M.C. MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) After hearing Shri Ranjit Kumar, learned amicus on Report No. 85 and related issues and considering the submissions made by other Learned Counsel, we deem it proper to hear the main matter involving challenge to the validity of the law enacted by Parliament and the notifications issued by the Central Government.

(2.) List the case on 13.3.2012. It is expected that on that day no request will be made for adjournment.

(3.) Till the matter is heard by the Court, the Monitoring Committee shall not order further sealing of the premises which are under its scrutiny.