M.C. MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The residents of Delhi have been struggling with health issues because we do not seem to find a solution year after year to the aggravating problem of pollution at this time of the year. That part of the year passes and it goes on to the next year. This has been the ongoing process for five years! It is time that something is done as of yesterday than postponing it and we do believe that matter requires immediate attention and Court monitoring irrespective of the fact whether it improves or not in the next few days.

(2.) There are various issues flagged by the counsels in this respect. Some constructive suggestions have been made by Mr. Gurminder Singh, learned Advocate General for the State of Punjab. The suggestions are as under:

(3.) We want all the stakeholders to act promptly in respect of the aforesaid aspects.