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A bench headed by National Green Tribunal Justice AK Goel sought a report and factual check of the grave water scarcity situation the country is facing from the Ministry of Jal Shakthi and the Delhi Jal Board within a time frame of one month. Five time Bharathiya Janatha Party councillor from Ghaziabad, Rajendra Tyagi, filed a plea along with NGO friends through advocate and environmental activist Akash Vashishtha.
Vashishtha in his plea says, “42 percentage of the country’s area has been facing drought, four times the spatial extent of last year, with 6pc exceptionally dry. Tamil Nadu, Karnataka, Telangana, Gujarat, Rajasthan, and parts of North East, which is home to 500 million population, are worst affected.”
“Wastage is taking place by overflowing of overhead tanks in residential and commercial areas… 48420000 cubic meters of water are wasted every single day. Around 163 million population of the country is facing deprivation of fresh, drinkable water at the hands of few others who are almost habitual of wasting and misusing precious fresh portable water. Around 600 million people are facing extreme water stress in the country. Millions of litres of fresh portable water are being wasted in the absence of appropriate regulations or action-plans to curb the same.”
The petitioners contended that it was high time that household wastage of water be declared a penal offence.
With the recent Chennai floods being an alarming reminder about what the nature has for the future generations, it is high time we think and act collectively for the greater benefit of the generations to come, to whom we owe a debt to leave a liveable planet.
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