M.C Mehta v. Union Of India And Others

Order

IAs Nos. 376 and 387-90 in WP (C) No. 13381 of 1984

1. Heard learned counsel for the parties.

2. Preliminary confidential report submitted by CBI is taken into consideration. On the basis of the report, we direct the higher officer of CBI to interrogate four, five or six more persons who are involved in the decision-making of granting contract for construction of the Taj Heritage Corridor. It would be open to the CBI officer to interrogate and verify their assets because it is alleged that Rs 17 crores were released without proper sanction. Immediate action be taken by CBI. In the inquiry report it has been stated that some papers are interpolated by someone. For this interpolation, the Director of Handwriting and an expert in Forensic Laboratory would give their opinion on top-priority basis without raising the contention that a number of other such applications are pending for rendering opinion. The report to be submitted on or before 11-9-2003.

3. The report submitted by CBI (two sets) be kept in a sealed cover with the Registry.

4. List the matter on 11-9-2003.

IA No. 364 in WP (C) No. 13381 of 1984

5. Heard learned counsel for the parties. The learned counsel for the applicants states that the applicants have complied with the norms prescribed by NEERI as well as the Central Pollution Control Board. Joint inspection to be carried out.

IAs Nos. 306-10, 394, 163-65 and 172-74

6. Report submitted by the Monitoring Committee also to be placed on 11-9-2003.

7. Joint inspection to be carried out.

8. All the IAs be listed on 11-9-2003.

9. Mr Dipankar Gupta, the learned Senior Counsel for NPCC prays to file an application for intervention. Permission granted.

Court Masters