SUPREME COURT OF INDIA

Before:- B.N. Kirpal, R.C. Lahoti and N. Santosh Hegde, JJ.

I.A. No. 27 in W.P. (C) No. 967 of 1989. D/d. 3.12.1999.

Indian Council for Enviro-Legal Action - Petitioner

Versus

Union of India and others - Respondents

Environment and Pollution - Industries producing chemicals - Payment of damages to the affected villagers - Respondent directed to file affidavits disclosing all their bank accounts, movable and immovable properties belonging to them or in their custody directly or indirectly and submit the list of movable and immovable properties.

[Para 1]

Case Referred :-

Indian Council For Enviro Legal Action v. Union of India, 1996(2) Scale 44.

JUDGMENT

1. We direct respondent Nos. 4-8 to file affidavits within four weeks from today disclosing all their bank accounts, movable and immovable properties belonging to them or in their custody directly or indirectly and submit the list of movable and immovable properties. Response to the said affidavit be filed within two weeks thereafter. List this matter after six weeks.

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