REPORTS AND APPLICATION OF 113 VILLAGERS OF DIGWAL Vs. MANAGEMENT OF GLOBAL BULK DRUGS AND FINE CHEMICALS

JUDGEMENT

(1.) A legal literacy camp was held by the District Legal Services Authority, Medak at Digwal village on 19.9.1998 whereat 113 villagers of the said village submitted a representation that they had been facing acute industrial pollution in the area. The affected fields and wells were inspected and acute problems with regard to availability of potable water was found out.

(2.) The pollution was allegedly caused by the 1st respondent-Ghobal Bulk Drugs and Fine Chemical Ltd by way of release of industrial wastes as a result whereof the agricultural wells, village tanks, etc., got polluted. The agricultural lands became unfit for agricultural activities.

(3.) The said representation having been forwarded by the District Legal Services Authority, Medak to this Court it was treated as a public interest litigation.