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Judgment
Grievance in this application is against pollution of river Yamuna in and around Mathura, U.P.
None appears for the applicant. We have considered the matter.
The said issue is already being dealt with by this Tribunal in another pending matter. Vide order dated 16.02.2023 in OA No. No. 21/2023, Ashwani Yadav vs. Govt. of NCT of Delhi and connected matters, the matter was dealt with as follows:
“xxx ……………………………….xxx……………………………….xxx
We are of the view that huge gap in generation and treatment of sewage depicted in the above report needs to be remedied on war footing instead of proposed plan of achieving the targets in the year 2027 after four years, thereby continuing damage to the environment for the next four years. This needs to be monitored by Chief Secretary, Haryana and further progress report filed by 30.04.2023 on the pattern of report to be filed by Delhi. The issue of compensation to be levied for failure of the State in preventing discharge of untreated sewage in Yamuna will be dealt with separately in O.A. No. 606/2018.
We note that no report has been filed by the State of UP which is a matter of serious regret. The Chief Secretary, UP may ensure filing of such report and the issue of levy of compensation for gaps in UP will be likewise dealt with in O.A. No. 606/2018. Further progress report on the pattern of Delhi and Haryana may be filed by UP by 30.04.2023.
The Committee headed by the LG Delhi may continue further proceedings and progress indicated in the report to be filed by 30.04.2023.
To avoid multiplicity of proceedings on the subject, we dispose of OA No. 21/2023 and OA No. 562/2022 and henceforth the issue will be considered in OA No. 06/2012.”
In view of above, no further order is necessary in this application which stands disposed of accordingly.