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On 30.10.18 19 a joint Affidavit was given on behalf of Ministry of Environment, Forest and Climate Change and Central Pollution Board to the Supreme Court regarding establishment of towers and their observations to remove pollution. The Court heard Member Secretary and Central Pollution Control Board, who pointed out their observations regarding pollution in Delhi and where it can be curbed. They stated -
1-Pollution caused due to burning has been reduced approximately to 5% however residue remains of the previous burning is also adding to the pollution.
2-The Member Secretary pointed out that the vehicular pollution adds up to 28% of the total pollution of Delhi out of which 8% is created by trucks one person by tractors 3% by buses 3% by cars 7% by two wheelers 5% by three wheelers and one person by LCV's.
3-It was also pointed out that odd even scheme is applied to only cars who contribute only 3% out of 28% of total pollution and that applying odd-even scheme with respect to caste cannot be the solution for the whole problem due to absence of of effect public transport two wheelers and three wheelers has not been stopped.
4-The construction activities also adds to the pollution. Agricultural burning is adding to 4%, Industries 30% and Residential Sector in the form of biomass kerosene and LPG is adding up to 10% in total.
5-They also stated that they got a few complaints where in some vehicles were plying illegally using of kerosene in Delhi e and Delhi pollution control committee has power and authority to check such use and it would be needful to check into the matter and in case it is found that kerosene is used not only e the concerned driver or owner shall be punishable with the offices of the department shall also be held responsible for using kerosene oil, hence there must also be random checking to any vehicle and a report must be submitted to the cold within every seven days of the checking done.
6-it was also pointed out that in Haryana, Punjab, Uttar Pradesh stubble burning is still taking place and satellite images was shown as evidence.
To the above connotations the supreme court gave its directions - that in spite of in position of odd even scheme the pollution is increasing in the city of Delhi and the NCR region and pollution has reached to very senior level full stop drastic steps are required to be taken by all concerned working in tandem and to co-operate with each other as it is not an advisory litigation.The court also ordered the concerned authorities to discharge their duties in view of doctrine of public trust and rise to the occasion to take care of the pollution which is being caused.
Regarding the burning taking place in haryana Punjab in uttar Pradesh the court has ordered to ensure that necessary steps are will be taken and close stubble burning takes place which would harm the pollution level more.The court directed chief secretary of Punjab haryana and uttar Pradesh to find the respective affidavits of the step taken and to remain present in the court and asked The Delhi Development Authority (DDA), PWD and all the Corporations of Delhi to cooperate and extend full support to the Monitoring Committee, non-compliance of which will be taken seriously.
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