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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.