner has prayed for issue of a writ of mandamus or any other writ, order or direction to the respondents in general and the 6th respondent in particular, to ensure that no sewage or garbage is directed to lakes and tanks. THEy have also prayed for a direction to the 6th respondent to ensure proper fencing of all the lakes and tanks in the city of Bangalore and also in the entire state of Karnataka. Further they have prayed for a direction to ensure that trees/saplings are planted on the periphery of lakes and tanks so that the said place be more green and capable of holding as well as increasing ground water level, which system will also help in preventing flow of silt and mud during rainy season into the lakes and tanks and for all consequential benefits.

(3.) AN industry may have set up the necessary pollution control device at present but it shall be liable to pay for the past pollution generated by the said industry which has resulted in the environmental degradation and suffering to the residents of the area.