M C MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The State of U. P. wants to come forward with a new scheme. Six weeks' time is granted to file this scheme. Copy of the same will be given to shri M. C. Mehta and Shri K. Mahajan and the counsel appearing on behalf of the Department of Archaeology. Thereafter, they will give their response within two weeks. In the meantime, if the parties want to file their response to the affidavit filed by the Ministry of Civil Aviation, they may do so. The department of Archaeology may also file their response to the affidavit filed by the Ministry of Civil Aviation.

(2.) List after eight weeks. Matter regarding Agra Slaughterhouse

(3.) An order was passed by this Court on 30-4-2000, calling for a progress report in regard to the Agra Slaughterhouse. Subsequently, a further order was passed on 2-5-2000, directing Agra Nagar Nigam to file a fresh report within one month regarding the progress of the work and also mentioning any problems faced by it in relation to the establishment of the new slaughterhouse or in regard to the funds.