(1.) REPLY of the Respondent No. 5 has been filed today. The same is ordered to be taken on record. Copy of the reply has been furnished to the Applicant.
(2.) WE have considered the submissions of the Learned Counsel for the Applicant as well as the reply filed on behalf of the Municipal Council, Vidisha, the MP State Pollution Control Board and Respondent No. 6, M/s. Satya Sai Agro Oils (Pvt.) Ltd. The State Government has adopted the reply filed by the MP State Pollution Control Board.
(3.) WE have perused the reply submitted by the MP State Pollution Control Board. The MPPCB has, so far as the factual position is concerned, accepted the fact that the storm water drain, to some extent, may carry untreated sewage and as per the present DPR, there is no provision for construction of any sewage treatment plant for checking untreated water including the sewage from entering the river Betwa as the existing sewage treatment plant is on the other side of the river which would not be of any use so far as the present storm water drain, under construction, is concerned.