M.C Mehta v. Union Of India And Others

Order

IAs Nos. 1783 and 1784

1. Issue notice. Mr D.N Goburdhun accepts. Reply be filed within four weeks. Rejoinder be filed within four weeks thereafter. List after eight weeks.

IA No. 1785

2. Issue notice. Mr Bharat Singh accepts. Reply be filed within four weeks. Rejoinder be filed within four weeks thereafter. In the meantime, within 48 hours from today the Chief Secretary, Government of Haryana is directed to stop all mining activities and pumping of groundwater in and from an area up to 5 km from the Delhi-Haryana border in the Haryana side of the ridge and also in the Aravalli hills.

IAs Nos. 1786, 1787 and 1788

3. Applicants will inform the Court whether they have any licence to set up the car-washing facility and whether any such licence is necessary. List after the ensuing summer vacation.

IA No. 1789

4. Dismissed.

IA No. 1791

5. Issue notice. Mr D.N Goburdhun accepts notice. Reply be filed within four weeks. Rejoinder be filed within four weeks thereafter. List after eight weeks.

Court Masters