UNNAT DINESHKUMAR PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Having regard to the serious nature of issue involved in the present Public Interest Litigation, we solicited the assistance of Ms. Manisha Lavkumar Shah, the learned Government Pleader.

(2.) Today in the course of the further hearing of this litigation, Ms. Shah gave us more than a fair idea about the problem and the steps, which are required to be taken to take care of 2,71,000 MT of solid waste dumped at the site in question. For the convenience of this Court and for better understanding of the mode and manner, in which, the State now proposes to proceed further, Ms. Shah has prepared a note containing the following details.

(3.) In this process non-recyclable material (Refuse Derived Fuel), is segregated which can be used by cement factories Inert material which includes stones, dust, sand etc. which can be used for filling up low lying areas.