VINEET KUMAR MATHUR Vs. UNION OF INDIA

JUDGEMENT

(1.) Affidavits have been filed indicating that the lands are available in pilibhit, Sitapur and Barabanki for having the oxidation ponds, but it is not known about Jaunpur and Sultanpur. Though an affidavit has been filed on behalf of the State of' U. P. indicating that Lakhimpur is not on River Gomti, but it would be advisable to have an oxidation pond in that town also. In that view of the matter, the State Counsel is directed to find out whether the land could be made available in the aforesaid three towns, namely, Lakhimpur, sultanpur and Jaunpur within a period of four weeks from today.

(2.) We further direct that in the meantime, the State Counsel should call upon the appropriate civic body at Pilibhit, Sitapur and Barabanki to identify the land as required under the report dated 9-5-2001 given by CPCB.

(3.) Put up this matter after eight weeks.