(1) Subjeet to maintainability, notice limited to the question of surrender of land, pursuant to judgments and orders of this court dated 10th May, 1996, 8/07/1996 and 4/12/1996, shall issue to the respondents as also to the Delhi Development Authority, the Ministry of Environment, the central Pollution Control Board, the Delhi Pollution Control Committee and to Shri M.C. Mehta.
(2) Notice of the petition, including the issue relating to the maintainability of the petition, shall also issue to the learned Attorney General of India.
(3) Having regard to the question of maintainability and to the nature of the issues involved, we deem it fit that the matter is placed before a Constitution bench, subject to the orders of the chief justice of India.
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