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The bench comprising Justice Deepak Gupta and Justice Madan B. Lokur, considering a suo motto writ petition (RE: Outrage As Parents End life After Child’s Dengue) and also hearing the matter of solid waste management. The bench laid emphasis on the mountain loads of garbage in Delhi, particularly in Bhalswa, Okhla and Ghazipur. The concern of the bench is who has to be made responsible for the clearing of garbage, those who are answerable to Lt. Governor or those answerable to CM. The bench ordered both the authorities to file an affidavit in this regard and the consideration will be done on 12th July.
The tragedy was one third of the States/ UT does not even complied with the order of the court and neither seek directions from the MoEF, Government of India. It was noted by the Court that Haryana, Jharkhand, Odisha, Nagaland, and UT of Dadra and Nagar Haveli and Andaman and Nicobar Island have already filed affidavits.
Bihar, Chhattisgarh, Goa, Himachal Pradesh, Jammu and Kashmir, Karnataka, West Bengal and UT of Lakshadweep and Puducherry, did not filed the affidavits in the court. The bench imposed heavy fines on them. Since the States does not comply with the orders of the Court Rs.1,00,000 fine has been imposed, it has to be deposited within 2 weeks of the order. The bench has imposed costs of costs of Rs. 2,00,000 on those States/UTs that were not even present or represented by the lawyers in the proceedings.
The final opportunity was given to all the States/ UTs who doesn’t complied with the orders, failing which the Chief Secretary of that State/UTs will be called in the court. The Secretary then put his reasons in the court behind non-compliance of the law. The Court further delayed the proceedings till 7th August.
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