RESEARCH FOUNDATION FOR SCIENCE Vs. U O I

JUDGEMENT

(1.) Writ Petition (C) No. 657/95, SLP(C) No. 16175/97 and C. A. No. 7660/97: In regard to payment, in future the cost of incineration in terms of the order dated 5.01.2005 shall be paid by Bank Draft in favour of the Commission of Customs, Jawaharlal Nehru Port Trust, Nhava Sheva.

(2.) Today an affidavit has been filed in the Court by the Additional Director, Ministry of Environment & Forest, Paryavaran Bhawan, New Delhi, regarding change of Member Secretary of the Monitorning Committee constituted by this Court vide order dated 14.10.2003 under the Chairmanship of Dr. G. Thyagarajan and Dr. N. H. Hosabettu, the then Director (HSMD) as the Member Secretary of the Committee. It is stated in the aforesaid affidavit that Dr. N. H. Hosabettu has now been assigned new responsibilities and has been posted as Director in the Impact Assessment Division, therefore, Mr. M. Subba Rao, Additional Director HSM Division, Ministry of Environment and Forests may be permitted to act as the Member Secretary of the Monitoring Committee instead of Dr. N. H. Hosabettu.

(3.) We permit Mr. M. Subba Rao, Additional Director, HSM Division, Ministry of Environment and Forests to act as Member Secretary of the Monitoring Committee in place of Dr. N. H. Hosabettu.