November 27, 2018:

On Monday, Supreme Court has asked the Central Pollution Control Board (CPCB) to initiate prosecution against govt. officials who have not acted on nearly 250 complaints received on its official social media accounts regarding to pollution in Capital.

Bench comprising of Justice Madan B Lokur and Justice Deepak Gupta said that officials who have failed to act on the complaints were required to be prosecuted.

Bench told Additional Solicitor General A N S Nadkarni, who was appearing for the CPCB, "Why do not you prosecute these officials? You should prosecute them. Let these people realise what they have done."

Nadkarni said from Nov 1 to Nov 22 this year, they had received 749 air pollution complaints on social media accounts and action was taken on around 500 such complaints.

Regarding court's suggestion to prosecute the officials responsible for not acting on the complaints, he said that the CPCB would look into it.

On Nov 1, CPCB had told the Top Court that it has created social media accounts on Twitter & Facebook where citizens could lodge their complaints about pollution in Delhi-national capital region (NCR).

Top Court is seized of matters in which several issues related to air pollution in the Delhi-NCR have been raised.

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