VINOD KUMAR JAIN Vs. SECRETARY, MINISTRY

JUDGEMENT

(1.) THIS writ petition, filed in public interest, seeks direction to the respondent No.1 Ministry of Environment (MoE) and the respondent No.2 Delhi Jal Board (DJB) to ensure that the treated sewage water flowing into the water bodies conforms to the designated best use standards and meets the Guidelines set up by the Central Pollution Control Board (CPCB) (impleaded as respondent No.3), direction is also sought against the DJB to regularly monitor the flow of treated water from the various Sewerage Treatment Plants (STPs) and to submit report to this Court from time to time.

(2.) NOTICE of the writ petition was issued and counter affidavits have been filed on behalf of MoE, DJB and the respondent No.4 Delhi Pollution Control Committee (DPCC).

(3.) MOE in its counter affidavit has stated that STPs are being operated by respondent No.2 DJB and monitored for treated waste water quality by the DPCC.