SUPREME COURT OF INDIA

Before:- B.N. Kirpal and Ashok Bhan, JJ.

Civil Writ Petition Civil No. 657/1995. D/d. 14.09.2001.

Research Foundn. For Science - Petitioners

Versus

U O I & Anr. - Respondents

SLP(C) No. 16175/1997.

Dr. Surendra Dhelia - Petitioner

Versus

U O I & Ors. - Respondent

Versus

UOI & Ors. - Petitioner

Versus

Goyal Impex & Inds. Ltd. & Ors. - Respondents

For the Petitioners :- Mr. Sanjay Parikh, Advocates.

For the Respondents :- Mr. Harish N Salve, Solicitor General. UoI Mr. A D N Rao, Mr. Krishan Mahajan and Mr. Varuna Bhandari Gugnani, Advs. Mr. Komi Reddy Ramaloo and Nilofer Qureshi, Advs. Ms. Sushma Suri, Advocate (NP) Ms. Anil Katiyar, Advocate (NP) CPCB Mr. Vijay Panjwani, Advocate Bombay Port Trust Mr. B A Ranganadhan, Advocate for M/s. JBD & Co. MP PCB Mr. Satish K Agnihotri, Advocate Ms. Yogmaya Agnihotri, Advocate State of Madhya Mr. Sakesh Kumar, Advocate Pradesh Mr. S K Agnihotri, Advocate MPCC Mr. R C Verma, Advocate Ms. Kiran Kapoor and Mr. Mukesh Verma, Advs. State of Gujarat and Ms. Hemantika Wahi, Advocate State of Mizoram and Ms. Sumita Hazarika, Advocate GPCB APPCB Mr. Nikhil Nayyar, Advocate for Ms. Urmila Sirur, Advocate WBPCB & TNPCB Mr. V G Pragasam, Advocate Pondicherry PCB and Mr. V G Pragasam, Advocate Govt. of Pondicherry Stateof Meghalaya Mr. Ranjan Mukherjee, Advocate UPPCB Mr. Pradeep Misra, Advocate Mr. Gopal Singh, Advocate State of Manipur Mr. Khwairakram Nobin Singh, Advocate State of Andhra Pradesh Mr. T V Ratnam & Mr. K Subba Rao, Advs. Mr. Anil Kumar Tandale, Adv.(NP) State of Kerala Mr. K M K Nair, Adv.(NP) State of Arunachal Pradesh & APPCB Mr. Anil Shrivastav, Advocate State of Orissa Mr. Radha Shyam Jena, Advocate State of Nagaland Ms. V.D. Khanna, Advocate State of Assam Ms. Krishna Sarma, Advocate Ms. Asha G Nair and Mr. V K Sidharthan, Advs. for M/s. Corporate Law Group, Advs. Assam PCB Mr. Shujat Husain, Advocate Mr. Shakil Ahmed Syed, Advocate UT Chandigarh & Mr. K B Rohtagi, Advocate Rajasthan PCB Ms. Aparna Rohtagi Jain, Mr. Mahesh Kasana, Advs. State of U.P. Mr. Ajay K Agrawal, Advocate Ms. Alka Agrawal, Advocate State of Bihar Ms. Sunita R Singh, Advocate for Mr. B B Singh, Advocate State of Karnataka Mr. S R Hegde and Mr. Satya Mitra,Advs. Karnataka State Mr. E C Agrawala, Advocate PCB Mr. Rishi Agrawal, Mr. Mahesh Agrawal, Mr. Manu Krishnan and Mr. Vivek Yadav, Advs. State of West Bengal Mr. J.R. Das, Advocate Mr. D K Sinha, Mr. D P Mohanty and Mr. S Mishra and Mr. G Biswal, Advs. for M/s. Sinha & Das, Advs. State of Sikkim Mr. A Mariarputham, Advocate Ms. Aruna Mathur, Advocate Mr. Anurag D Mathur, Advocate for for M/s. Arputham Aruna & Co.,Advs. State of Himachal Pradesh Mr. Naresh K Sharma, Advocate State of Maharashtra Mr. S S Shinde, Advocate Mr. S V Deshpande, Advocate State of J & K Mr. Anis Suhrawardy, Advocate Mr. Ashok Mathur, Advocate (NP) State of Rajasthan Mr. Ranji Thomas, Advocate Mr. Javed M Rao, Advocate Mr. K M Shukla, Advocate Mr. Anil Kumar Jha, Advocate Ms. Manik Karanjawala, Advocate Mr. Rakesh K Sharma, Advocate For Appellants Mr. B K Prasad, Advocate Mr. B V Balram Das, Advocate For Respondents Mr. G L Rawal, Advocate Mr. Vijay Kumar, Mr. B K Sharma and Mr. K K Gupta, Advs. Mr. Pramod Dayal, Advocate Mr. Sushil Kumar Jain, Advocate Mr. Sanjay Parikh, Advocate Ms. B Vijayalakshmi Menon, Advocate Mr. Jayant Bhushan, Advocate

Constitution of India, Article 32 - Environment protection - Hazardous waste- A large part of imported waste oil is contaminate - Union of India proposes to move an application asking for appropriate direction for disposal of the said contaminated waste oil by applying the principle of polluter pays - Application to be filed within two weeks.

[Para 1]

JUDGMENT

B.N. Kirpal, J. - Learned Solicitor General states that out of the waste which has been imported some of the consignment relates to waste oil. A large part of the waste oil is contaminated and the Union of India proposes to move an application asking for appropriate direction for disposal of the said contaminated waste oil by applying the principle of polluter-pays. Application be filed within two weeks. List thereafter.

2. Pursuant to the order of 27th July, 2001, Report of the C.S.I.R. is stated to have been submitted to Professor Menon which has also been placed on record. Copy of the same be given to Mr. Sanjay Parikh.

3. To come up for further orders after four weeks.

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