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Judgment
This original application was registered in suo motu exercise of power on the basis of the news item titled “Durgam Cheruvu chokes on sewage, will Hyderabad rescue its iconic lake?” appearing in ‘The Times of India’ dated 12.12.2023. The said news item discloses that hundreds of fish were found floating on lake’s surface, gasping for air and it had happened because of water pollution.
Learned Counsel appearing for the Telangana State Pollution Control Board (TSPCB) has pointed out that the High Court of Telangana at Hyderabad has already taken up the matter on the basis of the news item in question in Suo Motu W.P. (PIL) No. 10/2023 in the matter of News item published in the Times of India English daily Newspaper Hyderabad City Edition dated 12.12.2023 under the caption “Durgam Cheruvu chokes on sewage, will Hyderabad rescue its iconic lake?” vs. State of Telangana & Ors. He has also produced a copy of the order dated 22.12.2023 passed by the High Court in the said Writ Petition.
Since the High Court has already taken up the matter in suo motu exercise of power on the basis of same news item, therefore, to avoid the parallel proceedings, we do not intend to proceed further in the present OA.
The OA is accordingly disposed of.