NEWS ITEM PUBLISHED IN HINDUSTAN TIMES TITLED AND QUIET FLOWS THE MAILY YAMUNA Vs. IN RE
LAWS(SC)-2004-8-142
SUPREME COURT OF INDIA
Decided on August 04,2004

NEWS ITEM PUBLISHED IN HINDUSTAN TIMES TITLED "AND QUIET FLOWS THE MAILY YAMUNA" Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) This Court has been concerned with the quality of water and started examining the issue about a decade back on attention of the Court being drawn to a write-up under the caption "and Quiet Flows The Maily Yamuna" written by a journalist in one of the leading newspapers. Orders have been passed from time to time so that the quality of water, particularly in the city of Delhi improves. Our attention has been drawn to some of the orders, reports filed by the Central Pollution Control Board, affidavits filed by various authorities and the steps taken including the setting up of a number of sewerage-treatment plants.
(2.) It appears that there are two major pollutants: one is domestic waste and the other industrial effluents. It further appears that there is rapid deterioration of water quality from the point Yamuna river enters Delhi and by the time it exits. Despite some efforts it is clear that there has been no improvement in water quality in the last about 5 years.
(3.) This becomes clear on examination of the reports that were filed from time to time, particularly when the reports filed in the year 2000 are compared to the one recently filed in May 2004.;


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