M.C. Mehta v. U.O.I. (SC) BS492940
SUPREME COURT OF INDIA

Before:- M.M. Punchhi, CJI., S.C. Agrawal and S. Saghir Ahmad, JJ.

R.P. No. 914/97 in I.A. No. 29 in W.P.(C) No. 4677 of 1985(With W.P. No. 192/97 With I.A. No. 79 in I.A. No. 29 in WP(C) 4677 of 1985(REG. M/s. B.P. Jain & Co.), With I.A. No. 155 in IA No. 29 in WP(C) 4677 of 1985(REG. M/s. J.K. Mineral), (For Directions) With I.A. No. 156 in IA No. 29 in WP(C) 4677 of 1985(Reg. M/s. Rajdhani Mineral Corporation), With I.A. No.......in IA. No. 29 in WP(C) 4677 of 1985 (Reg. M/s. Rajadhani Mineral Corporation), With I.A. No....... in IA No. 29 WP(C) 4677 of 1985(Reg. Municipal Corporation, Faridabad), With I.A. No. 161 in IA No. 29 in WP(C) 4677 of 1985(Reg. M/s. Som Prakash Sethi), With I.A. No. 162 in IA No. 29 in W.P. (C) 4677 of 1985(Reg. M/s. KC Ahuja & Co.) With I.A. No. 163 in IA No. 29 in WP(C) 4677 of 1985(Reg. M/s. Bharat Minerals) With I.A. No. 418 in IA No. 29 in WP(C) 4677 of 1985(Reg.: Plot Buyers Association). D/d. 23.04.1998.

M.C. Mehta - Petitioner

Versus

U.O.I. & Ors. - Respondent

And

Sushma Prakash - Petitioner

Versus

U.O.I. & Ors. - Respondent

Public Interest Litigation - Environment - Construction of houses in the areas coming under Faridabad Municipal Corporation - Time granted - Corporation agreed to place before the Court another set of plans in which green belt would be freshly earmarked so as to exclude all habitation in the encircle area.

[Para ]

JUDGMENT

1. Mr. Ashok Desai, learned Senior counsel appearing for the Faridabad Municipal Corporation has agreed to place before us another set of plans in which the green belt would be freshly earmarked so as to exclude all habitation in the encircled area.

2. To come up on 30th April, 1998 before this Bench.

.