SUPREME COURT OF INDIA

Before:- B.N. Kirpal and Ruma Pal, JJ.

W.P.(C) No. 657 of 1995. D/d. 27.4.2001.

Research Foundn. For Science - Petitioner

Versus

U.O.I. & anr. - Respondents

Public Interest Litigation - Environment and Pollution - Hazardous wastes - Respondents are looking into the question with regard to the impact of waste containing zinc and what steps are to be taken to ensure that the environment, in any way, is not put in danger.

[Para ]

JUDGMENT

1. A copy of the letter dated 23rd March, 2001 received by this Court from Professor Menon at page 2100 of the record should be given to the learned Solicitor General who assures the Court that the same shall be attended to and the compliance report placed before this Court on the next date of hearing. A copy of the above letter may also be given to the counsel for the petitioners.

2. Pursuant to the last order Mr. Sanjay Parikh had written a letter dated 12th April, 2001 to the learned Attorney General drawing his attention to certain aspects of the case as to what is required to be done. A copy of the letter be placed on record of this case. Learned Solicitor General states that the contents of the said letter would be looked into and appropriate action taken and the Status Report filed in the Court on the next date of hearing. The Solicitor General further states that the respondents are looking into the question with regard to the impact of waste containing zinc and what steps are to be taken to ensure that the environment, in any way, is not put in danger. Affidavit by the Union of India be filed within twelve weeks. List thereafter.

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