National Green Tribunal
Tilak Raj vs Govt. Of Nct Of Delhi on 27 August, 2021
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
Item No. 06 (Court No.1)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
(By Video Conferencing)
Original Application No. 300/2020
(With report dated 17.08.2021)
Tilak Raj & Ors. Applicant(s)
Versus
Govt. of NCT of Delhi Respondent
Date of hearing: 27.08.2021
CORAM: HON'BLE MR. JUSTICE ADARSH KUMAR GOEL, CHAIRPERSON
HON'BLE MR. JUSTICE SUDHIR AGARWAL, JUDICIAL MEMBER
HON'BLE MR. JUSTICE BRIJESH SETHI, JUDICIAL MEMBER
HON'BLE DR. NAGIN NANDA, EXPERT MEMBER
Respondent: Mr. Balendu Shekhar, Advocate
ORDER
1. Grievance in this application is against the unscientific dumping of sewage by tractors/vehicles of the septic tank cleaners at Sangam Vihar, Deoli Constituency AC-47, New Delhi - 110080. According to the applicant, these activities are causing serious damage to the environment which remains unchecked by the regulatory authorities.
2. Vide order dated 07.01.2021, a joint Committee of DPCC, DJB and SDM South, Saket was directed to furnish an action taken report in the matter.
3. In pursuance of above, the DPCC has filed an action taken report on 17.08.2021 to the effect that at the site in question no disposal of waste was found. The DJB has given licenses to 208 entities for disposal of the waste from six designated disposal locations in the area. 1
4. We have given due consideration to the matter. We find that the report furnished is incomplete. It does not show how the waste is being disposed of after collection by the entities to whom licenses have been given. It is not clear whether the entire quantity of waste collected is being brought at the designated disposal locations and the end destination and manner of disposal. In absence of such information, the unscientific disposal is not ruled out, in violation of the Water (Prevention and Control of Pollution) Act, 1974 making untreated disposal of such waste a criminal offence, having serious adverse effect on the public health and the environment.
5. Accordingly, we direct the Secretary, Urban Development, Delhi and the Secretary Environment, Delhi to hold a joint meeting on the subject with the concerned authorities, including the concerned Municipal Corporations and DJB to decide the course of action for compliance with the statutory mandate of ensuring scientific disposal of sewage collected by the tractors/vehicles, in pursuance of licenses given by the Delhi Government. Action is required so as to ensure that septage/fecal material going to the pre- identified FS - STP till connectivity of septage to the sewer lines takes place by concerned households taking the requisite connections. The application is disposed of.
A copy of this order be forwarded to the Secretary, Urban Development, Delhi, Secretary, Environment, Delhi, DPCC, DJB and Municipal Commissioners South, North and East Delhi by email for compliance.
Adarsh Kumar Goel, CP 2 Sudhir Agarwal, JM Brijesh Sethi, JM Dr. Nagin Nanda, EM August 27, 2021 Original Application No. 300/2020 A 3