ENVIRONMENT MONIPPALLY Vs. UNION OF INDIA

JUDGEMENT

(1.) The Original Petition had been filed, in public interest, complaining about the inadequacy of methods which are used in disposal of wastes including its proper management. Petitioners are especially concerned about the pollution problems of the biomedical wastes and the hospital wastes emanating from the hospitals in the city area, belonging to the private as well as Government sector.

(2.) Notice had been issued to the Government as also the Corporation. In the report filed on behalf of the third respondent - Pollution Control Board, it has been indicated that steps are invoked for enforcement of the directions, but reading the above leads to the conclusion nothing effective has been brought about, compared to the magnitude of the problem.

(3.) Sri. Jaju Babu, Counsel appearing for the petitioners submits that biomedical wastes are to be appropriately treated and incinerators are necessarily to be installed in respect of hospitals. Such wastes necessarily are to be segregated. Reference was made to the Biomedical Wastes (Management and Control) Rules, 1995. In respect of the solid waste management, it is submitted that time has been granted by the statute for compliance, and the deadline is fast approaching. As submitted by the Counsel, procrastination may lead to a break down, and imaginative and result oriented steps are the need of the hour.