RAJINDER SINGH Vs. STATE OF J&K AND ORS

JUDGEMENT

(1.) A status report dated 14th August, 2018 has been filed by the respondents under the signature of Mr. Kushal Chand, Commissioner (W) Municipal Corporation, Jammu placing before us the recommendation made by the Government with regard to the draft action plan for e-Waste Management for Jammu City. The Municipal Corporation shall place before us a consideration of the suggested action plan and the proposed norms on which the same would be managed.

(2.) In paragraph No. 6 of the report, reference has been made to the chemical treatment with regard to the solid waste so that it does not become health hazard. It appears that use of chemicals itself may be hazardous.

(3.) Be that as it may, we find that despite the mandate of the Environment Protection Act, 2000, no bye-laws appear to have been framed in the State of Jammu & Kashmir. Concerned with the importance of protection and improvement of environment, The Government of India enacted "The Environment (Protection) Act, 1986, which is applicable to whole of India. Sections 3, 6 and 25 thereof enable the Government of India to frame Rules for protecting and improving the quality of environment and preventing, controlling and abating environment pollution. This enactment was an outcome of the decision taken for protection and improvement of human environment and the prevention of hazards to human beings, other living creatures, plants and property and to implement the decision taken at the United Nations Conference on the Human Environment held at Stockholm in June, 1972.