M C MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) This order on two applications having been filed, one on behalf of the Union of India [I.A. No. 1995] and another on behalf of the Municipal Corporation of Delhi [I. A. No. 1998] concerns those traders/professionals stated to be about 25,000 in number, who though otherwise covered by Notifications dated 7th September, 2006, and 15th September, 2006, have not been given the benefit of those notifications in view of the earlier undertakings filed by them. Only very few had stopped commercial activity in terms of the undertakings.

(2.) Pursuant to the order made on 15th November, 2006, the Monitoring Committee has filed its 15th Report dated 22nd November, 2006.

(3.) However, thirty-four establishments mentioned in Annexure 'A' will not be entitled to above concession. The Monitoring Committee can verify and if they have not ceased commercial activity, the premises shall be sealed and it be ensured that commercial activity is not carried on by them.