Full Judgment Text
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PETITIONER:
ALMITRA H PATEL & ANR.
Vs.
RESPONDENT:
U.O.I. & ORS.
DATE OF JUDGMENT: 16/01/1998
BENCH:
B.N. KIRPAL, V.N. KHARE
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
We have heard learned Additional Solicitor General and
Shri Vellapalli, learned Senior counsel. We consider it
appropriate at this stage to constitute a Committee and to
specify the specific aspects which the committee is required
examine. We direct accordingly.
The committee for Class -I Cities (having population
over one lac) shall consist of the following:-
1. Mr. Asim Burman Chairman
(Commissioner calcutta
Municipal Corpn.)
2. Mr. S R Rao Member
(Secretary SSI
Govt. of Gujarat &
ex-Commr.,Surat)
3. Mr. S K Chawla, Member
Chief Engineer, CPWD
4. Me P U Asnani Member
(Urban Env. Infrastructure
Rep. for India, USAID
and Consultant Ahmedabad
Mun. Corpn.)
5. Dr. Saroj Member
(Jt. Director, Ministry
of Environment & forests)
6. Mr. Rajat Bhargava Member
(Commissioner Vijayawada
Mun. Corpn.)
7. Mr. yogendra Tripathi Member
(Dy.Secy. Urban Dev Secretary
MOUA&E)
8. Mrs. Almitra Patel Member
(Convener, INTACH Waste
Network)
The terms of Reference for the committee shall use as
under:
To look into all aspects of urban solid waste
management, particularly:
1. Examine the existing practices
and to suggest hygienic processing
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and waste disposal practices and
proven technologies on the basis of
economic feasibility and safety
which the Corporations/Government
may directly of indirectly adopt or
sponsor.
2. Examine and suggest ways to
improve conditions in the formal
and informal sector for promoting
eco-friendly sorting, collection,
transportation, disposal recycling
and reuse.
3. To review Municipal bye-laws and
the powers of local bodies and
regional planning authorities and
suggest necessary modifications to
ensure effective budgeting,
financing, administration,
monitoring and compliance.
4. Examine and formulate standards
and regulations for management of
urban solid waste, and set time
frames within which the authorities
shall be bound to implement the
same.
The committee is requested to give its report as early
as possible preferably not later than 30th June, 1998. The
committee is also requested to give such interim report as
it may find convenient so to do.
The secretarial assistance at Delhi will be provided by
the Ministry of Urban Development which will also make all
other arrangements required by the committee for its proper
functioning while arrangements within the States/Union
Territories would be made by the concerned State/UT. The
expenses incurred for the purpose to the same extent would
be borne at this stage by the Ministry of Urban Development
and the concerned state Governments/UTs. The final
responsibility for meeting these expenses would be decided
later on.
The Local authorities and concerned State
Governments/Union Territories shall extend all cooperation
and assistance to the committee for its proper functioning .
List the matter on 20th July 1998.