KIRPAL - (1.) IN respect of the upgradation of sewerage management systems in the trans-Yamuna area of Delhi and Sectors 14,14-A, 15, 15-A, 16, 16-A and 17 of NOIDA this writ petition was filed in this Court. By Order D/- 6/01/1998 this Court constituted a Committee of five persons headed by Shri P.K. Kaul, former Cabinet Secretary as its Chairman to examine all the issues in detail and to submit a report.
(2.) THE Committee submitted its interim report on 5/03/1998. In October 1998 the said Committee has submitted its final report relating to status and options for upgradation of the sewerage management systems in the aforesaid areas. Copies of the said report were given to the learned counsel for the parties and no objection to the same has been received. We have gone through the report and, in our opinion, it merits acceptance. Apart from indicating the status of the system as of today, the said report at pages 40-44 gives the action plan for the works which are required to be undertaken and the organisations responsible for undertaking each work. At Page 44 the Committee has drawn up a time frame with regard to the various activities mentioned in the action plan.
(3.) AS per the action plan suggested by the Committee, the authorities who are responsible for the implementation thereof have been mentioned. The persons who can be held accountable in respect thereof are as under: JUDGEMENT_161_1_1999Html1.htm As already noticed, the time frame which has been suggested mentions that activities at Sr. Nos. 1-9 of the action plan should be completed before 31/12/1998, the activities at Sr. Nos. 10-22 are to be completed before 31/03/1999, the activities at Sr. Nos. 23 and 24 are to be completed before 30/09/1999 and activities at Sr. Nos. 25 to 34 are to be completed before 31/03/2000.;