M.C. MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) In view of the Judgement delivered on 7.5.2004, 2004 6 SCC 588, no further orders are required to be passed in these matters which stand disposed of in terms of the said judgment.

(2.) The Monitoring Committee appointed by this Court Appointed in terms of 2004 6 SCC 588, at p. 623, para 69 has filed two progress reports but in the form of affidavit by the Secretary and Commissioner of Industries, Government of NCT of Delhi. Mr. Goburdhun, learned counsel appearing for the Delhi Government, states that though these reports have not been signed by the members of the Monitoring Committee but he has instructions from the said members to state that these progress reports have been filed under their instructions and they would be bound by the contents thereof.

(3.) The Monitoring Committee is directed to state in the next progress report whether any industrial units in the areas which were under contemplation of in situ regularisation have been closed and how the directions in regard to the offending industrial units in those areas, have been complied with.