NOISE POLLUTION Vs. IN RE

JUDGEMENT

(1.) We have heard the learned amicus and the learned counsel for the parties appearing in the main matter as also on the several IAs seeking some interim directions/modifications in the earlier orders passed by this Court. We do not think that any variation in the interim orders passed by this Court is called for as on the day excepting for a correction of typing error in the order dated 27-9-2001. On p. 2 of the order, in para 2, the words "between 6. 00 p. m. and 10. 00 p. m. " shall be read corrected as "between 6. 00 a. m. and 10. 00 p. m. "

(2.) On 1-9-2003 an affidavit sworn by Dr. (Mrs) Sunita V. Auluck, additional Director, Ministry of Environment and Forests, New Delhi has been filed on behalf of the Central Government. Pursuant to the directions issued by this Court a meeting was held by the Government of India wherein ministries of Environment and Forests, Road Transport and Highways, industry, as also the Department of Explosives, Police Headquarters Delhi, government of NCT of Delhi and the Central Pollution Control Board participated. On the suggestions made by the learned amicus curiae the government of India have, after deliberations recorded their approval of most of the suggestions made excepting for a few where they have expressed some reservation on account of impracticality or difficulty of implementation. This meeting was held only on 22-8-2003. A reasonable time needs to be given to the Government of India to monitor the implementation of the suggestions and then report the status of compliance to the Court.

(3.) The hearing is adjourned by four months.