1. In furtherance of the order dated 12.07.2019, affidavits have been filed by the District Magistrates of all the four Districts namely, Hamirpur, Banda, Mahoaba and Chitrakoot. After having considered the contents of the affidavits and other materials on record, it is revealed that the facts and figures given therein in respect of Chitrakoot cannot be reconciled.
2. Learned Counsel for the State as well as Pollution Control Board prays for short time to verify the factual position and file fresh affidavits of all the District Magistrates.
3. While filing fresh affidavits, all the District Magistrates shall state as to what actions they have taken against the units which are operating without having consent till date or those which had operated till the date of closure.
4. List this matter on 18th September, 2019.