- (1.) In respect of Suggestions 7 and 8 at p. 3547 which read as under: "7. The Central Finance Commission shall fulfil its obligations under Article 280(3)(c) of the Constitution of India to augment the resources of municipalities. This should be done through release of any undisbursed funds from the Tenth Finance Commission grants, from adequate financial provision by the Eleventh Finance Commission including earmarked funds of SWM, and by any other means. (8) The Union of India shall ensure adequate funding as outlined in the report, for their contribution to the cleaning of urban India, and the UOI shall shift its subsidies from synthetic fertilizers alone to providing similar subsidies for combined use of synthetic fertilizers along with city compost that conform to the standards specified in the MSW Rules."
(2.) Reference has been made by learned counsel appearing for the petitioner to the extracts from Vol. II, Sectoral Policies and Programmes of Tenth Five Year Plan (2002-07) Planning Commission, Government of India, New Delhi. It has been submitted with reference to Suggestion 7 that the Government of India and State Governments shall file an action - taken report on formation and time-bound activities of the State Sanitation Councils and Mission-mode Urban Sanitation Mission to be set up during the Tenth Plan (2002-07). For the present we direct the Government of India to file response in respect of this aspect within four weeks.
(3.) With reference to Suggestion 8, it has been submitted that the Government of India, Ministry of Agriculture, Department of Integrated Plant Nutrient Management with the Indian Council of Agricultural Research and Ministry of Fertilizers shall set up a Task Force to (i) prepare within 4 months a policy, strategy and action plan for promoting IPNM using city compost along with synthetic fertilizers in every area of agriculture, horticulture, plantation crops, forestry and revegetation of mining overburdens; and (ii) create market demand and supply mechanism for city compost within 50-kilometres radius of all urban local bodies and their compost plants.;