M C MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Mr Vijay Panjwani, learned counsel appearing for the Central pollution Control Board has pointed out that on 8-l-2003 this Court directed officer-in-charge of the Agra Municipality to see that the Municipal Solid wastes (Management and Handling) Rules, 2000 are strictly complied with and waste is removed within one week from the date of the said orders. It has been pointed out that after observing the said Rules for a period of one week again there is slackness on the part of the officers of Agra Nagar Nigam, Agra or the officers of the Mission Management Board in following the said Rules.

(3.) In our view, this is an unfortunate situation. These Rules are required to be continuously followed. It cannot be said that the authority concerned would perform its duties as per the Rules once a year or once a month. Hence the officers concerned are directed to strictly comply with the said Rules. We also recommend the State to take appropriate action against the officers concerned who failed to discharge their duties.