The Court has directed the States od Delhi, UP, and Haryana to comply with the recommendations made by the Yamuna Monitoring Committee (YMC) and asked YMC itself to continue monitoring the situation and compliance of its recommendations.
The Yamuna monitoring committee was also directed to monitor compliance of the directions in the continuance of its earlier working.
Land unavailability
“The issue raised by the committee of the unavailability of land preventing setting up of STPs may be addressed by the DDA and monitored by the principal committee. Having regards to the priority to be given to the treatment of sewage disposal in the drains joining river Yamuna, the land available on the floodplains may be utilized for the purpose, if there is no other alternative or till land becomes available,” the Bench said.
Further, the green panel added, “Yamuna rejuvenation can be [a] model for rejuvenation of 351 river stretches in the country given its location in the national capital territory where all experts, authorities, and funds are available.”