M C MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel appearing on behalf of the Central Pollution Control board submitted that CPCB has proposed to install SODAR (Sound detection and Ranging System) at Central Laboratory besides purchase of fine Particulate Matter Sampler (necessary for characterization of RSPM and fpm) for which proposal has been submitted to the Mission Management board (MMB). It is pointed out that a sum of Rs 71.13 lakhs is received but considering this additional item further Rs 10. 00 lakhs is required to be spent and for this purpose appropriate direction is sought.

(2.) Learned counsel appearing on behalf of the Union of India submits that as far as possible the Union of India would grant the said amount within a period of 15 days from today unless there is some valid objection.

(3.) Learned counsel for CPCB further submitted that at present there is a direction to Ambience Air Quality Monitoring Station to monitor the same for 365 days at Taj Mahal and other areas. It is his submission that monitoring activity be restricted to 208 days (in which all week days and weekends shall be covered so as to have proper maintenance of equipment as well as timely servicing, calibration etc. ) at three locations viz. Itimad-ud llah, Rambag and Nunhai. This prayer is also granted. Stand over for three weeks. Agra heritage matter