1. Affidavit of C.P.C.B. which has been filed on 11th April, 2000 brings to notice the fact that none of the nine directions give in this Court's order dated 15th February, 2000 has been carried out. Mr. Vijay Panjwani also brings to our notice the recommendation in the Burman Committee's Report in which it is stated that it is necessary that there should be public participation for the purposes of maintaining a clean environment. He submits that there is no response from any of the municipal authorities in this regard and without public participation it will not be possible to clean up the city.

2. We think it is proper that the authorities concerned, namely, N.D.M.C., M.C.D., D.D.A. and Government of N.C.T. of Delhi should be given an opportunity of filing their responses to the said affidavit of C.P.C.B. Copy of the affidavit along with the Report be given to the learned Counsel for these agencies today and the response by them may be filed by 17th August, 2000. Case to come up on 24th August, 2000.

3. On the next date of hearing, further directions pursuant to the Burman Committee's Report will also be considered especially with regard to Mumbai, Chennai, Calcutta and Bangalore.

4. Mr. Altaf Ahmed, learned Addl. Solicitor General brings to the Court's notice the fact that one major obstacle in cleaning up Delhi is the presence of slums. He submits that a detailed proposal regarding the clearance of the slums was submitted to the Delhi Government, but the Government of India has received no response. We expect the Delhi Government to respond to the Government of India within a week from today. The question with regard to the cleaning and/or clearing of slums and what policy should be adopted, would be taken up for consideration on the next date of hearing.