M C MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) I. A. Nos. 182-183 and 238, 188-189, 197, 213, and 243: in this matter, which is in respect of construction of the Eastern Peripheral Expressway and Western Peripheral Expressway, neither any officer from the State of u. P. nor any officer from the National Highway Authority of India (NHAT) are present. Learned counsel appearing for the State of U. P. and NHAI, in the absence of the concerned officers and the record are unable to properly assist the Court, particularly, on the question whether the alignment has been fixed or not. In fact, no affidavit or report has been filed in this regard. The concerned officers, along with requisite record, should have been present. The estimated period for fixing the alignment as per our order dated 11th March, 2005 was four months. The said order mentions that after identification of alignment, this Court would consider issue of further directions to ensure uninterrupted land acquisition process.

(2.) List this matter on 18th August, 2005. On that date, the concerned senior officers from the State of U. P. and from the NHAI shall remain present in the Court along with relevant record. The concerned officer from the State of Haryana will also remain present in the Court on that day. Report No. 11 of EPCA in 1a Nos. 182-183 and IA Nos. 247-248 and 249 :

(3.) Issue notice.