M C MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Taken on board.

(2.) In terms of the order dated 24-3-2006 considering the applications that had been filed by three associations and another application filed by an individual business house, this Court made a general order granting time to stop misuser up to 30-6-2006 subject to every individual filing an affidavit in terms of the conditions laid down therein on or before 28-3-2006.

(3.) Various learned counsels have mentioned matters which broadly fall in the following four categories: