- (1.) Pursuant to this Court's order dated 6.11.2001, the Chief Secretary, Government of NCT, Delhi has filed an affidavit in relation to the setting up of the sewerage treatment plants. Reading of the affidavit discloses that if action takes place in constructing the plants without any hindrance then at a point of time in future, perhaps by December 2005, the capacity of STPs would rise to 757.4 MGD.
(2.) According to the affidavit, population of Delhi is increasing by five lakhs per year by reason of immigration. This means that in another four years i.e. in December 2005, the permanent population of Delhi will increase by 20 lakhs and thus again, there will be a shortfall of the treatment of sewage. The affidavit does not indicate as to what steps, if any, the Government proposes to take to meet the future requirements of treating the waste water, which is going to increase.
(3.) The projections, which have been given in this affidavit, appear to be based on the water supplied by the Delhi Jal Board and does not take into consideration the groundwater which is drawn and utilised and a part of which adds to the sewage.;