SUPREME COURT OF INDIA

Before:- Arijit Pasayat, C.J. and Mr. H.K. Sema, JJ.

IA No 1783 in IA 22 and IA 129 in Writ Petition (Civil) No. 4677/1985. D/d. 06.05.2002.

With

IA No 1784 in IA 22 and IA 129 in Writ Petition (Civil) No. 4677/1985, IA No 1785 in IA 22 and IA 129 in Writ Petition (Civil) No. 4677/1985, IA No 1786 in Writ Petition (Civil) No. 4677/1985, IA No 1787 in Writ Petition (Civil) No. 4677/1985, IA No 1788 in Writ Petition (Civil) No. 4677/1985, IA No 1789 in Writ Petition (Civil) No. 4677/1985 and Item No. 49, I.A. No. 1791 in I.A. No. 1531 in I.A. No. 22 in WP(C) No. 4677/1985.

M.C. Mehta - Petitioners

Versus

Union of India & Ors. - Respondents

For the Petitioners :- Mr. M.C. Mehta, Petitioner-in- person.(NP), Amicus Curiae Mr. Ranjit Kumar, Sr. Advocate.

For the Union of the India :- Ministry of Mr. K C Kaushik, Urban Development, Ministry of Mr. S N Terdol, Environment Ms. Anil Katiyar and Mr. B V Balram Das, Advocates.

For the Govt. of NCT, Delhi :- Mr. D.N. Goburdhun, Ms. Pinky Anand and Ms. Geeta Luthra, Advocates.

For the MCD :- Ms. Indra Sawhney, Advocate.

For the DPCC :- Mr. R C Verma, Mr. D N Goburdhan and Mr. Mukesh Verma, Advocates.

For the NCRP Board :- Ms. Sheil Sethi, Advocate.

For the CPCB :- Mr. Vijay Panjwani, Advocate.

For the DDA :- Mr. V B Saharya and M/s. Saharya & Co., Advocates.

For the State of Haryana :- Mr. Bharat Singh, Mr. Neeraj Kr. Jain and Mr. J P Dhanda, Advocates.

For the Applicants :- Mr. Kunwar C M Khan, Mr. Irshad Ahmad, Mr. Kailash Vasdev, Sr. Mr. K K Dhawan, Mr. D S Mahra, Mr. Rajiv Dutta, Sr., Mr. R Nedumaran, Ms. Enakshi Kulshrestha, Mr. Shakil Ahmed Syed, (NP), Mr. Rakesh K. Khanna and Mr. Surya Kant, Advocates.

Constitution of India, 1950, Articles 21, 48A, 51A(g), 47, 32, 144 and 226 - Mining - Direction issued by Supreme Court to Chief Secretary, Govt. of Haryana to stop all mining activities and pumping of ground water in and from an area upto 5 kms from the Delhi - Haryana border in the Haryana side of the Ridge and also in the Aravalli Hills with stipulated time.

[Para ]

ORDER

Arijit Pasayat, C.J. - IA Nos. 1783 and 1784

1. Issue notice. Mr. D.N. Goburdhun accepts notice. Reply be filed within four weeks. Rejoinder be filed within four weeks thereafter. List after eight weeks.

IA No. 1785

2. Issue notice. Mr. Bharat Singh accepts notice. Reply be filed within four weeks. Rejoinder be filed within four weeks thereafter. In the meantime, within 48 hours from today the Chief Secretary, Government of Haryana is directed to stop all mining activities and pumping of ground water in and from an area upto 5 kms from the Delhi-Haryana border in the Haryana side of the Ridge and also in the Aravalli Hills.

IA Nos. 1786, 1787 and 1788

3. Applicants will inform the Court whether they have any licence to set up the car washing facility and whether any such licence is necessary. List after the ensuing summer vacation.

IA No. 1789

4. Dismissed.

IA NO. 1791

5. Issue notice. Mr. D.N. Goburdhun accepts notice. Reply be filed within four weeks. Rejoinder be filed within four weeks thereafter. List after eight weeks.

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