High CourtsDivision Bench(2020) 03 DEL CK 0283

Anti Corrutption Council Of India Through Its Authoritsed Signatory Mohd Kamran Khan vs Government Of Nct Of Delhi And Ors

Delhi High Court · Decided on 4 March 2020

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, CJ · C. Hari Shankar, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 10775 Of 2019

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Judgment

38 paragraphs · 341 words

S.No,"T y p e of

machinery/vehicle",,,Name of Zones,

,,"C e n t r a l (in

Nos.)",South (in Nos.),West (in Nos.),"Najaf garh (in

Nos.)

1.,"Fixed compactors

(FCTS)",17,26,31,1

2.,"Mobile

Compactors",34,31,38,13

3.,Hook Loaders,15,16,20,2

4.,Auto Tippers,301,148,177,34

5.,"RR

Trucks/Tippers

truck",15,-,9,21

6.,Backhoe Loaders,2,2,3,To be provided

7.,TATA 407,18,-,-,To be provided

8.,"B i n washer

vehicles",4,2,-,To be provided

9.,"R o a d sweeping

waste collection

vehicles",5,-,-,To be provided

10.,Refuse collectors,-,6,-,To be provided

11.,Manual Rickshaw,-,56,60,To be provided

14.,Open dumper,-,4,-,To be provided

15.,Three wheeler,-,28,-,To be provided

7.

That the last date of hearing was held on 19.11.2019, (Annexure-B) Para no. 7858 are reproduced as under:",,,,,

7.

Since we are informed that at Bhalswa, capacity will be shortly increased to 3300 TPD. The capacity at Okhla and Ghazipur dumpsites",,,,,

also needs to be enhanced, the capacity for bio-mining may be further enhanced, at all the three sites. An action plan be prepared and",,,,,

implemented so as to clear the legacy waste in an expedited timeline but within one year as earlier directed. It needs to be ensured,,,,,

bioremediation is carried out rather than mere mechanical separation. The CPCB may verify that waste clearance is as per norms and give,,,,,

a report. The implementation of action plan be monitored by the Chief Secretary, Delhi. The Chief Secretary, NCT Delhi may undertake",,,,,

monthly monitoring of the progress and take action if there is default in terms of speed of progress. Failure to comply may result in coercive,,,,,

action, including stoppage of salaries and entries in ACRs of the concerned erring officers.",,,,,

8.

The administrative difficulties need to be resolved at the administrative level by coordination with the concerned authorities. The urgency,,,,,

in the matter is also with a view to prevent air pollution and adverse health impact.""â€​",,,,,

9.

In view of the steps already taken by the respondents, we see no reason to further monitor this case. We expect from the respondents that the",,,,,

steps initiated by them for solid waste management in Delhi shall continue and remain in operation in future.,,,,,

10.

With these observations, this writ petition is hereby disposed of.",,,,,