UNION OF CARBIDE COPN Vs. UNION OF INDIA

JUDGEMENT

(1.) Having heard learned counsel for the parties, we are satisfied that a direction is needed to be given to the Welfare Commissioner in the following terms :the Welfare Commissioner shall disburse the amount keeping in view the order of this Court, particularly paragraph 7 made on I. A. Nos. 16 and 17 of 1992 in Civil Appeal Nos. 3187 and 3188 of 1988, dated 16-10-1992 to the persons whose claims have been settled on pro rata basis having due regard to the number of claims settled, unsettled and pending. As and when the welfare Commissioner makes request to the Reserve Bank of India, the reserve Bank of India may place the funds at the disposal of the welfare Commissioner from time to time. We are informed that the amount of disbursement available with the Reserve Bank of India as on today is approximately rs. 1503. 01 crores.

(2.) Ms. Indira Jaisingh, learned Senior Counsel submitted that the amount available may fall short to satisfy the claims of all persons fully and in that regard, she would make necessary application. It is open for her to do so.

(3.) The Welfare Commissioner shall file a report giving categorywise particulars of payments made to the claimants.