Supreme Court - Daily Orders
M.C. Mehta vs Union Of India on 30 July, 2020
Bench: Arun Mishra, B.R. Gavai, Krishna Murari
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OUT TODAY
ITEM NO.17 Court 3 (Video Conferencing) SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 13029/1985
M.C. MEHTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
((1) REPORT NO. 106 SUBMITTED BY EPCA (SPECIAL REPORT ON POLLUTION
HOT SPOTS IN NCR WITH REQUEST FOR URGENT DIRECTIONS TO IMPROVE
ENFORCEMENT AND POLLUTION CONTROL)(2) IN RE: STUBBLE BURNING AND
SMOG IN DELHI(i) IA NO. 127792/2017 (DISPOSED OF) (APPLN. FOR
DIRECTIONS FILED BY A.C.)(ii) IA NOS. 158128 AND 158129/2019
(APPLNS. FOR INTERVENTION AND DIRECTIONS ON BEHALF OF DR. KAUSHAL
KANT MISHRA)(iii) IN RE: WATER QUALITY(iv) IA NOS. 56487 AND
56489/2020 (APPLNS. FOR EXTENSION OF TIME AND EXEMPTION FROM FILING
ATTESTED AFFIDAVIT ON BEHALF OF CENTRAL POLLUTION CONTROL BOARD)(v)
IA NO. 181745/2019 AND IA NO. 46339/2020(APPLNS. FOR INTERVENTION
AND DIRECTIONS ON BEHALF OF HARSHITA SINGHAL)(vi) REPORT NO. 110
AND 112 SUBMITTED BY EPCA REGARDING HOSPITAL WASTE MANAGEMENT IN
COMPLIANCE OF DIRECTIONS DT. 06.3.2020 AND REPORT ON HOSPITAL WASTE
MANAGEMENT FOR COVID-19 IN COMPLIANCE OF DIRECTIONS OF THIS HON’BLE
COURT DT. 21.07.2020))
WITH
SMW(C) No. 3/2019 (PIL-W)
(FOR ADMISSION)
W.P.(C) No. 1333/2019 (PIL-W)
(FOR ADMISSION and IA No.170316/2019-EX-PARTE STAY and IA
No.170317/2019-PERMISSION TO APPEAR AND ARGUE IN PERSON)
T.C.(C) No. 42/2019 (XVI-A)
T.C.(C) No. 41/2019 (XVI-A)
W.P.(C) No. 1426/2019 (PIL-W)
(FOR ADMISSION)
Signature Not Verified
Date : 30-07-2020 These matters were called on for hearing today.
Digitally signed by
MUKESH KUMAR
Date: 2020.07.31
19:10:41 IST
Reason:
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
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Counsel for the
parties
Mr. Harish N. Salve, Sr. Advocate (A.C.)
[NOT PRESENT]
Ms. Aparajita Singh, Sr. Advocate (A.C.)
Mr. A.D.N. Rao, Advocate (A.C.)
Mr. Siddhartha Chowdhury, Advocate (A.C.)
Mr. Tushar Mehta, Solicitor General
Ms. Aishwarya Bhati, ASG
Mr. W.A. Qadri,Sr.Adv.
Ms. Suhasini Sen, Advocate
Mr. Rajesh Kumar Singh,Adv.
Mr. S.S.Rebello, Adv.
Mr. Vibhu Shankar Mishra,Adv.
Mr. Raj Bahadur Yadav,Adv.
Mr. D.L.Chidananda, Advocate
Mr. Rajat Nair,Adv.
Ms. Snidha Mehra,Adv.
Mr. B.V. Balram Das,Adv.
Mr. Rajesh Kumar Singh,Adv.
Mr. G.S. Makker, Adv.
Mr. Nishesh Sharma, Adv.
Mr. Ranjan Kr Chourasia, Adv.
Mr. Tushar Mehta,SG
Mr. Anil Grover, Sr. AAG/Haryana
Ms. Noopur Singhal,Adv.
Mr. Rahul Khurana,Adv.
MR. SANJAY KR. VISEN, Adv.
Mr. Tushar Mehta,SG
Mr. V. Shekhar,Sr.Adv.
Mr. Rajeev Kumar Dubey,Adv.
Mr. Kamlendra Mishra, Adv.
Mr. K. V. Vishwanathan, Sr. Adv.
Mr. Raghenth Basant, Adv.
Mr. Hrishikesh Chitaley, Adv.
Mr. Chandra Prakash, Adv.
Mr. Sanjay Jain, ASG
Mr. Adarsh Tripathi, Advocate
Mr. Anish Gupta, Advocate
Mr. Nikhil Kandpal, Advocate
Mr. Gaurav Srivastava, AOR
Mr. Sanjiv Sen,Sr.Adv.
Mr. Tavinder Sidhu,Adv.
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Mr. Abhay Itagi,Adv.
Ms. Aditi Sharma,Adv.
For Ms. M.V. Kini & Associates
Mr. A.N.S. Nadkarni,Sr.Adv.
Mr. Sameer Shrivastava, Adv.
Mr. P. S. Narshimha,Senior Advocate
Ms. Uttara Babbar, Advocate
Ms. Bhavana Duhoon, Advocate
Mr. Manan Bansal, Advocate
Ms. Sindoora VNL, Advocate
Ms. Aditi Tripathi,Adv.
Ms. Kanti,Adv.
Mr. Dhruv Mehta, Sr. Adv.
Mr. Alok Yadav, Adv.
Mr. Ayush Sharma, Adv.
Mr. Dhruv Mehta, Sr. Adv.
Ms. Ranjana Roy Gawai,Adv.
Ms. Vasudha Sen,Adv.
Ms. Prachi Golechha,Adv.
Ms. Ananya Chug,Adv.
Ms. Divya Roy,Adv.
Mr. Dinesh Dwivedi,Sr.Adv.
Ms. Jyoti Mendiratta,Adv.
Mr. Chirag M. Shroff,Adv.
Ms. Sanjana Nangia,Adv.
Ms. Abhilasha Bharti,Adv.
Mr. Sanjeev Khirwar,Adv.
Mr. R. C. Mishra, Sr. Adv.
Mr. Sanjay Kumar Dubey, Adv.
Ms. Ananya Mishra, Adv.
Mr. Llin Saraswat, Adv.
Dr. Charu Mathur, Adv.
Mr. Mohit Chaudhary, Adv.
Ms. Puja Sharma, Adv.
Mr. Kunal Sachdeva, Adv.
Mr. Shyam Singh Yadav, Adv.
Mr. Imran Ali, Adv.
Mr. Balwinder Singh Suri, Adv.
Mr. Parveen Kumar, Adv.
Mr. Garima Sharma, Adv.
Mr. Anip Sachthey, Sr. Adv.
Mr. Deepak Bashta, Adv.
Mr. Kunal Mehta, Adv.
Ms. Shagun Matta, Adv.
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Mr. Matrugupta Mishra,Adv.
Mr. Samyak Mishra,Adv.
Ms. Divya Roy,Adv.
Mr. S. Udaya Kumar Sagar,Adv.
Ms. Swati Bhardwaj,Adv.
Mr. Chirag M. Shroff, Adv.
Ms. Sanjana Nangia,Adv.
Ms. Abhilasha Bharti, Adv.
Mr. Sanjiv Sen,Sr.Adv.
Mr. Wasim Qadri,Sr.Adv.
Mr. Praveen Swarup, Adv.
Mr. Amit Singh, Adv.
Mr. Kanishk Chaudhary,Adv.
Mr. Sanjay Hegde,Sr.Adv.
Mr. Anas Tanwir,Adv.
Ms. Sushma Mathur,Adv.
Ms. Vibha Datta Makhija,Sr.Adv.
Ms. Aswathi M.K., Advocates
Mr. Nalin Kohli,Sr.Adv.
Mr. Debojit Borkakati, Aor
Dr. Manish Singhvi, Sr. Advocate
Mr. Sandeep Kr. Jha, Adv.
Mr. C.N. Sreekumar,Sr.Adv.
Ms. Anupama Kumar,Adv.
Mr. Arjun Dewan,Adv.
Mr. Prakash Ranjan Nayak,Adv.
Mr. Vikas Mahajan, AAG, H.P.
Mr. Vinod Sharma, Aor
Mr. Anil Kumar, Adv.
Mr. Gopal Sankaranarayanan,Sr.Adv.
Mr. Senthil Jagdeesan, Adv.
Mr. Vibhu Tiwari, Adv.
Mr. Aakarshan Aditya, Adv.
Mr. Abhishek,Adv.
Mr. Animesh Kumar, Adv.
Mr. Murari Kumar, Adv.
Mr. Neeraj Shekhar, Adv.
Mr. D.N. Goburdhun, Adv.
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Mr. Alok Gupta, Adv.
Ms. Ruchi Kohli, Adv.
Mr. Yash Mishra,Adv.
Ms. Nidhi Jaswal,Adv.
Ms. Srishti Mishra,Adv.
Ms. Manyaa Chandok,Adv.
Mr. Sakshi Kakkar, Adv.
Mr. Shakti Singh, Adv.
Mr. Pukhrambam Ramesh Kumar, Adv.
Ms. Anupama Ngangom, Adv
Mr. Karun Sharma, Adv.
Mr. Shresth Sharma, Adv.
M/S Khaitan And Co.,AOR
Mr. Kumar Anurag Singh, Advocate
Mr. Nishant Piyush, Advocate
Ms. Tulika Mukherjee, Adv.
Mr. Anurag Kishore,Adv.
Mr. Anurag Sharma,Adv.
Mr. Santosh Kumar, Adv.
Mr. Jogy Scaria, Adv.
Ms. Beena Victor,Adv.
Ms. Garima Prashad, Aor
Mr. G. S. Oberoi, Adv.
Mr. Rahul Narayan, Adv.
Mr. Tapesh K. Singh, Adv.
Mr. Aditya Pratap Singh, Advocate
Mr. Shuvodeep Roy, Adv.
Ms. Aparna Rohatgi Jain, Adv.
Mr. Mahesh Kasana, Adv.
Ms. Shefali Mitra, Adv.
Mr. S. K. Dhingra, Adv.
Mr. Raghvendra Kumar, Adv.
Mr. Anand Dubey, Adv.
Mr. Narendra Kumar, Aor
Mr. Anil Grover, AAG
Dr. Monika Gusain, AOR
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Mr. Sanjay Jain, ASG
Mr. Anil Grover, Adv.
Mr. Yoginder Handoo, AOR
Mr. Anilendra Pandey, Adv.
Mr. Charanpal Singh Bahri, Adv.
Mr. Gurjeet Kaur Adv.
Mr. Narendra Kumar, Adv.
Mr. V.G. Pragasam, Adv.
Mr. S. Prabu Ramasubramanian, Adv.
Mr. M. Shoeb Alam, Adv.
Mr. V.N. Raghupathy, Adv.
Mr. M. Yogesh Kanna, Adv.
Mr. Yogesh Tiwari,Adv.
Mr. Vikrant Singh Bais,Adv.
Mr. Ashutosh Dubey, Adv.
Mr. Jatinder Kumar Bhatia, Adv.
Mr. Ashutosh Kumar Sharma, Adv.
Mr. Sarad Kumar Sunny, Adv
Ms. Nidhi Mohan Parashar, AOR
Mr. Shovan Mishra, Adv.
Mr. Vinay Garg, Adv.
Mr. Upendra Mishra,Adv.
Mr. Vinod Sharma, Adv.
Mr. R.C. Kohli, Adv.
Ms. K. Enatoli Sema, Adv.
Mr. Amit Kumar Singh,Adv.
Mr. Vipin Nair, Adv.
Mr. Anshuman Bahadur, Advocate
Mr. PB Suresh, Advocate
Mr. Siddhesh Kotwal,Adv.
Mr. Divyansh Tiwari,Adv.
Ms. Astha Sharma, Adv.
Ms. Madhumita Bhattacharjee, Adv.
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Mr. Anuj Bhandari, Adv.
Mr. K.V. Jagdishvaran,Adv.
Ms. G. Indira, Adv.
Mr. Mukesh Verma,Adv.
Mr. Yash Pal Dhingra, Adv.
Mr. Keshav Mohan,Adv.
Mr. R.K. Awasthi,Adv.
Mr. Prashant Kumar,Adv.
Mr. Piyush Vatsa,Adv.
Mr. Santosh Kumar - I, Aor
Mr. Yoginder Handoo, Adv.
Mr. Subhro Sanyal, Adv.
Mr. Preetpal Singh, Adv.
Mr. Ranjay Dubey, Adv.
Ms. Yati Sharma, Adv.
Ms. Priya Puri, Aor
Mr. Gaurav Sharma, Aor
Mr. Dhawal Mohan, Adv
Mr. Prateek Bhatia, Adv.
Mr. Gaurav Srivastava, Adv.
Mr. Mahfooz Ahsan Nazki, Adv.
Mr. Polanki Gowtham,Adv.
Mr. Amitabh Sinha,Adv.
Mr. Amitabh Chaturvedi,Adv.
Mr. Navneet Panwar,Adv.
Mr. Sandeep Narain, Adv.
M/s S. Narain & Co.
Mr. Sunil Fernandes, Adv.
Mr. Shariq Ahmed,Adv.
Mr. Muhammad Ali Khan,Adv.
Mr. Tariq Ahmed,Adv.
Ms. Nupur Kumar,Adv.
Mr. Omar Hoda,Adv.
Mr. Zeeshan Diwan,Adv.
Mr. Prastut Dalvi,Adv.
Mr. Tapesh Kumar Singh, Aor
Mr. Ajay Aggarwal,Adv.
Mr. Kishan Rawat,Adv.
Mr. Rajan Narain, Aor
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Mr. Ajay Bansal,Adv.
Mrs. Veena Bansal,Adv.
Mr. Kuldip Singh,Adv.
Mr. Jishnu M.L.,Adv.
Ms. Priyanka Prakash,Adv.
Ms. Beena Prakash, Adv.
Mr. G. Prakash, Aor
Dr. Sanjay Kulshrestha, Applicant-in-person
Mr. C. K. Rai, AOR
Mr. Rajat Jariwal,Adv.
Applicant-in-person
Petitioner(s)-in-person
Petitioner-in-person
By Courts Motion, AOR
Applicant-in-person, AOR
Anilendra Pandey, AOR
Mr. Gurmeet Singh Makker, AOR
Mr. P. K. Jain, AOR
Mr. Ramesh Babu M. R., AOR
Mr. Rajesh Kumar Chaurasia, AOR
Mr. Mukesh Kumar Maroria, AOR
Mrs. Bina Gupta, AOR
Mr. G. Prakash, AOR
Mr. Ravindra Bana, AOR
Mr. Prashant Kumar, AOR
Mr. T. V. Ratnam, AOR
Mr. Mukesh K. Giri, AOR
Mr. Umesh Kumar Khaitan, AOR
Mr. Sarvam Ritam Khare, AOR
Ms. Binu Tamta, AOR
Mr. S. S. Shroff, AOR
Mrs. Anil Katiyar, AOR
Mr. Sanjay Kumar Visen, AOR
Mr. Pramod Dayal, AOR
Mr. Bimal Roy Jad, AOR
Mr. Surya Kant, AOR
Mr. Annam D. N. Rao, AOR
Mr. S. K. Bhattacharya, AOR
Mr. Rohit K. Singh, Adv.
Mr. Rakesh Kumar-i, AOR
Mr. Ashok Mathur, AOR
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Mr. R. P. Gupta, AOR
Mr. Sushil Kumar Singh, AOR
Mr. Balaji Srinivasan, AOR
Mr. Pavan Kumar, AOR
Mr. Rakesh K. Sharma, AOR
Ms. Shalini Kaul, AOR
Mr. Satya Mitra, AOR
Mr. Munawwar Naseem, AOR
Ms. Nandini Gidwaney, AOR
Mr. Sushil Kumar Jain, AOR
Mr. Ejaz Maqbool, AOR
M/S. Parekh & Co., AOR
Mrs. Priya Puri, AOR
Mr. Parijat Sinha, AOR
Mr. K. R. Sasiprabhu, AOR
Mrs. B. Sunita Rao, AOR
Mr. E. C. Agrawala, AOR
Mr. Ravindra Kumar, AOR
Mr. Rajiv Ranjan Dwivedi, AOR
M/S. S. Narain & Co., AOR
Mr. V. K. Verma, AOR
Mr. Vijay Panjwani, AOR
Mr. P. Parmeswaran, AOR
Mr. Radha Shyam Jena, AOR
Mr. Hardeep Singh Anand, AOR
Ms. Ruchi Kohli, AOR
Mr. Praveen Swarup, AOR
Ms. Sujeeta Srivastava, AOR
Dr. Monika Gusain, AOR
M/S. M. V. Kini & Associates, AOR
Mr. Ajit Pudussery, AOR
Mrs. Rani Chhabra, AOR
Mr. Aniruddha Deshmukh, AOR
Ms. Hemantika Wahi, AOR
Mr. Sudhir Mendiratta, AOR
Ms. Manjula Gupta, AOR
M/S. Saharya & Co., AOR
Mr. Anil Kumar Jha, AOR
Mr. Shri Narain, AOR
Mr. Abhishek, AOR
Mr. Pradeep Kumar Bakshi, AOR
Mr. Sandeep Narain, AOR
M/S. Khaitan & Co., AOR
Mr. Chirag M. Shroff, AOR
Mrs. K. Sarada Devi, AOR
Mr. Mohit D. Ram, AOR
Mr. Gaurav Sharma, AOR
Mr. C. K. Rai, AOR
Ms. Pritha Srikumar, AOR
Mr. Shekhar Kumar, AOR
Ms. G. Indira, AOR
Ms. Surbhi Mehta, AOR
Ms. K. Enatoli Sema, AOR
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Mr. Kuldip Singh, AOR
Mr. B. V. Balaram Das, AOR
Mr. Narendra Kumar, AOR
Mr. Sandeep Kumar Jha, AOR
Ms. Jaikriti S. Jadeja, AOR
Mr. Chandra Prakash, AOR
Mr. Yash Pal Dhingra, AOR
Mr. R. C. Kohli, AOR
Mr. Vikrant Singh Bais, AOR
Mr. Shuvodeep Roy, AOR
Mr. Ayush Sharma, AOR
Ms. Garima Prashad, AOR
Ms. Charu Ambwani, AOR
M/S. Karanjawala & Co., AOR
Mr. Sameer Shrivastava, AOR
Mr. Mritunjay Kumar Sinha, AOR
Applicant-in-person, AOR
Mr. Tapesh Kumar Singh, AOR
Mr. Sunil Fernandes, AOR
Mr. Rajiv Yadav, AOR
Ms. Divya Jyoti Singh, AOR
Gaurav, AOR
Mr. Vinod Sharma, AOR
Mr. Prakash Ranjan Nayak, AOR
Mr. Jogy Scaria, AOR
Mr. Anas Tanwir, AOR
Mr. Akshay Girish Ringe, AOR
Mr. Vinay Garg, AOR
Mr. Aakarshan Aditya, AOR
Mr. Santosh Kumar - I, AOR
Mr. Rishi Matoliya, AOR
Mr. Senthil Jagadeesan, AOR
Ms. Shagun Matta, AOR
Mr. Shovan Mishra, AOR
Mr. Mahfooz Ahsan Nazki, AOR
Mr. Kamlendra Mishra, AOR
Ms. Nidhi Mohan Parashar, AOR
Ms. Kiran Bhardwaj, AOR
Mr. Rajan Narain, AOR
Mr. Ashutosh Dubey, AOR
Mr. Subhro Sanyal, AOR
Ms. Uttara Babbar, AOR
Mr. Rishi Malhotra, AOR
Mr. M. P. Devanath, AOR
Ms. Astha Tyagi, AOR
Mr. M. Yogesh Kanna, AOR
Mr. Yoginder Handoo, AOR
Ms. Tulika Mukherjee, AOR
Mr. D. Abhinav Rao, AOR
Mr. Pranav Sachdeva, AOR
Ms. Madhumita Bhattacharjee, AOR
Mr. V. N. Raghupathy, AOR
Ms. Astha Sharma, AOR
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Ms. Sakshi Kakkar, AOR
Mr. Debojit Borkakati, AOR
Ms. Surabhi Sanchita, AOR
Mr. Vipin Nair, AOR
Ms. Puja Sharma, AOR
Mr. M. Shoeb Alam, AOR
Ms. Aswathi M.k., AOR
Ms. Divya Roy, AOR
M/S. Ram Sankar & Co, AOR
Mr. Vivek Gupta, AOR
Mr. S. K. Dhingra, AOR
Mr. Anurag Kishore, AOR
Mr. V. G. Pragasam, AOR
Mr. D. N. Goburdhan, AOR
Mr. Jai Dehadrai, Adv
Mr. Sidharth Arora, Adv
Mr. Rishi Raj Sharma, Adv
Mr. Sameer Shrivastava, AOR
UPON hearing the counsel the Court made the following
O R D E R
REPORT NO. 106 SUBMITTED BY EPCA (SPECIAL REPORT ON POLLUTION HOT SPOTS IN NCR WITH REQUEST FOR URGENT DIRECTIONS TO IMPROVE ENFORCEMENT AND POLLUTION CONTROL) IN RE: STUBBLE BURNING AND SMOG IN DELHI IA NO. 127792/2017 (DISPOSED OF) (APPLN. FOR DIRECTIONS FILED BY A.C.) IA NOS. 158128 AND 158129/2019 (APPLNS. FOR INTERVENTION AND DIRECTIONS ON BEHALF OF DR. KAUSHAL KANT MISHRA) Let file of Ministry be produced as well as affidavit of the Secretary be filed as well as of the Director/Vice Chancellor of I.I.T. Bombay, with files of all correspondence and notings right from beginning till date be made available on the next date. The matter relating to Smog Towers be listed on 04.08.2020. STUBBLE BURNING With respect to stubble burning, we would like to hear, by virtual hearing, Chief Secretaries of Govt. of NCT of Delhi, 12 Haryana, Punjab, Uttar Pradesh, Madhya Pradesh and Rajasthan on the next date, as to what arrangement they have made for preventing the stubble burning as the time is fast approaching when it is burnt. It appears that some new technology has been developed by the AFC India Limited (Formerly known as Agricultural Finance Corporation Limited) for dissolving the stubble in the field itself by method of activation of mixed culture inoculation in farm, in the process of fertility of the field is also stated to be improved. Let response be also filed of current state with respect to all arrangement done and the aforesaid technology by the concerned States/Union Territories. Immediate steps which they propose to take. Let it be disclosed, how many instances were there in the previous year and how many farmers were responsible and the locations identified with respect to stubble burning, be also indicated in the affidavit, as this year special arrangement is to be made in that area in advance by making proper planning. We have requested Ms. Aishwarya Bhati, learned Additional Solicitor General, Ms. Aprajita Singh, learned Amicus Curiae, Mr. Gopal Shankarnarayan, learned senior counsel, to prepare a chart and place it before us as to various requirements as per orders and steps taken as far as possible three days before the next date of hearing and furnish a copy of the same to the respective counsel for the States mentioned above so that they can forward the same to all the concerned Chief Secretaries with respect to what is desired to be done, so that they can file their respective affidavit(s) through email.
List the matter of stubble burning on 10.08.2020. 13 IN RE: WATER QUALITY AND IA NOS. 56487 AND 56489/2020 (APPLNS. FOR EXTENSION OF TIME AND EXEMPTION FROM FILING ATTESTED AFFIDAVIT ON BEHALF OF CENTRAL POLLUTION CONTROL BOARD) With respect to water quality, let CPCB, DJB and BIS collect water samples, within seven days and analysis of the same be done within four weeks thereafter and report be submitted in the first week of September, 2020. The report submitted on behalf of the BIS with respect to 103 cities be placed for consideration on the next date of hearing.
List in the third week of September, 2020.
IA NO. 181745/2019 AND IA NO. 46339/2020 (APPLNS. FOR INTERVENTION AND DIRECTIONS ON BEHALF OF HARSHITA SINGHAL) WITH REPORT NO. 110 AND 112 SUBMITTED BY EPCA (REGARDING HOSPITAL WASTE MANAGEMENT IN COMPLIANCE OF DIRECTIONS DT. 06.3.2020 AND REPORT ON HOSPITAL WASTE MANAGEMENT FOR COVID-19 IN COMPLIANCE OF DIRECTIONS OF THIS HON’BLE COURT DT. 21.07.2020 Considered the reports of EPCA with respect to management of Bio Medical waste, particularly during Covid-19 and recommendations been made in Report No. 112.
We have considered the deliberations at the meeting convened on 24.7.2020.
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We take into note the following deliberations :
a) That it is necessary to track the bio-medical waste on a daily basis and to ensure that it is collected, transported and sent to a registered common bio-medical waste treatment facility (CBWTF).
b) The WTE's are not designed to incinerate bio-medical waste, which needs a double-incineration chamber and protocols for storage and emission control.
c) In the management of bio-medical waste the working of the common facility will be critical. It is important that there is full monitoring of their functioning. The temperature data -
provided through the sensors installed in the plants provide information on the functioning of the plants and therefore, this needs to be monitored and enforcement stepped up.
d) The data from air quality that when this is made public and available, it leads to better scrutiny and effective monitoring and public need to aware of it.
e) There are covid patients in the houses also, segregation of COVID-19 waste at the household/quarantine needs to be done with utmost care so that infected bio-medical waste is sent for incineration and it is not mixed with general solid waste.
f) The proper and effective management of bio-medical waste requires tracking, not just of COVID-19 waste but also of all hospital waste across the country. EPCA in its report 110 pointed 15 out the importance of bar-coding. This will allow state boards/CPCB to track all waste generated and its management. This Court in its direction of 21.7.2020 noted the issue of bar-coding and its importance. The bar-coding is best done through state boards or through CPCB so that it can be regulated across the country. As recommended, it should not be left to CBWTF operators as this will not allow for good management.
Considering the aforesaid recommendations, we issue the following directions:-
1. All municipal corporations and state pollution control boards are directed to use the COVID19BWM APP. This is made mandatory and CPCB to track all the bio-medical waste and ensure that it is being sent for treatment.
2. The South and North Municipal Corporations are directed to send the bio-medical waste to CBWTF and not to the waste energy (WTE) plants.
3. All state pollution control boards/committees are directed to ensure that all common facilities have online continuous emission monitoring systems (OCEMS) installed in the plants and that the data from this is transmitted to both the state board website and CPCB.
4. CPCB is directed to ensure that the data from real-time OCEMS is monitored on a daily basis and information shared with state boards so that action can be taken, where necessary.
5. CPCB is directed to make the real-time OCEMS data available 16 publicly on its website,particularly for temperature so that working of the common facilities are known.
6. The municipal corporations are directed to ensure that they educate households about segregation and also send the bio-medical waste for treatment to common facilities only.
7. We direct MOEF&CC/CPCB to work out a national bar-coding system/portal for tracking bio-medical waste.
Let the directions be carried out punctually and Compliance Report be submitted by 07.08.2020 in particular, by North Delhi Municipal Corporation, East Delhi Municipal Corporation, South Delhi Municipal Corporation, New Delhi Municipal Council, Delhi Cantonment Board and Municipal Corporations of Ghaziabad, Gautam Budh Nagar, Noida, Faridabad, Gurugram and all other NCR Corporations. Let CPCB issue requisite directions to all State Boards.
Let the Contractors also (to whom notices were issued on 21.07.2020) file the Compliance Report before the next date of hearing.
List on 10.08.2020.
(NARENDRA KUMAR) (JAYANT KUMAR ARORA) (JAGDISH CHANDER) AR-CUM-PS COURT MASTER ASSISTANT REGISTRAR