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Accepting the recommendation of Senior Advocate Vikas Singh, the SC on Friday appointed former Supreme Court Judge, Justice Madan Lokur, to head a one-man committee to look into the situation in Punjab Haryana and UP concerning the stubble burning issue. The committee’s task would be to prevent the problem from assuming unmanageable proportions.
The bench of Chief Justice S. A. Bobde, A. S. Bopanna, and V. Ramasubramanian, was hearing a plea which was filed by class 12 student Aditya Dubey, seeking directions to the Punjab and Haryana governments to ban stubble burning against the backdrop of the ongoing COVID-19 pandemic. Every year stubble burning usually takes place between September and December
The petitioner has stated that it is on record that stubble burning contributes almost 40 percent of air pollution in Delhi.
Senior Counsel Vikas Singh, from the petitioner, stated that the state of Punjab filed an affidavit which states that the state has launched an android app to control the fires. He further stated that though the app has been in existence for a while, there have still been instances of fires.
The bench then said the counsel for the state of Haryana whether NCC can be asked to resolve the issue and look into the matter of fires.
In the meantime, Haryana and Punjab informed that several steps have been ensured to prevent the instance of stubble burning. But Singh said that despite these efforts the atmosphere is polluted in Delhi NCR.
The bench stated that the states shall provide adequate facilities to the committee for carrying it out.
The committee will report fortnightly, to the Supreme Court. The EPCA will report to the committee.
Solicitor General Tushar Mehta objected to the appointment of the committee, but the bench said that the order has already been passed and at present, the court’s motive is to prevent pollution in Delhi NCR
The matter has now been further listed for Oct
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