The U.P. Pollution Control Board has submitted its affidavit to the Allahabad High Court in which it has stated by the board that the water of river Ganga is not fit for drinking purpose but is fit for bathing purpose.
The Allahabad High Court was hearing a Public Interest Litigation to protect and pay consideration to prevent pollution in Ganga River. The Municipal Commissioner, Nagar Nigam, Prayagraj has also submitted the affidavit in which it has stated that 17 drains which fall in river Ganga and 25 drains in river Yamuna are being treated through the process called bioremediation. It is stated that Nagar Nigam has appointed three private agencies for treatment of discharge of these drains through the said process.
It is further stated that the process of bio-remediation has been adopted in different cities under the direction of Central Pollution Control Board and National Green Tribunal. U.P. Pollution Control Board is regularly monitoring the treatment process and also analysing samples of water/discharge before and after treatment.
The Amicus Curiae of court, Sri A. K. Gupta and counsel on behalf the petitioners has contended that the disclosures made in these affidavits are not correct. Untreated water of various drains are being directly flown in two rivers. As a result, the water has changed in colour. It is pointed out that even as per affidavit filed before this Court, number of ‘nalas’ are still untapped despite several directions by this Court from time to time that all ‘nalas’ be connected through STPs in phased manner.
The full bench of this court comprised of Justice Manoj Kumar Gupta and Justice Siddhartha Varma and Justice Ajit Kumar after considering the submitted affidavits ordered that,
“Having regard to the stand taken by the respondents in different affidavits filed today, we direct impleadment of National Environmental Engineering Research Institute (NEERI) as a party respondent to the instant petition.”
The High Court has also issued several directions in its order and listed the present matter on 4th February, 2021 for next hearing.
Case details:
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 4003 of 2006
Petitioner :- Re Ganga Pollution
Respondent :- State of U.P. and Others
Counsel for Petitioner:- VijayChandra Srivastava, A.K. Gupta, A.K. Srivastava, and others
Counsel for Respondent:- C.S.C., A.K. Mishra, Ajay Bhanot, and others
Quorum: Justice Manoj Kumar Gupta and Justice Siddhartha Varma and Justice Ajit Kumar
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