SUPREME COURT OF INDIA

Before:- Mrs. Sujata V. Manohar and G.B. Pattanaik, JJ.

I.A. Nos. 2, 9 and 11 In Writ Petn. (Civil) No. 1056 of 1990. D/d. 5.5.1998

Indian Council for Envirolegal Action and others - Petitioner

Versus

Union of India and others - Respondents

Constitution of India, Article 32 - Environment (Protection) Act, 1986, Section 3 - Environment Protection - Industrial pollution affecting drinking water sources - Central and State Pollution Control Board directed to prepare Scheme of Action to contain steps to prevent industrial pollution, disposal of industrial waste and reclaiming polluted lands and polluted water supply.

[Para 5]

ORDER

Learned counsel for the State of Andhra Pradesh has stated that out of 15 villages where drinking water sources are affected by industrial pollution, the following two villages have been provided with drinking water supply by laying a pipeline in March 1998. These two villages are :

(i) Aratla.

(ii) Ismailkhanpet.

2. The following 8 villages will receive drinking water supply through pipelines which are being laid and which will be functional by 20th May, 1998 :-

(i) Kistareddipeta.

(ii) Patancheru.

(iii) Pocharam.

(iv) Ganapathigudnam.

(v) Lakadaram.

(vi) Inol.

(vii) Bacchuguda.

(viii) Padakanjalla.

3. In respect of the remaining 5 villages, we are informed that tenders have already been invited for laying pipelines to bring drinking water to these villages. The names of these villages are as follows :-

(i) Gandigudam.

(ii) Sultanpur.

(iii) Byathda.

(iv) Chiduruppa.

(v) Kazipalli.

4. Learned counsel for the State of Andhra Pradesh shall ascertain whether the tenders which have been invited cover the remaining 5 villages also and inform us on the next occasion.

5. The Central Pollution Control Board and the Andhra Pradesh State Pollution Control Board shall jointly prepare a Scheme of Action for containing the industrial pollution and for disposal of industrial waste as also for reclaiming the polluted lands and the polluted water supply. The Scheme will contain immediate steps to be taken either by the State of Andhra Pradesh or by the industries concerned giving particulars thereof setting out the goal to be achieved every four months as also the steps to be taken on a long term basis for prevention of industrial pollution and the stages by which these long term measures have to be completed so that every four months both the Pollution Control Boards can given a report as to whether the measures prescribed have been carried out or not. Since both the State Pollution Control Board as well as the Central Pollution Control Board have now become fully familiar with the problems of the area, such proposals be furnished on or before 9th May, 1998 for further directions on 12th May, 1998.

6. List on 12th May, 1998.

Order accordingly