M C MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Dismissed as withdrawn.

(2.) Issue notice to the non-applicants as well as to the learned amicus curiae returnable on 6-12-2001 at 2. 00 p. m.

(3.) Copy of this application be also forwarded to Shri Bhure Lal who should constitute an agency which would independently carry out random inspection at the petrol pumps, oil depots and tank lorries in Delhi and give a report with regard to the quality of petrol and diesel available there. It will not be necessary for such an agency to give advance notice before lifting samples as it will be helpful if there is an element of surprise.