1. The issue raised in the application is sewage problem in Aurangabad city and it is alleged by the applicant that the residents of Aurangabad are continuously suffering the pollution problems due to the inappropriate disposal of sewage water into the Nalas and river in the city of Aurangabad which is causing air pollution and water pollution. Due to the improper implementation of underground drainage lines, the city is choking at so many crowded and important areas in the city including the main square at the Aurangabad Municipal Corporation Building. Due to the improper disposal of the sewage water in the Nala, the water is getting polluted day by day which is dangerous to the health of the public as well.
2. Issue notice to the respondents. Returnable within four weeks.
3. Applicant is directed to take required step for service to the respondents by both ways, Dasti as well as by Registered Post and also send the required documents by available e-mail.
4. Service of notices, summons and pleadings etc. have not been possible during the period of lockdown because this involves visits to post offices, courier companies or physical delivery of notices, summons and pleadings. We, therefore, consider it appropriate to direct that such services of all the above may be effected by e-mail, FAX, commonly used instant messaging services, such as WhatsApp, Telegram, Signal etc.
5. The applicant is directed to provide the mobile WhatsApp no. and e-mail address of all the respondents, if possible and applicants and respondents are directed that at the time of filing the application or reply, the party concerned has to provide WhatsApp no. and e-mail I.D. so that the summons and notices may be served immediately for compliance and for further disposal and proceeding of the case.
6. The respondents are directed to file their reply within six weeks by e-mail at judicial-ngt@gov.in preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF.
7. We deem it just and proper to constitute a Committee consisting (i) Commissioner, Municipal Commissioner, Aurangabad, (ii) CMO or his representative, Aurangabad and (iii) Maharashtra Pollution Control Board and to submit a factual and action taken report with regard to allegations made in the present application. Report be submitted within six weeks.
8. Maharashtra PCB will be the nodal agency for compliance.
9. Let a joint report in the matter be filed by MPCB by e-mail at judicial-ngt@gov.in preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF.
10. The applicant is directed to provide copy of the application and all relevant papers to the Committee within a week by post and also by available e-mail.
11. List it on 03.11.2020.