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Supreme Court fumes at inaction on smog tower in Delhi


Smog Tower.jpg
23 Jul 2020
Categories: Latest News

Slamming the Centre and Central Pollution Control Board (CPCB) for its failure to implement its order on setting up a smog tower, the Supreme Court on Tuesday granted one week’s time to finalise a memorandum of understanding with IIT-Bombay and other organisations for setting up the air purifying device at Anand Vihar.

The apex court had on January 13 directed the Centre to immediately start working for setting up a smog tower at Anand Vihar and granted three months time to make it operational.

The Centre, however, said that work could not be initiated as there were differences with IIT-Bombay on terms and conditions and MoU could not be signed and the process for construction of tower has so far not taken off.

Taking exception to the delay, a bench headed by Justice Arun Mishra said that it was contemptuous on the part of authority in failing to comply with its order.

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