M C MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Having heard learned Solicitor General for the applicant, Mr. Ranjit kumar, learned amicus curiae, and other learned Counsel and having regard to the difficulties explained, we direct that the undertakings stipulated to be filed before the Monitoring Committee, in terms of the direction contained in para 21 (iii) of our order dated 29th September, 2006, by 10th November, 2006 shall now be filed on or before 31st January, 2007. In short, the date 10th November, 2006 in the said direction is substituted by the date 31st January, 2007, all other conditions remaining the same. We further clarify that the restraint of issuing notification as contained in the said order is not in respect of any notification that may have to be issued for the purposes of 2021 Master Plan of Delhi. In that order, we were not concerned with the Master Plan 2021.

(2.) The application is disposed of accordingly. I. A. No.1983:

(3.) In view of the order passed in I. A. No.1980 above, this application stands disposed of. Report No.8 of the Monitoring Committee: