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.) Mr. S. Wasim a. Qadri, learned counsel appearing on behalf of the Union of India and Delhi Government proposes to file an affidavit which is of 845 pages. We decline to take this affidavit on record.

(2.) Mr. Qadri should prepare a chart indicating the States and Union Territories that have set up the State Level Advisory Board (SLAB) in terms of Rule 23 of the Solid Waste Management Rules, 2016.

(3.) The chart will indicate the date on which the SLAB was set up and the name of the Chairperson and members of the SLAB. It will also indicate the number of meetings held by the SLAB and the dates on which the meeting were held.