M C MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Dr D. N. Garg, Regional Officer, Uttar Pradesh Pollution Control Board has filed the affidavit dated 19/11/1993. The status-position in relationto 295 industries which responded to the notices issued by the Pollution Control Board has been given in para 5 of the said affidavit.

(2.) According to the averments in para 5, 64 industries listed in Annx. II it pages 22-160 have already installed air pollution control devices to the satisfaction of the Board. Learned counsel, however, states that process of inspection is going on and complete picture shall emerge thereafter. The Board shall submit report in this respect within three weeks.

(3.) 144 Industries listed in Annx. III at pages 161-172 and further 66 industries listed in Annx. IV at pages 175-180 are in the process of installation/formulating schemes regarding air pollution control system. The Board shall issue notices to these industries to complete the installation by 31/01/1994.