Shailesh Kumar & Ors vs Union Of India & Ors on 4 October, 2021

[Cites 0, Cited by 4]

Delhi High Court - Orders

Shailesh Kumar & Ors vs Union Of India & Ors on 4 October, 2021

Bench: Sanjeev Sachdeva

                                      $~35
                                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      +      W.P.(C) 11253/2021
                                             SHAILESH KUMAR & ORS.                  ..... Petitioners
                                                         Through: Mr. Deo Prakash Sharma and Mr.
                                                                   Prabhakar Meher, Advocates (through
                                                                   VC)
                                                         versus

                                             UNION OF INDIA & ORS.                             ..... Respondents
                                                           Through:          Mr. Prakash Kumar, Senior Counsel
                                                                             for UOI/R-1 (through VC)
                                                                             Mr. Shadan Farsat, ASC, GNCTD
                                                                             with Ms. Hafsa, Advocate for R-2 &
                                                                             5 (through VC)
                                                                             Ms. Nandita Rao, ASC for R-3.
                                                                             Mr. Biraja Mohapatra, Advocate for
                                                                             R-4 (through VC)
                                                                             Mr. Rajan Tyagi and Mr. Umang
                                                                             Tyagi, Advocates for R-6.
                                             CORAM:
                                             HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                                                ORDER

% 04.10.2021 CM APPL.34651/2021 (exemption) Exemption is allowed subject to all just exceptions.

W.P(C) 11253/2021 & CM APPL. 34650/2021

1. Learned counsel for the petitioner submits that the report of the Delhi Pollution Control Committee shows that the Sewerage Treatment plants at Kondli and Kondli New are not meeting the standards whereas the sewerage treatment plants at Chilla meets the Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:04.10.2021 Signing Date:04.10.2021 22:40:16 22:08 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

W.P(C) 11253/2021 1

standards.

2. Issue notice. Notice is accepted by learned counsel appearing for respondent Nos.1, 2 & 5 as also by counsel appearing for respondent No. 3, respondent Nos.4 and 6.

3. Learned counsel for the respondents pray for time to file status report. Let the same be filed before the next date of hearing.

4. List on 17.11.2021.

5. In the meantime, the concerned respondents who are supposed to be maintaining/supervising the maintenance of the STPs shall take appropriate steps and ensure that the standards as prescribed are duly met.

SANJEEV SACHDEVA, J OCTOBER 4, 2021 rk Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:04.10.2021 Signing Date:04.10.2021 22:40:16 22:08 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

W.P(C) 11253/2021 2

Unlock Advanced Research with PRISMAI

Delhi High Court - Orders