M C MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) W. P. (C) No. D2184/2001. It is contended that as the order dated 24/1/2001 is being challenged to which two of us (Hon'ble Mr. Justice B. N. Kirpal and Hon'ble Mr. Justice Brijesh Kumar) were party this writ petition should be heard by another Bench. The papers be placed before the Hon'ble the Chief Justice for appropriate orders. LA. Nos. 1385-1412

(2.) The applications are dismissed as withdrawn. LA. Nos. 1332-1362

(3.) Issue notice returnable after four weeks. LA. Nos. 1414 and 1415