Delhi water crisis

Supreme Court: In a plea filed by Delhi Government for release of surplus water to the national capital from Himachal Pradesh, the Vacation Division Bench of Prashant Kumar Mishra and Prasanna B Varale, JJ. while raising concerns about the loss of water in Delhi due to several factors like Tanker mafia, said that if water is coming from Himachal, then where is the water going in Delhi.

The Bench asked the Delhi Government whether they have taken any action against the tanker mafia. The Court also added that if the government does not act, the matter will be given to the Delhi Police.

The Bench also pointed out that this is a recurring problem, and asked the Delhi Government what measures they have taken to control the loss of water.

Thus, the Court asked the Delhi Government to file an affidavit for the measures taken to prevent loss of water

Also read:

Delhi Water Crisis | Supreme Court calls for urgent meet of stakeholders to address Delhi’s demand for additional water

[Delhi Water Crisis] Supreme Court directs Himachal Pradesh Govt. to release 137 cusecs of water to Delhi; Haryana to facilitate the flow

[Delhi Water Crisis] Supreme Court adjourns hearing as defects in Delhi Govt. petition have not been cured

Source: Press

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