SUPREME COURT OF INDIA

Before:- M. Jagannadha Rao and M.B. Shah, JJ.

R.P. (C) No. 829 of 1997 in W.P. (C) No. 3727 of 1985 with R.P. (C) No. 109-118 in W.P. No. 3727 of 1985. D/d. 14.9.2000.

Dr. Ambedkar Tanners Assn. - Petitioner

Versus

Union of India and Ors. - Respondents

Constitution of India, 1950 Article 32 Directions - Particulars to Contractors regarding Tanneries - State Government to publish in a newspaper within one week from today giving one week's time from date of publication that tanneries who have not furnished their particulars required by this Court's order dated 1.5.2000 to furnish same within time mentioned in publication - Such of tanneries which do not furnish particulars and fail to avail benefit of extension of time, to be closed by State of West Bengal.

[Para 2]

JUDGMENT

1. This Court passed a detailed order on 1.5.2000 directing applicants who are the proposed allotees to furnish various details of their requirements to the contractor. We directed that all the members of the association should submit their requirements of these tanneries to the contractor on or before 15.5.2000. It appears that out of about 600 tanneries only 327 have given particulars to the contractor. Learned senior counsel appearing for the contractors says that unless the contractor knows how many applicants are prepared to give their particulars he will not be in a position to implement that part of the plant which relates to the laying down of the pipe lines.

2. We are therefore, of the view that the State Government should publish in a newspaper within one week from today giving one week's time from the date of publication that the tanneries who have not furnished their particulars required by this Court's order dated 1.5.2000 should furnish the same within the time mentioned in the publication. Such of the tanneries which do not furnish the particulars and fail to avail the benefit of the extension of time, will be closed by the State of West Bengal.

3. After the particulars furnished are available with the contractor it shall proceed to execute the remaining part of the contract.

4. The time schedule as to the implementation of the contract will be filed in this Court on or before 17.10.2000 by the Contractors and the State Government. The copies of the same shall be served on the counsel for the tanneries.

5. It is stated by the learned counsel appearing for the State of West Bengal that 506 have paid the second instalment. With regard to the third instalment further appropriate orders will be passed on 18.10.2000.

6. List on 18.10.2000.

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