SUPREME COURT OF INDIA

Before:- B.N. Kirpal and S. Rajendra Babu, JJ.

W.P.(C) No. 888 of 1996. D/d. 12.04.1999.

Almitra H. Patel and another - Petitioners

Versus

U.O.I. and others - Respondents

Constitution of India 1950 - Public interest Litigation - Pollution - Final report filed by committee - Work appreciable - Counsel for UOI to serve copies of report on Chief Secretaries of all States - Response to be filed within eight weeks - Copy of report to be served on Counsel for Pollution Control Board.

[Para ]

JUDGMENT

1. Final report of the Committee has been filed. The Court places its appreciation of the work done by the said Committee.

2. Counsel appearing for the Union of India undertakes to serve copies of the said report on the Chief Secretaries of all the States. Needful be done within four weeks from today. The Chief Secretaries as well as the Union of India will file their responses to the report within eight weeks thereafter. Copy of the report be also given to the counsel appearing for the Central Pollution Control Board, who will file the response to the report within 12 weeks from today.

3. In the response to be filed by the Union of India, particulars will be given with regard to the National Capital Territory of Delhi in the same form as contained in the report in Annexure D and C (pp 179-180) of the report.

4. We would expect the Chief Secretaries of all the States to circulate copies of the report in the Class I cities within their respective States and in the response the Chief Secretaries will file the recommendations/ suggestions of respective Municipal Corporations.

5. List this matter on a miscellaneous day after 12 weeks.

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