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Everyone has a right to live in a healthy and clean environment. Disposal of Garbage is yet another serious problem in Delhi which needs to be resolved as soon as possible. The problem has been addressed by the Supreme Court as the “legacy problem of six decades”. To address this issue, the Supreme Court on August 17, 2018 proposed a committee with a view to frame policies and to suggest measures to handle the above problem headed by the Lt. Governor of Delhi and constituting the members of civil society and experts. Further, the Court has asked for full co-operation from the people of Delhi.
Further, the Court also slammed the Delhi civic authorities for not having any active plan for the treatment of solid waste since the landfill sites were overflowing. The bench insisted on having immediate plans for the separation of household waste and it also demanded the details of the project which has been launched for the separation of household waste in certain areas of Delhi. The fact of the garbage being thrown in front of the people’s residence has also been highlighted.
Serious charges have been levelled by the bench but it has been contended that the such a problem could not be resolved overnight. Further the Lt. Governor filed an affidavit stating that the problem is being looked upon and there have been regular meetings for the redressal of the problem and he also assured that no garbage will be dumped at the sites after 2020. The Supreme Court slammed the LG for not looking upon the problem of overflowing landfill sites correctly and for not finding alternative sites for the disposal till now.
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