RAPOLU BHASKAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present public interest litigation is based upon a letter dtd. 09.04.2019 complaining air pollution and sound pollution in the township of Hyderabad.

(2.) This Court has issued notice in the matter and a detailed report of the Telangana State Pollution Control Board (TSPCB) is filed. The relevant portion of the said report is reproduced as under:-