IN RE : OUTRAGE AS PARENTS END LIFE AFTER CHILDS DENGUE DEATH Vs. IN RE : OUTRAGE AS PARENTS END LIFE AFTER CHILDS DENGUE DEATH

JUDGEMENT

(1.) We have heard learned amicus curiae as well as learned Additional Solicitor General appearing on behalf of the Ministry of Environment, Forests and Climate Change (MOEF).

(2.) We have also been taken through the Solid Waste Management Rules, 2016 (for short "the Rules").

(3.) It has been brought to our notice by learned ASG that Rule 23 of the Rules requires the setting up of a State Level Advisory Body (SLAB) . He has placed before us a communication dated 16th November, 2017 sent by the Central Pollution Control Board to the Director in MOEF. It is stated in the letter that in the first meeting of the Central Monitoring Committee on implementation of the Rules held on 27th January, 2017, the CPCB was asked to review the status of constitution of the State Level Advisory Body and issue directions under the Environment (Protection) Act, 1986 to the defaulting States and Union Territories for constitution of SLAB.