Supreme Court: State Must Be Impleaded When Relief is Sought From Public Exchequer  ||  SC: Student Fees Cannot Be Increased Mid-Course Except in Exceptional Circumstances  ||  Supreme Court: ED's Delay in Sending Arrest Order Does Not By Itself Invalidate Arrest  ||  Supreme Court: Appeal Limitation Runs From NCLAT Order Pronouncement, Not Certified Copy Receipt  ||  Gujarat High Court: Waqf Tribunal Has No Supervisory Authority Over Waqf Board  ||  Kerala High Court Orders Aadhaar Fingerprint Comparison to Trace Sreekrishnapuram Murder Culprits  ||  Delhi High Court: Unnatural Death at Police Station Alone Cannot Establish Police Negligence  ||  Orissa High Court: Teacher Scolding Student for Intoxicant Use is Not Suicide Abetment  ||  Supreme Court: Drug Users are Victims and Focus Must Be on Breaking the Supply Chain  ||  Supreme Court: Non-Signatories May Join Arbitration When the Dispute Affects Their Rights    

NGT Directs Delhi Jal Board to Manage Sewage in Trilokpuri - (02 Aug 2019)

ENVIRONMENT

National Green Tribunal has directed the Delhi Jal Board (DJB) to come up with a system for carrying untreated sewage and waste water for treatment from Trilokpuri and Indira camp colonies in East Delhi. The Tribunal further observed that the action plan may also provide for interim arrangement such as phyto-remediation techniques to prevent untreated sewage being discharged into water bodies.

Tags : NGT   TRILOKPURI  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved