Supreme Court - Daily Orders
M.C. Mehta vs Union Of India on 27 September, 2024
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.62 COURT NO.6 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)
(IN RE: NUMBER OF VACANT POSTS IN STATUTORY POLLUTION CONTROL
BOARDS OF VARIOUS STATES AND IN RE: SOLID WASTE DISPOSAL AND I.A.
NO. 210415 OF 2024 [(APPLICATION FOR IMPLEADMENT AS PARTY
PETITIONER) AND I.A. NO. 211942 OF 2024 (APPLICATION FOR
CLARIFICATION/DIRECTION) FILED ON BEHALF OF MS. BHAVREEN KANDHARI]
NAME OF THE FOLLOWING ADVOCATES MAY BE TREATED TO HAVE BEEN SHOWN
IN THE LIST: MR. HARISH N. SALVE, SR. ADVOCATE (A.C.) MS. APARAJITA
SINGH, SR. ADVOCATE (A.C.) MR. A.D.N. RAO, SR. ADVOCATE (A.C.) MR.
SIDDHARTHA CHOWDHURY, ADVOCATE (A.C.) PETITIONER-IN-PERSON MR. G.S.
MAKKER, MR. AMRISH KUMAR, MR. M.K. MARORIA MR. SANJAY KR. VISEN,
MR. SUDEEP KUMAR, MS. ROOHE HINA DUA, MR. SANDEEP KR. JHA MR. JYOTI
MENDIRATTA, MR. RAHUL KHURANA, ADVOCATE MR. MANAN VERMA, ADVOCATE
IA No.221221/2024 - INTERVENTION/IMPLEADMENT
IA No.221344/2024 - APPROPRIATE ORDERS/DIRECTIONS
IA No.221347/2024 - STAY APPLICATION)
Date : 27-09-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Ms. Aparajita Singh,Sr.Adv. (Amicus Curiae)
Mr. Siddhartha Chowdhury,Adv. (Amicus Curiae)
Ms. Shibani Ghosh,Adv.
Mr. Aditya Bharat Manubarwala,Adv.
For the parties:
Mrs. Aishwarya Bhati, A.S.G.
Mrs. Archna Pathak Dave, A.S.G.
Mr. Wasim Quadri, Sr. Adv.
Mrs. Ruchi Kohli, Sr. Adv.
Mr. Mukesh Kumar Maroria, AOR
Mrs. Suhasini Sen, Adv.
Signature Not Verified
Mr. Rajesh Kr. Singh, Adv.
Digitally signed by
Anita Malhotra
Date: 2024.09.30
Mr. Subhranshu Padhi, Adv.
19:04:35 IST
Reason: Mr. S S Rebello, Adv.
Mr. Gurmeet Singh Makker, AOR
Mr. Raj Bahadur Yadav, AOR
1
Mrs. Alka Agarwal, Adv.
Ms. Sonali Jain, Adv.
Mrs. Ruchi Kohli, Adv.
Mr. Ashok Kumar B, Adv.
Ms. Baby Devi Bonia, Adv.
Mr. Anirudh Bhat, Adv.
Mr. Prashant Singh Ii, Adv.
Ms. Shagun Thakur,Adv.
Mr. Abhinav Aggarwal,Adv.
Mr. Vaibhav Kandpal,Adv.
Mr. Amrish Kumar, AOR
Ms. Menaka Guruswamy, Sr. Adv.
Mr. S. Wasim A Quadri, Sr. Adv.
Mr. Praveen Swarup, AOR
Mr. Utkarsh Pratap, Adv.
Ms. Arunima Das, Adv.
Mr. Devadipta Das, Adv.
Mr. Devesh Maurya, Adv.
Mr. Ravi Kumar, Adv.
Mr. A.N.S.Nadkarni,Sr.Adv.
Mr. Rajesh Katyal,Adv.
Mr. Devendra Kumar Singh,Adv.
Mr. Karunakar Mahalik, AOR
Mr. Sarbendra Kumar,Adv.
Mr. Ravindra Srivastava,Sr.Adv.
Ms. Charu Mathur,Adv.
Mr. Abinav Kumar Verma,Adv.
Mr. Sameer Bhardwaj,Adv.
Ms. Sanya Shukla,Adv.
Ms. Devangna Singh,Adv.
Ms. Kriti Dubey,Adv.
Ms. Selina Raj,Adv.
Mr. Aniket Singh Das,Adv.
Mr. Pijush Kanti Roy,Sr.Adv.
Mr. Rahul Kaushik,Sr.Adv.
Mr. Syed Ali Ahmad,Adv.
Mr. Soumya Kundu,Adv.
Mr. S.S.Bandyopadhyay,Adv.
Mr. Arvind Kumar Mishra,Adv.
Mr. Ankit Verma,Adv.
Mr. Syed Miran Ahmad,Adv.
Mr. Satish Kumar, AOR
Mr. Sudeep Kumar, AOR
Ms. Manisha, Adv.
Ms. Rupali, Adv.
Mr. P. K. Jain, AOR
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Applicant-in-person
Petitioner-in-person
Mr. Lokesh Sinhal,Sr.AAG
Mr. B.K.Satija,AAG
Mr. Akshay Amritanshu, AOR
Ms. Drishti Saraf,Adv.
Ms. Pragya Upadhyay,Adv.
Mr. Rahul Khurana,Adv.
Mr. Ramesh Babu M. R., AOR
Mr. Rajesh Kumar Chaurasia, AOR
Ms. Manjula Gupta, AOR
Mr. T. V. Ratnam, AOR
Mr. Balaji Srinivasan, AOR
Mr. Rajiv Ranjan Dwivedi, AOR
Mr. Vishal, Adv.
Mr. Kapil Chaturvedi, Adv.
Mrs. Subhadra Dwivedi, Adv.
M/S. Khaitan & Co., AOR
Mr. S. S. Shroff, AOR
Mr. Sushil Kumar Jain, AOR
Mr. Aniruddha Deshmukh, AOR
Mr. Ravindra Bana, AOR
Mr. Surya Kant, AOR
Mrs. B. Sunita Rao, AOR
Mr. Gunmaya S Mann, Adv.
Mr. Roop Narain, Adv.
Mr. Vineet Kumar, Adv.
Mr. Sambhav Jain, Adv.
Mr. Abhishek, AOR
Mr. Sarvam Ritam Khare, AOR
Mr. R. P. Gupta, AOR
Mr. P. Parmeswaran, AOR
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Mr. Mohit D. Ram, AOR
Mr. Pramod Dayal, AOR
Mr. Satya Mitra, AOR
M/S. M. V. Kini & Associates, AOR
Mr. Nishe Rajen Shonker, AOR
Mrs. Anu K Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. Ajith Anto Perumbully, Adv.
Mr. Rakesh Kumar-i, AOR
Mr. Parijat Sinha, AOR
M/S. Saharya & Co., AOR
Mr. Pavan Kumar, AOR
M/S. S. Narain & Co., AOR
Mr. Chirag M. Shroff, AOR
Mr. Dhananjay Kataria, Adv.
Mrs. Mahima C Shroff, Adv.
Mr. Anand Thumbayil, Adv.
Mr. Ejaz Maqbool, AOR
Mr. Prashant Kumar, AOR
Mr. Mahesh Agarwal, Adv.
Mr. E. C. Agrawala, AOR
Ms. Hemantika Wahi, AOR
Ms. Binu Tamta, AOR
Mr. Radha Shyam Jena, AOR
Mr. Pradeep Kumar Bakshi, AOR
Mr. Ashok Mathur, AOR
Mr. V. K. Verma, AOR
Mr. Alok Gupta, AOR
Mr. Ajit Pudussery, AOR
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Mrs. Bina Gupta, AOR
Mr. Rakesh K. Sharma, AOR
Ms. Sujeeta Srivastava, AOR
Mr. Anil Kumar Jha, AOR
Mr. Mandaar Mukesh Giri, Adv.
Mr. Aakash Shankar, Adv.
Mr. Kautilya Sharma, Adv.
Mr. Mukesh K. Giri, AOR
M/S. Parekh & Co., AOR
Mr. Sudhir Mendiratta, AOR
Mrs. Anil Katiyar, AOR
Mr. Hardeep Singh Anand, AOR
Mr. Sandeep Narain, AOR
Mr. Sushil Kumar Singh, AOR
Mrs. Rani Chhabra, AOR
Mr. G. Prakash, AOR
Ms. Nandini Gidwaney, AOR
Mr. Shri Narain, AOR
Mr. Umesh Kumar Khaitan, AOR
Ms. Shalini Kaul, AOR
Mr. K. R. Sasiprabhu, AOR
Mrs. K. Sarada Devi, AOR
Mr. Sanjay Kumar Visen, AOR
Mrs. Priya Puri, AOR
Ms. Pritha Srikumar Iyer, AOR
Mr. Neeraj Kumar Gupta, AOR
Mr. Danish Zubair Khan, AOR
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Mr. Vikas Mehta, AOR
Mr. Gurminder Singh, AG/Sr. Adv.
Mr. Prashant Manchanda, A.A.G.
Mr. Karan Sharma, AOR
Mr. Angad Singh, Adv.
Ms. Divya Roy, AOR
M/S. S. Narain & Co., AOR
Mr. Sandeep Kumar Jha, AOR
Ms. Nidhi Jaswal, Adv.
Ms. Saurabh Rajpal, Adv.
Ms. Puja Sharma, AOR
Mr. Gautam Narayan, AOR
Ms. Asmita Singh, Adv.
Mr. Tushar Nair, Adv.
Mr. Anirudh Anand, Adv.
Mr. Punishk Handa, Adv.
Dr. Brij Bhushan K Jauhari, Adv.
Mr. Deepak Jyoti Ghildiyal, Adv.
Mr. O.P.Singh, Adv.
Mr. Satya Vir Singh Rana, Adv.
Mr. Harsh Mahan, Adv.
Ms. Purnima Jauhari, AOR
Mr. Hiren Dasan, AOR
Mr. Ajay Vikram Singh, AOR
Mr. K. Paari Vendhan, AOR
Mr. Aditya N Prasad, Adv.
Mr. Pratyush Jain, Adv.
Mr. Ankit Shah, Adv.
Ms. Ayushi Hatwal, Adv.
Mr. Manan Verma, AOR
Mr. Shekhar Kumar, AOR
Mr. Rajan Narain, AOR
Mr. Ayush Sharma, AOR
Mr. Anurag Kishore, AOR
Ms. Mayuri Raghuvanshi, AOR
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Mr. Ketan Paul, AOR
Mr. S. Prabakaran, Sr. Adv.
Mrs. Usha Prabakaran, Adv.
Mr. Maheswaran Prabakaran, Adv.
Dr. Ram Sankar, Adv.
Mrs. Harini Ramsankar, Adv.
For M/S. Ram Sankar & Co, AOR
Ms. Malvika Kapila, AOR
Mr. Gaurav Kejriwal, AOR
Mr. Sameer Abhyankar, AOR
Mr. Aryan Srivastava, Adv.
Mr. Rahul Kumar, Adv.
Mr. Aakash Thakur, Adv.
Mr. Sarthak Dora, Adv.
Ms. Ayushi Bansal, Adv.
Ms. Jaikriti S. Jadeja, AOR
Ms. Astha Tyagi, AOR
Mr. Sunil Fernandes, AOR
Mr. Kuldip Singh, AOR
Ms. Anushree Prashit Kapadia, AOR
Mr. Soumya Dutta, AOR
Mr. Sameer Kumar, AOR
Mr. Ajay Pal, AOR
Mr. Dhananjaya Mishra, AOR
Mr. Rahul Khurana, AOR
Mr. S. S. Shroff, AOR
Ms. Madhumita Bhattacharjee, AOR
Ms. Debarati Sadhu, Adv.
Mr. Anas Tanwir, AOR
Ms. Natasha Thukral, Adv.
Mr. Vikrant Singh Bais, AOR
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Ms. Diksha Rai, AOR
Mr. Avijit Mani Tripathi, AOR
Mr. T.K. Nayak, Adv.
Ms. Marbiang Khongwir, Adv.
Ms. Preeti Sehrawat, Adv.
Ms. Rashmi Malhotra, AOR
Mr. Gaurav Choudhary, AOR
Mr. Ravindra Kumar, Sr. Adv.
Mr. Binay Kumar Das, AOR
Ms. Priyanka Das, Adv.
Ms. Neha Das, Adv.
Mr. Shiva Saxena, Adv.
Mr. Vikas Bharti, Adv.
Mr. Rajiv Yadav, AOR
Mr. Vipin Nair, AOR
Mr. Rishi Matoliya, AOR
Mr. D. Abhinav Rao, AOR
Mr. Durga Dutt, AOR
Mr. Nirnimesh Dube, AOR
Mr. Ravindra S. Garia, AOR
Mr. Talha Abdul Rahman, AOR
Mr. Guntur Pramod Kumar, AOR
Mr. Samarth Luthra, Adv.
Mr. Dhruv Yadav, Adv.
Ms. K. Enatoli Sema, AOR
Ms. Limayinla Jamir, Adv.
Mr. Amit Kumar Singh, Adv.
Ms. Chubalemla Chang, Adv.
Mr. Prang Newmai, Adv.
Ms. Nidhi Mohan Parashar, AOR
Mr. P. Parmeswaran, AOR
Mr. Deepayan Mandal, AOR
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Ms. Shalu Sharma, AOR
Mr. Sahil Tagotra, AOR
Mr. Sujay Jain, Adv.
Mr. Akhil Anand, AOR
Mr. Prashant Singh, AOR
Mrs. Prerna Dhall, Adv.
Mr. Piyush Yadav, Adv.
Ms. Akanksha Singh, Adv.
Mr. M. P. Devanath, AOR
Ms. Ruchi Kohli, Sr. Adv.
Ms. Srishti Mishra, Adv.
Mr. R. C. Kohli, AOR
Mr. D. Abhinav Rao, AOR
Mr. Prakash Ranjan Nayak, AOR
Mr. Nitin Saluja, AOR
Mr. Prasanna S., AOR
Ms. Mithu Jain, AOR
Ms. Asha Gopalan Nair, AOR
M/S. Ahmadi Law Offices, AOR
Ms. Aishwarya Bhati, A.S.G.
Ms. Archana Pathak Dave, A.S.G.
Ms. Suhasini Sen, Adv.
Mr. Rajesh Kr.singh, Adv.
Mr. Subhranshu Padhi, Adv.
Mr. Gaurang Bhushan, Adv.
Ms. Sweksha, Adv.
Dr. N. Visakamurthy, AOR
Mr. Pranav Sachdeva, AOR
Mr. Sameer Shrivastava, AOR
Mr. Debojit Borkakati, AOR
Mr. Aakarshan Aditya, AOR
Mr. Satya Mitra, AOR
9
Mr. Sandeep Singh, AOR
Ms. N. Annapoorani, AOR
Mr. S. Gowthaman, AOR
Ms. Neeru Vaid, AOR
Ms. Aishwarya Bhati, A.S.G.
Ms. Archana Pathak Dave, A.S.G.
Ms. Suhashini Sen, Adv.
Mr. Subhranshu Padhi, Adv.
Mr. Gaurang Bhushan, Adv.
Mr. Raghav Sharma, Adv.
Mr. Kanu Agrawal, Adv.
Mr. Bhuvan Kapoor, Adv.
Mr. Rajesh Kumar Singh, Adv.
Mr. Shreekant Neelappa Terdal, AOR
Mr. Varun Chugh, Adv.
Mr. Krishna Kant Dubey, Adv.
Mr. Indira Bhakar, Adv.
Ms. Surabhi Sanchita, AOR
Mr. Vinod Sharma, AOR
Mr. Mahfooz Ahsan Nazki, AOR
Mr. Vinodh Kanna B., AOR
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Karun Sharma, Adv.
Ms. Anupama Ngangom, Adv.
Ms. Rajkumari Divyasana, Adv.
Mr. Vikrant Singh Bais, AOR
Mr. Alok Gupta, AOR
Mr. K. V. Mohan, AOR
Mr. Vivek Gupta, AOR
Mr. Vinay Garg, AOR
Ms. G. Indira, AOR
Ms. Misha Rohatgi, AOR
Mr. Ravi Prakash, AOR
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Mr. Sagar Roy,Adv.
Ms. Anki Kashyap,Adv.
Ms. Deepmala,Adv.
Ms. Sukriti Kiran,Adv.
Ms. Baby Rajput,Adv.
Mr. Sunil Kumar,Adv.
Mr. Usman Khan,Adv.
Mr. Subhro Sanyal, AOR
Mr. Parminder Singh Bhullar, AOR
Mr. Chandrakant Sukumar Sarkar, Adv.
Mr. Mukesh Kumar Singh, Adv.
Mr. Ikshit Singhal, Adv.
Mr. C M Dwivedi, Adv.
Mr. K Venkateshwara Prasad, Adv.
Mr. Shantanu Jugtawat, Adv.
For M/S. Mukesh Kumar Singh And Co., AOR
Mr. Arjun D Singh, Adv.
Ms. Ankita Sharma, AOR
Ms. Surbhi Mehta, AOR
Mr. Shovan Mishra, AOR
Ms. G. Indira, AOR
Mr. Yoginder Handoo, AOR
Ms. Nidhi Jaswal, AOR
Mr. Rakesh Kumar-i, AOR
Ms. Shashi Kiran, Sr. Adv.
Ms. Sadhana Sandhu, AOR
Dr. Satish Chandra, Adv.
Ms. Ashna Singh, Adv.
Mr. Arjun Sain, Adv.
Ms. Aastha Mehta, Adv.
Ms. Deepanwita Priyanka, AOR
Ms. Prerana Mohapatra, Adv.
Mr. Raghvendra Kumar, AOR
Mr. Anando Mukherjee, AOR
Mr. Shwetank Singh, Adv.
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Mr. Mukesh Verma, Adv.
Mr. Pankaj Kumar Singh, Adv.
Mr. Pawan Kumar Shukla, Adv.
Mr. Vatsala Tripathi, Adv.
Mr. Yash Pal Dhingra, AOR
Mr. Ashutosh Dubey, AOR
Mrs. Rajshri Dubey, Adv.
Mr. Abhishek Chauhan, Adv.
Mr. Amit P Shahi, Adv.
Mr. Amit Kumar, Adv.
Mr. H B Dubey, Adv.
Mr. Rahul Sethi, Adv.
Mr. Shashibhushan Nagar, Adv.
Mr. Sumant A Khan, Adv.
Mrs. Sona Khan, Adv.
Mr. Anirban Tripathy, Adv.
Mr. Rajendra Anbhule, Adv.
Mr. Manish Dhingra, Adv.
Mr. Pratham Mehrotra, Adv.
Mr. Chandra Prakash, AOR
Mr. Anuj Bhandari, AOR
Mr. Anil Kumar, AOR
Ms. Lubna Naaz, AOR
Mr. Nischal Kumar Neeraj, AOR
Mr. Ashok Kumar Panigrah, Adv.
Ms. Lakshmi, Adv.
Mr. Shalen Bhardwaj, Adv.
Ms. Banisha Verma, Adv.
Mr. Nishit Agrawal, AOR
Mr. Yashraj Singh Bundela, AOR
Mr. Baijnath Patel, Adv.
Mr. Chanakya Baruah, Adv.
Ms. Saloni, Adv.
Mr. Rohan Singla, Adv.
Mr. Pulkit Agarwal, AOR
M/S. Karanjawala & Co., AOR
Mr. V. N. Raghupathy, AOR
Ms. Charu Ambwani, AOR
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Ms. Ripul Swati Kumari, Adv.
Ms. Astha Sharma, AOR
Mr. Neeraj Shekhar, AOR
Mr. Rajesh Kumar Maurya,Adv.
Ms. Baby Rajput,Adv.
Mr. Mohit Paul, AOR
Mr. Harsh V. Surana, AOR
Mr. Rudresh Kumar, Adv.
Mr. Karan Shankla, Adv.
Ms. Rakhi Ray, AOR
Ms. Ishita Jain, AOR
Mr. Anand Kumar Shrivastava, Adv.
Mr. Ankit Bhandari, Adv.
Mr. Gaurav, AOR
Mr. Shuvodeep Roy, AOR
Mr. Saurabh Tripathi, Adv.
Mr. Deepayan Dutta, Adv.
Ms. Divya Jyoti Singh, AOR
Mr. Vinay Garg, AOR
Mr. T. R. B. Sivakumar, AOR
Ms. Manju Jetley, AOR
Mr. Manish Kumar, AOR
Mr. Ravi Shanker Jha, Adv.
Ms. Jyoti Mendiratta, AOR
Mr. Puneet Taneja, AOR
Mr. Amit Yadav, Adv.
Mr. Manmohan Singh Narula, Adv.
Mr. Anil Kumar, Adv.
Ms. Vrinda Bhandari, AOR
Ms. Tulika Mukherjee, AOR
Mr. Akshay Girish Ringe, AOR
Ms. Aswathi M.k., AOR
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M/S. M. V. Kini & Associates, AOR
Mr. Pradeep Misra, AOR
Mr. Daleep Dhyani, Adv.
Mr. Suraj Singh, Adv.
Mr. D.Kumanan, AOR
Ms. Deepa S, Adv.
Mr. Sheikh F Kalia, Adv.
Mr. Veshal Tyagi, Adv.
Mr. Chinmay Anand Panigrahi, Adv.
Ms. Pritha Srikumar Iyer, AOR
Ms. Rooh-e-hina Dua, AOR
Mr. Mudit Gupta , AOR
Ms. Sakshi Kakkar, AOR
Ms. Shagun Matta, AOR
Mr. Gopal Jha, AOR
Mr. Shishir Deshpande, AOR
UPON hearing the counsel the Court made the following
O R D E R
IA Nos.221221, 221344, 221347, 212631 and 215408 OF 2024
1. List these applications on 25th October, 2024. IA Nos.210415 and 211942 OF 2024
2. Heard the learned counsel appearing for the applicants.
3. As of today, there is no material placed on record to show that the Delhi High Court has interpreted the following part of our order in a particular manner:
"In our opinion, approach road is absolutely necessary and there should be no delay on the part of the concerned authorities."14
4. Hence, there is no reason to entertain these applications and the same are accordingly dismissed. IN RE: COMMISSION FOR AIR QUALITY MANAGEMENT (CAQM)
5. We have heard the learned Amicus Curiae and also the learned Additional Solicitor General appearing for the Commission for Air Quality Management (for short, 'the Commission') in the National Capital Region and adjoining areas. The Commission has been set up under Act No.29 of 2021 for the purposes of better coordination, research, identification and resolution of problems surrounding the air quality index and matters connected therewith in the National Capital Region area.
6. There are multiple reports/affidavits filed on record by the Commission. Though we cannot say that the Commission has not taken any action, the learned Amicus Curiae is right in submitting that the Commission has not performed the way it was expected to perform, considering the object for which the Commission was set up.
7. One of the critical issues to be dealt with by the Commission is the issue of stubble burning in the current season. It is brought on record that certain equipment has been provided to the farmers from the money supplied by the Central Government. The equipment can be used as a substitute for stubble burning. Some efforts need to be made to ensure that the farmers use the equipment at the grass-root level.
15
8. The Act has been in existence for more than three years now. Hardly 85 to 87 directions have been issued so far by the Commission under Section 12(1) of the Act. No action has been taken even after finding that the directions have not been implemented; possibly, the action could be taken under Section 14 of the Act.
9. The Chairperson of the Commission who is present today in the Court through video conference, states that three sub-committees mentioned in sub-section (1) of Section 11 are holding only one meeting every three months. The sub-committee on Monitoring and Identification and the sub-committee on Safeguarding and Enforcement have been assigned important tasks. We wonder how they perform those tasks by meeting only once in three months.
10. One of the important duties assigned to the Commission is to coordinate with the State authorities in the National Capital Region. There are vast powers conferred on the Commission under Section 12 of the Act, including the power to direct the closure, prohibition or regulation of any industry, operation or process.
11. We are of the view that though the Commission has taken certain steps, the Commission needs to be more active. The Commission must ensure that its efforts and directions translate into reducing the problem of pollution. We would like to know from the Commission 16 about the meetings held of the three Committees under Section 11(1) of the Act and the decisions taken thereunder. The Commission must immediately step into action to ensure that the farmers use the equipment provided at the cost of the Central Government to avoid stubble burning. Thus, apart from specific methods suggested by the Commission for dealing with the stubble burning, the Commission must also record the details of the three Committee meetings and the decisions taken thereunder.
12. We direct the Commission to file a better compliance report recording compliance with the provisions of the Act and the steps taken to enforce not only the provisions but also the recommendations of the Committees and the directions issued by the Commission.
13. For considering the said report, list on 3rd October, 2024.
14. The learned Amicus Curiae is seeking the following directions:
"9. It is submitted that given the wide powers of CAQM to develop an effective platform to synergise the energies and efforts of all stakeholders in developing innovative ways to monitor and enforce under the Act:
a) the CPCB and all the other pollution control bodies in NCR and adjoining areas, may be directed to tag the CAQM along with the concerned implementing authority while responding to a Complaint on their social media 17 page. This would help CAQM monitor the response of the authorities.
b) the authority tagged for resolving the complaint should also be directed to upload compliance or reason for non-compliance on the same handle by tagging the CAQM and CPCB.
c) This would help the Commission in
identifying the roadblocks and fixing
accountability of the authorities in real-time for the purposes of punitive action under S.14."
15. We see no difficulty in accepting the prayers. Therefore, it will be appropriate for all concerned to act upon the said three directions sought by the learned Amicus Curiae. For reporting compliance with these aspects, we will consider the case on 18th October, 2024 at the end of the Board.
IN RE: SOLID WASTE DISPOSAL
16. List on 18th October, 2024 at the end of the Board.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
18