BHEL MIDDLE RESIDENTS WELFARE SOCIETY REPTD BY ITS GENERAL SECRETARY- THAKUR RAJ KUMAR SINGH Vs. STATE OF A.P

JUDGEMENT

(1.) GHULAM Mohammed, CJ. This Writ Petition has been instituted challenging the orders passed on 02.12.2009, by the District Collector, Ranga Reddy District, in handing over the site situated in Survey No.253 of Chandanagar Village, Serilingampally Mandal, Ranga Reddy District, for the purpose of construction of 30 MLD Sewerage Treatment Plant (STP) in Lingamkunta Cheruvu.

(2.) THE case of the petitioners is that land in Survey No.253 of Chandanagar Village and land in Survey No.91 of Gachibowli Village fall under Full Tank Level of the water body known as Lingamkunta Cheruvu. Instead of protecting and preserving the said water body, and instead of preventing constructions to come up within the Full Tank Level of the said water body, respondent No.5-District Collector has allowed now a Sewerage Treatment Plant to be established in the said Full Tank Level of the water body and hence, the fifth respondents action is illegal and unjust.

(3.) WE have also called for a report from the Hyderabad Metro Water Supply and Sewerage Board. The General Manager (Engineer) of the said Board filed a brief report about the efficiency of the Sewerage Treatment Plant and the benefits of treatment of polluted water of Lingamkunta tank. It was pointed out by the General Manager that after construction of the Sewerage Treatment Plant, the polluted water will be diverted to the Sewerage Treatment Plant, treated to the river disposable standards and then, let into the Lingamkunta Cheruvu to eliminate polluted water there. This measure, according to the General Manager, would help in maintaining good environment and hydrology of the lake. The General Manager has further pointed out that so far 11 Sewerage Treatment Plants have been got constructed by the Board at various residential localities of the city nearby various water bodies and all these Sewerage Treatment Plants are functioning really well without emanating any foul smell, as suspected by the petitioners, and on the other hand, they are preventing pollution of the water body, air, ground water and environment as well. The list of 11 Sewerage Treatment Plants with their locations and their capacity have been furnished in a tabulated statement in the said report. The General Manager opined that the construction of Sewerage Treatment Plant near water bodies would help to avoid pollution inasmuch as most of the water bodies existing in and around the city are getting polluted with inflow of sewage water.