- (1.) The official committee that was constituted on 17.09.2015, on the last occasion, had made the following suggestions: "1. Thousands of devotees visit the Kalkaji Mandir on daily basis and in Navratra days, these numbers increases in lacs. Consequently a lot of garbage is generated which becomes unmanageable during Navratras. In order to cope up with this enhanced quantum of garbage at least 10 Safai Karmcharis may be deputed in and around Kalkaji Mandir Complex. The garbage shall be lifted by deploying auto tippers. 2. There is water pump house situated opposite Sarkata Bhiron Mandir maintained by DJB which is overflowing and also there is leakage of water from pipe line creating acute insanitation in the area of Kalkaji Mandir. It is required to be urgently repaired/improved by the Delhi Jal Board Authorities. 3. There are patches of green land in the Kalkaji Mandir which is owned by DDA, However, the same are not being maintained properly as a result it has become a dumping ground for garbage. Horticulture Department of DDA may be requested to maintain the green patches in proper manner and install benches for pilgrims to sit. 4. It was also observed that there is no proper sewerage system in the Kalkaji Mandir Complex which is resulting into overflowing of sludge water in the open area. The same needs to be improved by DJB urgently for maintaining proper sanitation condition. 5. Since, there is acute shortage of toilet in the Mandir Complex, SDMC is constructing a toilet near the parking area. 6. Dustbins of appropriate sizes may be, placed at suitable locations inside the Mandir Complex." As far as item No. 1 is concerned, it is submitted by Mr. Rakesh Kumar, learned Counsel appearing for the South Delhi Municipal Corporation (Corporation) that the Corporation is cleaning outside the premises but it has no authority to enter inside the temple. On a suggestion being given, Mr. Bhardwaj, learned Counsel, has given a list of 17 people who have agreed to lift the garbage from inside the temple and put it in a place which will be identified by the Corporation within a week hence. The garbage shall be lifted from the identified place on regular basis so that the atmosphere is kept clean. If there is any dirt, the Corporation will squarely be responsible.
(2.) As far as item Nos. 2 and 4 are concerned, it is submitted by Mr. Suresh Tripathi, learned Counsel appearing for the Delhi Jal Board that there is no leakage or overflow in praesenti. As far as the sewage facility inside the temple is concerned, the Delhi Jal Board shall file a scheme/plan before this Court. We permit the Delhi Jal Board authorities to go inside the temple for this purpose and submit the scheme/plan as directed hereinabove.
(3.) As far as item No. 3 is concerned, it is submitted by Ms. Binu Tamta, learned Counsel appearing for the Delhi Development Authority (DDA) that the garbage and any other material which is being kept over there shall positively be cleared by 15.01.2016 and the DDA will in coordination with the Department of Horticulture shall see to it that appropriate green patches are developed. As requested by the learned Counsel, the green patches to look appropriate shall take three months. Regard being had to the facts and circumstances of the case, we grant two months time. The Delhi Jal Board shall render necessary assistance to the DDA so that the work can be completed without any kind of impediment.;