JUDGEMENT
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(1.) Mr. Panjwani has placed on record a report with regard to the water quality status of the drains within Delhi which join the river Yamuna as well as the water quality of river Yamuna itself at three locations.
(2.) It does not appear that since the last order which was passed by this Court, there is much improvement in the quality of water. In fact, the report with regard to the quality of water in river Yamuna itself shows that by the time it leaves Delhi it is no longer a river it is only a sewage drain. The dissolved oxygen mg/1 of the river when it enters Delhi at Palla is 9.8 and when it leaves Delhi at Okhia it is Nil. Similarly, total coliforms MPN/100 ml when the river enters at Palla is 16,200 and when it leaves Delhi at Okhia it is 10. 5 crores. There is, in other words, no improvement at all in the quality of the 'material' which is contained in the river, because the 'material' which is contained therein cannot be called water as that material has Nil mg of oxygen.
(3.) We are no satisfied with the endeavors on behalf of the Delhi Administration and other connected authorities in taking adequate and proper measures to prevent further deterioration and to redeem the river.;
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