In Re : Outrage As Parents End Life After Child''s Dengue Death

We have heard learned Solicitor General, learned amicus curiae and other learned counsel for the parties.

We have also gone through the minutes of the meetings that have been held by the Lt. Governor. There is some dispute about some aspects of the minutes that have been prepared. We do not propose to go into those aspects.

Learned Solicitor General assures us that the decisions taken in the meetings will be implemented at the earliest and with due seriousness. He says that some of the decisions have already been implemented and some of them are in the process of implementation.

The issue of disposal of solid waste seems to be quite alarming in the sense that we have been informed by learned Solicitor General that some of the landfill sites have got solid wastes going up to the height of 45 meters. As mentioned above, this is quite alarming and some urgent and immediate steps need to be taken.

We request learned amicus curiae who has been assisting us in the matter to convene a meeting of the Municipal Commissioners, who are present in Court today, as well as other stake-holders as deemed appropriate at the earliest so that all issues of solid waste management, including segregation of garbage, can be taken care of.

The meeting should be chaired by the Chief Secretary and will be convened by learned amicus curiae in consultation with the Chief Secretary.

The MLAs of the concerned areas where landfill sites are located, i.e., Balsawa, Okhla and Ghazipur, are requested to participate in the meeting so that some composite solution can be arrived at with their assistance.

List the matter on 11th November, 2016.

The status report as also the minutes of the meetings should be filed by 8th November, 2016.