M.C. Mehta v. Union of India (SC)
BS198788
SUPREME COURT OF INDIA
Before:- Dr. Arijit Pasayat, Mr. C.K. Thakker and Mr. Lokeshwar Singh Panta, JJ.
I.A. No. 96 in I.A. No. 66 and 67 in W.P. (I) No. 13381 of 1984. D/d.
28.09.2000.
With
Suo Moto Contempt Petition (Civil) No. 176 of 2006 in I.A. No. 22 in WP(C) No. 4677 of 1995, I.A. No. 1958 in I.A. No.22 in WP(C) No.4677/1985
With
I.A. Nos. 2001-2001A and 2043 In I.A. No. 22 In W.P.(C) No. 4677 of 1985, I.A. Nos.2031-2032 and 2065 in W.P.(C) No.4677/1985, I.A. No. 2035, 2036 and 2037 In I.A. No. 22 In W.P.(C) NO. 4677 of 1985
With
I.A. Nos.2051, 2052 and 2060 in W.P.(C) No.4677/1985
With
I.A. Nos.2057 and 2058 in WP(C) No.4677/1985
With
I.A. No. 2059 In WP(C) No. 4677 of 1985, I.A. No. 2061 and 2062 in WP(C) No. 4677 of 1985, I.A. No. 2064 in WP(C) No. 4677 of 1985, I.A. Nos. 2069 and 2069-A in W.P.(C) No. 4677/1985
With
I.A. NOS. 2072 and 2073 In W.P(C) No. 4677 of 1985, I.A. No. 2082 In WP(C) No. 4677 of 1985, IA 2083 in IA 22 in WP ) No.4677/1985, IA 2084 in IA No.22 in WP ) 4677 of 1985, IA 2085-2086 in WP ) 4677 of 1985, IA 2088-2089 in WP ) 4677 of 1985, IA 2091 in WP ) 4677 of 1985, IA 2092-2093 in WP ) 4677 of 1985, IA 2094-2095 in WP ) 4677 of 1985, IA 2096-2097 in WP (C) 4677 of 1985, I.A. NO. 2098 IN WP(C) NO. 4677 OF 1985, IA 2099 and 2100 in WP ) 4677 of 1985, I.A. No. 2111 In I.A. No. 22 In W.P.(C) NO. 4677 OF 1985, I.A. NO. 2112 In W.P.(C) NO. 4677 Of 1985, I.A. NO. 2113 In W.P.(C) NO. 4677 OF 1985, I.A. No. 2114 In W.P.(C) NO. 4677 Of 1985, I.A. No. 2115 In W.P.(C) 4677 OF 1985, I.A. NO. 2130-2031 IN I.A. NO. 2114 In WP(C) 4677 OF 1985, I.A. No. 2125 InWP(C) NO. 4677 OF 1985, I.A. No. 2126 In WP(C) NO. 4677 OF 1985, I.A. NO. 2127 In WP(C) No. 4677 OF 1985, I.A. NO. 2138 In WP(C) NO. 4677 OF 1985, I.A. NO. 2140-2141 and 2210 In WP(C) NO. 4677 OF 1985 I.A. NO. 2142 In I.A. NO. 22 In WP(C) NO. 4677 OF 1985, I.A. NO. 2153 and 2154 In WP(C) NO. 4677 OF 1985, I.A. NO. 2155 IN WPO(C) 4677 OF 1985, I.A. NO. 2156 and 2157 IN WP(C) NO. 4677 OF 1985, I.A. NO. 2158 In WP(C) NO. 4677 OF 1985, I.A. NOS. 2159-2160 In WP(C) NO. 4677 OF 1985, I.A. No. 2161 In W.P.(C) NO. 4677 OF 1985, I.A. No. 2162 and 2163 In I.a. NO. 22 In WP(C) NO. 4677 OF 1985, I.A. NO. 2170-2171 and 2172 In WP(C) 4677 OF 1985, I.A. No. 2173 In WP(C) NO. 4677 OF 1985, I.A. NO. 2178 @ WP(C) 482/2007 Vide Ct's order Dated 27.8.2007 In WP(C) NO. 4677 OF 1985, I.A. NO. 2179 In I.A. NO. 2178 In WP(C) NO. 4677 OF 1985, I.A. NO. 2180 In WP(C) NO. 4677 OF 1985, I.A. NO. 2181-2182 In WP(C) NO. 4677 OF 1985, I.A. NO. 2185 In WP(C) 4677 OF 1985, I.A. NO. 2187 and 2204 In WP(C) NO. 4677 OF 1985, I.A. NOs. 2189-2190 IN WP(C) NO. 4677 OF 1985, I.A. NO. 2191 In WP(C) NO. 4677 OF 1985, I.A. NOs. 2192-2193 In WP(C) NO. 4677 OF 1985, I.A. NO. 2194 In WP(C) NO. 4677 OF 1985, I.A. NO. 2197 In WP(C) NO. 4677 OF 1985, I.A. NO. 2199 In WP(C) NO. 4677 OF 1985, I.A. NO. 2200 In WP(C) NO. 4677 OF 1985, I.A. NOs. 2201-2202In WP(C) NO. 4677 OF 1985, I.A. NOs. 2206-2207 In WP(C) NO. 4677 OF 1985, I.A. NOs. 2208-2209 In WP(C) NO. 4677 OF 1985, I.A. NOs. 2212-2213 In WP(C) NO. 4677 OF 1985, I.A. NOs. 2214-2215 IN WP(C) NO. 4677 OF 1985, I.A. NOs. 2216-2217 In WP(C) NO. 4677 OF 1985, I.A. NOs. 2221-2221A In WP(C) NO. 4677 OF 1985, I.A. NO. 2226 In WP(C) NO. 4677 OF 1985, I.A. NOs. 2227-2228 and 2229 In WP(C) NO. 4677 OF 1985, I.A. No. 2230 In WP(C) NO. 4677 OF 1985, I.A. NO. 2231 In WP(C) NO. 4677 OF 1985, I.A. NOs. 2233-2234 In WP(C) NO. 4677 OF 1985, I.A. NOs. 2235-2236 In WP(C) NO. 4677 OF 1985, I.A.D.No.39014/07 in W.P.(C)No.4677 OF 1985, I.A. D.No.39018/07 in W.P.(C)No.4677 OF 1985, I.A.D.No.39801/07 in W.P.(C)No.4677 OF 1985, I.A.D.No.39804 of 2007 in W.P.(C) No.4677 OF 1985, I.A.D.No.39809/07 in W.P.(C)No.4677 OF 1985, I.A.D.No.28926/07 in W.P(C)No.4677 OF 1985, I.A.D.No.72329/07 in W.P.(C)No.4677 OF 1985, I.A.D.No.81951/07 in W.P(C)No.4677 OF 1985, I.A.D.No.38956/07 in W.P(C)No.4677 OF 1985, I.A.D.No.38936/07 in W.P.(C)No.4677 OF 1985, I.A.D.No.34785/07 in W.P.(C)No.4677 OF 1985, I.A.D.No.88222/08 in W.P(C)No.4677 OF 1985, I.A.D.No.88213/08 in W.P(C)No.4677 OF 1985, I.A.D.No.88184/08 and 88218/08 in W.P(C)No.4677 OF 1985, I.A.D.No.21744/06 in W.P(C)No.4677 OF 1985, R.P(C)No.952/2007 in I.A.Nos.1981-1982, W.P(C)No.263/2006, W.P.(C)No.264/2006, W.P(C)No.563/2006, W.P.(C)No.569/2006, W.P.(C)No.610/2006, W.P.(C)No.464/2006, W.P.(C)No.266 OF 2006, W.P(C)No.450 OF 2006, W.P(C)No.470 OF 2006, W.P.(C)No.447 OF 2007
M.C. Mehta - Petitioner
Versus
Union of India & Ors. - Respondent
Relocation of shops - Plan for construction will be prepared by Agra Development Authority and given to the Shopkeepers Association within three day - Shopkeepers will have fifteen days' time from the date of the delivery of the plans, to vacate the existing location.
[Paras 1 and 2]
ORDER
1. Learned Counsel appearing for the shopkeepers agrees that they will not insist upon the increase of the size of the shops. The shops will be located as per the orders earlier passed by this Court. In other words, while the suggestion of the shop owners for manner of location of the new shops is accepted, their request for increase in size is not accepted.
2. The plan for construction as stated above will be prepared by the Agra Development Authority and given to the Shopkeepers Association within three days from today. The shopkeepers will have fifteen days' time from the date of the delivery of the plans, to vacate the existing location.
3. It is made clear that no further extension of time will be granted to the shopkeepers for shifting from the existing location.
4. I.A. No. 96 is disposed of accordingly.
.