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Judgment
Grievance in this application is against undue wastage of water by way of discharge during construction of Metro Rail at Delhi, Jaipur and Mumbai. Discharge of water is against the Government Policies including the National Water Policy, 2012, Jal Shakti Abhiyan initiated in 2019, appeal of the Prime Minister to all Sarpanches to conserve water and principle of Sustainable Development requiring water conservation.
Considering the above, we direct that a joint Committee of CPCB, Secretary, Ministry of Jal Shakti and Metro Rail Corporations may consider the issue and take requisite remedial measures. Secretary, MoJS will be the nodal agency for coordination and compliance. The Committee may meet within one week, interact with concerned authorities and stakeholders and taking stock of the factual position, prepare and execute an action plan for remedial measures in the matter. It may lay down necessary SOP to ensure proper utilisation of water and installation of Rain Water Harvesting systems (RWHS) to harness rain water. An action taken report may be filed before the Registrar General of this Tribunal within three months by e-mail at [email protected] preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF within two months. If found necessary, the Registrar General of this Tribunal may place the matter before the Bench for further directions.
Subject to above, the application is disposed of.
A copy of this order, alongwith copy of complaint, be forwarded to CPCB, Secretary, Ministry of Jal Shakti, GoI, and Metro Rail Corporations, Delhi, Jaipur and Mumbai by e-mail for compliance.