- (1.) Heard learned counsel for the parties.
(2.) We have also seen the reports submitted in pursuance to our last order including that by the State Pollution Control Board. The report of the District Judge pertaining to the disbursement of the compensation has yet not been filed. However, we are informed that the whole amount has been deposited in terms of our last order.
(3.) The case is taken up today, grievance has been expressed that in spite of monitoring by this Court for a long time, the pollution is still continuing and there seems to be no positive step yet taken to control the same for which submissions have been made today. Last time one of the major suggestions given was that this problem will be eliminated when the 18 km. pipeline will be laid down. Certain difficulties were expressed and one of them was that we must also involve in this case the Sewerage Board for which we issued notices and the said Board is represented today by learned counsel. He has not yet filed any reply. He seeks short time for filing the same. He also submits orally that there may be difficulties so far the Sewerage Board for taking up this massive project, as their functioning is confined to the urban areas. When we placed this question before the learned counsel for the State, the State only referred that they have communicated to the Central Government for the funding under NRCP and as per the letter D/- 12th June, 2000 of the Deputy Directory Ministry of Environment and Forests, National River Conservation Directorate, Government of India, Hyderabad is not included under NRCP and it is not possible to consider funding of such schemes at this juncture. The only suggestion made therein is, they could refer for this to some foreign agencies for which a detailed note is sought for. The said report has not yet been sent.;