“Attitude of States/ Union Territories in not framing policies under Solid Waste Management Rules, 2016 even after two years is pathetic”

Supreme Court: The Bench comprising of Madan B. Lokur and S. Abdul Nazeer, JJ., while pronouncing an order in regard to framing of policies under Solid Waste Management Rules, 2016 stated that it is pathetic that even in 2 years the States and Union Territories have not framed the policies yet.

The order imposed costs on Andhra Pradesh, U.T. of Chandigarh, Kerala, Madhya Pradesh, Maharashtra, Odisha, and Uttarakhand as Union of India was not aware whether the State Policy regarding Solid Waste Management was framed.

Further, the Court on being disappointed with the attitude of States and Union Territories on not framing any policies under Solid Waste Management Rules, 2016, the bench stated that if the States have interest of people in mind and cleanliness and sanitation, the policies should be framed to keep the States clean.

The Court while listing the matter for 09-08-2018 directed the States and Union Territories stayed constructions until the policy is framed. [Outrage As Parents End Life After Child Dengue, In Re; 2018 SCC OnLine SC 1290, Order dated 31-08-2018]

 

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