Union of India & Ors. - Respondents
For the Petitioners :- Mr. K.R. Rajasekaran Pillai, Advocate. For the Respondents :- Mr. K.B. Rohtagi, Ms. Aparna Rohatgi Jain, Mr. Mahesh Kasan, Mr. S.K. Dhingra, Mr. N.M. Goswami, Sr. Adv. Mr. S. Wasim A. Qadri, Mrs. Anil Katiyar, Mr. Aruneshwar Gupta, Mr. Naveen Kumar Singh, Mr. B.V. Balaram Das, Mr. P. Parmeswaran, Advocates. For Respondents. 4 to 8 :- Mr. Vikas Singh, Sr.Adv. Ms. Amrita Narayan, Mr. Ravi Prakash, Mr. Prashant Chaudhary, Mr. Shail Kumar Dwivedi, Mr. T. Raja, Advocates. For the IFCI & IDBI :- Ms. Vijayalakshmi Menon, Advocate. Environment law - Industrial pollution - Reduction in - Proportionate costs to be borne by polluting industries, State Government and Financial institutions - Financial institutions granted two weeks time to file their affidavits as requested - Meanwhile District Collector/Magistrate to submit report regarding villages affected and availability of safe drinking water etc. [Para ]ORDER
1. Mr. M. C. Mehta, who appeared earlier for the petitioner is stated to be unwell. Learned counsel appearing for the Banks and Financial Institutions seek two weeks time to file their affidavits. The matter is to be posted on 28th July, 2005, which is a non - miscellaneous day, subject to the orders of the Hon'ble the Chief Justice. 2. The District Collector/Magistrate shall, in the mean while, on a personal In section of the concern edvillages submita report as regards the villages affected, the Approximate extent of land affected and the problems faced by the mandals report whether safe drinking water is being supplied to the inhabitants affected by the pollution caused by the industries and whether any steps have been initiated by the State Government to provide relief to the affected in habitants in other respects. The District Collector/Magistrate shall be present with the report. .