http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 2  

PETITIONER: ALMITRA H PATEL & ANR.

       Vs.

RESPONDENT: U.O.I. & ORS.

DATE OF JUDGMENT:       16/01/1998

BENCH: B.N. KIRPAL, V.N. KHARE

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      We have  heard learned Additional Solicitor General and Shri Vellapalli,  learned Senior  counsel.  We  consider  it appropriate at  this stage  to constitute a Committee and to specify the specific aspects which the committee is required examine. We direct accordingly.      The committee  for Class  -I Cities  (having population over one lac) shall consist of the following:-      1. Mr. Asim Burman        Chairman         (Commissioner calcutta         Municipal Corpn.)      2. Mr. S R Rao            Member         (Secretary SSI         Govt. of Gujarat &         ex-Commr.,Surat)      3. Mr. S K Chawla,        Member         Chief Engineer, CPWD      4. Me P U Asnani          Member         (Urban Env. Infrastructure         Rep. for India, USAID         and Consultant Ahmedabad         Mun. Corpn.)      5. Dr. Saroj              Member         (Jt. Director, Ministry         of Environment & forests)      6. Mr. Rajat Bhargava     Member         (Commissioner Vijayawada         Mun. Corpn.)      7. Mr. yogendra Tripathi   Member        (Dy.Secy. Urban Dev     Secretary        MOUA&E)      8. Mrs. Almitra Patel     Member         (Convener, INTACH Waste         Network)      The terms  of Reference  for the committee shall use as under:      To  look   into  all   aspects  of  urban  solid  waste management, particularly:      1. Examine  the existing  practices      and to  suggest hygienic processing

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 2  

    and waste  disposal  practices  and      proven technologies on the basis of      economic  feasibility   and  safety      which  the  Corporations/Government      may directly of indirectly adopt or      sponsor.       2.  Examine and  suggest  ways  to      improve conditions  in  the  formal      and informal  sector for  promoting      eco-friendly  sorting,  collection,      transportation, disposal  recycling      and reuse.      3. To review Municipal bye-laws and      the  powers  of  local  bodies  and      regional planning  authorities  and      suggest necessary  modifications to      ensure     effective     budgeting,      financing,          administration,      monitoring and compliance.      4. Examine  and formulate standards      and regulations  for management  of      urban solid  waste,  and  set  time      frames within which the authorities      shall be  bound  to  implement  the      same.      The committee  is requested to give its report as early as possible  preferably not  later than 30th June, 1998. The committee is  also requested  to give such interim report as it may find convenient so to do.      The secretarial assistance at Delhi will be provided by the Ministry  of Urban  Development which will also make all other arrangements  required by the committee for its proper functioning  while   arrangements  within  the  States/Union Territories would  be made  by the  concerned State/UT.  The expenses incurred  for the  purpose to the same extent would be borne  at this stage by the Ministry of Urban Development and  the   concerned  state   Governments/UTs.   The   final responsibility for  meeting these  expenses would be decided later on.      The   Local    authorities    and    concerned    State Governments/Union Territories  shall extend  all cooperation and assistance to the committee for its proper functioning . List the matter on 20th July 1998.