Supreme Court: In the matter relating to problems faced by the people of Delhi due to dengue and chikungunya, the Lt. Governor, after convening a meeting on 05.10.2016, will convene another meeting today at 5:30 and the following points will be discussed by the partcipants:

  • 15 areas of concern that learned amicus says he has culled out from the affidavits that have been filed and are on record.
  • If there are any additional areas of concern, the participants in the meeting will identify those areas and suggest ways and means to remove the problems including any problems that may arise in the 15 areas identified by learned amicus.
  • Steps to be taken for preventing recurrence of the problems faced by the people of Delhi this year due to vector-borne diseases as also preventive steps for any contingency that may arise in the near future.
  • Effective ways to have the garbage cleared so that standards of sanitation and hygiene are maintained in and around Delhi

Stating that the efforts by the participants should be consultative, collaborative and cooperative, the bench said that they should keep the interests of the people of Delhi in mind and look out at the entire exercise in a positive manner and think about the future rather than the past. The Court asked the participants to arrive at a time-frame within which all necessary steps will be taken and who will be responsible for their implementation.

The Chief Minister of Delhi, the Health Minister, Commissioner of South Delhi Municipal Corporation, Commissioner of East Delhi Municipal Corporation, Commissioner of North Delhi Municipal Corporation, Chairman of the New Delhi Municipal Corporation, Chairman of the Delhi Metro Rail Corporation, General Manager of the Northern Railway, Chief Secretary of Delhi, Union Health Secretary, the Vice-chairman of the Delhi Development Authority and the Chief Executive Officer – Delhi Cantonment Board will be participating in the meeting. [In Re Outrage as Parents End Life after Child’s Dengue Death, SMW (C) No. 1/2015, decided on 06.10.2016]

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