M C MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) We have perused the report filed by the EPCA, dated 30th July, 2005. The report states that CETP Society of G. T. Karnal is refusing to sign the agreement for operation and maintenance of the CETP plant which seems to be ready for handing over. None is present on behalf of the said Society. In case the said CETP society fails to sign the agreement, which has been signed by nine other cetp societies, within a period of two weeks, it would be open to the Delhi Government to take steps for closure of the industries in the said society.

(2.) The report further states that all the CETPs are under utilised for two reasons, first being incomplete /silted/chocked collection system and seond the non-connection of the industries to the conveyance system and discharge of untreated effluent by them into the open stream water drainage. The EPCA would examine the problem and issue necessary directions to such parties who are responsible for the under- utilisation and for the two circumstances mentioned in the report. Meanwhile, we direct the Delhi Jal Board, DSIDC and the Delhi Government to file their affidavits within two weeks explaining their position in regard to the observations made by the EPCA.

(3.) Yet another observation made is that on 2nd July, 2005, Delhi Jal Board was directed by EPCA to prepere a time-frame for completion of all activities relating to conveyance system and specify the role and responsibility of different agencies which has not been submitted by it. No direct the said Board to prepare and submit the time-frame before the EPCA within a period of two weeks.