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    Principal, Delhi Public School v. State Of Uttar Pradesh

    A report was sought from the District Magistrate, Meerut and the State PCB with reference to the allegation that sewage water was being discharged in open in Rishi Nagar at Meerut adjacent to the applicant — school, causing health hazard.

    Accordingly, the State PCB has filed its report on 11.11.2019 which is inter alia as follows:

    ““Facts findings and Recommendations: One the basis of above inspection reports and facts fnding at site there was no significant signs of sewage discharge was observed towards school side. The sewage line of colony is in the downstream of school but the seepage of other domestic effluents excepts sewage cannot be ruled out towards the boundary wall of school which was observed too at the time inspection. The existing colony is under the jurisdiction of Meerut Development Authority. Hence a letter is being sent (Copy enclosed) to Meerut Development Authority to send a notice to M/s Vardhman Greens for the maintenance for pipe line/drain of other domestic use effluent of colony towards Enclosure —As Above.”

    In view of the above, let the Meerut Development Authority take further appropriate action which may be overseen by the Commissioner, Meerut, who is also the Chairman of the Meerut Development Authority.

    The application is disposed of.

    A copy of this order be sent by email to Meerut Development Authority and the Commissioner, Meerut for compliance.

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    Principal, Delhi Public School v. State Of Uttar Pradesh
    (Feb 19, 2020)