ALMITRA H PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. Dave has filed in Court a chart indicating briefly the recommendations of the Committee with regard to Bangalore, Delhi, Mumbai, Chennai and Calcutta.

(2.) As regards Delhi, response to the same should be filed within six weeks by the 'Commissioner, Municipal Corporation of Delhi and Secretary, Ministry of Urban Development, Govt. of India as far as the other four cities of Bangalore, Mumbai, Chennai and Calcutta are concerned, the responses should be filed within six weeks by the respective Commissioners as well as Chief Secretaries of the States concerned.

(3.) The responses so filed should indicate as to what suggestions they have with regard to the recommendations of the Committee and who will be the officers responsible for implementing those recommendations which are accepted. If there is any problem or difficulty which is being encountered or likely to be encountered in the implementation of the recommendations or in the implementation of the municipal laws applicable in the respective cities, it should be indicated as to what appropriate orders in this behalf are sought for from this Court. It should also be indicated as to what action has been taken by the authorities concerned in implementing the relevant provisions of the municipal and other laws relating to the cleaning up of the cities concerned and the collection & disposal of solid waste.