- (1.) By order dated 13.9.1999, the States of Haryana and Uttar Pradesh were directed to take appropriate action in order to ensure that the river Yamuna is not polluted by any industrial unit and all the effluents are discharged according to the prescribed parameters especially with regard to BOD and total coliforms. In the latest report which has been filed by the Central Pollution Control Board, it is stated that the trends from Ghaziabad and Gautam Budh Nagar are not confirming to the parameters. The State of Uttar Pradesh has not filed any affidavit and it is directed to do the same within four weeks from today indicating what effective steps it has taken or intends to undertake to ensure that the water quality of the drain ultimately reaching Yamuna is within parameters.
(2.) In the order dated 11.5.2000, it was observed that the report of the Central Pollution Control Board indicated that the quality of the water in the river Yamuna was worse than that of a drain. One of the parameters which was noted was that there was no dissolved oxygen in the river at the Okhla Barrage. Assurance was given that there would be improvement in the water quality and the case was adjourned to today. In view of the fact that earlier orders had not been complied a lenient view was taken and nominal fine was imposed on the Delhi Administration while the realisation of the fine was suspended.
(3.) Latest report of the Central Pollution Control Board does not indicate any substantial improvement in the water quality, the dissolved oxygen in the Yamuna river at Okhla after meeting the Shahdara drain continues to be nil with the total coliforms ranging between 11 lacs 70 thousand to 3 Crores 47 thousand, the normal being 5 thousand maximum.;