SUPREME COURT OF INDIA

Before:- A.S. Anand, CJI., K. Venkataswami and M. Srinivasan, JJ.

W.P. (C) No. 749 of 1995 with Suo-Motu Cont. Pet. (C) 14-134 of 1998 in W.P. (C) No. 749 of 1995 with W.P. (C) No. 469 of 1996. D/d. 17.09.1999.

Supreme Court Monitoring Committee - Petitioner

Versus

Mussoorie Dehradun Dev. ATY. and others - Respondents

Environment and Pollution - Mussorie - Enquiry report from District Judge - Opportunity to complete the enquiry.

[Para 1]

JUDGMENT

1. The report has not been submitted by the District Judge. The District Judge has sought for extension of time by three months for the purpose. We grant his prayer. The District Judge shall be informed that this is the final opportunity and that he must complete the enquiry, failing which the Court may have to pass adverse orders against dereliction.

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